COURT ARCHIVE

Bombay High Court judgments, 2009

1,892 judgments · page 95 of 95

High Courts06 Jan 2009

The Commissioner of Income Tax Vs Beirsdorf (India) Ltd. and The Income Tax Appellate Tribunal, Panaji Bench

Bombay High Court · (2009) 4 BomCR 865 : (2010) 324 ITR 106 : (2009) 183 TAXMAN 178

Income Tax Act, 1961 — Section 142(1), 143(2), 41, 41(1), 43B

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High Courts06 Jan 2009Allowed

Shri Rohit Sidramappa Abdulpurkar Vs The Laxmi Vishnu Textiles Mills and Others

Bombay High Court · AIR 2009 Bom 56 : (2009) 1 BomCR 485 : (2010) 155 CompCas 86 : (2010) 8 RCR(Civil) 2375

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts06 Jan 2009

B.K. Sharma (since deceased through LRs Ashok Sharma, Pradeep Sharma and Kuldip Sharma) Vs Sitaram Sakharam Thote (since deceased through LRs Prabhakar Shankar Bondre)

Bombay High Court · (2009) 2 BomCR 25 : (2009) 111 BOMLR 559 : (2009) 2 MhLj 467 : (2011) 1 RCR(Rent) 165

Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 111

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High Courts06 Jan 2009Dismissed

Bharat Petroleum Corporation Vs Miriam J. Batliwala and Shamim Botawala

Bombay High Court · (2009) 1 BomCR 481 : (2009) 111 BOMLR 565 : (2009) 2 MhLj 776

Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 3, 5, 5, 5(2), 7, 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Companies Act, 1956 — Section 23

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High Courts06 Jan 2009Dismissed

State of Maharashtra Vs Sou. Anjana Raghunath Mohite

Bombay High Court · (2009) CriLJ 4258 : (2010) 7 RCR(Criminal) 173

Penal Code, 1860 (IPC) — Section 315, 34

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High Courts06 Jan 2009

Shri Anand B. Shirwaikar Vs The State

Bombay High Court · (2009) 01 BOM CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228

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High Courts05 Jan 2009

Snowcem India Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2009) 221 CTR 594 : (2009) 313 ITR 170 : (2009) 178 TAXMAN 478

Income Tax Act, 1961 — Section 115JA, 207, 208, 209, 210

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High Courts05 Jan 2009Dismissed

Abdul Kadar @ Babbu Vs Masjid Juma Darwaja

Bombay High Court · (2009) 1 BomCR 498 : (2009) 111 BOMLR 552 : (2009) 2 MhLj 454

Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 15, 16Trusts Act, 1882 — Section 46, 47, 48

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High Courts05 Jan 2009

The Managing Director, (Goa Constructions Housing and Finance Corporation Limited), State of Goa and Mr. Siddharth Kuncalienkar, Shantaban Co-operative Hsg. Society Vs State of Goa and Director, Directorate of Health Services

Bombay High Court · (2009) 1 BomCR 486

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High Courts05 Jan 2009

Western Coalfields Ltd. Vs The State of Maharashtra

Bombay High Court · (2009) 4 BomCR 414 : (2009) 111 BOMLR 502

All India Council for Technical Education Act, 1987 — Section 10Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 10(1), 10(2), 11, 11(1)Coal Mines (Nationalisation) Act, 1973 — Section 10(1), 11, 11(1), 11(2), 2

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High Courts05 Jan 2009Allowed

Tancom Electronics Vs Bhartiya Kamgar Karmachari Mahasangh and Others

Bombay High Court · (2009) 4 BomCR 840 : (2010) 328 ITR 624 : (2009) 1 MPLJ 528 : (2010) 187 TAXMAN 33

Industrial Disputes (Amendment) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1)

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High Courts05 Jan 2009Allowed

Harshad Keshavlal Kothari and City Channel Network Vs The State of Maharashtra and Shri. R.S. Khaire, Dy. Commissioner of Police

Bombay High Court · (2009) 01 BOM CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 144

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