High Courts13 Dec 2002
Shradhanand Navrang Tyagi Vs Collector and Another
Bombay High Court · (2003) 1 ALLMR 793 : (2003) 2 MhLj 304
Bombay Land Requisition Act, 1948 — Section 9, 9(1)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 4 of 68
High Courts13 Dec 2002Dismissed
Harinarayan G. Bajaj Vs Sharedeal Financial Consultants Pvt. Ltd. and Another
Bombay High Court · AIR 2003 Bom 296 : (2003) 2 ARBLR 359 : (2003) 4 BomCR 139 : (2003) 2 MhLj 598
Arbitration and Conciliation Act, 1996 — Section 27, 34, 34(2)
High Courts13 Dec 2002Allowed
Damodar Amrutrao Deore Vs Malegaon Municipal Council and Others
Bombay High Court · (2003) 1 ALLMR 792 : (2003) 2 MhLj 231
Land Acquisition Act, 1894 — Section 11A, 4(1), 6
High Courts13 Dec 2002
Shankar Kusha Bamane and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 1 ALLMR 796 : (2003) 3 BomCR 865
Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 16, 2(2)
High Courts13 Dec 2002
Devika Flatowners Association and Others Vs Pune Contonment Board and Others
Bombay High Court · (2003) 1 ALLMR 895 : (2003) 4 BomCR 197
Cantonments Act, 1924 — Section 185
High Courts12 Dec 2002
Sagar Tatoba Devtale and Others Vs Sangli, Miraj and Kupwad Municipal Corporation and Another
Bombay High Court · AIR 2003 Bom 240 : (2003) 1 ALLMR 892 : (2003) 2 MhLj 162
Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 127
High Courts12 Dec 2002
Bhogvati Sahakari Sakhar Karkhana Ltd. Vs Chaugule and Sons
Bombay High Court · AIR 2003 Bom 185 : (2003) 2 MhLj 562
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 5(5)
High Courts12 Dec 2002
Commissioner of Income Tax Vs Asian Cables Corporation Ltd.
Bombay High Court · (2003) 180 CTR 139 : (2003) 262 ITR 535 : (2003) 129 TAXMAN 588
Income Tax Act, 1961 — Section 80AB, 80J, 80O
High Courts12 Dec 2002Dismissed
Dhule Agricultural Produce Market Committee Vs Employees State Insurance Corporation and Others
Bombay High Court · (2003) 4 ALLMR 173 : (2003) 4 BomCR 683 : (2003) 3 LLJ 780 : (2003) 3 MhLj 916
Employees State Insurance Act, 1948 — Section 1(5)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 12(2), 2
High Courts12 Dec 2002
Commissioner of Income Tax Vs Vishwas D. Ranade
Bombay High Court · (2004) 266 ITR 713
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 147, 148, 171
High Courts12 Dec 2002
Haji Abdul Majid Haji Abdul Gani Vs Custodian of Enemy Property, Government of India, in possession of the Custodian of Nominee Property for Indians, Collector, Nagpur District, Naib Tahsildar, Department of Rehabilitation, Office of the Collector and Shri Abdul Gaffar Haji Shakur
Bombay High Court · (2002) 12 BOM CK 0020
Constitution of India, 1950 — Article 226Enemy Property Act, 1968 — Section 18, 8
High Courts12 Dec 2002
Suresh Manilal Shaha Vs Kothari Industrial Corporation Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 221 : (2003) 3 MhLj 114
High Courts12 Dec 2002Dismissed
Rajnarainsingh Avadhraj Singh, Shyam Narainsingh Avadhraj Singh and Tribhuvansingh Avadhraj Singh (since deceased through heirs and Legal representatives Neelam T. Singh, Amarendra Pratap Singh, Sandeep Kumar Singh and Ajit Kumar Singh) Vs Smt. Vidyadevi, Kalu Singh, Smt. Ashadevi and Ambika Prasad Sukla
Bombay High Court · (2003) 4 ALLMR 1071
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 17, 151Limitation Act, 1963 — Section 12, 12(2), 14, 5
High Courts12 Dec 2002Dismissed
Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.
Bombay High Court · (2003) 132 TAXMAN 30
Income Tax Act, 1961 — Section 195, 260A
High Courts11 Dec 2002Allowed
Gandhi Shikshan Sanstha and Another Vs Presiding Officer and Others
Bombay High Court · (2003) 4 BomCR 695
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts11 Dec 2002
Commissioner of Income Tax Vs Matchwell Electricals (I) Ltd.
Bombay High Court · (2003) 127 TAXMAN 159
Income Tax Act, 1961 — Section 256(1)
High Courts11 Dec 2002Dismissed
Chandrakant Govind Sutar Vs M.K. Associates and Another
Bombay High Court · (2003) 1 ALLMR 799 : (2003) 4 BomCR 169 : (2003) 1 MhLj 1011
Civil Procedure Code Amendment Act, 1999 — Order 41 Rule 3A, 115, 115(1)Limitation Act, 1963 — Section 5
High Courts11 Dec 2002Allowed
Commissioner of Income Tax Vs Sanjeev Woollen Mills
Bombay High Court · (2003) 181 CTR 97 : (2003) 264 ITR 68
Income Tax Act, 1961 — Section 145(1), 80HHC
High Courts11 Dec 2002
Commissioner of Income Tax Vs J.K. Holdings
Bombay High Court · (2003) 182 CTR 243 : (2004) 270 ITR 593 : (2003) 133 TAXMAN 443
Income Tax Act, 1961 — Section 161(1A), 28, 29, 30, 31
High Courts11 Dec 2002
Om Prakash Joshi Vs Maharashtra State Co-operative Cotton Growers Marketing Federation Limited and Others
Bombay High Court · (2004) 106 BOMLR 536