High Courts18 Mar 2010
The Commissioner of Sales Tax Vs M.I.R.C. Electronic Ltd.
Bombay High Court · (2010) 31 VST 452
Bombay Sales Tax Act, 1959 — Section 52, 61(1), 8
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 1,572 of 3,665
High Courts18 Mar 2010
Edward Swalin D''Cunha Vs Commissioner for Persons with Disabilities and Shipping Corporation of India
Bombay High Court · (2010) 6 BomCR 357 : (2010) 112 BOMLR 1293 : (2010) 126 FLR 263 : (2010) 3 MhLj 507
Central Civil Services (Pension) Rules, 1972 — Rule 38Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 41
High Courts18 Mar 2010
The Commissioner of Sales Tax, Maharashtra State Vs Indian Dyestuff and Chemical Manufacturing Company
Bombay High Court · (2010) 112 BOMLR 1366 : (2010) 30 VST 286
Bombay Sales Tax Act, 1959 — Section 14, 145(A), 55(6), 61(1)Constitution of India, 1950 — Article 141
High Courts18 Mar 2010Allowed
SICOM Limited Vs State of Maharashtra and OL of Konkan Steel Ltd. The Thane Janata Sahakari Bank Ltd. Vs State of Maharashtra and OL of United Airtech Pvt. Ltd.
Bombay High Court · (2010) 6 BomCR 537
Bombay Sales Tax Act, 1959 — Section 38(C), 46, 46(2)Companies Act, 1913 — Section 230(5), 235, 237Companies Act, 1956 — Section 529, 529A, 530
High Courts18 Mar 2010
Reliance Industries Ltd. Vs The State of Maharashtra, Patodia Textiles Industries Ltd., Indra Kumar Patodia and Mahendra Kumar Patodia
Bombay High Court · (2010) 03 BOM CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 164(4), 190Evidence Act, 1872 — Section 136Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 143, 144
High Courts18 Mar 2010Dismissed
Yashwant G. Tambe Vs Union of India (UOI) and Government of India Mint
Bombay High Court · (2010) 03 BOM CK 0064
Constitution of India, 1950 — Article 226
High Courts18 Mar 2010Dismissed
Raunak Ajaykumar Gandhi Vs Bharatiya Vidya Bhavan''s Bhagwandas, Purohit Vidya Mandir and Others
Bombay High Court · (2010) 6 BomCR 198
High Courts18 Mar 2010Dismissed
Goa IT Business Association Vs Government of Goa and Director of Education, Directorate of Education, Government of Goa, Panaji, Goa
Bombay High Court · (2010) 03 BOM CK 0011
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 19(6)(ii)
High Courts17 Mar 2010
Sunita Daulatrao Patil and Others Vs The State of Maharashtra and Others Shyam Jahagirdar and Others Vs The State of Maharashtra and Another Milind Shashikant Pande and Others Vs Smt. Sunita Daulatrao Patil and Others The State of Maharashtra Vs Sunita D. Patil and Others
Bombay High Court · (2010) 112 BOMLR 1334
Constitution of India, 1950 — Article 14, 309, 320(5)Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4(1)Maharashtra Services of Engineers, Group B Recruitment (Amendment) Rules, 2009 — Rule 3, 4(1), 8
High Courts17 Mar 2010Dismissed
Kolhapur Municipal Transport Vs Dhairyasheel Keshav Mane and Another
Bombay High Court · (2010) 6 BomCR 319 : (2010) 125 FLR 934
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts17 Mar 2010
Chemoil Adani Pvt. Ltd. Vs M.V. Hansa Sonderburg and Others
Bombay High Court · (2010) 112 BOMLR 1285
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts17 Mar 2010Allowed
Mr. Shrikant Shambu Volvoikar Vs Mr. Narendra Pandu Chatim, Mrs. Vandana Narendra Chatim, Unknown heirs of late Lourdes Raquel Milagrina Pinto and Mrs. Mira Pinto
Bombay High Court · (2010) 4 BomCR 336 : (2011) 113 BOMLR 1190
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 20, Order 7 Rule 1
High Courts17 Mar 2010
Ashish Puravankara Vs Commissioner of Customs (Import)
Bombay High Court · (2010) 253 ELT 186
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 28(1A), 28AB
High Courts17 Mar 2010Dismissed
Om Shree Sai Developers Vs State of Maharashtra and Others
Bombay High Court · (2010) 6 BomCR 194 : (2010) 112 BOMLR 2076
Constitution of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 41, 42
High Courts17 Mar 2010
Mercedes Benz India Private Limited Vs Union of India (UOI) and Others
Bombay High Court · (2010) 177 ECR 198 : (2010) 252 ELT 168
Central Excise (Valuation) Rules, 2000 — Rule 5Central Excises and Salt Act, 1944 — Section 11A(1), 4(1)Constitution of India, 1950 — Article 226
High Courts17 Mar 2010Dismissed
Smt. Neeta S. Pathak Vs Bombay Port Trust and Shri S.D. Panse
Bombay High Court · (2010) 125 FLR 940 : (2010) 3 LLJ 751 : (2010) 5 SLR 518
Industrial Disputes Act, 1947 — Section 10, 33(C2)
High Courts17 Mar 2010
Shri Durga Bhicu Nadkarni, Smt. Milan Durga Nadkarni, Shri Govind Bhicu Nadkarni and Smt. Sushama Govind Nadkarni Vs The Executive Engineer, Government of Goa and Others
Bombay High Court · (2010) 03 BOM CK 0012
High Courts15 Mar 2010
Mallikarjun Transport and Chitrarekha Omprakash Khake Vs Dr. Babasaheb Ambedkar Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2010) 6 BomCR 622 : (2010) 4 CivCC 752
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 19, 20
High Courts15 Mar 2010
Mr. Rakesh Dhir Vs The Union of India (UOI) and Others
Bombay High Court · (2010) 174 ECR 269 : (2010) 252 ELT 173
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 30(3)
High Courts15 Mar 2010Dismissed
Sunil Nirmal Bisth Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0100
Penal Code, 1860 (IPC) — Section 302, 392, 397, 449