High Courts08 Feb 2016Disposed Off
The Commissioner of Income Tax Vs Union Bank of India
Bombay High Court · (2016) 02 BOM CK 0253
Income Tax Act, 1961 - Section 143(3), Section 260A, Section 36(1)(viia), Section 43(D)
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 76 of 90
High Courts08 Feb 2016Disposed Off
Arun Vishwanath Kamble Vs Satish Siddharth Chavan
Bombay High Court · (2017) 2 AIRBomR 557
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts08 Feb 2016Allowed
Sudha Facility Management Service, A Partnership Firm duly registered under Indian Partnership Act, through its Managing Partner Mr. Ashish Naik, aged 25 years, married, businessman, Resident of H.No.366, Adarsh Colony Carmbolim, Tiswadi, Goa - Petitioner
Bombay High Court · (2017) 1 ALLMR 797 : (2016) 6 MhLJ 96
Constitution of India, 1950 - Article 226
High Courts08 Feb 2016Dismissed
The Commissioner of Income Tax-9 Mumbai Vs Apollo Finvest (I) Ltd.
Bombay High Court · (2016) 382 ITR 33
Income Tax Act, 1961 - Section 260-A
High Courts08 Feb 2016Allowed
Swami Samarth Agencies and Others Vs Mauli Chemicals Industries
Bombay High Court · (2016) 2 AIRBomR 736 : (2016) 6 MhLJ 587 : (2016) 1 MIPR 329 : (2017) 3 RAJ 25
Trade Marks Act, 1999 - Section 134(2), Section 2(h), Section 21, Section 27, Section 27(1), Section 28, Section 28(1), Section 29, Section 29(1), Section 29(2)
High Courts08 Feb 2016Allowed
The TJSB Sahakari Bank Ltd. Vs B.D. Sampat and Others
Bombay High Court · (2016) ACD 706 : (2016) 165 AIC 517 : (2016) 1 AIRBomRCri 660 : (2016) ALLMRCri 2262 : (2016) 2 BomCR(Cri) 551 : (2016) 3 DCR 41 : (2016) 1 MadWNCri 59 : (2016) 4 MhLJ 130 : (2016) 3 MhLJCrl 145 : (2016) 2 NIJ 783
Criminal Procedure Code, 1973 (CrPC) - Section 254, Section 255, Section 256Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts08 Feb 2016Disposed off
Sridhar Sundararajan Vs Ultramarine and Pigments Limited and Others
Bombay High Court · (2016) 2 AIRBomR 273 : (2016) 4 BCR 182 : (2016) 195 CompCas 1 : (2016) 3 CompLJ 248 : (2016) 229 DLT 307 : (2016) 4 MhLJ 590 : (2016) 134 SCL 465
General Clauses Act, 1897 - Section 6(c)
High Courts08 Feb 2016Dismissed
Sudha Facility Management Service Vs The Managing Director, Kadamba Transport Corporation Ltd. and Others
Bombay High Court · (2016) 02 BOM CK 0101
Constitution of India, 1950 - Article 226, Article 227
High Courts08 Feb 2016Dismissed
Kashinath and Others Vs State of Maharashtra and Others
Bombay High Court · (2016) 6 BCR 86 : (2016) 6 FLT 698 : (2016) 4 MhLJ 363
Constitution of India, 1950 - Article 226Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 - Section 2, Section 3, Section 4, Section 4(3), Section 4(5), Section 4(6), Section 6
High Courts08 Feb 2016Disposed Off
Emerald Cruises Vs The Income Tax Appellate Tribunal and Others
Bombay High Court · (2016) 02 BOM CK 0095
High Courts08 Feb 2016Dismissed
Shaikh Mustafa Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 2033 : (2016) 3 BomCR(Cri) 741 : (2016) 3 MhLJCrl 728
Penal Code, 1860 (IPC) — Section 34, 420, 489B, 489D
High Courts05 Feb 2016Partly Allowed
Savita Vijay Choudhari Vs The State of Maharashtra and Others
Bombay High Court · (2016) 02 BOM CK 0247
Constitution of India, 1950 - Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2, Section 2(i), Section 2(t), Section 47, Section 72
High Courts05 Feb 2016Dismissed
Raju Vs State of Maharashtra
Bombay High Court · (2016) 02 BOM CK 0240
Penal Code, 1860 (IPC) - Section 302, Section 325, Section 34
High Courts05 Feb 2016Partly Allowed
Dipak Siddhu Patil Vs The State of Maharashtra
Bombay High Court · (2016) 02 BOM CK 0239
Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 323, Section 452, Section 504
High Courts05 Feb 2016Dismissed
Ms. Sociedade De Formento Industrial Ltd. Vs Shri Gurudas G. Pai
Bombay High Court · (2016) 5 AIRBomR 411 : (2016) AIRCC 3094 : (2016) 4 CivCC 395 : (2016) 4 CivilLJ 607 : (2016) 5 MhLJ 143
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 — Section 22
High Courts05 Feb 2016Partly Allowed
Santosh Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4405 : (2017) 1 BomCR(Cri) 193
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Feb 2016Disposed Off
B.L. Shah Vs ACIT
Bombay High Court · (2016) 284 CurTR 165
Income Tax Act, 1961 - Section 143(3), Section 17, Section 17(3)(ii), Section 260-A
High Courts05 Feb 2016Disposed off
Pramerica Asset Managers Pvt. Ltd. and Others Vs Deccan Chronicle Holdings Ltd.
Bombay High Court · (2016) 3 BankJ 625 : (2016) 4 BC 220 : (2016) 4 BCR 138 : (2016) 195 CompCas 293 : (2016) 2 DRTC 357 : (2016) 135 SCL 40
Industries (Development and Regulation) Act, 1951 - Section 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 5Sick Industrial Companies (Special Pr
High Courts05 Feb 2016Dismissed
Valimohamed Haji Allarakha Sonawala Wakf and Others Vs Zainal Abidin Afzal Dewji and Others
Bombay High Court · (2016) 2 AIRBomR 579
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 11Presidency Small Cause Courts Act, 1882 - Section 41(1)
High Courts05 Feb 2016Dismissed
Mountain Villas and Others Vs Dy. Registrar, Co-operative Societies (Mumbai) (On Deputation) and Others
Bombay High Court · (2016) 2 AIRBomR 588 : (2016) 2 ALLMR 441 : (2016) 2 BCR 809 : (2016) 3 MhLJ 227
Constitution of India, 1950 - Article 226, Article 227Maharashtra Co-operative Societies Act, 1960 - Section 101, Section 154