COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,200 of 3,665

High Courts23 Jul 2001Allowed

Permanent Magnets Ltd., Mumbai Vs Vinod Vishnu Wani

Bombay High Court · (2002) 1 ALLMR 797 : (2002) 1 BomCR 310 : (2002) 4 BOMLR 6 : (2002) 93 FLR 32 : (2002) 3 MhLj 413

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

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High Courts23 Jul 2001Dismissed

Synco Industries Ltd. (Formerly known as Synco Textiles Pvt. Ltd.) Vs Assessing Officer of Income Tax and Others

Bombay High Court · (2002) 173 CTR 1 : (2002) 254 ITR 608 : (2001) 119 TAXMAN 503

Income Tax Act, 1961 — Section 260, 80A(2), 80B(5), 80E, 80HH

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High Courts23 Jul 2001Dismissed

Commissioner of Income Tax Vs Shree Warana Sahakari Sakhar Karkhana

Bombay High Court · (2002) 253 ITR 226 : (2002) 2 MhLj 97 : (2002) 2 MhLj 96 : (2001) 119 TAXMAN 422

Income Tax Act, 1961 — Section 43B

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High Courts23 Jul 2001Dismissed

Ashok Keshavrao Sonar Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 595 : (2002) 1 BomCR 193

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2001Allowed

Purshottam Kamone Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 786 : (2001) 4 BomCR 633 : (2001) 4 MhLj 320

Constitution of India, 1950 — Article 21, 216, 39Motor Vehicles Act, 1988 — Section 165

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High Courts23 Jul 2001Dismissed

Veena Industries Vs Union of India (UOI)

Bombay High Court · (2001) 134 ELT 350

Central Excise Rules, 1944 — Rule 173Q(1), 173Q(2), 209A, 9(2)Central Excises and Salt Act, 1944 — Section 11A(2), 35F

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High Courts23 Jul 2001

Kanaiyalal Prabhudas Maru and Others Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2001) 91 FLR 914 : (2002) 1 LLJ 297

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B, 8GIncome Tax Rules, 1962 — Rule 73, 73(1)

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High Courts23 Jul 2001Dismissed

Ashok Keshavrao Sonar Vs State of Maharashtra and others

Bombay High Court · (2002) 1 ALLMR 595 : (2002) 1 BomCR 193

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 11, 25A, 35

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High Courts20 Jul 2001

Crompton Greaves Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 65 : (2002) 2 BomCR 300 : (2002) 2 MhLj 305

Constitution of India, 1950 — Article 14Maharashtra Rent Control Act, 1999 — Section 3(1)Reserve Bank of India Act, 1934 — Section 2

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High Courts20 Jul 2001

Dulanbi Mirasaheb Belgaonkar Vs Annappa Kurka Devadiga

Bombay High Court · (2001) 4 BomCR 739 : (2002) 1 MhLj 507

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Constitution of India, 1950 — Article 227

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High Courts20 Jul 2001Dismissed

Crompton Greaves Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 MhLj 305

Constitution of India, 1950 — Article 14, 226Maharashtra Rent Control Act, 1999 — Section 3(1)

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High Courts19 Jul 2001Dismissed

Bhika Narayan Gangurde and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 BomCR 186

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 7Bombay Village Panchayats Act, 1958 — Section 35, 35(3)

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High Courts19 Jul 2001Allowed

Shantanu Baburao Palaskhedkar Vs Vinayak Mahadeo Sainkar

Bombay High Court · (2002) 1 ALLMR 731 : (2002) 4 BomCR 210 : (2002) 1 BOMLR 524 : (2002) 1 MhLj 262

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

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High Courts19 Jul 2001Allowed

Digambar Vanji Mali Vs Kisan Khandu Chaudhar

Bombay High Court · (2001) 4 BomCR 651 : (2001) 4 BOMLR 938 : (2002) 1 CivCC 99 : (2001) 4 MhLj 358 : (2002) 2 RCR(Civil) 31

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)Constitution of India, 1950 — Article 227

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High Courts19 Jul 2001Partly Allowed

Vithal A. Shetty and Another Vs Assessor and Collector, Kalyan Dombivli Municipal Corporation and Others

Bombay High Court · AIR 2001 Bom 407 : (2001) 4 BomCR 305

Bombay Provincial Municipal Corporations Act, 1949 — Section 134, 134(1)

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High Courts19 Jul 2001Partly Allowed

Vinaykumar Kachrulal Abad Vs Honourable Minister, Revenue and Forest Department, Mantralaya, Mumbai and Others

Bombay High Court · (2002) 1 MhLj 854

Constitution of India, 1950 — Article 166Maharashtra Government Rules of Business, 1975 — Rule 15Maharashtra Land Revenue Code, 1966 — Section 257, 257(3), 44

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High Courts19 Jul 2001Dismissed