COURT ARCHIVE

Bombay High Court judgments, 2003

1,271 judgments · page 59 of 64

High Courts27 Jan 2003Allowed

Adani Exports Ltd. and Another Vs Maharashtra State Electricity Board and Others

Bombay High Court · (2003) 5 BomCR 743 : (2003) 4 MhLj 391

Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 20(2), 20(3), 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 173, 173(2), 190(1)

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High Courts24 Jan 2003Allowed

Maharashtra State Road Transport Corporation Vs Raju Mahadeorao Bhagwatkar

Bombay High Court · (2003) 5 BomCR 335 : (2003) 3 LLJ 913 : (2003) 2 MhLj 769

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 28

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High Courts24 Jan 2003Dismissed

Engineering and Metal Workers Union Vs Commissioner of Labour and Others

Bombay High Court · (2003) 2 ALLMR 528 : (2003) 4 BomCR 804 : (2003) 2 LLJ 598

Industrial Disputes Act, 1947 — Section 25O, 39(2)

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High Courts24 Jan 2003

Rajendraprasad R. Singh Vs The Municipal Corpn. of Gr. Bombay Indrayani Complex Sahakari Griha Nirman Sanstha Ltd. Vs Parth Developers Mohd. Aslam Kamaluddin Shaikh Vs Abdul Rashid Kab(sic)lla Shaikh and Others Sushila Suvarna Vs Mohd. Jalal and Others Badrunnisha Imtiyaz Ali Haikh Vs Ravi Ashish Land Deve. P. Ltd.

Bombay High Court · AIR 2003 Bom 392 : (2003) 3 ALLMR 589 : (2004) 1 BomCR 300 : (2003) 3 MhLj 757

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3

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High Courts24 Jan 2003Dismissed

Rajiv Ramprasad Gupta Vs Rustom Sam Boyce

Bombay High Court · AIR 2003 Bom 242 : (2003) 2 ALLMR 835 : (2003) 2 BomCR 460 : (2003) 2 MhLj 273

Succession Act, 1925 — Section 263, 51

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High Courts24 Jan 2003Allowed

Rajpal Shyamlal Soude Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1033 : (2003) CriLJ 4238

Arms Act, 1959 — Section 25(1), 27Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 307, 34, 395, 427

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High Courts24 Jan 2003Partly Allowed

Rama Nama Pawar Vs The State of Maharashtra

Bombay High Court · (2003) 01 BOM CK 0046

Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28, 4

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High Courts24 Jan 2003

F.D.C. Limited Vs Federation of Medical Representatives Association India (FMRAI) and Maharashtra Sales and Medical Representatives Association

Bombay High Court · AIR 2003 Bom 371 : (2003) 2 ALLMR 510 : (2003) 5 BomCR 376 : (2003) 3 CivCC 41 : (2003) 3 MhLj 327

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(1), Order 16 Rule 1(3), Order 16 Rule 14, Order 16 Rule 19, Order 16 Rule 1A

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High Courts24 Jan 2003

Smt. Gobibai V. Ghanavat Vs The State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 851 : (2003) 2 MhLj 851

Bombay Police Act, 1951 — Section 135, 37(1)Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 22(5)

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High Courts23 Jan 2003

Commissioner of Income Tax Vs Major General Sir Shahaji Chhatrapati

Bombay High Court · (2003) 182 CTR 345 : (2003) 261 ITR 627

Income Tax Act, 1961 — Section 22Transfer of Property Act, 1882 — Section 123

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High Courts23 Jan 2003

Commissioner of Income Tax Vs Major General Sir Shahaji Chatrapati

Bombay High Court · (2003) 128 TAXMAN 45

Income Tax Act, 1961 — Section 256(1)Transfer of Property Act, 1882 — Section 123

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High Courts23 Jan 2003Allowed

Maharashtra State Electricity Board Vs Pralhadsa Lahanusa Kashtriya and Another

Bombay High Court · (2004) 1 MhLj 649

Land Acquisition Act, 1894 — Section 18

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High Courts23 Jan 2003

Kinetic Motor Co. Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2004) 186 CTR 534 : (2003) 262 ITR 330 : (2003) 133 TAXMAN 956

Income Tax Act, 1961 — Section 115

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High Courts23 Jan 2003

Mr. Vinay Asharam Rathi Vs Mr. M.S. Rao, The Senior Inspector of Police, Shri M.N. Singh, The Commissioner of Police and The State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 132 : (2003) 4 BomCR 402 : (2003) 3 MhLj 154 : (2003) 3 MhLj 146

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 162

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High Courts23 Jan 2003

Kashinath Laxman Ingley Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 48 : (2003) BomCR(Cri) 1387 : (2003) 105 BOMLR 832

Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 11

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High Courts22 Jan 2003Allowed

Shri Durgashankar S. Trivedi, Shri Ramshankar Magilal Trivedi, Shri Bhogilal Vishvanath Pandya, Shri Ganpatram Sunderji Joshi, Shri Vasu Shetty and Shri Maddu Kannappa Shetty Vs Shri Babubhai Bhulabhai Parekh

Bombay High Court · AIR 2003 Bom 487 : (2003) 2 ALLMR 565 : (2003) 4 BomCR 626 : (2003) 2 MhLj 576

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 4(1), Order 13 Rule 6, Order 18 Rule 13, Order 18 Rule 5

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High Courts22 Jan 2003Allowed

Citizens Forum for Scientific Development of Pimpri-Chinchwad Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 85 : (2003) 3 BomCR 760 : (2003) 2 MhLj 479

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 149, 149(3), 457

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High Courts22 Jan 2003

Relay Shipping Agency Ltd. and Another Vs Tax Recovery Officer and Another

Bombay High Court · (2004) 189 CTR 128 : (2003) 260 ITR 631 : (2004) 135 TAXMAN 389

Income Tax Act, 1961 — Section 226(3)

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High Courts22 Jan 2003Allowed

Ganu Buradkar Vs Manik Buradkar and Another

Bombay High Court · (2003) 4 ALLMR 239 : (2003) 5 BomCR 751 : (2003) 3 CivCC 133 : (2003) 3 MhLj 218

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts22 Jan 2003

Filmyug Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Uttam Chitra

Bombay High Court · (2003) 182 CTR 395 : (2003) 261 ITR 263 : (2003) 129 TAXMAN 399

Income Tax Act, 1961 — Section 37(3A), 37(3B), 37(3C), 37(3D), 40

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