Bombay High Court Judgments

High Courts08 Jan 2002

Brihanmumbai Municipal Corporation, Mumbai Vs Anna Gyanaba Veer

Bombay High Court · (2002) 2 ALLMR 142 : (2002) 2 BomCR 431 : (2002) 93 FLR 738 : (2002) 3 MhLj 64

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts08 Jan 2002

Down Mangor Valley, Mr. Cruz Dias and Mr. Carmelino Machado, Joint Secretary, Down Mangor Valley Residents Welfare Association, Mangor Hill, Vasco da Gama, Goa Vs Mormugao Municipal Council, State of Goa, Shri Babu Laxman Rao, Shri Vithal R. Deshmukh, Shri Hirappa Kahndapnur, Shri Makanu Kattimani, Shri Amunsab Kattimani, Shri Makdum Kattimani, Ms. Renuka Rathod, Mrs. Kassimbi Dastagir Shaikh, Shri Babu Makandar, Mrs. Timarva Patrod alias Mrs. Tima Paturtit, Shri Abdul Razak Shaikh and Mrs. Mumtaina Shaikh alias Magdumsab Shaikh

Bombay High Court · AIR 2002 Bom 258 : (2002) 3 BomCR 29 : (2002) 2 BOMLR 564 : (2002) 2 MhLj 590

Goa, Daman and Diu Municipalities Act, 1968 — Section 184, 184(1), 184(13), 184(8), 74(1)

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High Courts08 Jan 2002Allowed

Rama Dattu Naikwade since deceased by his legal heir Ganpati Ramchandra Naikwade Vs Govinda Bala Patil since deceased by his heirs Maruti Govinda Patil and Others

Bombay High Court · (2003) 3 ALLMR 903 : (2003) 3 MhLj 157

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A, 43A(1)

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High Courts07 Jan 2002Dismissed

The Municipal Corporation of the City of Pune Vs Haridas Govinddas Gujrati

Bombay High Court · (2002) 2 ALLMR 913 : (2002) 4 BomCR 260 : (2002) 3 BOMLR 779 : (2002) 3 MhLj 215 : (2002) 2 MhLj 215

Bombay Provincial Municipal Corporations Act, 1949 — Section 406Constitution of India, 1950 — Article 227

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High Courts07 Jan 2002Partly Allowed

Commissioner of Income Tax Vs Shri Satpuda Tapi Parisar Sahkari Sakhar Karkhana Ltd. and Sangamner Bhag Sahkari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 174 CTR 38 : (2002) 255 ITR 568

Income Tax Act, 1961 — Section 260

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High Courts07 Jan 2002

Commissioner of Income Tax Vs Shri Satpuda Tapi Parisar Sahkari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 121 TAXMAN 349

Income Tax Act, 1961 — Section 260A

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High Courts07 Jan 2002Dismissed

Dialust Vs Deputy Commissioner of Income Tax

Bombay High Court · (2003) 183 CTR 413 : (2003) 261 ITR 456 : (2003) 133 TAXMAN 810

Income Tax Act, 1961 — Section 133A, 69A

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High Courts07 Jan 2002Dismissed

Dadasaheb Dattajirao Nimbalkar deceased Bhojraj Satyappa Patil and Others Vs Ushadevi Rajaram Nimbalkar

Bombay High Court · (2002) 2 ALLMR 275 : (2002) 3 BomCR 590 : (2002) 3 BOMLR 642 : (2002) 2 MhLj 740

Bombay Public Trusts Act, 1950 — Section 70A

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High Courts07 Jan 2002Dismissed

Mr. Dilip Narayanrao Jadhav and Another Vs Mah. Rajya Sahakari Dudh Sangh Ltd. and Others

Bombay High Court · (2002) 1 ALLMR 883 : (2002) 104 BOMLR 217

Land Acquisition Act, 1894 — Section 6

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High Courts03 Jan 2002Allowed

Yusuf Razak Dhanani Vs Union of India (UOI)

Bombay High Court · (2003) 153 ELT 522

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High Courts21 Dec 2001

Uttam Manohar Nakate Vs Bharat Forge Company Ltd., Pune and Others

Bombay High Court · (2002) 2 ALLMR 329 : (2002) 1 BomCR 401 : (2002) 93 FLR 293 : (2002) 2 MhLj 395

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts21 Dec 2001

Income Tax Officer (T.D.S.), Nagpur Vs Sultan Enterprises, Chandrapur and Others

Bombay High Court · (2002) BomCR(Cri) 401 : (2002) 256 ITR 185 : (2002) 2 MhLj 368 : (2003) 127 TAXMAN 514

Criminal Procedure Code, 1973 (CrPC) — Section 300Income Tax Act, 1961 — Section 221(1), 276B, 278B

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High Courts21 Dec 2001Dismissed

Wasudeo Anandrao Deshmukh and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 198 : (2002) 5 BomCR 284

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115, 151

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High Courts21 Dec 2001

Gandhi Sons Vs Union of India (UOI) and Another

Bombay High Court · (2002) 3 ALLMR 187 : (2002) 81 ECC 261 : (2002) 3 MhLj 239

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High Courts21 Dec 2001Allowed

Niraj Kherde Vs Member, Maharashtra Administrative Tribunal, Nagpur and Others

Bombay High Court · (2002) 3 ALLMR 841 : (2002) 3 BomCR 673 : (2002) 3 MhLj 285 : (2002) 2 MhLj 253

Maharashtra Village Police Patils (Recruitment, Pay, Allowances and Other Conditions of Service) Order, 1968 — Rule 5(2)

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High Courts21 Dec 2001

Bhavesh Exports Pvt. Ltd. Vs Assistant Collector of Customs

Bombay High Court · (2002) 144 ELT 50

Constitution of India, 1950 — Article 14

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High Courts21 Dec 2001Dismissed

Manmala Exhibitors Vs Joshi (M.C.), Commissioner of Income Tax and Others

Bombay High Court · (2002) 178 CTR 442 : (2002) 257 ITR 563

Income Tax Act, 1961 — Section 249(2), 249(4), 264(4)(C), 55(2)

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High Courts21 Dec 2001Allowed

In Re: I.C.I.C.I. Ltd.

Bombay High Court · (2002) 4 BomCR 403 : (2003) 115 CompCas 465

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

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High Courts21 Dec 2001

CDS Financial Services (Mauritius) Limited, a body corporate incorporated in Mauritius Vs BPL Communications Limited, Vectra Financial Services Pvt. Ltd, Electro Investment Pvt. Ltd., Nambiar International Investment Company Pvt. Ltd., Namfil Finance Company Pvt. Ltd., Deccan Asian Infrastructure (Mauritius) Inc., Astra Telecom Pvt. Ltd., AIDTEL Holdings (Mauritius) Inc., South Asia Regional Fund a trust incorporated in Mauritius., Inditel Holdings Ltd., Grasim Industries Ltd., AT and T Wireless Services Inc., Tata Industries Limited, BPL Mobile Communications Limited and BPL Mobile Cellular Limited

Bombay High Court · (2004) 121 CompCas 374 : (2004) 56 SCL 665

Companies (Court) Rules, 1959 — Rule 11B, 17Companies Act, 1956 — Section 10, 111A, 155, 2, 293(1)

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High Courts21 Dec 2001Allowed

Aqnelo alias Robert Fernandes and Others Vs The State

Bombay High Court · (2002) CriLJ 3007 : (2002) 4 RCR(Criminal) 345

Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 323, 34, 342, 354, 36(2)

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