Bombay High Court Judgments 2007 — Page 11

High Courts24 Oct 2007

Sitaram Maruti Nagpure Vs Fakirchand Purushottam Dhase Dudhasing Bala Chavan Vs Shri. Murlidhar Gyanba Kudale (Since deceased his Legal Heirs Smt. Kamal '' Prema Murlidhar Kudale, Mr. Milind M. Kudale and Mr. Mukund M. Kudale)

Bombay High Court · (2008) 1 BomCR 687 : (2008) 3 MhLj 610

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(2), 11(3), 12, 12(1)Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts24 Oct 2007Dismissed

Commissioner of Wealth Tax Vs Akshya Textiles Trading and Agencies (P) Ltd.

Bombay High Court · (2008) 214 CTR 468 : (2008) 304 ITR 409 : (2008) 168 TAXMAN 303

Income Tax Act, 1961 — Section 23(1)Wealth Tax Act, 1957 — Section 2, 3(2), 7(1)

Read judgment

High Courts24 Oct 2007Dismissed

Gram Panchayat and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 533 : (2008) 3 BomCR 794 : (2008) 1 MhLj 603

Bombay Village Panchayats Act, 1958 — Section 4, 4(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 3, 6

Read judgment

High Courts23 Oct 2007Dismissed

Sarva Shramik Sangh Vs Janprabha Offset Works and Another

Bombay High Court · (2008) 1 LLJ 271

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts23 Oct 2007

Sanghvi Swiss Refills (P) Ltd. Vs Smt. Arti Handa, Assistant Commissioner of Income Tax and Another

Bombay High Court · (2008) 215 CTR 181 : (2008) 300 ITR 276

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(4), 139, 143(2), 147, 148

Read judgment

High Courts23 Oct 2007

Nicholas Employees Co-operative Credit Society Ltd. Vs Union of India (UOI)

Bombay High Court · (2008) 1 BomCR 627 : (2008) 2 MhLj 164

Constitution of India, 1950 — Article 226Government Savings Certificate Act, 1959 — Section 1(3), 12Kisan Vikas Patra Rules, 1988 — Rule 12(1), 13, 16, 17, 3

Read judgment

High Courts23 Oct 2007Dismissed

United India Insurance Co. Ltd. Vs Janabai Rathod, Dnyanoba Jadhav and The New India Insurance Co. Ltd. The New India Assurance Co. Ltd. Vs Janabai Rathod, Dnyanoba Jadhav and The United India Insurance Co. Ltd.

Bombay High Court · (2009) ACJ 669 : (2008) 1 ALLMR 709 : (2008) 1 BomCR 649 : (2008) 3 MhLj 439

Motor Vehicles Act, 1988 — Section 149, 149(2), 163A, 166, 167Workmens Compensation Act, 1923 — Section 3

Read judgment

High Courts23 Oct 2007

Ashish Himmatlal Goradia Vs Union of India (UOI) and Others

Bombay High Court · (2007) 10 BOM CK 0109

Income Tax Act, 1961 — Section 263(3)

Read judgment

High Courts23 Oct 2007Dismissed

Shri Umesh Tukaram Kamble and Others Vs Shri Shamrao Sakharam Patil and Others

Bombay High Court · (2008) 1 BomCR 639 : (2008) 2 MhLj 727

Bombay Village Panchayats Act, 1958 — Section 10(2), 11, 11(2), 15, 15(1)Limitation Act, 1908 — Section 5Limitation Act, 1963 — Section 10, 12, 14, 16, 18

Read judgment

High Courts23 Oct 2007Allowed

Anjali Deepak Mundlik and Another Vs Returning Officer and Others

Bombay High Court · (2008) 1 ALLMR 758 : (2008) 1 BomCR 673 : (2008) 3 MhLj 187

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(9)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts22 Oct 2007Dismissed

The Commissioner of Income Tax Vs Terna Shetkari Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2008) 215 CTR 124 : (2008) 301 ITR 222 : (2008) 168 TAXMAN 266

Income Tax Act, 1961 — Section 260A, 37, 37(1), 40A(2)

Read judgment

High Courts22 Oct 2007Dismissed

Sertorio S. Facho House No. C-1/132, Near Head Post Office, Panjim Vs Dr. Fernando Jorge Colaso Advocate and Notary 104, Manguirish Chambers,1st floor, 18th June Road, Panjim and Mr. Tarzan De Costa (Advocate) 303, 3rd floor, Gaspar Apartments, Western Side, Near People''s High School, Panjim

Bombay High Court · (2007) 10 BOM CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 195, 196

Read judgment

High Courts22 Oct 2007Dismissed

Rajendra Dhanji Sakhala Vs State Election Commission and Others

Bombay High Court · (2008) 2 ALLMR 189 : (2008) 1 MhLj 398

Limitation Act, 1963 — Section 12, 13, 5Mumbai Municipal Corporation Act, 1888 — Section 28, 33, 33(1), 33(2), 33(5)

Read judgment

High Courts22 Oct 2007

Vinod Kinake Vs The State of Maharashtra The State of Maharashtra Vs Shri Girish alias Munna Giri Shri Gopal Narsinghdas Bhattad Vs The State of Maharashtra and Girish '' Munna Giri

Bombay High Court · (2007) 109 BOMLR 2312

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 20, 64Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts22 Oct 2007Allowed

Mr. Kishorilal Baraskar Vs State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 2363

Criminal Procedure Code, 1973 (CrPC) — Section 304, 313Evidence Act, 1872 — Section 27Identification of Prisoners Act, 1920 — Section 4, 5

Read judgment

High Courts22 Oct 2007

Skyline Aquatech Exports Ltd., Mr. Peter J.R. Prabhu, Manging Director, Skyline Aquatech Exports Ltd., Mrs. Carmel Prabhu, Director, Skyline Aquatech Exports Ltd. and Mr. S.R. Singh, Director, Skyline Aquatech Exports Ltd. Vs Sachima Agro Industries Pvt. Ltd.

Bombay High Court · (2008) 2 BomCR 267 : (2007) 109 BOMLR 2757 : (2008) 2 MhLj 262

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141State Financial Corporations Act, 1951 — Section 25, 27, 27(2)

Read judgment

High Courts19 Oct 2007Dismissed

Shri Satywant K. Dessai Vs State

Bombay High Court · (2007) 10 BOM CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 41, 438Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 363

Read judgment

High Courts19 Oct 2007Allowed

Shamrao Ganpat Chintamani Vs Kakasaheb Laxman Gorde

Bombay High Court · (2008) 2 ALLMR 118 : (2008) 2 MhLj 819

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 149, 150, 150(6), 154, 157

Read judgment

High Courts19 Oct 2007

Anant Rama Kankonkar and Others Vs Confraria Do Ssmo Sacramento E.N. Sra. Do Rosario Da Igreja De Curca and Others

Bombay High Court · (2008) 3 ALLMR 119 : (2008) 2 MhLj 202

Read judgment

High Courts19 Oct 2007Dismissed

Niraj Kumar Vs Union Bank of India and Another

Bombay High Court · (2008) 2 LLJ 152

Constitution of India, 1950 — Article 226

Read judgment

Bombay High Court judgments, 2007