High Courts03 Apr 2002Dismissed
Commissioner of Wealth Tax, Mumbai Vs Apar Limited, Mumbai
Bombay High Court · (2002) 4 BomCR 521 : (2002) 3 BOMLR 883 : (2004) 267 ITR 705 : (2002) 3 MhLj 192
Wealth Tax Act, 1957 — Section 16(1), 23(1A)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 50 of 68
High Courts03 Apr 2002Allowed
R.K. Singh Vs Union of India (UOI) and Others
Bombay High Court · (2002) 3 ALLMR 434 : (2002) 4 BomCR 567 : (2002) 4 BOMLR 246 : (2002) 94 FLR 956 : (2002) 3 MhLj 561
Constitution of India, 1950 — Article 14, 226, 226(2)Navy Act, 1957 — Section 11(2), 23Navy Service Regulations, 1965 — Regulation 235, 236, 237, 238, 239
High Courts03 Apr 2002
Marathwada Sarwa Shramik Sanghatna Vs Assistant Director, Department of Social Forestry
Bombay High Court · (2002) 5 BomCR 650 : (2002) 3 BOMLR 273 : (2002) 95 FLR 727 : (2002) 3 LLJ 820 : (2002) 3 MhLj 760
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 28, 3(7)
High Courts03 Apr 2002Allowed
Arun Namdev More an Indian Inhabitant Vs The State of Maharashtra, Joyce Shankaran, The Principal Secretary to the Government of Maharashtra, Home Dept., Preventive Detention and Detaining Authority, Mantralaya, Mumbai 400032, The Superintendent of Prison, The Mumbai Central Prison, Arthur Road, Mumbai and The Superintendent of Prison, Nasik Road Central Prison, Nasik
Bombay High Court · (2002) 04 BOM CK 0053
High Courts03 Apr 2002Dismissed
Shri Mohd. Zishan Sultan, Ahmed Shaikh Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay, The State of Maharashtra and The Superintendent, Nasik Road Central Prison, Nasik
Bombay High Court · (2002) 04 BOM CK 0050
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 323, 452, 504, 506(II)
High Courts03 Apr 2002Dismissed
Chandrabhan Bhajandas Katariya Vs Ahmednagar Municipal Council, Ahmednagar, (Notice to be served on its Chief Officer)
Bombay High Court · (2002) 04 BOM CK 0048
Constitution of India, 1950 — Article 226Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 11, 12, 13, 14, 15Maharashtra Municipalities Act, 1965 — Section 105(1), 136, 137, 138, 139
High Courts03 Apr 2002Allowed
Ramsingh Hiralal Sulane Vs State of Maharashtra
Bombay High Court · (2002) 4 MhLj 784
High Courts03 Apr 2002Allowed
Rekha Bhaskar Kadam Vs Bhaskar Arjun Kadam
Bombay High Court · (2002) 04 BOM CK 0016
Hindu Marriage Act, 1955 — Section 9
High Courts03 Apr 2002
CWT Vs Apar Ltd.
Bombay High Court · (2002) 122 TAXMAN 631
Wealth Tax Act, 1957 — Section 23(1A)(a), 27A
High Courts03 Apr 2002
Commissioner of Income Tax Vs Tata Chemicals Ltd.
Bombay High Court · (2002) 122 TAXMAN 643
Income Tax Act, 1961 — Section 260A, 36(1)(iii)
High Courts02 Apr 2002Dismissed
Shahinara Salim Baig Vs B.M.C. and Others
Bombay High Court · (2002) 3 ALLMR 368 : (2002) 5 BomCR 128 : (2002) 2 MhLj 940
Bombay Municipal Corporation Act, 1888 — Section 33Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2002Dismissed
Vinodini N. Kothari Vs Divyatirth Co-operative Housing Society Ltd. and Others
Bombay High Court · (2002) 6 BomCR 347
Contempt of Courts Act, 1971 — Section 2
High Courts02 Apr 2002Allowed
Hillson and Dinshaw Ltd. Vs P.G. Pednekar and Others
Bombay High Court · (2002) 4 BomCR 541 : (2002) 95 FLR 20 : (2002) 3 LLJ 77
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2, 25G, 25J
High Courts02 Apr 2002
Ulka Shah an Indian Inhabitant Vs The Union of India (UOI), Shri Somnath Pal, The State of Maharashtra and The Superintendent of Prison, Arthur Road, Mumbai Smt. Minal Rajesh Shah an Indian Inhabitant Vs The Union of India (UOI), Shri Somnath Pal, The State of Maharashtra and The Superintendent of Prison, Arthur Road, Mumbai Smt. Smita Ramesh Ashar an Indian Inhabitant Vs The Union of India (UOI), Shri Somnath Pal, The State of Maharashtra and The Superintendent of Prison, Arthur Road, Mumbai
Bombay High Court · (2002) 83 ECC 297
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5AConstitution of India, 1950 — Article 32(5)
High Courts02 Apr 2002
Vardhaman Chemicals, Near Sharda Ispat, Kamptee Road, Nagpur Vs The Commissioner, Central Excise and Customs, Civil Lines, Nagpur, The Superintendent, Central Excise, Range-V, Division-I, Nagpur
Bombay High Court · (2002) 4 BomCR 537 : (2002) 2 BOMLR 826 : (2003) 185 CTR 163 : (2003) 160 ELT 132 : (2003) 263 ITR 460 : (2002) 3 MhLj 187 : (2002) 2 MhLj 187 : (2003) 133 TAXMAN 103
Central Excises and Salt Act, 1944 — Section 35BFinance (No. 2) Act, 1998 — Section 88, 90, 90(1)Finance Act, 1997 — Section 67, 67(1), 68(2)
High Courts02 Apr 2002
Hindustan Composites Ltd. Vs Jasbir Singh Randhawa and Another
Bombay High Court · (2002) 5 BomCR 511
Contempt of Courts Act, 1971 — Section 2(b), 2(c)
High Courts02 Apr 2002Dismissed
Western India Metal Industries Vs Union of India (UOI)
Bombay High Court · (2002) 144 ELT 525 : (2002) 5 KarLJ 321
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts01 Apr 2002Allowed
Peter Alex D''Souza Vs Prithi Paul Singh
Bombay High Court · AIR 2002 Bom 471 : (2002) 4 ALLMR 524 : (2002) 4 BomCR 552 : (2003) 1 BOMLR 286 : (2002) 3 CivCC 686 : (2002) 3 MhLj 437
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AEasements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts01 Apr 2002
W.S.G. Cricket Pte. Ltd. Vs Modi Entertainment Network and Another
Bombay High Court · AIR 2002 Bom 365 : (2002) 3 ALLMR 377 : (2002) 5 BomCR 87
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(2)
High Courts01 Apr 2002Dismissed
International Airports Authority Employees Union Vs International Airports Authority of India and Others
Bombay High Court · (2002) 5 BomCR 43 : (2002) 3 LLJ 277
Airports Authority of India Act, 1994 — Section 3Constitution of India, 1950 — Article 226Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 22