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Bombay High Court judgments

73,375 judgments · page 2,059 of 3,669

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High Courts29 Nov 2003

Mrs. Alpana Chinai Vs Income Tax Officer

Bombay High Court · (2004) 3 BomCR 746 : (2004) 187 CTR 67 : (2004) 269 ITR 123

Income Tax Act, 1961 — Section 52(2)
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High Courts29 Nov 2003

Suburban Education Society and Another Vs Charity Commissioner of Maharashtra State and Others

Bombay High Court · (2004) 2 ALLMR 575 : (2004) 2 MhLj 792

Bombay Public Trusts Act, 1950 — Section 36(1)
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High Courts29 Nov 2003

Mrs. Alpana Chinai Vs ITO

Bombay High Court · (2004) 134 TAXMAN 484

Income Tax Act, 1961 — Section 260A, 52(2)
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High Courts29 Nov 2003

Nitin Jairam Gadkari Vs State of Maharashtra and Another

Bombay High Court · (2004) 4 MhLj 419

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190, 210Penal Code, 1860 (IPC) — Section 200, 201, 302
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High Courts28 Nov 2003

Kirtilal Kalidas Diamond Exports and Another and Dimexon Diamonds Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) 139 STC 70

Bombay Sales Tax Act, 1959 — Section 2(28), 2(29)Constitution of India, 1950 — Article 226
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High Courts28 Nov 2003Dismissed

Sadbuddhi Brahmesh Wagh and Others Vs Satish Raghvendra Wagh and Others

Bombay High Court · (2004) 2 ALLMR 416 : (2004) 3 BomCR 98 : (2004) 1 MhLj 890

Arbitration Act, 1940 — Section 21, 24
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High Courts28 Nov 2003

Bharat Petroleum Corporation Ltd. Vs National Organic Chemical Industries Ltd. and State Bank of India

Bombay High Court · (2004) 4 BC 402 : (2004) 4 BomCR 246 : (2004) 120 CompCas 333 : (2004) 2 MhLj 114 : (2004) 51 SCL 593

Companies Act, 1956 — Section 557
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High Courts28 Nov 2003Dismissed

Oriental Insurance Co. Ltd. Vs Mandabai Natkar and Others

Bombay High Court · (2004) 4 ALLMR 441 : (2004) 106 BOMLR 265

Bombay Prohibition Act, 1949 — Section 66Penal Code, 1860 (IPC) — Section 304A
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High Courts27 Nov 2003Dismissed

State of Maharashtra Vs Omprakash

Bombay High Court · (2004) CriLJ 982

Penal Code, 1860 (IPC) — Section 325
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High Courts25 Nov 2003

Radheshyam Goenka Vs Savatram Rampratap Mills and Another

Bombay High Court · (2004) 3 ALLMR 461 : (2004) 2 MhLj 327

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
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High Courts25 Nov 2003Allowed

Narayan Avachitrao Deshmukh Vs State Bank of India and Another

Bombay High Court · (2004) 1 ALLMR 888 : (2004) 2 BC 525 : (2005) 127 CompCas 704 : (2004) 1 MhLj 356

Civil Procedure Code, 1908 (CPC) — Section 35A, 35BRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(25)
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High Courts24 Nov 2003Allowed

Aishat Olabisi Ibrahim Vs Shri H.G. Boricha, Intelligence Officer, Narcotics Cell, Customs and The State of Maharashtra

Bombay High Court · (2003) 11 BOM CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 67
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High Courts24 Nov 2003Allowed

Anguribai Babulal Patodi, Proprietor Mahendra Wastra Bhandar Vs United India Insurance Co. Ltd. and Others

Bombay High Court · (2004) 106 BOMLR 555

Motor Vehicles Act, 1939 — Section 103A
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High Courts21 Nov 2003Dismissed

Ranjit Sinh V. Patil and Others Vs Collector and Others

Bombay High Court · (2004) 3 BomCR 738 : (2004) 3 MhLj 642

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High Courts21 Nov 2003Allowed

New India Assurance Company Ltd. Vs Santoshidevi Sharma and Others

Bombay High Court · (2004) ACJ 1524 : (2004) 2 MhLj 273

Motor Vehicles Act, 1939 — Section 110A
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High Courts21 Nov 2003

Basant Lal Agarwal Vs Lloyds Finance Ltd.

Bombay High Court · (2004) 118 CompCas 764 : (2006) 66 SCL 342

Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Article 22
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High Courts20 Nov 2003Allowed

Latoba Bandu Vs Deputy Development Commissioner and Superintending Engineer and Others

Bombay High Court · (2004) 3 LLJ 27

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High Courts20 Nov 2003Dismissed

K. Mukta Ashok Khankhoje Vs Namdeorao Tukaram Khutaphale

Bombay High Court · (2004) 2 ALLMR 59 : (2004) 1 MhLj 941

Maharashtra Rent Control Act, 1999 — Section 16, 16(1)Transfer of Property Act, 1882 — Section 106
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High Courts19 Nov 2003Dismissed

Nandkishor Zade Vs Punjabrao Krishi Vidyapeeth and others

Bombay High Court · (2003) 11 BOM CK 0056

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High Courts19 Nov 2003Dismissed

Jeegar Gems Vs Union of India (UOI)

Bombay High Court · (2004) 3 BomCR 784 : (2004) 112 ECR 508 : (2004) 163 ELT 414

Imports and Exports (Control) Act, 1947 — Section 4I
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