High Courts20 Mar 2003
Mr. Anil Thakeraney Vs M. Darius Kapadia and The State of Maharashtra Gopal K. Kamath Vs M. Darius Kapadia and The State of Maharashtra
Bombay High Court · (2003) 4 MhLj 705
Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 46 of 64
High Courts20 Mar 2003Allowed
Sarfuddin Aminuddin Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 481
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10), 4(4)
High Courts20 Mar 2003Dismissed
Sou. Shobha Bhaurao Rane, Ashwin Rane and Vipul Bhaurao Rane Vs Bhaurao Rane
Bombay High Court · (2004) 1 CivCC 719 : (2004) 1 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Factories Act, 1948 — Section 6(1), 92Maharashtra Factories Rules, 1963 — Rule 114, 4, 5, 6, 6(1)
High Courts20 Mar 2003
Gujarat Plastic Industries Vs Union of India (UOI) and The Assistant Collector of Customs
Bombay High Court · (2003) 5 BomCR 804 : (2003) 160 ELT 125
Customs Tariff Act, 1975 — Section 3(1)
High Courts19 Mar 2003
L.R. Patel Family Trust Vs Income Tax Officer and Others
Bombay High Court · (2003) 182 CTR 255 : (2003) 262 ITR 520
Income Tax Act, 1961 — Section 147, 148, 164, 164(1), 2(31)
High Courts19 Mar 2003Allowed
Ramesh Narayanrao Dewar Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 1632 : (2003) 105 BOMLR 184
Penal Code, 1860 (IPC) — Section 435
High Courts19 Mar 2003
Commissioner of Income Tax Vs State Bank of India
Bombay High Court · (2003) 181 CTR 63 : (2003) 262 ITR 662 : (2003) 4 MhLj 473 : (2003) 129 TAXMAN 409
Income Tax Act, 1961 — Section 37(1), 5, 80MUnit Trust of India Act, 1963 — Section 2, 22(1), 25A(1), 25A(2), 32(3)
High Courts19 Mar 2003
Dhirendra Bhanu Sanghvi Vs ICDS Limited
Bombay High Court · (2003) 3 ARBLR 82 : (2003) 5 BomCR 161 : (2003) 3 MhLj 536
Arbitration and Conciliation Act, 1996 — Section 34, 36Presidency Towns Insolvency Act, 1909 — Section 9(2)
High Courts19 Mar 2003Dismissed
Ganesh Kisanrao Mahalle Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 ALLMR 1052 : (2004) 1 BomCR 458 : (2003) 3 MhLj 843
Bombay General Clauses Act, 1904 — Section 21Panchayat Samitis Act, 1962 — Section 72(2), 72(3), 72(4), 72(5)
High Courts19 Mar 2003Dismissed
Rohit Kumar Arora and Another Vs Indravadan R. Shah and Another
Bombay High Court · (2003) CriLJ 3610
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts19 Mar 2003
L.R. Patel Family Trust Vs ITO
Bombay High Court · (2003) 129 TAXMAN 720
Income Tax Act, 1961 — Section 45(4)
High Courts18 Mar 2003Allowed
Salim Annuruddin Shaikh @ Kalya Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Jail
Bombay High Court · (2003) BomCR(Cri) 1413 : (2003) CriLJ 2396
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts17 Mar 2003
Central Bureau of Investigation, Anti-Corruption Branch Vs Shri K. Harwinder Bawa and Another and Shri K. Bandopadhyay and Another
Bombay High Court · (2003) 03 BOM CK 0041
High Courts17 Mar 2003Dismissed
Satish Patil Vs Municipal Council and Another
Bombay High Court · (2003) 105 BOMLR 583
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Mar 2003
Anil Dattatraya Ade Vs Presiding Officer, School Tribunal, Geetadevi Khandelwal Institute of Pharmacy and State of Maharashtra Laxmikant Balkrishna Joshi Vs Shikshan Prasarak Mandal, The Principal, Geetadevi Khandelwal Institute of Pharmacy, The Chairman, Governing body of Geetadevi Khaldelwal Institute of Pharmacy, The Director, Directorate of Technical Education, Shyam Jasrupchandji Chandak, Principal, Geetadevi Khandelwal Institute of Pharmacy and State of Maharashtra
Bombay High Court · (2003) 3 BomCR 465 : (2003) 2 MhLj 316
Constitution of India, 1950 — Article 245, 246, 254, 254(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 2(20), 2(24), 9
High Courts13 Mar 2003Allowed
In Re: Zee Telefilms Limited; In Re: Programme Asia Trading Company Limited
Bombay High Court · (2005) 125 CompCas 297 : (2006) 68 SCL 72
Companies Act, 1956 — Section 209(5), 211(7), 212(9), 217(5), 235
High Courts13 Mar 2003Allowed
Shri Vasant Waman Pradhan Vs Shri Dattatraya Vithal Salvi and The State of Maharashtra
Bombay High Court · (2004) 1 MhLj 487
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 227, 239, 245, 245(2)Penal Code, 1860 (IPC) — Section 339, 349, 425, 427, 441
High Courts13 Mar 2003
Bhor Industries Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2003) 183 CTR 292 : (2004) 136 TAXMAN 632
Income Tax Act, 1961 — Section 237
High Courts13 Mar 2003Allowed
Bhalchandra Namdeo Shinde Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 84 : (2003) BomCR(Cri) 1331 : (2003) 2 MhLj 580
Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 302
High Courts13 Mar 2003
Mahindra and Mahindra Limited Vs Vijay Damodar Mehta and Honourable Shri M.N. Kulkarni, Presiding Officer, 4th Labour Court at Bombay
Bombay High Court · (2003) 2 ALLMR 864 : (2003) 5 BomCR 153 : (2003) 3 MhLj 576
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5), 17B