High Courts23 Jan 2004Dismissed
Rupja Shidva Kavte Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0105
Constitution of India, 1950 — Article 17
COURT ARCHIVE
Bombay High Court judgments, 2004
1,431 judgments · page 68 of 72
High Courts23 Jan 2004Dismissed
Shri Jahangir Abdul Rashid Patel and Smt. Abida Abdul Rashid Patel Vs The State of Maharashtra
Bombay High Court · (2004) 1 DMC 741
Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts23 Jan 2004Dismissed
Rajendra Trimbak Khairnar Vs State of Maharashtra
Bombay High Court · (2005) 2 DMC 565
Penal Code, 1860 (IPC) — Section 302
High Courts23 Jan 2004
Pioneer Sales Agencies (P) Ltd. Vs Olympus Superstructures Pvt. Ltd. and Another
Bombay High Court · (2004) 5 BomCR 354 : (2004) CriLJ 3498 : (2004) 4 RCR(Criminal) 718
Contempt of Courts Act, 1971 — Section 12, 20, 3
High Courts23 Jan 2004Allowed
Sharad Vs Baldeo Raj and Another
Bombay High Court · (2004) 2 ACC 302 : (2006) ACJ 417
Motor Vehicles Act, 1988 — Section 140, 166, 171
High Courts23 Jan 2004
Smt. Surajben Navalchand Shah and Others Vs Asian Food Products Ltd. and Others
Bombay High Court · (2005) 1 ALLMR 135 : (2004) 5 BomCR 256 : (2006) 131 CompCas 565 : (2004) CriLJ 1979
Contempt of Courts Act, 1971 — Section 2
High Courts23 Jan 2004Dismissed
Aba Narayan Kale Vs The State of Maharashtra
Bombay High Court · (2004) 01 BOM CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts23 Jan 2004
The New Phaltan Sugar Works Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2004) 4 ALLMR 426 : (2004) 4 BomCR 800 : (2004) 3 LLJ 79 : (2004) 3 MhLj 266 : (2004) 56 SCL 618
Companies Act, 1956 — Section 529, 529A, 530Constitution of India, 1950 — Article 21Maharashtra Land Revenue Code, 1966 — Section 267
High Courts23 Jan 2004
Dr. Iyer Nikhil Lakshman and Others Vs Director of Medical Education and Research and Another
Bombay High Court · (2004) 2 ALLMR 2 : (2004) 2 MhLj 65
Admission to Post Graduate Medical Courses Rules, 2003 — Rule 7
High Courts22 Jan 2004
Suresh Sahebrao Kamble Vs The State of Maharashtra
Bombay High Court · (2004) CriLJ 1574
Penal Code, 1860 (IPC) — Section 302, 376
High Courts22 Jan 2004
Anwar Faramosh Khan Vs Mahendrakumar Jugalkishore Gupta and Others
Bombay High Court · AIR 2004 Bom 232 : (2004) 3 ALLMR 818 : (2004) 3 MhLj 315
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Specific Relief Act, 1963 — Section 6
High Courts22 Jan 2004
Mukund L. Vora Vs Union of India
Bombay High Court · (2004) 136 TAXMAN 294
Income Tax Act, 1961 — Section 269UF(1)
High Courts22 Jan 2004Allowed
Mukund L. Vora Vs Union of India (UOI) and Others
Bombay High Court · (2004) 6 BomCR 462 : (2004) 189 CTR 62 : (2004) 2 MhLj 603
Income Tax Act, 1961 — Section 269UA, 269UF, 269UF(1)
High Courts22 Jan 2004
Mrs. Usha A. Kalwani Vs S.N. Soni, Commissioner of Income Tax and Another
Bombay High Court · (2004) 188 CTR 409 : (2005) 272 ITR 67
Income Tax Act, 1961 — Section 271(1)(C), 273A, 273A(1)
High Courts22 Jan 2004Dismissed
Sophisticated Marbles and Granite Industries Vs Union of India (UOI)
Bombay High Court · (2004) 166 ELT 318
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 125
High Courts21 Jan 2004
Dr. Mrs. Sudha Kankariya Vs Commissioner of Income Tax and Others
Bombay High Court · (2004) 188 CTR 404 : (2004) 270 ITR 296
Income Tax Act, 1961 — Section 131, 139(2), 273A
High Courts21 Jan 2004Dismissed
Mohanlal Vanmalidas and Company and Others Vs Collector of Customs, (Preventive) and Gold Control and Others
Bombay High Court · (2004) 2 BomCR 703 : (2004) 2 MhLj 489
General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 27(7), 31
High Courts21 Jan 2004
Dr. (Mrs) Sudha Kankariya Vs Commissioner of Income Tax
Bombay High Court · (2004) 136 TAXMAN 686
Income Tax Act, 1961 — Section 131, 144, 273A
High Courts21 Jan 2004Dismissed
National Textile Corporation (Maharashtra North) Ltd. and Another Vs T.M. Mantri, Member of the Industrial Court and Another
Bombay High Court · (2004) 3 ALLMR 148 : (2004) 5 BomCR 381 : (2004) 106 BOMLR 563
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20