COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 2,141 of 3,669

High Courts29 Aug 2002Allowed

Deepak Suresh Ghodeswar Vs M.N. Singh and Others

Bombay High Court · (2003) CriLJ 5062

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts29 Aug 2002

Deccan Gymkhana Vs Commissioner of Income Tax

Bombay High Court · (2002) 178 CTR 361 : (2003) 262 ITR 459 : (2003) 131 TAXMAN 279

Income Tax Act, 1961 — Section 11, 2(15)

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High Courts29 Aug 2002Allowed

Vrajlal Jinabhai Patel, since deceased through his L.Rs. Smt. Jagrati Vrajlal Patel and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 299 : (2003) 3 MhLj 215

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 183, 323

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High Courts28 Aug 2002

Gaur Chandra Basu and Another Vs Ruchira Ashok Sonde and Another

Bombay High Court · (2003) 2 ALLMR 266 : (2003) 1 BomCR 438

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts28 Aug 2002

State of Maharashtra Vs Sayyedlal Gani Syyed Sayyedlal Syyed Vs Sarvajanik Bandhkam Vibhag

Bombay High Court · (2003) 4 BomCR 720 : (2003) 96 FLR 389 : (2003) 1 LLJ 491

Industrial Disputes Act, 1947 — Section 10, 25F, 25G

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High Courts28 Aug 2002

Shankar Pandurang Prabhale since deceased by his heirs and Others Vs Vinaychandra Vrujlal Shaha and Another

Bombay High Court · (2003) 1 ALLMR 235 : (2003) 1 BomCR 638

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts28 Aug 2002Allowed

Mr. Rashidi Ally Chigale and Mr. Faru Tahim Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 117 : (2003) BomCR(Cri) 1129 : (2003) 4 RCR(Criminal) 197

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 50, 50(1)

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High Courts28 Aug 2002

Bharat Bijlee Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 18 : (2003) 105 BOMLR 133

BOMBAY STAMP ACT, 1958 — Section 46Constitution of India, 1950 — Article 227

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High Courts28 Aug 2002Allowed

Shyamlal Narayan Asati and Others Vs Agriculture Produce Market Committee and Others

Bombay High Court · (2003) 2 ALLMR 248 : (2003) 2 BomCR 172 : (2003) 1 MhLj 337

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 57, 57(2)

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High Courts27 Aug 2002

Subramanian Muttu Harijan and Vijay Kumar Pandi Pillai Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 118

Bombay Police Act, 1951 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 392

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High Courts27 Aug 2002Dismissed

Union of India (UOI) Vs Moti Enterprises and Another

Bombay High Court · (2003) 2 ARBLR 229 : (2003) 2 BomCR 737 : (2003) 1 BOMLR 639 : (2003) 1 MhLj 930

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

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High Courts27 Aug 2002Partly Allowed

Otis Elevator Company (India) Ltd. Vs Superintendent of Central Excise and Others

Bombay High Court · (2002) 4 ALLMR 767 : (2003) 1 BomCR 672 : (2003) 1 BOMLR 130 : (2003) 151 ELT 499 : (2003) 1 MhLj 57

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High Courts27 Aug 2002Dismissed

Uttam T. Dhumal and Others Vs Regional Transport Authority and Others

Bombay High Court · (2002) 6 BomCR 531

Motor Vehicles Act, 1988 — Section 67, 68(3)

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High Courts27 Aug 2002Dismissed

Kisan Ananda Varade (Dr.) Vs Punjabrao Krishi Vidyapeeth and Others

Bombay High Court · (2003) 1 ALLMR 1123 : (2003) 2 BomCR 243 : (2003) 1 MhLj 187

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High Courts27 Aug 2002Dismissed

Laxman Bharama Mahar and Others Vs Mahadeo Ramchandra Satoskar and Others

Bombay High Court · (2003) 1 ALLMR 16 : (2003) 4 BomCR 198

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P

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High Courts26 Aug 2002

Shri Ganesh S. Durafe Vs Maharashtra Bhatkya Vimukti Jati Shikshan Prasarak Mandal and Others

Bombay High Court · (2002) 4 ALLMR 652 : (2002) 104 BOMLR 826

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts26 Aug 2002Allowed

Globe Traders Vs Union of India (UOI)

Bombay High Court · (2005) 118 ECR 325 : (2004) 174 ELT 434

Customs Act, 1962 — Section 129A

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High Courts26 Aug 2002Allowed

Sadashiv @ Shiva Antappa Pujari Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 142 : (2003) CriLJ 3661

Penal Code, 1860 (IPC) — Section 399, 402

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High Courts26 Aug 2002Dismissed

Dhanu M. Meshram Vs Manganese Ore India Ltd. and Another

Bombay High Court · (2003) 1 ALLMR 1139 : (2003) 3 BomCR 869 : (2003) 3 LLJ 896

Industrial Disputes Act, 1947 — Section 12(3)

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High Courts26 Aug 2002Allowed

Subhash Babu Kadam @ Barkya and Santosh Balu Sawant Vs The State of Maharashtra

Bombay High Court · (2002) 08 BOM CK 0022

Bombay Police Act, 1951 — Section 135, 15Penal Code, 1860 (IPC) — Section 399, 402

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