High Courts15 Feb 2010Dismissed
Commissioner of Income Tax Vs ABG Heavy Industries Ltd.
Bombay High Court · (2010) 231 CTR 127 : (2010) 322 ITR 323 : (2010) 189 TAXMAN 54
Income Tax Act, 1961 — Section 10(23G), 260A, 80IA, 80IA(12), 80IA(4)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,582 of 3,665
High Courts15 Feb 2010Dismissed
Shri Tarasingh Jadhav Vs District Deputy Registrar, Cooperative Societies, Shri A.R. Zine, Election Officer, Chikhali Urban Cooperative The Chikhali Urban Cooperative Bank
Bombay High Court · (2010) 5 BomCR 446 : (2010) 112 BOMLR 1359 : (2010) 3 MhLj 273
Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 14(1), 14(2), 73, 73BMaharashtra Co-operative Societies Rules, 1961 — Rule 56J, 56K
High Courts15 Feb 2010Allowed
Vishwanath Bhowate Vs State of Maharashtra and Others
Bombay High Court · (2010) 4 BomCR 375 : (2010) 112 BOMLR 1678
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad (President, Vice President and Chairmen of Subjects Committees) and Panchayat Samitis (Chairman and Deputy Chairman) (Reservation of Offices and Election) Rules, 1962 — Rule 5A, 6, 6(3), 6(4), 8(10)
High Courts15 Feb 2010
Shri Shrikrishna Wasudeo Dhage Vs Shivcharan Kalne and Others Sou. Vandana Surendra Uke Vs Additional Commissioner, Nagpur Division and Others
Bombay High Court · (2010) 2 ALLMR 554 : (2010) 3 BomCR 635 : (2010) 3 MhLj 281
Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 15, 16(1)Constitution of India, 1950 — Article 226, 227, 243F, 243OMaharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1), 16(2), 27, 27(5), 58[1E)
High Courts15 Feb 2010Allowed
Ultra-Tech Cement Ltd. Vs Shrinivas Narayanrao Moharil
Bombay High Court · (2010) 112 BOMLR 872 : (2010) 125 FLR 200
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 2(3), 39
High Courts15 Feb 2010Allowed
Baban Taywde Vs State of Maharashtra and Ravi Commercial Urban Cooperative Bank Limited
Bombay High Court · (2010) 2 BomCR 582 : (2010) 3 MhLj 407
Constitution of India, 1950 — Article 226Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16, 16(1), 5, 5(2), 6
High Courts15 Feb 2010
Sanjay Lalbahadur Divedi Vs Shrikrishna Vyayam Shala and The Deputy Director of Education, Amravati Division Shri Wasudeo Pundlik Wairagade Vs Mahatma Fule Shikshan Sanstha, Wainganga Vidyalaya, Kolari and The Education Officer (Secondary), Zilla Parishad Shri Santoshkumar Bhanudas Dhaye Vs State of Maharashtra and Others
Bombay High Court · (2010) 3 BomCR 604
Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(4)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 28(1), 6, 9, 9(2)
High Courts15 Feb 2010
Western Maharashtra Development Corpn. Ltd. Vs Bajaj Auto Limited
Bombay High Court · (2010) 4 BomCR 873 : (2010) 154 CompCas 593 : (2010) 102 SCL 239
Arbitration and Conciliation Act, 1996 — Section 16, 24, 28, 28(1), 28(2)Companies Act, 1956 — Section 111, 111(14), 111A, 111A(1), 155Sales of Goods Act, 1930 — Section 10, 4, 5, 9, 9(1)
High Courts15 Feb 2010Allowed
Pushpa Kalantri and Others Vs Purushottam Champalalji Rathi
Bombay High Court · (2010) 2 RCR(Civil) 564
Transfer of Property Act, 1882 — Section 58(c)
High Courts11 Feb 2010Dismissed
Peter Mascarenhas Vs Monsabre Ashley Oswald Dias and Others
Bombay High Court · (2010) 3 BC 513
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 91Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Feb 2010
Godrej Agrovet Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2010) 230 CTR 65 : (2010) 323 ITR 97
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115O, 115O(5), 139(1), 142(1), 143(3)
High Courts11 Feb 2010Dismissed
Intex Financial Services Pvt. Ltd. and Dinesh Mehta, Director of Intex Financial Services Pvt. Ltd. Vs Motilal Oswal Securities Ltd.
Bombay High Court · (2010) 4 BomCR 369 : (2011) 7 RCR(Civil) 2293
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Feb 2010
Union of India (UOI) Vs Maharashtra State Co-operative Marketing Federation Limited
Bombay High Court · (2010) 2 ALLMR 551 : (2010) 3 MhLj 68
High Courts11 Feb 2010Dismissed
Chudaman Shahu Vs State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1000
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Feb 2010
Suresh Anandraj Jain, Sau Ujwala Paraschand Jain and Tatiya Credit Corporation Vs Union of India (UOI)
Bombay High Court · (2010) 112 BOMLR 864
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18A, 19(1), 44, 56(1)Income Tax Act, 1961 — Section 238, 271(1), 274, 276, 276(C)
High Courts11 Feb 2010Allowed
Sanket Timber Mart and Others Vs Conservator of Forest (South Chandrapur) Forest Division and Others
Bombay High Court · (2010) 4 BC 632 : (2010) 5 BomCR 891
Forest Act, 1927 — Section 83Forest Contract Rules — Rule 18, 8Maharashtra Land Revenue Code, 1966 — Section 176
High Courts10 Feb 2010
Shri Dilip Kanal and Another Vs The State of Maharashtra
Bombay High Court · (2010) 112 BOMLR 1673
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 411, 416
High Courts10 Feb 2010Dismissed
Ganesh Kapratwar, Abhijeet Kapratwar and Parijeet Kapratwar Vs The State of Maharashtra and Sow. Shantabai Kapratwar
Bombay High Court · (2010) 112 BOMLR 1082
Hindu Adoptions and Maintenance Act, 1956 — Section 22(1)Protection of Women From Domestic Violence Act, 2005 — Section 12(1), 17, 18, 19, 2
High Courts10 Feb 2010Dismissed
Shri Luis Fernandes Vs State of Goa, Goa Public Service Commission and Shri Aleixo Francisco D''Costa
Bombay High Court · (2010) 02 BOM CK 0107
Constitution of India, 1950 — Article 226
High Courts10 Feb 2010Dismissed
Smt. Suvarna S. Phadte and Kum. Samrudhi Sadanand Phadte, represented herein by her mother and natural guardian, the Petitioner No.1 above named Both Vs Shri Sadanand Shankar Phadte
Bombay High Court · (2010) 02 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)