COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,127 of 3,669

High Courts01 Nov 2002Dismissed

The Divisional Controller, Maharashtra State Road Transport Corporation, Dhule Division Vs Hemant Vikram Wagh

Bombay High Court · (2002) 11 BOM CK 0008

Constitution of India, 1950 — Article 14, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 29, 44

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High Courts01 Nov 2002Dismissed

Sharad Ganpat Deshmukh and Others Vs Kunda Ashok Polade and Others

Bombay High Court · (2004) ACJ 1266 : (2003) 4 BomCR 794

Motor Vehicles Act, 1988 — Section 110B, 167Workmens Compensation Act, 1923 — Section 3

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High Courts31 Oct 2002

State of Maharashtra Vs Kamalakar Nandram Bhavsar and Others

Bombay High Court · (2003) 1 DMC 358

Criminal Procedure Code, 1973 (CrPC) — Section 231, 232, 233, 294Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts31 Oct 2002Dismissed

Nishigandh Sahaniwas Co-op. Housing Society Ltd. and Others Vs Mr. Vithal R. Saudagar and Others

Bombay High Court · (2003) 4 MhLj 82

Constitution of India, 1950 — Article 227

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High Courts31 Oct 2002Dismissed

Swastik Oil Industries Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 ALLMR 454 : (2003) 2 BomCR 549 : (2003) 2 BOMLR 250 : (2003) 156 ELT 26 : (2003) 1 MhLj 692

Constitution of India, 1950 — Article 14

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High Courts31 Oct 2002Allowed

Shatrughna Shravan Kamble Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 420 : (2003) BomCR(Cri) 1195 : (2003) CriLJ 790 : (2003) 1 MhLj 963

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts31 Oct 2002

Oil and Natural Gas Corporation Ltd. Vs R.S. Avtar Singh and Co.

Bombay High Court · (2003) 2 ARBLR 219 : (2003) 2 MhLj 29

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 85(2)

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High Courts31 Oct 2002

Alstom Power Boilers Ltd. Vs State Bank of India and Another and Mrs. Darshana Kenia and Others

Bombay High Court · (2003) 4 BomCR 202 : (2002) 112 CompCas 674 : (2003) 2 CompLJ 210 : (2003) 42 SCL 197

Companies Act, 1956 — Section 391, 392, 393, 394

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High Courts31 Oct 2002

United Liner Agencies (India) Pvt. Ltd. Vs Assistant Collector of Customs and Others

Bombay High Court · (2003) 1 ALLMR 516 : (2003) 90 ECC 95 : (2003) 156 ELT 835 : (2003) 3 MhLj 243

Customs Act, 1962 — Section 112, 148, 46(2)

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High Courts31 Oct 2002Allowed

Rambhau Sitaramji Bhave Vs Nathuji Laxmanji Bhonde

Bombay High Court · (2003) 1 MhLj 658

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(2), 43(14A), 50

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High Courts31 Oct 2002Dismissed

Harinarayan G. Bajaj Vs Securities Appellate Tribunal

Bombay High Court · (2003) 42 SCL 548

Securities and Exchange Board of India Act, 1992 — Section 15T, 15Z

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High Courts30 Oct 2002

Ethnor Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2003) 2 MhLj 502 : (2003) 126 TAXMAN 408

Income Tax Act, 1961 — Section 256(1), 37(3A)

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High Courts30 Oct 2002

Ethnor Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Khandelwal Laboratories P. Ltd. and German Remedies Ltd.

Bombay High Court · (2003) 181 CTR 550 : (2003) 260 ITR 401

Income Tax Act, 1961 — Section 37, 37(1), 37(2B), 37(3), 37(3A)

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High Courts30 Oct 2002

Twinstar Holdings Ltd. Vs Anand Kedia

Bombay High Court · (2002) 178 CTR 205 : (2002) 125 TAXMAN 656

Income Tax Act, 1961 — Section 256(5)

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High Courts30 Oct 2002Dismissed

Twinstar Holdings Ltd. Vs Anand Kedia, Deputy Commissioner of Income Tax and Others

Bombay High Court · (2003) 2 BomCR 56 : (2003) 2 BOMLR 184 : (2003) 260 ITR 6 : (2003) 2 MhLj 963

Income Tax Act, 1961 — Rule 2, 2(47), 281, 281(1), 45(2)

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High Courts29 Oct 2002Dismissed

Jotham Wangila Wanyama Vs The Asstt. Director of Intelligence, N.C.B. and State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0089

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 29, 35

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High Courts29 Oct 2002Allowed

Bhimrao Nathuji Bhoyar Vs Superintendent, Amravati Central Prison

Bombay High Court · (2003) BomCR(Cri) 477 : (2003) 1 MhLj 567 : (2003) 3 RCR(Criminal) 352

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 10, 6

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High Courts29 Oct 2002Allowed

Laxmi R. Karhadkar Vs Resident Deputy District Collector and Others

Bombay High Court · (2003) 1 ALLMR 715 : (2003) 4 BomCR 289 : (2003) 2 MhLj 14

Constitution of India, 1950 — Article 226

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High Courts28 Oct 2002Allowed

Machindra Chavan and Others Vs Ahmednagar Forging Ltd. and Another

Bombay High Court · (2003) 105 BOMLR 259

Constitution of India, 1950 — Article 226, 227

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High Courts28 Oct 2002Allowed

Patiram Vs The State of Maharashtra

Bombay High Court · (2003) CriLJ 4718

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300

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