High Courts09 Mar 2010Allowed
Anita Koli Vs The Union of India (UOI) and Others
Bombay High Court · (2010) 3 BomCR 580
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,575 of 3,665
High Courts09 Mar 2010Dismissed
Ganesh Kahite Vs The State of Maharashtra
Bombay High Court · (2010) 03 BOM CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts09 Mar 2010Allowed
Mohandas Govindram Khandwani Vs Union of India (UOI)
Bombay High Court · (2010) 6 BomCR 371
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 77B, 78B
High Courts09 Mar 2010
Commissioner of Customs (I) Vs Sir Harkisandas Narottamdas Hospital
Bombay High Court · (2010) 254 ELT 286
Customs Act, 1962 — Section 125
High Courts09 Mar 2010Allowed
Arun Alne Vs Returning Officer/Sub-Divisional Officer for Election of Municipal of Municipal Council and Others
Bombay High Court · (2010) 4 BomCR 214
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 9A(4)Mumbai Municipal Corporation Act, 1988 — Section 18A(4)Penal Code, 1860 (IPC) — Section 505
High Courts09 Mar 2010
Ashraf Abdulla Vs Union of India (UOI) and Another
Bombay High Court · (2010) 3 ALLMR 786 : (2010) 3 BomCR 570 : (2010) 112 BOMLR 1219
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5Transfer of Property Act, 1882 — Section 105
High Courts09 Mar 2010
Goradia Special Steels Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2010) 157 CompCas 218 : (2010) 177 ECR 189 : (2010) 253 ELT 182 : (2010) 26 STT 245
Central Excise Rules, 2002 — Rule 26, 26(1), 26(2)Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 22(3)
High Courts09 Mar 2010
Mr. Domingos Antonio Monteiro and Others Vs M/s. Dukle Constructions and Others
Bombay High Court · (2010) 03 BOM CK 0006
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9
High Courts09 Mar 2010Dismissed
Director of Income Tax Vs Krupp Udhe Gmbh
Bombay High Court · (2013) 354 ITR 173
Income Tax Act, 1961 — Section 234B
High Courts08 Mar 2010
Krishnarao Joshi Since deceased, (through Legal Representatives Kamlabai Joshi and Others) , Govind Joshi and Vishnu Joshi Vs The State of Maharashtra, The State of Maharashtra, The Collector and Special Land Acquisition Officer, Jayakwadi Project
Bombay High Court · (2010) 03 BOM CK 0176
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 34, 4, 6
High Courts08 Mar 2010Dismissed
O.G. Bajaj Construction Vs Assistant Provident Fund Commissioner
Bombay High Court · (2010) 126 FLR 129 : (2010) 4 LLJ 749
High Courts08 Mar 2010
Skol Breweries Ltd. Vs Dy. Commissioner of Income Tax
Bombay High Court · (2010) 03 BOM CK 0127
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts08 Mar 2010Dismissed
Commissioner of C. Ex. Vs Cable Corporation of India
Bombay High Court · (2010) 253 ELT 762
Central Excises and Salt Act, 1944 — Section 11AC
High Courts08 Mar 2010
Commissioner of Central Excise Vs Royal Creation
Bombay High Court · (2010) 253 ELT 399
Central Excises and Salt Act, 1944 — Section 11AC
High Courts08 Mar 2010Allowed
Aventis Pharma Ltd. Vs The Assistant Commissioner of Income Tax, The Additional Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2010) 233 CTR 258 : (2010) 323 ITR 570
Income Tax Act, 1961 — Section 120, 143(3), 147, 148, 44ABIncome Tax Rules, 1962 — Rule 5(1)
High Courts08 Mar 2010Dismissed
Khorshed Eddie Naragwalla Vs Daryus Soley Panthakey
Bombay High Court · (2010) 3 ALLMR 373 : (2010) 6 BomCR 837
Arbitration and Conciliation Act, 1996 — Section 11, 13, 14, 14(1), 15
High Courts08 Mar 2010
Ashok Kumar Jain Vs Union of India (UOI)
Bombay High Court · (2010) 253 ELT 767
High Courts05 Mar 2010Allowed
The Akhada St. Estevam Village Development and Protection Samittee Vs Smt. Seema Rohidas Narvekar and Others
Bombay High Court · (2010) 3 BomCR 37
Constitution of India, 1950 — Article 226Goa Land (Prohibition of Constructions) Act, 1995 — Section 4, 5Goa Village Panchayat Raj Act, 1994 — Section 10, 12(1), 121(1), 153, 154
High Courts05 Mar 2010
Shri Mario Cotta Pereira Vs State of Goa and Others
Bombay High Court · (2010) 3 ALLMR 801 : (2010) 3 BomCR 88
Defence of India Act, 1962 — Section 25, 25(1), 25(2), 29, 29(1)General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Article 64, 65
High Courts05 Mar 2010Dismissed
Shri Cazi Mohammad Patchmiam Vs Smt. Sitabai Balaram Nipanikar, Shri Cazi Raziodin Ali, The Administrative Tribunal Goa and The Deputy Collector, S.D.O. Ponda Sub Division
Bombay High Court · (2010) 3 ALLMR 823 : (2010) 5 BomCR 285
Constitution of India, 1950 — Article 227Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 25, 29, 6, 8A