High Courts31 Mar 2004
Ador Technopack Ltd. Vs Dr. Zakir Hussein, Dy. Commissioner of Income Tax
Bombay High Court · (2004) 140 TAXMAN 16
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 148
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,037 of 3,669
High Courts31 Mar 2004
Mohan Bhanudas Mohite Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 2945 : (2004) 3 MhLj 624 : (2004) 4 RCR(Criminal) 310
Criminal Procedure Code, 1973 (CrPC) — Section 427Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts31 Mar 2004
Malanbee Vs Wahed Mirza Bhuru Mirza and Others
Bombay High Court · (2004) 3 MhLj 523
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17
High Courts31 Mar 2004
The State of Maharashtra Vs Smt. Kamali Keshav Mhatre and Others Smt. Kamali Keshav Mhatre and Others Vs The Special Land Acquisition Officer
Bombay High Court · (2005) 1 ALLMR 459
Land Acquisition Act, 1894 — Section 10, 11, 18, 19, 20
High Courts31 Mar 2004
Ador Technopack Ltd. Vs Dr. Zakir Hussein, Deputy Commissioner of Income Tax
Bombay High Court · (2004) 191 CTR 500 : (2004) 271 ITR 50
Income Tax Act, 1961 — Section 147, 148, 263
High Courts31 Mar 2004Allowed
Sanjay Sanwarmal Agarwal Vs Union of India (UOI) and Others
Bombay High Court · (2004) 94 ECC 504 : (2004) 169 ELT 261
Customs Act, 1962 — Section 46
High Courts29 Mar 2004
Geeta Satish Gokarna Vs Satish Shankarrao Gokarna
Bombay High Court · AIR 2004 Bom 345 : (2004) 3 ALLMR 229 : (2004) 3 MhLj 159
Hindu Marriage Act, 1955 — Section 25(1), 25(2)
High Courts29 Mar 2004
Mr. Rasiklal M. Gangani Vs Government of Goa and Others
Bombay High Court · (2004) 106 BOMLR 626
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 225Protection of Human Rights Act, 1993 — Section 10, 12, 13, 14, 15
High Courts29 Mar 2004Allowed
Prabhakar Chavan Vs State of Maharashtra
Bombay High Court · (2004) 4 MhLj 887 : (2004) 4 MhLj 886
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 29(3), 8Succession Act, 1925 — Section 213(2), 57
High Courts29 Mar 2004Dismissed
Deepak Eknath Dhavan Vs Anwar Faramosh Khan and Another
Bombay High Court · (2004) 3 ALLMR 31 : (2004) 4 MhLj 1
Specific Relief Act, 1963 — Section 6, 6(3)
High Courts29 Mar 2004
Shri Dattu Rama Sawant Vs Bharat Textile Mills N.T.C. (S.M.) Ltd.
Bombay High Court · (2004) 3 ALLMR 672 : (2004) 102 FLR 580 : (2004) 3 MhLj 84
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79
High Courts29 Mar 2004Dismissed
Manibhadra Processors Vs Additional Commissioner, Central Excise and Another
Bombay High Court · (2004) 4 ALLMR 243 : (2005) 101 ECC 474 : (2005) 184 ELT 13 : (2004) 3 MhLj 134
Central Excise Rules, 2002 — Rule 8, 9, 9(1), 9(2), 9(3)Constitution of India, 1950 — Article 226
High Courts29 Mar 2004Allowed
Dropadabai Namdeo Khese Vs State of Maharashtra
Bombay High Court · (2004) 4 MhLj 249
Penal Code, 1860 (IPC) — Section 302, 342
High Courts29 Mar 2004Allowed
Kashiram Potbhare and Others Vs Jaiwant Pullarwar and Others
Bombay High Court · (2004) 4 ALLMR 252 : (2005) 1 MhLj 205
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)Limitation Act, 1963 — Article 65
High Courts29 Mar 2004
Jayant Agro Organics Ltd. Vs Union of India (UOI)
Bombay High Court · (2005) 182 ELT 158
High Courts26 Mar 2004Dismissed
Commissioner of Wealth Tax Vs Mohan Murari Sawant
Bombay High Court · (2004) 191 CTR 497
Income Tax Act, 1961 — Section 260AWealth Tax Act, 1957 — Section 27A
High Courts25 Mar 2004
Walmikrao Jayaram Kajale Vs Uttam Buvaji Raut and Others
Bombay High Court · (2004) 3 ACC 489 : (2004) ACJ 2009 : (2004) 2 MhLj 1069
Motor Vehicles Act, 1939 — Section 110, 92AMotor Vehicles Act, 1988 — Section 149(2), 165, 168
High Courts25 Mar 2004
Nashim S. Chand Vs Director, Vocational Education and Training and Dy. Director, Vocational Education and Training
Bombay High Court · (2004) 4 ALLMR 392
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25F, 44
High Courts25 Mar 2004
New India Assurance Company Ltd. Vs Chand Bi alias Gasita and Others
Bombay High Court · (2005) 3 ACC 12 : (2005) ACJ 751 : (2004) 4 MhLj 879
Motor Vehicles Act, 1939 — Section 110A, 95
High Courts25 Mar 2004Dismissed
Jainabi Yusuf Lambe and Others Vs Jainabi Allimiya Wagale and Others
Bombay High Court · AIR 2004 Bom 394 : (2004) 4 ALLMR 248 : (2004) 3 MhLj 619