Bombay High Court Judgments

High Courts22 Jan 2003Allowed

Citizens Forum for Scientific Development of Pimpri-Chinchwad Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 85 : (2003) 3 BomCR 760 : (2003) 2 MhLj 479

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 149, 149(3), 457

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High Courts22 Jan 2003

Relay Shipping Agency Ltd. and Another Vs Tax Recovery Officer and Another

Bombay High Court · (2004) 189 CTR 128 : (2003) 260 ITR 631 : (2004) 135 TAXMAN 389

Income Tax Act, 1961 — Section 226(3)

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High Courts22 Jan 2003Allowed

Ganu Buradkar Vs Manik Buradkar and Another

Bombay High Court · (2003) 4 ALLMR 239 : (2003) 5 BomCR 751 : (2003) 3 CivCC 133 : (2003) 3 MhLj 218

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts22 Jan 2003

Filmyug Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Uttam Chitra

Bombay High Court · (2003) 182 CTR 395 : (2003) 261 ITR 263 : (2003) 129 TAXMAN 399

Income Tax Act, 1961 — Section 37(3A), 37(3B), 37(3C), 37(3D), 40

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High Courts22 Jan 2003Dismissed

Ghanshyam New Andram Parwani Vs Nandlal Nagardas Vora

Bombay High Court · (2003) 01 BOM CK 0108

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High Courts22 Jan 2003

Commissioner of Income Tax Vs Badridas Gauridu (P.) Ltd.

Bombay High Court · (2004) 187 CTR 453 : (2003) 261 ITR 256 : (2004) 134 TAXMAN 376

Income Tax Act, 1961 — Section 43(5)

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High Courts22 Jan 2003Allowed

Mohd. Sajjid Iqbal @ SK. Imam Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1381 : (2003) 3 MhLj 654

Bombay Police Act, 1951 — Section 56

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High Courts22 Jan 2003

International Reinsurance and Insurance Consultancy Services Pvt. Ltd. Vs Jenner Fenton Slade Limited

Bombay High Court · AIR 2003 Bom 410 : (2003) 3 ALLMR 907 : (2003) 4 BomCR 638 : (2003) 3 MhLj 174

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High Courts22 Jan 2003

Commissioner of Income Tax Vs S.M. Sagar

Bombay High Court · (2003) 182 CTR 54 : (2003) 261 ITR 271

Income Tax Act, 1961 — Section 37(3D)Income Tax Rules, 1962 — Rule 9A, 9A(5)

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High Courts22 Jan 2003

Indian Rayon Corporation Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2003) 182 CTR 247 : (2003) 261 ITR 98 : (2003) 128 TAXMAN 739

Income Tax Act, 1961 — Section 23, 24, 25, 26, 27

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High Courts22 Jan 2003

Commissioner of Income Tax Vs Motichand Construction Co. Pvt. Ltd.

Bombay High Court · (2003) 182 CTR 149 : (2003) 261 ITR 70 : (2003) 129 TAXMAN 985

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High Courts22 Jan 2003

Commissioner of Income Tax Vs Amitabh Bachchan Corporation Ltd.

Bombay High Court · (2003) 182 CTR 350 : (2003) 261 ITR 45 : (2003) 261 ITR 43 : (2003) 131 TAXMAN 199

Income Tax Act, 1961 — Section 143(1)

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High Courts22 Jan 2003Dismissed

Dr. Vishwanath Marutirao Gaikwad Vs Shri Dnyaneshwar Ramchandra Kotkar and Jawaharnagar Co-operative Housing Society Ltd.

Bombay High Court · (2003) 2 ALLMR 25 : (2003) 2 BomCR 463 : (2003) 2 MhLj 288 : (2003) 1 MhLj 288

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28

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High Courts22 Jan 2003

Liverpool and London, Steamship Protection and Indemnity Assocn. Ltd. Vs M.T. Symphony (ex-Arabian Lady) and Others

Bombay High Court · AIR 2003 Bom 417 : (2003) 3 ALLMR 920 : (2003) 5 BomCR 319 : (2003) 4 MhLj 708

Bombay High Court (Original Side) Rules, 1980 — Rule 941Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 129Colonial Courts of Admiralty (India) Act, 1891 — Section 2

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High Courts22 Jan 2003

Ramdas Pachgade Vs Police Station through Police Station Officer

Bombay High Court · (2003) 2 ALD(Cri) 51 : (2003) BomCR(Cri) 1345 : (2003) 4 MhLj 720

Criminal Procedure Code, 1973 (CrPC) — Section 457

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High Courts22 Jan 2003

Consultancy Services (Pvt.) Ltd. Vs Jenner Fenton Slade Limited

Bombay High Court · (2003) 01 BOM CK 0011

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts21 Jan 2003Allowed

Disha Shikshan-V-Vikas Kendra and Another Vs Maharashtra University of Health Sciences and Others

Bombay High Court · (2003) 2 ALLMR 32 : (2003) 3 BomCR 598 : (2003) 3 MhLj 748

Maharashtra University of Health Sciences Act, 1998 — Section 64, 68

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High Courts21 Jan 2003

Prabhakar Bairam Vs Madhukar Mahadeo Bairam and Another

Bombay High Court · (2003) 4 ALLMR 237 : (2003) 5 BomCR 731 : (2003) 3 MhLj 213

Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5

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High Courts21 Jan 2003

Shiva Suitings Ltd. and Dilip Sanghai of Mumbai Indian Inhabitant, Director Vs Union of India (UOI), Appellate Authority Industrial and Financial Reconstruction, Board for Industrial and Financial Reconstruction and Registrar, Board for Industrial and Financial Reconstruction

Bombay High Court · (2003) 2 ALLMR 72 : (2003) 2 BC 375 : (2003) 3 BomCR 593 : (2005) 124 CompCas 849

Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Industries (Development and Regulation) Act, 1951 — Section 3Sick Industrial Companies (Special Provisions) Amendment Act, 1993 — Section 15, 3, 3(1)

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High Courts21 Jan 2003Dismissed

Shri Abdul Sathar Vs Union of India (UOI) and The Joint Secretary to the Govt. of India, Ministry of Finance, Department of Revenue

Bombay High Court · (2003) 2 ALLMR 90 : (2003) 4 BomCR 428 : (2003) 90 ECC 85 : (2003) 110 ECR 666 : (2003) 156 ELT 832 : (2003) 3 MhLj 142

Customs Act, 1962 — Section 108, 112, 122, 128, 129A

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