COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,102 of 3,669

High Courts06 Mar 2003Allowed

Commissioner of State Excise and Others Vs Maharashtra Retail Liquor Dealers'' Association, Smt. Anusaya B. Telang, Pritam Kumar J. Saluja and Harish J. Gangwani The State of Maharashtra and Others Vs Bharat Distilleries Ltd., Jay Distillery Pvt. Ltd., Bhav Distilleries P. Ltd., Bellooi Distilleries Pvt. Ltd., Indian Hotel and Restaurant Association and The Maharashtra Wine Merchants Association Hotel and Restaurant Association (Western) India, Indian Hotel and Restaurant Association and Maharashtra Rajya Daru Vikreta Mahamandal and Others Vs The State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 799 : (2003) 5 BomCR 185

Maharashtra Potable Liquor (Periodicity and fees for grant, renewal for continuance of Licence) Rules, 1996 — Rule 2, 4

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High Courts06 Mar 2003Dismissed

District Central Co-operative Bank Ltd. and Others Vs Heminath Balbhim Shinde

Bombay High Court · (2003) 4 ALLMR 537 : (2003) 5 BomCR 841

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High Courts06 Mar 2003

Sunita Daulatrao Patil, Prakash Mallikarjun Baba, Yashwant Shankarrao Korake and Deepak Sitaram Pawar Vs State of Maharashtra and Rakhi Vedprakash Sharma

Bombay High Court · (2003) 03 BOM CK 0020

Central Hindi Directorate (Class III and Class IV) Posts Recruitment Rules, 1961 — Rule 4Constitution of India, 1950 — Article 136, 14, 16(1), 226, 227Maharashtra Administrative Tribunals Act, 1985 — Section 28, 3, 5(6)

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High Courts05 Mar 2003Dismissed

Motiram Yeshwant Gaikwad Vs Sou. Akkatai Uttam Trimukhe

Bombay High Court · AIR 2003 Bom 325 : (2003) 2 ALLMR 761 : (2003) 3 BC 299 : (2003) 5 BomCR 573 : (2003) 3 MhLj 929

Bombay Money Lenders Act, 1946 — Section 10Civil Procedure Code, 1908 (CPC) — Section 96, 96(1), 96(4)

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High Courts05 Mar 2003

Mr. Bharat Shantilal Shah, Smt. Shamim Mirza Arif Beg and Mr. Sanjay Patil Vs The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 947 : (2002) 1 BOMLR 527

Constitution of India, 1950 — Article 13, 13(2), 14, 21, 245Government of India Act, 1935 — Section 100, 100(2)Maharashtra Control of Organised Crime Act, 1999 — Section 100, 107(1), 13, 14, 15

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High Courts05 Mar 2003Allowed

Shri Murlidhar Datoba Nimanka, Shri Jotiram Ramchandra Varute, Shri Nitin Gajanan Kamble, Shrikant Sakharam Phatak, Mahesh Sadashiv Satpute, Gajanan Gundapa Kharage, Shrikant Wyankatesh Kabade, Dr. Vilas Shankarrao Khilare, Sou. Malati Mahadev Kamble, Pandit Gajanan Varute, Manohar Shripati Dhavale and Rajendra Maruti Hogade Vs Shri Harish Balkrushna Latane, Shri Hemant Ulhas Hogade and Shri Choundeshwari Sahakari Soot Girani Ltd.

Bombay High Court · (2003) 3 ALLMR 123 : (2003) 6 BomCR 153 : (2003) 4 MhLj 196

Bombay General Clauses Act, 1904 — Section 22Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7), Order 39 Rule 3, Order 44 Rule 1Constitution of India, 1950 — Article 226

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High Courts05 Mar 2003

Commissioner of Income Tax Vs Texspin Engg. and Mfg. Works

Bombay High Court · (2003) 180 CTR 497 : (2003) 263 ITR 345 : (2003) 44 SCL 239 : (2003) 129 TAXMAN 1

Companies Act, 1956 — Section 575Income Tax Act, 1961 — Section 2(14), 2(47), 32, 34, 34(2)

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High Courts05 Mar 2003Dismissed

The State of Maharashtra Vs Abdulla Alisaheb Kazi, Abubkar Alisaheb Kazi and Abdulkadir Alisaheb Kazi

Bombay High Court · (2003) 2 ALLMR 852 : (2003) 5 BomCR 813 : (2003) 3 MhLj 661

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 20 Rule 6(1), 152Land Acquisition Act, 1894 — Section 11

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High Courts05 Mar 2003

Commissioner of Income Tax Vs S.M. Holding and Finance (P) Ltd.

