COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 6 of 68

High Courts05 Dec 2002

Precious Gas Service and Another Vs Chairman, Goods Transport Labour Board for Greater Bombay and Another

Bombay High Court · (2003) 2 LLJ 398

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 5

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High Courts05 Dec 2002Dismissed

Amjadkhan Mehmood Khan Pathan and Another Vs The State of Maharashtra and Others

Bombay High Court · (2003) 105 BOMLR 18

Administrative Tribunals Act, 1985 — Section 20, 21Constitution of India, 1950 — Article 226, 227

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High Courts05 Dec 2002Dismissed

Maruti Udyog Ltd. and Others Vs Amit Kumar Bhowmik and Others

Bombay High Court · (2002) 12 BOM CK 0011

Penal Code, 1860 (IPC) — Section 34, 420

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High Courts04 Dec 2002

Discount and Finance House of India Ltd. Vs S.K. Bhardwaj, Commissioner of Income Tax and Others

Bombay High Court · (2003) 3 ALLMR 621 : (2003) 3 BomCR 283 : (2003) 180 CTR 278 : (2003) 259 ITR 295 : (2003) 2 MhLj 772 : (2003) 127 TAXMAN 337

Banking Regulation Act, 1949 — Section 29Companies Act, 1956 — Section 370, 372Income Tax Act, 1961 — Section 11(5), 13(1)

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High Courts04 Dec 2002Dismissed

Union of India (UOI) Vs Chawla Interbild Construction Company Private Limited and Another

Bombay High Court · (2003) 2 ALLMR 596 : (2003) 3 ARBLR 461 : (2003) 3 MhLj 889

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts04 Dec 2002Allowed

Jaysing Ghuge, Sau. Indirabai Ghuge, Sau. Gokarnabai Ingale and Shankar Shivbarao Aandhale, All members of Gram Panchayat Vs Motiram Ukanda Khillare, Ganesh Laxman Aandhale, Narayan Prataprao Ghuge

Bombay High Court · (2002) 12 BOM CK 0070

Bombay Village Panchayats Act, 1958 — Section 35, 35(1), 35(2), 35(3B), 35(3C)Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002Dismissed

Chintaman Ramaji Mahakalkar Vs Education Officer (Primary), Zilla Parishad and Others

Bombay High Court · (2003) 2 ALLMR 658 : (2003) 3 MhLj 438

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12

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High Courts04 Dec 2002Dismissed

Commissioner of Income Tax Vs United Western Bank Ltd.

Bombay High Court · (2003) 181 CTR 285 : (2003) 259 ITR 312 : (2003) 2 MhLj 290 : (2003) 127 TAXMAN 238

Companies Act, 1956 — Section 370, 372Income Tax Act, 1961 — Section 11(5), 13(1)

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High Courts04 Dec 2002Dismissed

State of Maharashtra Vs Chandrabhan Bawankule

Bombay High Court · (2003) BomCR(Cri) 882

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts03 Dec 2002Allowed

The Agricultural Produce Market Committee Vs The Assistant Registrar, Co-operative Societies and Others

Bombay High Court · (2004) 106 BOMLR 509

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High Courts03 Dec 2002

Uday Bajirao Khairmode Vs Chairman, N.B. Education Society and Others

Bombay High Court · (2003) 1 ALLMR 902 : (2003) 96 FLR 1100 : (2003) 2 MhLj 400

Constitution of India, 1950 — Article 226

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High Courts03 Dec 2002

Alpa Laboratories Vs Deputy Collector of Customs and Another

Bombay High Court · (2003) 3 BomCR 427 : (2003) 4 MhLj 498

Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3

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High Courts03 Dec 2002Dismissed

Sitaram Mahadu Shelke and Another Vs The State of Maharashtra and Others

Bombay High Court · (2003) 105 BOMLR 510

Maharashtra Land Revenue Code, 1966 — Section 4

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High Courts02 Dec 2002Dismissed

Phoenix Overseas P. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 162 ELT 25 : (2003) 2 MhLj 84

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 122, 125Imports and Exports (Control) Act, 1947 — Section 3

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High Courts02 Dec 2002Dismissed

Modern Rubber Industries Vs Union of India (UOI)

Bombay High Court · (2003) 2 ALLMR 303 : (2003) 154 ELT 571

Customs Act, 1962 — Section 155

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High Courts30 Nov 2002

Ion Exchange (India) Limited Vs Paramount Limited and Others

Bombay High Court · (2003) 1 ALLMR 1030 : (2003) 4 BomCR 322

Arbitration and Conciliation Act, 1996 — Section 11, 16

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High Courts30 Nov 2002

Pfizer Corporation Vs Commissioner of Income Tax

Bombay High Court · (2003) 180 CTR 319 : (2003) 259 ITR 391

Foreign Exchange Regulation Act, 1973 — Section 8, 9Income Tax Act, 1961 — Section 145, 145(1), 4, 5, 5(2)

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High Courts30 Nov 2002

GTC Limited Vs Royal Consulting RV and Global Marketing Direct Ltd.

Bombay High Court · (2003) 2 ALLMR 608

Arbitration Act, 1940 — Section 33, 34Arbitration and Conciliation Act, 1996 — Section 10, 11, 44, 45, 5Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts30 Nov 2002Dismissed

Shapoorji Data Processing Ltd. Vs Ameer Trading Corporation Ltd.

Bombay High Court · AIR 2003 Bom 228 : (2003) 1 ALLMR 1013 : (2003) 3 BomCR 299 : (2003) 43 SCL 486

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Companies Act, 1956 — Section 101

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High Courts30 Nov 2002Dismissed

Anandrao Vithobaji Dayre Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2003) 3 MhLj 861

Industrial Disputes Act, 1947 — Section 11A

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