High Courts06 Feb 2003Allowed
Jitendra Vasant Mahadik Vs Mr. K.G. Patil, Special Executive Magistrate, Dombivali Division and The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1339
Criminal Procedure Code, 1973 (CrPC) — Section 111
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,110 of 3,669
High Courts06 Feb 2003Partly Allowed
Commissioner of Income Tax Vs Walchandnagar Industries Ltd.
Bombay High Court · (2003) 262 ITR 212 : (2003) 128 TAXMAN 649
Income Tax Act, 1961 — Section 256, 35B, 35B(1), 37(2A)
High Courts06 Feb 2003
Shri Balasaheb Raghunath Katad and Others Vs Sou Gayabai Balasaheb Katad, Sou Shilabai Dhabale and State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 61 : (2003) BomCR(Cri) 637 : (2003) CriLJ 2343 : (2003) 2 DMC 97 : (2003) 3 RCR(Civil) 208
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 7, 7(2)
High Courts06 Feb 2003
Deelip Bhikaji Sonawane Vs The State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 1013 : (2003) CriLJ 4008 : (2003) 2 MhLj 629
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 197, 203Judges (Protection) Act, 1985 — Section 3(1), 3(2)
High Courts06 Feb 2003
Popat Kashinath Bodke Vs Kamalabai Popat Bodke, Nandu Popat Bodke, Ganesh Popat Bodke, Kailash Popat Bodke and The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 63 : (2003) BomCR(Cri) 1122 : (2003) 2 DMC 193 : (2003) 2 MhLj 608
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Registration Act, 1908 — Section 17
High Courts06 Feb 2003Partly Allowed
Smt. Rahima Abusaheb Munshi, Mehar Industries Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 60 : (2003) BomCR(Cri) 1492
Criminal Procedure Code, 1973 (CrPC) — Section 251, 358Penal Code, 1860 (IPC) — Section 149, 34, 465, 477A
High Courts06 Feb 2003Dismissed
Prataprao Deosarkar, Regional Manager, Mahila Arthik Vikas Mahamandal Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 1416 : (2003) 105 BOMLR 893
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 7
High Courts05 Feb 2003
Commissioner of Income Tax Vs Mafatlal Fine Spinning and Manufacturing Co. Ltd.
Bombay High Court · (2004) 187 CTR 64 : (2003) 263 CTR 140 : (2003) 263 ITR 140 : (2004) 138 TAXMAN 143
Income Tax Act, 1961 — Section 36(1), 80G
High Courts05 Feb 2003
Savalram Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 106 : (2003) BomCR(Cri) 1457 : (2003) CriLJ 2831 : (2004) 1 DMC 339 : (2003) 4 RCR(Civil) 203
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts05 Feb 2003Dismissed
Dil Co. International Vs Meso Private Ltd. and Another
Bombay High Court · (2003) 26 PTC 515
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts04 Feb 2003
Keshub Mahindra Vs Union of India (UOI)
Bombay High Court · (2003) 154 ELT 562
Constitution of India, 1950 — Article 226
High Courts04 Feb 2003Partly Allowed
Municipal Council Vs K. Ravindra and Company and Others
Bombay High Court · (2003) 4 ALLMR 672 : (2003) 6 BomCR 287 : (2003) 2 CivCC 578 : (2003) 2 MhLj 987 : (2003) 2 MhLj 986
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, 115
High Courts04 Feb 2003Dismissed
Devgiri Textile Mills Ltd. Vs Anil Ambadasrao Jawale and Another
Bombay High Court · (2003) 3 LLJ 537
Bombay Industrial Relations Act, 1946 — Section 97, 97A
High Courts04 Feb 2003Allowed
Mr. Homi Phiroz Ranina and Others Vs The State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 793 : (2003) 117 CompCas 218 : (2003) 4 CompLJ 125 : (2003) 263 ITR 636 : (2003) 3 MhLj 34
Income Tax Act, 1961 — Section 194, 194(1), 194(1)(2), 2(33), 2(35)
High Courts04 Feb 2003Dismissed
The State of Maharashtra Vs Amit @ Ammu Gandhi
Bombay High Court · (2003) 2 ALD(Cri) 56 : (2003) BomCR(Cri) 1242 : (2003) 105 BOMLR 7
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 354, 413, 454Evidence Act, 1872 — Section 27
High Courts04 Feb 2003
Homi Phiroze Ranina Vs State of Maharashtra
Bombay High Court · (2003) 3 MhLj 34 : (2003) 131 TAXMAN 100
Income Tax Act, 1961 — Section 278B
High Courts03 Feb 2003Dismissed
S.B.P. and Co. Vs Patel Engineering Limited and Another
Bombay High Court · (2003) 2 ARBLR 384 : (2009) 4 CompLJ 479 : (2003) 2 MhLj 394
Arbitration and Conciliation Act, 1996 — Section 11, 15(2), 16Constitution of India, 1950 — Article 226
High Courts03 Feb 2003
Ramnath Vishnu Waringe Prop. of Hotel Gurudev and Ajit Chandrakant Satkar Prop. of Ajit Motels Pvt. Ltd. and carrying on business in the name and style of Golden Dream Rest. and Bar Vs The District Collector of Pune, Entertainment Tax Deptt. and The Hon''ble Minister, Home Department
Bombay High Court · (2003) 2 ALLMR 15 : (2003) 4 BomCR 575 : (2003) 2 MhLj 270
Constitution of India, 1950 — Article 226, 227
High Courts03 Feb 2003Dismissed
Smt. Harjit Kaur Kuljitsingh Kohli Vs Mrs. Padmavati J. Sethia, Tejinder Singh Baldev Singh Kohli, Manjit Singh Baldev Singh Kohli, Mrs. Rani Kaur Burji and Surendra Kaur Ratra
Bombay High Court · (2003) 2 ALLMR 461 : (2003) 4 BomCR 567 : (2003) 3 CivCC 453 : (2003) 2 MhLj 894
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)
High Courts31 Jan 2003
Shri Sunil Shantaram Pawar and Shri Indubai Shantaram Pawar Vs The State of Maharashtra and Smt. Vijaya Sunil Pawar
Bombay High Court · (2003) 2 ALD(Cri) 55 : (2003) BomCR(Cri) 1137 : (2003) CriLJ 2443
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Penal Code, 1860 (IPC) — Section 319, 323, 334, 34, 498A