High Courts10 Oct 2002Dismissed
In Re: LKP Merchant Financing Ltd.
Bombay High Court · (2003) 42 SCL 863
Companies Act, 1956 — Section 433, 433(2), 434, 439
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,131 of 3,669
High Courts10 Oct 2002Dismissed
In Re: Sections 433 and 434 of the Companies Act, 1956 and Parimahal Holdings (P) Limited
Bombay High Court · (2003) 2 BomCR 795
Companies Act, 1956 — Section 433, 434, 439, 443(2)
High Courts10 Oct 2002Allowed
Ramchandra Mangalya Kadu Vs Madhukar Chamar Churi and Another
Bombay High Court · (2003) 1 ALLMR 503 : (2003) 1 MhLj 506
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B)
High Courts10 Oct 2002Allowed
Chandrasekhar Narayan Tambe Vs Dhondusa Sitaram Pawar since deceased through L.Rs Tushar Balasaheb Pawar
Bombay High Court · (2003) 1 ALLMR 446 : (2003) 2 BomCR 592 : (2003) 1 BOMLR 916 : (2003) 1 MhLj 689 : (2002) 1 MhLj 689
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 5(3)Civil Procedure Code, 1908 (CPC) — Section 66
High Courts10 Oct 2002
The Institute Menezes Braganca and Dr. Bailon De Sa Vs The State of Goa and Director of Art and Culture
Bombay High Court · (2002) 10 BOM CK 0045
Constitution of India, 1950 — Article 1(3), 123(1), 14, 19(1), 21
High Courts10 Oct 2002
Shankar Kolhe Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 MhLj 633
Defence of India Rules, 1962 — Rule 56(1), 56(4)
High Courts10 Oct 2002Allowed
IL and FS Trust Co. Ltd. Vs Birla Perucchini Ltd.
Bombay High Court · (2003) 3 BomCR 334 : (2004) 121 CompCas 335 : (2003) 4 CompLJ 131 : (2003) 47 SCL 426
Arbitration and Conciliation Act, 1996 — Section 11Companies Act, 1956 — Section 255
High Courts10 Oct 2002
Nitaram Vs State of Maharashtra
Bombay High Court · (2002) 10 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Oct 2002Disposed Off
Jagdishprasad M. Joshi Vs Deputy Commissioner of Income-Tax
Bombay High Court · (2005) 195 CurTR 10 : (2005) 273 ITR 296
Income Tax Act, 1961 - Section 132
High Courts09 Oct 2002
Jagdishprasad M. Joshi Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2005) 195 CTR 10 : (2005) 273 ITR 296
Income Tax Act, 1961 — Section 132
High Courts09 Oct 2002
Veetrag Investments and Finance Company Vs Premier Brass and Metal Works Private Limited
Bombay High Court · AIR 2003 Bom 217 : (2003) 1 ALLMR 493 : (2003) 2 BomCR 812 : (2003) BomCR(Cri) 521 : (2003) 1 MhLj 458
Civil Procedure Code, 1908 (CPC) — Section 60Maharashtra Rent Control Act, 1999 — Section 26, 56
High Courts09 Oct 2002Dismissed
Maroti Wankhede Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1531 : (2003) CriLJ 778 : (2003) 1 MhLj 900
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 361, 366, 375, 376
High Courts09 Oct 2002
Shankar Y. Gavli Vs Vishakha Sadan Co-operative Housing Society and Another
Bombay High Court · (2003) 1 ALLMR 519 : (2003) 2 BomCR 790
High Courts09 Oct 2002
Shaikh Jabbar Abbas Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 ALLMR 734 : (2003) 2 BomCR 159 : (2003) BomCR(Cri) 662 : (2003) 1 BOMLR 237 : (2003) 96 FLR 606 : (2003) 1 MhLj 543
Administrative Tribunals Act, 1985 — Section 19
High Courts09 Oct 2002Allowed
Ramlal Ratanlal Anjana Vs Union of India (UOI) and Others
Bombay High Court · (2003) BomCR(Cri) 740 : (2003) 1 BOMLR 472 : (2003) CriLJ 1976 : (2003) 1 MhLj 581
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3, 3(1)
High Courts09 Oct 2002
Sivanesan Annadurai Vs The Intelligence Officer, Narcotics Control Bureau and The State of Maharashtra
Bombay High Court · (2002) 10 BOM CK 0025
Civil Procedure Code, 1908 (CPC) — Section 132Customs Act, 1962 — Section 107, 108, 108(1), 108(2), 108(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 25, 28, 29
High Courts08 Oct 2002Dismissed
Changadeo Jayram Shinde and Others Vs Radhabai Balasaheb Shirke
Bombay High Court · (2003) 1 ALLMR 575 : (2003) 2 BomCR 601 : (2003) 1 BOMLR 861 : (2003) 1 MhLj 480
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32F, 32F(1)
High Courts08 Oct 2002Allowed
Karbhari Lad Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 MhLj 416
Maharashtra Civil Services (Pay) Rules, 1981 — Rule 39(2)
High Courts08 Oct 2002
Umesh Sharma, Managing Director, Aristo Pharmaceuticals Ltd. and Ranjit Sharma, Director, Aristo Pharmaceuticals Ltd. Vs S.G. Bhakta, Drugs Inspector, Food and Drug Administration, Jt. Commissioner, Aurangabad Division, Food and Drug Administration and The State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1522 : (2002) CriLJ 4843
Companies Act, 1956 — Section 2(24), 2(26)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts08 Oct 2002Dismissed
Yogesh Korani Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 BomCR 122 : (2003) 159 ELT 3 : (2003) 1 MhLj 916
Customs Act, 1962 — Section 108, 112