High Courts12 Apr 2010
Manoj Thakur Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2010) 3 BomCR 529
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,566 of 3,665
High Courts12 Apr 2010Dismissed
The Commissioner of Income Tax-5 Vs Jet Airways (I) Limited
Bombay High Court · (2011) 239 CTR 183 : (2011) 331 ITR 236 : (2010) 195 TAXMAN 117
Finance (No. 2) Act, 2009 — Section 147Income Tax Act, 1961 — Section 139, 147, 147(1), 148, 148(1)
High Courts09 Apr 2010Dismissed
The State of Maharashtra Vs Bhikaji Anandrao Pawar and Others
Bombay High Court · (2010) 3 BomCR 515
Land Acquisition Act, 1894 — Section 4
High Courts09 Apr 2010Allowed
Faridsaheb Hussensaheb Sharikmaslat, Decd. thru'' Aminabai F. Sharikmaslat and Others Vs Ahmedsaheb Hussensaheb Sharikmaslat, Decd. thru'' Didima A. Sharikmaslat and Others
Bombay High Court · AIR 2010 Bom 100 : (2010) 3 BomCR 532
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129
High Courts09 Apr 2010
Pranjali Prasanna Bingi Vs Prasanna Anantrao Bingi and Another
Bombay High Court · (2011) 1 BomCR 820 : (2010) 3 CivCC 854 : (2011) 2 DMC 342 : (2011) 6 RCR(Criminal) 2306
Constitution of India, 1950 — Article 142Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 12, 12(2), 13(1), 13B, 23
High Courts09 Apr 2010Allowed
Regional Director Vs Kohinoor
Bombay High Court · (2010) 3 BomCR 484 : (2010) 126 FLR 843 : (2011) 2 LLJ 139
Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(14AA), 75, 77Factories Act, 1948 — Section 2
High Courts09 Apr 2010Allowed
Gopichand, Mahadu Shindge, Dattatraya More, by Legal representatives and Eknath More, (since deceased through his legal representatives Sakharam More and Others) Vs Nivrutti Mali, Sopan Mali, Indrabai Mali and Kishan Mali
Bombay High Court · (2010) 3 BomCR 541
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Article 58, 3
High Courts09 Apr 2010
Ananda Genu Rajapure Vs The State of Maharashtra
Bombay High Court · (2010) 04 BOM CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 379, 394, 441, 449
High Courts09 Apr 2010
Devarsha Dnyaneshwar Parob, in Central Jail (through her next friend Mr. Dnyaneshwar Parob) Vs Mulgao-Sirigao-Advalpal, V.K.S. Society Ltd. and State
Bombay High Court · (2010) 2 BC 524 : (2011) 2 CivCC 268 : (2010) CriLJ 4731 : (2011) 1 MhLj 781 : (2011) 3 RCR(Civil) 504 : (2011) 3 RCR(Civil) 504 : (2011) 3 RCR(Criminal) 239 : (2011) 3 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts09 Apr 2010Dismissed
Naushad Ali Abdul Hasan Shaikh Vs The State of Mah. and Others
Bombay High Court · (2010) 04 BOM CK 0054
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302
High Courts09 Apr 2010Dismissed
Sakharam Mahadji Rajegore and Others Vs Datta Vithalrao Rajegore, U/g of mother Satyabhamabai Rajegore, Satyabhamabai and Rajegore, Vithalrao Rajegore
Bombay High Court · (2010) 3 BomCR 520
High Courts08 Apr 2010Dismissed
Bhima Rangnath Adagale Vs The State of Maharashtra, The Inspector General of Prisons and The Superintendent
Bombay High Court · (2010) CriLJ 3301 : (2011) 6 RCR(Criminal) 1303
Arms Act, 1959 — Section 32, 37(1), 4, 4(25)Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A
High Courts08 Apr 2010Allowed
Vidya Bharti Shikshan Sanstha Vs Presiding Officer, Additional School Tribunal and Others
Bombay High Court · (2010) 3 BomCR 312 : (2010) 112 BOMLR 1658
Constitution of India, 1950 — Article 14, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 25, 25(1), 28, 59, 6
High Courts08 Apr 2010
Oriental Insurance Company Vs Rambhau Vithoba Chaware and Others
Bombay High Court · (2010) 3 ALLMR 596 : (2010) 3 BomCR 534 : (2010) 112 BOMLR 2491
High Courts08 Apr 2010Dismissed
Additional Commissioner of Sale Tax Vs Hindustan Construction Co. Ltd.
Bombay High Court · (2010) 36 VST 163
High Courts08 Apr 2010Allowed
Commissioner of Income Tax Vs Dresser Rand India P. Ltd.
Bombay High Court · (2011) 330 ITR 453 : (2011) 200 TAXMAN 84
Income Tax Act, 1961 — Section 260A, 80HHC, 80IB
High Courts08 Apr 2010Allowed
The Commissioner of Income Tax Vs Dresser Rand India Pvt. Ltd.
Bombay High Court · (2010) 112 BOMLR 2088 : (2010) 232 CTR 52 : (2010) 323 ITR 429 : (2010) 191 TAXMAN 339
Income Tax Act, 1961 — Section 260A, 28, 29, 30, 31
High Courts08 Apr 2010Allowed
Shri Shrikant Chahakar and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 247 : (2010) 112 BOMLR 1704
Bombay Village Panchayats Act, 1958 — Section 145, 39(1), 45, 8(1), 8(1A)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 313, 55, 55A
High Courts08 Apr 2010
Gopalanand Rasayan Vs The State of Maharashtra and Others
Bombay High Court · (2010) 112 BOMLR 1744 : (2011) 263 ELT 381 : (2010) 30 VST 304
Bombay Sales Tax Act, 1959 — Section 36(3), 41, 57, 61(1)
High Courts08 Apr 2010
Gorakh Gadkar Vs The State of Maharashtra and Others
Bombay High Court · (2010) 4 BomCR 183