COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,099 of 3,669

High Courts20 Mar 2003

Siddharth Holding Pvt. Ltd. and Barclay Exports Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. and Others Saidale Co-operative Housing Society Ltd. Vs Siddharth Holding Pvt. Ltd. Siddharth Holding Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. Mrs. Neelam R. Miglani, Mr. Rajendra Miglani Vs Saidale Co-operative Housing Society Ltd., (formerly known as Pratibha Co-op. Housing Soc. Ltd.) and Others Dupont Trading and Investments Company Ltd. and Highway Finance and Holding (Bombay) Ltd. Vs Saidale Co-operative Housing Society Ltd., (Formerly known as Pratibha Co-op. Housing Society Ltd.) and Others Girnar Plastics Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd., (Formerly known as Pratibha Co-op. Housing Society Ltd.) and Others Archisha Investments Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. and Others Saidale Co-operative Housing Society Ltd. Vs Barclay Exports Pvt. Ltd. and Others

Bombay High Court · (2004) 2 ALLMR 232 : (2003) 6 BomCR 857

Transfer of Property Act, 1882 — Section 53A

High Courts20 Mar 2003

Om Prakash Navani and Another Vs no Changas Pereira and Others

Bombay High Court · AIR 2003 Bom 381 : (2003) 5 BomCR 565 : (2003) 3 MhLj 772

Limitation Act, 1963 — Article 136

High Courts20 Mar 2003

Abdul Sajid Abdul Sadiq Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 306

Penal Code, 1860 (IPC) — Section 320, 326

High Courts20 Mar 2003Dismissed

Kaveri Entertainment Limited

Bombay High Court · (2003) 5 BomCR 576 : (2003) 117 CompCas 245 : (2004) 3 CompLJ 365 : (2003) 45 SCL 294

Companies Act, 1956 — Section 391, 391(1), 391(2)

High Courts20 Mar 2003

Gram Panchayat and Sarpanch, Grampanchayat Vs Krishna Charitable Trust, Shri Jaywantrao Krishnarao Bhosale, Shri Pandurang Dadasaheb Patil, Shri Shivajirao Dattatray Mohite, Shri Laxmanrao Bhausaheb Thorat, Shri Panditrao Nanasaheb Jadhav, Dr. Hoshedar Ramyar Tata, Dr. Suresh Jaywantrao Bhosale, Shri Diliprao Ramrao Patil, Shri Shivajirao Baburao Thorat, Shri Vijay Baburao Shirke, Shri Jaywantrao Krishnaji Jagtap, Dr. Shivanand Venkatesh Sortur, Zilla Parishad and The Chief Executive Officer, Zilla Parishad

Bombay High Court · (2003) 2 ALLMR 789 : (2003) 5 BomCR 122

Bombay Village Panchayats Act, 1958 — Section 124(5), 124(6)

High Courts20 Mar 2003Dismissed

G.B. Nayyar Vs Ashok Satyadev Mishra and State of Maharashtra

Bombay High Court · (2004) 1 MhLj 832

Penal Code, 1860 (IPC) — Section 500

High Courts20 Mar 2003Allowed

Shobha Bhaurao Rane and Others Vs Bhaurao Gulabrao Rane

Bombay High Court · (2003) BomCR(Cri) 1831 : (2003) 4 MhLj 750

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts20 Mar 2003

Mr. Anil Thakeraney Vs M. Darius Kapadia and The State of Maharashtra Gopal K. Kamath Vs M. Darius Kapadia and The State of Maharashtra

Bombay High Court · (2003) 4 MhLj 705

Penal Code, 1860 (IPC) — Section 499, 500

High Courts20 Mar 2003Allowed

Sarfuddin Aminuddin Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 MhLj 481

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10), 4(4)

High Courts20 Mar 2003Dismissed

Sou. Shobha Bhaurao Rane, Ashwin Rane and Vipul Bhaurao Rane Vs Bhaurao Rane

Bombay High Court · (2004) 1 CivCC 719 : (2004) 1 RCR(Criminal) 525

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Factories Act, 1948 — Section 6(1), 92Maharashtra Factories Rules, 1963 — Rule 114, 4, 5, 6, 6(1)

High Courts20 Mar 2003

Gujarat Plastic Industries Vs Union of India (UOI) and The Assistant Collector of Customs

Bombay High Court · (2003) 5 BomCR 804 : (2003) 160 ELT 125

Customs Tariff Act, 1975 — Section 3(1)

High Courts19 Mar 2003

L.R. Patel Family Trust Vs Income Tax Officer and Others

Bombay High Court · (2003) 182 CTR 255 : (2003) 262 ITR 520

Income Tax Act, 1961 — Section 147, 148, 164, 164(1), 2(31)

High Courts19 Mar 2003Allowed

Ramesh Narayanrao Dewar Vs State of Maharashtra and Another

Bombay High Court · (2003) BomCR(Cri) 1632 : (2003) 105 BOMLR 184

Penal Code, 1860 (IPC) — Section 435

High Courts19 Mar 2003

Commissioner of Income Tax Vs State Bank of India

Bombay High Court · (2003) 181 CTR 63 : (2003) 262 ITR 662 : (2003) 4 MhLj 473 : (2003) 129 TAXMAN 409

Income Tax Act, 1961 — Section 37(1), 5, 80MUnit Trust of India Act, 1963 — Section 2, 22(1), 25A(1), 25A(2), 32(3)

High Courts19 Mar 2003

Dhirendra Bhanu Sanghvi Vs ICDS Limited

Bombay High Court · (2003) 3 ARBLR 82 : (2003) 5 BomCR 161 : (2003) 3 MhLj 536

Arbitration and Conciliation Act, 1996 — Section 34, 36Presidency Towns Insolvency Act, 1909 — Section 9(2)

High Courts19 Mar 2003Dismissed

Ganesh Kisanrao Mahalle Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 ALLMR 1052 : (2004) 1 BomCR 458 : (2003) 3 MhLj 843

Bombay General Clauses Act, 1904 — Section 21Panchayat Samitis Act, 1962 — Section 72(2), 72(3), 72(4), 72(5)

High Courts19 Mar 2003Dismissed

Rohit Kumar Arora and Another Vs Indravadan R. Shah and Another

Bombay High Court · (2003) CriLJ 3610

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts19 Mar 2003

L.R. Patel Family Trust Vs ITO

Bombay High Court · (2003) 129 TAXMAN 720

Income Tax Act, 1961 — Section 45(4)

High Courts18 Mar 2003Allowed

Salim Annuruddin Shaikh @ Kalya Vs Mr. M.N. Singh, Commissioner of Police, State of Maharashtra and The Superintendent of Jail

Bombay High Court · (2003) BomCR(Cri) 1413 : (2003) CriLJ 2396

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

High Courts17 Mar 2003

Central Bureau of Investigation, Anti-Corruption Branch Vs Shri K. Harwinder Bawa and Another and Shri K. Bandopadhyay and Another

Bombay High Court · (2003) 03 BOM CK 0041