Bombay High Court Judgments 2002 — Page 68

High Courts09 Jan 2002

Hemant Madhukar Patil Vs Shakuntala Arvind Bramhabhatt and Others

Bombay High Court · (2002) 2 ACC 346 : (2004) ACJ 872 : (2002) 2 ALLMR 699 : (2002) 3 BomCR 581

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 147(2)

Read judgment

High Courts09 Jan 2002Dismissed

Shivaji Pandhari Deshmukh and Others Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 845

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Read judgment

High Courts09 Jan 2002Allowed

K. Mohan and Co. (Exports) Vs M.H. Vatnani, Assistant Commissioner of Sales Tax and Others

Bombay High Court · (2002) 126 STC 126

Bombay Sales Tax Act, 1959 — Section 35(1), 75Bombay Sales Tax Rules, 1959 — Rule 34Central Sales Tax Act, 1956 — Section 5, 5(2)

Read judgment

High Courts08 Jan 2002Dismissed

Gujawwa Shivanna Gumte and Others Vs T.C. Shrikant and Others

Bombay High Court · (2002) 2 ACC 268 : (2002) 6 BomCR 295

Motor Vehicles Act, 1939 — Section 95

Read judgment

High Courts08 Jan 2002Dismissed

State of Maharashtra Vs Mollulla Purayil Pookoya Thangal

Bombay High Court · (2002) 1 BomCR 544 : (2002) 83 ECC 527

Customs Act, 1962 — Section 135(1)Imports and Exports (Control) Act, 1947 — Section 5

Read judgment

High Courts08 Jan 2002

Brihanmumbai Municipal Corporation, Mumbai Vs Anna Gyanaba Veer

Bombay High Court · (2002) 2 ALLMR 142 : (2002) 2 BomCR 431 : (2002) 93 FLR 738 : (2002) 3 MhLj 64

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

Read judgment

High Courts08 Jan 2002

Down Mangor Valley, Mr. Cruz Dias and Mr. Carmelino Machado, Joint Secretary, Down Mangor Valley Residents Welfare Association, Mangor Hill, Vasco da Gama, Goa Vs Mormugao Municipal Council, State of Goa, Shri Babu Laxman Rao, Shri Vithal R. Deshmukh, Shri Hirappa Kahndapnur, Shri Makanu Kattimani, Shri Amunsab Kattimani, Shri Makdum Kattimani, Ms. Renuka Rathod, Mrs. Kassimbi Dastagir Shaikh, Shri Babu Makandar, Mrs. Timarva Patrod alias Mrs. Tima Paturtit, Shri Abdul Razak Shaikh and Mrs. Mumtaina Shaikh alias Magdumsab Shaikh

Bombay High Court · AIR 2002 Bom 258 : (2002) 3 BomCR 29 : (2002) 2 BOMLR 564 : (2002) 2 MhLj 590

Goa, Daman and Diu Municipalities Act, 1968 — Section 184, 184(1), 184(13), 184(8), 74(1)

Read judgment

High Courts08 Jan 2002Allowed

Rama Dattu Naikwade since deceased by his legal heir Ganpati Ramchandra Naikwade Vs Govinda Bala Patil since deceased by his heirs Maruti Govinda Patil and Others

Bombay High Court · (2003) 3 ALLMR 903 : (2003) 3 MhLj 157

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A, 43A(1)

Read judgment

High Courts07 Jan 2002Dismissed

The Municipal Corporation of the City of Pune Vs Haridas Govinddas Gujrati

Bombay High Court · (2002) 2 ALLMR 913 : (2002) 4 BomCR 260 : (2002) 3 BOMLR 779 : (2002) 3 MhLj 215 : (2002) 2 MhLj 215

Bombay Provincial Municipal Corporations Act, 1949 — Section 406Constitution of India, 1950 — Article 227

Read judgment

High Courts07 Jan 2002Partly Allowed

Commissioner of Income Tax Vs Shri Satpuda Tapi Parisar Sahkari Sakhar Karkhana Ltd. and Sangamner Bhag Sahkari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 174 CTR 38 : (2002) 255 ITR 568

Income Tax Act, 1961 — Section 260

Read judgment

High Courts07 Jan 2002

Commissioner of Income Tax Vs Shri Satpuda Tapi Parisar Sahkari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 121 TAXMAN 349

Income Tax Act, 1961 — Section 260A

Read judgment

High Courts07 Jan 2002Dismissed

Dialust Vs Deputy Commissioner of Income Tax

Bombay High Court · (2003) 183 CTR 413 : (2003) 261 ITR 456 : (2003) 133 TAXMAN 810

Income Tax Act, 1961 — Section 133A, 69A

Read judgment

High Courts07 Jan 2002Dismissed

Dadasaheb Dattajirao Nimbalkar deceased Bhojraj Satyappa Patil and Others Vs Ushadevi Rajaram Nimbalkar

Bombay High Court · (2002) 2 ALLMR 275 : (2002) 3 BomCR 590 : (2002) 3 BOMLR 642 : (2002) 2 MhLj 740

Bombay Public Trusts Act, 1950 — Section 70A

Read judgment

High Courts07 Jan 2002Dismissed

Mr. Dilip Narayanrao Jadhav and Another Vs Mah. Rajya Sahakari Dudh Sangh Ltd. and Others

Bombay High Court · (2002) 1 ALLMR 883 : (2002) 104 BOMLR 217

Land Acquisition Act, 1894 — Section 6

Read judgment

High Courts03 Jan 2002Allowed

Yusuf Razak Dhanani Vs Union of India (UOI)

Bombay High Court · (2003) 153 ELT 522

Read judgment

Bombay High Court judgments, 2002