High Courts22 Jul 2003
Commissioner of Income Tax Vs Shapoorji Pallonji and Co. (P) Ltd.
Bombay High Court · (2003) 132 TAXMAN 788
Income Tax Act, 1961 — Section 256(1), 35B(1)(b)(viii)
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 25 of 64
High Courts22 Jul 2003Dismissed
Sion-Vishwabharati Co-op. Hsg. Society Ltd. and Others Vs Life Insurance Corporation of India and Another
Bombay High Court · AIR 2003 Bom 438 : (2003) 4 ALLMR 42 : (2004) 1 BomCR 100
Specific Relief Act, 1963 — Section 20
High Courts21 Jul 2003Allowed
Bhaskar B. Bhosle Prop. of Rajnigandha Restaurant and Bar Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 56 : (2003) 6 BomCR 592 : (2003) 4 MhLj 328
Bombay Police Act, 1951 — Section 162
High Courts21 Jul 2003
Savera and Others Vs State of Goa and Others
Bombay High Court · (2003) 07 BOM CK 0122
High Courts21 Jul 2003Allowed
Shri Madhav Narayan Naik Kundaikar Vs Smt. Abida Bi and Others
Bombay High Court · (2003) 07 BOM CK 0121
Civil Procedure Code Amendment Act, 1999 — Order 5 Rule 1, Order 8 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 2Civil Procedure Code Amendment Act, 2002 — Section 9Consumer Protection Act, 1986 — Section 13
High Courts21 Jul 2003Allowed
Romeo Sam Arambhan Vs Union of India (UOI) and Others
Bombay High Court · AIR 2003 Bom 452 : (2003) 5 BomCR 457 : (2004) 1 MhLj 56 : (2003) 132 TAXMAN 131
Government Savings Certificate Act, 1959 — Section 12National Savings Certificate Rules, 1980 — Rule 27, 6
High Courts21 Jul 2003Allowed
Shriram Uddhav Murari Vs State of Maharashtra
Bombay High Court · (2003) 4 MhLj 544
High Courts18 Jul 2003
Smt. Kunta Narayan Jagdale Vs State of Maharashtra, The Deputy Director of Education, Pune Division and The Secretary, Shree Shivaji Shikshan Prasarak Mandal
Bombay High Court · (2003) 4 ALLMR 54 : (2004) 1 BomCR 118
High Courts18 Jul 2003Allowed
Hyderbad (Sind) National Collegiate Board and Others Vs Smt. Nisha Rajput and Others
Bombay High Court · (2003) 4 ALLMR 51 : (2004) 1 BomCR 756 : (2004) 1 MhLj 596
High Courts18 Jul 2003
Shri Rafique Abdul Malik Malik Malik and Smt. Aziz Malik Vs Shri Bipin Z/o Revandas Patel, Kabdul Hameed S.o Late Abdul Khalique, Om Prakash Rajaram Agarwal and The State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0081
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 156(4), 156(5), 156(6)General Clauses Act, 1897 — Section 26
High Courts18 Jul 2003Allowed
Transasia Bio Medicals Ltd. Vs Regional Officer, Transport Commissioner and Others
Bombay High Court · AIR 2004 Bom 21 : (2003) 4 ALLMR 624
Bombay Motor Vehicles Tax Act, 1958 — Section 12A, 12B, 3(1), 3(1C), 3(1D)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 18, 21, 23, 8Central Motor Vehicles Rules, 1989 — Rule 54, 54A
High Courts17 Jul 2003Allowed
Bhor Industries Limited Vs Anil Mahajan and State of Maharashtra
Bombay High Court · (2004) CriLJ 1330
Penal Code, 1860 (IPC) — Section 415, 418, 420
High Courts17 Jul 2003
Commissioner of Income Tax Vs Ahmednagar District Central Co-operative Bank Ltd., Osmanabad District Central Co-operative Bank Ltd. and Latur District Central Co-operative Bank Ltd.
Bombay High Court · (2003) 185 CTR 336 : (2003) 264 ITR 38 : (2004) 1 MhLj 853
Banking Regulation Act, 1949 — Section 6, 6(1)Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts17 Jul 2003
Navnilal K. Shah (Dr.) Vs Union of India (UOI) and Another
Bombay High Court · (2004) 1 BomCR 764 : (2004) 1 LLJ 632 : (2004) 1 MhLj 984
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A
High Courts17 Jul 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Kumar Still and General Mills and Another
Bombay High Court · (2004) 3 ALLMR 887 : (2004) 102 FLR 754 : (2004) 3 LLJ 415 : (2004) 3 MhLj 102
Employees State Insurance Act, 1948 — Section 85B
High Courts17 Jul 2003
Commissioner of Income Tax Vs Ahmednagar Distt. Central Co-operative Bank Ltd.
Bombay High Court · (2004) 1 MhLj 853 : (2003) 132 TAXMAN 226
Banking Regulation Act, 1949 — Section 6(1)(b)Income Tax Act, 1961 — Section 256(1)
High Courts16 Jul 2003Dismissed
Commissioner of Income Tax Vs Sesa Goa Ltd., D.B. Bandodkar and Sons Pvt. Ltd. and Chowgule and Co. Ltd.
Bombay High Court · (2004) 188 CTR 120 : (2004) 266 ITR 126 : (2004) 137 TAXMAN 267
Income Tax Act, 1961 — Section 32A
High Courts16 Jul 2003Allowed
Wipro Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 135 STC 503
Bombay Sales Tax Act, 1959 — Section 13A, 13AA, 14Bombay Sales Tax Rules, 1959 — Rule 21
High Courts16 Jul 2003Dismissed
Dr. Vasant Babre Vs The State of Maharashtra and Others
Bombay High Court · (2003) 07 BOM CK 0039
Constitution of India, 1950 — Article 14, 16(1), 226, 227Maharashtra Civil Services Rules — Rule 1, 10, 11, 2, 4
High Courts16 Jul 2003Allowed
Ravi Shekhar Bhardwaj and Others Vs Director General of Police, State of Maharashtra, Commissioner of Police, Assistant Commissioner of Police, (Traffic) and State of Maharashtra Akhil Bharatiya Grahak Panchayat, Yuva Bharati and Helmet Opposition Front Vs State of Maharashtra, Director General of Police and Commissioner of Police
Bombay High Court · (2004) 1 ACC 320 : (2003) 4 ALLMR 57 : (2003) 6 BomCR 493 : (2004) 2 MhLj 213
Constitution of India, 1950 — Article 19, 19(1), 19(5), 21, 226Maharashtra Motor Vehicles Rules, 1989 — Rule 230, 230(1), 250, 250(1)Motor Vehicles Act, 1939 — Section 85A