High Courts20 Feb 2003Allowed
Commissioner of Income Tax Vs Chemiequip Ltd.
Bombay High Court · (2003) 182 CTR 144 : (2004) 265 ITR 265 : (2003) 129 TAXMAN 581
Income Tax Act, 1961 — Section 148, 271(1), 80HHC
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,106 of 3,669
High Courts20 Feb 2003Dismissed
Keshavraj Lalchand Sakraney and Others Vs Special Land Acquisition Officer (7) and Others
Bombay High Court · (2003) 2 ALLMR 923 : (2003) 5 BomCR 288 : (2003) 2 MhLj 513
Maharashtra Regional and Town Planning Act, 1966 — Section 154, 50, 50(1)
High Courts20 Feb 2003Dismissed
Pune Khadya Peya Vikreta Sangh Vs The State of Maharashtra, Home Department, Government of Maharashtra and The Commissioner of Police, Pune
Bombay High Court · (2003) 2 ALLMR 468 : (2003) 3 BomCR 513 : (2003) 2 MhLj 620
Bombay Police Act, 1951 — Section 2(10), 2(5A), 33
High Courts20 Feb 2003
Capt. Abdul Sattar Ahmed Pagarkar Vs R.H. Mendsonsa, Commissioner of Police, R.S. Sharma, Jt. Commissioner of Police, Senior Inspector of Police, General Branch, C.I.D., State of Maharashtra, Parulekar, Investigation Officer and S.K. Wadhwani
Bombay High Court · (2003) 2 ALD(Cri) 62 : (2003) BomCR(Cri) 983 : (2003) CriLJ 3790
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 467
High Courts20 Feb 2003Allowed
National Institute of Education Vs Nav Bharat Shikshan Mandal, Shri Datt Junior College, Mr. S.R. Patil, Shivaji University, The Secretary, Higher and Technical Education and The State of Maharashtra
Bombay High Court · (2003) 4 BomCR 543
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 56(1), 82, 82(1), 82(2), 82(3)
High Courts20 Feb 2003Dismissed
Shri Hari Fakira Kale, Narayan Dhanaji Kale, Shri Ashok Dhanaji Kale, Shri Satish Dhanaji Kale, Parvatabai Gangaram Kale, Hirabai Govind Donde, Smt. Tarabai Kashinath Katare and Smt. Sindhubai Gangadhar Ahire through their General Power of Attorney Laxman Ravala Kale Vs The State of Maharashtra, The Special Land Acquisition Officer No. 2 of Nasik, The Collector of Nasik, The Revenue Commissioner of Nasik Division, The Municipal Corporation of Nasik and Shri Pundalik Chimji Vidhate
Bombay High Court · (2003) 2 ALLMR 439 : (2003) 4 BomCR 538 : (2003) 2 MhLj 593
Land Acquisition Act, 1894 — Section 11A, 16, 17, 18(1), 5AMaharashtra Regional and Town Planning Act, 1966 — Section 126(2), 126(4), 127, 28, 31
High Courts20 Feb 2003
Chandrakant Bajirao Shinde Vs State of Maharashtra, Tribal Development, Mantralaya, The Municipal Corporation of the City of Pune and The Scheduled Tribes Certificate Scrutiny Committee
Bombay High Court · (2003) 2 ALLMR 457 : (2003) 4 BomCR 535 : (2003) 2 MhLj 471
Constitution of India, 1950 — Article 15(4), 16(4), 341, 342
High Courts20 Feb 2003Dismissed
Shantilal Kasturchand Jain, Jackson James and Maurice DeSouza Vs Union of India (UOI), The Ministry of Railways and The Municipal Corporation of Greater Mumbai
Bombay High Court · (2003) 02 BOM CK 0055
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7
High Courts20 Feb 2003Allowed
Smt. Leena Lawrence Lewis Vs Shri M.N. Singh, Commissioner of Police, The State of Maharashtra and The Superintendent
Bombay High Court · (2003) BomCR(Cri) 1307 : (2003) CriLJ 2501 : (2003) 2 MhLj 495
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts19 Feb 2003Dismissed
Antonio R. Borges and Others Vs Union of India (UOI) and Others
Bombay High Court · (2003) 4 BomCR 529
Merchant Shipping Act, 1958 — Section 121, 212Merchant Shipping Rules, 1986 — Rule 45
High Courts18 Feb 2003
Dinesh Gopal Bhure Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 45 : (2003) BomCR(Cri) 1025 : (2003) CriLJ 3083
Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 2003Allowed
Deputy Regional Transport Officer and Another Vs Yashwant Narayanarao Thakare
Bombay High Court · AIR 2003 Bom 327 : (2003) 3 ALLMR 548 : (2003) 5 BomCR 832
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 96
High Courts18 Feb 2003
Dwarkadas alias Dwarkaprasad Ramjeevan Agrawal (Deceased) through L. Rs. Vs The State of Maharashtra and Another
Bombay High Court · (2003) 4 ALLMR 658 : (2003) 105 BOMLR 277
Evidence Act, 1872 — Section 11, 43Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts18 Feb 2003
Commissioner of Sales Tax Vs Maharashtra Sales Tax Tribunal and Others Bharat Petroleum Corporation Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2004) 137 STC 1
Bombay Sales Tax Act, 1959 — Section 41, 52, 52(3), 55, 62Bombay Sales Tax Rules, 1959 — Rule 4, 62Income Tax Act, 1961 — Section 245R
High Courts18 Feb 2003Allowed
Rajhans Narayanrao Shahapure Vs Prabhavati Vithalrao Kamble and Others
Bombay High Court · (2003) 3 MhLj 206
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3
High Courts18 Feb 2003Allowed
Dhondiba Malharrao Naik Vs Shriram Ramchandra Aindalwar
Bombay High Court · (2003) 6 BomCR 844 : (2004) 2 RCR(Civil) 78
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts18 Feb 2003
Puran Babu Chavan Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 46 : (2003) BomCR(Cri) 996 : (2003) CriLJ 4684
Constitution of India, 1950 — Article 141Penal Code, 1860 (IPC) — Section 302, 498A
High Courts18 Feb 2003Dismissed
Raju Balkrishna Bhise Vs The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1017 : (2003) CriLJ 2000
Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 2003Dismissed
Chetana Harish Awari Vs Harish Wamanrao Awari
Bombay High Court · (2003) 4 ALLMR 675 : (2003) 6 BomCR 310
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Family Courts Act, 1984 — Section 10(3)Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Feb 2003Allowed
Maharashtra Krishna Valley Development Corporation (thro'' its Executive Engineer) and Another Vs Tukaram Sahebrao Veer and Another
Bombay High Court · (2004) 2 BomCR 394 : (2004) 3 LLJ 10
Industrial Disputes Act, 1947 — Section 2, 25F