High Courts06 Mar 2013
Commissioner of Income Tax Vs Uhde India P. Ltd.
Bombay High Court · (2013) 358 ITR 395
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,241 of 3,665
High Courts05 Mar 2013
Shikshana Prasaraka Mandali Vs The Commissioner of Income Tax and Others
Bombay High Court · (2013) 258 CTR 289 : (2013) 352 ITR 53 : (2013) 215 TAXMAN 191
Income Tax Act, 1961 — Section 127(2), 132(1), 153, 153A, 153C
High Courts05 Mar 2013
Nagorao Parshuram Sugave and Kisan Vs The State of Maharashtra and Others
Bombay High Court · (2013) 3 ABR 20 : (2013) 3 ALLMR 859
High Courts05 Mar 2013
Ramdas Borkar Vs M/s. Goa Shipyard Ltd. and Another
Bombay High Court · (2014) 2 ABR 650
High Courts05 Mar 2013Disposed Off
Vinayak Ranum D.P. Loundo Vs Amira A. Razaq and Others
Bombay High Court · (2013) 4 BomCR 469
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227
High Courts05 Mar 2013Dismissed
Padmabai Dattatraya Bhojne Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 2527 : (2013) 3 BomCR(Cri) 174
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a)(ii)
High Courts05 Mar 2013Dismissed
Ganesh Jaglal Jaiswal Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ABR 735 : (2013) 4 ACC 15 : (2013) ALLMR(Cri) 2377 : (2013) 3 BomCR(Cri) 158 : (2013) CriLJ 3243
Bombay Prohibition Act, 1949 — Section 65(a)Motor Vehicles Act, 1988 — Section 41, 42, 43, 45, 47
High Courts05 Mar 2013
Asian Paints Limited Vs Oriental Oil and Paint Co.
Bombay High Court · (2013) 54 PTC 433
Copyright Act, 1957 — Section 51Trade Marks Act, 1999 — Section 2(1)(zb), 27(2), 29(1), 29(2)
High Courts05 Mar 2013
Smt. Sonali Sanjay Duragkar and Another Vs Smt. Panchfulla and Another
Bombay High Court · (2013) ALLMR(Cri) 1940
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 11, 12A, 80GPenal Code, 1860 (IPC) — Section 417, 418, 420, 423
High Courts05 Mar 2013
Sachin Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1939
Bombay Police Act, 1951 — Section 56Income Tax Act, 1961 — Section 11, 12APenal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts05 Mar 2013
Kalyan Vs The State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 242 : (2013) 4 BomCR 639
High Courts05 Mar 2013
Smt. Yashoda Bhimrao Jadhav and Another Vs Mahendra Mandanlal Gundecha and Others
Bombay High Court · (2013) 3 ABR 395
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts05 Mar 2013Allowed
Bapu Jagalu Dhormare and Another Vs State of Maharashtra and Others
Bombay High Court · (2013) 4 ALLMR 228 : (2013) 2 BomCR 545 : (2013) 4 MhLj 812
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Mar 2013Allowed
Smt. Vaishali Sudhakar Badhe Vs The State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 1455
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200Penal Code, 1860 (IPC) — Section 304A
High Courts05 Mar 2013
Vidarbha Mining Association Vs Central Government Tribunal and Others
Bombay High Court · (2013) 2 ABR 1208 : (2013) 3 ALLMR 637 : (2013) 4 BomCR 594
Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts05 Mar 2013
Shri Jose Marie Albert Vales, alias Robert Vales Vs The District and Sessions Judge and State of Goa
Bombay High Court · (2013) 3 BomCR(Cri) 163
High Courts05 Mar 2013
Bapu and Dhananjay Nagurao Gule Vs The State of Maharashtra and Namdeo Mahadeo Mali
Bombay High Court · (2013) 03 BOM CK 0112
High Courts05 Mar 2013
Sudam Vs The State of Maharashtra and Dharma
Bombay High Court · (2013) 3 ALLMR 553 : (2013) 2 BomCR 535 : (2013) 4 MhLj 426
High Courts05 Mar 2013
Samadhan Vs The State of Maharashtra, The Scheduled Certificate Scrutiny Committee and The Sub-Divisional Officer
Bombay High Court · (2013) 3 ABR 1193 : (2013) 3 ALLMR 871 : (2013) 4 BomCR 457 : (2013) 4 MhLj 457
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 3, 4, 4(1), 4(2), 5