High Courts02 May 2003Dismissed
Lalabi Vs Dhelullakhan Imamkhan Lodhi
Bombay High Court · (2004) 2 BomCR 332 : (2003) 3 MhLj 544
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,090 of 3,669
High Courts02 May 2003Dismissed
Smt. Jancy Nelson D''soza, Shri Stanley Pius Rebello, Miss Anita Rebello, Miss Sabrina Rebello and Shri Conard Decopsts Prabhu Vs Mr. Nelson D''Souza and State of Maharashtra
Bombay High Court · (2004) CriLJ 1690
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149
High Courts02 May 2003Dismissed
Mahadeo Ganpat Sawarkar Vs Shakuntalabai Vishwasrao Gawande
Bombay High Court · (2004) 2 BomCR 456
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 57
High Courts02 May 2003
Pandurang Gomaji Wakode Vs State of Maharashtra and Others
Bombay High Court · (2003) 3 MhLj 927
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10)
High Courts02 May 2003
Devichand Chunilal Ranavat, Hiralal Chunilal Ranavat, Rameshlal Chunilal Ranavat and Amritlal Chunilal Ranavat Vs Malti Madhav Dandekar, Rohini, Anil Madhav Dandekar and Ravindra Madhav Dandekar
Bombay High Court · (2003) 3 ALLMR 1 : (2003) 4 BomCR 1 : (2003) 4 MhLj 110
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts02 May 2003Dismissed
Forum for Fairness in Education and Others Vs University of Mumbai and Others
Bombay High Court · (2003) 3 ALLMR 398 : (2003) 4 BomCR 9 : (2004) 3 MhLj 119
Constitution of India, 1950 — Article 14, 19, 21
High Courts02 May 2003Dismissed
Sadulla Shakur Sonde Vs The Collector, Dist. Raigad (Alibaug), The Commissioner, Konkan Division, The State of Maharashtra and Nandlal Jethani, Director, Konark Infrastructure Pvt. Ltd. Aswad Patil, Mahesh Vasant Oaswal, Prashant P. Mhamankar, Ashok Dhanaji Thale, Nasir Ameer Khan, Mohammad Iqbal Abbas Chandle and Ravindra Shankar Thakur Vs The State of Maharashtra, the Secretary, Revenue Dept. and Konark Infrastructure Pvt. Ltd.
Bombay High Court · (2003) 4 ALLMR 523 : (2003) 4 BomCR 491 : (2003) 4 MhLj 695
Bombay Minor Minerals Extraction Rules, 1955 — Rule 39A
High Courts02 May 2003Dismissed
Dayashankar Chandrashekhar Tiwari and Others Vs Municipal Corporation of the City of Nagpur and Others
Bombay High Court · (2003) 3 ALLMR 1095 : (2003) 6 BomCR 689
Bombay Provincial Municipal Corporations Act, 1949 — Section 451City of Nagpur Corporation Act, 1948 — Section 27, 32, 32(2), 32(3), 34(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 May 2003
The Goa MRF Employees Union Vs MRF Ltd. and The Industrial Tribunal of Goa
Bombay High Court · (2004) 1 LLJ 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 31(1), 33Securities and Exchange Board of India Act, 1992 — Section 11, 11B
High Courts30 Apr 2003
The Commissioner of Income Tax Vs Kotak Mahindra Finance Limited
Bombay High Court · (2003) 183 CTR 491 : (2004) 265 ITR 119 : (2003) 3 MhLj 876
Income Tax Act, 1961 — Section 115J, 115J(1A), 207, 208, 209
High Courts30 Apr 2003Allowed
Faber-Castell Aktiengesellschaf(sic) and A.W. Faber-Castell (India) Pvt. Ltd. Vs Pikpen Private Limited
Bombay High Court · (2003) 4 ALLMR 139 : (2003) 6 BomCR 65 : (2003) 4 MhLj 264 : (2003) 27 PTC 538 : (2003) 45 SCL 362
Arbitration and Conciliation Act, 1996 — Section 85Designs (Amendment) Act, 2000 — Section 19, 19(1), 21, 22(3), 48Designs Act, 1911 — Section 11(1), 2, 2(5), 4, 4(2)
High Courts30 Apr 2003
Commissioner of Income Tax Vs Emirates Commercial Bank Ltd. (now known as Abu Dhabi Commercial Bank Ltd.)
Bombay High Court · (2003) 262 ITR 55 : (2004) 134 TAXMAN 682
Income Tax Act, 1961 — Section 32A, 32A(2), 40A(5), 44C
High Courts30 Apr 2003Dismissed
Kotak Mahindra Finance Limited Vs The Deputy Commissioner of Income Tax, Special Range 25
Bombay High Court · (2004) 2 BomCR 367 : (2003) 184 CTR 527 : (2004) 265 ITR 114 : (2003) 4 MhLj 806
Income Tax Act, 1961 — Section 115J, 260A
High Courts30 Apr 2003
Shobha Anil Londase Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 122
Constitution of India, 1950 — Article 19, 21
High Courts30 Apr 2003
Dadar Manish Market Co-operative Society Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2004) 265 ITR 97 : (2004) 136 TAXMAN 332
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 11(6)
High Courts30 Apr 2003
Susheel Mahadeshwar and Girish Srinivasan Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 99 : (2003) BomCR(Cri) 1340
Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts30 Apr 2003Allowed
Kamlakar Ollala Vs State of Maharashtra and Another
Bombay High Court · (2003) 4 MhLj 400
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Prevention of Terrorism Act, 2002 — Section 49, 49(2)
High Courts30 Apr 2003
Prithviraj Ambalal Patel Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 9 : (2003) 3 BC 613 : (2003) BomCR(Cri) 1713
Negotiable Instruments Act, 1881 (NI) — Section 138, 143(2)
High Courts30 Apr 2003
Dhawal S. Chotai Vs Union of India (UOI) and Others
Bombay High Court · AIR 2003 Bom 316 : (2003) 3 ALLMR 403 : (2003) 5 BomCR 41 : (2003) 4 MhLj 698
Constitution of India, 1950 — Article 12, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 1(2)
High Courts30 Apr 2003
Liverpool and London Steamship Protection and Indeminity Association Ltd. Vs Arabian Tankers Co., LLC and Others
Bombay High Court · (2003) 3 ARBLR 537 : (2003) 6 BomCR 275
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 4