COURT ARCHIVE

Bombay High Court judgments, 2013

2,696 judgments · page 132 of 135

High Courts10 Jan 2013

Tarunkumar Dayalal Doshi and Another Vs Kishorkumar Dayalal Doshi and Others

Bombay High Court · (2013) ALLMR(Cri) 1312

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 238, 34Penal Code, 1860 (IPC) — Section 109, 34, 419, 420, 467

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High Courts10 Jan 2013

Director of Income Tax Vs Prudential Assurance Co. Ltd.

Bombay High Court · (2013) 352 ITR 66

Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 263

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High Courts10 Jan 2013Dismissed

Pramod Raghunath Vaidya Vs Yuvak Vidyalaya, Vihirgaon and Others

Bombay High Court · (2013) 2 ABR 203 : (2013) 2 ALLMR 899 : (2013) 3 BomCR 619 : (2013) LabIC 1406 : (2013) 3 MhLj 466

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

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High Courts10 Jan 2013Dismissed

IVRCL Ltd. (formerly known as IVR Prime Urban Developers Ltd.) Vs IOT UTKAL Energy Service Ltd.

Bombay High Court · (2013) 01 BOM CK 0128

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts10 Jan 2013Dismissed

Shri Sandeep Indravadan Sagar Vs State of Maharashtra and others Vinod Chotalal Suba Vs The Director General and Inspector General of Police and others

Bombay High Court · (2013) 2 ABR 85 : (2013) ALLMR(Cri) 1781 : (2013) 1 BomCR(Cri) 487 : (2013) CriLJ 1147 : (2013) 1 RCR(Criminal) 468

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156, 157Motor Vehicles Act, 1988 — Section 184, 185, 197, 202, 203

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High Courts10 Jan 2013

Suman N. Agarwal Vs Union of India and another

Bombay High Court · (2013) 3 ALLMR 302 : (2013) 7 BomCR 332 : (2013) 197 ECR 88 : (2013) 289 ELT 281 : (2013) 18 GSTR 389 : (2013) 38 STT 598

Central Excises and Salt Act, 1944 — Section 18Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124, 142, 142(1), 142(1)(c), 142(1)(c)(ii)

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High Courts10 Jan 2013Dismissed

Pravin Shripati Yadav Vs Grampanchayat, Minche, Tal. Hatkanangale, Dist. Kolhapur and Others

Bombay High Court · (2013) 2 ABR 611 : (2013) 3 ALLMR 647 : (2013) 3 BomCR 729 : (2013) 2 MhLj 934

Constitution of India, 1950 — Article 226, 227, 320, 320(3)(c)

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High Courts10 Jan 2013

Director of Income Tax (IT)-II Vs Prudential Assurance Co. Ltd.

Bombay High Court · (2013) 213 TAXMAN 111

Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 263

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High Courts10 Jan 2013

Commissioner of Income Tax, Mumbai Vs Petroleum India International

Bombay High Court · (2013) 260 CTR 418 : (2013) 351 ITR 295 : (2013) 213 TAXMAN 41

Income Tax Act, 1961 — Section 192, 40(a)(iii), 91(1)

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High Courts10 Jan 2013Dismissed

Yogesh Balasaheb Ingale and Another Vs The State of Maharashtra

Bombay High Court · (2013) 5 ABR 471 : (2013) ALLMR(Cri) 2066 : (2014) 3 BomCR(Cri) 568

Income Tax Act, 1961 — Section 112, 2, 48, 49, 50Penal Code, 1860 (IPC) — Section 34, 364A, 417, 419

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High Courts10 Jan 2013Dismissed

The State of Maharashtra Vs Nisar Ahamad Mohammad Jahur Ansari

Bombay High Court · (2014) ALLMR(Cri) 1669

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High Courts09 Jan 2013

Mohammed Jaheer and Others Vs M.V. Mohammed Hussain Walayata (Since Deceased) and Others

Bombay High Court · (2013) 2 ABR 1257 : AIR 2013 Bom 81 : AIR 2013 Bom 77 : (2013) 2 ALLMR 615 : (2013) 7 BomCR 669 : (2013) 2 MhLj 294

Hindu Succession Act, 1956 — Section 15, 8

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High Courts09 Jan 2013Disposed Off

Sow Kalpana Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2713

Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(4)Limitation Act, 1963 — Section 14Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 Jan 2013Partly Allowed

Vishnu Vithal Salgar and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2709 : (2014) 3 BomCR(Cri) 713

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

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High Courts09 Jan 2013

Mahesh Zaveri Vs Commissioner of Customs (Preventive)

Bombay High Court · (2013) 199 ECR 146 : (2014) 306 ELT 413 : (2013) 293 ELT 352 : (2013) 23 GSTR 458

Constitution of India, 1950 — Article 226

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High Courts09 Jan 2013

Suvarna Jyotiram Chavan Vs State of Maharashtra at the Instance of Tasgaon Police Station The State of Maharashtra Vs Sou. Suvarna Jyotiram Chavan

Bombay High Court · (2013) 2 ABR 386 : (2013) ALLMR(Cri) 1722 : (2013) 2 BomCR(Cri) 30

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts09 Jan 2013

M/s. Videocon Industries Limited Vs M/s. JMC Projects (India) Limited

Bombay High Court · (2013) 2 ABR 192 : (2013) 7 BomCR 338

Arbitration and Conciliation Act, 1996 — Section 2, 2(1)(e), 34

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High Courts09 Jan 2013

Digambar Langote and Others Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 125 : (2013) 2 ALLMR 832 : (2013) 2 BomCR 678 : (2013) 3 MhLj 355

Land Acquisition Act, 1894 — Section 13, 14(4), 4, 4(1)Maharashtra Co-operative Societies Act, 1960 — Section 73A

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High Courts09 Jan 2013Dismissed

Oil and Natural Gas Corporation Limited Vs Reliance Energy Limited

Bombay High Court · (2013) 01 BOM CK 0123

Arbitration and Conciliation Act, 1996 — Section 20, 21, 34Limitation Act, 1963 — Section 14, 19, 3

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High Courts09 Jan 2013

Rahul Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1686

Penal Code, 1860 (IPC) — Section 302, 34, 498A

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