High Courts25 Feb 2010
Shree Ambika Trading Corporation Vs The State of Maharashtra and Others
Bombay High Court · (2010) 31 VST 516
Bombay Sales Tax Act, 1959 — Section 20(5), 36, 36(3), 38(5), 43Central Sales Tax Act, 1956 — Section 9, 9(2), 9(2A)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,579 of 3,665
High Courts25 Feb 2010Disposed Off
The Commissioner of Income Tax Vs Malllinath Sharnayya Swami
Bombay High Court · (2010) 232 CTR 156 : (2010) 323 ITR 562
Income Tax Act, 1961 — Section 158BC, 158BFA(2)
High Courts25 Feb 2010
The Commissioner of Income Tax-24 Vs KNR Patel (JV)
Bombay High Court · (2010) 322 ITR 97
Finance Act, 2007 — Section 80IAIncome Tax Act, 1961 — Section 263, 80IA, 80IA(4)
High Courts25 Feb 2010Dismissed
Skoda Auto India Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 256 ELT 31
High Courts24 Feb 2010Allowed
Kumari Kavita Wagh Vs The State of Maharashtra, Department of Tribal Development Department and Others
Bombay High Court · (2010) 02 BOM CK 0146
Constitution of India, 1950 — Article 226
High Courts24 Feb 2010
Ecohidrotechnika LLC Vs Black Sea and Azov Sea Production and Operating Administration of Shipping and Another
Bombay High Court · (2010) 4 BomCR 785
Arbitration and Conciliation Act, 1996 — Section 47, 48, 49, 9Bombay High Court (Original Side) Rules, 1980 — Rule 445, 447, 448, 455, 471Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts24 Feb 2010Dismissed
Krishnakumar Vishwanathprasad Chaturvedi Vs The State of Maharashtra and Mrs Rekha Dilip Thakur, Tejdeep Catering Services
Bombay High Court · (2010) 3 BC 649
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2010Dismissed
Smt. Vijaya Vitthalani, Chetan Vijay Vitthalani and Manjiri Vijay Vitthalani (through their Mother Smt. Vijaya) Vs Shri Jagdish Kanjubhai Vitthalani
Bombay High Court · (2011) 1 BomCR 470
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 42
High Courts24 Feb 2010Dismissed
Shri Vithal Bakula Kokate Vs Podar Mills Unit of National Textile Corporation Ltd., Hon''ble Iind Labour Court and Shri R.U. Ingule Hon''ble Member, Industrial Court
Bombay High Court · (2010) 3 ALLMR 93 : (2010) 126 FLR 78
Bombay Industrial Relations Act, 1946 — Section 3(13), 42, 78, 79Constitution of India, 1950 — Article 226
High Courts24 Feb 2010
Smt. Kiran Bhattad, through Power of Attorney Holder Kamalkishore Maniklal Bhattad Vs Smt. Sushila Kattamwar and The State of Maharashtra
Bombay High Court · AIR 2010 Bom 44 : (2010) ALLMR(Cri) 1147 : (2011) 3 BC 498 : (2010) BomCR(Cri) 214 : (2010) CriLJ 2705 : (2011) 2 RCR(Civil) 456 : (2011) 2 RCR(Criminal) 10 : (2011) 2 RCR(Criminal) 10
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts24 Feb 2010Dismissed
State Vs Shri Govind Khutkar
Bombay High Court · (2010) 02 BOM CK 0001
Penal Code, 1860 (IPC) — Section 302, 504, 506(ii)
High Courts23 Feb 2010Allowed
Manhar Auto Stores Vs Shri Kalpesh Hemantbhai Shah
Bombay High Court · (2010) 6 BomCR 309 : (2010) 3 MhLj 331
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Maharashtra Rent Control Act, 1999 — Section 16(1), 16(2)
High Courts23 Feb 2010
Mr. Nusli Neville Wadia Vs The New India Assurance Co. Ltd. and Shri S.D. Dhokrikar of Mumbai
Bombay High Court · (2010) 4 BomCR 807
Bombay District Municipal Act, 1901 — Section 22Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 18(3), 3Bombay Municipal Boroughs Act, 1925 — Section 15
High Courts23 Feb 2010Dismissed
Sudhakar Chandorikar Vs Sonamata Shikshan Sanstha, The Head Master, Sonamata Vidyalaya (Secondary) and The Education Officer (Secondary), Zilla Parishad
Bombay High Court · (2010) 6 BomCR 494 : (2010) 126 FLR 595
Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 40
High Courts23 Feb 2010
Rajesh Chheda, Prop. of Shubham Plywood Vs Shubham Plywood Park
Bombay High Court · (2011) 45 PTC 315
High Courts23 Feb 2010
Rakesh Harsukhbhai Parekh Vs State of Mah. and Niti R. Parekh
Bombay High Court · AIR 2011 Bom 34 : (2010) 4 BomCR 820 : (2011) 3 RCR(Civil) 485 : (2011) 3 RCR(Civil) 485
Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 142Family Courts Act, 1984 — Section 10(1), 9
High Courts23 Feb 2010
Francisquinha Das Merces Fernandes e D''Souza Vs The Confrarias de Santissimo Sacramento Nossa Senhora De Penha de Franca and Archdiocese of Goa
Bombay High Court · (2010) 02 BOM CK 0074
High Courts23 Feb 2010Allowed
Kishor Marotrao Raut (in Jail) Vs The State of Maharashtra
Bombay High Court · (2010) 02 BOM CK 0065
Penal Code, 1860 (IPC) — Section 436
High Courts22 Feb 2010
Ashok Bhumanna Chepurvar Vs The State of Maharashtra and Others Shri Niranjan Begaji Ingole, Shri Radhakishan Govindrao Sabane and Shri Vishwanath Dinaji Gaware Uttam Ramrao Kadam and Others Vs Ashok Bhumanna Chepurvar and Others
Bombay High Court · (2010) 5 BomCR 432
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36, 37, 6, 88Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2(1), 4(1), 6, 6(1), 6(2)