High Courts14 Aug 2012
Samadhan Steel Traders Vs Union of India
Bombay High Court · (2012) 286 ELT 343 : (2013) 19 GSTR 17
Criminal Procedure Code, 1973 (CrPC) — Section 165Customs Act, 1962 — Section 105, 105(1), 110, 123
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,312 of 3,665
High Courts14 Aug 2012Allowed
Rukhamini Pandurang Sansthan, Yavatmal Vs The State of Maharashtra
Bombay High Court · (2013) 2 ABR 160 : (2013) 1 ALLMR 536 : (2012) 6 MhLj 679
High Courts14 Aug 2012Dismissed
Ashwin Shambharkar and Nomadic Tribes Development Corporation Limited, Nagpur Vs The State of Maharashtra
Bombay High Court · (2013) BomCR(Cri) 209
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 2, 20, 7
High Courts14 Aug 2012Dismissed
State of Maharashtra Vs Shri Raghunath Thote
Bombay High Court · (2012) 08 BOM CK 0195
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts14 Aug 2012
Susme Builders Private Limited Vs Chief Executive Officer Slum Rehabilitation Authority, High Power Committee and Om Namo Sujalam Sufalam Co-operative Housing Society
Bombay High Court · (2012) 6 ALLMR 214 : (2012) 114 BOMLR 3190
Constitution of India, 1950 — Article 141, 226Customs Act, 1962 — Section 129(6)
High Courts14 Aug 2012Dismissed
Commissioner of Income Tax Vs Western Outdoor Interactive P. Ltd.
Bombay High Court · (2012) 349 ITR 309 : (2012) 210 TAXMAN 229
Income Tax Act, 1961 — Section 10A, 10A(2)(ii), 143(3), 147, 148
High Courts14 Aug 2012
Prabhakar Ramchandra Desai, Ajinkya Prabhakar Desai and Abhijit Prabhakar Desai Vs Kamalakant Rajaram Parab and Others
Bombay High Court · (2013) 1 ABR 406 : (2012) 6 ALLMR 230 : (2013) 1 BomCR 95
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 227
High Courts14 Aug 2012Dismissed
The Commissioner of Income Tax-III, M.K. Road, Aaykar Bhavan, Mumbai - 40020 Vs M/s. Aditya Birla Nova Limited (Successor), In business to M/s. Birla Global Finance Limited, Appejay House, Shahid Bhagwat Sing Road, Fort, Mumbai-400023
Bombay High Court · (2012) 08 BOM CK 0160
Income Tax Act, 1961 — Section 14A, 260A, 271, 271(1), 271(1)(c)
High Courts14 Aug 2012Dismissed
Prabhakar Yeshwant Masram and Pradeep Chintamanrao Marpakwar Vs Hon''ble 7th Adhoc Additional District Judge, Nagpur, Sou Tula Namdeorao Jaipurkar and Hemlata Namdeorao Jaiprkar
Bombay High Court · (2013) BomCR(Cri) 13
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 15Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts14 Aug 2012Dismissed
Prashant Puttewar, Sau. Shalutai Puttewar and Ku. Rajani Puttewar Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 503
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
High Courts14 Aug 2012
Samadhan Steel Traders Vs The Union of India, The Senior Intelligence Officer, Directorate General of Central Excise Intelligence, The Deputy Commissioner of Central Excise Division, Nanded, Hingoli Naka Airport Road, Nanded Dist. Nanded and The Assistant Director, Directorate General of Central Excise Intelligence
Bombay High Court · (2012) 286 ELT 343 : (2013) 19 GSTR 17
Customs Act, 1962 — Section 105, 105(1), 110, 123
High Courts14 Aug 2012Dismissed
Shobha Vs Gajanan
Bombay High Court · (2013) 1 BC 101 : (2013) 3 BomCR(Cri) 260 : (2013) 1 Crimes 497
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts14 Aug 2012Dismissed
Mrs. Ivy C. da Conceicao Vs State of Goa and Others
Bombay High Court · (2012) 08 BOM CK 0055
Constitution of India, 1950 — Article 30, 30(1)National Commission for Minority Educational Institutions Act, 2004 — Section 2(g)
High Courts14 Aug 2012Dismissed
Unique Delta Force Security Private Ltd. 2nd floor, Nana Chambers, Above Bank of Maharashtra Kasarwadi, Pune-411034 Vs Sumeet Facilities Pvt. ltd. Building 1/9 Agrasennagar Dapodi, Pune-411012
Bombay High Court · (2013) 112 CLA 607 : (2012) 175 CompCas 318
Companies Act, 1956 — Section 391, 392, 433
High Courts14 Aug 2012
Harshad J. Choksi Vs Commissioner of Income Tax
Bombay High Court · (2012) 349 ITR 250 : (2012) 210 TAXMAN 143
Income Tax Act, 1922 — Section 10, 10(1)Income Tax Act, 1961 — Section 256(1), 28, 30, 36, 36(1)(vii)
High Courts14 Aug 2012Allowed
Ramesh Bhayal Gavit Vs State of Maharashtra
Bombay High Court · (2013) 2 ABR 419
Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Aug 2012
Lokesh Kirankumar Shah Vs Shraddha Lokesh Shaha and Another
Bombay High Court · (2013) 1 Crimes 208 : (2013) 1 DMC 261
Constitution of India, 1950 — Article 141Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts13 Aug 2012
Shri Upendra B. Karpe Vs Revision Authority (Central Government), Government of India, Ministry of Mines, Krishi Bhawan, New Delhi, State of Goa, Office of Secretary (Mines), Secretariat, Porvorim, Bardez, Goa and The Director, Directorate of Mines and Geology
Bombay High Court · (2012) 08 BOM CK 0199
Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts13 Aug 2012Dismissed
M/s. Videocon Industries Limited Vs M/s Whirlpool Of India Limited
Bombay High Court · (2012) 6 ALLMR 199 : (2012) 6 BomCR 178
Copyright Act, 1957 — Section 2Designs Act, 2000 — Section 2(a), 2(d), 22, 22(1), 22(1)(a)Penal Code, 1860 (IPC) — Section 479
High Courts13 Aug 2012Dismissed
Dilip Khedekar Vs State of Maharashtra and Bhimerao Shriram More
Bombay High Court · (2013) BomCR(Cri) 61
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 190, 201