COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,046 of 3,665

High Courts13 Aug 2014

Sangli Miraj Kupwad Cities Municipal Corporation Vs Kisan Bhau Satwekar

Bombay High Court · (2014) 5 ABR 554 : (2014) 6 ALLMR 226

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 2, 226, 32, 32(3), 367(1)General Clauses Act, 1897 — Section 3(29)

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High Courts13 Aug 2014Partly Allowed

Ranjana Murlidhar Anerao Vs The State of Maharashtra

Bombay High Court · (2014) 5 ABR 742 : (2015) 1 ALLMR 395 : (2015) 5 BomCR 808 : (2014) 5 MhLj 543

Constitution of India, 1950 — Article 14, 15, 16, 19(1)(g), 19(6)Essential Commodities Act, 1955 — Section 3(2), 3(3-c)

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High Courts13 Aug 2014Partly Allowed

Shahid Javed Maniyar Vs Sagir Munirkhan Sarguroh

Bombay High Court · (2015) 2 ALLMR 296 : (2014) 6 BomCR 126 : (2014) 2 MhLj 823

Bombay Public Trusts Act, 1950 — Section 22, 31, 32, 33, 34

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High Courts13 Aug 2014

The Commissioner of Income Tax Vs V.M. Salgaonkar and Bros (P) Ltd.

Bombay High Court · (2014) 272 CTR 25 : (2015) 372 ITR 248

Income Tax Act, 1961 — Section 28, 28, 29, 29, 30, 30, 30

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High Courts13 Aug 2014Partly Allowed

Mahalasa Service Vs Goa Shipyard Limited

Bombay High Court · (2014) 08 BOM CK 0085

Constitution of India, 1950 — Article 12, 226

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High Courts13 Aug 2014Disposed Off

Lithoferro Vs State of Goa

Bombay High Court · (2015) 3 ABR 32

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 299Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987 — Section 4, 5

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High Courts13 Aug 2014Allowed

Chandansingh Vs Kokila

Bombay High Court · (2014) 6 BomCR 559

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11

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High Courts13 Aug 2014

Union of India Vs Mohan P. Gore

Bombay High Court · (2014) 6 ALLMR 671 : (2014) 6 BomCR 563 : (2014) 143 FLR 828 : (2014) LLR 1259 : (2015) 1 MhLj 399

Constitution of India, 1950 — Article 12, 309Industrial Disputes Act, 1947 — Section 2(j)

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High Courts12 Aug 2014

The Goa M.R.F. Employees Union Vs Icarus Foods & Farm and Others

Bombay High Court · (2015) 2 ALLMR 301 : (2015) 6 BomCR 672 : (2015) 146 FLR 167 : (2015) LLR 974 : (2015) 3 MhLj 42

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Factories Act, 1948 — Section 46

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High Courts12 Aug 2014

Wasudeo Vs Additional Collector

Bombay High Court · (2015) 1 ABR 793 : (2015) 4 BomCR 314 : (2015) 1 MhLj 146

Evidence Act, 1872 — Section 45, 47, 73

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High Courts12 Aug 2014

Rama Krishna Arolkar Vs Kumud

Bombay High Court · (2014) 5 ABR 788 : (2015) 2 ALLMR 655 : (2015) 3 MhLj 949

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 14

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High Courts12 Aug 2014

Commissioner of Sales Tax Vs Jalani Tools (India) Ltd.

Bombay High Court · (2014) 76 VST 104

Bombay Sales Tax Act, 1959 — Section 36(2)(c), 36(3)Central Sales Tax Act, 1956 — Section 14, 14(iv), 14(iv)(i), 14(iv)(ix), 14(iv)(xi)Constitution of India, 1950 — Article 134A, 265

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High Courts12 Aug 2014Partly Allowed