High Courts27 Sept 2010Allowed
Shri Bharatkumar Sakhsaria Vs Deputy Commissioner of Income Tax
Bombay High Court · (2010) 09 BOM CK 0050
Income Tax Act, 1922 — Section 30, 30(2), 30(I), 46Income Tax Act, 1961 — Section 158BC, 249, 249(3), 249(4)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,519 of 3,665
High Courts27 Sept 2010
Sheikh Said Sheikh Najir (In Jail) Vs The State of Maharashtra and The Superintendent
Bombay High Court · (2010) 4 Crimes 276 : (2011) 3 MhLj 466 : (2011) 8 RCR(Criminal) 2746
High Courts27 Sept 2010
Fabrica of Church of Benaulim Vs Deputy Collector (SDO) and Another
Bombay High Court · (2011) 7 ALLMR 173 : (2011) 1 BomCR 228
Land Acquisition Act, 1894 — Section 18, 4
High Courts27 Sept 2010Allowed
Mrs. Chaya Barajdar Vs Balaji Birajdar
Bombay High Court · (2011) 1 ALLMR 158 : (2011) 2 CivCC 158 : (2011) 2 DMC 704 : (2011) 2 MhLj 44
Hindu Marriage Act, 1955 — Section 10, 13, 21A, 21A(2), 9
High Courts24 Sept 2010
M/s. National Insurance Co. Ltd., 1st Floor, Confraria Bldg., 18th June Road, Panaji, Goa Vs Shri Shrikant Subhash Patil since deceased through L.Rs
Bombay High Court · (2010) 09 BOM CK 0210
High Courts24 Sept 2010Dismissed
Fomento Resorts and Hotels Ltd. Vs Dr. Amilcar Cunha Souza and Shri Dilip Modu Timblo
Bombay High Court · (2011) 113 BOMLR 3361
Administrative Tribunals Act, 1985 — Section 22(3)Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 1, Order 41 Rule 27(1), Order 47 Rule 1
High Courts24 Sept 2010
Udhavsingh @ Mannu Kisansing Babawale Vs The State of Maharashtra
Bombay High Court · (2010) 09 BOM CK 0164
Penal Code, 1860 (IPC) — Section 376
High Courts24 Sept 2010Dismissed
Bhavesh Rajendrabhai Dani and Pravinchandra Mansukhlal Wadecha Vs The State of Maharashtra, Ms. Medha Gadgil, the Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department (Special) and The Superintendent of Prison
Bombay High Court · (2010) 112 BOMLR 4365
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 22, 22(1), 22(2), 22(3), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 41(1)
High Courts24 Sept 2010
Deepak Maruti Parte Vs The State of Maharashtra, Vitthal Narayan Tulse and Mohanabai Vitthal Tulse
Bombay High Court · (2010) 112 BOMLR 4385
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts24 Sept 2010Dismissed
Chandrakant Patil and Others Vs Vikas Parsewar
Bombay High Court · (2011) 1 ALLMR 126 : (2011) 2 MhLj 94
Limitation Act, 1963 — Section 5
High Courts24 Sept 2010Allowed
Landscape Developer and Mr. Dinar Tarkar Vs Employees State Insurance Corporation
Bombay High Court · (2010) 09 BOM CK 0060
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 85, 86, 86(1), 86A, 86A(2)
High Courts24 Sept 2010Dismissed
Dr. Jivba R. Keluskar Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2011) 1 ALLMR 157
High Courts24 Sept 2010Allowed
Pandhari Gangaram Patil and Others Vs Special Land Acquisition Officer, Upper Tapi Project and Others
Bombay High Court · (2011) 7 ALLMR 642 : (2011) 2 MhLj 579
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 4
High Courts24 Sept 2010Dismissed
State of Goa and The Executive Engineer Vs Fr. Antonio Figueredo (since deceased), represented by Lrs. (Dr. Antonio Colaco and Smt. Carman Colaco)
Bombay High Court · (2010) 09 BOM CK 0015
Land Acquisition Act, 1895 — Section 18, 4
High Courts23 Sept 2010Dismissed
Sadashivrao Ganpatrao Mahajan Vs The Election Officer and Assistant Registrar for election of Agriculture Produce Market Committee, Prafulla Mankar, District Deputy Registrar, Cooperative Societies and State of Maharashtra
Bombay High Court · (2011) 1 ALLMR 137 : (2011) 1 BomCR 152 : (2011) 1 MhLj 189
Essential Commodities Act, 1955 — Section 3, 3(6)Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 88Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 60(4)
High Courts23 Sept 2010Dismissed
Shiwanand Bhagwanrao Kulkarni Vs The State of Maharashtra and The Registrar General
Bombay High Court · (2010) 112 BOMLR 4447
Constitution of India, 1950 — Article 216, 226, 235Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10, 5(1), 6, 6(1), 6(2)
High Courts23 Sept 2010Dismissed
G.T. Iron and Steel Works Vs Maharashtra State Electricity Board
Bombay High Court · (2011) 2 BomCR 393
Conditions and Miscellaneous Charges for the Supply of Electrical Energy Rules — Rule 27Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 24(1), 53
High Courts23 Sept 2010Dismissed
Rahul @ Chaptya Meshram Vs The State of Maharashtra, Home Department (Special ) Mantralaya, The Commissioner of Police, Secretary, Advisory Board (M.P.D.A. and V.P.) Home Department (Special) and Superintendent of Central Prison
Bombay High Court · (2010) 09 BOM CK 0070
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 110Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts23 Sept 2010
Regal Talkies, Partnership Firm and Others Vs State Bank of India
Bombay High Court · (2011) 2 ALLMR 319 : (2011) 2 BomCR 262 : (2011) 2 MhLj 564
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts23 Sept 2010Dismissed
Commissioner of Income Tax Vs Smt. Jamnadevi Agrawal and Others
Bombay High Court · (2010) 236 CTR 32 : (2010) 328 ITR 656