COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,108 of 3,669

High Courts13 Feb 2003Allowed

Rajesh Sadanand Patil, Abhijeet Shivram Shinde, Tukaram J. Naik and Co. and Shri Mahadeo Bhujang Chaudhari Vs The Additional Collector, The Tehsildar and The State of Maharashtra Dadasaheb Kisan Suryavanshi Vs The State of Maharashtra, The Sub-Division Officer, The Tahsildar, The Circle Officer and The Collector Shri Ganpat Ranu Jadhav Vs The State of Maharashtra, The Collector, The Sub-Divisional Officer, Malegaon Sub-Division, The Tahsildar and The Executive Engineer, Girna Irrigation Division Prakash Haribhau Londhe and Pravin Murlidhar Kanade Vs The State of Maharashtra and Addl. Collector Shri Gulab Dhondia Shinde Vs State of Maharashtra, Collector, The Secretary, Revenue and the Forest Department and Officer on Special Duty, Revenue and Forest Department Sureshm Sampatrao Thorat, Prashant Jagannath Tavar, Shri Bhausaheb Dadasaheb Patil, Shri Sharad Sampatrao Patil, Shri Jaywant Krishna Desai, Shri Milind Dadaso Kadam, Shri Bhiku Sakharam Suryavanshi, Shri Jitendra Dnyandeo Patil, Jaysingh Mahadev Chavan, Shri Rajendra Patil, Shivaji Pandharinath Yadav, Sanjay Salunke, Vijay Sambhaji Ghagde, Chandrakant Salunke, Mehboob Nadaf, Riyaz Mulla, Shri Dayanand Pawar, Shri Nandkumar Pissal, Shri Rajendra Yadav, Shri Jaywant Vasantrao Patil, Pandurang Ganpati Deshmukh, Sahadev Ganu Ghimbre, Shri Hanumant Tukaram Patil, Shri Dhanaji Shankar Patil, Suresh Shankar Patil, Sai Engineers and Contractors and Sambhaji Patil Vs The State of Maharashtra, The Sub-Divisional Officer, Karad Sub-division and The Collector Sambhaji Haribhau Kudale Vs The State of Maharashtra, Collector of Solapur, Circle Officer and Collector of Pune Suhas Rikhavlal Shah Vs The Collector of Solapur and The State of Maharashtra Shri Ghorpade Ashok Ramchandra, Shri Mane Atul Shivram and The More Mansinh Vasantrao Vs The Sub Divisional Officer, The Collector and The State of Maharashtra Prakash Vitthal Shevale Vs State of Maharashtra, District Collector and Tahsildar Jitendra Bhausaheb Dombe, Laxman Kisan Shirsat, Uddhav Pandharinath Bagal and Sainath Narayan Abhangarrao Vs The Collector and The State of Maharashtra Jaywant Baban Thorat, Shivdas Madhukar Kale, Shivaji Narayan Phadale, Baban Shivaji Shete and Baban Shivaji Kokane Vs The Additional Collector, The Tahsildar, The Principal Secretary, Department of Revenue and Forest and The State of Maharashtra Shri Sudam Narayan Sawant Vs State of Maharashtra, Collector, The Secretary, Revenue and the Forest Department and Officer on Special Duty, Revenue and Forest Department Prashant Ramchandra Dhore Vs State of Maharashtra, Revenue and Forest Department and District Collector Vijayn Dhanraj Tathed Vs Tahsildar, Collector of Pune and State of Maharashtra Shri Vishwanath Baiju Vs The Sub Divisional Officer, Satara Sub Division, The Collector and The State of Maharashtra

Bombay High Court · AIR 2003 Bom 304 : (2003) 2 ALLMR 153 : (2003) 4 BomCR 51 : (2003) 2 MhLj 200

Constitution of India, 1950 — Article 14, 226

High Courts13 Feb 2003Allowed

Chaturbhuj Dwarkadas Kapadia Vs Commissioner of Income Tax

Bombay High Court · (2003) 2 BomCR 449 : (2003) 180 CTR 107 : (2003) 260 ITR 491 : (2003) 129 TAXMAN 497

Income Tax Act, 1961 — Section 2(47), 45, 53A

High Courts13 Feb 2003

Volition Investment Pvt. Ltd. Vs Mrs. Madhuri Jitendra Mashroo and etc.

Bombay High Court · AIR 2003 Bom 360 : (2003) 5 BomCR 262

Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 20, 37Transfer of Property Act, 1882 — Section 54

High Courts13 Feb 2003Dismissed

Commissioner of Income Tax Vs Vidya Vikas Vihar

Bombay High Court · (2004) 187 CTR 446 : (2004) 265 ITR 489

Income Tax Act, 1961 — Section 10, 10(22)

High Courts13 Feb 2003

Intelligence Officer Directorate of Revenue Intelligence (DRI) Vs Amjad Huseein Khan and State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1309 : (2003) 3 MhLj 954 : (2004) 2 RCR(Criminal) 621

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162, 173Customs Act, 1962 — Section 107, 108, 124, 135

High Courts13 Feb 2003Dismissed

Shri K.D. Pendse Vs Brihan Mumbai Mahanagar Palika, The Charity Commissioner, Nav Balodyan Trust, Shri Ram Mohadikar, Managing Trustee, Nav Balodyan Trust, Shri Kokane, Kokane Kohinoor Technical Institute, Shri Shahank Mehendale and The State of Maharashtra

