COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,080 of 3,669

High Courts14 Jul 2003Allowed

Kuldipkumar Girdhar Das and Co. Vs Commissioner of State Excise, Government of Maharashtra and The State of Maharashtra

Bombay High Court · (2003) 4 ALLMR 77 : (2003) 6 BomCR 594 : (2004) 1 MhLj 71

Bombay Prohibition Act, 1949 — Section 2, 65, 70

High Courts14 Jul 2003Allowed

Marmo Classic Vs Union of India (UOI) and Others

Bombay High Court · (2003) 111 ECR 662 : (2004) 1 MhLj 18

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130A, 27A, 27A

High Courts14 Jul 2003Allowed

Mars Enterprises Vs Municipal Corporation of Greater Mumbai and Another

Bombay High Court · (2003) 4 ALLMR 107 : (2003) 5 BomCR 463 : (2003) 4 MhLj 352

Mumbai Municipal Corporation Act, 1888 — Section 163

High Courts14 Jul 2003

Harikeshao Shriiram Gadhwe Vs State of Maharashtra and Others

Bombay High Court · (2004) CriLJ 170

Constitution of India, 1950 — Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10)Prisons Act, 1894 — Section 59

High Courts14 Jul 2003Allowed

Madanlal Sharma Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 ALLMR 216 : (2004) 1 MhLj 581

Bombay Civil Services Rules, 1959 — Rule 156Constitution of India, 1950 — Article 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)

High Courts11 Jul 2003

Brihanmumbai Municipal Corporation Vs Dattatraya E. Galave and Another

Bombay High Court · (2004) 3 ALLMR 177 : (2004) 1 BomCR 759

Bombay Industrial Relations Act, 1946 — Section 78, 79Penal Code, 1860 (IPC) — Section 304A

High Courts11 Jul 2003

Ganesh R. Baheti Vs The University of Pune and Another

Bombay High Court · (2004) 1 ALLMR 207 : (2003) 5 BomCR 464 : (2003) 4 MhLj 140

High Courts11 Jul 2003Dismissed

Ratnagiri Jillah Sahakari Bank Karmachari Sangh and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 871 : (2003) 6 BomCR 602 : (2004) 1 LLJ 263 : (2004) 1 MhLj 268

Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 30A(1), 5AConstitution of India, 1950 — Article 330, 332, 43, 43A

High Courts11 Jul 2003Allowed

Ravindra Dayaram Kolhaye Vs State of Maharashtra and Another

Bombay High Court · (2003) 4 MhLj 719

High Courts10 Jul 2003Dismissed

Tirthraj Ramnegeshwar Tiwari, Inspector, (CIB) W. Rly. Vs Arunbhai P. Parikh and Sachin P. Parikh

Bombay High Court · (2003) 2 ALD(Cri) 137 : (2004) CriLJ 813

Criminal Procedure Code, 1973 (CrPC) — Section 246(3)Penal Code, 1860 (IPC) — Section 114, 409, 411Railway Property (Unlawful Possession) Act, 1966 — Section 3

High Courts10 Jul 2003

Vivek Pravin Tilwani (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 850 : (2003) 5 BomCR 477 : (2003) 4 MhLj 826

High Courts10 Jul 2003Dismissed

Gujarat Ambuja Cement Ltd. Vs C. Varghese and Another

Bombay High Court · (2003) 5 BomCR 473

High Courts10 Jul 2003Dismissed

Union of India (UOI) Vs Angelito Mercado

Bombay High Court · (2003) 90 ECC 797 : (2003) 157 ELT 264

Customs Act, 1962 — Section 135

High Courts10 Jul 2003Allowed

Jerry Alex Braganza alias Jeronimo Oriculo Alex Braganza and Another Vs Rajeshree alias Rayeshri Ramdas Borkar alias Shobhavati Ramdas Borkar and Others

Bombay High Court · (2004) 1 CivCC 151 : (2003) 4 MhLj 1034

Civil Procedure Code Amendment Act, 2002 — Order 5 Rule 1, Order 7 Rule 11, Order 8 Rule 1

High Courts10 Jul 2003Allowed

Sion Shivneri Co-operative Housing Society Limited Vs State of Maharashtra and Others

Bombay High Court · (2004) 1 BomCR 146 : (2004) 1 MhLj 557

High Courts09 Jul 2003

British Bank of India Vs Commissioner of Income Tax

Bombay High Court · (2004) 266 ITR 269 : (2004) 1 MhLj 297

Income Tax Act, 1961 — Section 214, 244(1A), 246(1)

High Courts09 Jul 2003Allowed

Raghavendra Joshi Vs The State of Maharashtra

Bombay High Court · (2003) 07 BOM CK 0045

Constitution of India, 1950 — Article 14, 215, 226

High Courts09 Jul 2003

British Bank of India of the Middle East Vs Commissioner of Income Tax

Bombay High Court · (2003) 131 TAXMAN 106

Income Tax Act, 1961 — Section 143, 143(3), 144, 154, 155

High Courts09 Jul 2003

Commissioner of Income Tax Vs Institute of Banking Personnel Selection (IBPS)

Bombay High Court · (2003) 185 CTR 492 : (2003) 264 ITR 110 : (2003) 4 MhLj 536 : (2003) 131 TAXMAN 386

Income Tax Act, 1961 — Section 11, 256(1)

High Courts08 Jul 2003Allowed

Empire Machine Tools Vs K.C. Singh and Others

Bombay High Court · (2003) 6 BomCR 615 : (2004) 113 ECR 526 : (2004) 165 ELT 146 : (2003) 4 MhLj 786

Customs Act, 1962 — Section 111