COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,043 of 3,669

High Courts04 Mar 2004Dismissed

Shri Rafiq Yusuf Shaikh Vs Shri R.S. Sharma, Commissioner of Police, The State of Maharashtra, The Superintendent, Nasik Central Prison and Secretary, Advisory Board MPDA

Bombay High Court · (2004) 4 MhLj 1079

Constitution of India, 1950 — Article 14Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 324, 34, 387, 506

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High Courts04 Mar 2004Allowed

Shri Jethamal Mohanlal Khivansara Vs The Union of India (UOI) and Asstt. Commissioner of Income Tax (Taxation)

Bombay High Court · (2004) 5 BomCR 119 : (2005) 107 BOMLR 782 : (2004) 188 CTR 546 : (2005) 272 ITR 143 : (2004) 3 MhLj 841

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 209UE(3), 269UA, 269UC(4), 269UD, 269UD(1)

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High Courts04 Mar 2004

Tangerine Electronics Systems Pvt. Ltd. Vs Indian Chemicals and Others and Shahid Shaukat Sarkar and Others

Bombay High Court · AIR 2004 Bom 198 : (2004) 2 ALLMR 551 : (2004) 5 BomCR 673 : (2004) 2 MhLj 305 : (2004) 3 RCR(Civil) 114 : (2004) 1 RCR(Rent) 652

Civil Procedure Code, 1908 (CPC) — Section 60(1)Maharashtra Rent Control Act, 1999 — Section 26

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High Courts04 Mar 2004

Sicom Ltd. Vs Prashant S. Tanna and Others

Bombay High Court · AIR 2004 Bom 186 : (2004) 2 ALLMR 540 : (2004) 3 BC 183 : (2004) 3 BomCR 1 : (2004) 3 CivCC 495 : (2004) 2 MhLj 292 : (2004) 3 RCR(Civil) 399

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 37 Rule 1, Order 37 Rule 1(2), Order 37 Rule 3

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High Courts04 Mar 2004

Hindustan Petroleum Corpn. Ltd. Vs H.P. Oil Corporation Ltd.

Bombay High Court · (2004) 3 ALLMR 52 : (2004) 3 MhLj 187 : (2004) 28 PTC 362

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9A, 9A(2)Trade Marks Act, 1999 — Section 29

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High Courts03 Mar 2004

Ramesh Pimple Vs Central Board of Film Certification and Another

Bombay High Court · (2004) 5 BomCR 214 : (2004) 3 MhLj 746

Cinematograph Act, 1952 — Section 5A, 5BConstitution of India, 1950 — Article 19(1)

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High Courts03 Mar 2004

Sitaram Dhondoo Hadkar Vs National Textile Corporation (SM) Ltd.

Bombay High Court · (2004) 5 BomCR 419 : (2004) 102 FLR 1151 : (2004) 3 LLJ 728 : (2004) 3 MhLj 529

Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1), 79(3)Bombay Industrial Relations Rules, 1947 — Rule 32(2), 53(1)

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High Courts03 Mar 2004

Securities and Exchange Board of India Vs Cabot International Capital Corporation

Bombay High Court · (2004) 4 BomCR 700 : (2005) 123 CompCas 841 : (2004) 2 CompLJ 363 : (2004) 51 SCL 307

Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 3, 3(1), 3(4)Securities and Exchange Board of India Act, 1992 — Section 15A, 15B, 15C, 15D, 15E

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High Courts03 Mar 2004Allowed

Mohan Shrawan Bhoir Vs The State of Maharashtra

Bombay High Court · (2005) BomCR(Cri) 474

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 365

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High Courts03 Mar 2004

Naresh Rane and Others Vs District Deputy Registrar and Others

Bombay High Court · (2004) 3 LLJ 1008

Industrial Disputes Act, 1947 — Section 25FF, 33C

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High Courts03 Mar 2004

Executive Engineer, Environmental Engineering Division Vs Gokarnaprasad Damodhar Dubey and Another

Bombay High Court · (2004) 4 MhLj 596

Bombay Industrial Relations Act, 1946 — Section 2(13), 2(14)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts03 Mar 2004Dismissed

Pandurang Parshuram Tapre Vs School Tribunal, Amravati and Aurangabad Division and Others

Bombay High Court · (2004) 2 ALLMR 869 : (2004) 3 BomCR 473 : (2004) 106 BOMLR 41

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2004

Ku. Veena Shamrao Kakde Vs The Presiding Officer, University and College Tribunal and Others

Bombay High Court · (2004) 2 ALLMR 877 : (2004) 3 BomCR 477 : (2004) 106 BOMLR 169

Constitution of India, 1950 — Article 226, 227, 27Limitation Act, 1963 — Section 5

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High Courts01 Mar 2004

Sambhaji Mukund Suryawanshi Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 521

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Mar 2004

Sudhakar Bandopant Kolhapure Vs Arun Ramgonda Patil

Bombay High Court · (2004) 4 BC 325 : (2004) 3 BomCR 12 : (2004) 2 MhLj 763

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts01 Mar 2004Dismissed

Harun Ilani Mulani Vs The State of Maharashtra

Bombay High Court · (2004) CriLJ 2462

Penal Code, 1860 (IPC) — Section 302, 392, 397, 449

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High Courts27 Feb 2004

Patel Engg. Co. Ltd. Vs Official Liquidator

Bombay High Court · (2004) 4 BomCR 898 : (2005) 127 CompCas 645 : (2004) 52 SCL 603

Companies Act, 1956 — Section 460Maharashtra Rent Control Act, 1999 — Section 56

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High Courts27 Feb 2004Dismissed

Dr. Shrinivasa Rao Gunmadidala Vs Dean and Chairman, P.G. Selection Committee, Mahatma Gandhi Institute of Medical Sciences and Others

Bombay High Court · (2004) 5 BomCR 392 : (2004) 106 BOMLR 193

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High Courts27 Feb 2004

Ratansi Morarji (P.) Ltd. Vs Kirti D. Morarji

Bombay High Court · (2004) 5 BomCR 800 : (2004) 55 SCL 310

Companies Act, 1956 — Section 625

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High Courts27 Feb 2004Allowed

Mansur A. Khan Vs State of Maharashtra, The Senior Inspector of Police and Vikrant Motiram Gavare

Bombay High Court · (2004) 3 MhLj 550

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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