Bombay High Court Judgments 2014 — Page 3

High Courts22 Dec 2014

Dhanesh Shantilal Shah Vs The State of Maharashtra and Others

Bombay High Court · (2014) 12 BOM CK 0188

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226

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High Courts22 Dec 2014

Kalpesh M. Nagda Vs The Commissioner of Income Tax and Others

Bombay High Court · (2014) 12 BOM CK 0182

Income Tax Act, 1961 — Section 11, 143(1), 143(3), 154, 256(1)

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High Courts22 Dec 2014

Arun Vs State of Maharashtra

Bombay High Court · (2015) 2 ABR 558 : AIR 2015 Bom 123 : (2015) 1 ALLMR 799 : (2015) 1 BomCR 568 : (2015) 3 ESC 1777

Constitution of India, 1950 — Article 14, 141, 142, 15, 16Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 10(4), 11, 12, 13Mumbai Municipal Corporation Act, 1888 — Section 16(1C)(a)

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High Courts22 Dec 2014

Ramesh Jagannath Ingole Vs Shakunbai Ganesh Ingole

Bombay High Court · (2015) 6 ALLMR 286 : (2015) 4 MhLj 787

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 20, Order 5 Rule 20(1), 100, 96

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High Courts22 Dec 2014

Sau. Yojna Bharat Mali Vs The State of Maharashtra

Bombay High Court · (2015) 4 ABR 649 : (2015) 3 ALLMR 831 : (2015) 5 MhLj 469

Constitution of India, 1950 — Article 136Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 313, 44, 44(1)(e), 44(3)

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High Courts22 Dec 2014

Shobhagmal Bankatlal Maloo and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 1 BomCR(Cri) 567

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 34, 405, 406, 420

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High Courts22 Dec 2014

Sampark Industries Ltd. Vs Union of India

Bombay High Court · (2015) 317 ELT 5

Constitution of India, 1950 — Article 226

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High Courts22 Dec 2014

Tosha Kurade Vs Public Prosecutor, High Court of Bombay and Others

Bombay High Court · (2015) ALLMR(Cri) 299 : (2015) 1 BomCR(Cri) 468

Penal Code, 1860 (IPC) — Section 34, 353, 448, 504, 506

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High Courts22 Dec 2014

Crompton Greaves Ltd. Vs Assistant Commissioner of Income Tax

Bombay High Court · (2015) 275 CTR 49

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115J, 115JA, 139, 139(1), 139(5)

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High Courts22 Dec 2014

The Couriers Association of India Vs The Union of India

Bombay High Court · (2015) 317 ELT 688

Constitution of India, 1950 — Article 14, 19(1)(g), 226Customs Act, 1962 — Section 146, 146(1), 157

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High Courts22 Dec 2014

The State of Maharashtra Vs Rangnath Dagadu Shinde

Bombay High Court · (2015) ALLMR(Cri) 4396 : (2015) 1 BomCR(Cri) 571

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(i)(xi)

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High Courts22 Dec 2014

The State of Maharashtra Vs Shaikh Sinkandar Isamoddin

Bombay High Court · (2015) 1 BomCR(Cri) 348

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 304B, 306, 498A, 498A

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High Courts22 Dec 2014

The State of Maharashtra Vs Sanjay Sheshrao Suryawanshi

Bombay High Court · (2015) ALLMR(Cri) 1927 : (2015) 1 BomCR(Cri) 451

Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 101, 106, 113B, 113B, 114Penal Code, 1860 (IPC) — Section 30, 302, 304B, 304B, 306

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High Courts22 Dec 2014