Bombay High Court Judgments

High Courts24 Jun 2011Allowed

The Commissioner of Sales Tax Vs Dev Enterprises Limited

Bombay High Court · (2011) 6 BomCR 54 : (2011) 113 BOMLR 2319 : (2011) 186 ECR 256 : (2011) 272 ELT 163 : (2011) 42 VST 504

Maharashtra Value Added Tax Act, 2002 — Section 12, 56

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High Courts24 Jun 2011Dismissed

Sharp Eye Detective Services and Another Vs Employees'' State Insurance Corporation, Margao, Goa and Another

Bombay High Court · (2012) BomCR(Cri) 482 : (2012) 132 FLR 520 : (2012) LLR 284

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Employees State Insurance Act, 1948 — Section 2(9), 85, 86

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High Courts24 Jun 2011Dismissed

State of Maharashtra Vs Kalu Ladku Mhatre

Bombay High Court · (2012) 1 BomCR 193 : (2011) 3 CivCC 796 : (2011) 8 RCR(Civil) 309

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 41 Rule 22(1)Land Acquisition Act, 1894 — Section 11, 18, 23, 23(2), 23A(1)Limitation Act, 1963 — Section 5

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High Courts24 Jun 2011Dismissed

Shri Vasant Anant Naik and his wife and Smt. Simi alias Malcumbi Tari Vs Shri Dinar Damodar Alve and his wife and Others

Bombay High Court · (2011) 06 BOM CK 0001

Constitution of India, 1950 — Article 227

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High Courts23 Jun 2011

Mrs. Manisha Deepak Naik, Presently in Sada Jail, Vasco, Through her Next Friend, Mr. Deepak Naik Vs The Lokmanya Co-operative Credit Society Limited

Bombay High Court · (2011) 06 BOM CK 0190

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Jun 2011Dismissed

Devalibai Nandalya Gavit, (since deceased) through L. Rs. (Khatrya Nandlya Gavit and Others) and Smt. Rayalibai Ukhadya Gavit Vs Honji Rama Vasawe, Jethibai Rama Vasawe, (since deceased), The State of Maharashtra and The Special Land Acquisition Officer

Bombay High Court · (2011) 5 ALLMR 143 : (2011) 6 BomCR 45 : (2011) 6 MhLj 360

Land Acquisition Act, 1894 — Section 18, 30, 31

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High Courts23 Jun 2011

Sadoday Builders Private Ltd. and Santdas Chawla Vs The Jt. Charity Commissioner, Nagpur Diocesan Trust Association and M.P.V. Contractors, Builders and Developers

Bombay High Court · (2011) 6 BomCR 42

Bombay Public Trusts Act, 1950 — Section 36(1)Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 3(26)

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High Courts23 Jun 2011

Sajid Abdul Sattar Urankar and Others Vs State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 709 : (2011) 5 BomCR 408 : (2011) 5 MhLj 131

Constitution of India, 1950 — Article 226Maharashtra Housing and Area Development Act, 1976 — Section 95A, 95A(2)Maharashtra Regional and Town Planning Act, 1966 — Section 37(2)

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High Courts23 Jun 2011

Vijay Jagannath Pophale Vs Narayan Kashinath Saraf, Bhanudas Kashinath Saraf and Ramdas Kashinath Saraf

Bombay High Court · (2011) 5 BomCR 721

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 143

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High Courts23 Jun 2011Dismissed

State of Maharashtra Vs Dnyaneshwar Shravan Rathod

Bombay High Court · (2012) BomCR(Cri) 353

Penal Code, 1860 (IPC) — Section 323, 342, 376

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High Courts22 Jun 2011

Commissioner of Central Excise, Goa Vs Pooja Ferro Alloys Ltd.

Bombay High Court · (2011) 273 ELT 24 : (2013) 20 GSTR 325

Central Excise Rules, 1944 — Rule 57Q(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AB

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High Courts22 Jun 2011Dismissed

Mohd. Zakir Vs Divisional Controler, Maharashtra State Road Transport Corporation, Amravati and others

Bombay High Court · (2011) 131 FLR 92 : (2012) 1 LLJ 653

Constitution of India, 1950 — Article 226, 227

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High Courts22 Jun 2011

Ruchika International Vs Commissioner of Customs, Pune

Bombay High Court · (2011) 272 ELT 481

Customs Act, 1962 — Section 108, 114, 129(E), 14(1)Customs Rules, 1988 — Rule 4(2), 5, 6, 7, 8

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High Courts22 Jun 2011Allowed

Shri Lucky Chandak Vs Shri Govardhandas Ramgopal Chandak and Another

Bombay High Court · (2012) 2 ALLMR 278

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227

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High Courts22 Jun 2011

The Commissioner of Income Tax-III Vs Loknete Balasaheb Desai S.S.K. Ltd.

Bombay High Court · (2011) 243 CTR 181 : (2011) 339 ITR 288 : (2011) 200 TAXMAN 238

Finance Act, 1998 — Section 145AIncome Tax Act, 1961 — Section 145A, 43B

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High Courts22 Jun 2011Allowed

The Authorized Officers/Assistant Conservator of Forest, The Range Forest Officer (Normal)/ Inquiry Officers, Hiwari Forest, Range and The State of Maharashtra Vs Mohammad Arif Ibrahim Solanki and Shalik Domaji Jiwatode

Bombay High Court · (2012) BomCR(Cri) 276 : (2012) CriLJ 497

Forest Act, 1927 — Section 2(4), 2(6), 59A, 59B(2), 61A

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High Courts22 Jun 2011Allowed

Dinesh Vitthal Patil and Bharat Vitthal Patil Vs State of Maharashtra, Special Executive Magistrate, Local Crime Branch and The Inspector

Bombay High Court · (2012) BomCR(Cri) 490 : (2011) 113 BOMLR 2264 : (2012) 1 MhLj 817

Bombay Police Act, 1951 — Section 352, 37(1), 37(3)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 143, 147, 153(1)(B)

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High Courts22 Jun 2011Dismissed

Bhavrabai Atal Vs State of Maharashtra Sujata Atal and Sureshchandra Atal Vs Rajesh Narayan Sarbere and State of Maharashtra Rameshwar Hiralalji Sabu Vs Arun Traymbakrao Dagadkar and State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 267

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190Penal Code, 1860 (IPC) — Section 34, 406, 420Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts22 Jun 2011Dismissed

Keshav Laxman Chalke Vs The State of Maharashtra

Bombay High Court · (2011) 06 BOM CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts22 Jun 2011

Mrs. Fatma Asfaq Shaikh Vs Mr. Samad Shaikh and Others

Bombay High Court · (2011) 06 BOM CK 0061

Penal Code, 1860 (IPC) — Section 363, 376

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