COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,558 of 3,665

High Courts07 May 2010Dismissed

Suresh Chand and Sons and Others Vs Union of India (UOI), Commissioner of Customs, Assistant Commissioner of Customs and The Chairman, Central Board of Excise and Customs

Bombay High Court · (2010) 5 BomCR 716 : (2010) 112 BOMLR 2179 : (2010) 176 ECR 180 : (2010) 255 ELT 421

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 14, 15, 15(1), 17

High Courts07 May 2010Dismissed

The State of Maharashtra Vs Govind Mhatarba Shinde

Bombay High Court · (2010) 112 BOMLR 2241 : (2010) CriLJ 3586

Criminal Procedure Code, 1973 (CrPC) — Section 2, 27, 294, 311, 313Evidence Act, 1872 — Section 105General Clauses Act, 1897 — Section 3(38)

High Courts07 May 2010

Shikshan Prasarak Mandal and Karmaveer Mahavidyalaya Vs The Director, Higher Education and Others

Bombay High Court · (2010) 5 BomCR 752 : (2010) 5 SLR 740

Bombay Public Trusts Act, 1950 — Section 41AConstitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 306

High Courts07 May 2010Allowed

Ramchandra Chunilal Dagad (deceased by his LRs. Paras Ramchandra Dagad and Others) and Pandurang Rama Deokar Vs Vasant Bansi Somwanshi and Others

Bombay High Court · (2010) 05 BOM CK 0028

High Courts07 May 2010

Thirumala Chemicals Ltd. Vs Director General of Safeguards

Bombay High Court · (2010) 254 ELT 19

Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 8B, 8B(1), 8B(4)Safeguard Duty Rules, 1997 — Rule 11, 12, 14, 18, 4

High Courts07 May 2010Allowed

Mahadappa Sangappa Bhange and Others Vs Shivaji Narsu Dhormare (died through L.Rs. Devaibai Shivaji Dhormare and Others) and Others

Bombay High Court · (2010) 5 BomCR 156

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32M, 85Limitation Act, 1908 — Article 148, 28Transfer of Property Act, 1882 — Section 59

High Courts07 May 2010Allowed

Rajendrakumar Sharandas Sharma Vs Shrikrushna Babanrao Guhe (dead through Legal heirs Asha and Usha)

Bombay High Court · (2010) 4 BomCR 618 : (2011) 2 RCR(Rent) 5

Civil Procedure Code, 1908 (CPC) — Section 96Maharashtra Rent Control Act, 1999 — Section 13, 16, 16[1), 16[6), 35

High Courts07 May 2010Dismissed

A-1 Engineering Works and Others Vs Rajendra Kasturchand Vora and Others

Bombay High Court · (2011) 5 ALLMR 215 : (2011) 3 BomCR 856

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

High Courts07 May 2010Dismissed

Satish @ Rajesh Vs Union of India and others

Bombay High Court · (2010) 127 FLR 709

Constitution of India, 1950 — Article 14, 16

High Courts07 May 2010Dismissed

Shri Cain D''Cruz and Another Vs Shri Leopoldo Vaz (since dec.) and Others

Bombay High Court · (2010) 05 BOM CK 0003

High Courts07 May 2010Dismissed

Sima Hotels and Resorts LTD. Vs Dugal Projects Development Co. Pvt. Ltd.

Bombay High Court · (2010) 05 BOM CK 0001

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 15, 16

High Courts06 May 2010Dismissed

Sunil Tondon Vs The State of Maharashtra and Another

Bombay High Court · (2010) CriLJ 4263

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8)

High Courts06 May 2010

Harilal and Co. Vs Gammon India Limited

Bombay High Court · (2011) 3 BC 224 : (2010) 5 BomCR 208

High Courts06 May 2010

Vanita Vishram Trust Vs Chief Commissioner of Income Tax and Another

Bombay High Court · (2010) 233 CTR 90 : (2010) 327 ITR 121 : (2010) 192 TAXMAN 389

Income Tax Act, 1961 — Section 10(22), 10(23C), 11, 143(3), 154

High Courts06 May 2010Dismissed

R.K. Rim Pvt. Ltd. Vs The Commissioner of Sales Tax and Another

Bombay High Court · (2010) 112 BOMLR 2249 : (2010) 30 VST 435

Maharashtra Value Added Tax Act, 2002 — Section 27, 56(1)Motor Vehicles (Fifth amendment) Rules, 2005 — Rule 126

High Courts06 May 2010Allowed

Vijay Ramchandra Katkar Vs Group Gram Panchayat Pali and Others

Bombay High Court · (2010) 6 BomCR 708

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17, 21, 22, 23, 24Bombay Village Panchayats Act, 1958 — Section 35, 35(2)Constitution of India, 1950 — Article 226, 227

High Courts06 May 2010

Killick Nixon Limited Vs State of Maharashtra

Bombay High Court · (2010) 32 VST 470

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 13, 13A, 2, 4, 6Constitution of India, 1950 — Article 286

High Courts06 May 2010

Jolly Constructions Vs Stephan Bernard Construction Co.

Bombay High Court · (2010) 05 BOM CK 0016

High Courts06 May 2010

Jainex Foods Pvt. Ltd. Vs Maharashtra Rajya Sahakari Dudh and Mahasangh Maryadit

Bombay High Court · (2011) 2 ARBLR 15 : (2011) 2 BomCR 345

Arbitration and Conciliation Act, 1996 — Section 34Bombay Court Fees Act, 1959 — Section 43(2)Civil Procedure Code, 1908 (CPC) — Section 26

High Courts06 May 2010Allowed

Narullakhan Sikanderkhan Vs Modistone Ltd. and another

Bombay High Court · (2010) 127 FLR 789

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44