Bombay High Court Judgments 2008 — Page 85

High Courts16 Jan 2008Dismissed

Rama Narayan Mali Vs Additional Collector and Others Mahalaxmi Stone Crushing and Metal Suppliers Vs The Tahasildar and Others

Bombay High Court · (2008) 2 ALLMR 426 : (2008) 2 BomCR 598 : (2008) 3 MhLj 300

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 3

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High Courts16 Jan 2008Allowed

Santosh Waghmare Vs The State of Maharashtra

Bombay High Court · (2008) 01 BOM CK 0071

Penal Code, 1860 (IPC) — Section 363, 366, 376, 506(2)

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High Courts16 Jan 2008

Videocon International and Others Vs Securities and Exchange Board of India and Others Dilip Sudhakar Pendse and Others Vs The State of Maharashtra and Another

Bombay High Court · (2008) 110 BOMLR 215 : (2009) 151 CompCas 548 : (2009) 5 RCR(Civil) 34 : (2008) 82 SCL 460

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 235, 236, 237, 238, 239Constitution of India, 1950 — Article 136, 14, 142, 20, 20(1)

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High Courts16 Jan 2008

Vinod Hingorani Vs State of Maharashtra and Another

Bombay High Court · (2008) 6 ALLMR 885 : (2008) 4 BC 1 : (2009) 150 CompCas 602 : (2008) CriLJ 2403 : (2008) 4 MhLj 705

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts15 Jan 2008

Rajjak Bagwan Vs The State of Maharashtra

Bombay High Court · (2008) 01 BOM CK 0180

Penal Code, 1860 (IPC) — Section 307, 326

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High Courts15 Jan 2008Dismissed

Commissioner of Income Tax Vs Tata Teleservices Mah. Ltd.

Bombay High Court · (2008) 01 BOM CK 0177

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High Courts15 Jan 2008Dismissed

Commissioner of Income Tax Vs Ruchi Properties Ltd.

Bombay High Court · (2008) 01 BOM CK 0176

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High Courts15 Jan 2008Dismissed

Commissioner of Income Tax Vs Lok Holdings

Bombay High Court · (2009) 308 ITR 356 : (2010) 189 TAXMAN 452

Income Tax Act, 1961 — Section 56, 70, 71

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High Courts15 Jan 2008

Savita Mahajan Vs Vijay Mahajan

Bombay High Court · (2008) 6 MhLj 263

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High Courts15 Jan 2008Dismissed

Commissioner of Income Tax Vs Godrej and Boyce Mfg. Co. Ltd.

Bombay High Court · (2008) 01 BOM CK 0139

Income Tax Act, 1961 — Section 32AB

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High Courts15 Jan 2008Dismissed

The Commissioner of Income Tax-I Vs Nicholas Piramal India Ltd., Vitamins and Fine Chemicals Division

Bombay High Court · (2008) 215 CTR 355 : (2008) 299 ITR 356 : (2008) 299 ITR 256 : (2008) 169 TAXMAN 233

Income Tax Act, 1961 — Section 10(14), 10(5), 192, 192(1), 201

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High Courts15 Jan 2008

Nana Baburao Kedare, Babanna Sayanna Telangi, Ashok Baburao Kedare and Dagadu Baburao Kedare Vs The State of Maharashtra

Bombay High Court · (2008) BomCR(Cri) 862

Criminal Procedure Code, 1973 (CrPC) — Section 294, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 152, 294

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High Courts15 Jan 2008Allowed

Nagpur Shikshan Mandal and Shri Dadasaheb Dhanwate Nagar Vidyalaya Vs Haribhau Nathuji Mohod, Education Officer (Secondary), Zilla Parishad, Shri Bhaurao Sahadeorao Jambhule and The Presiding Officer, School Tribunal

Bombay High Court · (2008) 3 ALLMR 171 : (2008) 2 BomCR 757 : (2008) 110 BOMLR 300 : (2008) 2 MhLj 457

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3

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High Courts15 Jan 2008Dismissed

Vithal Ziblaji Sonone Vs The State of Maharashtra

Bombay High Court · (2008) 110 BOMLR 434

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts15 Jan 2008Allowed

Kusum Rewatkar Vs Krishnaji Rewatkar

Bombay High Court · AIR 2008 Bom 185 : (2008) 3 ALLMR 167 : (2008) 2 BomCR 24 : (2008) 2 CivCC 325 : (2008) 2 DMC 113 : (2008) 2 MhLj 314 : (2008) 2 RCR(Civil) 189

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 Jan 2008

Devidayal Rolling Mills Vs Engineering Workers Union and Others Engineering Workers'' Union Vs Devidayal Rolling Mills

Bombay High Court · (2008) 3 ALLMR 344 : (2008) 2 BomCR 9 : (2008) 110 BOMLR 317 : (2008) 119 FLR 129 : (2009) 1 LLJ 36 : (2008) 4 MhLj 607

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25FFA, 25N, 25O, 25O(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25, 3(15), 3(3)

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High Courts15 Jan 2008Allowed