High Courts17 Mar 2003Dismissed
Satish Patil Vs Municipal Council and Another
Bombay High Court · (2003) 105 BOMLR 583
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,100 of 3,669
High Courts13 Mar 2003
Anil Dattatraya Ade Vs Presiding Officer, School Tribunal, Geetadevi Khandelwal Institute of Pharmacy and State of Maharashtra Laxmikant Balkrishna Joshi Vs Shikshan Prasarak Mandal, The Principal, Geetadevi Khandelwal Institute of Pharmacy, The Chairman, Governing body of Geetadevi Khaldelwal Institute of Pharmacy, The Director, Directorate of Technical Education, Shyam Jasrupchandji Chandak, Principal, Geetadevi Khandelwal Institute of Pharmacy and State of Maharashtra
Bombay High Court · (2003) 3 BomCR 465 : (2003) 2 MhLj 316
Constitution of India, 1950 — Article 245, 246, 254, 254(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 2(20), 2(24), 9
High Courts13 Mar 2003Allowed
In Re: Zee Telefilms Limited; In Re: Programme Asia Trading Company Limited
Bombay High Court · (2005) 125 CompCas 297 : (2006) 68 SCL 72
Companies Act, 1956 — Section 209(5), 211(7), 212(9), 217(5), 235
High Courts13 Mar 2003Allowed
Shri Vasant Waman Pradhan Vs Shri Dattatraya Vithal Salvi and The State of Maharashtra
Bombay High Court · (2004) 1 MhLj 487
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 227, 239, 245, 245(2)Penal Code, 1860 (IPC) — Section 339, 349, 425, 427, 441
High Courts13 Mar 2003
Bhor Industries Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2003) 183 CTR 292 : (2004) 136 TAXMAN 632
Income Tax Act, 1961 — Section 237
High Courts13 Mar 2003Allowed
Bhalchandra Namdeo Shinde Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 84 : (2003) BomCR(Cri) 1331 : (2003) 2 MhLj 580
Criminal Procedure Code, 1973 (CrPC) — Section 209Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 302
High Courts13 Mar 2003
Mahindra and Mahindra Limited Vs Vijay Damodar Mehta and Honourable Shri M.N. Kulkarni, Presiding Officer, 4th Labour Court at Bombay
Bombay High Court · (2003) 2 ALLMR 864 : (2003) 5 BomCR 153 : (2003) 3 MhLj 576
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(5), 17B
High Courts13 Mar 2003Partly Allowed
Natwarlal Deochanddas Gujrathi, (deceased through L.Rs. Lalitabai Natwarlal Gujrathi, Rajendra Natwarlal Gujrathi, deceased through L.R. Pankaj Rajendra Gujrathi, Surendra Natwarlal Gujrathi, Vinodkumar Natwarlal Gujrathi, Pradip Natwarlal Gujrathi, Anil Natwarlal Gujrathi, Ranjana Sethi, Pravina Shaha and Miss. Vanita Natwarlal Gujrathi) Vs Motilal Raoji Bansi, (deceased through L.Rs. Bhagirathibai @ Bhagibai Motilal Bansi, Nitinchandra Motilal Bansi and Maganlal Motilal Bansi)
Bombay High Court · (2003) 03 BOM CK 0042
Transfer of Property Act, 1882 — Section 111
High Courts13 Mar 2003Dismissed
Anilkumar Jinabhai Patil and Another Vs Kalpita Builders Pvt. Ltd. and Others
Bombay High Court · (2003) 2 ALLMR 683 : (2003) 5 BomCR 775
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 16
High Courts13 Mar 2003
Dinkarrao Pole Vs The State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 82 : (2003) BomCR(Cri) 1655 : (2003) 105 BOMLR 302
Bombay Police Act, 1951 — Section 159Constitution of India, 1950 — Article 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 169, 41, 91
High Courts12 Mar 2003
Commissioner of Income Tax Vs State Bank of India
Bombay High Court · (2003) 181 CTR 59 : (2003) 261 ITR 82 : (2003) 129 TAXMAN 683
Income Tax Act, 1961 — Section 35B, 37State Bank of India (Subsidiary Banks) Act, 1959 — Section 48(1)State Bank of India Act, 1955 — Section 32
High Courts12 Mar 2003Dismissed
Oil and Natural Gas Corporation Ltd. Vs Comex Services
Bombay High Court · (2003) 3 ARBLR 197 : (2003) 5 BomCR 146
Arbitration Act, 1940 — Section 14, 20, 30, 33
High Courts12 Mar 2003
Force Shipping Limited Vs Ashapura Minechem Limited
Bombay High Court · (2003) 3 ALLMR 142 : (2003) 3 ARBLR 32 : (2003) 6 BomCR 328 : (2003) 4 MhLj 329 : (2003) 46 SCL 264
Arbitration and Conciliation Act, 1996 — Section 31, 31(3), 34, 48, 69Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)(2)
High Courts12 Mar 2003
Emmel Financial Services Vs Nikko Stock Brokers P. Ltd.
Bombay High Court · (2003) 2 ARBLR 369 : (2003) 5 BomCR 770 : (2005) 126 CompCas 281 : (2003) 2 MhLj 570 : (2003) 46 SCL 111
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts12 Mar 2003
Commissioner of Income Tax Vs Bank of America NT and SA
Bombay High Court · (2003) 262 ITR 504 : (2003) 133 TAXMAN 648
Income Tax Act, 1961 — Section 44C
High Courts12 Mar 2003Allowed
Shri Dharma @ Kumar Sonadi Tewar Vs Shri M.N. Singh, Commissioner of Police, The Superintendent of Jail, Thane Central Prison and The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1590 : (2003) CriLJ 2368 : (2003) 4 MhLj 337
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 5A
High Courts12 Mar 2003Dismissed
Mohandas (sic) Khemani Vs The State of Maharashtra and The Superintendent of Prison, The Nasik Road Central Prison
Bombay High Court · (2003) 2 ALD(Cri) 59 : (2003) BomCR(Cri) 937
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5ACustoms Act, 1962 — Section 108Maintenance of Internal Security Act, 1971 — Section 3, 3(1), 3(2)
High Courts12 Mar 2003Dismissed
Govind Tible Vs The Chief Secretary, State of Maharashtra and The Secretary, Union of India (UOI)
Bombay High Court · (2003) 2 ALLMR 782 : (2003) 4 BomCR 509 : (2003) 3 MhLj 740
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 12, 12(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts12 Mar 2003Allowed
Wasudeo Dalal and Others Vs State of Maharashtra and Another
Bombay High Court · (2003) BomCR(Cri) 1586 : (2003) 3 MhLj 44
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts12 Mar 2003Dismissed
One-up Shares and Stock Brokers Pvt. Ltd. Vs R.R. Singh, Commissioner of Income Tax and Others
Bombay High Court · (2003) 2 ALLMR 856 : (2003) 183 CTR 254 : (2003) 262 ITR 275
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132