Bombay High Court Judgments

High Courts27 Feb 2003Dismissed

Shri David K.N. Vs Shri S.R. Chaubey (Chaturvedi)

Bombay High Court · (2003) 3 ALLMR 511 : (2003) 4 BomCR 612 : (2003) 3 CivCC 569 : (2003) 4 RCR(Civil) 103 : (2003) 2 RCR(Rent) 362

Bombay General Clauses Act, 1904 — Section 27, 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Evidence Act, 1872 — Section 114

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High Courts27 Feb 2003

Dr. Manmath S. Raut Vs Shri Mallikarjun Laxman Babare and Medical Superintendent, E.S.I. Hospital

Bombay High Court · AIR 2003 Bom 262 : (2003) 2 ALLMR 477 : (2003) 4 BomCR 623

Constitution of India, 1950 — Article 226Consumer Protection (Amendment) Act, 1986 — Section 11Consumer Protection Act, 1986 — Section 14, 15

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High Courts27 Feb 2003Allowed

Pooja Granites and Marbles Ltd. Vs Ispat Finance Ltd. and State of Maharashtra

Bombay High Court · (2004) 2 BC 329 : (2003) BomCR(Cri) 1767 : (2004) 1 MhLj 554 : (2004) 1 RCR(Criminal) 555 : (2004) 52 SCL 588

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Feb 2003Allowed

Vidarbha Labour Law Practitioners Association Vs State of Maharashtra and Others

Bombay High Court · (2003) 3 ALLMR 254 : (2003) 6 BomCR 468 : (2003) 3 MhLj 664

Constitution of India, 1950 — Article 226, 235

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High Courts26 Feb 2003Allowed

Parikh Petrol Chemical Agencies Private Limited Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2003) 3 ALLMR 187 : (2003) 183 CTR 243 : (2004) 266 ITR 196 : (2003) 2 MhLj 656

Income Tax Act, 1961 — Section 147, 148, 80O

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High Courts26 Feb 2003

Bhor Industries Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2003) 183 CTR 248 : (2004) 267 ITR 161 : (2003) 2 MhLj 810

Income Tax Act, 1961 — Section 147

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High Courts26 Feb 2003Dismissed

R.V. Dnyansagar Vs Maharashtra Industrial and Technical Consultancy Organisation Limited

Bombay High Court · (2003) 3 ALLMR 192 : (2003) 4 BomCR 118 : (2005) 123 CompCas 520 : (2003) 3 LLJ 348 : (2003) 2 MhLj 547 : (2003) 46 SCL 153

Companies Act, 1956 — Section 224, 225, 226, 227, 228Constitution of India, 1950 — Article 119, 12, 16(4), 226, 5A

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High Courts26 Feb 2003

Dhondiba Sakharam Thange Vs The State of Maharashtra

Bombay High Court · (2003) 105 BOMLR 369

Land Acquisition Act, 1894 — Section 18, 28, 4, 6

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High Courts26 Feb 2003Allowed

Manohar Pandhari Deulkar Vs Commissioner, Nagpur Division and Others

Bombay High Court · (2003) 6 BomCR 462 : (2003) 2 MhLj 209

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1), 40, 40

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High Courts26 Feb 2003Dismissed

Shri Shamrao Tukaram Naik Vs Devchand College, Janata Shikshan Mandal, Shivaji University and State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 483 : (2003) 5 BomCR 220 : (2003) 2 MhLj 649

Constitution of India, 1950 — Article 14, 15, 16, 300, 303

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High Courts26 Feb 2003

Maval Taluka General Kamgar Sanghtna and Rafiq Qureshi Vs Kirkee Cantonment Board, The President, Kirkee Cantonment, The Executive Officer, Kirkee Cantonment and Shri Bharat Shrikant Naik

Bombay High Court · (2003) 2 ALLMR 434 : (2003) 5 BomCR 214

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 12, 226

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High Courts26 Feb 2003

Smt. Sabira Aslam Sikwani Vs Mohammed Yusuf Hussain Proprietor of Electrone Sound Service, Municipal Corporation of Greater Mumbai, Local Statutory Body and Assistant Municipal Commissioner, "D" Ward, Mumbai Municipal Corporation

Bombay High Court · (2003) 3 ALLMR 536 : (2003) 6 BomCR 418 : (2003) 3 MhLj 974

Bombay Municipal Corporation Act, 1888 — Section 351, 527Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 9AGovernment of India Act, 1958 — Section 65

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High Courts26 Feb 2003Dismissed

Santosh A. Chavan, Nagesh S. Tour, Dattatraya B. Gundpatil, Umesh Shinde, Bhimrao Suresh Admane, Sagar R. Baswanti, Prashant S. Patil, Savitri S. Sheedole, Varsharani S. Jaggukore, Siddheshwar Ghungurde and Dubal Dipesh Dinesh Vs The State of Maharashtra and Shivaji University

Bombay High Court · (2003) 2 ALLMR 431 : (2003) 3 BomCR 10

Maharashtra Universities Act, 1994 — Section 54(4)Shivaji University Ordinances — Ordinance 94

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High Courts26 Feb 2003Allowed

Hindustan Ferrodo Ltd., now known as Hindustan Composites Ltd. Vs Mrs. Hari Lachman Hasija

Bombay High Court · (2003) 3 ALLMR 201 : (2003) 5 BomCR 790 : (2003) 4 MhLj 50

Bombay General Clauses Act, 1904 — Section 7Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ABombay Tenancy Act, 1939 — Section 3, 3A, 4

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High Courts26 Feb 2003Dismissed

Shri P.K. Jain, Asstt. Collector of Customs Vs Ranchhod Kishandas Chhabria

Bombay High Court · (2003) 2 ALD(Cri) 90 : (2003) BomCR(Cri) 1635 : (2004) 163 ELT 418 : (2003) 4 MhLj 384

Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108, 111, 111(1), 11B, 12

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High Courts26 Feb 2003

Parikh Petro-Chemical Agencies (P) Ltd. Vs Asstt. Commissioner of Income Tax

Bombay High Court · (2003) 129 TAXMAN 574

Income Tax Act, 1961 — Section 148

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High Courts25 Feb 2003Dismissed

Shri Janardan Subrao Pai Vs Shri Chandra Kamalaksha Pai and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 80 : (2003) BomCR(Cri) 1365 : (2003) CriLJ 2909 : (2003) 4 MhLj 342

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 132

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High Courts25 Feb 2003Dismissed

Commissioner of Income Tax Vs Attar Mohd. Dawood and Bros.

Bombay High Court · (2003) 183 CTR 301 : (2004) 267 ITR 436 : (2003) 3 MhLj 223 : (2003) 129 TAXMAN 700

Income Tax Act, 1961 — Section 132, 132(5), 143(3), 271(1)

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High Courts25 Feb 2003Dismissed

Bhaskar Virappa Kanchan and Navin Purushottam Shetty Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 112 : (2003) BomCR(Cri) 1648

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145, 155, 27Penal Code, 1860 (IPC) — Section 392, 397

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High Courts25 Feb 2003Partly Allowed

Shri Sanjay Sakharam Dongare Vs Sou. Jyoti Sanjay Dongare @ Jyoti Prakash Wankhede, Kum. Harshana Sanjay Dongare @ Harshana Prakash Wankhede, Kum. Tushar Sanjay Dongare @ Tushar Prakash Wankhede, The Superintendent, Kolhapur Central Prison and State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 79 : (2003) BomCR(Cri) 1342 : (2003) 4 MhLj 319

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482

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