High Courts19 Oct 2007
Commander Ravindera Sadashio Kshirsagar Vs Union of India (UOI) and Others
Bombay High Court · (2007) 10 BOM CK 0063
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments, 2007
1,531 judgments · page 12 of 77
High Courts19 Oct 2007
Dadasaheb Kisan Jagdale Vs Principal, NMV High School and Another
Bombay High Court · (2008) 1 BomCR 685 : (2008) 2 MhLj 235
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 9(1)
High Courts19 Oct 2007
M/s. South West Port Ltd. Formerly known as M/s. ABG Goa Post Limited Vs The Board of Trustees of Mormugao Port
Bombay High Court · (2007) 10 BOM CK 0022
Arbitration and Conciliation Act, 1996 — Section 11Major Port Trusts Act, 1963 — Section 34
High Courts18 Oct 2007Allowed
The Commissioner of Central Excise Vs M.M. Thakkar and Sons
Bombay High Court · (2008) 126 ECC 5 : (2008) 152 ECR 5 : (2008) 221 ELT 342
Central Excise (Appeals) Rules, 2001 — Rule 4Central Excise Rules, 1994 — Rule 57C, 57ICentral Excises and Salt Act, 1944 — Section 11A, 35E(2), 35G
High Courts18 Oct 2007Allowed
Shankar Ramlu Banpalliwar and Ayub Khan Ibrahim Khan Tighale Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 ALLMR 125 : (2008) 1 BomCR 135 : (2007) 109 BOMLR 2388 : (2008) 1 MhLj 630
High Courts18 Oct 2007Allowed
The Chairman, Halkarni Bhag Shikshan Prasarak Mandal and The Principal, Halkarni Bhag Higher Secondary School Vs Shri Balkrishna Veerappa Chougule, The Dy. Director of Education, Shri Hullappa Vithal Pujari and The Presiding Officer, School Tribunal
Bombay High Court · (2007) 6 BomCR 476 : (2008) 2 MhLj 252
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 11(2), 13, 5
High Courts18 Oct 2007
Damodar Gulabrai Belani and Another Vs Appropriate Authority and Others
Bombay High Court · (2008) 214 CTR 363 : (2008) 303 ITR 35
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(2), 269UE
High Courts18 Oct 2007Allowed
Farhana Banu Mohamed Ayub Vs Jadeed Anjuman-E-Taleem, The Chairman, School Committee, Jat Girls High School Higher Secondary, The Head Mistress, Jat Girls Higher Secondary School and The State of Maharashtra
Bombay High Court · (2008) 4 ALLMR 69 : (2008) 1 BomCR 124 : (2008) 116 FLR 864 : (2008) 3 MhLj 517
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 27, 9(5)
High Courts18 Oct 2007
The Bandra Gymkhana and Another Vs Cyril L. Vas
Bombay High Court · (2008) 1 BomCR 683
Constitution of India, 1950 — Article 14
High Courts18 Oct 2007Dismissed
Prajakta Vijay Varsolkar Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 MhLj 431
High Courts18 Oct 2007
Commissioner of Income Tax Vs Heritage Estate Private Ltd.
Bombay High Court · (2007) 213 CTR 275 : (2008) 303 ITR 469
General Clauses Act, 1897 — Section 9Income Tax Act, 1961 — Section 143, 143(3), 144, 144A, 144B
High Courts18 Oct 2007Allowed
HDFC Bank Ltd. and Another Vs Nagpur District Security Guard Board and Another
Bombay High Court · (2008) CriLJ 995
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 24, 25, 301Maharashtra Private Security Guards (Regulation of Employment and Welfare) Rules, 1981 — Rule 13, 42
High Courts17 Oct 2007Dismissed
Pawan Agrawal Vs Asian Dye Chemicals
Bombay High Court · (2008) 2 ALLMR 393 : (2008) 3 BomCR 778 : (2008) 1 MhLj 290
Partnership Act, 1932 — Section 42, 60, 61, 62, 63Transfer of Property Act, 1882 — Section 106
High Courts17 Oct 2007
Mr. Joseph Sequeira, Member, V.P. Calangute and Others Vs Mr. Menino D''Souza, Director of Panchayats, Government of Goa and Others
Bombay High Court · (2008) 1 BomCR 114
Goa Panchayat (Meetings) Rules, 1996 — Rule 12, 13, 14, 15, 16Goa Village Panchayat Raj Act, 1994 — Section 178, 178(1), 178(2)
High Courts17 Oct 2007Dismissed
Commissioner of Income Tax Vs Akshay Textiles Trading and Agencies (P) Ltd.
Bombay High Court · (2008) 214 CTR 316 : (2008) 304 ITR 401
Income Tax Act, 1961 — Section 115JA, 22, 23, 23(1)
High Courts17 Oct 2007Allowed
M.J. Pharmaceuticals Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2008) 216 CTR 130 : (2008) 297 ITR 119
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 115JB(2), 143(3), 147, 148
High Courts17 Oct 2007Dismissed
Shri K.L. Kumar Vs Shri V.P. Patil, Presiding Officer, First Labour Court, Ideal Elektro Werke and Dowell''s Elektro Werke
Bombay High Court · (2007) 6 BomCR 465 : (2008) 117 FLR 803 : (2008) 1 LLJ 1085 : (2008) 2 MhLj 598
Industrial Disputes Act, 1947 — Section 2
High Courts17 Oct 2007
Vinayak Kolshikwar Vs The State of Maharashtra, Tribal Development Department, The Committee for Verification and Scrutiny of Tribe Claims and Maharashtra State Electricity Board, EHV, Construction Division
Bombay High Court · (2008) 1 ALLMR 716 : (2008) 1 BomCR 126 : (2008) 2 MhLj 179
Evidence Act, 1872 — Section 114Maharashtra Births and Deaths Registration Rules, 1976 — Rule 13Registration of Births and Deaths Act, 1969 — Section 13, 16(1), 22(1), 8
High Courts17 Oct 2007
Bipin Vimalchand Jain Vs Assistant Director of Income Tax (Investigation), Assistant Commissioner of Income Tax, Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2007) 213 CTR 441 : (2008) 305 ITR 304 : (2008) 169 TAXMAN 396
Income Tax Act, 1961 — Section 132, 132A, 132B(1), 153A, 292C
High Courts17 Oct 2007Allowed
Rajubhai '' Rajendra Kamdar Vs Sunita Gandhi and Others
Bombay High Court · (2008) 2 ALLMR 134 : (2008) 3 BomCR 336 : (2008) 1 MhLj 473
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 15, 19