High Courts14 Dec 2009Dismissed
Commissioner of Income Tax Vs ICICI Prudential Life Insurance Co. Ltd.
Bombay High Court · (2010) 231 CTR 232
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,595 of 3,665
High Courts11 Dec 2009Dismissed
Ramkishor Jaiswal Proprietor of J.B. Resturant Vs State of Maharashtra, Department of Home and State Excise and The Superintendent, State Excise
Bombay High Court · (2010) 3 BomCR 200
Bombay Foreign Liquor Rules, 1953 — Rule 45, 45(1), 45(3), 45(4)Bombay Police Act, 1951 — Section 33, 33(4), 33(7)Bombay Police Rules — Rule 13(7), 13(A), 13A(3), 13A(4)
High Courts11 Dec 2009Dismissed
Shri John Fernandes represented herein by his Attorney Shri Eddi Floriano De Souza Tavares Vs The New India Assurance Co. Ltd.
Bombay High Court · (2009) 12 BOM CK 0063
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 41, Order 21 Rule 41(3)Constitution of India, 1950 — Article 227
High Courts11 Dec 2009Allowed
Smt. Kalpana Vilas Shinde, Kumar Vivek Vilas Shinde and Kumar Mandar Vilas shinde Vs Shri Jagadish Vishnu Avsarkar (Dead) Legal heir Smt. Shubhangi Jagadish Avsarkar and The National Insurance Co. Ltd.
Bombay High Court · (2011) ACJ 778 : (2010) 3 BomCR 824
High Courts11 Dec 2009
Amar Bhaskar Vernekar and Others Vs Empire Industries Ltd. and Others
Bombay High Court · (2010) 124 FLR 366 : (2010) 1 LLJ 832
Industrial Disputes Act, 1947 — Section 10
High Courts11 Dec 2009
M/s Shree Sagar Stevedores and Shri Jatin Shah Vs M/s Shri Kaustub Shipping Pvt. Ltd.
Bombay High Court · (2009) 12 BOM CK 0030
Easements Act, 1882 — Section 60(b)
High Courts10 Dec 2009Dismissed
Shri Maruti Keni (since deceased), represented by his legal representatives; Mrs Prema M. Keni,widow, expired on 3.11.2004 and represented by her L.Rs. hereinbelow and Others Vs Smt. Candida Baptista and Jose Pedro Fernandes (since deceased) through his legal representatives; Maria Piedade Fernandes and Others
Bombay High Court · (2009) 12 BOM CK 0144
Constitution of India, 1950 — Article 227
High Courts10 Dec 2009
Housabai Dhulaji Shinde and Others Vs Ashok Mahadeo Parlikar and Others
Bombay High Court · (2011) 4 BomCR 201
High Courts10 Dec 2009Dismissed
Ashwin S. Shah, carrying on business in the firm name and style "Shantinath Roadways" as sole proprietor, Harshad H. Shah, carrying on business in the firm name and style of New India Construction Co. as sole proprietor and Mrs. Sudha A. Shah, carrying on business in the firm name and style of Mahesh Kumar and Co. as sole proprietress Vs Municipal Corporation of Greater Bombay and Others Chirag Constructions Co., R.P.S. Infraprojects Pvt.Ltd. and Smt. Tarla R. Shah Indian Inhabitant (Orig. Respondent Proprietor of K.R. Construction) Vs Ashwin S. Shah, carrying on business in the firm name and style "Shantinath Roadways" as sole proprietor and Others
Bombay High Court · (2010) 1 BomCR 711
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts10 Dec 2009
Harish Vithal Kulkarni, Hindu and Shivanand Vishwanath Warty, Hindu, Indian Inhabitant Vs Pradeep Mahadev Sabnis and Sudha Mahadev Sabnis
Bombay High Court · AIR 2010 Bom 179 : (2010) 1 BomCR 1 : (2010) 1 MhLj 402
Civil Procedure Code Amendment Act, 1999 — Section 27, 3Civil Procedure Code Amendment Act, 2002 — Section 12Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2)
High Courts10 Dec 2009
Laxmi Education Society, The Principal, Sir. M.V. College of Science and Commerce, Seth L.U. Jhaveri College of Arts and The Principal, Shri Chinai College of Commerce and Economics and Others Vs The State of Maharashtra and Others
