High Courts24 Jan 2011
Smt. Jyoti Rajnikant Vs Assistant Commissioner of Income-tx and Others
Bombay High Court · (2011) 332 ITR 229 : (2011) 201 TAXMAN 146
Income Tax Act, 1961 — Section 147, 148, 151, 28
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,484 of 3,665
High Courts24 Jan 2011
Yash Raj Films P. Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2011) 332 ITR 428 : (2012) 204 TAXMAN 26
Income Tax Act, 1961 — Section 143(3), 147, 148, 149(1), 36(1)
High Courts22 Jan 2011
Mahindra Sintered Products Ltd. Vs Bharatiya Kamgar Sena and Mr. S.S. Hirurkar, Member Industrial Court Shri RajaramVilas Shendkar and Shri Hanumant Sopan More Vs Mahindra Sintered Products Ltd. and Member, Industrial Court
Bombay High Court · (2011) 7 ALLMR 95 : (2011) 130 FLR 229 : (2011) 4 LLJ 134 : (2011) 3 MhLj 103
Constitution of India, 1950 — Article 227
High Courts21 Jan 2011Dismissed
Vitthal P. Chopade Vs The Collector and Others
Bombay High Court · (2011) 2 ALLMR 869 : (2011) 4 BomCR 663 : (2011) 2 MhLj 749
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 55
High Courts21 Jan 2011
The State of Maharashtra Vs Kashiram Nathu Mohite and Others
Bombay High Court · (2011) 2 ALLMR 599 : (2011) 1 APLJ 148 : (2011) 2 BomCR 793 : (2011) 2 MhLj 708
Constitution of India, 1950 — Article 14, 300(A)Land Acquisition Act, 1894 — Section 11, 12(2), 18, 25, 28
High Courts21 Jan 2011Allowed
Ramprasad Vishwanath Gupta Vs Prakash Ganpat Kadam and Another
Bombay High Court · (2011) CriLJ 1796
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 176(1A)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts21 Jan 2011Allowed
The Shipping Corporation of India Ltd. Vs Ratanji Somabhai Tandel
Bombay High Court · (2012) ACJ 1930 : (2011) 7 ALLMR 128 : (2011) 6 BomCR 567 : (2011) 129 FLR 926 : (2011) 4 LLJ 204 : (2011) 3 MhLj 293
Workmens Compensation Act, 1923 — Section 10, 3(5)
High Courts21 Jan 2011Allowed
Shri Jaidev Datta Pangam, (since deceased) through his Legal Representative: Shri Devidas Jaidev Pangam Vs Special Land Acquisition Officer, Irrigation Department and Executive Engineer
Bombay High Court · (2011) 01 BOM CK 0116
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 300(A), 32Evidence Act, 1872 — Section 101, 102
High Courts21 Jan 2011
Shri Olivio Agnelo da Cruz Pinto Shri Barnabe F.X. Pinto Vs The Administrative Tribunal and Greenland Housing Cooperative Society
Bombay High Court · (2011) 01 BOM CK 0098
Constitution of India, 1950 — Article 227
High Courts21 Jan 2011Allowed
Sou. Rekha Damodar Joshi Vs The State of Maharashtra and Others
Bombay High Court · (2011) 2 ALLMR 799 : (2011) 5 BomCR 895 : (2011) 2 MhLj 786
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(4)
High Courts21 Jan 2011Allowed
Union of India (UOI) Vs Jay Construction
Bombay High Court · (2011) 3 BomCR 113
High Courts21 Jan 2011
United India Insurance Co. Ltd. Vs Smt. Jayashri Laxman Patil @ Laxmi Laxman Patil and Others
Bombay High Court · (2011) 2 TAC 24
Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 170
High Courts21 Jan 2011
Dr. Xiuba Shripad Amonkar Since deceased through Legal Heir Smt. Nayana Xiuba Amonkar Vs Deputy Collector and SDO and Executive Engineer
Bombay High Court · (2011) 01 BOM CK 0005
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts20 Jan 2011
Mr. Savio Fernandes, Mrs. Elvira D''Sa, Mr. Kishore Raut and Mr. Sandeep Gadekar Vs Mr. Dinesh Assotikar
Bombay High Court · (2011) 01 BOM CK 0120
Penal Code, 1860 (IPC) — Section 323, 34, 427, 447, 504
High Courts20 Jan 2011
Pedro Damiao Lazario Caeiro, Smt. Jamala Caeiro, through her duly constituted Attorney and Shri Gaudencio D''Silva, alias Gaudencio Conceicao D''Silva Vs Shri Caetano Fernandes, Smt. Pedrina Fernandes, Smt. Pascoela Fernandes and Shri Sadguru Shetye
Bombay High Court · (2011) 01 BOM CK 0108
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts20 Jan 2011Dismissed
Eravant Sadanand and Madhav Patil, Director of Sangmeshwar Foods and Fats Limited Vs Surendra Yambal, The Board of Directors of The peoples Co-operative Bank Ltd. (Shri Omprakash Deoda and Others) and Shri Rameshchandra Zawar
Bombay High Court · (2011) 2 BomCR 536
High Courts20 Jan 2011Dismissed
Smt. Vijaya Madhukar Desai, Mrs. Seeta Santaram Desai and Shri Anant Shantaram Desai Vs Shri Bharat Shantilal Mehta and Others
Bombay High Court · (2011) 4 ALLMR 283 : (2011) 3 BomCR 759 : (2011) 2 MhLj 768
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15
High Courts20 Jan 2011
K.S. Dhondy carrying on business in the Name and style of S.K. Dhondy and Co. As sole Proprietor at Dhondy Terrace Vs Her Majesty the Queen of Netherlands and Union of India (UOI)
Bombay High Court · (2011) 7 ALLMR 196 : (2011) 3 BomCR 231 : (2011) 3 MhLj 128 : (2011) 8 RCR(Civil) 2944
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 86Limitation Act, 1963 — Article 113
High Courts20 Jan 2011Dismissed
D.S. Mujumdar and K.M. Jain Vs Faizpur Municipal Council
Bombay High Court · (2011) 2 ALLMR 1 : (2011) 3 BC 366 : (2011) 3 BomCR 114 : (2011) 3 MhLj 320
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)