COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,533 of 3,665

High Courts13 Aug 2010

Salimbhai Chimthanawala and Maulana Tayyebbhai Saheb, M.R.S. Chimthanawala Vs Riyazuddin Ahmed Riyazuddin Sayyed Vs Shri Shabbir Ahmed Vidrohi, Shri Shamim Ejaz, Nizamoddin Ansari and State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 3964

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 169Penal Code, 1860 (IPC) — Section 109, 120(B), 193, 195, 295

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High Courts13 Aug 2010

Crystal Island Park Private Limited Vs Mr. Ashok Chawla and Mr. Mark William Rodrigues Mr. Mark William Rodrigues through P.O.A. Mary Pereira Vs Mr. Ashok Chawla and Crystal Island Park Private Limited

Bombay High Court · (2010) 08 BOM CK 0009

Companies Act, 1956 — Section 10F, 155, 235, 397, 398

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High Courts13 Aug 2010

Village Panchayat of Sancoale and Another Vs M-Tech Developers Ltd.

Bombay High Court · (2011) 7 ALLMR 177 : (2011) 1 BomCR 373

Constitution of India, 1950 — Article 243GGoa Village Panchayat Raj Act, 1994 — Section 201A, 47A, 50, 66, 66(2)Village Panchayat Act, 1962 — Section 83, 83(1), 83(2), 83(4)

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High Courts12 Aug 2010

Caroma Agencies Pvt. Ltd. Vs Phulchandra Exports Ltd. 67, Bajaj Bhawan, Nariman Point, Mumbai - 400 021

Bombay High Court · (2010) 08 BOM CK 0243

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(3)

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High Courts12 Aug 2010

The Commissioner of Sales Tax Vs Lucas India Services Ltd. Agarwal Chemicals Vs The Commissioner of Sales Tax

Bombay High Court · (2012) 50 VST 106

Bombay Sales Tax Act, 1959 — Section 12, 12(6), 2(37), 22, 32

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High Courts12 Aug 2010Dismissed

Harishchandra Tukaram Ture and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 08 BOM CK 0219

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts12 Aug 2010

K.C. Metal Industries Vs The Commissioner of Sales Tax

Bombay High Court · (2010) 35 VST 403

Bombay Sales Tax Act, 1959 — Section 13, 61(1), 75Bombay Sales Tax Rules, 1959 — Rule 42ICentral Sales Tax Act, 1956 — Section 3

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High Courts12 Aug 2010

Baliram Ghate Vs State of Maharashtra and Urban Land Ceiling Authority

Bombay High Court · AIR 2011 Bom 1 : (2010) 4 APLJ 46 : (2010) 5 BomCR 486 : (2010) 112 BOMLR 3722

Contract Act, 1872 — Section 23, 28Land Acquisition Act, 1894 — Section 10, 10(1), 11, 18, 23(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 10(1), 10(3), 11(6), 3

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High Courts12 Aug 2010

Dr. Pravin Balisingh Raghuwanshi Vs State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 265 : (2010) 6 BomCR 796

Constitution of India, 1950 — Article 226, 227Maharashtra Universities Act, 1994 — Section 108, 14, 14(7), 31, 31(3)

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High Courts12 Aug 2010Dismissed

Dinkar Fakirrao Adhav Vs Vimal Dinkar Adhav

Bombay High Court · (2010) 08 BOM CK 0158

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts12 Aug 2010Disposed Off

Godrej and Boyce Mfg. Co. Ltd. Vs Dy. Commissioner of Income Tax, Range 10(2) and Others

Bombay High Court · (2010) 112 BOMLR 3421 : (2010) 234 CTR 1 : (2010) 328 ITR 81 : (2010) 194 TAXMAN 203

Constitution of India, 1950 — Article 14, 226Income Tax (Amendment) Rules, 2008 — Rule 1(2)Income Tax Act, 1922 — Section 10(2), 14(3), 16(2), 49B, 8

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High Courts12 Aug 2010

Shri Nazir @ Nasir Ahmad Billari Vs State of Goa

Bombay High Court · (2010) 08 BOM CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304B, 323, 34

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High Courts12 Aug 2010Dismissed

Subhiksha Trading Services Ltd., Shri R. Subramanian, Managing Director, Shri N. Srinivasan Authorized Signatory and Shri K. Balasubramanian, General Manager, Finance and Authorized Signatory of Subhiksha Trading Services Ltd. Vs Kotak Mahindra Bank Limited and The State of Maharashtra

Bombay High Court · (2011) 3 BC 162 : (2011) 2 MhLj 353 : (2011) 7 RCR(Criminal) 876

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141

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High Courts12 Aug 2010Dismissed

Mohammed Anis-Ul-Haq Vs Asma Anjum

Bombay High Court · (2011) 1 ALLMR 226 : (2010) 5 BomCR 555 : (2011) 1 DMC 646 : (2011) 6 RCR(Criminal) 1068

Civil Procedure Code, 1908 (CPC) — Section 151, 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482

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High Courts12 Aug 2010

Deputy Collector (LAO) and The Director of Tourism Vs Shri Agnelo J.A. Pinto and Dr. Carlos A.G. Pinto

Bombay High Court · (2010) 08 BOM CK 0094

Land Acquisition Act, 1894 — Section 18, 23, 4

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High Courts12 Aug 2010

Shri Ashok M. Bhat, Assistant Plant Superintendent/Asst. Executive Engineer (Mechanical) Vs The Board of Trustees of the Port of Mormugao, Union of India (UOI) and Shri Papa Rangaswamy Dy. Plant Superintendent

Bombay High Court · (2010) 08 BOM CK 0091

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 124, 126, 28

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High Courts12 Aug 2010Dismissed

Ichalkaranji Municipal Council Vs Praveen Shivgonda Patil and Another

Bombay High Court · (2011) 128 FLR 46

Industrial Disputes Act, 1947 — Section 2, 30(1)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 76Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5), 6, 9

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High Courts12 Aug 2010