High Courts21 Jul 2003Allowed
Shriram Uddhav Murari Vs State of Maharashtra
Bombay High Court · (2003) 4 MhLj 544
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,079 of 3,669
High Courts18 Jul 2003
Smt. Kunta Narayan Jagdale Vs State of Maharashtra, The Deputy Director of Education, Pune Division and The Secretary, Shree Shivaji Shikshan Prasarak Mandal
Bombay High Court · (2003) 4 ALLMR 54 : (2004) 1 BomCR 118
High Courts18 Jul 2003Allowed
Hyderbad (Sind) National Collegiate Board and Others Vs Smt. Nisha Rajput and Others
Bombay High Court · (2003) 4 ALLMR 51 : (2004) 1 BomCR 756 : (2004) 1 MhLj 596
High Courts18 Jul 2003
Shri Rafique Abdul Malik Malik Malik and Smt. Aziz Malik Vs Shri Bipin Z/o Revandas Patel, Kabdul Hameed S.o Late Abdul Khalique, Om Prakash Rajaram Agarwal and The State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0081
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 156(4), 156(5), 156(6)General Clauses Act, 1897 — Section 26
High Courts18 Jul 2003Allowed
Transasia Bio Medicals Ltd. Vs Regional Officer, Transport Commissioner and Others
Bombay High Court · AIR 2004 Bom 21 : (2003) 4 ALLMR 624
Bombay Motor Vehicles Tax Act, 1958 — Section 12A, 12B, 3(1), 3(1C), 3(1D)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 18, 21, 23, 8Central Motor Vehicles Rules, 1989 — Rule 54, 54A
High Courts17 Jul 2003Allowed
Bhor Industries Limited Vs Anil Mahajan and State of Maharashtra
Bombay High Court · (2004) CriLJ 1330
Penal Code, 1860 (IPC) — Section 415, 418, 420
High Courts17 Jul 2003
Commissioner of Income Tax Vs Ahmednagar District Central Co-operative Bank Ltd., Osmanabad District Central Co-operative Bank Ltd. and Latur District Central Co-operative Bank Ltd.
Bombay High Court · (2003) 185 CTR 336 : (2003) 264 ITR 38 : (2004) 1 MhLj 853
Banking Regulation Act, 1949 — Section 6, 6(1)Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts17 Jul 2003
Navnilal K. Shah (Dr.) Vs Union of India (UOI) and Another
Bombay High Court · (2004) 1 BomCR 764 : (2004) 1 LLJ 632 : (2004) 1 MhLj 984
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A
High Courts17 Jul 2003Dismissed
Regional Director, Employees'' State Insurance Corporation Vs Kumar Still and General Mills and Another
Bombay High Court · (2004) 3 ALLMR 887 : (2004) 102 FLR 754 : (2004) 3 LLJ 415 : (2004) 3 MhLj 102
Employees State Insurance Act, 1948 — Section 85B
High Courts17 Jul 2003
Commissioner of Income Tax Vs Ahmednagar Distt. Central Co-operative Bank Ltd.
Bombay High Court · (2004) 1 MhLj 853 : (2003) 132 TAXMAN 226
Banking Regulation Act, 1949 — Section 6(1)(b)Income Tax Act, 1961 — Section 256(1)
High Courts16 Jul 2003Dismissed
Commissioner of Income Tax Vs Sesa Goa Ltd., D.B. Bandodkar and Sons Pvt. Ltd. and Chowgule and Co. Ltd.
Bombay High Court · (2004) 188 CTR 120 : (2004) 266 ITR 126 : (2004) 137 TAXMAN 267
Income Tax Act, 1961 — Section 32A
High Courts16 Jul 2003Allowed
Wipro Limited and Another Vs State of Maharashtra and Others
Bombay High Court · (2004) 135 STC 503
Bombay Sales Tax Act, 1959 — Section 13A, 13AA, 14Bombay Sales Tax Rules, 1959 — Rule 21
High Courts16 Jul 2003Dismissed
Dr. Vasant Babre Vs The State of Maharashtra and Others
Bombay High Court · (2003) 07 BOM CK 0039
Constitution of India, 1950 — Article 14, 16(1), 226, 227Maharashtra Civil Services Rules — Rule 1, 10, 11, 2, 4
High Courts16 Jul 2003Dismissed
Daljit Kaur Jaggi Vs Mumbai Suburban Electricity Supply Ltd. and Others
Bombay High Court · (2003) 4 ALLMR 529 : (2004) 1 BomCR 745
Electricity Act, 1910 — Section 26(6)
High Courts15 Jul 2003Allowed
Akbar, Mohammed Jamal Rafulla, Narulla Abbas Ali, Mushtafa Muja Hussain and Ibrahim Alibhai Vs State of Maharashtra
Bombay High Court · (2003) 07 BOM CK 0137
High Courts15 Jul 2003Allowed
Chandan Anandrao Rangari Vs State of Maharashtra and Another
Bombay High Court · (2004) 1 MhLj 120
Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 23
High Courts15 Jul 2003Dismissed
Mrs. Geeta Kisan Gore Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 ALLMR 548 : (2004) 1 BomCR 753 : (2003) 4 MhLj 287
Mumbai Municipal Corporation Act, 1888 — Section 32, 33, 33(2), 34, 6A
High Courts15 Jul 2003Allowed
Sau. Ranjana Shivaji Rakhpasare Vs Shri Shivaji Bapu Rakhpasare and The State of Maharashtra
Bombay High Court · (2004) CriLJ 145 : (2004) 2 DMC 365
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 398, 399, 400
High Courts15 Jul 2003Dismissed
The State of Maharashtra Vs Bhalchandra Nemgonda Chougule and Pandurang Ramchandra Yadav
Bombay High Court · (2003) 07 BOM CK 0077
Arms Act, 1959 — Section 25, 27, 3Penal Code, 1860 (IPC) — Section 177, 182, 201, 302, 34
High Courts14 Jul 2003Dismissed
Austin Engineering Co. Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 2 BomCR 286 : (2003) 90 ECC 785 : (2003) 157 ELT 254
Central Excises and Salt Act, 1944 — Section 11B, 35, 35A, 35E(2)