High Courts03 Apr 2012Dismissed
Commissioner of Income Tax-4 Vs M/s. Kotak Securities Ltd.
Bombay High Court · (2012) 346 ITR 352
Income Tax Act, 1961 — Section 234B, 234C, 260A, 32
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,351 of 3,665
High Courts03 Apr 2012
Arun Bhaskar Adarkar Vs Mrs. Mina Srinivasan Krishnan and Srinivasan Krishnan
Bombay High Court · (2012) 3 ALLMR 879 : (2012) 3 BomCR 17
Maharashtra Rent Control Act, 1999 — Section 33
High Courts03 Apr 2012Dismissed
Medical Technologies Limited Vs Neon Laboratories Limited and The Registrar of Trade Marks
Bombay High Court · (2012) 4 ALLMR 34 : (2012) 3 BomCR 1 : (2012) 114 BOMLR 1565 : (2012) 51 PTC 173
Constitution of India, 1950 — Article 226, 227Trade Marks Act, 1999 — Section 125, 127, 18, 27, 27(2)
High Courts03 Apr 2012
Prakash Bhalerao Vs The State of Maharashtra (Copy to be served on Public Prosecutor, High Court Bench at Aurangabad)
Bombay High Court · (2012) BomCR(Cri) 293
Penal Code, 1860 (IPC) — Section 107, 306, 323, 498A, 504
High Courts03 Apr 2012Allowed
VIP Industries Limited Vs VIP Industries Shramik Sangh and Shri B.V. Chikhale, Asstt. Commissioner of Labour and Conciliation Officer, Bhosla Chambers, Civil Lines, Nagpur
Bombay High Court · (2012) 5 ALLMR 103 : (2013) 1 BomCR 112 : (2012) 114 BOMLR 2123 : (2012) 4 LLJ 105 : (2012) LLR 925 : (2012) 4 MhLj 891
Industrial Disputes (Bombay) Rules, 1957 — Rule 11, 65Industrial Disputes Act, 1947 — Section 11, 12, 2, 23, 33
High Courts03 Apr 2012
The Deputy Regional Director, Sub Regional Office, Goa Employees State Insurance Corp. 46, Defence Colony, Porvorim Goa Vs M/s. Atlantic Spinning and Weaving Mills Ltd., Xeldem, Post Quepem, Goa 403705.
Bombay High Court · (2012) 04 BOM CK 0022
Employees State Insurance Act, 1948 — Section 45A, 75, 77
High Courts03 Apr 2012Dismissed
Commissioner of Income Tax Vs Kotak Securities Ltd. (No. 1)
Bombay High Court · (2012) 346 ITR 349
Income Tax Act, 1961 — Section 260A, 32
High Courts03 Apr 2012
Mrs. Tulsi Rayu Gauns Vs Mr. Sonu Vithu Gauns, The State of Goa and The Town and Country Planning Department
Bombay High Court · (2012) 04 BOM CK 0005
High Courts02 Apr 2012
Hemendra Ranchhoddas Merchant, an erstwhile partner of the dissolved firm and now the proprietor of M/s. Sriram Warehousing Corporation Vs Director of Income Tax (Investigation), Mumbai
Bombay High Court · (2012) 3 BomCR 271 : (2012) 114 BOMLR 1548 : (2012) 250 CTR 229 : (2013) 351 ITR 206 : (2012) 206 TAXMAN 596
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(1), 132, 132(1), 132(8)
High Courts02 Apr 2012
Smt. Rekha Janardan Kale Vs State of Maharashtra and Others
Bombay High Court · (2013) ALLMR(Cri) 683 : (2013) 3 BomCR(Cri) 518
Constitution of India, 1950 — Article 142, 21, 22, 22(1), 226Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 279, 302, 304(A), 338
High Courts02 Apr 2012
The Board of Control for Cricket in India Vs The Assistant Commissioner of Income Tax, The Commissioner of Income Tax and The Union of India
Bombay High Court · (2012) 114 BOMLR 1662 : (2012) 208 TAXMAN 236
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 11, 12, 12AA, 13, 147
High Courts02 Apr 2012Dismissed
The Recovery Officer, ESI Corp., Goa Region, The Deputy Director, ESI Corp., Goa Region and The Regional Director, ESI Corp., Goa Region, The offices of all are situated at Panchdeep Bhawan, EDC, Plot No. Patto, Panaji Goa Vs Mr. Francis Colaco
Bombay High Court · (2012) 04 BOM CK 0021
High Courts02 Apr 2012Dismissed
Gadegbaba High School and Another Vs Pandhari Tukaram Kamble and Another
Bombay High Court · (2013) 3 BomCR 189
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 8, 9
High Courts31 Mar 2012
Mumbai Auto Rickshawmens Union Vs The State of Maharashtra and Others
Bombay High Court · (2012) 3 ALLMR 546
Central Motor Vehicles Rules, 1989 — Rule 119, 136, 137Motor Vehicles Act, 1988 — Section 74(2)
High Courts31 Mar 2012Dismissed
Union of India Vs Tatyarao Chavan
Bombay High Court · (2013) ACJ 1508 : (2012) 3 ALLMR 867 : (2013) 3 BomCR 455 : (2012) 4 MhLj 459
Railway Claims Tribunal Act, 1987 — Section 23
High Courts31 Mar 2012
Skol Breweries Limited Vs Fortune Alcobrew Pvt. Limited, Hindustan Breweries and Bottling Limited and Shaw Wallace and Co. Limited
Bombay High Court · (2013) 3 BomCR 324 : (2012) 114 BOMLR 2313 : (2012) 50 PTC 413
English Trade Marks Act, 1994 — Section 10(6)Trade Marks Act, 1999 — Section 10(6), 29, 29(8), 30, 30(1)
High Courts31 Mar 2012Dismissed
Smt. Surekha Bharat Kute and Smt. Kantabai Asharam Nagargoje Vs The State of Maharashtra and The Senior Inspector of Police Chembur Police Station, Mumbai in respect of their C.R. No, 59/91
Bombay High Court · (2012) BomCR(Cri) 124 : (2012) 114 BOMLR 1227 : (2012) CriLJ 2725
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts31 Mar 2012
M/s. Neon Laboratories Limited Vs M/s. Medical Technologies Ltd. Sapath II, 803, Gandhinagar Highway, Opp. Rajpath Club, Ahmedabad-300006 and M/s. Claris Life sciences Ltd., Corporate Tower, Nr. Parimal Crossing Ellibridge, Ahmedabad - 380006
Bombay High Court · (2012) 3 ALLMR 886 : (2012) 114 BOMLR 2129 : (2012) 4 MhLj 407 : (2012) 50 PTC 346
Trade Marks Act, 1999 — Section 102, 124, 18, 18(1), 23(1)
High Courts31 Mar 2012
M/s. Indiabulls Securities Ltd. F-60, Malhotra Building, 2nd Floor, Connaught Place, New Delhi 110 001 Vs Suresh N. Patel 3, Shilpi Society, Water Tank Road, Karelibaug, Baroda 390022 and National Stock Exchange of India Ltd., Exchange Plaza, Bandra Kurla Complex, Bandra (E) Mumbai 400 051
Bombay High Court · (2012) 03 BOM CK 0113
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9