Bombay High Court Judgments

High Courts08 Apr 2010Allowed

Mahindra Gujrat Tractor Ltd. and State of Gujrat Vs Shabana Pathan and Others

Bombay High Court · (2011) ACJ 2259 : (2010) 3 BomCR 526 : (2010) 127 FLR 251 : (2010) 4 LLJ 445

Workmens Compensation Act, 1923 — Section 12, 12(2), 12(3), 2, 30

High Courts08 Apr 2010

Asha Seva Bhavi Sanstha and Others Vs The State of Maharashtra, School Education and Sports Department, The Director of Education (School Education), The Deputy Director of Education and The Education Officer (Primary), Zilla Parishad etc. etc.

Bombay High Court · (2010) 3 ALLMR 536 : (2010) 3 BomCR 429 : (2010) 112 BOMLR 1492

Bombay Primary Education Act, 1947 — Section 39, 42, 63Bombay Primary Education Rules, 1949 — Rule 106, 107, 108, 109, 110Constitution of India, 1950 — Article 14, 15(1), 19, 19(1), 19(6)

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High Courts07 Apr 2010

Models Real Estate Developers Vs State of Goa and Goa Coastal Zone Management Authority

Bombay High Court · (2010) 04 BOM CK 0180

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High Courts07 Apr 2010Allowed

Jagdale Mirch Masala Products (India) Vs Kamal Foods and Another

Bombay High Court · (2010) 04 BOM CK 0164

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Customs Act, 1962 — Section 123, 135

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High Courts07 Apr 2010

Hemlata Mahanand Singh, Dayanand Vedic Vidyalaya Vs State of Maharashtra, V.K. Wankhade, Education Inspector (North), Dayanand Vedic Vidyalaya (Hindi High School) Sanchalak Samiti

Bombay High Court · (2010) 04 BOM CK 0162

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High Courts07 Apr 2010Dismissed

Smt. Yewantabai Patle and Laxman Khobragade Vs The District Deputy Registrar, Cooperative Societies, Election Officer, Vividh Karyakari Sewa Sahakari Sahakari Sanstha Maryadit and Vividh Karyakari Sewa Sahakari Sahakari Sanstha Maryadit

Bombay High Court · (2010) 3 BomCR 524

Maharashtra Co-operative Societies Act, 1960 — Section 73B, 73B(1), 73B(2), 73BB, 73BBB

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High Courts07 Apr 2010Dismissed

The Commissioner of Income Tax Vs Anuj A. Sheth HUF

Bombay High Court · (2011) 237 CTR 423 : (2010) 324 ITR 191 : (2010) 190 TAXMAN 330

Income Tax Act, 1961 — Section 112, 112(1), 260A, 45(1), 48

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High Courts07 Apr 2010

Saurabh Anil Redij Vs State of Maharashtra and The Director of Medical Education and Research, CET Cell

Bombay High Court · (2010) 3 ALLMR 738 : (2010) 3 BomCR 257 : (2010) 112 BOMLR 1868

Constitution of India, 1950 — Article 14, 141, 16, 16(4), 226

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High Courts07 Apr 2010

State of Goa Vs Sara da Costa

Bombay High Court · (2010) 3 BomCR 537

Land Acquisition Act, 1894 — Section 4, 4(1)

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High Courts07 Apr 2010

Mr. Sandeep Parab Vs State of Goa Mr. Ramchandra S. Kankonkar (As rep. by his next friend, Miss Nilima Shrikant Kankonkar) Vs State of Goa

Bombay High Court · (2010) 112 BOMLR 1849 : (2010) CriLJ 3303

Constitution of India, 1950 — Article 22(1), 22(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 151, 167(2), 220, 223, 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 28, 29

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High Courts07 Apr 2010Allowed

Pankaj Ramlakhan Dubey Vs State of Maharashtra and Others

Bombay High Court · (2010) 3 BomCR 546

Bombay Stamp Act, 1958 — Section 31(3), 32(B)

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High Courts06 Apr 2010Dismissed

Arvind Shamshabd Ojha Vs Saraswati Education Society, Saraswati Education Society''s Hgih School and Junior College and The Dy. Director of Education (Thane Division) (Higher Sec).

Bombay High Court · (2010) 3 BomCR 482 : (2010) 126 FLR 1029 : (2010) 6 SLR 537

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 5(5), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15

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High Courts06 Apr 2010Allowed

Municipal Council Vs Hanumant Sudam Jadhav, The President Municipal Council, The Industrial Court and Dattatraya Pandurang Jagtap

Bombay High Court · (2010) 3 BomCR 506 : (2010) 126 FLR 353

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 100, 304, 308, 58(2), 76

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High Courts06 Apr 2010

Commissioner of Income Tax Vs Apar Industries Limited

Bombay High Court · (2010) 04 BOM CK 0135

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High Courts06 Apr 2010Dismissed

Mr. Antonio Joao Fernandes Vs The Assistant Provident Fund Commissioner and Others

Bombay High Court · (2010) 3 ALLMR 599 : (2010) 4 BomCR 208 : (2010) 127 FLR 849 : (2010) 4 LLJ 460

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(2), 5, 5(1), 5(IA)Insurance Act, 1938 — Section 39Provident Funds (Amendment) Act, 1946 — Section 2(1)

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High Courts06 Apr 2010Dismissed

Madhukar M. Kamble and D.L. Shinde Vs The Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2010) 3 ALLMR 750 : (2010) 3 BomCR 261 : (2010) 112 BOMLR 1722

Constitution of India, 1950 — Article 14, 16, 226Mumbai Municipal Corporation Act, 1888 — Section 54A

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High Courts06 Apr 2010

Shri K. Devidas Pai, Charter Accountant Vs P.Y. Maiankar, Prop. P.M. Constructions, Mapusa Urban Co-op. Bank Ltd. and Bank of Maharashtra

Bombay High Court · (2010) 3 BomCR 254

Bombay Provincial Insolvency Rules, 1924 — Rule 25Provincial Insolvency Act, 1920 — Section 19, 19(1), 19(2), 20, 21

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High Courts05 Apr 2010Dismissed

Neeraj Maan, in Central Jail Vs State

Bombay High Court · (2010) 04 BOM CK 0179

Goa Childrens Act, 2003 — Section 2, 8, 8(2)Penal Code, 1860 (IPC) — Section 342, 375, 506

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High Courts05 Apr 2010Allowed

The Commissioner of Income Tax-9 Vs Smt. Anju R. Innani

Bombay High Court · (2010) 231 CTR 417 : (2010) 323 ITR 626 : (2010) 191 TAXMAN 350

Income Tax Act, 1961 — Section 158BC, 158BFA, 158BFA(2), 246A, 260A

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High Courts05 Apr 2010

Sonoba Vishnu Gaunkar and Others Vs The Land Acquisition Officer, Forest Settlement Officer, Government of Goa and Others

Bombay High Court · (2010) 3 BomCR 19 : (2010) 112 BOMLR 2135

Goa, Daman and Diu Wild Animals and Wild Birds Protection Act, 1965 — Section 18Land Acquisition Act, 1894 — Section 12, 23, 23(1), 23(1A), 23(2)

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