High Courts27 Feb 2004Dismissed
Nandkishor Deshmukh Vs Presiding Officer/Tahsildar and Others
Bombay High Court · (2004) 4 BomCR 592 : (2004) 2 MhLj 485
Bombay Village Panchayats Act, 1959 — Section 35
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,044 of 3,669
High Courts27 Feb 2004
Pirappa Mahadeo Birajdar Vs Arti Co. and Others
Bombay High Court · (2004) BomCR(Cri) 11
Criminal Procedure Code, 1973 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 379, 451, 457, 461
High Courts27 Feb 2004Dismissed
Bapu Tatoba Ahiwale Vs State of Maharashtra
Bombay High Court · (2004) CriLJ 2364
Penal Code, 1860 (IPC) — Section 300
High Courts27 Feb 2004Dismissed
Bhaskar Bhimrao Atalkar Vs Janta Education Society and Others
Bombay High Court · (2004) 5 BomCR 190 : (2004) 106 BOMLR 182
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 2004
Santosh Dattaram Nadkarni and Others Vs New India Industries Limited and Others
Bombay High Court · (2004) 5 BomCR 341 : (2004) 3 LLJ 178 : (2004) 2 MhLj 931
Contempt of Courts Act, 1971 — Section 12, 2
High Courts26 Feb 2004
Raghuvir Vithoba Balgi and Another Vs Bombay Electric Supply and Transport Undertaking
Bombay High Court · (2004) 3 ALLMR 797 : (2004) 5 BomCR 690 : (2004) 3 MhLj 174
Electricity Act, 1910 — Section 26(6)
High Courts26 Feb 2004Allowed
Secur Industries Ltd. Vs Godrej and Boyce Mfg. Co. Ltd. and Another
Bombay High Court · (2004) 4 BomCR 49 : (2004) 106 BOMLR 798
Arbitration and Conciliation Act, 1996 — Section 16, 2, 21, 40, 41Industrial Disputes Act, 1947 — Section 10AInterest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 4, 5, 6
High Courts26 Feb 2004Dismissed
Shri Raja '' Raju Namdev Kharade Vs Shri V.D. Mishra, Commissioner of Police, The State of Maharashtra and The Superintendent, Yerwada Central Prison
Bombay High Court · (2005) BomCR(Cri) 498
Arms Act, 1959 — Section 22(5), 25, 3Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 22(5)
High Courts26 Feb 2004
The Devisional Controller, Maharashtra State Road Transport Corporation, Division Office Vs Rameshwar Sangade
Bombay High Court · (2004) 5 BomCR 397 : (2004) 106 BOMLR 561
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts25 Feb 2004Allowed
Anand B. Apte, L/H of Late Smt. Kamalaben B. Apte Vs Commissioner of Income Tax
Bombay High Court · (2004) 188 CTR 416
Income Tax Act, 1961 — Section 273A
High Courts25 Feb 2004
Matru Ashish Co-operative Housing Society Ltd. Vs Bhagwan V. Moorjaney and Others
Bombay High Court · (2004) 5 BomCR 737 : (2004) 3 MhLj 98
High Courts25 Feb 2004Dismissed
Mrs. Fatima Abdul Rehman Omer Vs Mrs. Salam Moin Zafar and Others
Bombay High Court · AIR 2004 Bom 239 : (2005) 1 ALLMR 66 : (2004) 4 BomCR 883 : (2004) 4 MhLj 42
Bombay High Court (Original Side) Rules, 1980 — Rule 355, 364Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4, Order 32 Rule 9
High Courts25 Feb 2004Allowed
Hindustan Lever Ltd. Vs R.B. Wadkar, Assistant Commissioner of Income Tax and Others (No. 2)
Bombay High Court · (2004) 190 CTR 275 : (2004) 268 ITR 339
Income Tax Act, 1961 — Section 147, 148
High Courts25 Feb 2004
Hindustan Lever Ltd. Vs R.B. Wadkar, Assistant Commissioner of Income Tax and Others (No. 1)
Bombay High Court · (2004) 4 BomCR 691 : (2004) 268 ITR 332
Income Tax Act, 1961 — Section 143(3), 147, 148, 44AB
High Courts25 Feb 2004Dismissed
Trackparts of India Ltd. Vs Cosmos Co-operative Bank Ltd. and Others
Bombay High Court · (2004) 3 ALLMR 59 : (2004) 4 BC 333 : (2004) 5 BomCR 158 : (2004) 120 CompCas 324 : (2004) 3 MhLj 228 : (2004) 52 SCL 550
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(2)
High Courts25 Feb 2004
Shivamrut Dudh Utpadak Sahakari Sangh and Others Vs The State of Maharashtra, Ministry of Animal Husbandry Dairy and Fishery Department, The Collector, The Joint Registrar, Co-operative Societies (Dairy) and Maharashtra Rajya Sahakari Dudh Mahasangh
Bombay High Court · (2004) 2 ALLMR 297 : (2004) 5 BomCR 165 : (2004) 3 MhLj 668
Constitution of India, 1950 — Article 19(1), 19(5), 213, 226, 330
High Courts25 Feb 2004Allowed
Shri Anand B. Apte, legal heir of late Smt. Kamalaben B. Apte Vs Commissioner of Income Tax
Bombay High Court · (2004) 270 ITR 581 : (2004) 3 MhLj 738
Income Tax Act, 1961 — Section 148, 273A
High Courts25 Feb 2004Dismissed
Bageshwari Sahakari Sakhar Karkhana Limited Vs Shivajirao Hujare and Another
Bombay High Court · (2004) 3 ALLMR 536 : (2004) 3 ARBLR 602 : (2004) 4 MhLj 28
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 43Limitation Act, 1963 — Section 14, 5
High Courts25 Feb 2004
Chandrakant Dharma Bhonu Vs Pandurang Ramchandra Dandekar and Another
Bombay High Court · AIR 2004 Bom 374 : (2004) 2 MhLj 782
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts25 Feb 2004
Anand B. Apte Vs Commissioner of Income Tax
Bombay High Court · (2004) 136 TAXMAN 656
Income Tax Act, 1961 — Section 148, 273A