Bombay High Court · (2010) 1 ALLMR 680 : (2010) 3 BomCR 390
Constitution of India, 1950 — Article 162, 19(1), 19(6), 226, 25Industrial Disputes Act, 1947 — Section 25FFFMaharashtra Educational Institutions (Management) Act, 1976 — Section 12, 3, 3(1), 3(3), 3(4)
High Courts10 Dec 2009
Western Coalfields Ltd. and Chairman Cum Managing Director Western Coalfields Ltd. Vs Shri Chandraprakash Khare
Bombay High Court · (2010) 3 BomCR 344 : (2011) 3 CivCC 871 : (2010) 4 MhLj 34 : (2011) 2 RCR(Civil) 43 : (2011) 2 RCR(Civil) 43
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts10 Dec 2009
Shri Zhahid Ali S. Haque and Others Vs State of Maharashtra, [Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908] and Others
Bombay High Court · (2010) 2 ALLMR 667 : (2010) 2 BomCR 70 : (2010) 112 BOMLR 784
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 19Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 33, 35, 38
High Courts10 Dec 2009
Mr. Panchabhai Popotbhai Butani, Bhanubhai Ravjibhai Talaviya, Jitendra L. Chheda and Jay Enterprises and Others Vs The State of Maharashtra, Satyam Shelters Pvt. Ltd. and Others
Bombay High Court · (2010) 112 BOMLR 427 : (2010) CriLJ 2723 : (2010) 1 MhLj 421 : (2010) 3 RCR(Criminal) 261
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 155, 156, 156(1)Development Control Regulations for Greater Bombay, 1991 — Section 33(7)Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467
High Courts10 Dec 2009Dismissed
Girish Mulchand Mehta and Durga Jaishankar Mehta Vs Mahesh S. Mehta and Harini Cooperative Housing Society Ltd.
Bombay High Court · (2010) 1 BomCR 31 : (2010) 2 MhLj 657
Arbitration and Conciliation Act, 1996 — Section 17, 36, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts10 Dec 2009
Suryakant Kisan Pujari Vs The Tahasildar and Executive Magistrate, The Committee for Scrutiny and Verification of Caste Claims, Maharashtra State and The State of Maharashtra
Bombay High Court · (2010) 2 ALLMR 312 : (2010) 1 MhLj 870
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2009Dismissed
Hindalco Industries Ltd. Vs Ess Dee Aluminium Limited
Bombay High Court · (2009) 12 BOM CK 0057
Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 45, 7, 9
High Courts10 Dec 2009
Shyamabai Joshi and Others Vs Madan Mohan Mandir Sanstha a Public Trust by Trustee Bhaiji Kanji Ganatra Shri Raimalbua Sanstha -Trust Vs Sumanbai Wankhade and Others
Bombay High Court · AIR 2010 Bom 88 : (2010) 1 ALLMR 648 : (2010) 1 BomCR 294 : (2011) 2 CHN 473 : (2011) 1 CTC 771 : (2010) 2 MhLj 476
Bombay Public Trusts Act, 1950 — Section 2(13), 2(20)Bombay Public Trusts Rules, 1951 — Rule 8Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 19(1)
High Courts10 Dec 2009
Association of International Schools and Principals Foundation, an Association of Private Unaided Schools and Universal Education Foundation and Others Vs State of Maharashtra and The Department of Education and Others
Bombay High Court · (2010) 2 BomCR 95 : (2010) 112 BOMLR 698
Maharashtra Education Institutes (Prevention of Capitation Fees) Act, 1987 — Section 4
High Courts10 Dec 2009
Harish Vithal Kulkarni and Another Vs Pradeep Mahadev Sabnis and Another
Bombay High Court · (2011) 1 CTC 133
Bombay High Court (Appellate Side) Rules, 1960 — Rule 7Civil Procedure Code Amendment Act, 1999 — Section 27Civil Procedure Code Amendment Act, 2002 — Section 12