COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 92 of 95

High Courts16 Jan 2009

Smt. Smitaben N. Ambani Vs Commissioner of Wealth Tax

Bombay High Court · (2009) 222 CTR 225 : (2010) 323 ITR 104 : (2009) 181 TAXMAN 233

Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 11, 3, 4, 5(10), 7Income Tax Act, 1961 — Section 154, 154(1), 155, 23(1)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 114, 114(1)

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High Courts16 Jan 2009

National Insurance Company Ltd. Vs Lahanu Manjit Patil and Others

Bombay High Court · (2009) 6 BomCR 441

Motor Vehicles Act, 1988 — Section 149, 163A

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High Courts16 Jan 2009

The Commissioner of Wealth Tax Vs Smt. Krishna Kapoor L/J of Late Ranbir Raj Kapoor

Bombay High Court · (2010) 329 ITR 269 : (2009) 180 TAXMAN 190

Taxation Laws (Amendment) Act, 1975 — Section 83Wealth Tax Act, 1957 — Section 5, 5(1)

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High Courts16 Jan 2009

Mohan Kumar Rayana Vs Komal Mohan Rayana Komal Mohan Rayana Vs Mohan Kumar Rayana

Bombay High Court · (2009) 3 BomCR 308 : (2009) 111 BOMLR 979 : (2009) 2 MhLj 868 : (2011) 2 RCR(Civil) 345

Guardians and Wards Act, 1890 — Section 19, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts16 Jan 2009Allowed

Patil Patwari Saraya Sansthan Vs Vasant Mahadeorao Akarte (dead by L.Rs.)

Bombay High Court · (2011) 1 RCR(Rent) 108

Bombay Public Trusts Act, 1950 — Section 2(13)Societies Registration Act, 1860 — Section 6, 6Trusts Act, 1882 — Section 47, 48

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High Courts15 Jan 2009Dismissed

Paint Employees Union Vs Kansai Nerolac Paints Ltd. Formerly known as Goodlass Nerolac Paints Ltd.

Bombay High Court · (2009) 111 BOMLR 839 : (2009) 121 FLR 294 : (2009) 3 LLJ 543 : (2009) 2 MhLj 722

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10, 25FF(A), 25N(6), 25O, 25O(1)Motor Vehicles Act, 1988 — Section 167

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High Courts15 Jan 2009Dismissed

Stirling Shipping and Shri Jagdish Y. Chowgule, Partner Stirling Shipping Vs Sancoale Shipping Ltd.

Bombay High Court · (2009) 4 BomCR 507 : (2009) 3 CivCC 514 : (2009) 4 MhLj 448 : (2010) 7 RCR(Civil) 2944

Contract Act, 1872 — Section 73

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High Courts15 Jan 2009Allowed

Nagnath Jagannath Lomate and Another Vs Narsing Sambha More and Others

Bombay High Court · AIR 2009 Bom 133 : (2009) 3 CivCC 14 : (2010) 7 RCR(Civil) 2597

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9Limitation Act, 1963 — Article 58

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High Courts15 Jan 2009Dismissed

Nine Paradise Hotels Pvt. Ltd. and Mr. Rajan Chourse Vs National Textile Corporation Ltd., (Western Region) (Finally Mills) and Union of India (UOI)

Bombay High Court · (2009) 01 BOM CK 0074

Constitution of India, 1950 — Article 14, 226

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High Courts15 Jan 2009Dismissed

Naim Sheikh Vs The State of Maharashtra

Bombay High Court · (2009) 01 BOM CK 0072

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(1), 52, 55, 57

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High Courts15 Jan 2009Dismissed

The Commissioner of Income Tax Vs Reliance Capital Ltd. Director of Income Tax (International Taxation) Vs Citi Bank N.A.

Bombay High Court · (2009) 225 CTR 275 : (2010) 322 ITR 252 : (2009) 181 TAXMAN 242

Income Tax Act, 1961 — Section 260A

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High Courts15 Jan 2009Allowed

United Phosphorus Ltd., Shri Sunil Vaidhya and United Phosphorus Limited Vs The State of Maharashtra and Others

Bombay High Court · (2009) 111 BOMLR 973

Drugs and Cosmetics Act, 1940 — Section 25, 25(4)Insecticides Act, 1968 — Section 24, 24(3), 24(4), 3, 31(1)

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High Courts15 Jan 2009Allowed

Shri Ramanlal Kantilal Doshi Vs Shri Lalchand Hemraj Nahar and Shri Hargovinddas Jagmohandas

Bombay High Court · (2011) 1 RCR(Rent) 170

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts15 Jan 2009Dismissed

Confraria de Ssmo Jesuse Nossa Confraria de Ssmo Jesus e do Rosario Vs Deputy Collector

Bombay High Court · (2009) 4 BomCR 817

Land Acquisition Act, 1894 — Section 18, 30(2), 4

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High Courts14 Jan 2009

Thermax Limited and Another Vs Vishwanath N. Jadhav and Others

Bombay High Court · (2009) 3 BomCR 303 : (2009) 121 FLR 750 : (2009) 3 LLJ 265 : (2009) 2 MhLj 921

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High Courts14 Jan 2009

Wardha Coal Transport Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2009) 3 BomCR 306 : (2009) 223 CTR 458 : (2009) 164 ECR 313 : (2009) 13 STR 490 : (2009) 21 STT 28 : (2009) 21 VST 144

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(E)

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High Courts14 Jan 2009Dismissed

Subhash Narasappa Mangrule, Partnership Firm, Narasappa Baburao Mangrule (Partner) and Parameshwar Narasappa Mangrule (Partner) Vs Sidramappa Jagdevappa Unnad

Bombay High Court · (2009) 3 BomCR 301 : (2009) 3 CivCC 101 : (2010) 5 RCR(Criminal) 763

Legal Services Authorities Act, 1987 — Section 20, 21Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts14 Jan 2009

Udaysingh Ramsingh Pawar Vs The State of Maharashtra and Shri Madadu Dhondu More

Bombay High Court · (2009) 111 BOMLR 937

Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 500Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts14 Jan 2009Dismissed

The Concerned Citizen, a Non-governmental Organization Vs Zuari Industries Ltd. and Others

Bombay High Court · (2009) 01 BOM CK 0061

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High Courts14 Jan 2009Dismissed

The Director of Income Tax (International Taxation) Vs NGC Network Asia LLC

Bombay High Court · (2009) 222 CTR 86 : (2009) 313 ITR 187

Income Tax Act, 1922 — Section 18, 18A

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