High Courts31 Jan 2003
Motilal Hastimal Bothara Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1123
Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 11, 4, 7, 8
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 58 of 64
High Courts31 Jan 2003Dismissed
Sagir Ahmed Nanhe Vs Mrs. Maria Piedade Gonsalves
Bombay High Court · (2003) 2 ALLMR 554 : (2003) 4 BomCR 635
Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41
High Courts30 Jan 2003Dismissed
Dadar Avanti Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2003 Bom 336 : (2003) 3 ALLMR 559 : (2003) 5 BomCR 337 : (2003) 2 MhLj 914
Development Control Regulations for Greater Bombay, 1991 — Regulation 51
High Courts30 Jan 2003Dismissed
Shri Govind Pawar Vs State
Bombay High Court · (2003) BomCR(Cri) 834 : (2003) 105 BOMLR 328
Penal Code, 1860 (IPC) — Section 376
High Courts30 Jan 2003
Kold-Hold Industries P. Ltd. Vs Arabian Exports Ltd.
Bombay High Court · (2004) 119 CompCas 1
Companies Act, 1956 — Section 146, 17, 17A, 434
High Courts30 Jan 2003
Kold-Hold Industries (P.) Ltd. Vs Arabian Exports Ltd.
Bombay High Court · (2004) 55 SCL 131
Companies Act, 1956 — Section 146, 17, 17A, 434
High Courts29 Jan 2003
Commissioner of Income Tax Vs Shatrunjay Diamonds
Bombay High Court · (2003) 128 TAXMAN 759
Income Tax Act, 1961 — Section 260A, 40(A)(2)(b)
High Courts29 Jan 2003
Mahindra and Mahindra Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.
Bombay High Court · (2003) 182 CTR 34 : (2003) 261 ITR 501 : (2003) 128 TAXMAN 394
Income Tax Act, 1961 — Section 28, 32, 37, 41, 41(1)
High Courts29 Jan 2003
The Commissioner of Income Tax Vs Shatrunjay Diamonds
Bombay High Court · (2003) 183 CTR 86 : (2003) 261 ITR 258
Income Tax Act, 1961 — Section 260A, 40(A)(2)
High Courts29 Jan 2003
Manherlal C. Shah and Another Vs Hatimbhai Abbasbhai Saifee
Bombay High Court · (2004) 2 ALLMR 602 : (2004) 3 BC 575
Negotiable Instruments Act, 1881 (NI) — Section 92
High Courts28 Jan 2003Dismissed
P and O Australia Ports Pty Limited and Others Vs Board of Trustees of Jawaharlal Nehru Port Trust and Another
Bombay High Court · (2003) 01 BOM CK 0096
Constitution of India, 1950 — Article 14, 19Major Port Trusts Act, 1963 — Section 42(3)
High Courts28 Jan 2003Allowed
Siyaka Marong Abdoulaya Vs Mr. J.L. Pandey, Inspector of Customs (P) and The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 108 : (2003) BomCR(Cri) 1826
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135
High Courts28 Jan 2003Dismissed
P and O Australia Ports Pty Limited and Others Vs Board of Trustees, JNPT and Another
Bombay High Court · (2003) 5 BomCR 733 : (2004) 1 CTLJ 279 : (2003) 2 MhLj 717
Constitution of India, 1950 — Article 14, 19, 19(1), 226Major Port Trusts Act, 1963 — Section 42(1), 42(3), 49
High Courts28 Jan 2003Dismissed
Shri Rajesh Baburao Mudhale Vs Shri M.N. Singh and Others
Bombay High Court · (2003) BomCR(Cri) 828 : (2003) 3 MhLj 306
Arms Act, 1959 — Section 25, 3, 4Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 5A
High Courts28 Jan 2003Dismissed
Indo Sohottle Auto Parts Pvt. Ltd. Vs The Union of India (UOI) and The Customs Excise and Gold (Control) Appellate Tribunal
Bombay High Court · (2003) 3 BomCR 775
High Courts28 Jan 2003Allowed
Sayed Mumtaz Ali, Deputy Station Manager Vs Union of India (UOI) and Another
Bombay High Court · (2003) 5 BomCR 328
Administrative Tribunals Act, 1985 — Section 24Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 2003Dismissed
Vijay Uttamlal Chaudhary Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 109 : (2004) 1 BomCR 154 : (2004) CriLJ 1846
Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 452
High Courts27 Jan 2003
Nagnath Manikrao Kushnure Vs The State of Maharashtra and Kailash Babarao Dhonde
Bombay High Court · (2003) 2 ALD(Cri) 83 : (2003) BomCR(Cri) 843
Penal Code, 1860 (IPC) — Section 302, 307
High Courts27 Jan 2003
Hemendra Mathradas Kothari of Bombay Indian Inhabitant, Yogesh Mathradas Kothari of Bombay Indian Inhabitant, Jayant Vithaldas Desai of Bombay Indian Inhabitant and Narendra Chimanlal Shah of Bombay Indian Inhabitant Vs State of Maharashtra, Collector and Appellate Authority Urban Land Ceiling, The Deputy Collector and Competent Authority, Urban Land Ceiling and National Co-operative Housing Society
Bombay High Court · (2003) 1 ALLMR 1146 : (2003) 3 BomCR 576
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts27 Jan 2003Allowed
Indian Bank Vs Indian Farmers Pvt. Ltd., Navinchandra Majithia, Niranjan Kapadia, Debt Recovery Appellate Tribunal and Debt Recovery Tribunal
Bombay High Court · AIR 2003 Bom 484 : (2003) 2 ALLMR 69 : (2003) 2 BC 317 : (2003) 4 BomCR 99
Constitution of India, 1950 — Article 226, 227