COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,111 of 3,669

High Courts31 Jan 2003

Deputy Signal Mahila Mandal Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 632 : (2003) 5 BomCR 350 : (2003) 2 MhLj 780

Bombay Prohibition Act, 1949 — Section 137, 142Maharashtra Country Liquor Rules, 1973 — Rule 27

High Courts31 Jan 2003Dismissed

Bhimrao Nihare Vs Natwarlal Thakkar

Bombay High Court · (2003) 4 ALLMR 249 : (2004) 2 BomCR 877 : (2004) 106 BOMLR 816

High Courts31 Jan 2003Allowed

Bank of Maharashtra Vs Chintamani Oil Industries and Others

Bombay High Court · AIR 2003 Bom 347

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

High Courts31 Jan 2003Dismissed

Manohar Burde, Government Servant Vs Union of India (UOI) and The Secretary, Union Public Service Commission

Bombay High Court · (2003) 2 ALLMR 575 : (2003) 4 BomCR 93 : (2003) 97 FLR 239 : (2003) 2 LLJ 304 : (2003) 2 MhLj 845

High Courts31 Jan 2003

Motilal Hastimal Bothara Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1123

Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 11, 4, 7, 8

High Courts31 Jan 2003Dismissed

Sagir Ahmed Nanhe Vs Mrs. Maria Piedade Gonsalves

Bombay High Court · (2003) 2 ALLMR 554 : (2003) 4 BomCR 635

Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41

High Courts30 Jan 2003Dismissed

Dadar Avanti Co-operative Housing Society Ltd. Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 2003 Bom 336 : (2003) 3 ALLMR 559 : (2003) 5 BomCR 337 : (2003) 2 MhLj 914

Development Control Regulations for Greater Bombay, 1991 — Regulation 51

High Courts30 Jan 2003Dismissed

Shri Govind Pawar Vs State

Bombay High Court · (2003) BomCR(Cri) 834 : (2003) 105 BOMLR 328

Penal Code, 1860 (IPC) — Section 376

High Courts30 Jan 2003

Kold-Hold Industries P. Ltd. Vs Arabian Exports Ltd.

Bombay High Court · (2004) 119 CompCas 1

Companies Act, 1956 — Section 146, 17, 17A, 434

High Courts30 Jan 2003

Kold-Hold Industries (P.) Ltd. Vs Arabian Exports Ltd.

Bombay High Court · (2004) 55 SCL 131

Companies Act, 1956 — Section 146, 17, 17A, 434

High Courts29 Jan 2003

Commissioner of Income Tax Vs Shatrunjay Diamonds

Bombay High Court · (2003) 128 TAXMAN 759

Income Tax Act, 1961 — Section 260A, 40(A)(2)(b)

High Courts29 Jan 2003

Mahindra and Mahindra Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.

Bombay High Court · (2003) 182 CTR 34 : (2003) 261 ITR 501 : (2003) 128 TAXMAN 394

Income Tax Act, 1961 — Section 28, 32, 37, 41, 41(1)

High Courts29 Jan 2003

The Commissioner of Income Tax Vs Shatrunjay Diamonds

Bombay High Court · (2003) 183 CTR 86 : (2003) 261 ITR 258

Income Tax Act, 1961 — Section 260A, 40(A)(2)

High Courts29 Jan 2003

Manherlal C. Shah and Another Vs Hatimbhai Abbasbhai Saifee

Bombay High Court · (2004) 2 ALLMR 602 : (2004) 3 BC 575

Negotiable Instruments Act, 1881 (NI) — Section 92

High Courts28 Jan 2003Dismissed

P and O Australia Ports Pty Limited and Others Vs Board of Trustees of Jawaharlal Nehru Port Trust and Another

Bombay High Court · (2003) 01 BOM CK 0096

Constitution of India, 1950 — Article 14, 19Major Port Trusts Act, 1963 — Section 42(3)

High Courts28 Jan 2003Allowed

Siyaka Marong Abdoulaya Vs Mr. J.L. Pandey, Inspector of Customs (P) and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 108 : (2003) BomCR(Cri) 1826

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135

High Courts28 Jan 2003Dismissed

P and O Australia Ports Pty Limited and Others Vs Board of Trustees, JNPT and Another

Bombay High Court · (2003) 5 BomCR 733 : (2004) 1 CTLJ 279 : (2003) 2 MhLj 717

Constitution of India, 1950 — Article 14, 19, 19(1), 226Major Port Trusts Act, 1963 — Section 42(1), 42(3), 49

High Courts28 Jan 2003Dismissed

Shri Rajesh Baburao Mudhale Vs Shri M.N. Singh and Others

Bombay High Court · (2003) BomCR(Cri) 828 : (2003) 3 MhLj 306

Arms Act, 1959 — Section 25, 3, 4Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 5A

High Courts28 Jan 2003Dismissed

Indo Sohottle Auto Parts Pvt. Ltd. Vs The Union of India (UOI) and The Customs Excise and Gold (Control) Appellate Tribunal

Bombay High Court · (2003) 3 BomCR 775

High Courts28 Jan 2003Allowed

Sayed Mumtaz Ali, Deputy Station Manager Vs Union of India (UOI) and Another

Bombay High Court · (2003) 5 BomCR 328

Administrative Tribunals Act, 1985 — Section 24Constitution of India, 1950 — Article 226, 227