High Courts04 Dec 2003
In Re: Nicholas Piramal (India) Ltd.
Bombay High Court · (2004) 121 CompCas 623 : (2004) 3 CompLJ 296 : (2004) 51 SCL 360
Companies Act, 1956 — Section 391, 394, 394(1)
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 4 of 64
High Courts04 Dec 2003Allowed
State of Maharashtra Vs Rajendra Shantilal Nahar
Bombay High Court · (2004) 2 MhLj 555
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 439(2), 482
High Courts04 Dec 2003
Pradip Gautre Vs The State of Maharashtra
Bombay High Court · (2004) 106 BOMLR 227
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts03 Dec 2003Dismissed
Tulsabai Shelke Vs Additional Commissioner and Others
Bombay High Court · (2004) 2 ALLMR 54 : (2004) 2 MhLj 48
Bombay Village Panchayats Act, 1959 — Section 14, 16
High Courts03 Dec 2003Dismissed
Hitechi Jewellery Industries Ltd. Vs Choksi Arvind Jewellers
Bombay High Court · (2004) 1 BomCR 490 : (2005) 127 CompCas 366 : (2004) 2 CompLJ 496 : (2004) 51 SCL 586
Companies Act, 1956 — Section 439
High Courts03 Dec 2003Allowed
Ashok Punjabrao Chincholkar and Others Vs Madhukar Nagorao Sambare and Others
Bombay High Court · (2004) 3 ACC 312 : (2004) 3 ALLMR 483 : (2004) 4 MhLj 519
Motor Vehicles Act, 1988 — Section 168
High Courts03 Dec 2003Dismissed
Prashant @ Rohit Tandon Vs The State of Maharashtra
Bombay High Court · (2004) 106 BOMLR 87
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 170, 173, 397Evidence Act, 1872 — Section 123, 124Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts02 Dec 2003Dismissed
Shikshan Prasarak Mandal and Others Vs Laxmikant Balkrishna Joshi and Others
Bombay High Court · (2004) 3 BomCR 85 : (2004) 102 FLR 805 : (2004) 3 LLJ 474 : (2004) 1 MhLj 619
Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Constitution of India, 1950 — Article 226
High Courts02 Dec 2003
Neela Exports P. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 114 ECR 174 : (2004) 166 ELT 440
Customs Act, 1962 — Section 112
High Courts02 Dec 2003
I.V.P. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 114 ECR 26 : (2004) 166 ELT 313
Central Excise Rules, 1944 — Rule 57K, 57N
High Courts02 Dec 2003Allowed
Rajesh Popatlal Thakkar Vs Intelligence Officer, Narcotics Control Bureau and Another
Bombay High Court · (2004) 3 MhLj 367 : (2004) 3 MhLj 366
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(23), 22, 29, 8
High Courts02 Dec 2003
Vasant Raghunathji Tembhare Vs Jugalkishor Ramlal Pania and Another
Bombay High Court · (2004) 2 ACC 845 : (2004) 2 ALLMR 411
Motor Vehicles Act, 1939 — Section 92C
High Courts01 Dec 2003Dismissed
Berar General Education Society Vs Jt. Charity Commissioner and Another
Bombay High Court · (2004) 3 ALLMR 476 : (2004) 2 MhLj 189
Bombay Public Trusts Act, 1950 — Section 22, 70
High Courts01 Dec 2003
Smt. Mandabai Pudake Vs Daljitrai Chhabra and Others
Bombay High Court · (2004) 3 ACC 550 : (2004) 2 ALLMR 803 : (2004) 106 BOMLR 900
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Nov 2003Allowed
New India Assurance Co. Ltd. Vs Pushpa and Others
Bombay High Court · (2004) 2 ACC 554 : (2005) ACJ 1520
Motor Vehicles Act, 1939 — Section 110A, 112, 174, 89, 95Penal Code, 1860 (IPC) — Section 304A
High Courts29 Nov 2003
Ajanta Pharma Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2004) 186 CTR 521 : (2004) 267 ITR 200 : (2004) 135 TAXMAN 246
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts29 Nov 2003
Vijay Transport Corporation and Another Vs Mafatlal Finance Co. Ltd. and Another
Bombay High Court · (2004) 4 BC 515
Criminal Procedure Code, 1973 (CrPC) — Section 255, 482Negotiable Instruments Act, 1881 (NI) — Section 138(3)
High Courts29 Nov 2003
Mrs. Alpana Chinai Vs Income Tax Officer
Bombay High Court · (2004) 3 BomCR 746 : (2004) 187 CTR 67 : (2004) 269 ITR 123
Income Tax Act, 1961 — Section 52(2)
High Courts29 Nov 2003
Suburban Education Society and Another Vs Charity Commissioner of Maharashtra State and Others
Bombay High Court · (2004) 2 ALLMR 575 : (2004) 2 MhLj 792
Bombay Public Trusts Act, 1950 — Section 36(1)
High Courts29 Nov 2003
Mrs. Alpana Chinai Vs ITO
Bombay High Court · (2004) 134 TAXMAN 484
Income Tax Act, 1961 — Section 260A, 52(2)