Bombay High Court Judgments 2008

Maharashtra Employees of Private Schools (Conditions of Service) Regulation (Amendment) Act, 2007 — Section 12Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 12(2), 2

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High Courts19 Dec 2008Dismissed

Arun Kumar Kanoria Vs United Phosphorous Limited

Bombay High Court · (2008) 12 BOM CK 0102

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4

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High Courts19 Dec 2008Allowed

Clifford Chance Vs The Deputy Commissioner of Income Tax

Bombay High Court · (2009) 111 BOMLR 428 : (2009) 221 CTR 1 : (2008) 221 CTR 1 : (2009) 318 ITR 237 : (2009) 176 TAXMAN 458

Income Tax Act, 1922 — Section 42Income Tax Act, 1961 — Section 260A, 5, 5(2), 9, 9(1)

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High Courts19 Dec 2008

Plastiblends India Ltd. Vs Additional Commissioner of Income Tax Range-8(2), (formerly joint Commissioner of Income Tax, Special Range - 6 and Commissioner of Income Tax)

Bombay High Court · (2009) 223 CTR 291 : (2009) 178 TAXMAN 397

Finance Act, 2001 — Section 5Income Tax Act, 1961 — Section 143(1), 143(3), 147, 260A, 29Taxation Laws (Amendment and Miscellaneous Provisions) Act, 1986 — Section 34(1)

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High Courts19 Dec 2008Dismissed

Vinayak Chintamani Agashe (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 886 : (2009) 2 MhLj 200

Constitution of India, 1950 — Article 227

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High Courts19 Dec 2008

People for Elemination of Stray Troubles and Others Vs State of Goa and Others

Bombay High Court · (2009) 1 BomCR 501

Animal Birth Control (Dogs) Rules, 2001 — Rule 10, 11, 12, 13, 3City of Nagpur Corporation Act, 1948 — Section 336Constitution of India, 1950 — Article 13(2), 14, 200, 21, 226

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High Courts19 Dec 2008Dismissed

Om Prakash Nihalani and Another Vs S.M.S. Thakur

Bombay High Court · (2009) 3 BomCR 869 : (2009) 2 MhLj 905

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 8, Order 22 Rule 8(1), Order 22 Rule 8(1)Presidency Towns Insolvency Act, 1909 — Section 17, 68, 68(1)

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High Courts19 Dec 2008

Mr. Balmukund Acharya, Proprietor of Laxmi General Supply Company Vs Deputy Commissioner of Income Tax, Special Range, Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2009) 111 BOMLR 462 : (2009) 221 CTR 440 : (2009) 310 ITR 310 : (2009) 176 TAXMAN 316

Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(1B)

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High Courts19 Dec 2008

Syntex Pharm AG Vs Cipla Limited and Syntex USA LLC

Bombay High Court · (2009) 111 BOMLR 1303 : (2009) 41 PTC 144

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High Courts19 Dec 2008

Parle Agro Private Limited Vs Weaver Aqua Everflo

Bombay High Court · (2008) 12 BOM CK 0045

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High Courts19 Dec 2008

The Commissioner of Central Excise Vs Shree Rubber Plast Co. Pvt. Ltd. The Commissioner of Service tax Vs Siemens Nixdorf Information Systems Ltd. The Commissioner of Customs Vs Jewel Tech (I) Pvt. Ltd.

Bombay High Court · (2009) 2 BomCR 53 : (2009) 111 BOMLR 585 : (2009) 221 CTR 652 : (2009) 234 ELT 33 : (2009) 20 STT 9

Central Excises and Salt Act, 1944 — Section 35G, 35G(9)Customs Act, 1962 — Section 130Income Tax Act, 1961 — Section 260A

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High Courts19 Dec 2008

The Commissioner of Central Excise Vs M/s. Shree Rubber Plast Co. Pvt. Ltd. The Commissioner of Service tad Vs M/s. Siemens Nixdorf Information Systems Ltd. The Commissioner of Customs Vs M/s. Jewel Tech (I) Pvt. Ltd.

Bombay High Court · (2009) 2 BomCR 53 : (2009) 111 BOMLR 585 : (2009) 221 CTR 652 : (2009) 234 ELT 33 : (2009) 20 STT 9

Central Excises and Salt Act, 1944 — Section 35G, 35G(9)Customs Act, 1962 — Section 130Income Tax Act, 1961 — Section 260A

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High Courts19 Dec 2008Allowed

Gokul Mukundrao Karpe and Another Vs Ratanhari Sambhaji Bhatane and Others

Bombay High Court · (2009) 3 BomCR 842

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 100Transfer of Property Act, 1882 — Section 53A

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High Courts19 Dec 2008Dismissed

Dnyaneshwar Bhalchandra Jamdade Vs Kumar Babu Sonawane and Others

Bombay High Court · (2009) 3 BomCR 350 : (2009) 111 BOMLR 473 : (2009) 2 MhLj 220

Bombay Hereditary Offices Act, 1874 — Section 5Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 49BBombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 32G

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High Courts19 Dec 2008

In Re: India Value Fund Advisors P. Ltd.

Bombay High Court · (2009) 149 CompCas 115 : (2009) 3 CompLJ 504

Companies (Court) Rules, 1959 — Rule 30Companies Act, 1956 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 5

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High Courts18 Dec 2008Allowed

Sesa Industries, Panaji, Goa Vs In.Re Sesa Goa Ltd. Panaji, Goa Vs In.Re

Bombay High Court · (2008) 12 BOM CK 0118

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High Courts18 Dec 2008Allowed

Garware Wall Ropes Ltd. Vs A.I. Chopra, Engineers and Contractors and Konkan Railway Corporation Ltd.

Bombay High Court · (2009) 3 BomCR 896 : (2009) 111 BOMLR 479 : (2008) 3 MhLj 599 : (2010) 42 PTC 731 : (2011) 1 RCR(Civil) 580 : (2011) 1 RCR(Civil) 580

General Clauses Act, 1897 — Section 3(23)Patents Act, 1970 — Section 10, 100, 100(1), 101(3), 101(5)

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Bombay High Court judgments, 2008