High Courts05 Mar 2014
Dattaguru Amonkar Vs Kala Academy
Bombay High Court · (2014) 6 ALLMR 185
Constitution of India, 1950 — Article 16(d)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,109 of 3,665
High Courts04 Mar 2014
Board of Trustees of Jawaharlal Nehru Port Trust Vs C.C.E.
Bombay High Court · (2015) 39 STR 572
High Courts04 Mar 2014
Keyur Shah Vs Union of India
Bombay High Court · (2014) 306 ELT 603
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 127B, 127C, 142, 28
High Courts04 Mar 2014Allowed
Ashok Teofilo Vaz Vs State of Goa
Bombay High Court · (2014) 6 ALLMR 130 : (2014) 4 BomCR 686 : (2015) 1 MhLj 197
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 4
High Courts04 Mar 2014
Shriram Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 3641
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts04 Mar 2014
Director of Income Tax (Exemption) Vs Jamshetji Tata Trust
Bombay High Court · (2014) 267 CTR 157 : (2014) 362 ITR 357
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 10(34), 10(37), 10(38), 11
High Courts04 Mar 2014Allowed
Mohammed Zulfekharuddin and Mangala Vs The State of Maharashtra and Others
Bombay High Court · (2014) ALLMR(Cri) 2961 : (2014) 3 BomCR(Cri) 30
Criminal Procedure Code, 1973 (CrPC) - Section 482Notaries Act, 1952 - Section 13 2 3 5(2) 8Penal Code, 1860 (IPC) - Section 109 114 120(B) 201 34
High Courts04 Mar 2014Partly Allowed
Maharashtra State Road Transport Corporation Vs Manik Parasram Rathod
Bombay High Court · (2014) 4 LLJ 531
High Courts04 Mar 2014
Talati and Panthaky Associated Pvt. Ltd. Vs Deputy Commissioner of Income Tax, Commissioner of Income Tax and Union of India
Bombay High Court · (2014) 268 CTR 94 : (2014) 362 ITR 362
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(3) 147 148 44AB
High Courts04 Mar 2014Allowed
Karbhari and Others Vs Mr. Devidas, Mr. Kishor, Sau. Meerabai and Mr. Harishchandra
Bombay High Court · (2014) 5 ABR 113 : (2014) 6 ALLMR 859 : (2014) 4 BomCR 637 : (2015) 1 MhLj 700
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u) 100Easements Act, 1882 - Section 13 15
High Courts04 Mar 2014Dismissed
Padmakar Pandurang Kale Vs Santosh, The Grampanchayat and The Additional Divisional
Bombay High Court · (2014) 5 ABR 48 : (2014) 5 ALLMR 638 : (2014) 4 BomCR 695
Bombay Village Panchayats Act, 1958 - Section 14(1)(j-1)
High Courts04 Mar 2014Allowed
Subhash Govinda Ambhore and Gajanan Pandhari Chibhade Vs State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 1810
Penal Code, 1860 (IPC) - Section 34 354 376(2)(g) 506
High Courts04 Mar 2014Allowed
Pravin Rajendra Rathod Vs The State of Maharashtra
Bombay High Court · (2014) ALLMR(Cri) 2571 : (2014) 2 BomCR(Cri) 418 : (2014) 2 Crimes 339
Penal Code, 1860 (IPC) - Section 34 363 364 396 397
High Courts04 Mar 2014
Export Credit Guarantee Corporation of India Ltd. Vs Mr. T. Mathew, Mr. Chatur Lakumal Mirchandani, M/s. Suresh Estates Pvt. Ltd. and Dalamal House Commercial
Bombay High Court · (2014) 2 ABR 801 : (2014) 4 ALLMR 135 : (2014) 2 BomCR 481 : (2014) 5 MhLj 675
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 11, Order 10 Rule 10, Order 2 Rule 2, Order 6 Rule 16, Order 7 Rule 11Evidence Act, 1872 - Section 91 92Limitation Act, 1963 - Section 10 10 11 11 12 12
High Courts04 Mar 2014
Coca-Cola India (P.) Ltd. Vs Income Tax Appellate Tribunal
Bombay High Court · (2014) 268 CTR 417 : (2014) 364 ITR 567 : (2014) 223 TAXMAN 58
Income Tax Act, 1961 — Section 177(3), 226(3), 37(1)
High Courts03 Mar 2014
Commissioner of Income Tax-4 Vs Angel Infin (P.) Ltd.
Bombay High Court · (2014) 225 TAXMAN 78
Income Tax Act, 1961 — Section 23(1)(a), 23(1)(b), 260A
High Courts03 Mar 2014Allowed
Union of India Vs Press Trust of India
Bombay High Court · (2014) 142 FLR 475 : (2014) 141 FLR 653 : (2014) 2 LLJ 680 : (2014) 3 LLN 66 : (2014) LLR 569
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts03 Mar 2014
Kaizen Plastomould Pvt. Ltd. Vs The Union of India and Another
Bombay High Court · (2014) 03 BOM CK 0173
Central Excises and Salt Act, 1944 — Section 35(EE), 35EEConstitution of India, 1950 — Article 226
High Courts03 Mar 2014Dismissed
Shamin Azad Education Society, Head Master and Secretary and Shri Mushrifulla Khan Vs The Presiding Officer, The Education Officer (Secondary) and Mohd. Zaki Javed
Bombay High Court · (2014) 3 ABR 1 : (2015) 2 ALLMR 218 : (2014) 2 BomCR 758 : (2014) 4 MhLj 723
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5 5(1) 5(2) 9