High Courts30 Oct 2002
Ethnor Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2003) 2 MhLj 502 : (2003) 126 TAXMAN 408
Income Tax Act, 1961 — Section 256(1), 37(3A)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 11 of 68
High Courts30 Oct 2002
Ethnor Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Khandelwal Laboratories P. Ltd. and German Remedies Ltd.
Bombay High Court · (2003) 181 CTR 550 : (2003) 260 ITR 401
Income Tax Act, 1961 — Section 37, 37(1), 37(2B), 37(3), 37(3A)
High Courts30 Oct 2002
Twinstar Holdings Ltd. Vs Anand Kedia
Bombay High Court · (2002) 178 CTR 205 : (2002) 125 TAXMAN 656
Income Tax Act, 1961 — Section 256(5)
High Courts30 Oct 2002Dismissed
Twinstar Holdings Ltd. Vs Anand Kedia, Deputy Commissioner of Income Tax and Others
Bombay High Court · (2003) 2 BomCR 56 : (2003) 2 BOMLR 184 : (2003) 260 ITR 6 : (2003) 2 MhLj 963
Income Tax Act, 1961 — Rule 2, 2(47), 281, 281(1), 45(2)
High Courts29 Oct 2002Dismissed
Jotham Wangila Wanyama Vs The Asstt. Director of Intelligence, N.C.B. and State of Maharashtra
Bombay High Court · (2002) 10 BOM CK 0089
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 35
High Courts29 Oct 2002Allowed
Bhimrao Nathuji Bhoyar Vs Superintendent, Amravati Central Prison
Bombay High Court · (2003) BomCR(Cri) 477 : (2003) 1 MhLj 567 : (2003) 3 RCR(Criminal) 352
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 10, 6
High Courts29 Oct 2002Allowed
Laxmi R. Karhadkar Vs Resident Deputy District Collector and Others
Bombay High Court · (2003) 1 ALLMR 715 : (2003) 4 BomCR 289 : (2003) 2 MhLj 14
Constitution of India, 1950 — Article 226
High Courts28 Oct 2002Allowed
Machindra Chavan and Others Vs Ahmednagar Forging Ltd. and Another
Bombay High Court · (2003) 105 BOMLR 259
Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2002Allowed
Patiram Vs The State of Maharashtra
Bombay High Court · (2003) CriLJ 4718
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300
High Courts28 Oct 2002Dismissed
Tasty Bite Eatables Limited and Another Vs Union of India (UOI) and Another
Bombay High Court · (2003) 4 BomCR 311
Customs Act, 1962 — Section 122, 125
High Courts28 Oct 2002Allowed
Samadhan Pandit Nagre and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 1 BOMLR 485 : (2003) 1 DMC 594 : (2003) 2 MhLj 386
Constitution of India, 1950 — Article 21
High Courts28 Oct 2002Allowed
Anwar @ Sikandar @ Akbar @ Faiyaz Hussein Kasim Qureshi Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 114
Penal Code, 1860 (IPC) — Section 392
High Courts25 Oct 2002
Jetu Jacques Taru Lalvani Vs Shreeji Mineral Waters Pvt. Ltd. and Others and Ashok Mishrimal Parmar and Others
Bombay High Court · (2003) 1 ALLMR 449 : (2003) 3 BomCR 238 : (2003) 1 MhLj 497
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts25 Oct 2002Dismissed
Paranjape metal Shapers Pvt. Ltd. Vs Union of India (UOI) a copy to be served on Central Government Advocate, The Regional Provident Fund Commissioner and Asstt. Provident Fund Commissioner
Bombay High Court · (2004) 1 LLJ 672
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1), 2A, 7A
High Courts25 Oct 2002
Municipal Corporation of Greater Mumbai and Others Vs Jyoti Construction Company
Bombay High Court · (2003) 2 ALLMR 1008 : (2003) 3 ARBLR 489 : (2003) 4 BomCR 770 : (2003) 4 MhLj 25
Arbitration and Conciliation Act, 1996 — Section 34
High Courts24 Oct 2002Dismissed
Purna Cooperative Sugar Factory (Purna Sahakari Sakhar Karkhana) and Jaiprakash Salunke Vs Dr. Jaiprakash Mundada, The Commissioner of Sugar, Maharashtra State, The Regional Joint Director (Sugar) and Joint Registrar, Cooperative Societies, The Secretary, Cooperation Department and State of Maharashtra Dr. Jaiprakash Shankarlal Mundada, Member of Legislative Assembly Vs State of Maharashtra, The Commissioner of Sugar, Maharashtra State, Regional Joint Director (Sugar) and Joint Registrar of Cooperative Societies, Purna Cooperative Sugar Factory and Shri Jaiprakash Salunke
Bombay High Court · (2003) 3 MhLj 292
Constitution of India, 1950 — Article 166(3), 227Maharashtra Co-operative Societies Act, 1960 — Section 144E, 152, 154, 154(4), 157Maharashtra Co-operative Societies Rules, 1961 — Rule 60, 63
High Courts24 Oct 2002Dismissed
Shilpa Shashikant Bugde Vs Shashikant Vishnupant Bugde
Bombay High Court · (2003) 1 ALLMR 1156 : (2003) 4 BomCR 764
Hindu Marriage Act, 1955 — Section 13
High Courts24 Oct 2002Allowed
Maharashtra State Financial Corporation Ltd. Vs Naresh Kunjilal Gupta and Others
Bombay High Court · (2003) 2 ALLMR 667 : (2003) 2 BC 44 : (2003) 4 BomCR 271
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2, 3, 31AAState Financial Corporations Act, 1951 — Section 31
High Courts24 Oct 2002Dismissed
Union of India (UOI) Vs Maa Agency and Another
Bombay High Court · (2003) 2 ALLMR 1003 : (2003) 2 ARBLR 402 : (2003) 4 BomCR 234 : (2003) 2 MhLj 643
Arbitration and Conciliation Act, 1996 — Section 34(2), 4
High Courts24 Oct 2002Allowed
Avinash Eknath Nikalje Vs Sou. Leela Avinash Nikalje
Bombay High Court · AIR 2003 Bom 244 : (2003) 3 MhLj 450
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Penal Code, 1860 (IPC) — Section 498ASpecial Marriage Act, 1954 — Section 27