COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,366 of 3,665

High Courts29 Feb 2012

The Commissioner of Income Tax Aayakar Bhavan, Near Holy Cross School, Cantonment, Aurangabad Vs The Basmath Taluka Kharedi Vikri Sangh Basamathnagar, Dist Hingoli

Bombay High Court · (2012) 02 BOM CK 0187

Income Tax Act, 1961 — Section 143(1), 147, 148, 151, 71

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High Courts29 Feb 2012

Balkrishna Mahadev Lad Vs State of Maharashtra

Bombay High Court · (2013) 2 ABR 762 : (2012) BomCR(Cri) 101

Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 378, 390, 427

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High Courts29 Feb 2012

Ram S. Deval Vs Union of India

Bombay High Court · (2013) 289 ELT 111

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High Courts29 Feb 2012

East Asia Trading Co. Vs Regional Director, ESI Corporation

Bombay High Court · (2012) 133 FLR 605

Employees State Insurance Act, 1948 — Section 45

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High Courts29 Feb 2012Dismissed

Manubhai Paragji Vashi Vs Bar Council of India and Others

Bombay High Court · (2012) 3 ALLMR 236 : (2012) 5 BomCR 473

Advocates Act, 1961 — Section 3(2), 3(4), 49(1)(a)

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High Courts29 Feb 2012

Kailas Ambaji Mhaske Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 583

Penal Code, 1860 (IPC) — Section 302, 304, 498A

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High Courts29 Feb 2012

Sadashivrao Mandalik Kagal Taluka Sahakari Sakhar Karkhana Ltd. Vs Regional Jt. Director (Sugar) Kolhapur Region, Kolhapur and Others

Bombay High Court · (2012) 02 BOM CK 0110

Constitution of India, 1950 — Article 166, 166(3)Maharashtra Co-operative Societies Act, 1960 — Section 152Maharashtra Co-operative Societies Rules, 1961 — Rule 105, 15

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High Courts29 Feb 2012

Ismail Mehaboob Shaikh and Others Vs Dadaba Shivram Salave

Bombay High Court · (2012) 3 ALLMR 207

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10

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High Courts29 Feb 2012

Bhimrao Bhosale and Others Vs Ankush Khadke and Others

Bombay High Court · (2012) 3 ALLMR 760 : (2012) 4 BomCR 303

Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1908 — Article 44Limitation Act, 1963 — Article 60, 65

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High Courts29 Feb 2012Dismissed

Bhagwant Shetiba Vitkar Labour Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 45

Penal Code, 1860 (IPC) — Section 302, 304, 304(1)

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High Courts29 Feb 2012Allowed

Vithal Rangnath Darekar Vs New India Insurance Company Ltd., Pune

Bombay High Court · (2012) 5 ALLMR 45 : (2013) 1 BomCR 458 : (2012) 134 FLR 1103 : (2012) LLR 1027 : (2012) 3 MhLj 919

Payment of Gratuity Act, 1972 — Section 4, 4(6)(b), 4(6)(b)(ii), 7(7)Penal Code, 1860 (IPC) — Section 344, 363

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High Courts29 Feb 2012Allowed

Maharashtra State Electricity Distribution Co. Ltd. Vs Gulam Sultan Faruqi and Another

Bombay High Court · (2012) BomCR(Cri) 138

Criminal Procedure Code, 1973 (CrPC) — Section 300Electricity Act, 2003 — Section 126, 126(4), 135, 138, 152

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High Courts29 Feb 2012

Team Aviation India Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 287 ELT 36

Customs Act, 1962 — Section 58, 61, 61(1), 69, 72(1)

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High Courts29 Feb 2012

Mangesh Vasantrao Deshpande Vs Dr. Ganesh Shivramji Mehare and Others

Bombay High Court · (2012) BomCR(Cri) 360 : (2012) 4 MhLj 752

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Penal Code, 1860 (IPC) — Section 294, 307, 325, 34, 447

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High Courts28 Feb 2012Dismissed