High Courts13 Aug 2002Allowed
Kantilal Parekh Vs Union of India (UOI)
Bombay High Court · (2004) 112 ECR 12 : (2003) 158 ELT 678
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,144 of 3,669
High Courts13 Aug 2002Allowed
Chandrakant Babulal Panchal and Another Vs Ashwinibhai Mancharam Patel and Another
Bombay High Court · (2002) 4 ALLMR 305 : (2003) 1 BomCR 37 : (2003) 1 MhLj 191
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13
High Courts13 Aug 2002Allowed
Shivaji and Others Vs Special Land Acquisition Officer and Another
Bombay High Court · (2003) 1 ALLMR 633 : (2003) 1 BomCR 108 : (2003) 1 BOMLR 691 : (2002) 4 MhLj 778
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Land Acquisition Act, 1894 — Section 18, 19
High Courts13 Aug 2002Allowed
Badrinarayan Bansilal Somani Vs Vinodkumar K. Shah
Bombay High Court · (2003) 2 ALLMR 1040 : (2003) 3 BomCR 231 : (2003) 2 MhLj 120
Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 17, 16(2)
High Courts13 Aug 2002Dismissed
Akaram S. Chaukekar Vs Dalal Project Services Pvt. Ltd. and Others
Bombay High Court · (2003) 1 BomCR 553
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts12 Aug 2002Allowed
Tarachand Hassaram Shamdasani Vs Shri Durgashankar G. Shroff and Others
Bombay High Court · (2002) 08 BOM CK 0087
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1), 13(1)(1)Constitution of India, 1950 — Article 227
High Courts12 Aug 2002
Sagar @ Dharamsingh @ Motilal @ Daku Jain @ Rajput @ Kanjarbhat and Others Vs The State of Maharashtra
Bombay High Court · (2003) 105 BOMLR 291
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 145Penal Code, 1860 (IPC) — Section 302, 34, 394, 396, 397
High Courts09 Aug 2002Allowed
Khurshed Banoo (deceased by LRs) Vs Vasant Mallikarjun Manthalkar (deceased by LRs.)
Bombay High Court · AIR 2003 Bom 52 : (2003) 1 ALLMR 42 : (2003) 2 BomCR 627
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 9 Rule 13, 96(2)
High Courts09 Aug 2002
D.V. Panse and Another Vs Laxminarayan Khar and Another
Bombay High Court · (2003) 1 ALLMR 21 : (2003) 1 BomCR 714 : (2003) 2 BOMLR 536 : (2002) 4 MhLj 873
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts09 Aug 2002
Amish Ravindra Kondra Vs Motor Accidents Claims Tribunal and Another
Bombay High Court · (2003) 1 ACC 580 : (2002) ACJ 1755
Motor Vehicles Act, 1988 — Section 140, 166
High Courts08 Aug 2002Allowed
The Board of Trustees of the Port of Bombay Vs Ramanlal Mohanlal Parikh of Bombay Inhabitant carrying on business in the name and style of Parikh and Co. as the sole Prop. and Venkat Industrial Corporation
Bombay High Court · AIR 2004 Bom 44 : (2003) 1 CivCC 521 : (2004) 163 ELT 22 : (2003) 4 MhLj 689
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 30Major Port Trusts Act, 1963 — Section 58, 60, 67A
High Courts08 Aug 2002Allowed
Khamgaon Urban Co-operative Bank Limited and Another Vs Deepak Ware and Others
Bombay High Court · (2003) 1 ALLMR 603 : (2003) 1 BomCR 154 : (2003) 1 MhLj 10
High Courts08 Aug 2002
Manjiri Ranganath Kulkarni Vs State of Maharashtra
Bombay High Court · (2003) 1 ALLMR 27 : (2003) 3 BomCR 158 : (2003) 2 BOMLR 118 : (2003) 1 MhLj 93
Land Acquisition Act, 1894 — Section 18
High Courts08 Aug 2002Dismissed
State Bank of India and Subsidiary Banks Employees Union Vs General Manager (Operations), State Bank of India, Bombay and Central Selection Board, State Bank of India, Aurangabad
Bombay High Court · (2003) 2 ALLMR 1061 : (2003) 4 BomCR 718 : (2003) 1 BOMLR 144 : (2003) 1 LLJ 1052 : (2003) 1 MhLj 28
High Courts08 Aug 2002Partly Allowed
Saifuddin Saheblal Vazir Vs Smt. Habjabai Mishra Patel and Another
Bombay High Court · AIR 2003 Bom 36 : (2003) 1 ALLMR 131 : (2003) 3 BomCR 242 : (2003) 2 MhLj 610
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6
High Courts08 Aug 2002Allowed
Nutan Vidyalaya Shikshan Sanstha and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 BomCR 784 : (2003) 1 BOMLR 147 : (2003) 96 FLR 593 : (2002) 4 MhLj 579
Constitution of India, 1950 — Article 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(2)
High Courts08 Aug 2002
Prakash Nathyaba Bhosale Vs Laxman Ganaba Bhosale
Bombay High Court · AIR 2003 Bom 41 : (2003) 1 ALLMR 1016 : (2003) 1 BomCR 218
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), 151, 47, 54
High Courts08 Aug 2002Dismissed
Citizens of Deulgaon Raja Vs State of Maharashtra and Another
Bombay High Court · (2003) 2 ALLMR 212 : (2003) 4 BomCR 223 : (2003) 1 MhLj 766
Constitution of India, 1950 — Article 288(1), 288(2)
High Courts08 Aug 2002Dismissed
Ramchandra @ Rambhau Sopan Londhe Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 526 : (2003) 105 BOMLR 136
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Aug 2002
Arun Bind Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 295 : (2003) 105 BOMLR 12
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 101Prevention of Corruption Act, 1988 — Section 13, 20, 4, 7