High Courts01 Feb 2012Dismissed
New Akash Ganga Co-operative Housing Society Vs Municipal Corporation of Greater Mumbai and Another
Bombay High Court · (2012) 2 BomCR 17
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 113 of 121
High Courts01 Feb 2012Disposed Off
Commissioner of Income Tax-1, Mumbai Vs M/s. Hindustan Lever Ltd.
Bombay High Court · (2012) 114 BOMLR 807 : (2012) 249 CTR 378 : (2012) 206 TAXMAN 75
Income Tax Act, 1961 — Section 35(1), 80Income Tax Rules, 1962 — Rule 8
High Courts01 Feb 2012Dismissed
Sinhagad Technical Education Society Vs Commissioner of Income Tax (Central), Pune and Another
Bombay High Court · (2012) 114 BOMLR 1080 : (2012) 249 CTR 45 : (2012) 343 ITR 23 : (2012) 206 TAXMAN 314
Constitution of India, 1950 — Article 14, 226Finance Act, 1996 — Section 12AFinance Act, 1999 — Section 9(1)
High Courts01 Feb 2012Allowed
The Returning Officer, Hingoli, Zilla Parishad Hingoli and Panchayat Samittee, Basmatnagar, Hingoli Vs Kantabai Balaji Suryawanshi
Bombay High Court · (2012) 3 ALLMR 848 : (2012) 2 BomCR 18 : (2012) 3 MhLj 204
Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 2008 — Section 9AAMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 9AMaharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 12A
High Courts01 Feb 2012Allowed
Ganpat Vs The State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 355 : (2012) 114 BOMLR 833 : (2012) CriLJ 1874
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 323, 34, 498A
High Courts31 Jan 2012Dismissed
ICICI Bank Ltd. Vs Vikram Seth
Bombay High Court · (2012) 2 ALLMR 562 : (2012) 6 BomCR 449 : (2012) 3 MhLj 394
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 3
High Courts31 Jan 2012
Shri. Mahila Griha Udyog Lijjat Papad Vs Deputy Director of Income Tax (Exemption)-1(1) and Others
Bombay High Court · (2012) 114 BOMLR 799 : (2012) 208 TAXMAN 199
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23B), 143(2), 143(3), 147, 148Khadi and Village Industries Commission Act, 1956 — Section 2
High Courts31 Jan 2012Dismissed
The Cotton Corporation of India Ltd. Vs Sree. Shanmugar Mills and Another
Bombay High Court · (2012) 2 ALLMR 554
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 8
High Courts31 Jan 2012Dismissed
Nandlal Bajranlal Sainy Vs State of Maharashtra
Bombay High Court · (2012) 01 BOM CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2012
Amgonda Vithoba Pandhare Vs Union of India and Others
Bombay High Court · (2012) BomCR(Cri) 219 : (2012) 4 MhLj 768
Constitution of India, 1950 — Article 13(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 482National Honours Act, 1971 — Section 2
High Courts31 Jan 2012
Balu Siddhu Bhosale since deceased, by his legal heir wife, Smt. Chudabai Balu Bhosale since deceased through her legal heirs 1 to 7 Vs The State of Maharashtra and Others
Bombay High Court · (2012) 4 ALLMR 865 : (2012) 4 MhLj 292
Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 227, 254Contract Act, 1872 — Section 23, 72
High Courts30 Jan 2012
Sunil Mantri Reality Ltd. Vs Jadhav Hotels Pvt. Ltd. and Others
Bombay High Court · (2013) 1 BomCR 168
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 54
High Courts30 Jan 2012
Ultra Tech Cement Limited and Another Vs Dinesh Kothari and Another
Bombay High Court · (2013) 53 PTC 415
High Courts30 Jan 2012
Commissioner of Income Tax Vs Shyam Narayan and Bros.
Bombay High Court · (2012) 349 ITR 145
Income Tax Act, 1961 — Section 139(1), 143(3), 234B, 260A, 271(1)(c)
High Courts30 Jan 2012Dismissed
Hanumant P. Pawar Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 MhLj 697
Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 15, 16, 16(2)Constitution of India, 1950 — Article 243(O)
High Courts30 Jan 2012Dismissed
Union of India Vs Jindal Drugs Limited
Bombay High Court · (2012) 114 BOMLR 779 : (2012) 190 ECR 3
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11BBConstitution of India, 1950 — Article 226
High Courts30 Jan 2012
Ms. Vaishali Satish Ganorkar and Another Vs Mr. Satish Keshaorao Ganorkar and Others
Bombay High Court · AIR 2012 Bom 101 : (2012) 2 ALLMR 737 : (2012) 5 BomCR 210 : (2012) 3 MhLj 669
Benami Transactions (Prohibition) Act, 1988 — Section 1(2), 3, 4, 4(1), 4(2)Hindu Succession Act, 1956 — Section 29, 6, 8Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 41, 42(2)
High Courts30 Jan 2012Allowed
Wireless Developers Inc. Vs India games Ltd.
Bombay High Court · (2012) 2 ALLMR 790 : (2012) 2 ARBLR 397 : (2012) 114 BOMLR 1276 : (2012) 3 MhLj 449
Arbitration and Conciliation Act, 1996 — Section 2, 34, 47, 48, 48(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 12, Order 21 Rule 17, Order 21 Rule 22, Order 21 Rule 24Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 5(1)
High Courts30 Jan 2012
The Commissioner of Income Tax, Central II, Mumbai Vs Talathi and Panthaky Associated Pvt. Ltd
Bombay High Court · (2012) 343 ITR 309 : (2012) 205 TAXMAN 309
Finance Act, 2003 — Section 30, 30(a)
High Courts30 Jan 2012
Armindo Jose Andrade Alias Armindo Augusto Andrade and 3 Others Vs State of Goa and 4 Others
Bombay High Court · (2012) 01 BOM CK 0010
Constitution of India, 1950 — Article 226