High Courts17 Apr 2003Dismissed
Commissioner of Income Tax Vs Diners Business Services Pvt. Ltd.
Bombay High Court · (2003) 185 CTR 623 : (2003) 263 ITR 1 : (2003) 132 TAXMAN 758
Income Tax Act, 1961 — Section 28, 4
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,094 of 3,669
High Courts17 Apr 2003
The Commissioner of Income Tax Vs The British Bank of Middle East
Bombay High Court · (2003) 183 CTR 488 : (2004) 265 ITR 31 : (2003) 133 TAXMAN 756
Income Tax Act, 1961 — Section 256(1), 40A(5)Income Tax Rules, 1962 — Rule 3
High Courts17 Apr 2003
Earth Designers and Developers Private Limited Vs M.K. Patil, The Administrator General and Official Trustee of Maharashtra State
Bombay High Court · (2003) 6 BomCR 87 : (2003) CriLJ 3785
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20Development Control Regulations for Greater Bombay, 1991 — Regulation 67
High Courts17 Apr 2003
The Commissioner of Income Tax Vs Bank of Maharashtra
Bombay High Court · (2003) 6 BomCR 93 : (2003) 184 CTR 138 : (2003) 264 ITR 568 : (2004) 1 MhLj 111 : (2003) 130 TAXMAN 113
Income Tax Act, 1961 — Section 256(1)Interest Tax Act, 1974 — Section 5
High Courts16 Apr 2003
The Commissioner of Income Tax Vs Citibank N.A.
Bombay High Court · (2003) 184 CTR 228 : (2003) 264 ITR 18
Income Tax Act, 1961 — Section 17(1), 17(3), 256(1), 40A(5)
High Courts16 Apr 2003
Shri Swastik Steels (P) Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2003) 183 CTR 409 : (2003) 264 ITR 447
Income Tax Act, 1961 — Section 271B
High Courts16 Apr 2003
Godrej Soaps Ltd. Vs Baban Baburao Nemane, Vasant Baburao Borade, Chanak Chintaman Shirke, Gopal C. Dingle and Ramesh Laxman Rane
Bombay High Court · (2003) 6 BomCR 144
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts16 Apr 2003
Insight Diagnostic and Oncological Research Institute (P) Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2003) 129 TAXMAN 510
Income Tax Act, 1961 — Section 260A
High Courts16 Apr 2003Dismissed
Commissioner of Income Tax Vs Traders Pvt. Ltd.
Bombay High Court · (2003) 264 ITR 667 : (2004) 140 TAXMAN 310
Wealth Tax Act, 1957 — Section 7
High Courts16 Apr 2003Dismissed
The Insight Diagnostic and Oncological Research Institute Private Limited Vs The Deputy Commissioner of Income Tax, Special Range-I
Bombay High Court · (2003) 182 CTR 632 : (2003) 262 ITR 41
Income Tax Act, 1961 — Section 143(3), 260A, 32A, 32A(1), 32A(2)
High Courts16 Apr 2003Dismissed
Om Prakash Navani and Phool Omprakash Navani Vs Herebert Joseph Pereira (Dr. Ivan Pinto and Juno C. Pereira), Mrs. Joyce Evelyn Forbes Irving, Ena Theresa Naylor, Edna Cecilin D. Silva and Jaccueline Angela Meers
Bombay High Court · (2003) 3 ALLMR 67 : (2003) 6 BomCR 170 : (2003) 3 MhLj 989(1)
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 16Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 135, 136, 137
High Courts16 Apr 2003Dismissed
Commissioner of Income Tax Vs Traders (P) Ltd.
Bombay High Court · (2003) 184 CTR 224
High Courts16 Apr 2003Dismissed
Transport Corporation of India Vs Maharashtra Rajya Mathadi Transport and General Kamgar Union and Others
Bombay High Court · (2003) 96 FLR 653 : (2004) 1 LLJ 238
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Apr 2003Allowed
Laxman Wasudeo Nimje Vs Sunita Laxman Nimje and Others
Bombay High Court · (2003) BomCR(Cri) 1595 : (2004) 1 DMC 44 : (2004) 1 RCR(Criminal) 557
Maharashtra Family Courts Rules, 1987 — Rule 31
High Courts10 Apr 2003Allowed
Range Forest Officer and Another Vs Sahebrao Sampatrao Ningot
Bombay High Court · (2003) 4 MhLj 71 : (2004) 2 RCR(Criminal) 406
Forest Act, 1927 — Section 52, 52(1), 61G
High Courts10 Apr 2003
Ramdas Shriram Chaudhari Vs Guna Kondu Dhanger, Suresh Guna Dhanger and Dyaneshwar Guna Dhanger
Bombay High Court · (2004) 2 ALLMR 518
Limitation Act, 1963 — Article 135, 64
High Courts10 Apr 2003
Mrs. Ameeta Shah, Colaba (P.O.) Advance Locality Management, an association of residents of Colaba and Bakhtavar (Colaba) Association of Apartment Owners, an Association of Apartment Owners Vs State of Maharashtra, The Mumbai Municipal Corporation, The Collector, The Mumbai Port Trust, Director General of Fisheries, (Fisheries Department), Government of India and Union of India (UOI)
Bombay High Court · (2003) 5 BomCR 95
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 5(3)Maharashtra Regional and Town Planning Act, 1966 — Section 31(1)
High Courts10 Apr 2003Allowed
Ramesh Neware Vs Shankar Chefalkar and Nagpur Housing and Area Development Board
Bombay High Court · (2004) 1 BomCR 470 : (2004) 1 CTLJ 129
High Courts09 Apr 2003Partly Allowed
Premier Automobiles Ltd. Vs Income Tax Officer and Another
Bombay High Court · (2003) 182 CTR 202 : (2003) 264 ITR 193
Income Tax Act, 1961 — Section 2(14), 2(42C), 230A, 45, 46
High Courts09 Apr 2003Dismissed
Shri Noor Hasan Abdul Shaikh and Others Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1572 : (2003) CriLJ 4007
Civil Procedure Code, 1908 (CPC) — Section 111, 116