COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,226 of 3,665

High Courts10 Apr 2013

Bharat Petroleum Corporation Limited Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2013) 261 CTR 613 : (2013) 354 ITR 165 : (2013) 216 TAXMAN 210

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 254(2), 80HH, 80I, 80IA

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High Courts10 Apr 2013Dismissed

M/s. Oriental Export Corporation Vs Union of India and Others

Bombay High Court · (2013) 4 ALLMR 111 : (2013) 293 ELT 481 : (2013) 21 GSTR 24 : (2013) 119 SCL 403

Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 15, 15(1), 9, 9(2), 9(5)

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High Courts10 Apr 2013

Zulkarnain Mohammedhussain Kagalwalla Vs Mumtaz Hussain Mohammedhussain Kagalwala and Others

Bombay High Court · (2013) 3 ALLMR 891 : (2013) 4 MhLj 257

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 12 Rule 6(1), Order 15 Rule 1

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High Courts10 Apr 2013Allowed

Shri Dharmaraj Dagdu Ganpatil Vs The State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 2306

Penal Code, 1860 (IPC) — Section 375, 376, 506

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High Courts09 Apr 2013

Mrs. Rachana Shirish Shah and Others Vs Janak Bapulal Shah and Others

Bombay High Court · (2013) 3 ABR 637 : (2013) 3 ALLMR 736 : (2013) 4 BomCR 102

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High Courts09 Apr 2013

Shri U.V. Uttamchandani, Proprietor, Udhaygiri Engineers Vs M/s. Gleb Engineers Pvt. Ltd. and Others

Bombay High Court · (2013) 04 BOM CK 0172

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High Courts09 Apr 2013

Bombay Intelligence Security (India) Ltd. Vs Oil and Natural Gs Corporation Ltd.

Bombay High Court · (2013) 5 ALLMR 126 : (2013) 3 MhLj 620

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(6), 11(6)(a)

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High Courts09 Apr 2013Allowed

M/s. Shree Kamal Constructions and Others Vs Shri Kamlakar Jiwan Patil and Others

Bombay High Court · (2013) 4 ABR 348

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19, 19(a)

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High Courts09 Apr 2013Allowed

Yusuf Mehtab Qureshi Vs Afzal Khan Safdar Khan and Others

Bombay High Court · (2013) ALLMR(Cri) 2560

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts09 Apr 2013

Vilas Rangrao Mahalle and Others Vs State of Maharashtra and Others

Bombay High Court · (2013) 3 ABR 1001 : (2013) 4 ALLMR 337 : (2013) 4 BomCR 375 : (2013) 4 MhLj 277

Constitution of India, 1950 — Article 226, 227, 311

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High Courts09 Apr 2013Allowed

Madhur Pandey, Smt. Shashi Pandey and Mrs. Pramila Bajpai Vs M/s. Larsen and Toubro Infotech Limited

Bombay High Court · (2013) 4 ALLMR 846 : (2013) 5 BomCR 413 : (2013) 3 MhLj 654

Apprentices Act, 1961 — Section 20

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High Courts09 Apr 2013Allowed

Harshad Jayprasad Bakshi Vs State of Maharashtra and Another

Bombay High Court · (2013) 5 ABR 480 : (2013) 4 BC 441 : (2013) 3 BomCR(Cri) 502 : (2014) 2 MhLj 95

Companies Act, 1956 — Section 16, 17, 18, 25Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts09 Apr 2013

Jayesh M. Gandhi, Vinay D. Balse and S.N. Shivakumar Vs Yogendra N. Thakkar

Bombay High Court · (2013) 04 BOM CK 0085

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34, 7(4)(a), 7(4)(b)Partnership Act, 1932 — Section 17, 17(a)

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High Courts09 Apr 2013

M/s. R.M. Cylinders Private Limited Vs Hindustan Petroleum Corporation Limited

Bombay High Court · (2013) 4 ABR 22 : (2013) 5 ALLMR 762 : (2013) 3 ARBLR 203 : (2013) 4 BomCR 71 : (2013) 4 MhLj 67

Arbitration and Conciliation Act, 1996 — Section 34, 73, 74Limitation Act, 1963 — Section 3

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High Courts09 Apr 2013Allowed

M/s. Thakker Warehousing Agency, a partnership firm Vs Maharashtra Small Scale Industries Development Corporation Ltd., A Company Registered under the Provisional of Companies Act, 1956

Bombay High Court · (2013) 04 BOM CK 0076

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High Courts09 Apr 2013

The Maharashtra University of Health Sciences Vs Kalicharan and Others

Bombay High Court · (2013) 3 ALLMR 672 : (2013) 4 MhLj 612

Maharashtra University of Health Sciences Act, 1998 — Section 2(35)

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High Courts09 Apr 2013Dismissed

Madhusingh Gulabsingh Jadhav Vs Shri Samarth Vyaym Mandir and Others

Bombay High Court · (2013) 3 ABR 871 : (2013) 3 ALLMR 816 : (2014) 2 BomCR 840 : (2013) LabIC 2189 : (2013) 3 MhLj 663

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High Courts09 Apr 2013Dismissed

Ku. Renu Vs Rashtrasant Tukdoji Maharaj Nagpur University and Yeshwantrao Chavan College of Engineering

Bombay High Court · (2013) 4 ABR 94 : (2013) 4 ALLMR 849 : (2013) 5 BomCR 194 : (2013) 3 MhLj 909

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 31(2)

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High Courts09 Apr 2013Allowed

Mr. Ashok B. Nigudkar Vs Mr. Sudhadra P. Nirgudkar and Others

Bombay High Court · (2013) 4 ALLMR 753 : (2013) 4 MhLj 175

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 35, 42

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High Courts09 Apr 2013

Kalpana Dilip Bahirat Vs Pune Municipal Corporation and Others

Bombay High Court · (2013) 3 ABR 994 : (2013) 5 ALLMR 155 : (2013) 5 MhLj 700

Constitution of India, 1950 — Article 226, 227

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