COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,101 of 3,669

High Courts12 Mar 2003

J. Rajmohan Pillai Vs State of Maharashtra and Y.S. Vaze, Dy. Commissioner of Income Tax

Bombay High Court · (2004) 2 MhLj 323

Criminal Procedure Code, 1973 (CrPC) — Section 205, 251Finance Act, 1986 — Section 276AAIncome Tax Act, 1961 — Section 2, 269AB, 276A, 276AB

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High Courts12 Mar 2003Dismissed

Ramrao Girhe and Others Vs Dr. Shrikant Jichakar, M.L.C. and Others

Bombay High Court · (2004) 106 BOMLR 155

Constitution of India, 1950 — Article 129, 141, 215Contempt of Courts Act, 1971 — Section 12, 15, 20Criminal Procedure Code, 1973 (CrPC) — Section 195, 340

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High Courts12 Mar 2003Dismissed

Madhusudan Rajeshwar Malvi Vs Mandakini Bhauravji Kamble since deceased through her L.Rs. and Others

Bombay High Court · (2003) 6 BomCR 775

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High Courts12 Mar 2003

One-up Shares and Stock Brokers (P) Ltd. Vs R.R. Singh, Commissioner of Income Tax

Bombay High Court · (2003) 129 TAXMAN 687

Income Tax Act, 1961 — Section 127

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High Courts12 Mar 2003

Commissioner of Income Tax Vs Bank of Baroda

Bombay High Court · (2003) 129 TAXMAN 716

Income Tax Act, 1961 — Section 256(1), 263

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High Courts11 Mar 2003Allowed

Tukaram Motiram Shinde (dead through L.Rs.) Dattarao Shinde and Others Vs Vishwanath Khandele

Bombay High Court · (2003) 4 ALLMR 1015 : (2003) 6 BomCR 389 : (2003) 3 MhLj 182

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 8

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High Courts11 Mar 2003

Jry Investments Private Limited Vs Deccan Leafine Services Ltd. and Others

Bombay High Court · (2004) 121 CompCas 12 : (2004) 56 SCL 339

Companies Act, 1956 — Section 108Contract Act, 1872 — Section 148, 172Depositories Act, 1996 — Section 10, 12

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High Courts11 Mar 2003Dismissed

Ashok Vithoba Ruge Vs The State of Maharashtra and The Municipal Council of Ichalkaranji

Bombay High Court · AIR 2004 Bom 78 : (2003) 2 ALLMR 872 : (2003) 4 BomCR 502

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 126, 127, 37(1)

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High Courts10 Mar 2003

State of Maharashtra and Others Vs Sureshchandra Khushalchand Bakliwal and Another

Bombay High Court · (2003) 3 ALLMR 501 : (2003) 6 BomCR 778

Maharashtra Housing and Area Development Board (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981 — Regulation 6

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High Courts10 Mar 2003

Ulhas Diwakar Joshi, Commissioner of Police Vs State of Maharashtra and Nafiz Hajimiya Patel

Bombay High Court · (2003) 03 BOM CK 0103

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 166, 167

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High Courts10 Mar 2003Dismissed

Mohan Parasnath Goswami Vs The Committee for Scrutiny of Caste Certificates, Dr. Jitendra Prabhakar Wagh, The Municipal Corporation of the City of Thane and The State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 409 : (2003) 3 BomCR 481

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17

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High Courts10 Mar 2003

Voltas Limited Vs The Tahsildar, The Collector, Thane District, The Collector and the Competent Authority, Thane Urban Agglomeration, under the ULC Act, The Directorate of Industries, The Hon''ble Minister for Revenue and The State of Maharashtra

Bombay High Court · AIR 2003 Bom 351 : (2003) 3 ALLMR 148 : (2003) 3 BomCR 1 : (2003) 2 MhLj 742

Maharashtra Land Revenue Code, 1966 — Section 29Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(2), 10(3), 2, 2(1)

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High Courts07 Mar 2003

Divisional Controller, State Transport Division Vs Shri Gajanan Savlaram Hingse (since deceased through his legal heirs, Smt. Mirabai Gajanan Hingse, Shri Ravindra Gajanan Hingse, Shri Vijay Gajanan Hingse and Shri Ajay Gajanan Hingse)

Bombay High Court · (2003) 3 ALLMR 84 : (2003) 5 BomCR 169 : (2003) 97 FLR 756

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 12(5)

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High Courts07 Mar 2003Allowed

Oriental Containers Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 2 ALLMR 858 : (2003) 5 BomCR 663 : (2003) ECR 550 : (2003) 157 ELT 503

Customs Act, 1962 — Section 111

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High Courts07 Mar 2003

Shakuntala T. Sonawane Vs Narendra A. Khaire

Bombay High Court · AIR 2003 Bom 323 : (2003) 2 ALLMR 861 : (2003) 5 BomCR 182 : (2003) 3 MhLj 484

Guardians and Wards Act, 1890 — Section 17, 7, 8

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High Courts07 Mar 2003Dismissed

Hindustan Construction Co. Ltd. Vs Municipal Corpn. of Greater Bombay

Bombay High Court · (2003) 3 ALLMR 90 : (2003) 3 ARBLR 212 : (2003) 5 BomCR 173 : (2003) 45 SCL 323

Arbitration Act, 1940 — Section 16, 30

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High Courts07 Mar 2003Dismissed

Indian Air Force Employees Union Vs State of Maharashtra, Commissioner of Profession Tax, Union of India (UOI), The Officer Incharge, 25-Equipment Depot and The Chief of Air Force

Bombay High Court · (2003) 2 ALLMR 804 : (2003) 5 BomCR 817 : (2003) 4 MhLj 609

Army Act, 1950 — Section 21Constitution of India, 1950 — Article 14, 19(1), 276, 33Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 — Section 27, 27A, 4

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High Courts07 Mar 2003