COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,587 of 3,665

High Courts22 Jan 2010

C.G. International Pvt. Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2010) 3 BomCR 652

Bombay Provincial Municipal Corporation (Cess on entry of goods) Rules, 1996 — Rule 25(5), 27(1), 41, 41(2), 41(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(2), 152A, 3, 406Constitution of India, 1950 — Article 227

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High Courts22 Jan 2010Dismissed

Commissioner of Income Tax Vs Tips Industries P. Ltd.

Bombay High Court · (2010) 229 CTR 228 : (2010) 321 ITR 154 : (2010) 190 TAXMAN 65

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 158B, 158BC

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High Courts22 Jan 2010

Rajendra Shrivastava Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 762 : (2010) 2 CivCC 38 : (2010) 2 MhLj 198

Constitution of India, 1950 — Article 15(4), 16(4), 330, 332Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 494, 498A

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High Courts22 Jan 2010Dismissed

Music Choice India Private Limited Vs Phonographic Performance Limited

Bombay High Court · (2010) 3 BomCR 616 : (2010) 112 BOMLR 470 : (2010) 44 PTC 171

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High Courts22 Jan 2010Dismissed

Mahajan Gonaji Chitale and Another Vs Mukunda Rama Tipperse and Others

Bombay High Court · (2011) 1 BomCR 476

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High Courts21 Jan 2010

Deepmani Vs The State of Maharashtra

Bombay High Court · (2011) 38 VST 275

Bombay Sales Tax Act, 1959 — Section 36(2), 51, 57, 61(1)Central Sales Tax Act, 1956 — Section 5, 5(1), 5(2), 5(3)Constitution of India, 1950 — Article 286, 286(1)

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High Courts21 Jan 2010Allowed

Narayan Securities Ltd. Vs Pramod Kumar Aneja

Bombay High Court · (2010) 6 BomCR 545 : (2010) 6 BomCR 338

Arbitration and Conciliation Act, 1996 — Section 33, 34

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High Courts21 Jan 2010Allowed

Ravikiran Deshmukh and Dattatraya Kachgunde Vs The Additional Commissioner, Aurangabad Division and Others

Bombay High Court · (2010) 4 BomCR 249 : (2010) 112 BOMLR 1256 : (2010) 3 MhLj 184

Births, Deaths and Marriages Registration Act, 1886 — Section 20Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 16Constitution of India, 1950 — Article 226, 227

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High Courts21 Jan 2010

Sunil Giridhari Harijan Vs State of Maharashtra

Bombay High Court · (2010) 01 BOM CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173(5), 173(6)

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High Courts21 Jan 2010Dismissed

Anil Marotrao Khobragade Vs State of Maharashtra and Others

Bombay High Court · (2010) 5 BomCR 444

Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 — Section 2, 4(4)

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High Courts20 Jan 2010Dismissed

Susan Abraham Vs State of Maharahtra and Others

Bombay High Court · (2010) 112 BOMLR 552

Constitution of India, 1950 — Article 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 167, 167(1), 2, 266Penal Code, 1860 (IPC) — Section 120B, 121A

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High Courts20 Jan 2010Dismissed

Devidas Ramchandra Tuljapurkar Vs The State of Maharashtra, Vasant Dattatraya Gujar and Dhananjay Dadasaheb Kulkarni

Bombay High Court · (2010) 112 BOMLR 535 : (2010) CriLJ 1967

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153A, 153B, 292, 292(2)

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High Courts20 Jan 2010

The State of Maharashtra Vs Harichandra Deshmukh

Bombay High Court · (2010) 01 BOM CK 0041

Penal Code, 1860 (IPC) — Section 201, 304

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High Courts20 Jan 2010Dismissed

Makhija Developers Pvt. Ltd. Vs City and Industrial Development Corporation of Maharashtra Ltd. (CIDCO), State of Maharashtra, BSEL Infrastructure Realty Ltd. and Mistry Construction Co. Pvt. Ltd.

Bombay High Court · (2010) 2 ALLMR 11 : (2010) 5 BomCR 864 : (2010) 112 BOMLR 1166

Civil Procedure Code, 1908 (CPC) — Section 144Companies Act, 1956 — Section 291, 617Constitution of India, 1950 — Article 14, 226

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High Courts20 Jan 2010Allowed

Rohit Ranjeetsingh Rathod Vs State of Maharashtra

Bombay High Court · (2010) 6 BomCR 382

Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 9

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High Courts19 Jan 2010Allowed

Mistry Lalji Narsi Development Corporation Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2010) 229 CTR 359 : (2010) 323 ITR 194

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 150

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High Courts19 Jan 2010

Puja Enterprises Vs Union of India (UOI)

Bombay High Court · (2010) 254 ELT 65

Customs Act, 1962 — Section 111, 112

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High Courts19 Jan 2010

Saibaba Telefilms Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 232 CTR 65 : (2010) 18 STR 261 : (2010) 30 VST 647

Finance Act, 1994 — Section 65(86), 73A, 78

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High Courts19 Jan 2010Dismissed

Vyankatrao Savle Vs The Zilla Parishad, Nanded

Bombay High Court · (2010) 2 ALLMR 48 : (2010) 2 BomCR 648 : (2010) 3 MhLj 103 : (2010) 4 SLR 253

Constitution of India, 1950 — Article 226

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High Courts19 Jan 2010Dismissed

Rashtriya Chemical and Fertilizers Limited Vs The Chairman, The Grocery Markets and Shops Board for Greater Bombay and Others

Bombay High Court · (2010) 4 BomCR 855 : (2010) 1 LLJ 846 : (2010) 3 MhLj 89

Constitution of India, 1950 — Article 226Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 25, 3, 3(2), 6, 6(3)

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