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Bombay High Court judgments

73,288 judgments · page 1,314 of 3,665

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High Courts09 Aug 2012

Addl. Commissioner of Sales Tax Vs Chheda Marketing

Bombay High Court · (2012) 5 BomCR 492 : (2012) 54 VST 45

Maharashtra Value Added Tax Act, 2002 — Entry 107(8)
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High Courts09 Aug 2012Allowed

M/s. Sumer Associates Vs Margaret Almeida and Others The Bombay Catholic Co. op. Housing society Ltd. Vs Priti G. Mungrey and Others

Bombay High Court · (2013) 1 ABR 48 : (2013) 2 ALLMR 669

Constitution of India, 1950 — Article 226
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High Courts09 Aug 2012Dismissed

Jagdish Shriram Poddar Vs State of Maharashtra

Bombay High Court · (2012) 5 ALLMR 860

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High Courts09 Aug 2012Dismissed

G.H.Raisoni College of Engineering and Management and others Vs All India Council for Technical Education and others

Bombay High Court · (2012) 6 ALLMR 842 : (2012) 114 BOMLR 2894

Constitution of India, 1950 — Article 226
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High Courts09 Aug 2012

Merck KgaA and Another Vs Natco Pharma Limited and Another

Bombay High Court · (2012) 52 PTC 292

Trade Marks Act, 1999 — Section 23
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High Courts09 Aug 2012

Sopariwala Exports and Another Vs Kuber Khaini Private Limited

Bombay High Court · (2013) 2 ALLMR 689 : (2012) 114 BOMLR 3077 : (2012) 52 PTC 348

Copyright Act, 1957 — Section 11(a), 48Trade Marks Act, 1999 — Section 13, 17
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High Courts09 Aug 2012Dismissed

Sau. Dwaribai Nanakram Jivatramani Through Power of Attorney Holder Mukesh Nanakram Jivatramani Vs Rahul Trading Company

Bombay High Court · (2013) BomCR(Cri) 51

Evidence Act, 1872 — Section 65(B)(4), 65BNegotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Aug 2012Dismissed

State of Maharashtra Vs Yadav Daulatrao Dofe

Bombay High Court · (2012) BomCR(Cri) 365

Penal Code, 1860 (IPC) — Section 107, 306
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High Courts09 Aug 2012

Allimohammad A. Khan Vs State of Maharashtra

Bombay High Court · (2013) 3 ABR 669

Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 341
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High Courts09 Aug 2012

Dilip Rama Korde Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 1816

Arms Act, 1959 — Section 25(1A), 3, 7Penal Code, 1860 (IPC) — Section 392, 394, 397
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High Courts08 Aug 2012

Pralhad Badole Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 67

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
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High Courts08 Aug 2012Allowed

Mahavir Jaina Vidyalaya and Others Vs Assistant Charity Commissioner (1) and others

Bombay High Court · (2012) 5 ALLMR 731

Bombay Public Trusts Act, 1950 — Section 22, 41A
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High Courts08 Aug 2012Dismissed

M/s. Bata India Ltd. Vs Mr. P.R. Ramchandra and Others

Bombay High Court · (2013) 1 ALLMR 561 : (2012) 6 BomCR 284 : (2012) 135 FLR 701 : (2013) LLR 80

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High Courts08 Aug 2012Allowed

Satish Kendre Vs The State of Maharashtra, The Police Inspector, Police Station (City), Ambajogai, Dist. Beed and Suryakant Chate

Bombay High Court · (2012) BomCR(Cri) 143 : (2013) 1 Crimes 131

Criminal Procedure Code, 1973 (CrPC) — Section 169, 437, 439, 439(2), 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 307
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High Courts08 Aug 2012

Mehtab Alam Lalai Choudhari, presently lodged in Central Prison, Nashik Road Jail, Nashik Vs The State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 320 : (2013) 1 Crimes 291

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 364A, 365
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High Courts08 Aug 2012Dismissed

CIT Vs Birla Global Asset Finance Co. Ltd.

Bombay High Court · (2012) 08 BOM CK 0159

Income Tax Act, 1961 — Section 143(3), 260A, 32, 32(1)(i), 32(1)(ii)Motor Vehicles Act, 1988 — Section 2
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High Courts08 Aug 2012

Bhagwant Dharmaraj Radke Vs State of Maharashtra and Others

Bombay High Court · (2012) 6 ALLMR 560 : (2012) 6 BomCR 424

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 13, 14, 20Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1), 3(1)(b), 4
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High Courts08 Aug 2012

Vishwanathrao Shamrao Patil Charitable Trust Sangli and Another Vs Versus All India Council for Technical Education and Others

Bombay High Court · (2012) 08 BOM CK 0138

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High Courts08 Aug 2012Dismissed

The Commissioner of Income Tax-3, Aayakar Bhavan, Mumbai 400020 Vs Reliance Industrial Infrastructure Ltd., 5th floor, NKM International House, Babubhai Chinai Road, 178, Backbay Reclamation, Mumbai-400023

Bombay High Court · (2012) 08 BOM CK 0133

Income Tax Act, 1961 — Section 115JA, 115JB, 143(3), 147, 148
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High Courts08 Aug 2012Dismissed

Shaikh Ishaq Budhanbhai Vs Shayeen Ishaq Shaikh, Shabnam Ishaq Shaikh and Mohsin Ishaq Shaikh, Respondent Nos. 2 and 3 are minors through their legal guardian Respondent No. 1 mother All

Bombay High Court · (2012) CriLJ 4518 : (2013) 1 Crimes 222 : (2013) 1 DMC 227

Criminal Procedure Code, 1973 (CrPC) — Section 12, 31, 468Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20
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