Bombay High Court · (2003) 2 BomCR 457

High Courts13 Feb 2003

The Konkan Education and Medical Trust and The Virar Homoeopathic Medical College Vs State of Maharashtra, The Secretary to Government, Medical, Education and Drugs Department, Government of Maharashtra, The Directorate of Medical Education and Research, The Director of Ayurved, The Competent Authority and Director, The Central Council of Homeopathy and Maharashtra University of Health Science

Bombay High Court · (2003) 02 BOM CK 0080

High Courts13 Feb 2003Allowed

The State of Maharashtra Vs Janardhan Yadav Gavali, Bapu Yadav Gavali, Annapurnabai Pandharinath Patil, Gulab Shankar Shelke, Dattatraya Shankar Shelke, Vasant Shankar Shelke, Ganpat Patilba Narode, Bapu Yedeo Gavali, Dhondiba Asaraji Dane, Karbhari Nagu Patil and Sakubai Nagu Gavli

Bombay High Court · (2003) 3 ALLMR 278

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6

High Courts13 Feb 2003Dismissed

Shaikh Samsul Hudda, Shaikh Abdul Kalam, Shaikh Bakhtiar Alam Hudda and Shaikh Zakir Hussain Hudda Vs Khayber Properties and Investment Pvt. Ltd. and Shri Zainulabedin Miyabhai Lala

Bombay High Court · AIR 2004 Bom 126 : (2003) 2 ALLMR 495 : (2003) 4 BomCR 90

High Courts13 Feb 2003

The Military Road Residents Welfare Association Vs The Municipal Corporation of Gr. Mumbai, Smt. Rekha Gaikwad, Suvarna Shilpa Jewellery, Shri P.H. Shah, Devendra Gen. Stores, Shri Vithal Shetty, Nityanand Panbidi Anand Chawl, Shri Ramnarayan R. Yadav, National Electric, Shri Harbhajansingh Saini, Cooltime Cyber, Shri Kamath, Shri Amriksingh Saundh, Unique Ent., Shri Shankar B. Mali, Ganesh Aircool, Imam Ahmed Shaikh, Video Complex Electronics, Shri Amir Hamza, Emperior Tailor, Mr. and Mrs. Mubin Rehan Betaraj, Raj Associates, Amitali N. Maredia, Sazish Dairy Farm, Mufadali, Classic Furnishing and Matresses, Shri Vijay Kumar Tiwari, Cyber Trucks Cafe, Abharaj D. Tiwari, Amit Electronics, Yasoob Mohammed, Kadri Furniture, Abdul Majid Imamali, Bharat Lime Depot, Saroja Ramnath Gopalan, J.K. Hightech and Shri Sumathi Jain, Bhagyalaxmi Paper and Metal Mart

Bombay High Court · (2003) 2 ALLMR 499 : (2003) 4 BomCR 565

Bombay Municipal Corporation Act, 1888 — Section 299

High Courts13 Feb 2003Partly Allowed

Kailash Pawar and Others Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1112 : (2003) 2 MhLj 929

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B

High Courts13 Feb 2003Allowed

Mohan Parmanand Khatri Vs Shri M.G. Ingle, P.S.I. Khopade and The State of Maharashtra

Bombay High Court · (2004) CriLJ 1017 : (2004) 1 MhLj 524 : (2004) 2 RCR(Criminal) 571

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 110, 323, 482, 504, 506Police Act, 1861 — Section 25

High Courts13 Feb 2003Dismissed

The Commissaioner of Income Tax Vs Vidya Vikas Vihar

Bombay High Court · (2004) 187 CTR 446 : (2004) 265 ITR 489

Income Tax Act, 1961 — Section 10(22)

High Courts13 Feb 2003

Commissioner of Income Tax Vs Pandurang Dayaram Talmale

Bombay High Court · (2004) 135 TAXMAN 193

Income Tax Act, 1961 — Section 234A, 234B, 234C

High Courts13 Feb 2003Allowed

Safia Noor Mohd. Mujawar and Others Vs Nalini Shingote and Others

Bombay High Court · (2003) ACJ 751

Motor Vehicles Act, 1988 — Section 140

High Courts11 Feb 2003Allowed

Universal Trades Private Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 2 ALLMR 911 : (2003) 4 BomCR 578 : (2003) 89 ECC 56 : (2003) 156 ELT 321 : (2003) 2 MhLj 557

Central Excise Rules, 1944 — Rule 8(1)

High Courts11 Feb 2003

Prabhakar Vyankatesh Sangwai Vs State of Maharashtra and Another

Bombay High Court · (2003) BomCR(Cri) 1421 : (2003) 105 BOMLR 935

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161, 420, 468, 471

High Courts11 Feb 2003Dismissed

Standard Chartered Bank Ltd. Vs Grindlays Bank Employees Union and Another

Bombay High Court · (2003) 97 FLR 760 : (2003) 2 LLJ 512

Constitution of India, 1950 — Article 136, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1)

High Courts11 Feb 2003Allowed

Western Coalfields Ltd. Vs Swati Industries

Bombay High Court · AIR 2003 Bom 369 : (2003) 3 ALLMR 551 : (2004) 1 BomCR 322

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 115, 68

High Courts11 Feb 2003Dismissed

Shriniwas Ladniya Vs Laxminarayan Rathi and Others

Bombay High Court · (2003) 2 ALD(Cri) 93 : (2005) 1 BC 203 : (2003) BomCR(Cri) 1469 : (2003) CriLJ 3795 : (2003) 2 MhLj 813 : (2003) 4 RCR(Civil) 460

Criminal Procedure Code, 1973 (CrPC) — Section 397(2)