COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,060 of 3,669

High Courts19 Nov 2003

Smt. Sheel Arora Vs Sanjay Fetah Bahadur Srivastava

Bombay High Court · AIR 2004 Bom 99 : (2004) 1 ALLMR 632 : (2004) 2 BomCR 518

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts18 Nov 2003Allowed

In Re: Birla Global Finance Ltd.

Bombay High Court · (2005) 126 CompCas 647 : (2004) 1 CompLJ 430 : (2004) 50 SCL 387

Companies (Amendment) Act, 1988 — Section 80ACompanies Act, 1956 — Section 100, 101(1), 80, 80(1), 86

High Courts18 Nov 2003Dismissed

Shikshan Prasarak Mandal, Akola and others Vs Laxmikant Balkrishna Joshi and others

Bombay High Court · (2003) 11 BOM CK 0001

High Courts17 Nov 2003Dismissed

Commissioner of C. Ex. and Cus. Vs Mahyco Seeds Ltd.

Bombay High Court · (2005) 122 ECR 159 : (2005) 182 ELT 163

Central Excises and Salt Act, 1944 — Section 11AB

High Courts17 Nov 2003

Vimalbai Vs Divisional Manager

Bombay High Court · (2004) 3 ACC 796 : (2004) 3 ALLMR 465

Workmens Compensation Act, 1923 — Section 10(1)

High Courts17 Nov 2003Allowed

Anant Chunilal Kate Vs Income Tax Officer

Bombay High Court · (2004) 187 CTR 93 : (2004) 267 ITR 482 : (2004) 136 TAXMAN 527

Income Tax Act, 1961 — Section 5

High Courts17 Nov 2003Allowed

Mamta Kulkarni Vs Additional Chief Metropolitan Magistrate and Others

Bombay High Court · (2004) 2 MhLj 179

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Penal Code, 1860 (IPC) — Section 292, 397, 401, 482

High Courts17 Nov 2003Allowed

Gajanan Eknath Marathe Vs State of Maharashtra and Others

Bombay High Court · (2004) CriLJ 987

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4Prisons Act, 1894 — Section 59

High Courts17 Nov 2003Allowed

Bhikusa Yamuksa Kshatriya Pvt. Ltd. Vs Astt. Collector of Central Excise and Customs and Others

Bombay High Court · (2004) 4 BomCR 205 : (2004) 2 MhLj 471

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 239, 452Kar Vivad Samadhan Scheme, 1998 — Section 88, 95

High Courts17 Nov 2003Dismissed

Krishna Laxman Bhatkar (since deceased by LRs) and etc. Vs Vithal Ganesh Athavale

Bombay High Court · AIR 2004 Bom 418 : (2004) 1 ALLMR 406 : (2004) 3 BomCR 835

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 41 Rule 23Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 43, 54

High Courts14 Nov 2003Dismissed

Union of India (UOI) and Another Vs Shantilal Jewellers and Others

Bombay High Court · AIR 2004 Bom 49 : (2004) 1 ALLMR 869 : (2004) 2 BC 530 : (2004) 1 BomCR 1 : (2004) 192 CTR 565 : (2004) 271 ITR 140 : (2004) 1 MhLj 879

Presidency Towns Insolvency Act, 1909 — Section 46(3)

High Courts14 Nov 2003

Lexicon Finance Limited Vs Park Securities Ltd.

Bombay High Court · AIR 2004 Bom 115 : (2004) 1 ALLMR 668 : (2004) 2 BomCR 520 : (2004) 1 MhLj 934

Bombay Stamp Act, 1958 — Section 2

High Courts14 Nov 2003

Union of India Vs Shantilal Jewellers

Bombay High Court · (2004) 1 MhLj 879 : (2004) 136 TAXMAN 147

Presidency Towns Insolvency Act, 1909 — Section 46(3)

High Courts13 Nov 2003Allowed

The State of Maharashtra Vs Ramnarayan Lataprasad Namdeo

Bombay High Court · (2004) 106 BOMLR 199

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482, 483Penal Code, 1860 (IPC) — Section 302, 304B, 307, 342, 427

High Courts13 Nov 2003Dismissed

Executive Engineer, Irrigation Division and Others Vs Maroti Dupare

Bombay High Court · (2004) 101 FLR 1133 : (2004) 2 MhLj 519

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts12 Nov 2003Dismissed

Vinayak Balkrishna Samant and Others Vs Mahanagar Telephone Nigam Ltd.

Bombay High Court · AIR 2004 Bom 227 : (2004) 1 ALLMR 662 : (2004) 2 ARBLR 94 : (2004) 3 BomCR 111 : (2004) 1 MhLj 1102

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 28

High Courts12 Nov 2003Allowed

Sunil Prints Vs Union of India (UOI)

Bombay High Court · (2004) 112 ECR 442 : (2004) 163 ELT 147

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

High Courts12 Nov 2003Allowed

Saraswati Shivanand Kumbhar and Another Vs State of Maharashtra

Bombay High Court · (2004) 2 DMC 32

Penal Code, 1860 (IPC) — Section 302, 34

High Courts11 Nov 2003

Faze Three Exports Ltd. Vs Pankaj Trading Co. and Others

Bombay High Court · (2004) 1 ALLMR 685 : (2004) 2 ARBLR 163 : (2004) 2 BomCR 522 : (2004) 2 MhLj 196

Arbitration and Conciliation Act, 1996 — Section 24, 31(8), 34

High Courts11 Nov 2003

Kalyani Packaging Industry Vs Union of India (UOI)

Bombay High Court · (2004) 4 BomCR 210 : (2004) 113 ECR 25 : (2004) 164 ELT 12

Central Excises and Salt Act, 1944 — Section 37B