High Courts30 Apr 2003
Commissioner of Income Tax Vs Kotak Mahindra Finance Ltd.
Bombay High Court · (2003) 130 TAXMAN 730
Income Tax Act, 1961 — Section 260A
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Bombay High Court judgments
73,375 judgments · page 2,091 of 3,669
High Courts30 Apr 2003
Kotak Mahindra Finance Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2003) 130 TAXMAN 422
Income Tax Act, 1961 — Section 260A
High Courts30 Apr 2003
Asha Bhosle Vs Magnasound (India) Ltd.
Bombay High Court · (2003) 3 ALLMR 892 : (2005) 127 CompCas 375 : (2003) 4 CompLJ 70 : (2003) 4 MhLj 949 : (2004) 50 SCL 36
Companies Act, 1956 — Section 450
High Courts29 Apr 2003Dismissed
Mrs. Sheila Mahendra Thakkar (Mrs. Sargam Kaushal Ghanshahni and Miss Nupur Mahendra Thakkar, being heirs and legal representatives of Shri Mahendra Naranji Thakkar (since deceased)) Vs Shri Mahesh Naranji Thakkar
Bombay High Court · (2003) 5 BomCR 491 : (2003) 27 PTC 501 : (2003) 47 SCL 290
Trade and Merchandise Marks Act, 1958 — Section 28(1), 29(1), 30(1), 39
High Courts29 Apr 2003Allowed
Smt. Kuwarben Chhabildas Patel through her C.A. Pratapsingh Chhabildas Patel Vs The State of Maharashtra, The President, Maharashtra Slum Areas (I.C. and R) Tribunal, Deputy Collector (En(sic)) and Competent Authority, appointed under the Maharashtra Slum Areas (I.C. and R.) Act, 1971 and Patel Chawl Residents Association an association of tenants of Patel Chawl
Bombay High Court · (2003) 4 ALLMR 662 : (2003) 5 BomCR 44 : (2003) 3 MhLj 948
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4
High Courts29 Apr 2003Dismissed
ITC Classic Finance Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2003) 183 CTR 595 : (2003) 264 ITR 154 : (2003) 133 TAXMAN 673
Income Tax Act, 1961 — Section 69
High Courts29 Apr 2003
Frontier Drilling AS Vs Jagson International Ltd.
Bombay High Court · (2003) 4 ALLMR 1037 : (2003) 3 ARBLR 548 : (2003) 6 BomCR 299
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts29 Apr 2003
Saurabh Kalani Vs Tata Finance Ltd.
Bombay High Court · (2003) 4 ALLMR 117 : (2003) 3 ARBLR 345 : (2004) 1 BC 443 : (2003) 5 BomCR 844 : (2003) 4 MhLj 810 : (2003) 46 SCL 678
Arbitration and Conciliation Act, 1996 — Section 12Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts29 Apr 2003
Baburao Sidhu Jadhav (Patil) Vs State of Maharashtra, State Excise Department, Commissioner, State Excise, District Collector, Tahsildar, Dalit Mahila Vikas Mandal, Vyasan Mukta Yuvak Sangh, Ond Mahila Mandal and Suryodaya Ganeshostav Mandal Kisan Subrao Gaikwad, Proprietor of Hotel Hira Vs State of Maharashtra and Superintendent, State Excise Department
Bombay High Court · (2003) 3 ALLMR 899 : (2003) 6 BomCR 78 : (2003) 3 MhLj 527
Bombay Prohibition (Amendment) Act, 1997 — Section 11Bombay Prohibition Act, 1949 — Section 139, 139(1), 54, 54(1), 54(3)Constitution of India, 1950 — Article 243A, 47
High Courts29 Apr 2003
Shri Mulraj Jayantilal Sheth Vs The Governor, Reserve Bank of India and The Secretary, Ministry of Finance, Government of India
Bombay High Court · AIR 2003 Bom 318 : (2003) 3 ALLMR 406 : (2004) 1 BC 43 : (2003) 6 BomCR 82 : (2003) 4 MhLj 44 : (2004) 50 SCL 97
Banking Regulation Act, 1949 — Section 35A, 5
High Courts29 Apr 2003Dismissed
Shyamrao Kapgate and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 181
Bombay Transit of Forest Produce (Vidarbha Region Saurashtra and Kutch Area) Rules, 1960 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 41, 52, 61A, 61G
High Courts29 Apr 2003Dismissed
Ramesh Dongardive Vs Sahebrao and Another
Bombay High Court · (2004) 106 BOMLR 503
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302
High Courts28 Apr 2003
The Court Receiver, High Court, as Receiver of the business and assets of Ahmed Oomerbhoy Vs R.R. Ommerbhoy Pvt. Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 873 : (2003) 5 BomCR 501 : (2003) 27 PTC 555 : (2003) 45 SCL 335
Civil Procedure Code, 1882 — Section 503Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 94Contract Act, 1872 — Section 27
High Courts28 Apr 2003
Zavaray S. Poonawalla Vs Union of India (UOI), The Commissioner of Customs (import), The Deputy Commissioner of Customs (import), The Regional Deputy Director (N.R.) and Asstt. Cites Management Authority and Deputy Inspector General (Wild Life), Government of India, Ministry of Environment and Forests
Bombay High Court · (2003) 3 ALLMR 411 : (2003) 5 BomCR 46 : (2003) 109 ECR 121 : (2003) 159 ELT 44
Customs Act, 1962 — Section 111, 124
High Courts28 Apr 2003Allowed
Mr. D.V. Shetty, Being the Head Administration of Citicorp Information Technology Industries Ltd. Vs Bombay Municipal Corporation, H.Y. Nair, Being Jr. Engineer of Bombay Municipal Corporation and State of Maharashtra
Bombay High Court · (2004) 2 MhLj 284
Factories Act, 1948 — Section 2Mumbai Municipal Corporation Act, 1888 — Section 25L, 390, 390(1), 390(2), 390(3)
High Courts25 Apr 2003Allowed
Commissioner of Customs (P) Vs Jayantilal Ambalal Chokshi (P) Ltd. and Shri Purshottamdas A. Patel
Bombay High Court · (2003) 5 BomCR 54 : (2004) 163 ELT 13
Customs Act, 1962 — Section 108, 112, 121, 129A, 130
High Courts25 Apr 2003
Baburao Sonu Sakharkar Vs Abhiman Sonu Sakharkar
Bombay High Court · (2004) 136 TAXMAN 545
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4
High Courts25 Apr 2003Allowed
Swapna Vs State of Maharashtra and Others
Bombay High Court · (2004) 2 BomCR 417 : (2004) 2 MhLj 234
High Courts25 Apr 2003Allowed
Satyabhamabai Dhanjode and Others Vs Chhatrapati Dhanjode and Others
Bombay High Court · (2004) 1 ALLMR 779 : (2004) 1 BomCR 177 : (2004) 1 MhLj 1093
Limitation Act, 1963 — Article 64, 65
High Courts25 Apr 2003Allowed
Baburao Sakharkar Vs Abhiman Sakharkar and Others
Bombay High Court · (2004) 2 BomCR 438 : (2004) 106 BOMLR 817
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4