Bombay High Court Judgments 2003 — Page 51

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 8, 8(1)Penal Code, 1860 (IPC) — Section 302

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High Courts26 Feb 2003

Smt. Sabira Aslam Sikwani Vs Mohammed Yusuf Hussain Proprietor of Electrone Sound Service, Municipal Corporation of Greater Mumbai, Local Statutory Body and Assistant Municipal Commissioner, "D" Ward, Mumbai Municipal Corporation

Bombay High Court · (2003) 3 ALLMR 536 : (2003) 6 BomCR 418 : (2003) 3 MhLj 974

Bombay Municipal Corporation Act, 1888 — Section 351, 527Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 9AGovernment of India Act, 1958 — Section 65

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High Courts26 Feb 2003Dismissed

Santosh A. Chavan, Nagesh S. Tour, Dattatraya B. Gundpatil, Umesh Shinde, Bhimrao Suresh Admane, Sagar R. Baswanti, Prashant S. Patil, Savitri S. Sheedole, Varsharani S. Jaggukore, Siddheshwar Ghungurde and Dubal Dipesh Dinesh Vs The State of Maharashtra and Shivaji University

Bombay High Court · (2003) 2 ALLMR 431 : (2003) 3 BomCR 10

Maharashtra Universities Act, 1994 — Section 54(4)Shivaji University Ordinances — Ordinance 94

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High Courts26 Feb 2003Allowed

Hindustan Ferrodo Ltd., now known as Hindustan Composites Ltd. Vs Mrs. Hari Lachman Hasija

Bombay High Court · (2003) 3 ALLMR 201 : (2003) 5 BomCR 790 : (2003) 4 MhLj 50

Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ABombay Tenancy Act, 1939 — Section 3, 3A, 4

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High Courts26 Feb 2003Dismissed

Shri P.K. Jain, Asstt. Collector of Customs Vs Ranchhod Kishandas Chhabria

Bombay High Court · (2003) 2 ALD(Cri) 90 : (2003) BomCR(Cri) 1635 : (2004) 163 ELT 418 : (2003) 4 MhLj 384

Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108, 111, 111(1), 11B, 12

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High Courts26 Feb 2003

Parikh Petro-Chemical Agencies (P) Ltd. Vs Asstt. Commissioner of Income Tax

Bombay High Court · (2003) 129 TAXMAN 574

Income Tax Act, 1961 — Section 148

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High Courts25 Feb 2003Dismissed

Shri Janardan Subrao Pai Vs Shri Chandra Kamalaksha Pai and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 80 : (2003) BomCR(Cri) 1365 : (2003) CriLJ 2909 : (2003) 4 MhLj 342

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 132

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High Courts25 Feb 2003Dismissed

Commissioner of Income Tax Vs Attar Mohd. Dawood and Bros.

Bombay High Court · (2003) 183 CTR 301 : (2004) 267 ITR 436 : (2003) 3 MhLj 223 : (2003) 129 TAXMAN 700

Income Tax Act, 1961 — Section 132, 132(5), 143(3), 271(1)

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High Courts25 Feb 2003Dismissed

Bhaskar Virappa Kanchan and Navin Purushottam Shetty Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 112 : (2003) BomCR(Cri) 1648

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145, 155, 27Penal Code, 1860 (IPC) — Section 392, 397

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High Courts25 Feb 2003Partly Allowed

Shri Sanjay Sakharam Dongare Vs Sou. Jyoti Sanjay Dongare @ Jyoti Prakash Wankhede, Kum. Harshana Sanjay Dongare @ Harshana Prakash Wankhede, Kum. Tushar Sanjay Dongare @ Tushar Prakash Wankhede, The Superintendent, Kolhapur Central Prison and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 79 : (2003) BomCR(Cri) 1342 : (2003) 4 MhLj 319

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482

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High Courts25 Feb 2003

Anandkumar N. Patil, Meher Pesi Daruwalla, Farah Maqbool Ahmed Shaikh, Roshni Kamlendra Rathore, Jayaprada Ajit Deshpande, Prashant Narayanrao Pawar, Beejal Mahesh Mathuria, Kaustubh G. Kolge, Shilpa Shivkumar Dhakorkar, Manali Mahendra Pant, Mitsu Sameer Vaidya, Kiran Jayant Deshpande, Kalpana Murarilal Gupta, Prajakta Jayanand Parab, Kruti Satish Jobanputra, Riddhi Manoj Singh, Prasanna Ajay Ghadge, Kavita Kulkarni, Chintamani Virendra Pant, Rashmi Radheshyam Sao, Tejal Arjun Sable, Mira Chintaman Gund, Minal Eknath Mali, Noopur Rohit Agrawal, Vaibhav Tanaji Pawar, Vibhavari Dilip Pawar and Others, Pednekar Rohit Achuyt and Others and Nilesh Ramesh Patil Vs Maharashtra University of Health Sciences

Bombay High Court · (2003) 3 BomCR 496 : (2003) 3 MhLj 627

Constitution of India, 1950 — Article 14, 226Maharashtra University of Health Sciences Act, 1998 — Section 10(1), 10(2), 10(3), 10(4), 10(6)Maharashtra University of Health Sciences Rules — Rule 12, 51, 56, 57, 58

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High Courts25 Feb 2003Dismissed