COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,096 of 3,669

High Courts05 Apr 2003Allowed

Shri Dinesh Mahadev Parmar Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Jail

Bombay High Court · (2003) BomCR(Cri) 915

Constitution of India, 1950 — Article 22(5)Maharashtra Preventive Detention Act, 1981 — Section 3(1)

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High Courts05 Apr 2003Dismissed

Kashinath Ghate Vs Kisan Khanke

Bombay High Court · (2004) 1 ALLMR 773 : (2004) 2 BomCR 405

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3, 100Evidence Act, 1872 — Section 102, 116Maharashtra Municipalities Act, 1965 — Section 92

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High Courts04 Apr 2003Allowed

Shri Vilas Siddhu Jadhav Vs Shri M.N. Singh, Commissioner of Police, The State of Maharashtra, The Superintendent, Thane Central Prison and The Superintendent, Nasik Road Central Prison

Bombay High Court · (2003) BomCR(Cri) 929 : (2003) CriLJ 3501

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts04 Apr 2003

Mr. Kuriakose V. Cherian, retired employee of Air India Limited, Mrs. Vidyut Vijay Kadam, employee of Air India Limited, Vasant B(sic)imrao Mahajan, retired employee of Air India Limited, Mr. Pramod Biharilal Kumar, retired employee of Air India Limited, Mrs. Saroj Alhawat, retired employee of Air India Limited and Air India Pensioners Welfare Association Vs Air India Employees Self Contributory Superannuation Pension Scheme Finance Dept. and Others

Bombay High Court · (2003) 6 BomCR 219

Air India Employees Self Contributory Pension Scheme Rules — Rule 5Constitution of India, 1950 — Article 12, 14, 19, 21, 226Income Tax Act, 1922 — Section 15(1)

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High Courts04 Apr 2003Dismissed

Vishwanath Kolase and Raghunath Kolase Vs Kisan Mahadeo Bahadure, Sukhdeo Bahadure, Kailash Bahadure and Anusayabai Bhika Kolase

Bombay High Court · (2003) 4 ALLMR 1093 : (2004) 2 BomCR 399

Contract Act, 1872 — Section 64, 65Guardians and Wards Act, 1890 — Section 29, 29(2), 31(2), 31(3), 31(4)Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 2, 6, 8

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High Courts04 Apr 2003Dismissed

Dhanji R. Zalte Vs Assistant Commissioner of Income Tax

Bombay High Court · (2004) 186 CTR 772 : (2004) 265 ITR 204 : (2004) 136 TAXMAN 644

Income Tax Act, 1961 — Section 158, 158BC, 269, 269SS, 269T

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High Courts04 Apr 2003Allowed

Shri Kamal Kishor Gupta, Mrs. Anita Kamal Gupta and Lyka Silk Mills Ltd. Vs Shri D.S. Dhawde and The State of Maharashtra

Bombay High Court · (2005) 1 BC 466 : (2004) 2 MhLj 465

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 405, 406

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High Courts04 Apr 2003Dismissed

Transport Manager, Pune Municipal Transport and Another Vs Shri Nathuram B. Nigade, Shankarsingh S. Rajput, Shri Prakash P. Sonawane and Shri Shivaji S. Madke

Bombay High Court · (2003) 3 ALLMR 844 : (2003) 4 BomCR 37

Constitution of India, 1950 — Article 14, 16, 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

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High Courts04 Apr 2003Dismissed