High Courts08 Oct 2014
The Commissioner of Income Tax Vs Fomento Barges Pvt. Ltd.
Bombay High Court · (2014) 10 BOM CK 0060
Gift Tax Act, 1958 — Section 2(xxiv)(d), 4(1)(a)
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Bombay High Court judgments
73,288 judgments · page 1,027 of 3,665
High Courts08 Oct 2014
Zuari Finance Ltd. Vs The Assistant Commissioner of Income Tax
Bombay High Court · (2014) 10 BOM CK 0059
Income Tax Act, 1961 — Section 2, 2(5A), 2(5B), 2(5B)(vi), 260AInterest Tax Act, 1974 — Section 2(5B), 8(2)
High Courts08 Oct 2014
Zubair Malik Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2015) 1 ALLMR 543
Constitution of India, 1950 — Article 14, 21, 226, 243WMaharashtra Rent Control Act, 1999 — Section 14, 16Mumbai Municipal Corporation Act, 1888 — Section 354, 354C, 354C(1), 354D, 354N
High Courts07 Oct 2014Disposed off
Mahadu and Others Vs State of Maharashtra and Others
Bombay High Court · (2015) 6 ALLMR 718 : (2015) 4 MhLj 818
Constitution of India, 1950 - Article 299Evidence Act, 1872 - Section 115Land Acquisition Act, 1894 - Section 23 23(1A) 23(2) 28(1A) 34
High Courts07 Oct 2014
Madhavlal Narayanlal Pittie Vs Shekhar Narayan Shetty and Others
Bombay High Court · (2015) ALLMR(Cri) 1588
Criminal Procedure Code, 1973 (CrPC) - Section 482 — Penal Code, 1860 (IPC) - Section 420, 465, 468, 471
High Courts07 Oct 2014
Rqfique Ahmed Ansari and Others Vs Municipal Corporation for Greater Mumbai and Others
Bombay High Court · (2015) 1 BomCR 121
High Courts07 Oct 2014
Ishita Kunal Sangani Vs Kunal Sudhir Sangani
Bombay High Court · (2014) 6 ABR 767 : (2015) 1 ALLMR 282 : (2015) 2 MhLj 194
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13B, 13B
High Courts07 Oct 2014
Mineral Exploration Corporation Vs Sowmiya Enterprises Sowmiya Enterprises Vs Mineral Exploration Corporation Ltd.
Bombay High Court · (2015) 1 BomCR 173
Contract Act, 1872 — Section 3, 7Evidence Act, 1872 — Section 102, 103
High Courts07 Oct 2014
United India Insurance Co. Ltd. Vs Manisha Enterprises
Bombay High Court · (2014) 6 ABR 468 : (2014) 6 BomCR 15
High Courts07 Oct 2014
Aadya Motor Car Company Private Limited Vs The Municipal Commissioner of Nagpur
Bombay High Court · (2015) 4 ABR 518 : (2015) 1 ALLMR 246 : (2014) 7 BomCR 805
Bombay Provincial Municipal Corporations Act, 1949 — Section 398Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 2014
Ashok Dattatraya Kulkarni Vs The State of Maharashtra
Bombay High Court · (2015) 4 ABR 329 : (2014) 7 BomCR 781
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Maharashtra Co-operative Societies Act, 1960 — Section 163, 163(3), 164, 2(16), 21ATransfer of Property Act, 1882 — Section 5
High Courts07 Oct 2014
Dr. Shubash Singh Vs Maharashtra Medical Council
Bombay High Court · (2015) ALLMR(Cri) 898 : (2015) 2 BomCR 812 : (2015) 2 BomCR(Cri) 183
Companies Act, 1956 — Section 25, 267, 374, 389(1)Constitution of India, 1950 — Article 102(2), 191, 226Criminal Procedure Code, 1973 (CrPC) — Section 374, 389, 389(1), 482
High Courts07 Oct 2014
Godrej Industries Limited Vs Commissioner of Central Excise
Bombay High Court · (2015) 316 ELT 192
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AA, 11B
High Courts07 Oct 2014
Ramkishan Vs The State of Maharashtra
Bombay High Court · (2014) 4 BomCR(Cri) 305
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Oct 2014
Shivsing Vs The State of Maharashtra
Bombay High Court · (2016) ALLMR(Cri) 178 : (2015) 1 BomCR(Cri) 14
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts07 Oct 2014
Usha Rajesh Thapa Vs Kalpana Arun Hankar
Bombay High Court · (2015) 1 ACC 335 : (2015) 3 ALLMR 542 : (2015) 2 AnWR 54
Motor Vehicles Act, 1988 — Section 146(1), 147(5), 149(1), 94
High Courts06 Oct 2014
Vikramsinh Jaysingrao Ghatge Kagal Senior Office Vs The Municipal Council Kagal
Bombay High Court · (2015) 4 ABR 526 : (2015) 1 ALLMR 520 : (2014) 6 BomCR 842
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126, 126(1), 126(2)
High Courts01 Oct 2014Allowed
Vishwas Namdeo Dhundare Vs State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 2308
Evidence Act, 1872 - Section 25, 26 — Penal Code, 1860 (IPC) - Section 302, 449, 452
High Courts01 Oct 2014
Devanand Vs Bank of Maharashtra
Bombay High Court · (2015) 1 ALLMR 387
Constitution of India, 1950 — Article 19(1)(f), 300A, 300-A, 31(1)Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 25, 405, 463
High Courts01 Oct 2014
Shripad Gawas Vs State of Goa
Bombay High Court · (2015) 1 ALLMR 232 : (2015) 1 ESC 307 : (2015) LabIC 962 : (2015) 1 MhLj 847 : (2015) 1 SCT 526
Constitution of India, 1950 — Article 309