High Courts16 Jan 2003Dismissed
New India Assurance Co. Ltd. Vs Shreelata Mohanrao Tupkar and Others
Bombay High Court · (2004) 1 ACC 539 : (2003) 4 ALLMR 302 : (2004) 2 BomCR 462
Motor Vehicles Act, 1988 — Section 149(2), 173
COURT ARCHIVE
Bombay High Court judgments, 2003
1,271 judgments · page 62 of 64
High Courts16 Jan 2003Allowed
Sewakram Tembhare Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 52 : (2003) BomCR(Cri) 1663 : (2003) 3 MhLj 19
Penal Code, 1860 (IPC) — Section 376
High Courts15 Jan 2003Dismissed
Amy N. Irani Vs Makers Development Services (P) Ltd. and Another
Bombay High Court · (2003) 2 ALLMR 52 : (2003) 3 BomCR 785 : (2003) 97 FLR 938 : (2003) 2 LLJ 847
High Courts15 Jan 2003Allowed
Commissioner of Income Tax Vs Bassein Metals (P) Ltd.
Bombay High Court · (2003) 182 CTR 393 : (2003) 263 ITR 518 : (2003) 132 STC 569 : (2004) 139 TAXMAN 48
Income Tax Act, 1961 — Section 271(1)
High Courts15 Jan 2003
Bandu alias Charandas Dighade Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 50 : (2003) BomCR(Cri) 818 : (2003) CriLJ 1990 : (2003) 3 RCR(Civil) 357
Penal Code, 1860 (IPC) — Section 376
High Courts15 Jan 2003
Hemmo Pharma Vs Dawood Shoes Pvt. Ltd. and Another
Bombay High Court · (2003) 3 BomCR 781
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Contract Act, 1872 — Section 19Limitation Act, 1963 — Section 19, 20(2)
High Courts15 Jan 2003
Commissioner of Income Tax Vs Prakash Pictures
Bombay High Court · (2003) 182 CTR 44 : (2003) 260 ITR 456 : (2003) 127 TAXMAN 654
Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 9B, 9B(2), 9B(4), 9B(5)
High Courts15 Jan 2003Dismissed
The State of Maharashtra Vs Jayprakash Krishna Mangaonkar, Krishna Pandurang Mangaonkar and Radhabai Krishna Mangaonkar Balkrishna Dhondu Parkar Vs Jayprakash Krishna Mangaonkar, Krishna Pandurang Mangaonkar, Radhabai Krishna Mangaonkar and The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 64 : (2003) BomCR(Cri) 1085 : (2003) 2 DMC 384
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts15 Jan 2003
Commissioner of Income Tax Vs Lokhandwala Construction Inds. Ltd.
Bombay High Court · (2003) 180 CTR 136 : (2003) 260 ITR 579 : (2003) 1 MhLj 979 : (2003) 131 TAXMAN 810
Income Tax Act, 1961 — Section 36(1)
High Courts15 Jan 2003Dismissed
Commissioner of Income Tax Vs Bangalore Clothing Co.
Bombay High Court · (2003) 180 CTR 127 : (2003) 260 ITR 371 : (2003) 3 MhLj 764 : (2003) 127 TAXMAN 637
Income Tax Act, 1961 — Section 143(3), 263, 80HHC, 80I
High Courts15 Jan 2003Dismissed
Noorkhan Vs Sk. Jakeer Sk. Akbar
Bombay High Court · (2003) 2 ALD(Cri) 65 : (2003) BomCR(Cri) 860
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Jan 2003
Tata Engineering and Locomotive Company Limited Vs Union of India (UOI) and Another
Bombay High Court · (2003) 4 BomCR 129 : (2003) 4 BOMLR 129 : (2003) 89 ECC 53 : (2003) 159 ELT 129 : (2003) 2 MhLj 37
Central Excise Rules, 1944 — Rule 56A, 57A, 57H(3)
High Courts14 Jan 2003
Shri Chandrakant Dhondiba Kolavale, Chief Promoter, Proposed Dipak Aba Vikas Karyakari Sahakari Society Ltd. Vs Government of Maharashtra, Cooperative Department, Shri Ganpatrao Deshmukh, Minister for Agricultural Marketing, Govt. of Maharashtra, District Deputy Registrar, Cooperative Societies and Assistant Registrar, Cooperative Societies
Bombay High Court · (2003) 2 ALLMR 562 : (2003) 4 BomCR 649 : (2003) 2 MhLj 635
Maharashtra Co-operative Societies Act, 1960 — Section 9(2)
High Courts14 Jan 2003
Smt. Chhabubai Shankar Bhande, since deceased by her heirs: Nivrutti Shankar Bhande, Dattatraya Shankar Bhande, Mahadeo Shankar Bhande, Sambhaji Shankar Bhande and Mrs. Shalan Eknath Thopte Vs Shri Ramchandra Bhau Bhando, Shri Pandurang Balwant Bhutkar, Shri Gajanan Balwant Bhutkar and Smt. Bhagirathibai Balwant Bhutkar, deceased by her heirs - Shri Pandurang Balwant Bhutkar and Shri Gajanan Balwant Bhutkar
Bombay High Court · (2003) 2 ALLMR 235 : (2003) 2 BomCR 475 : (2003) 2 MhLj 925
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 33B, 34, 37
High Courts14 Jan 2003
Anil Lala Saundade Vs The State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 820 : (2003) 2 MhLj 403
Constitution of India, 1950 — Article 20(2)Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 22, 22(2)Penal Code, 1860 (IPC) — Section 224, 302
High Courts13 Jan 2003Allowed
Narendra Jagannath Joshi Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 803 : (2003) 3 BomCR 54 : (2003) 2 MhLj 168
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 85(2)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 4, 7
High Courts10 Jan 2003Dismissed
Shashikant Govind Malgaonkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 810 : (2003) 3 BomCR 22 : (2003) 2 MhLj 437
Industrial Disputes Act, 1947 — Section 2, 25B, 25B(2), 25F
High Courts10 Jan 2003Dismissed
Pawan Enterprises Vs Satish H. Verma
Bombay High Court · (2003) 2 ALD(Cri) 20 : (2003) 2 ALLMR 756 : (2003) 3 BC 198 : (2003) BomCR(Cri) 474 : (2003) CriLJ 2146 : (2003) 3 RCR(Civil) 350
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 2003Allowed
Mallappa Kallapa Shahapure and Others Vs Narasingh Saraswati Deo
Bombay High Court · (2003) 2 ALLMR 64 : (2003) 3 BomCR 858
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76, 88B
High Courts10 Jan 2003Allowed
Maharashtra Industrial Development Corporation Vs Ahmad Abdul Raheman and The Special Land Acquisition Officer (I)
Bombay High Court · (2003) 01 BOM CK 0094
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 26(2)Maharashtra Industrial Development Act, 1961 — Section 32(2), 33, 34, 34(1), 34(2)