CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 2 of 88

High Courts18 Dec 2008Dismissed

Bombay Hospital Trust, S.V. Muzumdar and S. De, the Manager (Legal) of Petitioner No. 1 Vs State of Maharashtra, The District Collector (Entertainment Tax Branch), Divisional Commissioner Konkan Division, Entertainment Branch and Principal Secretary and Officer on Special Duty (Appeals), Revenue and Forests Department

Bombay High Court · (2009) 111 BOMLR 447 : (2009) 2 MhLj 940 : (2009) 19 VST 301

Bombay Entertainments Duty Act, 1923 — Section 10A, 2Bombay Public Trusts Act, 1950 — Section 41AA
Read judgment
High Courts18 Dec 2008Dismissed

The Sales Tax Tribunal Bar Association and Chandrakant B. Thakar, President of the Sales Tax Tribunal Bar Association Vs S.D. Mathane, Member, Sales Tax Tribunal appointed as Deputy Finance Secretary, Finance Department, Nasima M. Shaikh, Deputy Secretary, Finance Department, The State of Maharashtra and The State of Maharashtra

Bombay High Court · (2009) 3 BomCR 491 : (2009) 2 MhLj 837

Maharashtra Value Added Tax Act, 2002 — Section 11, 11(3)Maharashtra Value Added Tax Rules, 2005 — Rule 6, 6(1)
Read judgment