COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 84 of 90

High Courts19 Jan 2016Allowed

Sunflag Iron and Steel Co. Ltd. Vs The Central Board of Direct Taxes, Ministry of Finance, Govt. of India and Others

Bombay High Court · (2016) 3 BCR 850 : (2016) 287 CurTR 309 : (2016) 387 ITR 674 : (2016) 4 MhLJ 141

Income Tax Act, 1961 - Section 119, Section 154, Section 156, Section 160, Section 163, Section 163(1), Section 192, Section 194LB, Section 194LC, Section 194LD, Section 195, Section 195(2), Section 2, Section 2(7), Section 200, Section 201, Section 2

High Courts19 Jan 2016Partly Allowed

Kai. Venkatrao Deshmukh Shilwanikar and Others Vs Sharad Shridharrao Deshmukh and Others

Bombay High Court · (2016) 4 BCR 442 : (2016) MCR 721

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(12), Section 2(9)

High Courts19 Jan 2016Dismissed

The Commissioner of Customs, Central Excise and Service Tax Vs Automobile Corporation of Goa Limited

Bombay High Court · (2016) 01 BOM CK 0050

Central Excises and Salt Act, 1944 - Section 35(G)

High Courts19 Jan 2016Disposed Off

Kirtikumar Vs Pravinbhai

Bombay High Court · (2016) 01 BOM CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts18 Jan 2016Dismissed

The Commissioner of Income Tax-15, Mumbai Vs Sai Shraddha Construction

Bombay High Court · (2016) 01 BOM CK 0227

Income Tax Act, 1961 - Section 144, Section 260-A, Section 80 IB(10), Section 80IB (10)(c), Section 80IB(10), Section 80IB(14)(a)

High Courts18 Jan 2016Dismissed

The Commissioner of Income Tax-10, Mumbai Vs First Data (India) Pvt. Ltd.

Bombay High Court · (2016) 384 ITR 260

Income Tax Act, 1961 - Section 260-A, Section 27(1)(c), Section 271(1)(c), Section 80

High Courts18 Jan 2016Disposed Off

Prabhatkumar S. Das Vs Central Administrative Tribunal

Bombay High Court · (2016) 5 ALLMR 55 : (2016) 150 FLR 878 : (2016) 4 MhLJ 98 : (2016) 5 SLR 761

High Courts18 Jan 2016Allowed

Nirmal Bang Securities Pvt. Ltd. Vs The Assistant Commissioner of Income Tax and Others

Bombay High Court · (2016) 284 CurTR 244 : (2016) 382 ITR 93

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10, Section 10(23D), Section 10(33), Section 115-O, Section 132(1), Section 139, Section 142, Section 142(1), Section 142(2A), Section 143, Section 143(2), Section 143(3)

High Courts18 Jan 2016Allowed

Yeshwant Shikshan Prasarak Mandal and Others Vs Sadashiv Balkrishna Raktade and Others

Bombay High Court · (2016) 2 ALLMR 393 : (2016) 3 BCR 687 : (2016) 2 MhLJ 236

Constitution of India, 1950 - Article 226Maharashtra Universities Act, 1994 - Section 27, Section 28, Section 57, Section 57(2)

High Courts18 Jan 2016Allowed

Shabbir Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 1 : (2016) ALLMRCri 1152 : (2016) 1 BomCR(Cri) 699 : (2016) 3 MhLJCrl 345

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 489A, Section 489B, Section 489C

High Courts18 Jan 2016Dismissed

Ratan Parbat Ahire Vs The Chairman, Chinchpada Vibhag Shikshan Prasarak Mandal and Others

Bombay High Court · (2016) 4 BCR 82 : (2016) MCR 792 : (2016) 6 SLR 233

High Courts18 Jan 2016Disposed Off

The State of Maharashtra Vs Mohan Dattatraya Tangade R/o House No. 257, Guruwar Peth, Pune

Bombay High Court · (2016) ALLMRCri 928 : (2016) 3 BomCR(Cri) 577

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A

High Courts18 Jan 2016Dismissed

Dhananjay Ramkrishna Gaikwad and others Vs Sunanda Dhananjay Gaikwad and others

Bombay High Court · (2016) 3 AICLR 186 : (2016) 1 AIRBomRCri 590 : (2016) ALLMRCri 2291 : (2016) 2 BomCR(Cri) 176 : (2016) 2 CriCC 797 : (2016) CriLJ 1482 : (2016) 2 HLR 733 : (2016) 3 JCC 1769 : (2016) 4 MhLJCrl 78 : (2016) 3 RCRCivil 50 : (2016) 2 RCRCriminal 898

High Courts18 Jan 2016Allowed

Vijaykumar Vitthalrao Sarvade Vs State of Maharashtra and others

Bombay High Court · (2016) 2 AIRBomRCri 529 : (2016) ALLMRCri 1248 : (2016) 3 BomCR(Cri) 580 : (2016) CriLJ 4126

Criminal Procedure Code, 1973 (CrPC) — Section 196, 227

High Courts15 Jan 2016Dismissed

Cenzer Industries Ltd. Vs The Income Tax Officer, 5(1)(3) and Others

Bombay High Court · (2016) 01 BOM CK 0220

Income Tax Act, 1961 - Section 80IB

High Courts15 Jan 2016Dismissed

Commr. Of C. Ex. and Cus., Aurangabad Vs Atra Pharmaceuticals Ltd.

Bombay High Court · (2016) 342 ELT 39

High Courts15 Jan 2016Allowed

Asaram Vithobaji Selokar Vs Deputy Charity Commissioner

Bombay High Court · (2016) 3 BCR 581 : (2016) 4 MhLJ 398

Bombay Public Trusts Act, 1950 - Section 41A, 50, 51A

High Courts15 Jan 2016Disposed Off

Sayyed Ataullah Qadri Vs Government of Maharashtra

Bombay High Court · (2016) 4 AIRBomR 435

High Courts15 Jan 2016Dismissed

S.V.A. India Ltd. Vs Natural Vitamins Pvt. Ltd. and Others

Bombay High Court · (2016) ALLMRCri 814 : (2017) 2 BC 186 : (2016) 2 BomCR(Cri) 418 : (2017) 1 NIJ 640 : (2016) 3 RCRCriminal 456

Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts15 Jan 2016Partly Allowed

Satish Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 BCR 331 : (2016) MCR 763 : (2016) 3 MhLJ 682

Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 5[1]