High Courts19 Apr 2003
Autolite (India) Ltd. Vs Union of India (UOI) and Assistant Collector of Customs, Incharge Contract (Cell)
Bombay High Court · (2003) 4 ALLMR 1044 : (2003) 5 BomCR 92 : (2003) 157 ELT 13
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 40 of 64
High Courts19 Apr 2003
Prochy Numazar Mehta Vs The Municipal Corporation of Greater Bombay and Another D.J. Advertising Co. Vs The Municipal Corporation of Brihan Mumbai and Another
Bombay High Court · (2003) 5 BomCR 71
Bombay Municipal Corporation Act, 1888 — Section 154(1), 328, 328(1), 328(3), 328AConstitution of India, 1950 — Article 14, 19(1), 21, 226, 48ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 13, 48, 48(3), 67, 48(3)
High Courts19 Apr 2003
Shri Baburao Dhondiba Salokhe Vs Kolhapur Municipal Corporation and The State of Maharashtra
Bombay High Court · (2003) 3 ALLMR 433 : (2003) 5 BomCR 232 : (2003) 3 MhLj 820
Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 126(2), 126(4), 127
High Courts19 Apr 2003Allowed
Engineering and Ancilliary Manufacturers Vs Salim Khan
Bombay High Court · (2003) 3 ALLMR 453 : (2003) 6 BomCR 321 : (2004) 102 FLR 194 : (2003) 3 MhLj 802
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 10(1), 12, 17B, 25F, 25G
High Courts19 Apr 2003Allowed
Santosh Bhagwandin Bachharaj Vs Superintendent, Central Prison
Bombay High Court · (2003) 4 MhLj 349
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10)
High Courts17 Apr 2003
Pfizer Employees'' Union, Mr. Vasant Janardhan Naik and Mr. Sadanand V. Marathe Vs Regional Provident Fund Commissioner, Trustees of Pfizer Limited, Employee''s Provident Fund and Pfizer Limited Contract Advertising (India) Ltd., Mr. Manak Cawas Pardiwala, Mr. Chandrashekhar M. Alate, Miss Annie Anita Tellia, Miss Bernandine Braganza, Mr. Shaikh Mohiddin, Shibani Bathoja, Dhanashri Gondil, Pooja Gosain and Govin D''bras Vs Regional Provident Fund Commissioner Dara T. Gandhy and Govind Shankar Waghela Vs Regional Provident Fund Commissioner, Sepulchre Brothers (India) Pvt. Ltd. and Sepulchre Brothers (India) Ltd. Staff Provident Fund Mr. A.R. Khot and Miss C.D. Mello Vs Regional Provident Fund Commissioner, Colour Cartons Ltd. and Trustees of the Provident Fund of Colour Cartons Ltd.
Bombay High Court · (2003) 3 ALLMR 56 : (2003) 5 BomCR 536 : (2003) 3 LLJ 259 : (2003) 4 MhLj 667
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1), 17(2), 17(3), 17(4)
High Courts17 Apr 2003
The Commissioner of Income Tax Vs The Central Bank of India
Bombay High Court · (2003) 184 CTR 225 : (2003) 264 ITR 522 : (2003) 130 TAXMAN 116
Income Tax Act, 1961 — Section 18, 19, 20, 20(1), 20(2)
High Courts17 Apr 2003Dismissed
Abdul Habib Abdul Rashid Rathod Vs State of Maharashtra and Others
Bombay High Court · (2003) 04 BOM CK 0084
Maharashtra Control of Organised Crime Act, 1999 — Section 3(1), 3(2), 3(4), 3(5)Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(4)
High Courts17 Apr 2003
Krishnadas Shankarraon Abhare (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2003) 04 BOM CK 0077
Forest Act, 1927 — Section 61D, 72
High Courts17 Apr 2003Allowed
Vasanta Bhedruji Khangar Vs State of Maharashtra and Another
Bombay High Court · (2003) 04 BOM CK 0076
Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 18(2), 19
High Courts17 Apr 2003Dismissed
Commissioner of Income Tax Vs Diners Business Services Pvt. Ltd.
Bombay High Court · (2003) 185 CTR 623 : (2003) 263 ITR 1 : (2003) 132 TAXMAN 758
Income Tax Act, 1961 — Section 28, 4
High Courts17 Apr 2003
The Commissioner of Income Tax Vs The British Bank of Middle East
Bombay High Court · (2003) 183 CTR 488 : (2004) 265 ITR 31 : (2003) 133 TAXMAN 756
Income Tax Act, 1961 — Section 256(1), 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts17 Apr 2003
Earth Designers and Developers Private Limited Vs M.K. Patil, The Administrator General and Official Trustee of Maharashtra State
Bombay High Court · (2003) 6 BomCR 87 : (2003) CriLJ 3785
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20Development Control Regulations for Greater Bombay, 1991 — Regulation 67
High Courts17 Apr 2003
The Commissioner of Income Tax Vs Bank of Maharashtra
Bombay High Court · (2003) 6 BomCR 93 : (2003) 184 CTR 138 : (2003) 264 ITR 568 : (2004) 1 MhLj 111 : (2003) 130 TAXMAN 113
Income Tax Act, 1961 — Section 256(1)Interest Tax Act, 1974 — Section 5
High Courts16 Apr 2003
The Commissioner of Income Tax Vs Citibank N.A.
Bombay High Court · (2003) 184 CTR 228 : (2003) 264 ITR 18
Income Tax Act, 1961 — Section 17(1), 17(3), 256(1), 40A(5)
High Courts16 Apr 2003
Shri Swastik Steels (P) Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2003) 183 CTR 409 : (2003) 264 ITR 447
Income Tax Act, 1961 — Section 271B
High Courts16 Apr 2003
Godrej Soaps Ltd. Vs Baban Baburao Nemane, Vasant Baburao Borade, Chanak Chintaman Shirke, Gopal C. Dingle and Ramesh Laxman Rane
Bombay High Court · (2003) 6 BomCR 144
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts16 Apr 2003
Insight Diagnostic and Oncological Research Institute (P) Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2003) 129 TAXMAN 510
Income Tax Act, 1961 — Section 260A
High Courts16 Apr 2003Dismissed
Commissioner of Income Tax Vs Traders Pvt. Ltd.
Bombay High Court · (2003) 264 ITR 667 : (2004) 140 TAXMAN 310
Wealth Tax Act, 1957 — Section 7
High Courts16 Apr 2003Dismissed
The Insight Diagnostic and Oncological Research Institute Private Limited Vs The Deputy Commissioner of Income Tax, Special Range-I
Bombay High Court · (2003) 182 CTR 632 : (2003) 262 ITR 41
Income Tax Act, 1961 — Section 143(3), 260A, 32A, 32A(1), 32A(2)