High Courts06 May 2004
In Re: Morarjee Goculdas Spg. and Wvg. Co. Ltd.
Bombay High Court · (2004) 6 BomCR 836 : (2004) 3 CompLJ 380 : (2004) 55 SCL 680
Companies Act, 1956 — Section 100, 101, 102, 103, 104
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,029 of 3,669
High Courts06 May 2004
Merind Ltd. Vs State of Maharashtra
Bombay High Court · (2004) 136 STC 462
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts06 May 2004Dismissed
Rhodia Limited, Rhodia Chemicals India Limited and Rhodia Organique Fine Limited Vs Neon Laboratories Limited
Bombay High Court · (2005) 1 ALLMR 703
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 6 Rule 2, 11, 20Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 23
High Courts06 May 2004Dismissed
Deorao Marotrao Bhagatkar Vs Central Bureau of Investigation
Bombay High Court · (2005) 107 BOMLR 828 : (2005) 1 MhLj 111
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts06 May 2004Dismissed
Pulsar International Ltd. Vs Prime Investrade Finance Services Ltd.
Bombay High Court · (2004) 6 BomCR 236 : (2005) 127 CompCas 579 : (2004) 4 CompLJ 397 : (2004) 55 SCL 32
Companies Act, 1956 — Section 433, 434
High Courts06 May 2004
In Re: De Beers India Minerals (P.) Ltd.
Bombay High Court · (2004) 6 BomCR 797 : (2004) 53 SCL 421
Companies Act, 1956 — Section 235, 250, 394
High Courts06 May 2004
Gurudas R. Naik Vs State of Goa and Others
Bombay High Court · (2004) 106 BOMLR 875
Land Acquisition Act, 1894 — Section 4, 6
High Courts06 May 2004
Airport Authority of India Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2004) 4 BomCR 23 : (2004) 106 BOMLR 915
Aircraft Act, 1934 — Section 5, 5AConstitution of India, 1950 — Article 226Prevention of Cruelty to Animals Act, 1960 — Section 11, 38, 4, 9
High Courts06 May 2004Dismissed
J. Ravindranath J. Suryamarayama Vs State of Maharashtra
Bombay High Court · (2005) 1 MhLj 129
Criminal Procedure Code, 1973 (CrPC) — Section 438Forest (Conservation) Act, 1980 — Section 2
High Courts06 May 2004
In Re: Canere Actives and Fine Chemicals (P.) Ltd.
Bombay High Court · (2004) 6 BomCR 378 : (2004) 3 CompLJ 374 : (2004) 53 SCL 413
Companies Act, 1956 — Section 394
High Courts06 May 2004
Life Insurance Corporation of India and Another Vs Smt. Maya alias Mahamaya Mahabaleshwar Dessai
Bombay High Court · (2004) 3 ACC 229 : (2006) ACJ 1276 : AIR 2005 Bom 214
Insurance Act, 1938 — Section 45
High Courts06 May 2004Allowed
Sesa Goa Ltd. Vs Joint Commissioner of Income Tax and Others
Bombay High Court · (2007) 213 CTR 579 : (2007) 294 ITR 101
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139, 142, 142(1), 143(1), 143(3)
High Courts06 May 2004
Foreshore Co-operative Housing Society Limited Vs Shri Praveen D. Desai and Others
Bombay High Court · (2004) 5 BomCR 590 : (2004) 106 BOMLR 310
Bombay Municipal Corporation Act, 1888 — Section 527Civil Procedure Code, 1908 (CPC) — Section 9A(2)Maharashtra Regional and Town Planning Act, 1966 — Section 149
High Courts05 May 2004Allowed
Central Bank of India Vs Keshaorao Narayanrao Patil
Bombay High Court · (2005) 2 BC 259 : (2004) 6 BomCR 791 : (2004) 4 MhLj 788
Contract Act, 1872 — Section 171
High Courts05 May 2004Dismissed
Tanba Mahajan Vs Pandhari Mahajan
Bombay High Court · (2004) 4 ALLMR 325 : (2004) 6 BomCR 782 : (2004) 3 CivCC 569 : (2004) 4 MhLj 109 : (2005) 1 RCR(Civil) 323 : (2005) 1 RCR(Rent) 59
Easements Act, 1882 — Section 13, 15Specific Relief Act, 1963 — Section 38
High Courts05 May 2004
Udaipur Distilleries Co. Ltd. Vs O.D. Mohindra and Others
Bombay High Court · (2004) 192 CTR 230 : (2004) 271 ITR 84
Income Tax Act, 1961 — Section 269UA, 269UD, 269UD(1), 269UJIncome Tax Rules, 1962 — Rule 48I
High Courts05 May 2004
Rasilaben Kantilal Kansara and Madhusudan B. Kocha Vs Sumitra Amritlal Kocha and Others
Bombay High Court · (2004) 6 BomCR 275 : (2004) 3 MhLj 1090
Bombay High Court (Original Side) Rules, 1980 — Rule 265, 521Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts05 May 2004Dismissed
Pacific Engineering Co. Pvt. Ltd. Vs East India Hotels Ltd.
Bombay High Court · (2004) 4 ALLMR 330 : (2005) 1 BomCR 427
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 11(5), 15(A), 28Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 7, 8Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 43 Rule 1, Order 9 Rule 13, 115
High Courts05 May 2004
Maharashtra State Financial Corporation and etc. Vs Devidas K. Virkar and Others etc.
Bombay High Court · AIR 2004 Bom 323 : (2006) 1 BC 367 : (2005) 123 CompCas 423
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34State Financial Corporations Act, 1951 — Section 31
High Courts05 May 2004
Randhir Karsandas Chikhal Vs Mrs. Manjula Karsandas Chikhal and others
Bombay High Court · (2004) 05 BOM CK 0010
Bombay Stamp Act, 1958 — Section 52Transfer of Property Act, 1882 — Section 54