COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,100 of 3,665

High Courts25 Mar 2014Disposed Off

Vijay More @ Viju @ Rahul Shantaram More Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 925 : (2015) 3 BomCR(Cri) 434

Bombay Police Act, 1951 - Section 135 35 37(i)(a)Criminal Procedure Code, 1973 (CrPC) - Section 161 291A 294Evidence Act, 1872 - Section 27

High Courts25 Mar 2014

M/s. Nerka Chemicals Private Limited Vs The Union of India and Others

Bombay High Court · (2014) 272 CTR 143 : (2015) 371 ITR 280 : (2014) 226 TAXMAN 272

Income Tax Act, 1961 - Section 139 14 143(3) 156 2(18)(b)Transfer of Property Act, 1882 - Section 122

High Courts25 Mar 2014Allowed

Gramin Vikas Shikshan Sanstha and Rajkumar Vs Bhikshuk @ Biskut, State of Maharashtra, The District Inspector of Land Records and Licit High School

Bombay High Court · (2014) 5 ALLMR 653 : (2015) 2 BomCR 98 : (2014) 3 MhLj 694

High Courts25 Mar 2014Allowed

Bhagwat Sheshrao Bhutekar Vs Tulshiram, Baban and Ramdas

Bombay High Court · (2014) 5 ALLMR 613

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14 35A

High Courts25 Mar 2014Dismissed

Vijay Ramchandra Raut Vs Divisional Commissioner

Bombay High Court · (2015) 1 ALLMR 664 : (2015) 1 BomCR 766 : (2014) 3 MhLj 641

Bombay Village Panchayats Act, 1958 — Section 14, 14(1)(j-5)

High Courts25 Mar 2014

Maharashtra State Road Transport Corporation Vs Raghunath Ganpat Shegar

Bombay High Court · (2014) 5 ALLMR 567 : (2014) 142 FLR 712 : (2014) 3 LLJ 28 : (2014) 3 MhLj 957

High Courts25 Mar 2014

Nippon Bearing Pvt. Ltd. Vs Commissioner of Customs (Export)

Bombay High Court · (2014) 304 ELT 668

Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 4G

High Courts25 Mar 2014

Crompton Greaves Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2014) 364 ITR 244 : (2014) 226 TAXMAN 375

Income Tax Act, 1961 — Section 115JB, 2, 2(14), 2(47), 45Transfer of Property Act, 1882 — Section 6(dd)Wealth Tax Act, 1957 — Section 2(e)

High Courts25 Mar 2014Partly Allowed

Shrirampur Education Society Vs Regional Provident Fund Commissioner

Bombay High Court · (2014) 5 ALLMR 558 : (2014) 142 FLR 477 : (2014) 2 LLJ 539 : (2014) LLR 792 : (2014) 4 MhLj 739

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1), 7-A

High Courts25 Mar 2014Allowed

Rajendra B. Kasare Vs Union of India and Another

Bombay High Court · (2014) 3 ABR 295 : (2015) 3 ALLMR 222 : (2014) 6 BomCR 431

Constitution of India, 1950 - Article 21 39(e) 41 43 48A

High Courts25 Mar 2014

Umesh K. Naik Vs State of Goa

Bombay High Court · (2014) 6 ABR 299

High Courts24 Mar 2014

CIT Vs I-Flex Solutions Ltd.

Bombay High Court · (2014) 03 BOM CK 0253

Income Tax Act, 1961 - Section 10A 92CA(4)

High Courts24 Mar 2014

City and Industrial Development Corporation of Maharashtra Ltd. Vs Asstt. CIT

Bombay High Court · (2014) 03 BOM CK 0234

Income Tax Act, 1961 — Section 10(20A), 139, 142, 143, 143(3)Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(1), 113(3A), 154, 160

High Courts24 Mar 2014Dismissed

Babu Dagadu Awari Vs Baby

Bombay High Court · (2014) 5 ABR 454 : (2014) 4 MhLj 608

Hindu Succession (Amendment) Act, 2005 — Section 6Hindu Succession Act, 1956 — Section 6

High Courts24 Mar 2014Allowed

Mohsin Ahmed Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2409

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 8

High Courts24 Mar 2014Partly Allowed

Shafi Bala Rais Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2416

Penal Code, 1860 (IPC) — Section 307, 323, 34

High Courts24 Mar 2014

Dr. Dinesh Jain Vs Income Tax Officer

Bombay High Court · (2014) 272 CTR 73 : (2014) 363 ITR 210 : (2014) 226 TAXMAN 27

Income Tax Act, 1961 — Section 132, 133A, 133A(3), 143(3), 260A

High Courts24 Mar 2014

Mrs. Madhu Ashok Kapur and Others Vs Mr. Rana Kapoor and Others

Bombay High Court · (2014) 4 ABR 396 : (2015) 1 BC 226 : (2014) 3 BomCR 425 : (2014) 120 CLA 207 : (2014) 183 CompCas 339 : (2014) 127 SCL 248

Banking Regulation Act, 1949 - Section 10A 10A(2) 10A(3) 10A(4) 10A(6)Civil Procedure Code, 1908 (CPC) - Section 9Companies Act, 1956 - Section 10 107 10A 155 163(2)

High Courts24 Mar 2014Dismissed

Krishnagopal Karamchand Sharma and Rahul Krishnamohan Sharma Vs Mrs. Sangita Krishnagopal Sharma

Bombay High Court · (2014) 6 BomCR 590

Succession Act, 1925 - Section 263 263(b)

High Courts24 Mar 2014

Mr. Rajiv K. Mehta Vs Mrs. Rekha H. Sheth and Others

Bombay High Court · (2014) 3 BomCR 771

Bombay Provincial Municipal Corporations Act, 1949 - Section 487Bombay Public Trusts Act, 1950 - Section 1 17 19 2(10) 2(10)(e)Civil Procedure Code, 1908 (CPC) - Order 10 Rule 1, Order 10 Rule 10, Order 10 Rule 10, Order 14 Rule 2(2), Order 20 Rule 12(1)(c)