CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2022

1,299 judgments · page 6 of 65

High Courts01 Dec 2022Dismissed

Fahim Karim Sheikh Vs State Of Maharashtra

Bombay High Court · (2022) 12 BOM CK 0021

Code Of Criminal Procedure, 1973 — Section 167(2), 173(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(c), 22(c), 25, 29, 36A(4), 37
Read judgment
High Courts30 Nov 2022Dismissed

M/S Securities & Time Share Owners Welfare Association Vs Securities And Exchange Board Of India And Others

Bombay High Court · (2022) 11 BOM CK 0096

Constitution Of India, 1950 — Article 14, 226, 309Collective Investment Schemes Regulations, 1999 — Regulation 2(1)(b)(i), 3, 5, 9, 13, 14, 65, 73, 74Securities And Exchange Board Of India Act, 1992 — Section 2A(2), 2(ba), 2(i), 2(1)(ba), 2(h)(ib), 11, 11A(3), 11AA, 11AA(1), 11AA(2), 11AA(3), 11B(1), 11B(2), 11B(2A), 11B(3), 11B(4), 11(4)(f), 12, 12(1B), 15A, 15B, 15C, 15D, 15D(a), 15E, 15EA, 15EB, 15F, 15G, 15H, 15HA, 15HB, 15I, 31
Read judgment
High Courts28 Nov 2022Disposed Of

Footcandles Film Pvt. Ltd And Others Vs Income Tax Officer And Others

Bombay High Court · (2022) 11 BOM CK 0099

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 116(a), 116(b), 116(c), 116(d), 116(e), 116(f), 116(g), 119, 192, 200, 204, 269UA, 271(1), 273A, 275A, 275B, 276, 276A, 276B, 276BB, 276C, 276CC, 276D, 277, 277A, 278, 279, 279(1), 279(2), 279(3), 287BCode Of Criminal Procedure, 1973 — Section 248(2)
Read judgment