High Courts01 Sept 2010
Commr. of Cus. (I), Jnch, Nhava Sheva Vs Madhu Sudan Metals
Bombay High Court · (2011) 266 ELT 334 : (2012) 25 STR 276
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,527 of 3,665
High Courts01 Sept 2010
Joaozinho Martins, Fr. Carmo Martins and Fr. Gregorio Martins (since deceased represented through legal heir Smt. Jane Almeida Martins) Vs Dy. Collector (SDO), Sub-Division and The Executive Engineer, Work Div. VI
Bombay High Court · (2010) 09 BOM CK 0010
Land Acquisition Act, 1894 — Section 4
High Courts31 Aug 2010Dismissed
Natwarlal B. Bhatt Vs Bombay Gorakshak Mandal
Bombay High Court · (2010) 127 FLR 675 : (2011) 1 LLJ 148
Industrial Disputes Act, 1947 — Section 12, 2, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts31 Aug 2010Dismissed
Tiger Jewellery India Private Limited Vs Punjab National Bank, Shri Vijay Kumar, Presiding Officer, The Debts Recovery Appellate Tribunal and Union of India (UOI)
Bombay High Court · (2011) 2 BomCR 726 : (2010) 112 BOMLR 4199
Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 217(1), 217(2), 226, 227, 233Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18
High Courts31 Aug 2010Dismissed
A.P. Hordiwala and Co., Mrs. Viloo S. Billimoria, Sorabjee N. Billimoria and Ardeshir S. Billimoria Vs Dr. Rustam J. Patel and Others
Bombay High Court · (2011) 1 ALLMR 305 : (2011) 2 BomCR 863
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(1)
High Courts31 Aug 2010Allowed
Nitin Sherkar through his natural guardian father Dnyaneshwar Onkarrao Sherkar Vs The Scheduled Tribes Caste Certificate Scrutiny Committee and Others
Bombay High Court · (2010) 08 BOM CK 0088
High Courts31 Aug 2010Dismissed
Mr. Balasaheb Arjun Torbole and Others Vs The Administrator and the Divisional Commissioner, Konkan Division and Others
Bombay High Court · (2011) 1 BomCR 304 : (2010) 112 BOMLR 4224
Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 11(4), 33(10), 7.8Maharashtra Regional and Town Planning Act, 1966 — Section 152, 2(19), 37(1B)
High Courts31 Aug 2010
WNS Global Services Pvt. Ltd. Vs Commissioner of Service Tax
Bombay High Court · (2011) 21 STR 223
High Courts31 Aug 2010
Star Trading Co. Vs Dy. Commr. of Central Excise
Bombay High Court · (2011) 183 ECR 53 : (2010) 259 ELT 347
Central Excises and Salt Act, 1944 — Section 11B
High Courts31 Aug 2010
Maharashtra Cylinders Pvt. Ltd. Vs CESTAT
Bombay High Court · (2011) 183 ECR 59 : (2010) 259 ELT 369
Central Excises and Salt Act, 1944 — Section 11B
High Courts31 Aug 2010Dismissed
Bhagwan Mukund Asolkar, Vilas Shankar Asolkar and Dattaram Mukund Asolkar Vs Nakul Bablo Asolkar and Others
Bombay High Court · (2010) 08 BOM CK 0020
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts30 Aug 2010Dismissed
The Assistant Provident Fund Commissioner, Employees Provident Fund Organization,Regional Office at Bhavishya Nidhi Bhavan, 24, Patto Plaza, Panaji-Goa 403 001 Vs M/s. Dupont Sportswear Limited Kamani Chambers, 32R, Karmani Road, Ballard Estate,Bombay - 400 001
Bombay High Court · (2010) 08 BOM CK 0241
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I
High Courts30 Aug 2010Dismissed
Asstt. Provident Fund Commissioner Vs Nirmitee Holidays (P) Ltd.
Bombay High Court · (2011) 2 LLJ 469 : (2011) LLR 28
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(I), 7A
High Courts30 Aug 2010Dismissed
Danesh A. Irani of Mumbai Indian Inhabitant Vs Commissioner of Income Tax
Bombay High Court · (2011) 240 CTR 47 : (2011) 331 ITR 291 : (2010) 195 TAXMAN 97
Income Tax Act, 1961 — Section 143(3), 30, 31, 32, 37
High Courts30 Aug 2010Allowed
General Secretary, General Kamgar Union Vs Noble Paint and Varnish co. Pvt. Ltd. and Another
Bombay High Court · (2011) 128 FLR 42
Industrial Disputes Act, 1947 — Section 10(3), 11A, 33(2)(b)
High Courts30 Aug 2010Dismissed
Shri Prakash Rama Naik and Smt. Nalini Prakash Naik Vs Shri Ashok Shiva Naik and Shri Ankush Shiva Naik
Bombay High Court · (2010) 08 BOM CK 0214
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 14Goa, Daman and Diu Land Revenue Code, 1968 — Section 105, 2(24), 2(35)
High Courts30 Aug 2010Dismissed
State of Goa Vs Dr. Shankar D. Nadkarni
Bombay High Court · (2010) 08 BOM CK 0213
Land Acquisition Act, 1894 — Section 11A, 18, 4
High Courts30 Aug 2010
Ms. Anila Gautam Jain, Proprietress of Badal Agency, erstwhile HP Gas Distributor Vs Hindustan Petroleum Corporation Limited
Bombay High Court · (2010) 08 BOM CK 0178
Arbitration and Conciliation Act, 1996 — Section 34
High Courts30 Aug 2010
GMM Pfaudler Limited Vs TATA AIG Life Insurance Company Limited and Others
Bombay High Court · (2011) 1 BomCR 670
High Courts30 Aug 2010Allowed
Prabhakar Keshav Kunde and Others Vs Commissioner of Income Tax and Another
Bombay High Court · (2011) 1 BomCR 216 : (2010) 235 CTR 119 : (2010) 194 TAXMAN 306
Wealth Tax Act, 1957 — Section 17(1), 2