High Courts30 Apr 2003
Commissioner of Income Tax Vs Emirates Commercial Bank Ltd. (now known as Abu Dhabi Commercial Bank Ltd.)
Bombay High Court · (2003) 262 ITR 55 : (2004) 134 TAXMAN 682
Income Tax Act, 1961 — Section 32A, 32A(2), 40A(5), 44C
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 37 of 64
High Courts30 Apr 2003Dismissed
Kotak Mahindra Finance Limited Vs The Deputy Commissioner of Income Tax, Special Range 25
Bombay High Court · (2004) 2 BomCR 367 : (2003) 184 CTR 527 : (2004) 265 ITR 114 : (2003) 4 MhLj 806
Income Tax Act, 1961 — Section 115J, 260A
High Courts30 Apr 2003
Shobha Anil Londase Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 122
Constitution of India, 1950 — Article 19, 21
High Courts30 Apr 2003
Dadar Manish Market Co-operative Society Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2004) 265 ITR 97 : (2004) 136 TAXMAN 332
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 11(6)
High Courts30 Apr 2003
Susheel Mahadeshwar and Girish Srinivasan Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 99 : (2003) BomCR(Cri) 1340
Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts30 Apr 2003Allowed
Kamlakar Ollala Vs State of Maharashtra and Another
Bombay High Court · (2003) 4 MhLj 400
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Prevention of Terrorism Act, 2002 — Section 49, 49(2)
High Courts30 Apr 2003
Prithviraj Ambalal Patel Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 9 : (2003) 3 BC 613 : (2003) BomCR(Cri) 1713
Negotiable Instruments Act, 1881 (NI) — Section 138, 143(2)
High Courts30 Apr 2003
Dhawal S. Chotai Vs Union of India (UOI) and Others
Bombay High Court · AIR 2003 Bom 316 : (2003) 3 ALLMR 403 : (2003) 5 BomCR 41 : (2003) 4 MhLj 698
Constitution of India, 1950 — Article 12, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 1(2)
High Courts30 Apr 2003
Liverpool and London Steamship Protection and Indeminity Association Ltd. Vs Arabian Tankers Co., LLC and Others
Bombay High Court · (2003) 3 ARBLR 537 : (2003) 6 BomCR 275
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 4
High Courts30 Apr 2003
Commissioner of Income Tax Vs Kotak Mahindra Finance Ltd.
Bombay High Court · (2003) 130 TAXMAN 730
Income Tax Act, 1961 — Section 260A
High Courts30 Apr 2003
Kotak Mahindra Finance Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2003) 130 TAXMAN 422
Income Tax Act, 1961 — Section 260A
High Courts30 Apr 2003
Asha Bhosle Vs Magnasound (India) Ltd.
Bombay High Court · (2003) 3 ALLMR 892 : (2005) 127 CompCas 375 : (2003) 4 CompLJ 70 : (2003) 4 MhLj 949 : (2004) 50 SCL 36
Companies Act, 1956 — Section 450
High Courts29 Apr 2003Dismissed
Mrs. Sheila Mahendra Thakkar (Mrs. Sargam Kaushal Ghanshahni and Miss Nupur Mahendra Thakkar, being heirs and legal representatives of Shri Mahendra Naranji Thakkar (since deceased)) Vs Shri Mahesh Naranji Thakkar
Bombay High Court · (2003) 5 BomCR 491 : (2003) 27 PTC 501 : (2003) 47 SCL 290
Trade and Merchandise Marks Act, 1958 — Section 28(1), 29(1), 30(1), 39
High Courts29 Apr 2003Allowed
Smt. Kuwarben Chhabildas Patel through her C.A. Pratapsingh Chhabildas Patel Vs The State of Maharashtra, The President, Maharashtra Slum Areas (I.C. and R) Tribunal, Deputy Collector (En(sic)) and Competent Authority, appointed under the Maharashtra Slum Areas (I.C. and R.) Act, 1971 and Patel Chawl Residents Association an association of tenants of Patel Chawl
Bombay High Court · (2003) 4 ALLMR 662 : (2003) 5 BomCR 44 : (2003) 3 MhLj 948
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4
High Courts29 Apr 2003Dismissed
ITC Classic Finance Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2003) 183 CTR 595 : (2003) 264 ITR 154 : (2003) 133 TAXMAN 673
Income Tax Act, 1961 — Section 69
High Courts29 Apr 2003
Frontier Drilling AS Vs Jagson International Ltd.
Bombay High Court · (2003) 4 ALLMR 1037 : (2003) 3 ARBLR 548 : (2003) 6 BomCR 299
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts29 Apr 2003
Saurabh Kalani Vs Tata Finance Ltd.
Bombay High Court · (2003) 4 ALLMR 117 : (2003) 3 ARBLR 345 : (2004) 1 BC 443 : (2003) 5 BomCR 844 : (2003) 4 MhLj 810 : (2003) 46 SCL 678
Arbitration and Conciliation Act, 1996 — Section 12Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts29 Apr 2003
Baburao Sidhu Jadhav (Patil) Vs State of Maharashtra, State Excise Department, Commissioner, State Excise, District Collector, Tahsildar, Dalit Mahila Vikas Mandal, Vyasan Mukta Yuvak Sangh, Ond Mahila Mandal and Suryodaya Ganeshostav Mandal Kisan Subrao Gaikwad, Proprietor of Hotel Hira Vs State of Maharashtra and Superintendent, State Excise Department
Bombay High Court · (2003) 3 ALLMR 899 : (2003) 6 BomCR 78 : (2003) 3 MhLj 527
Bombay Prohibition (Amendment) Act, 1997 — Section 11Bombay Prohibition Act, 1949 — Section 139, 139(1), 54, 54(1), 54(3)Constitution of India, 1950 — Article 243A, 47
High Courts29 Apr 2003
Shri Mulraj Jayantilal Sheth Vs The Governor, Reserve Bank of India and The Secretary, Ministry of Finance, Government of India
Bombay High Court · AIR 2003 Bom 318 : (2003) 3 ALLMR 406 : (2004) 1 BC 43 : (2003) 6 BomCR 82 : (2003) 4 MhLj 44 : (2004) 50 SCL 97
Banking Regulation Act, 1949 — Section 35A, 5
High Courts29 Apr 2003Dismissed
Shyamrao Kapgate and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 181
Bombay Transit of Forest Produce (Vidarbha Region Saurashtra and Kutch Area) Rules, 1960 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 41, 52, 61A, 61G