High Courts28 Jun 2011
Union of India Vs Sheetal Exports
Bombay High Court · (2011) 272 ELT 663
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35EECENVAT (Credit) Rules, 2004 — Rule 14
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,441 of 3,665
High Courts28 Jun 2011Dismissed
The Commissioner of Income Tax Vs M/s. Phil Corporation Ltd., Tivim, Mapusa Goa and The Income Tax Appellate Tribunal Panaji Bench, Aayakar Bhavan, Patto Plaza, Panaji Goa
Bombay High Court · (2011) 06 BOM CK 0164
Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 143(3)
High Courts28 Jun 2011
Smt. Sheetal Hitesh Thawkar Vs Hitesh Vijay Thawkar and Another
Bombay High Court · (2012) CriLJ 516 : (2013) 1 Crimes 168 : (2013) 1 RCR(Civil) 402
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 17, 18, 19
High Courts28 Jun 2011Allowed
Sadashivrao Mandlik Kagal Taluka Sahakari Sakhar Karkhana Ltd. Vs Regional JT. Director (Sugar), Kolhapur and Others
Bombay High Court · (2011) 7 ALLMR 391 : (2011) 5 BomCR 551 : (2011) 5 MhLj 68
High Courts28 Jun 2011Allowed
Far Pavilions Tours and Travels Pvt. Ltd., New Delhi and another Vs Amit Roshan Kishore
Bombay High Court · (2011) 5 BomCR 568 : (2011) 5 MhLj 795
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts28 Jun 2011Allowed
Hindu Babuji Londhe Vs State of Maharashtra
Bombay High Court · (2011) 3 Crimes 179
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Jun 2011
Ultra Tech Cement Limited Vs Alaknanda Cement Pvt. Ltd. and Another
Bombay High Court · (2011) 5 BomCR 588
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Trade Marks Act, 1999 — Section 11, 17, 17(2), 30, 9
High Courts28 Jun 2011
Rastriya Chemicals and Fertilisers Ltd. Vs Union of India
Bombay High Court · (2011) 270 ELT 11
Central Excises and Salt Act, 1944 — Section 35FCompanies Act, 1956 — Section 617Constitution of India, 1950 — Article 226
High Courts27 Jun 2011
ICICI Bank Ltd. and Another Vs Surendra Chelawat and Others
Bombay High Court · (2012) 132 FLR 410 : (2012) LLR 290
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes (Banking and Insurance Companies) Act, 1949 — Section 4
High Courts27 Jun 2011
Union of India Vs Prime Exports
Bombay High Court · (2011) 274 ELT 515
Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
High Courts27 Jun 2011Allowed
Deepak Prabhakarrao Chondekar Vs State of Maharashtra
Bombay High Court · (2012) BomCR(Cri) 211 : (2011) 113 BOMLR 2257
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 174, 197, 482Penal Code, 1860 (IPC) — Section 107, 284, 306, 34, 384
High Courts27 Jun 2011
Smt. Juliana Mendes alias Juliana Pereira Vs Shri Praveen S. Pereira
Bombay High Court · (2011) 7 ALLMR 18 : (2011) 5 BomCR 702
Constitution of India, 1950 — Article 227
High Courts27 Jun 2011Dismissed
Siddhant Ice Creams Pvt. Ltd. and Others Vs Thanco Enterprises and Others
Bombay High Court · (2011) 7 ALLMR 714 : (2011) 6 BomCR 174 : (2011) 113 BOMLR 2344 : (2011) 5 MhLj 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Trade Marks Act, 1999 — Section 20, 28, 30(2)
High Courts27 Jun 2011
Ratna Rupal Cooperative Housing Society Ltd. Vs Rupal Builders and Others
Bombay High Court · (2011) 5 BomCR 561 : (2011) 8 RCR(Civil) 1172
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Contract Act, 1872 — Section 23Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7A
High Courts27 Jun 2011
Smt. Latika Joshi and Shubhanshu Joshi Vs Additional Commissioner, Nagpur and Revisional Authority under Section 44 of the Maharashtra Rent Control Act, 1999, Competent Authority (As appointed under Section __ of the Maharashtra Rent Control Act, 1999) and Ravindra Shrikhande
Bombay High Court · (2011) 06 BOM CK 0057
Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 2011Allowed
Santabai Dattatraya Kadam Vs Union of India
Bombay High Court · (2012) ACJ 2302 : (2012) 1 BomCR 481 : (2011) 5 MhLj 772 : (2012) 2 TAC 225
Railways Act, 1989 — Section 124
High Courts27 Jun 2011Dismissed
Sandeep S. Mhamunkar Vs Union of India
Bombay High Court · (2012) 275 ELT 221
Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
High Courts24 Jun 2011
Shri Antonio Martins (dec.) through legal heirs (Son) Jose Martins Vs Smt. Fanny Lydia D''Silva and Smt. Lourentina Rodrigues
Bombay High Court · (2011) 1 BomCR 818
High Courts24 Jun 2011Dismissed
The State of Maharashtra Vs Vijay Gangaram Kamble
Bombay High Court · (2011) 7 ALLMR 695 : (2011) 5 MhLj 57
High Courts24 Jun 2011
Indian National Shipowners''Association Vs National Union of Seafarers of India and Union of India
Bombay High Court · (2011) 113 BOMLR 2419 : (2011) 4 MhLj 904
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 19, 226Merchant Shipping Act, 1958 — Section 150, 150(1), 150(9), 151