COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,447 of 3,665

High Courts09 Jun 2011

Imageads and Communications Pvt. Ltd. Vs Bajaj Leathers Private Limited and Mittal Chambers Owners Premises Co-operative Society Ltd.

Bombay High Court · (2011) 4 BomCR 491 : (2011) 4 MhLj 926 : (2011) 8 RCR(Civil) 1020

Evidence Act, 1872 — Section 91, 92

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High Courts09 Jun 2011Allowed

Titanor Components Limited Vs Assistant Commissioner of Income Tax, Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2012) 1 BomCR 844 : (2011) 243 CTR 520 : (2012) 343 ITR 183 : (2011) 5 MhLj 141

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts09 Jun 2011Dismissed

GTL Infrastructure Limited Vs The Dhule Municipal Corporation and Others

Bombay High Court · (2012) 1 ALLMR 705 : (2011) 6 MhLj 215

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 2(7), 44, 45, 52, 52

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High Courts09 Jun 2011Dismissed

Mr. Johnson B. Fernandes, Deputy Collector and SDO, Margaon, Public Information Officer (Under R.T.I. Act) Vs The Goa State Information Commission and Minguel Monteiro

Bombay High Court · AIR 2012 Bom 56 : (2012) 1 ALLMR 186 : (2011) 5 BomCR 67

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High Courts09 Jun 2011

Smt. Komal Rugwani Vs State of Maharashtra and Others

Bombay High Court · (2011) 4 ALLMR 223 : (2011) 4 BomCR 459 : (2011) 113 BOMLR 2078 : (2011) 4 MhLj 301

Bombay Primary Education Act, 1947 — Section 39, 39(2), 40, 62Constitution of India, 1950 — Article 243PMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 10(2), 11, 2(20), 2(21)

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High Courts09 Jun 2011Allowed

The Ordnance Factory Karmachari Sahakari Pat Sanstha Vs Shri Mandeepsing Kohli and Member, Maharashtra State Co-operative Appellate Court

Bombay High Court · (2011) 4 ALLMR 649 : (2011) 4 MhLj 873

Constitution of India, 1950 — Article 226, 227

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High Courts09 Jun 2011

Mr. Jitendra Nathmal Joshi @ Sharma Vs The State of Maharashtra and Mrs. Seema Joshi

Bombay High Court · (2011) 06 BOM CK 0081

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 561APenal Code, 1860 (IPC) — Section 406, 420

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High Courts09 Jun 2011

Ibrahim Ismail Tadkal Vs Education Officer (Primary), Director of Education, The State of Maharashtra and The Headmaster, Panchsheel Prathamik Marathi Vidyalaya

Bombay High Court · (2011) 4 ALLMR 631 : (2011) 5 BomCR 63

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2

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High Courts09 Jun 2011Allowed

Dr. Sandeep Gujar Vs Dr. Anil Dhage

Bombay High Court · (2012) 1 RCR(Criminal) 463 : (2012) 1 RCR(Criminal) 463

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 193, 196, 199, 200, 205

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High Courts08 Jun 2011Dismissed

Shri Swaran Singh, 4A, IIIrd Floor, Cosy Apartments, Baina, Vasco-Da-Gama, Goa. Vs M/s. Tops Security Service Ltd., 5, Royal Palm Golf and country Club, Aary Milk Colony, Mayor Nagar, Goregao (E), Mumbai-400 065. and Shri Rahul Randhir Nanda, Managing Director, M/s. Tops Security Service Ltd., 5, Royal Palm Golf and country Club, Aary Milk Colony, Mayor Nagar, Goregao (E), Mumbai-400 065.

Bombay High Court · (2011) 06 BOM CK 0181

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10

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High Courts08 Jun 2011Dismissed

Smt. Batila Fernandes and Others Vs Smt. Kantabai Onval Naik represented by her Constituted Attorney Shri Narsinva Z. Naik (since deceased through his L.Rs. Shri Milind Naik and Others) and Smt. Sunderabai Vitai Agondekar (since deceased represented by Legal heirs Shri Suhas K. Shirsagar and Others)

Bombay High Court · (2011) 5 BomCR 411

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts08 Jun 2011Allowed

Smt. Daisy Senso Alias Daisy A. Serrao Vs Smt. Ivorine Danslay Noronha, Danivor Danslay Noronha alias Danslay Domnic Mascarenhas represented by his Natural Guardian, Shri Ubaldo Noronha, Smt. Irene Noronha and Smt. Irene Noronha

Bombay High Court · (2011) 5 ALLMR 257 : (2011) 5 BomCR 837 : (2011) 6 MhLj 73

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 108

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High Courts08 Jun 2011

Ms. Surekha Ragho Patil Vs State of Maharashtra, Home Department, The Commissioner of Police and Shilpa Vinod Bondre

Bombay High Court · (2011) 4 ALLMR 640 : (2011) 5 BomCR 76 : (2011) 130 FLR 192 : (2011) 4 MhLj 434

Constitution of India, 1950 — Article 14, 226

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High Courts08 Jun 2011Allowed

Sports Field Construction Vs The Bombay Municipal Corporation and Others

Bombay High Court · (2011) 5 BomCR 53 : (2011) 3 CivCC 728 : (2011) 4 MhLj 912 : (2011) 8 RCR(Civil) 205

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 9 Rule 12, Order 9 Rule 8

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High Courts08 Jun 2011

Ramkrushna Somaji Nadekar Vs Smt. Manjusha Nadekar and State of Maharashtra

Bombay High Court · (2011) 06 BOM CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Jun 2011Dismissed

Sira Constructions Vs Sudhir Vishnu Aanjarlekar

Bombay High Court · (2011) 5 ALLMR 872 : (2011) 4 MhLj 654

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts08 Jun 2011

Prasad Power Control Pvt. Limited, a Private Limited Company and Shri B.P. Yadav of Mumbai and a Director of Petitioner No. 1 Vs Commissioner of Sales Tax and Others

Bombay High Court · (2011) 113 BOMLR 2291 : (2011) 186 ECR 383 : (2011) 41 VST 436

Bombay Sales Tax Act, 1959 — Section 38(4), 41, 41B, 74, 74(5)Bombay Sales Tax Rules, 1959 — Rule 31AA, 42ACConstitution of India, 1950 — Article 14

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High Courts08 Jun 2011Dismissed

Municipal Corporation of The City of Pune Vs Shree Jayant Vyankatesh Sangole

Bombay High Court · (2011) 4 ALLMR 609 : (2011) 4 MhLj 705

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Jun 2011Dismissed

Damu Maruti Dadhe and another Vs Limba Maruti Dadhe and others

Bombay High Court · (2012) 2 BomCR 432 : (2011) 5 MhLj 738

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High Courts08 Jun 2011Dismissed

The Commissioner of Income Tax - 1, Kolhapur Vs M/s. Chaphalkar Brothers, Pune

Bombay High Court · (2013) 351 ITR 309

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