COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,677 of 3,665

High Courts15 Jan 2009Dismissed

Nine Paradise Hotels Pvt. Ltd. and Mr. Rajan Chourse Vs National Textile Corporation Ltd., (Western Region) (Finally Mills) and Union of India (UOI)

Bombay High Court · (2009) 01 BOM CK 0074

Constitution of India, 1950 — Article 14, 226

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High Courts15 Jan 2009Dismissed

Naim Sheikh Vs The State of Maharashtra

Bombay High Court · (2009) 01 BOM CK 0072

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(1), 52, 55, 57

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High Courts15 Jan 2009Dismissed

The Commissioner of Income Tax Vs Reliance Capital Ltd. Director of Income Tax (International Taxation) Vs Citi Bank N.A.

Bombay High Court · (2009) 225 CTR 275 : (2010) 322 ITR 252 : (2009) 181 TAXMAN 242

Income Tax Act, 1961 — Section 260A

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High Courts15 Jan 2009Allowed

Shri Ramanlal Kantilal Doshi Vs Shri Lalchand Hemraj Nahar and Shri Hargovinddas Jagmohandas

Bombay High Court · (2011) 1 RCR(Rent) 170

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts15 Jan 2009Dismissed

Confraria de Ssmo Jesuse Nossa Confraria de Ssmo Jesus e do Rosario Vs Deputy Collector

Bombay High Court · (2009) 4 BomCR 817

Land Acquisition Act, 1894 — Section 18, 30(2), 4

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High Courts14 Jan 2009

Thermax Limited and Another Vs Vishwanath N. Jadhav and Others

Bombay High Court · (2009) 3 BomCR 303 : (2009) 121 FLR 750 : (2009) 3 LLJ 265 : (2009) 2 MhLj 921

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High Courts14 Jan 2009

Wardha Coal Transport Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2009) 3 BomCR 306 : (2009) 223 CTR 458 : (2009) 164 ECR 313 : (2009) 13 STR 490 : (2009) 21 STT 28 : (2009) 21 VST 144

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(E)

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High Courts14 Jan 2009Dismissed

Subhash Narasappa Mangrule, Partnership Firm, Narasappa Baburao Mangrule (Partner) and Parameshwar Narasappa Mangrule (Partner) Vs Sidramappa Jagdevappa Unnad

Bombay High Court · (2009) 3 BomCR 301 : (2009) 3 CivCC 101 : (2010) 5 RCR(Criminal) 763

Legal Services Authorities Act, 1987 — Section 20, 21Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts14 Jan 2009

Udaysingh Ramsingh Pawar Vs The State of Maharashtra and Shri Madadu Dhondu More

Bombay High Court · (2009) 111 BOMLR 937

Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 500Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts14 Jan 2009Dismissed

The Concerned Citizen, a Non-governmental Organization Vs Zuari Industries Ltd. and Others

Bombay High Court · (2009) 01 BOM CK 0061

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High Courts14 Jan 2009

Suresh Desai Vs State

Bombay High Court · (2009) 01 BOM CK 0054

Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts14 Jan 2009

The Commissioner of Income Tax Vs Zenith Steel Pipes and Industries Ltd.

Bombay High Court · (2009) 315 ITR 95

Income Tax Act, 1961 — Section 256(1), 34B(1)(B), 35B, 35B(1)

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High Courts14 Jan 2009

Vandana Prabhakar Damedhar Vs Collector and Others

Bombay High Court · (2009) 4 BomCR 888 : (2009) 2 MhLj 483

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 4, 5Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 6, 7, 8

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High Courts14 Jan 2009