Bombay High Court Judgments

High Courts03 May 2010Dismissed

Bhagwandas Purohit Vs Machindra Patil and Chandrashekhar Shankar Nandedkar

Bombay High Court · (2010) 3 BC 272 : (2010) 4 BomCR 68 : (2010) 4 CivCC 786

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 84(1)

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High Courts03 May 2010

Mr. Ibaldo Alvito Gomes and his wife , Mrs. Jacqueline M.A. Gomes and Mrs. Bernadita Gomes Vs The State of Goa and The Under Secretary (Revenue), Revenue Department, Government of Goa

Bombay High Court · (2010) 3 BomCR 836

Goa, Daman and Diu Land Acquisition Rules, 1972 — Rule 4(2), 4(3)Land Acquisition Act, 1894 — Section 4, 5(A), 6

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High Courts03 May 2010

Dedicated Health Care Services TPA (India) Pvt. Ltd. and Others Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2010) 232 CTR 41 : (2010) 324 ITR 345 : (2010) 191 TAXMAN 1

Bombay Shops and Establishments Act, 1948 — Section 2(4)Income Tax Act, 1961 — Section 10(23C), 119, 119(1), 190, 190(1)Insurance Act, 1938 — Section 114, 114A

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High Courts30 Apr 2010

Balaji Telefilms Ltd. Vs Aftab Pictures Pvt. Ltd. and Others

Bombay High Court · (2010) 43 PTC 734

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High Courts30 Apr 2010Dismissed

Mr. Edward Ivan Pereira and Mrs. Pauline Pereira Vs Mr. Goncalo Jose Agnelo Lourenco and Mrs. Maria Lilia A. Lourenco

Bombay High Court · (2010) 04 BOM CK 0132

Partnership Act, 1932 — Section 4Transfer of Property Act, 1882 — Section 4, 44

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High Courts30 Apr 2010Allowed

G.B. Hingurani Vs Vinayak Narayan Govekar and Others

Bombay High Court · (2011) 2 LLJ 817

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 136

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High Courts30 Apr 2010Dismissed

Mrs. Maria Cynthia D''Souza e Nogeira Vs Mr. Joaquim Valadares and Mr. Marvyn Nogeira

Bombay High Court · (2010) 04 BOM CK 0123

Limitation Act, 1963 — Section 5

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High Courts30 Apr 2010

Sudarshan Kumar Vs The Union of India (UOI) and The Regional Provident Fund Commissioner

Bombay High Court · (2010) 04 BOM CK 0107

Constitution of India, 1950 — Article 226, 50Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(2), 7A(3), 7A(3A)Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts30 Apr 2010

The Commissioner of Sales Tax Vs Moonlight Metal Industries Pvt. Ltd.

Bombay High Court · (2010) 32 VST 56

Bombay General Clauses Act, 1904 — Section 20Bombay Sales Tax Act, 1959 — Section 13AA, 2(17), 2(28), 32, 36(3)Constitution of India, 1950 — Article 286, 366, 366(29A)

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High Courts30 Apr 2010Allowed

M/s. Anjuna Hotels Pvt. Ltd. and others Vs Communidade of Anjuna

Bombay High Court · (2010) 04 BOM CK 0003

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts29 Apr 2010

Mansoor Vs Guddu Saheb Ibrahim Mugale and Maharashtra State Board of Wakfs

Bombay High Court · (2011) 2 BomCR 307 : (2010) 112 BOMLR 2207

Civil Procedure Code, 1908 (CPC) — Section 151Waqf Act, 1995 — Section 106, 13(1), 13(2), 23(1), 25

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High Courts29 Apr 2010Dismissed

S. Motilal Plywood House Vs The State of Maharashtra, Nashik Municipal Corporation, Konark Intrastructure Ltd. and Sahakar Agencies Pvt. Ltd. Dr. Hemlata Ninad Patil Vs Nashik Municipal Corporation and The Secretary, Government of Maharashtra, Urban Development Department

Bombay High Court · (2010) 04 BOM CK 0153

Bombay Provincial Municipal Corporations Act, 1949 — Section 451Constitution of India, 1950 — Article 14, 19(1), 21, 226

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High Courts29 Apr 2010Allowed

Ispat Industries Limited Vs Union of India (UOI) and The Deputy Commissioner of Central Excise Union of India (UOI) Vs Ispat Industries Limited and The Joint Secretary, Government of India, Ministry of Finance

Bombay High Court · (2010) 112 BOMLR 2109 : (2010) 176 ECR 91 : (2010) 257 ELT 171

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226

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High Courts29 Apr 2010Dismissed

Hindustan Petroleum Corporation Ltd. Vs Navjeevan Co-operative Housing Society Limited, ICICI Bank Ltd. and State Bank of India

Bombay High Court · (2011) 5 BomCR 186

Burma Shell (Acquisition of Undertakings) Act, 1976 — Section 5(1), 5(2)Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7(1), 7(3), 9Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts29 Apr 2010

Shri Date Tanaji Honaji and Prithviraj Vasant Kamble Vs The Secretary, State of Maharashtra, Tribal Development Department and Others

Bombay High Court · (2010) 04 BOM CK 0102

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 2

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High Courts29 Apr 2010

Ganpat Rambhau Survase-Walke (Pujari) and Shrihari Baburao Survase-Walke (Pujari) Vs Government of Maharashtra and Others

Bombay High Court · (2011) 2 BomCR 755

Bombay Public Trusts Act, 1950 — Section 17, 28, 28(1)Civil Procedure Code, 1908 (CPC) — Section 80, 96Limitation Act, 1963 — Article 100, 101, 102, 103, 104

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High Courts29 Apr 2010

The Prudential Assurance Company Ltd. Vs The Director of Income Tax (International Taxation) and The Union of India (UOI)

Bombay High Court · (2010) 112 BOMLR 2688 : (2010) 232 CTR 12 : (2010) 324 ITR 381 : (2010) 191 TAXMAN 62

Authority for Advance Ruling (Procedure) Rules, 1996 — Rule 18Constitution of India, 1950 — Article 226, 7Income Tax Act, 1961 — Section 143(3), 147, 148, 245, 245N

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High Courts29 Apr 2010Dismissed

Parbat Naikwadi Vs The Indian Oil Corporation Limited, The Union of India (UOI) and The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2307

Constitution of India, 1950 — Article 5

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High Courts29 Apr 2010

Punjab National Bank Vs Shaikh Jumman Shaikh Guljar

Bombay High Court · (2010) 3 CivCC 768 : (2011) 5 RCR(Civil) 97

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 11, 9AConstitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 17, 18

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High Courts29 Apr 2010

Satyanarayan Rathi Vs Bharat Glass Tube Ltd.

Bombay High Court · (2010) 3 CompLJ 519

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