COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,056 of 3,669

High Courts17 Dec 2003Allowed

Central Bank of India Vs Roofit Industries Limited

Bombay High Court · (2004) 2 ALLMR 569 : (2004) 4 BC 363 : (2004) 3 BomCR 712 : (2004) 1 CompLJ 473

Companies (Court) Rules, 1959 — Rule 71Companies Act, 1956 — Section 391(6)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Dec 2003

Vijay Krishna Kumbhar Vs Collector and Others

Bombay High Court · AIR 2004 Bom 129 : (2004) 2 ALLMR 31 : (2004) 5 BomCR 904 : (2004) 2 MhLj 636

Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 14

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High Courts17 Dec 2003

Nitin Shankar Kadkol Vs Union of India (UOI) and Others

Bombay High Court · (2004) 1 DMC 695 : (2004) 2 MhLj 767

Navy Act, 1957 — Section 113, 114, 77(2)Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts17 Dec 2003

Prema Bangar Swamy Vs State of Maharashtra and Others

Bombay High Court · (2004) CriLJ 1296 : (2004) 2 MhLj 993 : (2004) 3 RCR(Criminal) 780

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378, 390

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High Courts17 Dec 2003

Dayanand B. Nayak Vs Ketan K. Tirodkar and Another

Bombay High Court · (2004) CriLJ 2177

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 167, 190, 193Maharashtra Control of Organised Crime Act, 1999 — Section 10, 11, 12, 13, 15

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High Courts17 Dec 2003Allowed

Pandurang Subrao Dhabugade and Another Vs Agricultural Produce Market Committee and Others

Bombay High Court · (2004) 1 ALLMR 858 : (2004) 4 BomCR 172 : (2004) 106 BOMLR 328 : (2004) 2 MhLj 660

Constitution of India, 1950 — Article 12

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High Courts16 Dec 2003Allowed

Commissioner of Income Tax Vs Anderson Marine and Sons Pvt. Ltd.

Bombay High Court · (2004) 189 CTR 118 : (2004) 266 ITR 694

Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 154

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High Courts16 Dec 2003Dismissed

Mr. Mohammed Furkhan Mohammed Bashir Joza Vs The State of Maharashtra

Bombay High Court · (2004) 2 MhLj 801 : (2004) 2 MhLj 800

Penal Code, 1860 (IPC) — Section 375, 376

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High Courts16 Dec 2003Allowed

Abdul Razak Haji Ismail Vs Director of Enforcement and Others

Bombay High Court · (2004) 4 BomCR 184 : (2005) 123 CompCas 219 : (2004) 113 ECR 732 : (2004) 165 ELT 495 : (2004) 2 MhLj 152 : (2004) 51 SCL 337

Constitution of India, 1950 — Article 300AForeign Exchange Regulation Act, 1973 — Section 8(1)

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High Courts15 Dec 2003Allowed

Baburao Deshmukh Vs Maharashtra Insecticides Limited and Others

Bombay High Court · (2004) 2 CivCC 473 : (2004) 2 MhLj 717 : (2004) 4 RCR(Civil) 167

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts15 Dec 2003Dismissed

Globe Enterprises Vs Union of India and Others

Bombay High Court · (2004) 1 ALLMR 634 : (2004) 3 BomCR 53 : (2004) 2 MhLj 645

Customs Act, 1962 — Section 111

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High Courts15 Dec 2003Dismissed

Zenith Computers Ltd. Vs Union of India (UOI)

Bombay High Court · (2004) 1 BomCR 473 : (2004) 112 ECR 755 : (2004) 164 ELT 24

Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 15, 3, 6

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High Courts15 Dec 2003Allowed

Kashinath Chindhuji Shastri Vs Haribhau Nathuji Bawanthade

Bombay High Court · (2004) 2 ALLMR 40 : (2004) 2 CivCC 436 : (2004) 2 MhLj 722 : (2004) 4 RCR(Civil) 99

Evidence Act, 1872 — Section 83Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts15 Dec 2003

Pride of Asia Films Vs Essel Vision

Bombay High Court · (2004) 3 ARBLR 169 : (2004) 5 BomCR 870

Arbitration and Conciliation Act, 1996 — Section 2, 36, 7

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High Courts12 Dec 2003

Mohammad Asgar Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 704

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts12 Dec 2003

Rameshwarnath Dhashrathnath Upadhyay Vs The State of Maharashtra Union of India (UOI) Vs Rameshwarnath Dashrathnath Upadhayay and The State of Maharashtra

Bombay High Court · (2003) 12 BOM CK 0071

Penal Code, 1860 (IPC) — Section 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 12(4), 12(7)

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High Courts12 Dec 2003

Govardhandas Brahmane Vs Shridharprasad Rautrai

Bombay High Court · (2004) 2 ALLMR 43 : (2004) 1 MhLj 921

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 124, 125

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High Courts12 Dec 2003

Awdhesh Narayan K. Singh Vs Adarsh Vidya Mandir Trust and Another

Bombay High Court · (2004) 1 ALLMR 346 : (2004) 3 BomCR 669 : (2004) 1 MhLj 676

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 33(1), 35, 35(3), 35(4)

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High Courts12 Dec 2003Dismissed

Kelkar and Kelkar Vs Indian Airlines and Another

Bombay High Court · (2004) 1 ALLMR 847 : (2004) 1 ARBLR 381 : (2004) 2 BomCR 57

Arbitration Act, 1940 — Section 20

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High Courts12 Dec 2003

Narendra Kantilal Shah Vs Joint Registrar, Co-operative Societies (Appeal) and Others

Bombay High Court · AIR 2004 Bom 166 : (2004) 1 ALLMR 798 : (2004) 2 BC 585 : (2004) 1 BomCR 707 : (2004) 1 MhLj 704

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 3(1), 34

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