High Courts07 Mar 2013Dismissed
Gangareddy Rajanna Deotale Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 2700
Criminal Procedure Code, 1973 (CrPC) — Section 173
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,240 of 3,665
High Courts07 Mar 2013
Classic Share and Stock Broking Services Ltd. Vs Assistant Commissioner of Income Tax
Bombay High Court · (2014) 265 CTR 587 : (2013) 216 TAXMAN 238
High Courts06 Mar 2013
The Chief Executive Officer Vs Vaijinath, The Chief General Manager, The Government of Maharashtra and The Chairman
Bombay High Court · (2013) 3 ABR 159 : (2013) 2 BomCR 516 : (2013) 137 FLR 1062 : (2013) LabIC 1733 : (2013) 3 LLJ 266 : (2013) 4 MhLj 846
Constitution of India, 1950 — Article 226, 32Maharashtra Co-operative Societies Act, 1960 — Section 69A, 69BMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32
High Courts06 Mar 2013
Agricultural Produce Market Committee and Bhimakant Balaji Patil Vs Godrej Agrovet Limited, Director of Marketing and State of Maharashtra
Bombay High Court · (2013) 3 ABR 37 : (2013) 4 ALLMR 75 : (2013) 2 BomCR 501 : (2013) 3 MhLj 421
Constitution of India, 1950 — Article 226
High Courts06 Mar 2013
Smt. Pinky Devi and Mr. Neerajsingh Sunder Singh Thakur Vs Mr. Krishnamurthy Santappa Govilekar
Bombay High Court · (2013) 3 ABR 439 : (2014) 1 ALLMR 714 : (2013) 3 BomCR 550 : (2013) 3 MhLj 32
High Courts06 Mar 2013
M/s. Deepak Fertilizers and Petrochemicals Corporation Ltd. Vs The Commissioner of Central Excise
Bombay High Court · (2013) 21 GSTR 192 : (2013) 32 STR 532 : (2013) 39 STT 425
Central Excises and Salt Act, 1944 — Section 11A(1)
High Courts06 Mar 2013
UTI Mutual Fund Vs Income Tax Officer and Others
Bombay High Court · (2013) 260 CTR 56
Income Tax Act, 1961 — Section 10, 10(23D), 143(3), 160(1)(iv), 161
High Courts06 Mar 2013
Shri Rajeev Kapur, Shri Rajeev Kapur (HUF) and Smt. Sharda Kapur Vs Grentex and Company Private Limited and Others
Bombay High Court · (2013) 114 CLA 503 : (2013) 178 CompCas 81 : (2013) 178 CompCas 28 : (2013) 3 CompLJ 461
Companies Act, 1956 — Section 10F, 397, 398, 402, 403
High Courts06 Mar 2013Allowed
Mr. Madhukar V. Khandeparkar, (since deceased) and Mrs. Madhukar Khandeparkar Vs Administrative Tribunal, Goa and Others
Bombay High Court · (2013) 2 BomCR 493
Civil Procedure Code, 1908 (CPC) — Section 115, 27Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 83(1)
High Courts06 Mar 2013Allowed
Shivramprasad Anant Sansthanik Vs The State of Maharashtra and Another
Bombay High Court · (2013) ALLMR(Cri) 1456
Criminal Procedure Code, 1973 (CrPC) — Section 341, 482Penal Code, 1860 (IPC) — Section 34, 341, 499, 504, 506
High Courts06 Mar 2013
Mr. Remedios (Alias Remy) Goes Vs The Goa Coastal Zone Management Authority
Bombay High Court · (2013) 5 ALLMR 19
High Courts06 Mar 2013Dismissed
Premsingh and Others Vs Prabhudayal Natthulal Jaiswal and Another
Bombay High Court · (2013) ALLMR(Cri) 2045
Criminal Procedure Code, 1973 (CrPC) — Section 161, 258Income Tax Act, 1922 — Section 10(2)(vi), 10(2)(xiv)Income Tax Act, 1961 — Section 32(1)(ii), 35(1)(iv), 35(2)(iv), 45, 45(2)
High Courts06 Mar 2013
Mr. Jayesh Dinesh Shah and Others Vs Kaydee Family Trust and Others
Bombay High Court · (2013) 03 BOM CK 0180
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(h), 40, 45
High Courts06 Mar 2013Dismissed
Chandravati Jyotiswarup Valmiki and Others Vs Assistant Municipal Commissioner
Bombay High Court · (2013) 3 ALLMR 566 : (2013) 5 BomCR 191 : (2013) 3 MhLj 455
Maharashtra Regional and Town Planning Act, 1966 — Section 149, 52, 55, 55(2)
High Courts06 Mar 2013Dismissed
S.M. Sawant Vs Mahgoub Ali Mohamed El Boshari and Others
Bombay High Court · (2013) 3 ABR 150 : (2013) ALLMR(Cri) 1553 : (2013) 2 BomCR(Cri) 654
Customs Act, 1962 — Section 135(d)(a)(II)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 28, 29, 8(c)
High Courts06 Mar 2013
Vishnu Ramchandra Patil and Others Vs Group Gram Panchayat and Others etc. etc.
Bombay High Court · (2013) 3 ABR 214 : (2013) 3 ALLMR 16 : (2013) 3 BomCR 517 : (2013) 3 MhLj 133
Bombay Village Panchayats Act, 1958 — Section 35
High Courts06 Mar 2013
M/s. Saumya Buildcon Pvt. Ltd. Vs Union of India and Others
Bombay High Court · (2013) 3 ABR 186
High Courts06 Mar 2013Dismissed
Kamgar Nagar No. 1. C.H.S. (Proposed) and Others Vs State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 144
High Courts06 Mar 2013
Budreddin A. Khan Vs Executive Engineer, Maharashtra State Electricity Dist. Co. Ltd. and Another
Bombay High Court · (2013) 3 ABR 408 : (2013) 3 ALLMR 612 : (2013) 3 MhLj 549
Electricity Act, 2003 — Section 42(5)
High Courts06 Mar 2013Dismissed
City and Industrial Development Corporation Vs Percival Joseph Pareira and Others
Bombay High Court · (2013) 4 ABR 26 : (2013) 4 ALLMR 247 : (2013) 4 MhLj 762
Constitution of India, 1950 — Article 227, 289(1), 289(3)Land Acquisition Act, 1894 — Section 18, 20, 28A, 3, 4Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(2), 113(3A), 113A, 116