COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,310 of 3,665

High Courts21 Aug 2012

Dr. Prakash Chaudhari Vs The State of Maharashtra and The Appropriate Authority and Health Officer, Municipal Corporation, Dhule, Dist. Dhule

Bombay High Court · (2013) 2 ABR 396 : (2013) 2 ALLMR 69

Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) (Amendment) Act, 2003 — Section 20(2)

Read judgment

High Courts21 Aug 2012Allowed

Govind Joshi Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1840 : (2013) BomCR(Cri) 41

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 311, 313, 482Penal Code, 1860 (IPC) — Section 406, 409, 420

Read judgment

High Courts21 Aug 2012

The Commissioner of Income Tax-10, Mumbai Vs M/s. Wander Pvt. Ltd.

Bombay High Court · (2012) 114 BOMLR 2892

Income Tax Act, 1961 — Section 260(A), 271, 275(1), 275(1A)

Read judgment

High Courts21 Aug 2012

Govind Umaji Gai Gopal and others Vs State of Maharashtra and others

Bombay High Court · (2013) 1 BomCR 17

Constitution of India, 1950 — Article 226

Read judgment

High Courts21 Aug 2012Dismissed

Commissioner of Income Tax - 9 Room No. 315, Aayakar Bhavan, M.K. Road, Mumbai - 400020 Vs M/s. Pelican Investments Pvt. Ltd., 601, Sunbeam, Perry Cross Road, Bandra (West), Mumbai - 400064

Bombay High Court · (2013) 353 ITR 16 : (2012) 210 TAXMAN 626

Income Tax Act, 1961 — Section 143(3), 22, 23(1)(a), 24, 26

Read judgment

High Courts21 Aug 2012

Dahyabhai Papers and Boards Pvt. Ltd. and Another Vs Maharashtra Housing and Area Development Authority and Others

Bombay High Court · (2012) 08 BOM CK 0071

Constitution of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 2(25)

Read judgment

High Courts21 Aug 2012

Sharp Logistics Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 290 ELT 321

Read judgment

High Courts21 Aug 2012

L''oreal India Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 290 ELT 541

Central Excises and Salt Act, 1944 — Section 4, 4A

Read judgment

High Courts17 Aug 2012Dismissed

Pandurang Shankarrao Padwal and Others Vs State of Maharashtra and Another

Bombay High Court · (2012) BomCR(Cri) 452

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 34, 352, 504

Read judgment

High Courts17 Aug 2012

Additional Commissioner of Sales Tax, Vat-I, Mumbai Vs Gupta Metallics and Power Ltd.

Bombay High Court · (2012) 54 VST 292

Maharashtra Value Added Tax Act, 2002 — Section 41, 41(4), 52(1)(a)

Read judgment

High Courts17 Aug 2012Dismissed

Rakesh Omprakash Agrawal Vs The State of Maharashtra, The Commissioner of Transport, The Regional Transport Officer and The Deputy Regional Transport Officer

Bombay High Court · (2013) 1 ALLMR 831 : (2013) 2 MhLj 206

Bombay Motor Vehicles Tax Act, 1958 — Section 12, 12A, 12B, 16, 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts17 Aug 2012

Mohammed Arif Akbar Hussain Vs M/s. A.R. Enterprises and Others

Bombay High Court · (2012) 08 BOM CK 0168

Read judgment

High Courts17 Aug 2012

Rajeev Khandelwal Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1946 : (2013) 1 BomCR(Cri) 507

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

Read judgment

High Courts17 Aug 2012

Pramod Kendale and Others Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 274 : (2012) BomCR(Cri) 682

Arms Act, 1959 — Section 25, 4, 5Bombay Police Act, 1951 — Section 37Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Read judgment

High Courts17 Aug 2012

Maharashtra Tour and Travels and Bus Owners Association Vs The State of Maharashtra and Transport Commissioner, Transport Department, In front of Ambedkar Garden, Wandre (East), Mumbai - 51

Bombay High Court · (2013) 2 ALLMR 709 : (2013) 1 BomCR 612 : (2013) 3 MhLj 473

Bombay Motor Vehicles Tax Act, 1958 — Section 3, 3(1)Constitution of India, 1950 — Article 19(1)(g)Motor Vehicles Act, 1988 — Section 2(29), 2(31), 2(35), 2(7)

Read judgment

High Courts17 Aug 2012Dismissed