COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,671 of 3,665

High Courts11 Feb 2009Dismissed

Mahendra Wasudeo Muley Vs Shamkimata Shikshan Va Krida Prasarak Mandal and Others

Bombay High Court · (2009) 6 BomCR 435 : (2009) 122 FLR 828

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Penal Code, 1860 (IPC) — Section 465, 468, 471

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High Courts11 Feb 2009Dismissed

Commissioner of Income Tax Vs Wackhardt International Ltd.

Bombay High Court · (2009) 314 ITR 11

Customs Act, 1962 — Section 20, 37(1)

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High Courts11 Feb 2009

Vijay K. Mehta and Dr. Amritlal C. Shah Vs Charu K. Mehta and Others

Bombay High Court · (2009) 3 BomCR 179

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 18, 4Bombay High Court (Original Side) Rules, 1980 — Rule 636Constitution of India, 1950 — Article 226, 227

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High Courts11 Feb 2009

Mr. Pallonji M. Mistry (Decd.), Executrix of his Estate, Mrs. Dhun R. Shroff Pallonji and Co. Pvt. Ltd. Vs The Commissioner of Income Tax

Bombay High Court · (2009) 4 BOMLR 1497 : (2009) 227 CTR 592 : (2009) 319 ITR 167 : (2009) 178 TAXMAN 341

Finance Act, 1987 — Section 27Income Tax Act, 1961 — Section 146(3), 22, 27, 56, 9(1)

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High Courts11 Feb 2009

Municipal Corporation of Greater Mumbai Vs Mohanrao Buwasaheb Shinde

Bombay High Court · (2009) 4 BOMLR 1503 : (2009) 121 FLR 234 : (2009) 2 LLJ 637

Bombay Industrial Relations Act, 1946 — Section 2(39)Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts11 Feb 2009Dismissed

Shri Maximiano Donato Zuzarte Bocarro Vs Mrs. Satyavati Tukaram Naik Salgaonkar and Others

Bombay High Court · (2009) 02 BOM CK 0009

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High Courts10 Feb 2009Dismissed

New India Assurance Co. Ltd. Vs Akhtar Jahangir Begum and Others

Bombay High Court · (2009) ACJ 2822

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High Courts10 Feb 2009Dismissed

Bandekar Brothers Pvt. Ltd. Vs V.G. Quenim A Proprietary concern of Mr. Vassudev, alias Manohar Guiri Quenim (Mrs. Hemal Mohan Bose and her husband and Others) and Smt. Vilasini Vassudev alias Manohar Guiri Quenim

Bombay High Court · (2010) 2 ALLMR 767

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Evidence Act, 1872 — Section 145, 157, 80

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High Courts10 Feb 2009Allowed

Dadar Avanti CHS Ltd. and Another Vs Municipal Corporation of Gr. Bombay and Others

Bombay High Court · (2009) 3 BomCR 817 : (2009) 111 BOMLR 1313

Development Control Regulations for Greater Bombay, 1991 — Regulation 51

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High Courts10 Feb 2009

Prakesh Ramchandra Kothavade Vs The State of Maharashtra and The Superintendent of Police

Bombay High Court · (2009) 02 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 201, 34, 406, 408

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High Courts10 Feb 2009Dismissed

Nagorao Bhujanga More and Venkati Nagorao More Vs Premalabai

Bombay High Court · (2009) 3 BomCR 813 : (2009) 3 CivCC 344 : (2009) 4 MhLj 478 : (2010) 8 RCR(Civil) 1954

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 34, 494

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High Courts10 Feb 2009

Dr. Sunil Gulabchand Jain Vs The State of Maharashtra and The Superintendent of Police

Bombay High Court · (2009) 02 BOM CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 209, 34, 406, 408

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High Courts10 Feb 2009Dismissed

Dalai Brothers Freight Forwarders Private Limited Vs Transport and Dock Workers Union and Others

Bombay High Court · (2009) 5 BomCR 445

Constitution of India, 1950 — Article 142, 142(1), 226

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High Courts09 Feb 2009

Director of Income Tax (International) Taxation Vs Oman International Bank SAOG

Bombay High Court · (2009) 5 BomCR 416 : (2009) 223 CTR 382 : (2009) 313 ITR 128 : (2009) 184 TAXMAN 314

Direct Tax Laws (Amendment) Act, 1987 — Section 28, 36, 36(1), 36(2)

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High Courts09 Feb 2009

Shivram Sathe, Dilip Nagare, Bharati Kamble and Vilas Borawake Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 279

Constitution of India, 1950 — Article 14, 19, 226, 227Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(1), 126(2), 126(4), 127

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High Courts09 Feb 2009Dismissed

Vasanta Vithoba Dudhe and Another Vs Maroti Vithoba Dudhe and Others

Bombay High Court · (2009) 4 BomCR 808

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 5

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High Courts09 Feb 2009

Shvaji Shikshan Sanstha and Another Vs Ram Dnyanoba Latpate and Others

Bombay High Court · (2009) 5 BomCR 36 : (2009) 7 SLR 638

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(9)

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High Courts09 Feb 2009Allowed

Shruti Shriram Jangam Vs Shriram Balkrushn Jangam

Bombay High Court · (2009) 6 BomCR 433 : (2010) 5 RCR(Civil) 9

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1), 19

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High Courts09 Feb 2009Dismissed

Devendra Yashwant Kamble and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) 5 BomCR 402

Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10)Maharashtra Regional and Town Planning Act, 1966 — Section 30(1)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 14(1), 33, 35, 38, 3B

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High Courts09 Feb 2009Dismissed

The Commissioner of Income Tax Vs Geoffrey Manners and Co. Ltd. (Now known as Wyeth Limited)

Bombay High Court · (2009) 5 BomCR 427 : (2011) 238 CTR 49 : (2009) 315 ITR 134 : (2009) 180 TAXMAN 87

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