High Courts22 Jan 2008Dismissed
DIT (Exemptions) Vs National Safety Council
Bombay High Court · (2008) 217 CTR 289 : (2008) 305 ITR 257
Income Tax Act, 1961 — Section 10
COURT ARCHIVE
Bombay High Court judgments, 2008
1,744 judgments · page 83 of 88
High Courts22 Jan 2008Dismissed
Kishor N. Lulla Vs State of Maharashtra and Others
Bombay High Court · (2008) 4 BomCR 478
Constitution of India, 1950 — Article 227Maharashtra Regional and Town Planning Act, 1966 — Section 49, 56, 56(4), 56(5)
High Courts22 Jan 2008
La Marvel Residents Welfare Association Vs North Goa Planning and Development Authority and Ors
Bombay High Court · (2008) 01 BOM CK 0160
High Courts22 Jan 2008
Commissioner of Income Tax Vs Deodhar Electro Design P. Ltd.
Bombay High Court · (2008) 218 CTR 149 : (2008) 300 ITR 103
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3), 80HHC(4B)
High Courts22 Jan 2008Allowed
Mohan Mohite Vs The State of Maharashtra
Bombay High Court · (2008) BomCR(Cri) 781
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 52(3), 57
High Courts22 Jan 2008
Mr. Joseph Sequeira, Member, V.P. Calangute and Others Vs Block Development Officer and Others
Bombay High Court · (2008) 4 ALLMR 656 : (2008) 3 BomCR 111 : (2008) 3 MhLj 178
Constitution of India, 1950 — Article 226Goa Panchayat (Meetings) Rules, 1996 — Rule 7, 7(2)Goa Village Panchayat Raj Act, 1994 — Section 51
High Courts22 Jan 2008Allowed
Shri S.C. Naik, Assistant Works Manager, India Government Mint and Others Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 3 ALLMR 764 : (2008) 3 BomCR 201 : (2008) 117 FLR 906 : (2008) 3 MhLj 292
Factories Act, 1948 — Section 59
High Courts22 Jan 2008
Prashant Bansilal Bamb Vs Shri Nand Lal, State Election Commissioner and Others
Bombay High Court · (2008) 3 BomCR 119 : (2008) 110 BOMLR 690 : (2008) 3 MhLj 346
Constitution of India, 1950 — Article 215, 226, 243, 243E, 243KContempt of Courts Act, 1971 — Section 12, 19, 2Maharashtra Zilla Parishads and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996 — Rule 4
High Courts22 Jan 2008Dismissed
Commissioner of Income Tax Vs Dimac Industries
Bombay High Court · (2008) 01 BOM CK 0025
High Courts22 Jan 2008Dismissed
Commissioner of Income Tax Vs G.R. Madhyan
Bombay High Court · (2008) 01 BOM CK 0020
High Courts22 Jan 2008Dismissed
Bennett Coleman and Co. Ltd. Vs The Asstt. Commissioner of Wealth Tax and The Commissioner of Income Tax
Bombay High Court · (2008) 3 BomCR 694 : (2008) 215 CTR 405 : (2010) 326 ITR 447 : (2008) 170 TAXMAN 491
Wealth Tax Act, 1957 — Section 4(7)
High Courts22 Jan 2008
Star PVG Exports and 2 Ors Vs Union of India and Anr
Bombay High Court · (2008) 01 BOM CK 0008
Customs Act, 1962 — Section 129, 17, 18
High Courts21 Jan 2008Dismissed
Shri Siddaram Ramchandra Shinde Vs The Chief Engineer and Member, Industrial Court
Bombay High Court · (2008) 3 ALLMR 339 : (2008) 3 BomCR 199 : (2008) 117 FLR 230 : (2008) 3 MhLj 520
Constitution of India, 1950 — Article 14, 16, 227, 309Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts21 Jan 2008Dismissed
Prataprao Narayan Pawar Vs Ramchandra Sancheti (deceased) through L.Rs. and Others
Bombay High Court · (2008) 3 ALLMR 149 : (2008) 3 BomCR 226 : (2008) 3 MhLj 130
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 39 Rule 1, Order 9 Rule 9, 11
High Courts21 Jan 2008Allowed
Sakharam Parasharam Ghaste Vs Municipal Corporation of Brihanmumbai and Another
Bombay High Court · (2008) 3 ALLMR 329 : (2008) 2 BomCR 839
Constitution of India, 1950 — Article 41Mumbai Municipal Corporation Pension Rules, 1953 — Rule 14, 14B, 5Payment of Gratuity Act, 1972 — Section 7(3), 7(3A)
High Courts18 Jan 2008Dismissed
Smt. Malati Appu Pachore Vs The State of Maharashtra and Others
Bombay High Court · (2008) 4 ALLMR 879 : (2008) 2 BomCR 551 : (2008) 118 FLR 137 : (2008) 3 MhLj 509
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(4)
High Courts18 Jan 2008
Parke-Davis (India) Ltd. Vs Shri Mahadev Bhiku Jadhav and Others Shri Mahadev Bhiku Jadhav and Others Vs Parke-Davis (India) Ltd.
Bombay High Court · (2008) 2 ALLMR 677 : (2008) 2 BomCR 559 : (2008) 3 LLJ 85 : (2008) 3 MhLj 823
Bombay Industrial Employment (Standing Orders) (Amendment) Act, 1957 — Section 2A, 30(1)Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 18(3), 2
High Courts18 Jan 2008Dismissed
Venubai Rambhad (since dead through LRs. Bablu Rambhad and Nisha Hedaoo) Vs Laxman Lahanuji Rambhad (since dead through LRs. Narayan Laxman Rambhad, Bhalchandra Laxman Rambhad, Mrs. Nirmala Ramaji Chandekar and Mrs. Tilottama Dharmik) and Ramkrishna Lahanuji Rambhad (since dead through LRs. Bhagirathibai Rambhad and Others)
Bombay High Court · AIR 2008 Bom 130 : (2008) 2 ALLMR 550 : (2008) 3 BomCR 154 : (2008) 4 CivCC 201 : (2008) 3 MhLj 195 : (2008) 4 RCR(Civil) 664
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(1), 19(2), 20, 4
High Courts18 Jan 2008Allowed
Dr. Avinash D. Deshmukh and Ravindra Dattatraya Deshmukh Vs Central Bank of India and Reserve Bank of India
Bombay High Court · (2008) 2 ALLMR 748 : (2008) 2 MhLj 415
High Courts17 Jan 2008
Sanjeevkumar Dada Thane Vs Dr. J.J. Magdum Charitable Trust, The Principal, Dr. J.J. Magdum Charitable Trust and The Joint Director of Technical Education, Pune Region
Bombay High Court · (2008) 4 ALLMR 404 : (2008) 2 BomCR 628