COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,115 of 3,669

High Courts16 Jan 2003Allowed

Dattatray Gopal Upadhye since deceased through his legal heirs and representatives Mukund Dattatray Upadhye and Another Vs Nemichand Shantilal Bakliwal since deceased through his legal heirs and representatives AnilKumar Nemichand Bakliwal and Others

Bombay High Court · (2003) 1 ALLMR 1149 : (2003) 3 BomCR 861 : (2003) 3 MhLj 109

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts16 Jan 2003

Hanmant Ramhari Ghodake Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 34 : (2003) BomCR(Cri) 847 : (2003) CriLJ 4368 : (2003) 3 MhLj 584

Penal Code, 1860 (IPC) — Section 107, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts16 Jan 2003

T. Raghavan Nair Vs Brij Mohan P. Sethi and Others

Bombay High Court · (2003) 2 ALLMR 548 : (2003) 4 BomCR 606 : (2003) 2 MhLj 762

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99Constitution of India, 1950 — Article 227

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High Courts16 Jan 2003

Sierra International Shipping Corpn. Vs M.V. Umka and Others

Bombay High Court · AIR 2003 Bom 265 : (2003) 2 ALLMR 37 : (2003) 6 BomCR 723

Colonial Courts of Admiralty (India) Act, 1891 — Section 2

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High Courts16 Jan 2003Dismissed

New India Assurance Co. Ltd. Vs Shreelata Mohanrao Tupkar and Others

Bombay High Court · (2004) 1 ACC 539 : (2003) 4 ALLMR 302 : (2004) 2 BomCR 462

Motor Vehicles Act, 1988 — Section 149(2), 173

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High Courts16 Jan 2003Allowed

Sewakram Tembhare Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 52 : (2003) BomCR(Cri) 1663 : (2003) 3 MhLj 19

Penal Code, 1860 (IPC) — Section 376

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High Courts15 Jan 2003Dismissed

Amy N. Irani Vs Makers Development Services (P) Ltd. and Another

Bombay High Court · (2003) 2 ALLMR 52 : (2003) 3 BomCR 785 : (2003) 97 FLR 938 : (2003) 2 LLJ 847

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High Courts15 Jan 2003Allowed

Commissioner of Income Tax Vs Bassein Metals (P) Ltd.

Bombay High Court · (2003) 182 CTR 393 : (2003) 263 ITR 518 : (2003) 132 STC 569 : (2004) 139 TAXMAN 48

Income Tax Act, 1961 — Section 271(1)

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High Courts15 Jan 2003

Bandu alias Charandas Dighade Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 50 : (2003) BomCR(Cri) 818 : (2003) CriLJ 1990 : (2003) 3 RCR(Civil) 357

Penal Code, 1860 (IPC) — Section 376

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High Courts15 Jan 2003

Hemmo Pharma Vs Dawood Shoes Pvt. Ltd. and Another

Bombay High Court · (2003) 3 BomCR 781

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Contract Act, 1872 — Section 19Limitation Act, 1963 — Section 19, 20(2)

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High Courts15 Jan 2003

Commissioner of Income Tax Vs Prakash Pictures

Bombay High Court · (2003) 182 CTR 44 : (2003) 260 ITR 456 : (2003) 127 TAXMAN 654

Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 9B, 9B(2), 9B(4), 9B(5)

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High Courts15 Jan 2003Dismissed

The State of Maharashtra Vs Jayprakash Krishna Mangaonkar, Krishna Pandurang Mangaonkar and Radhabai Krishna Mangaonkar Balkrishna Dhondu Parkar Vs Jayprakash Krishna Mangaonkar, Krishna Pandurang Mangaonkar, Radhabai Krishna Mangaonkar and The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 64 : (2003) BomCR(Cri) 1085 : (2003) 2 DMC 384

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts15 Jan 2003

Commissioner of Income Tax Vs Lokhandwala Construction Inds. Ltd.

Bombay High Court · (2003) 180 CTR 136 : (2003) 260 ITR 579 : (2003) 1 MhLj 979 : (2003) 131 TAXMAN 810

Income Tax Act, 1961 — Section 36(1)

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High Courts15 Jan 2003Dismissed

Commissioner of Income Tax Vs Bangalore Clothing Co.

Bombay High Court · (2003) 180 CTR 127 : (2003) 260 ITR 371 : (2003) 3 MhLj 764 : (2003) 127 TAXMAN 637

Income Tax Act, 1961 — Section 143(3), 263, 80HHC, 80I

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High Courts15 Jan 2003Dismissed

Noorkhan Vs Sk. Jakeer Sk. Akbar

Bombay High Court · (2003) 2 ALD(Cri) 65 : (2003) BomCR(Cri) 860

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts14 Jan 2003

Tata Engineering and Locomotive Company Limited Vs Union of India (UOI) and Another

Bombay High Court · (2003) 4 BomCR 129 : (2003) 4 BOMLR 129 : (2003) 89 ECC 53 : (2003) 159 ELT 129 : (2003) 2 MhLj 37

Central Excise Rules, 1944 — Rule 56A, 57A, 57H(3)

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High Courts14 Jan 2003

Shri Chandrakant Dhondiba Kolavale, Chief Promoter, Proposed Dipak Aba Vikas Karyakari Sahakari Society Ltd. Vs Government of Maharashtra, Cooperative Department, Shri Ganpatrao Deshmukh, Minister for Agricultural Marketing, Govt. of Maharashtra, District Deputy Registrar, Cooperative Societies and Assistant Registrar, Cooperative Societies

Bombay High Court · (2003) 2 ALLMR 562 : (2003) 4 BomCR 649 : (2003) 2 MhLj 635

Maharashtra Co-operative Societies Act, 1960 — Section 9(2)

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High Courts14 Jan 2003

Smt. Chhabubai Shankar Bhande, since deceased by her heirs: Nivrutti Shankar Bhande, Dattatraya Shankar Bhande, Mahadeo Shankar Bhande, Sambhaji Shankar Bhande and Mrs. Shalan Eknath Thopte Vs Shri Ramchandra Bhau Bhando, Shri Pandurang Balwant Bhutkar, Shri Gajanan Balwant Bhutkar and Smt. Bhagirathibai Balwant Bhutkar, deceased by her heirs - Shri Pandurang Balwant Bhutkar and Shri Gajanan Balwant Bhutkar

Bombay High Court · (2003) 2 ALLMR 235 : (2003) 2 BomCR 475 : (2003) 2 MhLj 925

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 33B, 34, 37

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High Courts14 Jan 2003

Anil Lala Saundade Vs The State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 820 : (2003) 2 MhLj 403

Constitution of India, 1950 — Article 20(2)Maharashtra Prisoners (Remission System) Rules, 1962 — Rule 22, 22(2)Penal Code, 1860 (IPC) — Section 224, 302

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High Courts13 Jan 2003Allowed

Narendra Jagannath Joshi Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 803 : (2003) 3 BomCR 54 : (2003) 2 MhLj 168

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 85(2)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 4, 7

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