COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,676 of 3,665

High Courts20 Jan 2009

Shashikant Narottam Lade, (Since deceased through his L.Rs. Smt. Sheela Shashikant Lade and Others) Vs Smt. Shankari B. Ajimal and Harbhajansingh B. Ajimal, (Heirs and Legal representatives of deceased Bakshishsingh B. Ajimal)

Bombay High Court · (2009) 2 MhLj 631

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 4A

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High Courts20 Jan 2009

Sachin Sahebrao Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (2009) 4 BomCR 924

Administrative Tribunals Act, 1985 — Section 19, 22, 22(3)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Constitution of India, 1950 — Article 14, 16, 226

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High Courts20 Jan 2009Allowed

Dr. Brahma Chellaney A-14/10 Vasant Vihar New Delhi 110057 Vs Mr. Vishwanath A. Pai Panandiker

Bombay High Court · (2009) 01 BOM CK 0011

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order 7 Rule 11(d)Penal Code, 1860 (IPC) — Section 211, 500

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High Courts19 Jan 2009

Union Bank of India Vs J. Raj and Co. and Others

Bombay High Court · (2011) 1 RCR(Civil) 560 : (2011) 1 RCR(Civil) 560

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4)High Court (Original Side) Rules — Rule 227

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High Courts19 Jan 2009

Commissioner of Income Tax Vs ITAT and Another

Bombay High Court · (2010) 322 ITR 359 : (2009) 180 TAXMAN 578

Income Tax Act, 1961 — Section 36

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High Courts19 Jan 2009Dismissed

Devdas Babu Shetty Vs General Education Academy and Another

Bombay High Court · (2009) 120 FLR 978 : (2009) 3 LLJ 19

Industrial Disputes Act, 1947 — Section 33

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High Courts19 Jan 2009Dismissed

Commissioner of Income Tax-1 Vs Income Tax Appellate Tribunal

Bombay High Court · (2010) 322 ITR 359 : (2009) 180 TAXMAN 578

Income Tax Act, 1961 — Section 36(1)

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High Courts19 Jan 2009

Naresh K. Pahuja Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2009) 224 CTR 284

Income Tax Act, 1961 — Section 133A, 139(1), 143(1), 148, 68

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High Courts19 Jan 2009Disposed Off

Ryan Plast Vs ITO and Others

Bombay High Court · (2009) 01 BOM CK 0026

Income Tax Act, 1961 — Section 281

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High Courts19 Jan 2009

Monika Gems and Others Vs Asstt. Commissioner of Income Tax

Bombay High Court · (2009) 01 BOM CK 0002

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High Courts17 Jan 2009

Salem Mangnesite (P.) Ltd. Vs Commissioner of Income Tax-III

Bombay High Court · (2010) 321 ITR 43 : (2009) 180 TAXMAN 545

Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 28, 36(1)

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High Courts17 Jan 2009

Sushil Javher Shivdasani Vs Air Inn Pvt. Ltd.

Bombay High Court · (2009) 01 BOM CK 0035

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1, Order 18 Rule 4Contract Act, 1872 — Section 2Limitation Act, 1963 — Article 54

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High Courts16 Jan 2009

Smt. Smitaben N. Ambani Vs Commissioner of Wealth Tax

Bombay High Court · (2009) 222 CTR 225 : (2010) 323 ITR 104 : (2009) 181 TAXMAN 233

Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 11, 3, 4, 5(10), 7Income Tax Act, 1961 — Section 154, 154(1), 155, 23(1)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 114, 114(1)

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High Courts16 Jan 2009

National Insurance Company Ltd. Vs Lahanu Manjit Patil and Others

Bombay High Court · (2009) 6 BomCR 441

Motor Vehicles Act, 1988 — Section 149, 163A

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High Courts16 Jan 2009

The Commissioner of Wealth Tax Vs Smt. Krishna Kapoor L/J of Late Ranbir Raj Kapoor

Bombay High Court · (2010) 329 ITR 269 : (2009) 180 TAXMAN 190

Taxation Laws (Amendment) Act, 1975 — Section 83Wealth Tax Act, 1957 — Section 5, 5(1)

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High Courts16 Jan 2009

Mohan Kumar Rayana Vs Komal Mohan Rayana Komal Mohan Rayana Vs Mohan Kumar Rayana

Bombay High Court · (2009) 3 BomCR 308 : (2009) 111 BOMLR 979 : (2009) 2 MhLj 868 : (2011) 2 RCR(Civil) 345

Guardians and Wards Act, 1890 — Section 19, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts16 Jan 2009Allowed

Patil Patwari Saraya Sansthan Vs Vasant Mahadeorao Akarte (dead by L.Rs.)

Bombay High Court · (2011) 1 RCR(Rent) 108

Bombay Public Trusts Act, 1950 — Section 2(13)Societies Registration Act, 1860 — Section 6, 6Trusts Act, 1882 — Section 47, 48

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High Courts15 Jan 2009Dismissed

Paint Employees Union Vs Kansai Nerolac Paints Ltd. Formerly known as Goodlass Nerolac Paints Ltd.

Bombay High Court · (2009) 111 BOMLR 839 : (2009) 121 FLR 294 : (2009) 3 LLJ 543 : (2009) 2 MhLj 722

Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10, 25FF(A), 25N(6), 25O, 25O(1)Motor Vehicles Act, 1988 — Section 167

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High Courts15 Jan 2009Dismissed

Stirling Shipping and Shri Jagdish Y. Chowgule, Partner Stirling Shipping Vs Sancoale Shipping Ltd.

Bombay High Court · (2009) 4 BomCR 507 : (2009) 3 CivCC 514 : (2009) 4 MhLj 448 : (2010) 7 RCR(Civil) 2944

Contract Act, 1872 — Section 73

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High Courts15 Jan 2009Allowed

Nagnath Jagannath Lomate and Another Vs Narsing Sambha More and Others

Bombay High Court · AIR 2009 Bom 133 : (2009) 3 CivCC 14 : (2010) 7 RCR(Civil) 2597

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9Limitation Act, 1963 — Article 58

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