High Courts17 Nov 2003Dismissed
Commissioner of C. Ex. and Cus. Vs Mahyco Seeds Ltd.
Bombay High Court · (2005) 122 ECR 159 : (2005) 182 ELT 163
Central Excises and Salt Act, 1944 — Section 11AB
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 6 of 64
High Courts17 Nov 2003
Vimalbai Vs Divisional Manager
Bombay High Court · (2004) 3 ACC 796 : (2004) 3 ALLMR 465
Workmens Compensation Act, 1923 — Section 10(1)
High Courts17 Nov 2003Allowed
Anant Chunilal Kate Vs Income Tax Officer
Bombay High Court · (2004) 187 CTR 93 : (2004) 267 ITR 482 : (2004) 136 TAXMAN 527
Income Tax Act, 1961 — Section 5
High Courts17 Nov 2003Allowed
Mamta Kulkarni Vs Additional Chief Metropolitan Magistrate and Others
Bombay High Court · (2004) 2 MhLj 179
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Penal Code, 1860 (IPC) — Section 292, 397, 401, 482
High Courts17 Nov 2003Allowed
Gajanan Eknath Marathe Vs State of Maharashtra and Others
Bombay High Court · (2004) CriLJ 987
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4Prisons Act, 1894 — Section 59
High Courts17 Nov 2003Allowed
Bhikusa Yamuksa Kshatriya Pvt. Ltd. Vs Astt. Collector of Central Excise and Customs and Others
Bombay High Court · (2004) 4 BomCR 205 : (2004) 2 MhLj 471
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 239, 452Kar Vivad Samadhan Scheme, 1998 — Section 88, 95
High Courts17 Nov 2003Dismissed
Krishna Laxman Bhatkar (since deceased by LRs) and etc. Vs Vithal Ganesh Athavale
Bombay High Court · AIR 2004 Bom 418 : (2004) 1 ALLMR 406 : (2004) 3 BomCR 835
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 41 Rule 23Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 43, 54
High Courts14 Nov 2003Dismissed
Union of India (UOI) and Another Vs Shantilal Jewellers and Others
Bombay High Court · AIR 2004 Bom 49 : (2004) 1 ALLMR 869 : (2004) 2 BC 530 : (2004) 1 BomCR 1 : (2004) 192 CTR 565 : (2004) 271 ITR 140 : (2004) 1 MhLj 879
Presidency Towns Insolvency Act, 1909 — Section 46(3)
High Courts14 Nov 2003
Lexicon Finance Limited Vs Park Securities Ltd.
Bombay High Court · AIR 2004 Bom 115 : (2004) 1 ALLMR 668 : (2004) 2 BomCR 520 : (2004) 1 MhLj 934
Bombay Stamp Act, 1958 — Section 2
High Courts14 Nov 2003
Union of India Vs Shantilal Jewellers
Bombay High Court · (2004) 1 MhLj 879 : (2004) 136 TAXMAN 147
Presidency Towns Insolvency Act, 1909 — Section 46(3)
High Courts13 Nov 2003Allowed
The State of Maharashtra Vs Ramnarayan Lataprasad Namdeo
Bombay High Court · (2004) 106 BOMLR 199
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482, 483Penal Code, 1860 (IPC) — Section 302, 304B, 307, 342, 427
High Courts13 Nov 2003Dismissed
Executive Engineer, Irrigation Division and Others Vs Maroti Dupare
Bombay High Court · (2004) 101 FLR 1133 : (2004) 2 MhLj 519
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts12 Nov 2003Dismissed
Vinayak Balkrishna Samant and Others Vs Mahanagar Telephone Nigam Ltd.
Bombay High Court · AIR 2004 Bom 227 : (2004) 1 ALLMR 662 : (2004) 2 ARBLR 94 : (2004) 3 BomCR 111 : (2004) 1 MhLj 1102
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 28
High Courts12 Nov 2003Allowed
Sunil Prints Vs Union of India (UOI)
Bombay High Court · (2004) 112 ECR 442 : (2004) 163 ELT 147
Imports and Exports (Control) Act, 1947 — Section 4I
High Courts12 Nov 2003Allowed
Saraswati Shivanand Kumbhar and Another Vs State of Maharashtra
Bombay High Court · (2004) 2 DMC 32
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Nov 2003
Faze Three Exports Ltd. Vs Pankaj Trading Co. and Others
Bombay High Court · (2004) 1 ALLMR 685 : (2004) 2 ARBLR 163 : (2004) 2 BomCR 522 : (2004) 2 MhLj 196
Arbitration and Conciliation Act, 1996 — Section 24, 31(8), 34
High Courts11 Nov 2003
Kalyani Packaging Industry Vs Union of India (UOI)
Bombay High Court · (2004) 4 BomCR 210 : (2004) 113 ECR 25 : (2004) 164 ELT 12
Central Excises and Salt Act, 1944 — Section 37B
High Courts11 Nov 2003
Errol Robert Lucien Vs The State of Maharashtra and Others
Bombay High Court · (2004) 106 BOMLR 42
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2(e), 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108, 2(39)
High Courts11 Nov 2003Allowed
R.S. Sharma Vs Union of India (UOI) and Another
Bombay High Court · (2004) 101 FLR 651 : (2004) 3 LLJ 191 : (2004) 1 MhLj 1005
Administrative Tribunals Act, 1985 — Section 14Central Civil Services (Pension) Rules, 1972 — Rule 41Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Nov 2003Allowed
Sunita Sangavai Vs Ravi Sangavai
Bombay High Court · (2004) 5 BomCR 898 : (2004) 1 CivCC 664 : (2004) 1 MhLj 870
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10AHindu Adoptions and Maintenance Act, 1956 — Section 18(2)