Bombay High Court Judgments

High Courts15 Oct 2009Dismissed

Shripad Anant Puranik Vs The General Manager B.E.S. and T., The Commissioner, Municipal Corporation of Greater Mumbai and The Municipal Coporation of Greater Mumbai

Bombay High Court · (2010) 1 BomCR 207

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 311, 311(1)Mumbai Municipal Corporation Act, 1888 — Section 460R, 460S, 460T, 460U, 460V

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High Courts15 Oct 2009

The All Goa Government Pensioners Association, Shri Joao Nascimento Escolastico Araujo and Shri Antonio Sebastiao Dourado Vs State of Goa

Bombay High Court · (2010) 1 ALLMR 827

Constitution of India, 1950 — Article 14

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High Courts15 Oct 2009

Blue Star Limited and Mr. K.P.T. Kutty of Mumbai, Indian Inhabitant, Blue Star Limited Vs Union of India (UOI), Assistant Commissioner of Central Excise, Wagle II Divn. and Commissioner of Central Excise

Bombay High Court · (2010) 250 ELT 179

Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excises and Salt Act, 1944 — Section 11A(2), 11AA, 11AA(1), 11AA(2), 11ABIncome Tax Act, 1961 — Section 31

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High Courts15 Oct 2009Dismissed

Commissioner of Income Tax Vs Emilio Ruiz Berdejo and Others

Bombay High Court · (2010) 228 CTR 145

Finance Act, 2000 — Section 2Income Tax Act, 1961 — Section 115JAA, 139(1), 139(4), 14, 140A

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High Courts15 Oct 2009Dismissed

Arun Vasantrao Betkekar Vs Government of India (Department of Atomic Energy), Tata Institute of Fundamental Research, Dr. Anil Kakodkar Secretary DAE and Chairman AEC and Union of India (UOI) Ministry of Law

Bombay High Court · (2010) 1 BomCR 850 : (2010) 1 LLJ 266

Bombay Public Trusts Act, 1950 — Section 41A, 41A(1)Constitution of India, 1950 — Article 12, 226, 309

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High Courts14 Oct 2009

Shri Pramil Rao, Presently lodged in Sub-Jail, Sada, Vasco, through his Next friend, father Shri Gajanan Savlo Rao Vs The Bhandari Co-op. Credit Society Ltd. and State

Bombay High Court · (2009) 10 BOM CK 0112

General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Oct 2009

Commissioner of Customs (Import) Vs Gem Nuts and Produce Exports Co. Pvt. Ltd.

Bombay High Court · (2010) 2 BomCR 360 : (2010) 251 ELT 353

Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 3, 4Customs Act, 1962 — Section 128, 129A, 129DD, 142, 142(1)

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High Courts14 Oct 2009

Adarsha Shikshan Sanstha and Head Master, Krishi Pandit Bhakojirao Dhekale High School Vs Jaiprakash Ramvilas Lohia and State of Maharashtra

Bombay High Court · (2010) 3 ALLMR 351 : (2010) 1 BomCR 810 : (2009) 111 BOMLR 4613 : (2010) 124 FLR 138

Industrial Disputes Act, 1947 — Section 25F, 25GMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(7), 4, 5, 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 36, 37

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High Courts14 Oct 2009Dismissed

Ashruba Solunke and Others Vs The State of Maharashtra

Bombay High Court · (2009) 10 BOM CK 0034

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts14 Oct 2009

Pramod Gopichand Thakare Vs The State of Maharashtra

Bombay High Court · (2009) 10 BOM CK 0031

Penal Code, 1860 (IPC) — Section 376, 376(2), 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts14 Oct 2009Dismissed

Ms. Milan Madhukar Korgaonkar Vs Shri Shashank Shrikrishna Gandhi

Bombay High Court · (2010) 3 BomCR 704

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 3(1), 3(2), 3(3)

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High Courts14 Oct 2009

Premier Electrodes Ltd. Vs Union of India (UOI)

Bombay High Court · (2010) 256 ELT 354

Central Excises and Salt Act, 1944 — Section 11AB

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High Courts14 Oct 2009Dismissed

Genesis Colors Private Limited Vs Anil Ramlabhaya Suri and Another

Bombay High Court · (2010) 2 BomCR 223

Arbitration and Conciliation Act, 1996 — Section 9Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)

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High Courts12 Oct 2009Dismissed

Commissioner of Income Tax Vs Creative World Telefilms Ltd. (formerly known as Link International Services P. Ltd.)

Bombay High Court · (2011) 333 ITR 100 : (2011) 203 TAXMAN 36

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High Courts12 Oct 2009

Mrs. Sumangala Sakharkar Vs The State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 822 : (2010) 1 MhLj 63

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 12(3), 13

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High Courts12 Oct 2009

United Liner Agencies of India Pvt. Ltd. Vs N. S. Guzder and Co. Ltd.

Bombay High Court · (2009) 10 BOM CK 0069

Bombay High Court (Original Side) Rules, 1980 — Rule 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4Companies Act, 1956 — Section 433, 434

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High Courts12 Oct 2009Dismissed

Kapil Shikshan Prasarak Mandal and Dr. Rajendra Prasad Primary School Vs Vasant Jagdeorao Sirsath, Education Officer (Primary) and Shobha Gupta

Bombay High Court · (2010) 1 BomCR 935 : (2010) 124 FLR 922 : (2010) 1 MhLj 627

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16, 9(8)

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High Courts12 Oct 2009Dismissed

Shri Rajendra Babal Naik Vs Shri C.M. Mathew and State

Bombay High Court · (2010) 1 BC 383

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts12 Oct 2009

Ashok Ghanshyam Kamble Vs Central Bureau of Investigation and Others

Bombay High Court · (2009) 10 BOM CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts09 Oct 2009Dismissed

Commissioner of C. Ex. Vs Indorama Textiles Ltd.

Bombay High Court · (2010) 260 ELT 382

Central Excise Rules, 2002 — Rule 11, 57A(1), 57AE(1), 57B, 57B(1)Central Excises and Salt Act, 1944 — Section 35G(1)CENVAT (Credit) Rules, 2002 — Rule 2, 3, 4, 4(5), 7

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