High Courts29 Apr 2003Dismissed
Ramesh Dongardive Vs Sahebrao and Another
Bombay High Court · (2004) 106 BOMLR 503
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 38 of 64
High Courts28 Apr 2003
The Court Receiver, High Court, as Receiver of the business and assets of Ahmed Oomerbhoy Vs R.R. Ommerbhoy Pvt. Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 873 : (2003) 5 BomCR 501 : (2003) 27 PTC 555 : (2003) 45 SCL 335
Civil Procedure Code, 1882 — Section 503Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 94Contract Act, 1872 — Section 27
High Courts28 Apr 2003
Zavaray S. Poonawalla Vs Union of India (UOI), The Commissioner of Customs (import), The Deputy Commissioner of Customs (import), The Regional Deputy Director (N.R.) and Asstt. Cites Management Authority and Deputy Inspector General (Wild Life), Government of India, Ministry of Environment and Forests
Bombay High Court · (2003) 3 ALLMR 411 : (2003) 5 BomCR 46 : (2003) 109 ECR 121 : (2003) 159 ELT 44
Customs Act, 1962 — Section 111, 124
High Courts28 Apr 2003Allowed
Mr. D.V. Shetty, Being the Head Administration of Citicorp Information Technology Industries Ltd. Vs Bombay Municipal Corporation, H.Y. Nair, Being Jr. Engineer of Bombay Municipal Corporation and State of Maharashtra
Bombay High Court · (2004) 2 MhLj 284
Factories Act, 1948 — Section 2Mumbai Municipal Corporation Act, 1888 — Section 25L, 390, 390(1), 390(2), 390(3)
High Courts25 Apr 2003Allowed
Commissioner of Customs (P) Vs Jayantilal Ambalal Chokshi (P) Ltd. and Shri Purshottamdas A. Patel
Bombay High Court · (2003) 5 BomCR 54 : (2004) 163 ELT 13
Customs Act, 1962 — Section 108, 112, 121, 129A, 130
High Courts25 Apr 2003
Baburao Sonu Sakharkar Vs Abhiman Sonu Sakharkar
Bombay High Court · (2004) 136 TAXMAN 545
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4
High Courts25 Apr 2003Allowed
Swapna Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 417 : (2004) 2 MhLj 234
High Courts25 Apr 2003Allowed
Satyabhamabai Dhanjode and Others Vs Chhatrapati Dhanjode and Others
Bombay High Court · (2004) 1 ALLMR 779 : (2004) 1 BomCR 177 : (2004) 1 MhLj 1093
Limitation Act, 1963 — Article 64, 65
High Courts25 Apr 2003Allowed
Baburao Sakharkar Vs Abhiman Sakharkar and Others
Bombay High Court · (2004) 2 BomCR 438 : (2004) 106 BOMLR 817
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4
High Courts25 Apr 2003Dismissed
J. Smith Clothing (Pvt.) Ltd. and Others Vs Mr. Anil Kumar Jain, Partner of Anil Kumar Jain and Co. a registered partnership firm and The State of Maharashtra
Bombay High Court · (2003) 04 BOM CK 0068
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts25 Apr 2003Dismissed
Shah Velji Narsi Kumkum Factory Vs Municipal Corporation of City
Bombay High Court · (2003) 3 ALLMR 1037 : (2004) 1 BomCR 186 : (2003) 4 MhLj 322
Maharashtra Municipalities Act, 1965 — Section 172
High Courts25 Apr 2003Dismissed
Maharashtra State Road Transport Corporation Vs Premlal Gajbhiye
Bombay High Court · (2003) 3 ALLMR 1022 : (2004) 2 BomCR 338 : (2003) 2 LLJ 1108 : (2003) 3 MhLj 1025
Limitation Act, 1963 — Article 120, 23Road Transport Corporations Act, 1950 — Section 45
High Courts25 Apr 2003
Crawford Bayley and Co. and Others Vs The Union of India (UOI) and Others
Bombay High Court · (2003) 6 BomCR 112
Constitution of India, 1950 — Article 14, 166, 226, 254, 254(2)General Clauses Act, 1897 — Section 3(8)Government of India Allocation of Business Rules, 1961 — Rule 2, 3
High Courts24 Apr 2003Allowed
Siemens Limited Vs Shri V. Venugopal and Others
Bombay High Court · (2003) 5 BomCR 520 : (2003) 3 MhLj 897
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts24 Apr 2003Allowed
J.N. Marshall and Co. Vs Commissioner of Income Tax and Others
Bombay High Court · (2003) 183 CTR 599 : (2004) 134 TAXMAN 711
Income Tax Act, 1961 — Section 145
High Courts24 Apr 2003
Chandrakant Jagannath Ghodke, Chairman, Maharashtra State Co-operative Agriculture Rural Multipurpose Development Bank Ltd. Vs Commissioner for Co-operation and Registrar, Co-operative Societies, State of Maharashtra, Maharashtra State Cooperative Agriculture Rural Multipurpose Development Bank Ltd. and National Bank for Agriculture and Rural Development The State Cooperative Agricultural and Rural Development Bank Employees Union Vs The State of Maharashtra, The Maharashtra State Cooperative Agricultural Rural Multipurpose Development Bank Ltd., The Commissioner for Cooperation and Registrar, Cooperative Societies and National Agricultural and Rural Development Bank Madhukar Digambar Akotkar Vs The Maharashtra State Co-op. Agriculture Rural and Multipurpose Development Bank Ltd., The Commissioner, Co-operation Registrar, Co-operative Societies and The Secretary to the Government of Maharashtra in the Co-operation and Textiles Department
Bombay High Court · (2003) 3 ALLMR 39 : (2003) 6 BomCR 238
Constitution of India, 1950 — Article 226
High Courts24 Apr 2003
J.N. Marshall and Co. Vs Income Tax Officer and Another
Bombay High Court · (2003) 183 CTR 603 : (2003) 264 ITR 690 : (2004) 134 TAXMAN 557
Income Tax Act, 1961 — Section 254(2), 260A
High Courts24 Apr 2003
Shri Anand Patwardhan Vs The Central Board of Film Certification and Another
Bombay High Court · (2003) 3 ALLMR 25 : (2003) 5 BomCR 58 : (2004) 1 MhLj 856
Cinematograph Act, 1952 — Section 5A(1), 5B(1), 5B(2), 5C, 5DCinematograph Certification Rules, 1983 — Rule 21Civil Procedure Code Amendment Act, 1973 — Section 95(1)
High Courts24 Apr 2003Allowed
Mr. Kishore Shankar Singapurkar Vs State of Maharashtra and Mafatlal Finance Company Ltd.
Bombay High Court · (2003) 2 ALD(Cri) 4 : (2004) 1 BC 398 : (2003) 4 MhLj 938 : (2004) 2 RCR(Criminal) 284
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 2003Allowed
Anubai Savant Vs Vithoba Shripati Savant (deceased) and Others
Bombay High Court · (2004) 2 ALLMR 159 : (2004) 1 CivCC 564 : (2004) 1 MhLj 545
Civil Procedure Code, 1908 (CPC) — Section 2(2)Hindu Succession Act, 1956 — Section 6