COURT ARCHIVE

Bombay High Court judgments, 2007

1,531 judgments · page 69 of 77

High Courts14 Feb 2007

Sailesh Developers, a registered Partnership Firm and Mr. Ramesh Bhavarlal Nahar Vs The Joint Charity Commissioner Maharashtra, Greater Mumbai Region and Others Kalpana Properties Pvt. Ltd. and Mulchand Shah Vs K.M. Desai, Charity Commissioner for Maharashtra and Others Sneha Land Developers Pvt. Ltd. Vs Dadoba Jagannath Religious Trust and Others

Bombay High Court · (2007) 4 ALLMR 100 : (2007) 3 BomCR 7

Bombay Public Trusts (Amendment) Act, 1960 — Section 36Bombay Public Trusts Act, 1950 — Section 18, 31A, 32, 34, 35Bombay Public Trusts Rules, 1951 — Rule 2, 24, 7, 7A

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High Courts14 Feb 2007

Centurion Bank of Punjab Ltd. (Earlier Known as Centurion Bank Ltd.) Vs The Income Tax Settlement Commission and Others

Bombay High Court · (2007) 5 BomCR 452 : (2007) 109 BOMLR 543 : (2007) 210 CTR 197 : (2007) 290 ITR 555 : (2007) 3 MhLj 104 : (2007) 161 TAXMAN 97

Income Tax Act, 1961 — Section 245C, 245D(1), 245D(4)

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High Courts14 Feb 2007Dismissed

Smt. Rekha Marotkar, Smt. Pushpa Bande, Smt. Baby Nanda Ital and Ku. Panchafula Khadgi Vs Rambhau Khadgi and Others

Bombay High Court · AIR 2007 Bom 135 : (2007) 3 ALLMR 789 : (2007) 5 BomCR 806 : (2007) 4 CivCC 253 : (2009) 5 RCR(Civil) 505

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 39 Rule 1, Order 39 Rule 2Maharashtra Co-operative Societies Act, 1960 — Section 164Succession Act, 1925 — Section 106

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High Courts14 Feb 2007

Nitin Yedaba Gaikwad and Others Vs The State of Maharashtra

Bombay High Court · (2007) 02 BOM CK 0028

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts13 Feb 2007

Shri Joseph Siqueira and Others Vs The State of Goa, The Secretary, Village Panchayats, Department of Panchayats, Government of Goa, The Director of Panchayats, Government of Goa and The Goa State Election Commission

Bombay High Court · (2007) 02 BOM CK 0111

Constitution of India, 1950 — Article 243Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996 — Rule 10(1), 3, 4Goa Village Panchayat Raj Act, 1994 — Section 15, 4, 7(3), 8(7)

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High Courts13 Feb 2007Allowed

SGS India Pvt. Ltd. Vs Assistant Commissioner of Income Tax-10(3)(1) and Union of India (UOI)

Bombay High Court · (2007) 2 BomCR 628 : (2007) 208 CTR 263 : (2007) 292 ITR 93 : (2007) 4 MhLj 93

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 92CA(3)

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High Courts13 Feb 2007Allowed

Prafullchandra Agrawal Vs Omprakash Tiwari and The Akola City Municipal Corporation

Bombay High Court · (2007) 4 ALLMR 84 : (2007) 5 BomCR 821 : (2007) 109 BOMLR 529

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151

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High Courts13 Feb 2007

Rashtriya Chemicals and Fertilizers Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 BomCR 796 : (2007) 5 MhLj 39

Constitution of India, 1950 — Article 21, 39, 43

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High Courts12 Feb 2007Dismissed

Vimal G. Jain Vs Vertex Financial Services Pvt. Ltd. and Shilpa Stock Brokers Pvt. Ltd.

Bombay High Court · (2007) 4 ARBLR 18 : (2007) 5 BomCR 478 : (2007) 109 BOMLR 780

Arbitration and Conciliation Act, 1996 — Section 16(2), 34, 4

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High Courts12 Feb 2007Allowed

Coca Cola India (P) Ltd. Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2007) 208 CTR 269 : (2007) 290 ITR 464

Income Tax Act, 1961 — Section 143(3), 254, 254(1)

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High Courts12 Feb 2007

Speaking Roses International Inc. Vs Controller-General of Patents and Another

Bombay High Court · (2007) 109 BOMLR 630

Patents Act, 1970 — Section 3

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High Courts12 Feb 2007Allowed

Dnyaneshwar Sakharam Bhoir, Chandrakant Sakharam Bhoir, Sau. Kamalibai Sakharam Bhoir and Kum. Alka Sakharam Bhoir Vs The State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 549 : (2007) 1 DMC 673

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A

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High Courts12 Feb 2007Allowed

Pramila Pandit Sagat Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 781 : (2007) 6 BomCR 853

Evidence Act, 1872 — Section 107, 108Maharashtra Civil Services (Pension) Rules, 1982 — Rule 62, 62(7), 62(8), 89, 90

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High Courts09 Feb 2007

The State of Maharashtra Vs Flora Santuno Kutino and Others

Bombay High Court · (2007) 109 BOMLR 652 : (2007) CriLJ 2233 : (2007) 4 RCR(Criminal) 346

Criminal Procedure Code, 1973 (CrPC) — Section 164, 294Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 176, 201, 304, 312, 313

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High Courts09 Feb 2007Dismissed

Sesa Industries Ltd. Vs Krishna H. Bajaj24/25, Bharatiya Bhavan, 7th Floor, 72 Marine Drive, Mumbai - 400020

Bombay High Court · (2007) 02 BOM CK 0085

Companies Act, 1956 — Section 101, 198, 209(5), 209A, 211(7)

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High Courts09 Feb 2007Allowed

Prashant Bansilal Bamb and Others Vs The State of Maharashtra and Others

Bombay High Court · AIR 2008 Bom 53 : (2007) 2 ALLMR 326 : (2007) 2 BomCR 604 : (2007) 109 BOMLR 403 : (2007) 4 MhLj 341

Constitution of India, 1950 — Article 243D, 243D(3), 243E, 243K(1), 324Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 12Zilla Parishad and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996 — Rule 4(1), 4(2)

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High Courts09 Feb 2007