Bombay High Court · (2003) 180 CTR 312 : (2003) 264 ITR 370 : (2004) 134 TAXMAN 328

Income Tax Act, 1961 — Section 37(1)

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High Courts05 Mar 2003Allowed

Commissioner of Income Tax Vs Asian Cable Corporation Ltd.

Bombay High Court · (2003) 180 CTR 293 : (2003) 262 ITR 537 : (2003) 129 TAXMAN 590

Income Tax Act, 1961 — Section 80AB, 80B(5), 80O

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High Courts05 Mar 2003

Citibank N.A. Vs Commissioner of Income Tax

Bombay High Court · (2003) 183 CTR 294 : (2003) 262 ITR 47 : (2003) 3 MhLj 465 : (2003) 129 TAXMAN 674

Income Tax Act, 1961 — Section 18, 20, 20(1), 28, 30Income Tax Rules, 1962 — Rule 3

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High Courts04 Mar 2003Dismissed

State of Maharashtra and Others Vs Nathuji Dhakate

Bombay High Court · (2003) 3 ALLMR 508 : (2003) 105 BOMLR 1(1)

Civil Procedure Code, 1908 (CPC) — Section 100, 80

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High Courts04 Mar 2003Allowed

State of Maharashtra Vs Zakir Ali and Another

Bombay High Court · (2003) 3 ALLMR 1082 : (2004) 1 MhLj 565

Land Acquisition Act, 1894 — Section 18, 23, 51A

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High Courts04 Mar 2003Allowed

Samsher Ali Vs State of Maharashtra and Another

Bombay High Court · (2004) 1 BomCR 124 : (2004) CriLJ 207 : (2003) 3 MhLj 241

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1)

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High Courts04 Mar 2003

Central India Builders Vs The Food Corporation of India Project Implementation Division The Food Corporation of India Project Implementation Division Vs Central India Builders a firm

Bombay High Court · (2003) 4 ALLMR 561 : (2003) 3 ARBLR 586 : (2003) 6 BomCR 264

Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts04 Mar 2003Dismissed

Mr. Mohd. Nabi Ahmed Nabi Qureshi Vs Mr. M.N. Singh, Commissioner of Police, The State of Maharashtra and The Superintendent, Thane Central Prison

Bombay High Court · (2003) BomCR(Cri) 633

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)Penal Code, 1860 (IPC) — Section 34, 384, 387

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High Courts04 Mar 2003Allowed

Asudamal Sindhi Vs Kisanrao Dharmale and Others

Bombay High Court · (2004) 2 BomCR 361 : (2003) 4 MhLj 134

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Evidence Act, 1872 — Section 68Specific Relief Act, 1963 — Section 10

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High Courts04 Mar 2003Allowed

Flotech Welding and Cutting Systems Limited Vs Chandersingh, K.C. Singhal, Gopal Mukherjee, Dy. Commissioner of Income Tax Special Range I and Union of India (UOI)

Bombay High Court · (2004) 188 CTR 268 : (2004) 3 MhLj 87 : (2004) 137 TAXMAN 521

Companies Act, 1956 — Section 210Finance Act, 1980 — Section 139(9)Income Tax Act, 1961 — Section 139(1), 139(9), 143(2), 143(3), 44AB

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High Courts04 Mar 2003Dismissed

Sharda Vipat Meshram Vs Shrawan Maniram Dupare and Another

Bombay High Court · (2003) 2 ALLMR 684 : (2003) 5 BomCR 777

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 99Suits Valuation Act, 1887 — Section 11

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High Courts04 Mar 2003

Flotech Welding and Cutting Systems Ltd. Vs Chander Singh and Others

Bombay High Court · (2004) 271 ITR 300 : (2004) 3 MhLj 87

Income Tax Act, 1961 — Section 139, 139(1), 139(9), 44AB

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