COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,305 of 3,665

High Courts06 Sept 2012

Ramniklal M. Doshi Vs Special Director, Enforcement Directorate and Another

Bombay High Court · (2012) 09 BOM CK 0160

Constitution of India, 1950 — Article 14Foreign Exchange Regulation Act, 1973 — Section 18, 18(2), 18(3), 40, 50

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High Courts06 Sept 2012

Shri Milton Coutinho Vs Shri Antonio Minino Jose D''silva and Others

Bombay High Court · (2012) 6 ALLMR 755 : (2013) 1 MhLj 396

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts06 Sept 2012Dismissed

Afak Shabbir Khan Vs The State of Maharashtra and Another

Bombay High Court · (2013) BomCR(Cri) 24

Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b)

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High Courts06 Sept 2012

M/s. Ameyas Infraprojects Pvt. Ltd. formerly M/s. Ameya Developers Pvt. Ltd. Vs Mr. Ajay B. Garg and Union of India

Bombay High Court · (2012) 116 SCL 574

Chartered Accountants Act, 1949 — Section 30

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High Courts06 Sept 2012

Kapil Chopra Vs Mr. Kunal Deshmukh, Vishesh Films India Pvt. Ltd. and Fox Star Studios Private Limited

Bombay High Court · (2012) 6 ALLMR 599 : (2013) 2 BomCR 815 : (2013) 1 MhLj 343 : (2013) 53 PTC 58

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High Courts06 Sept 2012Dismissed

Yogesh Nandu Pujari Vs Commissioner of Police, Thane The State of Maharashtra The Superintendent, Nashik Road Central Prison, Nashik

Bombay High Court · (2013) ALLMR(Cri) 1779 : (2012) BomCR(Cri) 6

Constitution of India, 1950 — Article 22(5), 226

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High Courts06 Sept 2012

Rajendra @ Balu Dnyanoba Parande Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1801

Penal Code, 1860 (IPC) — Section 366, 376, 376(2)(g)

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High Courts05 Sept 2012

Synefra Engineering and Construction Ltd. Vs Commr. of C. Ex., Pune-III

Bombay High Court · (2012) 286 ELT 10 : (2013) 39 STT 91

Finance Act, 1994 — Section 73, 75, 76, 78

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High Courts05 Sept 2012

Board of Industrial and Financial Reconstruction, M/s. Jaipur Golden Transport Co. Ltd. and M/s. Intec Polymers Ltd. Vs M/s. Hindustan Transmission Products Ltd. (In Liquidation)

Bombay High Court · (2013) 4 ALLMR 797 : (2012) 5 BomCR 631 : (2013) 176 CompCas 53

Companies Act, 1956 — Section 531, 531(1), 531A, 536, 536(2)Transfer of Property Act, 1882 — Section 53, 53A

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High Courts05 Sept 2012Dismissed

Akay Organics Ltd. Vs ITO and Another

Bombay High Court · (2012) 09 BOM CK 0138

Income Tax Act, 1961 — Section 260A

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High Courts05 Sept 2012

Larsen and Toubro Limited L and T House, N.M. Marg, Ballard Estate, Bombay - 38 Vs The Commissioner of Income Tax, Bombay City-Ill, Bombay

Bombay High Court · (2013) 256 CTR 252 : (2012) 210 TAXMAN 136

Income Tax Act, 1961 — Section 256(1), 35B

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High Courts05 Sept 2012

Indrabahadur Lalbahadur Khatri and Others Vs The State of Maharashtra

Bombay High Court · (2013) 2 BomCR(Cri) 495

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 167, 167(2), 173, 173(8), 209

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High Courts05 Sept 2012Dismissed

Shri Monya @ Rohit Rajendra Chavan Vs Dy. Commissioner of Police, Zone-1, Pune city and The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 1

Criminal Procedure Code, 1973 (CrPC) — Section 110, 110(e)(g)Penal Code, 1860 (IPC) — Section 110, 323, 324, 34, 427

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High Courts05 Sept 2012

Ashok Balasaheb Chaugule Vs The State of Maharashtra and Others

Bombay High Court · (2012) 6 ALLMR 274 : (2012) 6 MhLj 782

Constitution of India, 1950 — Article 21, 243C, 243F, 243G, 25

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High Courts05 Sept 2012

Kashinath Jairam Shetye and Dr. Ketan Govekar Vs The State of Goa and The Superintendent of Police, Office of the Superintendent of Police (North), Porvorim, Bardez, Goa

Bombay High Court · (2012) 09 BOM CK 0096

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 34, 406

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High Courts05 Sept 2012

Shri Gokuldas Kumbharjuvenkar Vs The Chief Secretary, State of Goa, Government of Goa and The Commissioner of Excise, Government of Goa

Bombay High Court · (2012) 09 BOM CK 0076

Goa Excise Duty Act, 1964 — Section 16(1), 36, 40, 7, 8(2)

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High Courts05 Sept 2012

Krishnan Venugopal Vs Antonio Joao A. Braganza and his wife and Others

Bombay High Court · (2013) 2 ABR 841 : (2012) 6 ALLMR 934 : (2013) 1 MhLj 435

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 52

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High Courts05 Sept 2012

Godavari Khore Cane Transport Co. Vs Commr. of Central Excise

Bombay High Court · (2013) 19 GSTR 427 : (2013) 29 STR 31 : (2013) 38 STT 586 : (2013) 59 VST 447

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High Courts05 Sept 2012Allowed

Sandoz Pvt. Ltd. Vs Commissioner of Central Excise, Belapur

Bombay High Court · (2012) 286 ELT 8

Central Excises and Salt Act, 1944 — Section 11B, 12B, 12E

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High Courts04 Sept 2012

Depe Global Agencies Pvt. Ltd. Vs Joint Secretary to The Govt. of India

Bombay High Court · (2012) 286 ELT 7

Customs Act, 1962 — Section 116

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