COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,095 of 3,669

High Courts09 Apr 2003Allowed

Michael Jackson, through his Constituted Attorney Miss Indra Sajanani Vs Michael Jackson Fashion (India) Ltd. and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 144 : (2003) 4 MhLj 1056

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 120B, 415, 420

High Courts09 Apr 2003

Premier Automobiles Ltd. Vs ITO

Bombay High Court · (2003) 129 TAXMAN 289

Income Tax Act, 1961 — Section 260A

High Courts09 Apr 2003Dismissed

Chudgar and Co. (P) Ltd. Vs Assistant Commissioner of Income Tax

Bombay High Court · (2003) 183 CTR 289 : (2003) 263 ITR 324 : (2003) 133 TAXMAN 415

Income Tax Act, 1961 — Section 260A, 28

High Courts09 Apr 2003

Shri Harish Motichand Sariya, Karta and Manager of R.S. Champalal Vijaychand Sariya (H.U.F.) Vs Ajanta India Limited and Ajanta Transistor Clock Mfg. Co.

Bombay High Court · (2003) 6 BomCR 178 : (2003) 4 MhLj 291 : (2004) 28 PTC 42

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10Trade and Merchandise Marks Act, 1958 — Section 12, 12(3), 27, 27(1), 28

High Courts08 Apr 2003Dismissed

Subhash Trimbakrao Inamdar and Others Vs Pandurang Tansingh Savner and Others

Bombay High Court · (2003) 3 MhLj 131

Bombay Public Trusts Act, 1950 — Section 50A, 50A(1)

High Courts08 Apr 2003Dismissed

Tulshiram Bhumayya Shriram and Others Vs Akbarkhan Mujafarkhan and Another

Bombay High Court · (2004) 3 ALLMR 279 : (2004) 2 BomCR 389

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3), 13(1)

High Courts08 Apr 2003

Padmara(sic) Co-operative Housing Society Ltd., Pandurang Rajaram Sawant, Chairman and Krishna Laxman Mohit, Hon. Secy. Vs Mrs. Kaumudi Ramesh Palsule Desai, The Maharashtra State Co-op. Appellate Court and The Cooperative Court No. IV

Bombay High Court · AIR 2003 Bom 344 : (2003) 3 ALLMR 460 : (2003) 5 BomCR 119

Maharashtra Co-operative Societies Act, 1960 — Section 152, 22, 23, 25, 25AMaharashtra Co-operative Societies Rules, 1961 — Rule 29

High Courts08 Apr 2003

Ramesh Sawant Vs The State of Maharashtra, The Deputy Registrar Co-op. Societies, D-Ward, The Joint Registrar Co-op. Societies (Appeals) Bombay Division, The Hon''ble Minister for Co-operative and Textile Government of Maharashtra, The New Poornima Apartments Co-op. Hsg. Society Ltd. and Shri Satpal Singh

Bombay High Court · (2003) 4 ALLMR 458 : (2003) 4 BomCR 494

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 154, 17, 49, 75, 75A

High Courts08 Apr 2003

Mr. Yatin Nilkanth Bastav Vs The Executive Magistrate, Shrivardhan, Chairman, Committee for scrutiny and Verification of Tribe Claims, The Secretary to the Government Tribal Development Department, Dean, Topiwala National Medical College and Directorate of Medical Education and Research

Bombay High Court · (2003) 4 ALLMR 621 : (2003) 6 BomCR 334

High Courts08 Apr 2003

In Re: Kaveri Entertainment Ltd.; In Re: Zee Telefilms Ltd.

Bombay High Court · (2004) 3 CompLJ 357

Companies Act, 1956 — Section 391, 392, 394

High Courts08 Apr 2003Dismissed

Abdul Hamid Aboobakar Coatwala Vs Board of Trustees, Port of Bom.

Bombay High Court · (2003) 162 ELT 93

Major Port Trusts Act, 1963 — Section 132, 53

High Courts07 Apr 2003Allowed

Ashok Ravji Vadodriya, Wagri Shiva Magan and Ramnik Ravji Vadodriya Vs Municipal Corporation of Greater Bombay

Bombay High Court · AIR 2004 Bom 8 : (2003) 3 ALLMR 464 : (2003) 4 BomCR 28 : (2003) 3 CivCC 383 : (2003) 3 MhLj 1003

High Courts07 Apr 2003Allowed

Shri S.L. Kalvitkar Vs The Secretary/Chairman, Mahatma Phule Education Society, The Headmaster, Mahatma Phule Technical High School and Junior Vocational College, The Deputy Director of Vocational Education and The State of Maharashtra

Bombay High Court · (2003) 4 ALLMR 915 : (2003) 6 BomCR 141

High Courts07 Apr 2003

Transasia Bio-Medicals Ltd. Vs Revijay Clinical Laboratory and Hospital

Bombay High Court · AIR 2003 Bom 331(1) : (2003) 3 ALLMR 467 : (2003) 6 BomCR 136 : (2003) 4 MhLj 155

High Courts07 Apr 2003Dismissed

Smt. Rukhamabai Badwaik (Dead) through L.Rs. and Others Vs Narsuram and Others

Bombay High Court · (2003) 3 ALLMR 1061 : (2003) 105 BOMLR 757

Evidence Act, 1872 — Section 68, 70Succession Act, 1925 — Section 63

High Courts07 Apr 2003Allowed

Bombay Fire Fighters Services Union Vs Registrar of Trade Unions

Bombay High Court · (2003) 2 LLJ 1100

Bombay Trade Unions Regulations, 1927 — Regulation 17Trade Unions Act, 1926 — Section 10, 28

High Courts05 Apr 2003Allowed

Kishore Ramanna Pujari Vs The Commissioner of Police, The State of Maharashtra and The Superintendent, Thane Central Prison

Bombay High Court · (2003) BomCR(Cri) 917

Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 21(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Penal Code, 1860 (IPC) — Section 34, 387

High Courts05 Apr 2003Dismissed

The State of Maharashtra Vs Pandit Ganpat Tare and Others

Bombay High Court · (2003) CriLJ 4712 : (2003) 4 MhLj 540

Bombay High Court (Appellate Side) Rules, 1960 — Rule 3, 5, 7Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302

High Courts05 Apr 2003Dismissed

Ashok Kumar Vs The State of Maharashtra and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2003) 2 ALD(Cri) 92 : (2003) BomCR(Cri) 920

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7Constitution of India, 1950 — Article 22(4), 22(5)

High Courts05 Apr 2003Dismissed

Shital Sudhir Sonavle Vs Group Gram Panchayat and Others

Bombay High Court · (2003) 3 ALLMR 19 : (2003) 4 BomCR 31 : (2003) 3 MhLj 565

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17Bombay Village Panchayats Act, 1958 — Section 176, 35, 35(1), 35(3)