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Bombay High Court judgments

73,289 judgments · page 1,667 of 3,665

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High Courts03 Mar 2009

Patel Corporation and Bhikha Gulabchand Patel Vs Ramnik Pasu Gala of Indian Inhabitant, prop. of Anand Cutpiece Corner Patel Corporation and Another Vs Ex-parte Ramnik Pasu Gala

Bombay High Court · (2009) 111 BOMLR 1637

Presidency Towns Insolvency Act, 1909 — Section 12, 12(2), 13(2), 13(4), 90
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High Courts03 Mar 2009Dismissed

Bhalchandra Vishwanath Kalve Vs Tulshiram Asaramji Sharma, The Additional Collector, Akola, The Additional Collector, Washim and The Sub Divisional Officer and Rent Controller

Bombay High Court · (2009) 4 BomCR 445 : (2009) 111 BOMLR 1740

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High Courts03 Mar 2009

Super Max International Pvt. Ltd. and Others Vs R.M. Choksey and Co. and Others

Bombay High Court · (2009) 3 BomCR 99

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High Courts03 Mar 2009Dismissed

Bhagwat Dnyandeo Ghule Vs M/s. Universal Luggage and another

Bombay High Court · (2009) 121 FLR 600

Constitution of India, 1950 — Article 227
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High Courts03 Mar 2009

State Vs Jimmy Cruz

Bombay High Court · (2009) 03 BOM CK 0012

Penal Code, 1860 (IPC) — Section 376, 506(i)
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High Courts02 Mar 2009Dismissed

Dudhasingh Bala Chavan Vs Shri Murlidhar Gyanba Kudale since deceased through his legal heirs (Smt. Kamal @ Prema Murlidhar Kudale, Mr. Milind M. Kudale and Mr. Mukund M. Kudale)

Bombay High Court · (2009) 3 BomCR 165 : (2009) 111 BOMLR 1851

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)Constitution of India, 1950 — Article 227
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High Courts02 Mar 2009

The Commissioner of Income Tax Vs Bajaj Auto Ltd.

Bombay High Court · (2010) 322 ITR 29 : (2009) 182 TAXMAN 163

Income Tax Act, 1961 — Section 256(1), 32(1), 37(1), 37(2B), 37(3)Income Tax Rules, 1962 — Rule 5, 6D
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High Courts02 Mar 2009Dismissed

Commissioner of Income Tax Vs Fateh Granite (P) Ltd.

Bombay High Court · (2009) 222 CTR 638 : (2010) 314 ITR 32 : (2009) 314 ITR 32

Income Tax Act, 1961 — Section 10B, 10IB, 264, 80HH, 80IB
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High Courts02 Mar 2009

Gharkul Industries Pvt. Ltd. and Mr. Tusshar Varangaonkar, a Director of Petitioner No. 1 Vs The Superintendent, Central Excise Range, Sicom Limited and Union of India (UOI)

Bombay High Court · (2009) 4 BomCR 324 : (2009) 111 BOMLR 1691 : (2009) 20 STT 167

Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11AState Financial Corporations Act, 1951 — Section 29, 29, 29(2)
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High Courts02 Mar 2009Dismissed

Ashok Bhaskar Chaulkar Vs Central Bank of India and The State of Maharashtra

Bombay High Court · (2009) 3 BomCR 172 : (2009) 111 BOMLR 1646 : (2010) 124 FLR 1018 : (2010) 1 LLJ 204 : (2009) 6 MhLj 741

Constitution of India, 1950 — Article 226
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High Courts02 Mar 2009Dismissed

The Bicholim Urban Co-operative Bank Ltd. Vs Shri Arvind Venkatesh Chikodi Gulmohar Housing Co-operative Society

Bombay High Court · (2009) 5 BomCR 390 : (2009) 111 BOMLR 1148

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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High Courts02 Mar 2009

Hindustan Motors Mfg. Co. Vs Sadashiv Tuklaram Salunke and Others

Bombay High Court · (2009) 121 FLR 566 : (2009) 7 SLR 275

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 31
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High Courts27 Feb 2009Dismissed

Smt. Devki Vassudev Gadekar and another Vs State of Goa and another

Bombay High Court · (2009) 02 BOM CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts27 Feb 2009Dismissed

Syndicate Marine Enterprises Vs Regional Director, Employees State Insurance Corporation and Another

Bombay High Court · (2010) 124 FLR 1023 : (2010) 1 LLJ 81

Employees State Insurance Act, 1948 — Section 2, 2(9), 45A, 77
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High Courts27 Feb 2009Allowed

Hari Kashiram Sonawane and Others Vs Vasudeo Hirman Kotil

Bombay High Court · (2009) 5 BomCR 469 : (2009) 6 MhLj 991

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7(1)Specific Relief Act, 1963 — Section 16, 16C
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High Courts26 Feb 2009Dismissed

Shri Caetano Remedios Dourado, Smt. Joana Ermina Dourado Vs Shri Digambar A. Naik and Smt. Nalini Digambar Naik

Bombay High Court · (2009) 02 BOM CK 0130

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High Courts26 Feb 2009

Mr. Ratnakar R. Sawant Vs State and Others

Bombay High Court · (2009) 02 BOM CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 125, 142, 145, 146, 147
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High Courts26 Feb 2009Allowed

Dhairyasheelrao Dongar Patil and Another Vs Nandkumar Hari Patil

Bombay High Court · (2011) 1 MhLj 352

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 13(1)
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High Courts26 Feb 2009Dismissed

The Commissioner of Income Tax Vs M/s. Delite Enterprises

Bombay High Court · (2009) 02 BOM CK 0096

Income Tax Act, 1961 — Section 10(14), 10(2A), 14A, 22, 23
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High Courts26 Feb 2009

Shradhanand Anathalaya thro'' its Secretary Vs Asha Bhojraj Shende and Another

Bombay High Court · (2009) 4 LLJ 101

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, 115Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 44
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