COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 49 of 64

High Courts05 Mar 2003

Mohammad Gayasuddin Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1727 : (2003) CriLJ 2994

Arms Act, 1959 — Section 25, 3Bankers Books Evidence Act, 1891 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 149, 154, 156(3), 162, 164

High Courts05 Mar 2003Dismissed

The State of Maharashtra Vs Abdulla Alisaheb Kazi, Abubkar Alisaheb Kazi and Abdulkadir Alisaheb Kazi

Bombay High Court · (2003) 2 ALLMR 852 : (2003) 5 BomCR 813 : (2003) 3 MhLj 661

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 20 Rule 6(1), 152Land Acquisition Act, 1894 — Section 11

High Courts05 Mar 2003

Commissioner of Income Tax Vs S.M. Holding and Finance (P) Ltd.

Bombay High Court · (2003) 180 CTR 312 : (2003) 264 ITR 370 : (2004) 134 TAXMAN 328

Income Tax Act, 1961 — Section 37(1)

High Courts05 Mar 2003Allowed

Commissioner of Income Tax Vs Asian Cable Corporation Ltd.

Bombay High Court · (2003) 180 CTR 293 : (2003) 262 ITR 537 : (2003) 129 TAXMAN 590

Income Tax Act, 1961 — Section 80AB, 80B(5), 80O

High Courts05 Mar 2003

Citibank N.A. Vs Commissioner of Income Tax

Bombay High Court · (2003) 183 CTR 294 : (2003) 262 ITR 47 : (2003) 3 MhLj 465 : (2003) 129 TAXMAN 674

Income Tax Act, 1961 — Section 18, 20, 20(1), 28, 30Income Tax Rules, 1962 — Rule 3

High Courts04 Mar 2003Dismissed

State of Maharashtra and Others Vs Nathuji Dhakate

Bombay High Court · (2003) 3 ALLMR 508 : (2003) 105 BOMLR 1(1)

Civil Procedure Code, 1908 (CPC) — Section 100, 80

High Courts04 Mar 2003Allowed

State of Maharashtra Vs Zakir Ali and Another

Bombay High Court · (2003) 3 ALLMR 1082 : (2004) 1 MhLj 565

Land Acquisition Act, 1894 — Section 18, 23, 51A

High Courts04 Mar 2003Allowed

Samsher Ali Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 BomCR 124 : (2004) CriLJ 207 : (2003) 3 MhLj 241

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1)

High Courts04 Mar 2003

Central India Builders Vs The Food Corporation of India Project Implementation Division The Food Corporation of India Project Implementation Division Vs Central India Builders a firm

Bombay High Court · (2003) 4 ALLMR 561 : (2003) 3 ARBLR 586 : (2003) 6 BomCR 264

Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

High Courts04 Mar 2003Dismissed

Mr. Mohd. Nabi Ahmed Nabi Qureshi Vs Mr. M.N. Singh, Commissioner of Police, The State of Maharashtra and The Superintendent, Thane Central Prison

Bombay High Court · (2003) BomCR(Cri) 633

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 34, 384, 387

High Courts04 Mar 2003Allowed

Asudamal Sindhi Vs Kisanrao Dharmale and Others

Bombay High Court · (2004) 2 BomCR 361 : (2003) 4 MhLj 134

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Evidence Act, 1872 — Section 68Specific Relief Act, 1963 — Section 10

High Courts04 Mar 2003Allowed

Flotech Welding and Cutting Systems Limited Vs Chandersingh, K.C. Singhal, Gopal Mukherjee, Dy. Commissioner of Income Tax Special Range I and Union of India (UOI)

Bombay High Court · (2004) 188 CTR 268 : (2004) 3 MhLj 87 : (2004) 137 TAXMAN 521

Companies Act, 1956 — Section 210Finance Act, 1980 — Section 139(9)Income Tax Act, 1961 — Section 139(1), 139(9), 143(2), 143(3), 44AB

High Courts04 Mar 2003Dismissed

Sharda Vipat Meshram Vs Shrawan Maniram Dupare and Another

Bombay High Court · (2003) 2 ALLMR 684 : (2003) 5 BomCR 777

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 99Suits Valuation Act, 1887 — Section 11

High Courts04 Mar 2003

Flotech Welding and Cutting Systems Ltd. Vs Chander Singh and Others

Bombay High Court · (2004) 271 ITR 300 : (2004) 3 MhLj 87

Income Tax Act, 1961 — Section 139, 139(1), 139(9), 44AB

High Courts03 Mar 2003Dismissed

Shah Velji Narsee Vs Vasantrai Umiyashankar Pandya and Another

Bombay High Court · (2003) 03 BOM CK 0116

High Courts03 Mar 2003

Paras Sahu Vs State of Maharashtra and Another

Bombay High Court · (2003) 3 MhLj 24

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

High Courts03 Mar 2003Dismissed

Konkan Railway Corporation Ltd. Vs Isco Track Sleepers Pvt. Ltd., The Chief Justice of Bombay High Court, Mr. Justice S.C. Pratap (Retd.), Learned Arbitrator, Union of India (UOI), Rayalseema Concrete Sleepers Pvt. Ltd., Patel Engineering Company Ltd. and Arbitral Tribunal consisting of Chief Justice Shri M.N. Chandurkar (Retd.), Shri Dilip Seth, Chartered Accountant and Shri S.L. Jain, Retired Executive Director, Madhya Pradesh Electricity Board

Bombay High Court · (2003) 4 ALLMR 918 : (2003) 3 ARBLR 558 : (2003) 6 BomCR 290 : (2003) 4 MhLj 776 : (2004) 55 SCL 549

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 16(3), 16(4)Constitution of India, 1950 — Article 14, 141

High Courts28 Feb 2003Dismissed

Prabhubhai Ranchhodbhai Tailor Vs Mrs. Bhartiben Prabhubhai Tailor

Bombay High Court · (2004) 3 MhLj 487

Hindu Marriage Act, 1955 — Section 11, 25, 5

High Courts28 Feb 2003Dismissed

Mahesh Jaylal Dadhia Vs State of Maharashtra and Eastern Organics

Bombay High Court · (2005) 1 BC 39 : (2003) BomCR(Cri) 1766 : (2004) CriLJ 169

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts28 Feb 2003Dismissed

Mr. Mammen Mathew, Editor, Malayalam Manorama Vs Shri Kuniel Kumar and State of Maharashtra

Bombay High Court · (2004) CriLJ 852

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 499, 500