High Courts10 Jul 2003Dismissed
Union of India (UOI) Vs Angelito Mercado
Bombay High Court · (2003) 90 ECC 797 : (2003) 157 ELT 264
Customs Act, 1962 — Section 135
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 27 of 64
High Courts10 Jul 2003Allowed
Jerry Alex Braganza alias Jeronimo Oriculo Alex Braganza and Another Vs Rajeshree alias Rayeshri Ramdas Borkar alias Shobhavati Ramdas Borkar and Others
Bombay High Court · (2004) 1 CivCC 151 : (2003) 4 MhLj 1034
Civil Procedure Code Amendment Act, 2002 — Order 5 Rule 1, Order 7 Rule 11, Order 8 Rule 1
High Courts10 Jul 2003Allowed
Sion Shivneri Co-operative Housing Society Limited Vs State of Maharashtra and Others
Bombay High Court · (2004) 1 BomCR 146 : (2004) 1 MhLj 557
High Courts09 Jul 2003
British Bank of India Vs Commissioner of Income Tax
Bombay High Court · (2004) 266 ITR 269 : (2004) 1 MhLj 297
Income Tax Act, 1961 — Section 214, 244(1A), 246(1)
High Courts09 Jul 2003Allowed
Raghavendra Joshi Vs The State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0045
Constitution of India, 1950 — Article 14, 215, 226
High Courts09 Jul 2003
British Bank of India of the Middle East Vs Commissioner of Income Tax
Bombay High Court · (2003) 131 TAXMAN 106
Income Tax Act, 1961 — Section 143, 143(3), 144, 154, 155
High Courts09 Jul 2003
Commissioner of Income Tax Vs Institute of Banking Personnel Selection (IBPS)
Bombay High Court · (2003) 185 CTR 492 : (2003) 264 ITR 110 : (2003) 4 MhLj 536 : (2003) 131 TAXMAN 386
Income Tax Act, 1961 — Section 11, 256(1)
High Courts08 Jul 2003Allowed
Empire Machine Tools Vs K.C. Singh and Others
Bombay High Court · (2003) 6 BomCR 615 : (2004) 113 ECR 526 : (2004) 165 ELT 146 : (2003) 4 MhLj 786
Customs Act, 1962 — Section 111
High Courts08 Jul 2003Allowed
Prakash Watkar (Dr.) Vs Dr. Smt. Sadhana Waikar and Others
Bombay High Court · (2004) 1 ALLMR 573 : (2004) 2 BomCR 845 : (2004) 1 MhLj 195
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(6)
High Courts08 Jul 2003Allowed
Shri Bhagwanji Karsanbhai Rathod Vs Shri Surajmal Anandraj Mehta
Bombay High Court · AIR 2003 Bom 387 : (2003) 4 ALLMR 85 : (2003) 5 BomCR 228 : (2004) 1 MhLj 62
Succession Act, 1925 — Section 213, 57
High Courts08 Jul 2003Allowed
Suresh S. Bhamre, Police Inspector Vs Devendra Purushottam Shinde, Police Inspector, State of Maharashtra and Shri R.K. Deshmukh, Police Inspector Devendra Purushottam Shinde, Police Inspector Vs Suresh S. Bhambre, Police Inspector, Police Welfare Department, State of Maharashtra and Shri R.K. Deshmukh, Police Inspector
Bombay High Court · (2003) 4 ALLMR 540 : (2003) 6 BomCR 611 : (2003) 4 MhLj 857 : (2003) 4 MhLj 856
High Courts08 Jul 2003Dismissed
Suresh Pandurang Patkar Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 120 : (2003) 4 MhLj 11
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 8(1A)
High Courts08 Jul 2003
Shri Hussain Khan and Others Vs State of Maharashtra and Special Land Acquisition Officer, Upper Painganga Project, Labh Region
Bombay High Court · (2003) 07 BOM CK 0046
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 4(1)
High Courts08 Jul 2003
Suresh Maruti Ghule Vs Madhavrao Dattatraya Kalbhor and Others
Bombay High Court · AIR 2004 Bom 19 : (2003) 5 BomCR 226
Maharashtra Co-operative Societies Act, 1960 — Section 91
High Courts08 Jul 2003
Vitthal Chavan Vs Medical Council of India and Others
Bombay High Court · (2003) 4 ALLMR 198 : (2004) 2 BomCR 158 : (2003) 4 MhLj 974
Indian Medical Council Act, 1956 — Section 10A, 10B, 10C, 11(1), 11(2)
High Courts07 Jul 2003
Union of India (UOI) Vs Sai Impex
Bombay High Court · (2003) 160 ELT 128
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 127C(1)
High Courts07 Jul 2003
Bhausaheb @ Sandu Vs Leelabai Magar
Bombay High Court · AIR 2004 Bom 283 : (2004) 1 ALLMR 278 : (2004) 2 BomCR 767 : (2004) 1 CivCC 128 : (2004) 2 DMC 321 : (2003) 4 MhLj 1019 : (2004) 2 RCR(Civil) 268
Hindu Marriage Act, 1955 — Section 11, 25, 25(1), 5
High Courts04 Jul 2003Dismissed
The State of Maharashtra Vs Murli Ramchand Puruswami and Others
Bombay High Court · (2003) 2 ALD(Cri) 131 : (2003) BomCR(Cri) 1553 : (2003) CriLJ 4152 : (2003) 4 MhLj 91
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 32, 321, 397, 397(2)Special Courts Act, 1979 — Section 11
High Courts04 Jul 2003Allowed
Namdeo Shripat More since deceased through LRs. Manikrao Namdevrao More and Others Vs Surplus Land Determination No. 2 Tribunal and Others
Bombay High Court · (2004) 2 MhLj 1041
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21(1), 45(2)
High Courts04 Jul 2003Dismissed
Digambar Deshmukh, through L.Rs. (Babusha Deshmukh, Sham Deshmukh and Raghoba Deshmukh) Vs Mohan Deshmukh, deceased through L.Rs. (Dilip Deshmukh and Bharat Deshmukh) and Maharashtra Revenue Tribunal
Bombay High Court · (2004) 3 ALLMR 827 : (2004) 3 MhLj 277 : (2004) 3 MhLj 276
Constitution of India, 1950 — Article 227