High Courts17 Jul 2014
Director of Income Tax Vs Safmarine Container Lines NV
Bombay High Court · (2014) 367 ITR 209 : (2014) 225 TAXMAN 299
Income Tax Act, 1961 — Section 260A, 44B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,059 of 3,665
High Courts17 Jul 2014Dismissed
Vithal Saidu Lokhande Vs Rama Mahadev Gund
Bombay High Court · (2015) 2 ABR 540 : (2015) 1 ALLMR 324 : (2016) 1 BomCR 735 : (2015) 2 MhLj 345
Evidence Act, 1872 — Section 91, 92
High Courts17 Jul 2014Dismissed
The Executive Engineer Vs Vijay Narhar Athawale
Bombay High Court · (2014) 6 ALLMR 299 : (2015) 144 FLR 69
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts17 Jul 2014Dismissed
Ashok Bhaurao Sardar Vs The State of Maharashtra
Bombay High Court · (2014) 5 ALLMR 808
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts17 Jul 2014Disposed Off
Leopold Cafe and Stores Vs Novex Communications Pvt. Ltd.
Bombay High Court · (2014) 6 BomCR 394 : (2014) 59 PTC 505
Copyright Act, 1957 — Section 30, 33, 33(1), 33(1), 33(3)
High Courts17 Jul 2014
Commissioner of Income Tax-II Vs HDFC Bank Ltd.
Bombay High Court · (2014) 07 BOM CK 0224
Income Tax Act, 1961 — Section 143(3), 260A, 263
High Courts17 Jul 2014
Commissioner of Income Tax Vs HDFC Bank Ltd.
Bombay High Court · (2014) 368 ITR 377
Income Tax Act, 1961 — Section 143(3), 260A, 263
High Courts17 Jul 2014
Rohit Gera Vs Pune Cantonment Board
Bombay High Court · (2014) 5 ABR 123 : (2015) 4 ALLMR 696 : (2014) 6 MhLj 201
Cantonments Act, 1924 — Section 179(2)(a)Cantonments Act, 2006 — Section 2(a), 2(d), 234, 235, 235(1)Constitution of India, 1950 — Article 226
High Courts17 Jul 2014Disposed Off
Anantram Vs The State of Maharashtra
Bombay High Court · (2015) ALLMR(Cri) 975 : (2014) 3 BomCR(Cri) 797
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts17 Jul 2014Disposed Off
High Court on its own Motion Vs State of Goa
Bombay High Court · (2014) 07 BOM CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 323, 332, 342, 353, 504Probation of Offenders Act, 1958 — Section 3, 4
High Courts17 Jul 2014Partly Allowed
Maria Beatriz De Souza Vs Agnelo John Bosco Savio Fernandes
Bombay High Court · (2014) 07 BOM CK 0116
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 2-A, 13Constitution of India, 1950 — Article 227, 32Guardians and Wards Act, 1890 — Section 9, 9(1)
High Courts17 Jul 2014Allowed
Sher Singh Vs State of Goa
Bombay High Court · (2014) 07 BOM CK 0115
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c)
High Courts17 Jul 2014Partly Allowed
Hanuman P. Shingan Vs Vithal Deo Karad Public Trust
Bombay High Court · (2014) 6 MhLj 198
Constitution of India, 1950 — Article 226, 227
High Courts17 Jul 2014
Ram Vs Municipal Council
Bombay High Court · (2014) 6 ALLMR 848 : (2015) 145 FLR 99 : (2015) 1 MhLj 698
Industrial Disputes Act, 1947 — Section 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts17 Jul 2014Allowed
India Venture Trust Vs Tulsi Castings and Machining Limited Tulsi Castings and Machining Limited Vs India Venture Trust
Bombay High Court · (2014) 07 BOM CK 0101
Arbitration and Conciliation Act, 1996 — Section 17, 37, 9(b)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 6
High Courts17 Jul 2014
Commissioner of Income-tax Vs Harit Exports Ltd.
Bombay High Court · (2014) 226 TAXMAN 260
High Courts17 Jul 2014
The State of Maharashtra Vs Fatambi Noor Mohammed Pathan
Bombay High Court · (2014) ALLMR(Cri) 3921
Bombay Police Act, 1951 — Section 37(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42(1), 42(2)
High Courts17 Jul 2014
The State of Maharashtra Vs Prakash Parshuram Shirke
Bombay High Court · (2014) ALLMR(Cri) 4058
Penal Code, 1860 (IPC) — Section 408, 467, 477(A), 477A
High Courts16 Jul 2014Disposed off
Jagdish Vs The State of Maharashtra and Others
Bombay High Court · (2015) ALLMR(Cri) 2644
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 120B 420 465 467 468
High Courts16 Jul 2014
ICICI Securities Ltd. Vs Assistant Commissioner of Income Tax-3(2)
Bombay High Court · (2015) 231 TAXMAN 460
Constitution of India, 1950 - Article 226 — Income Tax Act, 1961 - Section 119(2)(b), 143 (3), 143(3), 147, 148