High Courts25 Jul 2003Allowed
Bismillakha Pathan Vs State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0003
Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 12, 13(2), 13(l)(d), 20, 7
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 24 of 64
High Courts24 Jul 2003Allowed
Nagarkar Ajit Chandrakant and Others Vs Mulund Gymkhana''s College of Physical Education and Others
Bombay High Court · (2004) 2 ALLMR 167 : (2004) 1 MhLj 471 : (2004) 1 MhLj 470
Maharashtra Universities Act, 1994 — Section 59, 61, 91National Council for Teacher Education Act, 1993 — Section 16, 17
High Courts24 Jul 2003
Caprihans India Ltd. Vs Tarun Seem, Deputy Commissioner of Income Tax
Bombay High Court · (2003) 6 BomCR 559 : (2003) 185 CTR 157 : (2004) 266 ITR 566
Income Tax Act, 1961 — Section 147, 148, 36(1), 43B
High Courts24 Jul 2003
Sudha Vs Yashodabai Shikshan Sanstha and Others
Bombay High Court · (2004) 101 FLR 106 : (2003) 4 MhLj 659
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36(2)
High Courts24 Jul 2003Dismissed
Vishwasrao Madhavrao Chiplunkar since deceased by his legal heirs Dilip Vishwasrao Chiplunkar and Others Vs Kamlabai Vishwasrao Chiplunkar and Others
Bombay High Court · (2005) 1 CivCC 183 : (2004) 2 MhLj 25
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115, 96
High Courts24 Jul 2003
American Bureau of Shipping Vs Commissioner of Income Tax
Bombay High Court · (2003) 132 TAXMAN 93
Income Tax Act, 1961 — Section 256(1), 44C(a)
High Courts24 Jul 2003
Caprihans India Ltd. Vs Tarun Seem, Dy. Commissioner of Income Tax
Bombay High Court · (2003) 132 TAXMAN 123
Income Tax Act, 1961 — Section 148
High Courts24 Jul 2003
Commissioner of Income Tax Vs Deutsche Bank A.G. (formerly European Asian Bank)
Bombay High Court · (2006) 205 CTR 28 : (2006) 284 ITR 463 : (2007) 158 TAXMAN 37
Income Tax Act, 1961 — Section 20, 256(1), 28, 29, 30
High Courts23 Jul 2003Allowed
Shri Arjun Dada Gadage Vs Mallappa Gurappa Chougule and Subhashchandra Bhau Shahpure, Secretary, Shedshal Shikshan Prasarak Mandal
Bombay High Court · AIR 2003 Bom 441 : (2003) 4 ALLMR 39 : (2004) 1 BomCR 741 : (2003) 4 MhLj 256
Bombay Public Trusts Act, 1950 — Section 51Civil Procedure Code, 1908 (CPC) — Section 9A
High Courts23 Jul 2003Dismissed
Dinesh Vrajlal Lakhani Vs Parke Davis (India) Ltd.
Bombay High Court · (2003) 4 ALLMR 496 : (2004) 1 BomCR 120 : (2005) 124 CompCas 728 : (2003) 47 SCL 80
Companies (Court) Rules, 1959 — Rule 77Companies Act, 1956 — Section 31, 391, 391(2), 391(3), 394
High Courts23 Jul 2003
Mohmad Hafiz Khan Vs Anand Finance and Another
Bombay High Court · (2003) 2 ALD(Cri) 6 : (2003) ALLMR(Cri) 1937 : (2004) 1 BC 606 : (2004) 2 RCR(Criminal) 154
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jul 2003
Commissioner of Income Tax Vs A.N. Naik Associates and Another and Rangavi Realtors and Another
Bombay High Court · (2004) 2 BomCR 801 : (2004) 187 CTR 162 : (2004) 265 ITR 346 : (2004) 136 TAXMAN 107
Income Tax Act, 1961 — Section 2(47), 45(3), 45(4)
High Courts23 Jul 2003
Ms. Purnima Jaitly Vs Ravi Bansi Jaisingh
Bombay High Court · AIR 2003 Bom 494 : (2003) 4 ALLMR 605 : (2004) 1 BomCR 775 : (2004) 1 CivCC 364 : (2004) 1 MhLj 114
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)
High Courts22 Jul 2003Dismissed
Shri Narhar Shripad Munishwar Vs The State of Maharashtra (At the instance of Police Inspector)
Bombay High Court · (2003) 07 BOM CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 406
High Courts22 Jul 2003Dismissed
Aslam @ Aslam Kamina Khan Vs Union of India (UOI) and The State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0086
High Courts22 Jul 2003Allowed
Prabhakar Shrirang Jagdale Vs Kalyan-Dombivli Municipal Corporation and The Commissioner, Kalyan-Dombivli Municipal Corporation
Bombay High Court · (2003) 4 ALLMR 46 : (2004) 1 BomCR 88 : (2003) 4 MhLj 423
Bombay Provincial Municipal Corporations Act, 1949 — Section 45, 45(2), 53, 56, 56(1)Constitution of India, 1950 — Article 311, 311(1)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 2, 5, 6, 7, 7(2)
High Courts22 Jul 2003
Shri Charles F. Pais Vs State of Goa and Smt. Vibhali V. Naik
Bombay High Court · (2003) 07 BOM CK 0044
Land Acquisition Act, 1894 — Section 12, 4, 45, 45(3), 5ALand Acquisition Rules, 1972 — Rule 4, 4(2), 4(3)
High Courts22 Jul 2003Dismissed
Shri Balu Hanmant Mohite Vs Durgappa Yelappa Power and Others
Bombay High Court · (2003) 07 BOM CK 0034
High Courts22 Jul 2003Dismissed
Principal and Secretary, K.J. Somaiya College of Engineering Vs Ravindra Y. Barve and Others
Bombay High Court · (2003) 4 ALLMR 865 : (2004) 2 BomCR 255
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts22 Jul 2003Dismissed
Sau. Rabu Ismail Pathan Vs Raju Jaysingh Bhise and The State of Maharashtra
Bombay High Court · (2004) CriLJ 741
Penal Code, 1860 (IPC) — Section 363, 366, 376