High Courts12 Dec 2002
Commissioner of Income Tax Vs Vishwas D. Ranade
Bombay High Court · (2004) 266 ITR 713
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 147, 148, 171
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,121 of 3,669
High Courts12 Dec 2002
Haji Abdul Majid Haji Abdul Gani Vs Custodian of Enemy Property, Government of India, in possession of the Custodian of Nominee Property for Indians, Collector, Nagpur District, Naib Tahsildar, Department of Rehabilitation, Office of the Collector and Shri Abdul Gaffar Haji Shakur
Bombay High Court · (2002) 12 BOM CK 0020
Constitution of India, 1950 — Article 226Enemy Property Act, 1968 — Section 18, 8
High Courts12 Dec 2002
Suresh Manilal Shaha Vs Kothari Industrial Corporation Ltd. and Others
Bombay High Court · (2003) 3 ALLMR 221 : (2003) 3 MhLj 114
High Courts12 Dec 2002Dismissed
Rajnarainsingh Avadhraj Singh, Shyam Narainsingh Avadhraj Singh and Tribhuvansingh Avadhraj Singh (since deceased through heirs and Legal representatives Neelam T. Singh, Amarendra Pratap Singh, Sandeep Kumar Singh and Ajit Kumar Singh) Vs Smt. Vidyadevi, Kalu Singh, Smt. Ashadevi and Ambika Prasad Sukla
Bombay High Court · (2003) 4 ALLMR 1071
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 17, 151Limitation Act, 1963 — Section 12, 12(2), 14, 5
High Courts12 Dec 2002Dismissed
Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.
Bombay High Court · (2003) 132 TAXMAN 30
Income Tax Act, 1961 — Section 195, 260A
High Courts11 Dec 2002Allowed
Gandhi Shikshan Sanstha and Another Vs Presiding Officer and Others
Bombay High Court · (2003) 4 BomCR 695
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts11 Dec 2002
Commissioner of Income Tax Vs Matchwell Electricals (I) Ltd.
Bombay High Court · (2003) 127 TAXMAN 159
Income Tax Act, 1961 — Section 256(1)
High Courts11 Dec 2002Dismissed
Chandrakant Govind Sutar Vs M.K. Associates and Another
Bombay High Court · (2003) 1 ALLMR 799 : (2003) 4 BomCR 169 : (2003) 1 MhLj 1011
Civil Procedure Code Amendment Act, 1999 — Order 41 Rule 3A, 115, 115(1)Limitation Act, 1963 — Section 5
High Courts11 Dec 2002Allowed
Commissioner of Income Tax Vs Sanjeev Woollen Mills
Bombay High Court · (2003) 181 CTR 97 : (2003) 264 ITR 68
Income Tax Act, 1961 — Section 145(1), 80HHC
High Courts11 Dec 2002
Commissioner of Income Tax Vs J.K. Holdings
Bombay High Court · (2003) 182 CTR 243 : (2004) 270 ITR 593 : (2003) 133 TAXMAN 443
Income Tax Act, 1961 — Section 161(1A), 28, 29, 30, 31
High Courts11 Dec 2002
Om Prakash Joshi Vs Maharashtra State Co-operative Cotton Growers Marketing Federation Limited and Others
Bombay High Court · (2004) 106 BOMLR 536
High Courts10 Dec 2002
Shaw Wallace and Co. Ltd. Vs Board of Trustees of the Port of Bombay and Others
Bombay High Court · (2003) 3 BomCR 851 : (2003) 156 ELT 964 : (2003) 2 MhLj 457
Customs Act, 1962 — Section 116, 34
High Courts10 Dec 2002
Dhan Laxmi Fabrics Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2003) 86 ECC 161
High Courts10 Dec 2002
Dhanlaxmi Fabrics Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 153 ELT 42
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226
High Courts10 Dec 2002Dismissed
Niwas Builders Vs Chanchalaben Gandhi (since deceased through legal heirs)
Bombay High Court · (2003) 3 MhLj 312
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 1Specific Relief Act, 1963 — Section 20
High Courts10 Dec 2002Partly Allowed
Anisha Sanjay Hinduja Vs Sanjay Shrichand Hinduja
Bombay High Court · (2003) 2 ALLMR 244 : (2004) 1 CivCC 358 : (2003) 2 DMC 163 : (2003) 3 MhLj 139
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 19
High Courts10 Dec 2002Allowed
Shaw Wallace and Co. Ltd. Vs Board of Trustees of The Port of Bombay
Bombay High Court · (2003) 90 ECC 875
Customs Act, 1962 — Section 116
High Courts10 Dec 2002Partly Allowed
Sarjerao Shamrao Dhas and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 39 : (2003) BomCR(Cri) 1521 : (2003) 2 MhLj 235
Penal Code, 1860 (IPC) — Section 307
High Courts09 Dec 2002
Narendra Mafatlal Mehta Vs Union of India (UOI)
Bombay High Court · (2004) 115 ECR 748 : (2004) 169 ELT 9
Constitution of India, 1950 — Article 19(1), 300A
High Courts09 Dec 2002
Jashu M. Patel Vs Shivdatta R. Joshi
Bombay High Court · (2003) 1 ALLMR 1080 : (2003) 2 ARBLR 479 : (2003) 3 BomCR 307 : (2003) 3 MhLj 487
Arbitration and Conciliation Act, 1996 — Section 34, 8