High Courts07 Nov 2014
Commissioner of Income Tax Vs Apna Organics P. Ltd.
Bombay High Court · (2015) 374 ITR 55
Income Tax Act, 1961 - Section 158BD
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Bombay High Court judgments
73,288 judgments · page 1,018 of 3,665
High Courts07 Nov 2014Allowed
Manoj and Others Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 1876
Evidence Act, 1872 - Section 27 — Penal Code, 1860 (IPC) - Section 302, 307, 34, 452
High Courts07 Nov 2014
Anjali Vs Sub-Divisional Officer and Others
Bombay High Court · (2015) 6 ALLMR 694 : (2015) 6 BomCR 312 : (2015) 2 MhLj 651
Mamlatdars Court Act, 1906 - Section 23, 23(2), 5(2)
High Courts07 Nov 2014
Commissioner of Income Tax Vs L''Oreal India (P.) Ltd.
Bombay High Court · (2015) 276 CTR 484 : (2015) 228 TAXMAN 360
High Courts07 Nov 2014
Raju Vs D.I.G., Prisons (E)(R) and Others
Bombay High Court · (2015) ALLMR(Cri) 1834 : (2015) CriLJ 1151
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 395Prisons Act, 1894 — Section 59
High Courts07 Nov 2014
Jehangir H.C. Jehangir Vs Income Tax Officer
Bombay High Court · (2015) 317 ELT 237
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 194, 194J, 254, 80-IB(10)
High Courts07 Nov 2014
Rohit Ramesh Doshi Vs State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 672
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
High Courts07 Nov 2014
Sopan Kamaji Gawali Vs Gayabai
Bombay High Court · (2014) 11 BOM CK 0083
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(3)
High Courts07 Nov 2014
Bhandara Zilla Parishad Wa Panchayat Samiti Karamachari Sahakari Sanstha Ltd. Vs Divisional Joint Registrar
Bombay High Court · (2015) 5 ALLMR 151 : (2016) 1 BomCR 617 : (2015) 4 MhLj 409
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 18(c), 18C, 78, 79, 79(1)
High Courts07 Nov 2014
Jumbo World Holdings Limited Vs Bennet Coleman and Co. Ltd.
Bombay High Court · (2015) 1 ALLMR 788
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts07 Nov 2014
Commandant, S.R.P.F. Vs Amrata
Bombay High Court · (2015) 1 ABR 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts07 Nov 2014
Mukunda Devraoji Gotmare Vs Deputy Inspector General Pintya Vs The Superintendent, Central Prison Raju Vs The D.I.G. Prisons (E) (R)
Bombay High Court · (2015) 1 BomCR(Cri) 64
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 395Prisons Act, 1894 — Section 59
High Courts05 Nov 2014Disposed off
Smita Vs State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 1806
Criminal Procedure Code, 1973 (CrPC) - Section 482 — Penal Code, 1860 (IPC) - Section 34, 363, 366, 376
High Courts05 Nov 2014
Bhagwan Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 35 : (2015) 2 DMC 861
Penal Code, 1860 (IPC) — Section 304-B, 306, 34, 498-A
High Courts05 Nov 2014
Michael Coutinho Vs Ralito Victor Pereira Vaz and Others
Bombay High Court · (2015) 1 ABR 356
Specific Relief Act, 1963 — Section 16(c), 20, 22
High Courts05 Nov 2014
Pandurang Dashrath Gund Vs Keru Namdeo Sable
Bombay High Court · (2015) 1 ABR 7 : (2014) 6 BomCR 808
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts05 Nov 2014
Rainbow ACE Shipping S.A. Panama Vs Lufeng Shipping Co. Ltd.
Bombay High Court · (2014) 11 BOM CK 0102
Civil Procedure Code, 1908 (CPC) — Section 129, 13, 2(6), 95Contract Act, 1872 — Section 73
High Courts05 Nov 2014
Silvester D'' Souza Vs The State of Goa
Bombay High Court · (2015) 3 ALLMR 168
Land Acquisition Act, 1894 — Section 11, 11A, 18, 24, 30Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1), 24(2)
High Courts05 Nov 2014
Arjun Mahadev Harmalkar Vs The State of Goa Intervenor: Nisarga Nature Club
Bombay High Court · (2015) 1 ABR 348 : (2015) 3 ALLMR 134
Land Acquisition Act, 1894 — Section 11, 17, 31, 4, 4(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
High Courts05 Nov 2014
Nitin Umesh Sawant Vs State of Goa
Bombay High Court · (2015) ALLMR(Cri) 1964
Penal Code, 1860 (IPC) — Section 109, 34, 419, 420, 465