COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,573 of 3,665

High Courts15 Mar 2010Allowed

Shashikant Vasudev Mahale Vs Madhukar Vasudev Mahale Since Deceased through his Legal heirs

Bombay High Court · (2010) 6 BomCR 855 : (2010) 2 CivCC 613 : (2010) 3 MhLj 494

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), Order 26 Rule 14, Order 26 Rule 14(3), 2(2), 97Constitution of India, 1950 — Article 227

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High Courts15 Mar 2010Dismissed

Bhatia Nagar Premises Co-operative Society Limited Vs Union of India (UOI) and Others

Bombay High Court · (2010) 234 CTR 175 : (2011) 334 ITR 145 : (2011) 197 TAXMAN 249

Bombay Stamp Act, 1958 — Section 2, 31, 53Constitution of India, 1950 — Article 14, 19, 226, 25, 300AIncome Tax Act, 1961 — Section 206C, 3, 4, 44AC, 45

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High Courts15 Mar 2010Dismissed

Banwarilal Laxminarayan Sharma Vs Smt. Sagunabai Rambhau Gavali, General Manager, Central Railway and Ramesh Rambhau Gavali

Bombay High Court · (2011) 2 BomCR 344

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High Courts12 Mar 2010

Mewati and Co. Vs The Commissioner of Customs

Bombay High Court · (2010) 03 BOM CK 0205

Customs Act, 1962 — Section 130D, 158, 24

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High Courts12 Mar 2010

The General Manager, Central Railway and The Senior Divisional Engineer, (Cord), Central Railway Vs Mehmooda Shikshan and Mahila Gramin Bahuuddeshiya Sanstha

Bombay High Court · (2010) 6 BomCR 828 : (2010) 3 MhLj 455

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 143

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High Courts12 Mar 2010

Lalit D. Sheth Vs Union of India (UOI)

Bombay High Court · (2010) 253 ELT 753

Foreign Exchange Management Act, 1999 — Section 18(2), 35, 49(5)Limitation Act, 1963 — Section 14

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High Courts12 Mar 2010

Ocean City Trading (India) P. Ltd. (now known as Bhuvan Leasing and Infrastructure P. Ltd.) Vs Commissioner of Income Tax

Bombay High Court · (2010) 328 ITR 290 : (2011) 196 TAXMAN 87

Income Tax Act, 1961 — Section 143(3)

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High Courts12 Mar 2010Dismissed

The Commissioner of Income Tax-TDS Vs Glenmark Pharmaceuticals Ltd.

Bombay High Court · (2010) 231 CTR 105 : (2010) 324 ITR 199 : (2010) 191 TAXMAN 455

Income Tax Act, 1961 — Section 194C, 194C(1), 201(1), 201(1A), 22Sales of Goods Act, 1930 — Section 4(1), 5(1)

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High Courts12 Mar 2010Dismissed

Sadhwi Pragya Singh Thakur Vs State of Maharashtra

Bombay High Court · (2010) CriLJ 3267 : (2011) 6 RCR(Criminal) 1272

Constitution of India, 1950 — Article 22, 22(1), 22(1)(2), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1), 167, 167(2), 41Customs Act, 1962 — Section 107, 108

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High Courts12 Mar 2010

Smt. Nita alias Nathi Hitendrakumar Sakariya Vs Shri Hitendrakumar Kaluram Sakariya

Bombay High Court · (2010) 6 BomCR 184 : (2010) 3 CivCC 33 : (2011) 2 DMC 610 : (2010) 3 RCR(Civil) 373

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts12 Mar 2010

Maharashtra Fur Fabrics Ltd. and Shri. M.S. Deokule Vs Union of India (UOI), The Chief Controller of Imports and Exports, Government of India, Ministry of Commerce and The Joint Chief Controller of Imports and Exports, Government of India, Ministry of Commerce

Bombay High Court · (2010) 03 BOM CK 0061

Constitution of India, 1950 — Article 226

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High Courts12 Mar 2010Allowed

Sanjay Shalikram Ingle Vs Lokmat Proprietors, Lokmat Newspapers Private Ltd.

Bombay High Court · (2011) 1 LLJ 442

Bombay Industrial Relations Act, 1946 — Section 46(5), 79Constitution of India, 1950 — Article 226, 227Industrial Court Regulations, 1975 — Regulation 101

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High Courts12 Mar 2010

Commissioner of Central Excise Vs Otis Elevator Co. (I) Ltd.

Bombay High Court · (2010) 6 BomCR 862 : (2010) 26 STT 1

Central Excises and Salt Act, 1944 — Section 11AC, 35GConstitution of India, 1950 — Article 20

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High Courts12 Mar 2010Dismissed

Vishnudas Bhagade Vs The State of Maharashtra

Bombay High Court · (2010) 03 BOM CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 164A, 294, 313Penal Code, 1860 (IPC) — Section 201, 342, 376

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High Courts12 Mar 2010Allowed

Kirloskar Pneumatic Kamgar Sangh Vs Kirloskar Pneumatic Co. Limited

Bombay High Court · (2010) 6 BomCR 292 : (2011) 1 LLJ 622

Industrial Disputes Act, 1947 — Section 17B

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High Courts11 Mar 2010Dismissed

Union of India (UOI) and Mr. Sanjay Bhagat, Senior Clerk Vs Mr. Saurabh Prasad, Deputy Chief Mach. Engineer

Bombay High Court · (2010) 3 ALLMR 21 : (2010) 4 BomCR 770 : (2011) 1 RCR(Rent) 416

Administrative Act — Section 13

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High Courts11 Mar 2010Dismissed

Shri Vijay Shamrao Bhokre, Shri Sanjay Shamrao Bhokre and Shri Satish Shamrao Bhokre Vs Shri Mumbadevi Jilla Nagari Sahakari Pat Sanstha Maryadit and Others

Bombay High Court · (2010) 3 ALLMR 323 : (2011) 1 BomCR 327

Industrial Disputes Act, 1947 — Section 2Maharashtra Co-operative Societies Act, 1960 — Section 101, 101(1), 101(2), 101(3), 137(1)Maharashtra Co-operative Societies Rules, 1961 — Rule 86A, 86B, 86C, 86C(2), 86D

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High Courts11 Mar 2010

Shri Kashinath Dattu Kalbhor Vs The State of Maharashtra

Bombay High Court · (2010) 03 BOM CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 386, 401Evidence Act, 1872 — Section 66Penal Code, 1860 (IPC) — Section 420, 468, 471

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High Courts11 Mar 2010

Punjab State Sports Council Vs Union of India (UOI)

Bombay High Court · (2010) 253 ELT 764

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High Courts11 Mar 2010Dismissed

Vaidya Balram Kakpure Vs The Maharashtra University of Health Science and Others

Bombay High Court · (2010) 3 ALLMR 731 : (2010) 3 MhLj 368

Constitution of India, 1950 — Article 226

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