High Courts28 Nov 2002
Dodsal Pvt. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Dodsal Pvt. Ltd.
Bombay High Court · (2003) 179 CTR 80 : (2003) 260 ITR 507
Income Tax Act, 1961 — Section 163, 163(1), 195, 195(2), 256
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,124 of 3,669
High Courts28 Nov 2002Dismissed
Shri Rameshbhai Dayalal Pandya and Another Vs Sou. Padmadevi S. Jain and Another
Bombay High Court · (2003) 2 ALD(Cri) 67 : (2003) 2 ALD(Cri) 113 : (2003) BomCR(Cri) 1158
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 190, 34, 406, 420
High Courts28 Nov 2002
Commissioner of Income Tax Vs Maharashtra Sugar Mills Ltd.
Bombay High Court · (2004) 186 CTR 616 : (2003) 263 ITR 180 : (2003) 132 TAXMAN 782
Income Tax Act, 1961 — Section 147
High Courts28 Nov 2002Dismissed
Vithoba Thakurdas Ambekar since deceased through heirs Popat Vithoba Ambekar and Others Vs Kisan Nana Ingole since deceased through heirs Vasant Kisan Ingole and Others
Bombay High Court · (2003) 1 ALLMR 1028 : (2003) 2 BomCR 54 : (2003) 2 MhLj 17
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1), 32G
High Courts28 Nov 2002
Manik Vishwanathrao Joshi and sixteen Ors. Vs The State of Maharashtra, The Marathwada Development Corporation Limited and The Marathwada Dugdha Vikas Mahamandal Limited Bhujangrao Mansinghrao Gaikwad and Others Vs The State of Maharashtra, Marathwada Development Corporation Limited and Godawari Garments Ltd. Saudagar Bhagwan Kamble and Others Vs The State of Maharashtra, Marathwada Development Corporation Limited and The Parbhani Krishi Go-Sanvardhan Limited Keshav Jogram Jadhav and Others Vs The State of Maharashtra, Marathwada Development Corporation Limited, Ellora Milk Products Ltd. and Aurangabad District Co-op. Milk Producers Society Ltd. Ashok Namdeorao Yadav and Others Vs The State of Maharashtra, Marathwada Development Corporation Limited and Marathwada Ceramic Complex Ltd. (Subsidiary of Marathwada Development Corporation) Marathwada Development Corporation and Subsidiary Companies Staff Union Vs The State of Maharashtra, Marathwada Development Corporation Limited and The Board of Directors of Marathwada Development Corporation Limited Marathwada Janata Vikas Parishad Vs The State of Maharashtra and Marathwada Development Corporation Limited
Bombay High Court · (2003) 2 ALLMR 642
Maharashtra State Enterprises (Restructuring and Other Special Provisions) Act, 2000 — Section 11(2), 12, 13, 13(3), 14
High Courts28 Nov 2002Dismissed
Smt. Ranjana Vs The State of Maharashtra and Others
Bombay High Court · (2004) 106 BOMLR 47
Constitution of India, 1950 — Article 226, 227, 341, 342, 366
High Courts27 Nov 2002
Lokmat, Proprietors, Lokmat News Papers Ltd. Vs Prabhakar Rambhauji Choudhari and Others
Bombay High Court · (2003) 4 BomCR 391 : (2003) 97 FLR 159 : (2003) 2 LLJ 283 : (2003) 1 MhLj 485
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts27 Nov 2002Dismissed
Nagpur University Officers'' Association and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 105 BOMLR 158
Nagpur University Act, 1974 — Section 77B
High Courts27 Nov 2002Dismissed
Vijay Krishnaji Deshpande Vs Guru Siddha Sidram Mhatre since deceased by his legal heirs Sadashiv Guru Siddha Mhatre and Others
Bombay High Court · (2003) 1 ALLMR 1078 : (2003) 3 BomCR 296 : (2003) 2 MhLj 81
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(1), 32F(1)
High Courts27 Nov 2002Allowed
Asstt. Engn., Lower Vena Canal and Others Vs Member, Industrial Court and Others
Bombay High Court · (2003) 97 FLR 770 : (2003) 1 MhLj 801
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts27 Nov 2002Allowed
Allied Auto Accesories Ltd. Vs Allied Motors Pvt. Ltd. and Another
Bombay High Court · (2003) 3 BomCR 367 : (2003) 27 PTC 115
Trade and Merchandise Marks Act, 1958 — Section 46, 46(1), 56
High Courts27 Nov 2002
Pushpa Salame Vs Additional Commissioner and Others
Bombay High Court · (2003) 2 ALLMR 640 : (2003) 2 BOMLR 544 : (2003) 1 MhLj 756
Bombay Village Panchayats Act, 1959 — Section 29(3), 29(4)
High Courts26 Nov 2002
Shamrao Narayan Wankhede Vs Municipal Council and Others
Bombay High Court · (2003) 3 MhLj 814
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002Allowed
Manikgarh Cement Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 185 : (2003) 1 MhLj 1022
Maharashtra Land Revenue Code, 1966 — Section 110(2)
High Courts26 Nov 2002Dismissed
Vidushi Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (2003) 156 ELT 168 : (2003) 1 MhLj 1015
Central Excise Rules, 2001 — Rule 8(1), 8(4)
High Courts26 Nov 2002
Damodhar Tukaram Khadse Vs Divisional Joint Registrar, Co-operative Societies and Another
Bombay High Court · (2003) 3 BomCR 847 : (2003) 2 BOMLR 582 : (2003) 1 MhLj 602
High Courts26 Nov 2002
Dilip Mahendra Thapa and Others Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 110 : (2003) BomCR(Cri) 1706 : (2003) CriLJ 4280 : (2003) 3 MhLj 864
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 34, 392
High Courts26 Nov 2002
Arun Mahurkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 73 : (2003) BomCR(Cri) 1685 : (2003) 1 MhLj 927
Criminal Procedure Code, 1973 (CrPC) — Section 201Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)
High Courts26 Nov 2002Allowed
Vishnu Vijay Packagers (P) Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 2 BomCR 35 : (2003) 111 ECR 557 : (2003) 158 ELT 132
Customs Act, 1962 — Section 68
High Courts26 Nov 2002Allowed
Arjun Sambhaji Khade and Others Vs Mangal Ankush Kharmate and Others
Bombay High Court · (2003) 1 ALLMR 986 : (2003) 2 MhLj 295
Bombay Village Panchayats Act, 1959 — Section 35