COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,225 of 3,665

High Courts08 Feb 2001

Shri Vasant Mahadev Pandit and Another Vs Zaibunnisa Abdul Sattr Dhuru and Another

Bombay High Court · (2001) 2 ALLMR 289 : (2001) 2 BomCR 616 : (2001) 2 BOMLR 437 : (2001) 3 MhLj 118

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15A

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High Courts08 Feb 2001

The Commissioner of Income Tax, Mumbai City - VI Vs M/s. Echjay Forgings Pvt. Ltd.

Bombay High Court · (2001) 166 CTR 100 : (2001) 251 ITR 15 : (2001) 3 MhLj 808 : (2001) 116 TAXMAN 322

Income Tax Act, 1961 — Section 115J(1A), 143(1)(a), 143(3), 260A

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High Courts08 Feb 2001

Babasaheb Yeshwant Anandrao Patil Vs Smt. Manjulabai Balwant Gaikwad

Bombay High Court · (2001) 2 ALLMR 574 : (2001) 3 BomCR 245 : (2001) 2 BOMLR 417 : (2001) 2 MhLj 945

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 213, 283

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High Courts07 Feb 2001

Suglabai Ravayya Jangam and Others Vs Gurusidhya Basayya Jangam

Bombay High Court · (2001) 2 ALLMR 581 : (2001) 3 BomCR 52 : (2001) 2 BOMLR 388

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AConstitution of India, 1950 — Article 227

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High Courts07 Feb 2001

Chairman, Laxmi Education Society and Another Vs P.H. Singh and Others

Bombay High Court · (2001) 2 ALLMR 576 : (2001) 3 BomCR 458 : (2001) 2 MhLj 850

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 61(2)

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High Courts07 Feb 2001Allowed

Waman Punaji Shilarkar Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 948 : (2001) CriLJ 1987 : (2001) 4 MhLj 94 : (2001) 3 RCR(Criminal) 59

Bombay Police Act, 1951 — Section 147(G), 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 397(2)Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 176

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High Courts07 Feb 2001Dismissed

Anthony S. Vaz and Others Vs State of Goa and Others

Bombay High Court · (2001) 3 BomCR 607

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5, 9

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High Courts07 Feb 2001Dismissed

Deep J. Oberoi (Smt.) and Another Vs Indian Bank and Another

Bombay High Court · (2001) 2 ALLMR 583 : (2001) 3 BomCR 39

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3

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High Courts07 Feb 2001

ION Exchange (India) Limited

Bombay High Court · (2001) 4 BOMLR 86 : (2001) 105 CompCas 115 : (2002) 1 MhLj 411

Companies Act, 1956 — Section 391, 391(1), 391(2), 392, 393

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High Courts06 Feb 2001

Smt. Nazma Ismail Shaikh Vs The State of Maharashtra, At the instance of C.B., C.I.D., Narcotic Cell

Bombay High Court · (2001) BomCR(Cri) 407 : (2001) 2 BOMLR 255 : (2001) CriLJ 1869 : (2001) 76 ECC 739 : (2001) 3 RCR(Criminal) 193

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 25, 27, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35, 41(2), 42(2), 50, 8

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High Courts06 Feb 2001

Cadell Weaving Mill Co. P. Ltd. Vs Commissioner of Income Tax Union of India and Another Vs Income Tax Appellate Tribunal and Another Commissioner of Income Tax Vs D.K. Sandu Brothers Chembur P. Ltd. Xicon International Ltd. Vs Deputy Commissioner of Income Tax and Others Kisan Mahadev Jadhav Vs V.D. Wakharkar and Others Muller and Phipps (I.) Ltd. Vs Assistant Commissioner of Income Tax and Others Babubhai I. Gajjar Vs Assistant Commissioner of Income Tax and Others Commissioner of Income Tax Vs Patcart Packaging Ltd.

Bombay High Court · (2001) 3 ALLMR 108 : (2001) 166 CTR 7 : (2001) 249 ITR 265

Income Tax Act, 1961 — Section 10, 10(13), 10(3), 115J, 14

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High Courts06 Feb 2001

Anant Dagdu Sanap and Others Vs Arvind Shridhar Ghatpande and Another

Bombay High Court · (2001) 3 ALLMR 147 : (2001) 3 BomCR 397

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10Constitution of India, 1950 — Article 227

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High Courts06 Feb 2001

Hotel Horizon Pvt. Ltd. Vs Bhartiya Kamgar Karmachari Mahasangh and Others

Bombay High Court · (2001) 3 BOMLR 186 : (2001) 90 FLR 967 : (2002) 1 LLJ 186

Industrial Disputes Act, 1947 — Section 25

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High Courts06 Feb 2001

William Lewis Vs Andrew D''Souza

Bombay High Court · (2001) 3 ALLMR 106 : (2001) 3 BomCR 240

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts06 Feb 2001

Hotel Labour Union Vs Videsh Sanchar Nigam Ltd. and Others

Bombay High Court · (2001) 89 FLR 997 : (2001) 2 LLJ 164

Constitution of India, 1950 — Article 226

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High Courts05 Feb 2001

Bipin J. Shah Vs Smt. Niru B. Mehta and Another

Bombay High Court · (2001) ALLMR(Cri) 789 : (2001) BomCR(Cri) 574 : (2001) 2 BOMLR 377 : (2001) 2 CivCC 168 : (2001) CriLJ 4819 : (2001) 2 MhLj 632 : (2001) 3 RCR(Criminal) 453

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 114, 420

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High Courts05 Feb 2001Dismissed

Pandurang Shivram Kawathkar and Others Vs State of Maharashtra

Bombay High Court · (2001) 2 DMC 448

Dowry Prohibition Act, 1961 — Section 2, 4, 8A

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High Courts05 Feb 2001Dismissed

Shahanazbegum Kadarbasha Shaikh and Another Vs Kadarbasha Usman Shaikh and Another

Bombay High Court · (2001) 5 BomCR 401 : (2001) CriLJ 1215 : (2002) 1 DMC 375 : (2001) 2 MhLj 198

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

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High Courts05 Feb 2001

Sanjay Pandey, D.C.P., Narcotic Cell, Bombay Vs Chhaganlal J. Jain and Others

Bombay High Court · (2001) ALLMR(Cri) 425 : (2001) BomCR(Cri) 691 : (2001) 2 BOMLR 712 : (2001) CriLJ 2127 : (2001) 4 MhLj 507 : (2001) 4 RCR(Criminal) 386

Criminal Procedure Code, 1973 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 104, 34, 383, 384, 506

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High Courts05 Feb 2001

Malani Trading Co. and Malani Tendu Leaves Vs Commissioner of Income Tax and Another

Bombay High Court · (2001) 252 ITR 670 : (2002) 120 TAXMAN 304

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 4A, 4A(2)Income Tax Act, 1961 — Section 249, 253(1)Income Tax Rules, 1962 — Rule 47(1)

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