High Courts09 Jan 2013
Kamat Printers Kamgar Sanghatna Vs Kamat Printers Pvt. Ltd. and Others
Bombay High Court · (2013) 138 FLR 1106
COURT ARCHIVE
Bombay High Court judgments, 2013
2,696 judgments · page 133 of 135
High Courts08 Jan 2013
Kausa Education and Charitable Trust and Others Vs Maharashtra State Information Commission and Others
Bombay High Court · (2013) 2 ABR 381 : AIR 2013 Bom 62 : (2013) 2 ALLMR 598 : (2013) 2 BomCR 57 : (2013) 2 MhLj 246
Constitution of India, 1950 — Article 19(1)(a), 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Right to Information Act, 2005 — Section 11, 19, 19(8), 19(8)(a), 2(1)
High Courts08 Jan 2013
New India Assurance Company Vs Nandlal Lalchand Jaiswani and Others
Bombay High Court · (2013) 3 ABR 286 : (2014) 1 ACC 681 : (2013) 2 ALLMR 550 : (2013) 6 BomCR 191 : (2013) 2 MhLj 159
High Courts08 Jan 2013
Nasrina Eakbal Pathan (Khan) Vs State of Maharashtra
Bombay High Court · (2013) 5 ABR 590
High Courts08 Jan 2013
Commissioner of Income Tax Vs Glenmark Pharmaceutical Ltd.
Bombay High Court · (2013) 351 ITR 359 : (2013) 213 TAXMAN 315
Income Tax Act, 1961 — Section 115J, 115JA, 115JB, 14A, 234B
High Courts08 Jan 2013Dismissed
M/s Maneesh Pharmaceuticals Limited Vs M/s Contract Advertising India Private Limited
Bombay High Court · (2013) 2 ARBLR 68 : (2013) 1 BomCR 825
Arbitration and Conciliation Act, 1996 — Section 17, 30, 31(7)(a), 34, 34(1)Companies Act, 1956 — Section 434
High Courts08 Jan 2013
Zee Entertainment Enterprises Limited Vs Klassic Studios and Films Pvt. Ltd.
Bombay High Court · (2013) 7 BomCR 357
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 114Arbitration and Conciliation Act, 1996 — Section 19, 31(7)(a), 34
High Courts08 Jan 2013
Shri Upendra Kantilal Thanawala, Shri Pankaj Kantilal Thanawala, Shri Kunal Pankaj Thanawala and Shri Vishal Upendra Thanawala All of Mumbai Indian Inhabitant, Carrying on Business at 47/49, Dr. V.B. Gandhi Marg, Fort, Mumbai-23 Vs Shree Ram Builders and Others
Bombay High Court · (2013) 2 ABR 106 : (2013) 1 ARBLR 307 : (2013) 1 BomCR 705
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 2(3), 2(e)Civil Procedure Code, 1908 (CPC) — Section 120, 16, 16(d), 17, 20
High Courts08 Jan 2013
M/s. Century Enka Ltd., Post Box No. 17, Bhosari, Pune-26 Vs Kishan Sambhaji Biradra
Bombay High Court · (2013) 2 ALLMR 520 : (2013) 3 BomCR 432 : (2013) 137 FLR 170 : (2013) 2 MhLj 173
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts08 Jan 2013Dismissed
Qatar Airways Vs Shapoorji Pallonji and Co.
Bombay High Court · (2013) 2 ABR 164 : (2013) 2 ALLMR 808 : (2013) 2 BomCR 65 : (2013) 3 MhLj 327
Civil Procedure Code, 1908 (CPC) — Section 84, 86, 86(1)Constitution of India, 1950 — Article 12, 285(1)
High Courts08 Jan 2013Dismissed
Dr. Mangat Rai Goyal Vs M/s. Moraj Finanz Pvt. Ltd.
Bombay High Court · (2013) 3 ALLMR 244
Companies Act, 1956 — Section 434
High Courts08 Jan 2013
Commissioner of Income Tax Vs Malhar Information Services
Bombay High Court · (2013) 257 CTR 69 : (2013) 351 ITR 119
Income Tax Act, 1961 — Section 80HHC, 80HHE
High Courts08 Jan 2013
Shantappa Parisa Manare Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 1429
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts08 Jan 2013Dismissed
Uzair Abdul Rehman Maqba and Others Vs Thane Municipal Corporation and Others
Bombay High Court · (2013) 4 ALLMR 225 : (2013) 4 MhLj 809
Administration of Evacuee Property Act, 1950 — Section 46, 7Constitution of India, 1950 — Article 226
High Courts08 Jan 2013
Director of Income Tax Vs Chiron Bearing Gmbh and Co.
Bombay High Court · (2013) 256 CTR 342 : (2013) 351 ITR 115 : (2013) 213 TAXMAN 174
Income Tax Act, 1961 — Section 234B
High Courts08 Jan 2013
Pragati Udyog Vs Assistant Commissioner of Central Excise and Service Tax
Bombay High Court · (2013) 23 GSTR 240
High Courts07 Jan 2013
TCI Telenet Solutions Pvt. Ltd. Vs Milliennium Motors Pvt. Ltd.
Bombay High Court · (2013) 2 BomCR 85
Constitution of India, 1950 — Article 227
High Courts07 Jan 2013Dismissed
CIT Vs Aafloat Textile (India) Ltd.
Bombay High Court · (2013) 01 BOM CK 0243
High Courts07 Jan 2013
Dnyaneshwar Ramchandra Suryawanshi Vs The State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 3133
High Courts07 Jan 2013Dismissed
Innovatherm GmbH Vs Sesa Goa Ltd.
Bombay High Court · (2013) 4 ABR 1142 : (2013) 3 BomCR 720
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Companies Act, 1956 — Section 100, 203, 235, 236, 237Companies Act, 2013 — Section 391, 392, 393, 394