High Courts09 Jul 2010Disposed Off
The Commissioner of Income Tax Vs Al-Kabeer Exports Ltd.
Bombay High Court · (2010) 233 CTR 443 : (2010) 193 TAXMAN 56
Income Tax Act, 1961 — Section 115J, 115J(1), 115J(1A), 115J(2), 115JA
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,545 of 3,665
High Courts09 Jul 2010Dismissed
Pradeep Dawle Vs Mr. Swarupchand Banwat through his next friend Rikhabchand Bhagchand Banwat and Others
Bombay High Court · (2011) 1 BomCR 346
Lunacy Act, 1912 — Section 47
High Courts09 Jul 2010Allowed
Shri Prabhu Dayal Modi Vs Euro Developers Pvt. Ltd. and The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 3407 : (2011) CriLJ 110 : (2011) 7 RCR(Criminal) 2025
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138, 72
High Courts09 Jul 2010
Star India Pvt. Ltd. Vs Richard Cable Network, Sole Proprietary Firm of Mr. Richard D'' Costa
Bombay High Court · (2010) 07 BOM CK 0054
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts09 Jul 2010Allowed
Mohan Bapurao Shinde Vs Terana Charitable Trust and Others
Bombay High Court · (2010) 6 BomCR 203
Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1)(b)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(3)
High Courts09 Jul 2010
M/s Daheja Minerals Vs M/s H.L. Nathurmal
Bombay High Court · (2010) 07 BOM CK 0008
High Courts08 Jul 2010Dismissed
The Commissioner of Income Tax Vs Mehbhobsab Doddamani, H.No. 561, Housing Board Colony, Near Maruti Mandir, Davorlim Navelim, Salcete-Goa
Bombay High Court · (2010) 07 BOM CK 0202
Income Tax Act, 1961 — Section 271(1)(c)
High Courts08 Jul 2010Dismissed
Sikhandar Khan Rashid Khan Vs Ansar Baig Sabdar Baig and Others
Bombay High Court · (2012) ACJ 985 : (2011) 2 BomCR 364 : (2011) 2 TAC 365
Motor Vehicles Act, 1988 — Section 140, 140(1), 158(4), 158(6), 166
High Courts08 Jul 2010
Anwarkhan Ajijkhan Pathan Vs Mahaveer Nagari Sahakari Patpedhi Ltd.
Bombay High Court · (2011) 1 BC 207
Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jul 2010Allowed
Yadav Motiram Patil and Others Vs Rajiv G. Ghodankar and Another
Bombay High Court · (2011) CriLJ 528 : (2011) 8 RCR(Criminal) 395
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 507
High Courts08 Jul 2010Allowed
Associated Constructions Vs Mormugoa Port Trust
Bombay High Court · (2010) 5 BomCR 100
Arbitration and Conciliation Act, 1996 — Section 11, 43(4)
High Courts08 Jul 2010
Sargam Foods Pvt. Ltd. and Shaila M. Thakkar Vs State of Maharashtra and Others
Bombay High Court · (2010) 6 BomCR 465
Bombay Provincial Municipal Corporation (Cess on entry of goods) Rules, 1996 — Rule 25(14), 25(3)(10), 25(3)(11), 25(5), 35Bombay Provincial Municipal Corporations Act, 1949 — Section 152(J), 152(J)(3), 152E, 406Constitution of India, 1950 — Article 226
High Courts08 Jul 2010Dismissed
Small Scale Entrepreneurs Association, Late Shri Sharad Kelkar Common Facility Centre, Mahape Industries Welfare Association, Mr. D. Narsiah, Managing Partner, National Engineering Corporation and Mr. Sanjay Mehta, Managing Director, Protolab Electrotechnologies Pvt. Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2010) 6 BomCR 442
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 128, 129, 132, 132(2)Bombay Village Panchayats Act, 1958 — Section 157, 159, 256(2), 4(2)Census Act, 1948 — Section 15
High Courts08 Jul 2010Allowed
Madhav Structural Engineering Ltd. Vs Vice Chairman and Managing Director, MSRDC
Bombay High Court · (2010) 5 BomCR 138 : (2011) 7 RCR(Civil) 2501
Arbitration and Conciliation Act, 1996 — Section 11
High Courts08 Jul 2010
Yeshwant Zade, Gunwant Zade, Rahul Satone and Bhumikant @ Jangiya Morley Vs Anup @ Laloo Jaiswal and Others
Bombay High Court · (2010) 112 BOMLR 3185 : (2010) CriLJ 4734 : (2011) 1 MhLj 365
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 208, 226Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 147, 148, 149, 34, 395
High Courts08 Jul 2010
Bajaj Allianz General Insurance Co. Ltd. Sesa Ghor, 3-C and D Patto Plaza, 3rd Floor, Panaji - Goa Vs Smt. Fiona Furtado, Kum. Lourdes Furtado minor represented by his natural guardian and mother Smt. Fiona Furtado
Bombay High Court · (2010) 07 BOM CK 0035
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Motor Vehicles Act, 1988 — Section 166, 170
High Courts08 Jul 2010Dismissed
The Commissioner of Income Tax Vs Mormugao Port Trust, Head Land Sada, Vasco-da-Gama-Goa
Bombay High Court · (2010) 07 BOM CK 0031
Income Tax Act, 1961 — Section 10(20), 12A
High Courts08 Jul 2010
Mahanagar Telephone Nigam Ltd. Vs Deepak Sadashiv Shrikande and Others
Bombay High Court · (2010) 6 BomCR 152 : (2011) 1 LLJ 152 : (2010) 6 SLR 462
Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts07 Jul 2010Allowed
Commissioner of Income Tax Vs King Metal Works
Bombay High Court · (2010) 235 CTR 234 : (2010) 329 ITR 426 : (2010) 192 TAXMAN 294
Income Tax Act, 1961 — Section 28, 80HHC, 80HHC(1), 80HHC(3), 80HHC(4C)
High Courts07 Jul 2010Dismissed
Shri Rama Gurudas Kankonkar Vs The Goa University and The Goa Engineering College
Bombay High Court · (2010) 07 BOM CK 0152