COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,092 of 3,669

High Courts25 Apr 2003Dismissed

J. Smith Clothing (Pvt.) Ltd. and Others Vs Mr. Anil Kumar Jain, Partner of Anil Kumar Jain and Co. a registered partnership firm and The State of Maharashtra

Bombay High Court · (2003) 04 BOM CK 0068

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 34, 415, 420

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High Courts25 Apr 2003Dismissed

Shah Velji Narsi Kumkum Factory Vs Municipal Corporation of City

Bombay High Court · (2003) 3 ALLMR 1037 : (2004) 1 BomCR 186 : (2003) 4 MhLj 322

Maharashtra Municipalities Act, 1965 — Section 172

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High Courts25 Apr 2003Dismissed

Maharashtra State Road Transport Corporation Vs Premlal Gajbhiye

Bombay High Court · (2003) 3 ALLMR 1022 : (2004) 2 BomCR 338 : (2003) 2 LLJ 1108 : (2003) 3 MhLj 1025

Limitation Act, 1963 — Article 120, 23Road Transport Corporations Act, 1950 — Section 45

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High Courts25 Apr 2003

Crawford Bayley and Co. and Others Vs The Union of India (UOI) and Others

Bombay High Court · (2003) 6 BomCR 112

Constitution of India, 1950 — Article 14, 166, 226, 254, 254(2)General Clauses Act, 1897 — Section 3(8)Government of India Allocation of Business Rules, 1961 — Rule 2, 3

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High Courts24 Apr 2003Allowed

Siemens Limited Vs Shri V. Venugopal and Others

Bombay High Court · (2003) 5 BomCR 520 : (2003) 3 MhLj 897

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts24 Apr 2003Allowed

J.N. Marshall and Co. Vs Commissioner of Income Tax and Others

Bombay High Court · (2003) 183 CTR 599 : (2004) 134 TAXMAN 711

Income Tax Act, 1961 — Section 145

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High Courts24 Apr 2003

J.N. Marshall and Co. Vs Income Tax Officer and Another

Bombay High Court · (2003) 183 CTR 603 : (2003) 264 ITR 690 : (2004) 134 TAXMAN 557

Income Tax Act, 1961 — Section 254(2), 260A

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High Courts24 Apr 2003

Shri Anand Patwardhan Vs The Central Board of Film Certification and Another

Bombay High Court · (2003) 3 ALLMR 25 : (2003) 5 BomCR 58 : (2004) 1 MhLj 856

Cinematograph Act, 1952 — Section 5A(1), 5B(1), 5B(2), 5C, 5DCinematograph Certification Rules, 1983 — Rule 21Civil Procedure Code Amendment Act, 1973 — Section 95(1)

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High Courts24 Apr 2003Allowed

Mr. Kishore Shankar Singapurkar Vs State of Maharashtra and Mafatlal Finance Company Ltd.

Bombay High Court · (2003) 2 ALD(Cri) 4 : (2004) 1 BC 398 : (2003) 4 MhLj 938 : (2004) 2 RCR(Criminal) 284

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Apr 2003Allowed

Anubai Savant Vs Vithoba Shripati Savant (deceased) and Others

Bombay High Court · (2004) 2 ALLMR 159 : (2004) 1 CivCC 564 : (2004) 1 MhLj 545

Civil Procedure Code, 1908 (CPC) — Section 2(2)Hindu Succession Act, 1956 — Section 6

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High Courts24 Apr 2003Allowed

Mohanlal Vishwakarma and Others Vs Mohanlal Gupta and Others

Bombay High Court · (2003) 3 ALLMR 1049 : (2004) 2 BomCR 871

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts23 Apr 2003

Mrs. Umraodevi Sawatraj Golecha, Ex-partner of B.P.L. Synthetics and Purushottamdas Sawatraj Golecha, Ex-partner of B.P.L. Synthetics Vs The State of Maharashtra and Shri Babulal Chandanmal Dhelaria

Bombay High Court · (2003) 2 ALD(Cri) 76 : (2003) BomCR(Cri) 913 : (2004) CriLJ 521 : (2003) 4 MhLj 529

Criminal Procedure Code, 1973 (CrPC) — Section 488Penal Code, 1860 (IPC) — Section 34, 415, 416, 417, 418

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High Courts23 Apr 2003

Commissioner of Income Tax Vs Citibank N.A.

Bombay High Court · (2003) 182 CTR 635 : (2003) 261 ITR 570 : (2003) 4 MhLj 283

Income Tax Act, 1961 — Section 2(42A), 45, 48, 50

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High Courts23 Apr 2003

Madhur Industries Ltd. Vs M.V. "ORIENT COMMERCE" an ocean-going vessel at present lying anchored at the Port of Cochin, Kerala, within the Admiralty and Vice Admiralty Jurisdication of this Honourable Court and Shrevas Shipping Ltd.

Bombay High Court · AIR 2003 Bom 330 : (2003) 4 ALLMR 551 : (2003) 5 BomCR 534 : (2003) 3 MhLj 841

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 2

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High Courts23 Apr 2003Dismissed

Janak Khemsingh Marakam Vs State of Maharashtra

Bombay High Court · (2003) 04 BOM CK 0082

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts23 Apr 2003Dismissed

Commissioner of Income Tax Vs Sudhir S. Mehta

Bombay High Court · (2003) 183 CTR 592 : (2004) 265 ITR 548 : (2004) 139 TAXMAN 54

Finance (No. 2) Act, 1996 — Section 148(1)Income Tax Act, 1961 — Section 254(2)

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High Courts23 Apr 2003

Bhanudas alias Bhanupratap Gajbhiv Vs The State of Maharashtra, Shantaram Jondhale, Kusumbai Jondhale and Bhivsen Pathak

Bombay High Court · (2003) 04 BOM CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 233, 435Penal Code, 1860 (IPC) — Section 323, 504, 506Protection of Civil Rights Act, 1955 — Section 7(1)(3)

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High Courts23 Apr 2003Allowed

Kishan Hanuji Jambhulkar (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 ALLMR 1043 : (2004) 2 BomCR 433

Constitution of India, 1950 — Article 14, 226

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High Courts22 Apr 2003

Vishwanath Yadaorao Sarane Vs State of Maharashtra

Bombay High Court · (2003) 04 BOM CK 0081

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7

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High Courts22 Apr 2003Dismissed

Jaysinh Morarji Popat and Another Vs Gulabben Hansraj Dedhia and Others

Bombay High Court · (2003) 3 ALLMR 665 : (2003) 6 BomCR 206 : (2003) 4 MhLj 795

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Maharashtra Housing and Area Development Act, 1977 — Section 2(25), 76, 91(3), 91(5)

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