COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,302 of 3,665

High Courts13 Sept 2012Dismissed

Jyoti Sahajwani Vs Shri Sadhu Manjani

Bombay High Court · (2012) BomCR(Cri) 832

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 33, 34, 89Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139, 142

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High Courts13 Sept 2012

Shri Gunaji K. Govekar Vs State of Goa and Others

Bombay High Court · (2012) 6 ALLMR 698

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High Courts13 Sept 2012

The Colva Civic and Consumer Forum Vs The State of Goa and Others

Bombay High Court · (2013) 2 ALLMR 256

Goa Non-Biodegradable Garbage (Control) Rules, 1997 — Rule 4

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High Courts13 Sept 2012Dismissed

Mrs. Z.H. Lamak Vs Accountant General - II, (A and E) Maharashtra, Nagpur, Joint Director of Higher Education, Nagpur Region, Nagpur, Dhanwate National College, Nagpur and Nagpur University

Bombay High Court · (2012) 6 ALLMR 265 : (2013) 1 BomCR 767

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High Courts13 Sept 2012Dismissed

The Branch Manager, National Insurance Co. Ltd Vs Vijay Raut and Others

Bombay High Court · (2013) 2 BomCR 405

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High Courts13 Sept 2012

CIT Vs Xylon Holdings (P) Ltd.

Bombay High Court · (2012) 09 BOM CK 0002

Income Tax Act, 1961 — Section 143(3), 260A, 28(iv), 41(1)

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High Courts12 Sept 2012

Commissioner of Central Excise Vs CEAT Ltd.

Bombay High Court · (2013) 20 GSTR 524

Central Excises and Salt Act, 1944 — Section 11AC

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High Courts12 Sept 2012

Skoda Auto India Pvt. Ltd. Vs Commissioner of Central Excise

Bombay High Court · (2012) 286 ELT 356

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High Courts12 Sept 2012Dismissed

Commissioner of Customs (EP) Vs Hindustan Unilever Ltd.

Bombay High Court · (2012) 285 ELT 500

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High Courts12 Sept 2012Allowed

New India Assurance Company Ltd. Vs Kashinath Raot and Others

Bombay High Court · (2012) 6 ALLMR 316

Insurance Act, 1938 — Section 64VB

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High Courts12 Sept 2012Dismissed

Commissioner of Income Tax-3, Mumbai Vs Small Industries Development Bank of India

Bombay High Court · (2012) 211 TAXMAN 341

Income Tax Act, 1961 — Section 10, 10A, 14A, 260A, 28Small Industries Development Bank of India Act, 1989 — Section 50

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High Courts12 Sept 2012Allowed

Zandu Pharmaceuticals Works Limited 70, Gokhale Road (South), Dadar, Mumbai - 400 025 Vs The Commissioner of Income Tax City-VII, Aayakar Bhavan, M.K. Road, Mumbai - 400020

Bombay High Court · (2013) 259 CTR 253 : (2013) 350 ITR 366

Income Tax Act, 1961 — Section 143(1)(a), 260A, 80HH, 80I, 80IA

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High Courts12 Sept 2012Disposed Off

Sahara Hospitality Ltd. Vs Commissioner of Income Tax-8

Bombay High Court · (2013) 258 CTR 275 : (2013) 352 ITR 38 : (2012) 211 TAXMAN 15

Income Tax Act, 1922 — Section 5(7A)Income Tax Act, 1961 — Section 127, 127(1), 127(2), 142(1)

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High Courts12 Sept 2012

The Commissioner of Income Tax 10, Aayakar Bhavan, M.K. Road, Mumbai-400020 Vs M/s. Indian Oil Corporation Ltd., G-9, Ali Yavar Jung Marg, Bandra (E), Mumbai-400051

Bombay High Court · (2012) 114 BOMLR 3289 : (2012) 254 CTR 113 : (2012) 210 TAXMAN 466

Arbitration Act, 1940 — Section 8(1)Income Tax Act, 1961 — Section 143, 143(1), 143(3), 143(4), 144

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High Courts12 Sept 2012Dismissed

Union of India Vs The Maharashtra State Electricity Board and Maharashtra State Power Generation Company Ltd.

Bombay High Court · (2013) 1 ALLMR 729 : (2013) 1 BomCR 811

Railways Act, 1989 — Section 73(i)

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High Courts12 Sept 2012

Mohammad Wasim Mohammad Imam Bhiwaniwale, Ward No. 4, Washim, Taluq and District Washim (presently in Jail) Vs The State of Maharashtra and Divisional Commissioner, Amravati District, Amravati

Bombay High Court · (2013) 3 BomCR(Cri) 205

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High Courts12 Sept 2012Dismissed

Smt. Seema Sunil Khinvasar Vs The State of Maharashtra, Directorate of Medical Education and Research Centre, Mahatma Gandhi Institute of Medical Sciences, Sevagram, Wardha and Maharashtra University of Health Sciences, Nasik

Bombay High Court · (2012) 6 ALLMR 373 : (2013) 2 MhLj 63

Constitution of India, 1950 — Article 14

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High Courts12 Sept 2012

Mr. Dinanath Rama Naik, (Since Deceased) Through Legal heirs (Smt. Lata Dinanath Naik and Shri Rama @ Rajiv Dinanath Naik and Others) Vs Smt. Prabha Rane, Represented Herein by Her Power of Attorney Holder Shri Raju Sripad Rane

Bombay High Court · (2012) 6 ALLMR 758 : (2013) 1 BomCR 481 : (2013) 1 MhLj 355 : (2013) 1 RCR(Rent) 549

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)

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High Courts12 Sept 2012

Smt. Sulochana Ramchandra Mohite Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1856

Essential Commodities Act, 1955 — Section 3, 3(2)(h)(ii), 7, 7(1)(ii)

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High Courts11 Sept 2012

Smt. Maria Antonetta Pereira e Miranda Vs The Society of the Franciscan Hospillater and Another

Bombay High Court · (2013) 1 ALLMR 793

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

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