COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,151 of 3,669

High Courts10 Jul 2002Dismissed

Dasharath Nana Ghuge and Another Vs Deoram Pandurang Watpade since deceased by L.Rs. Tanubai Deoram Watpade and Others

Bombay High Court · (2003) 3 ALLMR 226 : (2003) 1 BomCR 599 : (2002) 4 BOMLR 281 : (2002) 4 MhLj 447

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33(C)(1), 33B(4)

High Courts10 Jul 2002Dismissed

Pramod alias Balya Shendre Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 415 : (2003) CriLJ 1171

Penal Code, 1860 (IPC) — Section 300

High Courts10 Jul 2002Dismissed

National Leathercloth Manufacturing Co. Vs Union of India (UOI)

Bombay High Court · (2003) 111 ECR 403 : (2003) 156 ELT 654

Central Excises and Salt Act, 1944 — Section 11B, 4

High Courts10 Jul 2002Allowed

Forbes Forbes Campbell and Co. Ltd. Vs Deputy Collector of Customs, Manifest Clearance Dept. and Another

Bombay High Court · (2002) 4 ALLMR 225 : (2002) 5 BomCR 2 : (2003) 162 ELT 88 : (2002) 4 MhLj 242

Customs Act, 1962 — Section 116

High Courts09 Jul 2002Dismissed

Mrs. R.E. Fanibunda Vs Nicholas of India Ltd. and Others

Bombay High Court · (2003) 3 ALLMR 967

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

High Courts09 Jul 2002

Islamic Republic of Iran Vs M.V. Mehrab and Others

Bombay High Court · AIR 2002 Bom 517 : (2002) 4 BOMLR 785 : (2002) 4 MhLj 584

Colonial Courts of Admiralty (India) Act, 1891 — Section 2

High Courts09 Jul 2002

Nehru Jankalyan Bahu-Uddeshiya Shikshan Sanstha and Another Vs Mohan Suryabhan Wanjari and Another

Bombay High Court · (2003) 1 BomCR 785 : (2002) 4 BOMLR 37 : (2003) 1 MhLj 425

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(2)

High Courts09 Jul 2002Dismissed

Glaxo Smithkline Pharmaceuticals Ltd. Vs Abhay Raj Jain and Another

Bombay High Court · (2002) 94 FLR 1036 : (2002) 4 MhLj 426

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

High Courts09 Jul 2002

Maganlal Harilal Doshi and Others Vs Sarvadaman Mansukhlal Doshi and Others

Bombay High Court · (2002) 4 ALLMR 403 : (2003) 1 BomCR 241 : (2003) 1 BOMLR 752 : (2003) 1 MhLj 390

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts09 Jul 2002Allowed

Rashtriya Chemicals and Fertilisers Limited and Others Vs Ramesh Kamble and Another

Bombay High Court · (2003) 96 FLR 970 : (2003) 1 MhLj 178

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25, 39, 44, 48(1)

High Courts08 Jul 2002Allowed

National Insurance Co. Ltd. Vs Deorao Patne and Others

Bombay High Court · (2004) ACJ 317 : (2003) 1 ALLMR 99 : (2003) 2 BomCR 235 : (2002) 4 BOMLR 33 : (2002) 4 MhLj 941

Motor Vehicles Act, 1988 — Section 140

High Courts08 Jul 2002Dismissed

Jamil Ahmed Vs State of Maharashtra

Bombay High Court · (2003) CriLJ 3663

Penal Code, 1860 (IPC) — Section 224, 307, 332

High Courts08 Jul 2002

National Insurance Co. Ltd. Vs Deorao and Others

Bombay High Court · (2004) 2 ACC 328

Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140

High Courts08 Jul 2002Dismissed

Suryabhan Wagh Vs Shobha Bhimrao Pawar

Bombay High Court · (2003) 1 ALLMR 1070 : (2003) 1 BOMLR 555 : (2003) 2 CivCC 155 : (2003) 1 MhLj 512

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

High Courts08 Jul 2002

Motiram Maroti Dhule Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 384 : (2002) 4 BOMLR 323 : (2002) 3 MhLj 882 : (2003) 2 RCR(Criminal) 175

Criminal Procedure Code, 1973 (CrPC) — Section 330, 330(2), 335, 335(1), 335(4)Penal Code, 1860 (IPC) — Section 302, 84

High Courts08 Jul 2002

Jayesh H. Pandya Vs Sukanya Holdings Pvt. Ltd.

Bombay High Court · AIR 2003 Bom 148 : (2002) 4 ALLMR 316 : (2002) 4 MhLj 378

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 48

High Courts08 Jul 2002Allowed

Fateh Mohamad Gulmohammed Sayed Vs State of Maharashtra

Bombay High Court · (2003) CriLJ 3586

Penal Code, 1860 (IPC) — Section 34, 397, 457, 506

High Courts08 Jul 2002Dismissed

Jamil Fihmed @ Sadalalu Abdul Jamil Qureshi @ Jamil Mohd. Abdul Majid Qureshi Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 128

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 113, 114, 224, 302, 320

High Courts08 Jul 2002Dismissed

Shirish P. Shah (Dr.) Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2002) 4 ALLMR 468 : (2003) 2 BomCR 402

Constitution of India, 1950 — Article 14, 16, 226Indian Medical Council Regulations, 2000 — Rule 3

High Courts05 Jul 2002Allowed

Central Bank of India Vs R.S.G. Agrawal Sons and Others

Bombay High Court · (2003) 1 ALLMR 105 : (2003) 1 BomCR 264

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2)