High Courts08 Jan 2003Dismissed
Rajaram S. Kanerkar and Others Vs Morarjee Gokuldas Spinning and Weaving Co. Ltd.
Bombay High Court · (2003) 2 LLJ 1134
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,117 of 3,669
High Courts08 Jan 2003
Taparia Tools Ltd. Vs Jt. Commissioner of Income Tax
Bombay High Court · (2003) 126 TAXMAN 544
Income Tax Act, 1961 — Section 260A
High Courts08 Jan 2003Dismissed
Godrej Properties and Investments Ltd. Vs Tripura Construction and Others
Bombay High Court · (2003) 2 ALLMR 166 : (2003) 2 ARBLR 195 : (2003) 2 BomCR 1 : (2003) 2 CompLJ 245 : (2003) 2 MhLj 306
Arbitration and Conciliation Act, 1996 — Section 18, 31(7), 34(2)
High Courts08 Jan 2003
Suresh Kabra Vs Trusted Shares and Investments Ltd.
Bombay High Court · (2005) 1 BC 160 : (2003) 2 BomCR 480 : (2004) 118 CompCas 99 : (2003) 2 CompLJ 234 : (2003) 42 SCL 945
Arbitration and Conciliation Act, 1996 — Section 34, 5
High Courts08 Jan 2003
Taparia Tools Ltd. Vs Joint Commissioner of Income Tax
Bombay High Court · (2003) 180 CTR 256 : (2003) 260 ITR 102 : (2003) 41 SCL 430
Income Tax Act, 1961 — Section 260A, 36(1), 43(2)
High Courts08 Jan 2003Allowed
Thomas Varghis and Others Vs State of Goa and Another
Bombay High Court · (2004) 1 ALLMR 333 : (2003) 6 BomCR 307
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts07 Jan 2003Allowed
Taparia Overseas (P) Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2003) 1 ALLMR 846 : (2003) 2 BomCR 7 : (2003) 161 ELT 47 : (2003) 2 MhLj 532
Customs Act, 1962 — Section 46
High Courts07 Jan 2003
Wadhwa Sales Corporation and Others Vs Narendra Pacheriwala and Others
Bombay High Court · (2003) 4 BomCR 115 : (2003) 3 MhLj 480
High Courts07 Jan 2003
People for Elimination of Stray Troubles (PEST) and Another Vs State of Goa and Others
Bombay High Court · (2003) 4 BomCR 588
Bombay Municipal Corporation Act, 1988 — Section 191AGoa, Daman and Diu Municipalities Act, 1968 — Section 278Maharashtra Municipalities Act, 1965 — Section 293
High Courts07 Jan 2003
Yakub Ebrahim Patel @ Yakub Vs S.H. Shool and Others
Bombay High Court · (2003) BomCR(Cri) 839 : (2003) CriLJ 1167 : (2003) 3 MhLj 27 : (2003) 2 RCR(Civil) 519
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts07 Jan 2003Allowed
Maharashtra State Textile Corporation Limited Vs Gopal Balu Saikar (since deceased by his heirs Smt. Rukmini Gopal Saikar, Ravindra Gopal Saikar, Gajanan Gopal Saikar, Smt. Shalini Tukaram Kelaskar and Smt. Kalpana Manohar Khedekar) and K.M. Desai, Appellate Authority, under the Payment of Gratuity Act, 1972
Bombay High Court · (2003) 2 ALLMR 47 : (2003) 4 BomCR 836 : (2003) 97 FLR 251 : (2003) 2 LLJ 313 : (2003) 3 MhLj 531
Companies Act, 1956 — Section 445, 445(3)Industries (Development and Regulation) Act, 1951 — Section 18FA, 18FA(10)Nationalisation Act, 1982 — Section 10, 10(1), 10(2)
High Courts06 Jan 2003Dismissed
Omega AG Seeds (India) Ltd. Vs Bank of Baroda
Bombay High Court · (2003) 1 ALLMR 842 : (2003) 2 BC 397 : (2003) 2 BomCR 21 : (2003) 44 SCL 28
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts06 Jan 2003Allowed
Shri Mahadeo Shankar Shinde Vs Shri Maruti Shankar Shinde and Others
Bombay High Court · AIR 2003 Bom 312 : (2003) 2 ALLMR 559 : (2003) 4 BomCR 645 : (2003) 2 MhLj 446
Succession Act, 1925 — Section 180, 181, 182, 183, 184
High Courts01 Jan 2003Allowed
Shobha Londase Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 436
Constitution of India, 1950 — Article 21, 226
High Courts20 Dec 2002Dismissed
Shashikant Baviskar Vs The State of Maharashatra and Others
Bombay High Court · (2004) 106 BOMLR 68 : (2012) 1 MhLj 787
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1950 — Section 15, 17, 18, 19
High Courts20 Dec 2002Dismissed
Mukesh Bhagwandas Ganatra Vs Priti Mukesh Ganatra
Bombay High Court · (2003) 3 MhLj 408
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts20 Dec 2002
Voltas Employees Union Vs Voltas Ltd. and Another
Bombay High Court · (2003) 3 BomCR 533 : (2002) 93 FLR 731 : (2003) 2 LLJ 31
Industrial Disputes Act, 1947 — Section 25O
High Courts20 Dec 2002Allowed
Moreshwar Shankar Phatak and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 41 : (2003) 2 ALLMR 651 : (2003) 3 MhLj 127
Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 12(2), 18
High Courts20 Dec 2002
Special Land Acquisition Officer (2) Vs Aventis Pharma Ltd. and Others
Bombay High Court · (2003) 3 BomCR 802
Land Acquisition Act, 1894 — Section 30
High Courts20 Dec 2002Allowed
Sub Divisional Engineer Vs Sudhakar Bapurao Bhagat
Bombay High Court · (2003) 4 BomCR 803 : (2003) 97 FLR 1130 : (2003) 2 LLJ 786 : (2003) 2 MhLj 628
Industrial Disputes Act, 1947 — Section 25