High Courts26 Nov 2002Allowed
Vithal Mhatarba Muluk through his Heirs and Others Vs Indubai Bandu Muluk and Others
Bombay High Court · (2003) 1 ALLMR 710 : (2003) 3 BomCR 294
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,125 of 3,669
High Courts26 Nov 2002Allowed
Vinaysingh Rajput Vs The State of Maharashtra and Another
Bombay High Court · (2003) 105 BOMLR 786
Constitution of India, 1950 — Article 226
High Courts25 Nov 2002
A.J. Saldhana Vs Additional Collector and Others
Bombay High Court · (2003) 4 BomCR 364
Limitation Act, 1963 — Section 5
High Courts25 Nov 2002
Commissioner of Income Tax Vs Smt. A.S. Rukmani Ammal
Bombay High Court · (2003) 127 TAXMAN 149
Income Tax Act, 1961 — Section 147(a)
High Courts25 Nov 2002Partly Allowed
Udai Shukla Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 ALLMR 311 : (2003) 4 BomCR 766 : (2003) 1 MhLj 844
High Courts25 Nov 2002Dismissed
Godawari Steel Private Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 157 ELT 31
Central Excises and Salt Act, 1944 — Section 11A
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (2003) 181 CTR 357 : (2003) 259 ITR 423
Income Tax Act, 1961 — Section 90, 91, 91(1)
High Courts22 Nov 2002Allowed
Naginbhai P. Desai Vs Taraben A. Sheth
Bombay High Court · AIR 2003 Bom 192 : (2003) 1 ALLMR 1006 : (2003) 4 BomCR 313 : (2003) 1 MhLj 994
Bombay Stamp Act, 1958 — Article 25, 34, 35Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 54
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Burmah Trading Corpn. Ltd.
Bombay High Court · (2003) 126 TAXMAN 403
Income Tax Act, 1961 — Section 256(1), 91(1)
High Courts22 Nov 2002Dismissed
Madhukar Damodar Pawar deceased through his heirs and legal representatives Durgabai Madhukar Pawar and Others Vs Madan Purshottam Pandkar and Another
Bombay High Court · (2003) 1 ALLMR 695 : (2003) 3 BomCR 291 : (2003) 2 MhLj 19
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 73
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Gas Co. Ltd.
Bombay High Court · (2003) 3 MhLj 240
Income Tax Act, 1961 — Section 72
High Courts21 Nov 2002
Maharashtra State Road Transport Corporation Vs Ashok Laxman Wadkar
Bombay High Court · (2003) 4 BomCR 356
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts21 Nov 2002Allowed
Jhunjhunwala Company Vs Assistant Commissioner of Income Tax
Bombay High Court · (2003) 180 CTR 464 : (2003) 259 ITR 178 : (2003) 129 TAXMAN 453
Income Tax Act, 1961 — Section 36(1), 36(2)Textile Undertakings (Taking Over of Management) Ordinance, 1983 — Section 8(1)
High Courts21 Nov 2002Dismissed
Mumbai Bidi Tambaku Vyapari Sangh and Others Vs Union of India (UOI) and Another
Bombay High Court · AIR 2003 Bom 153 : (2003) 44 SCL 481
Constitution of India, 1950 — Article 14, 19(1), 21Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23, 23(2), 6(1)Standards of Weights and Measures Act, 1976 — Section 39, 39(6), 83
High Courts20 Nov 2002Dismissed
Mulik Hotel Private Limited and Another Vs SICOM Limited and Others
Bombay High Court · (2003) 4 BomCR 759
State Financial Corporations Act, 1951 — Section 29
High Courts20 Nov 2002
Suryakant Baburao Khaladkar and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 691 : (2003) 2 BomCR 26 : (2003) 2 BOMLR 59 : (2003) 2 MhLj 252
Bombay Foreign Liquor Rules, 1953 — Rule 61A
High Courts20 Nov 2002Allowed
Mohan Lohare Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1677 : (2003) 1 MhLj 940
Evidence Act, 1872 — Section 154
High Courts20 Nov 2002Allowed
Sridhar Damodar Kamalaskar (Wani) deceased by heirs Babulal Sridhar Wani and Others Vs Sonu Gunaji Dhumase and Others
Bombay High Court · (2003) 1 ALLMR 712 : (2003) 2 BomCR 50 : (2003) 2 BOMLR 24 : (2003) 2 MhLj 41
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 7
High Courts20 Nov 2002Allowed
Bashir Abbas Kudale and Others Vs Mahadeo, the main deity in temple and Others
Bombay High Court · AIR 2003 Bom 224 : (2003) 2 ALLMR 1035 : (2003) 4 BomCR 824 : (2003) 2 MhLj 246
Bombay Public Trusts Act, 1950 — Section 19, 2(13), 2(17), 79, 79(1)
High Courts20 Nov 2002
Clarinda D''Souza Vs McCann Erickson India Limited
Bombay High Court · (2003) 1 ALLMR 992 : (2003) 4 BomCR 292 : (2003) 2 MhLj 373
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 7 Rule 11