COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,687 of 3,665

High Courts19 Nov 2008

Patrick Boon Erumolour Ikeke @ Big Ben Nigerian National Vs Union of India (UOI) (Narcotics Control Bureau) and State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(5), 67, 8

High Courts19 Nov 2008Allowed

Kolhapur Zilla Sahakari Dudha Utpadak Sangh Vs Shivaji Shankar Pharakate and Another

Bombay High Court · (2008) 111 BOMLR 175 : (2009) 120 FLR 1164 : (2009) 1 MhLj 982

Constitution of India, 1950 — Article 226

High Courts19 Nov 2008Dismissed

Gulab Maruti Ambekar and Others Vs Chandrashekhar Madhukar Tikhe and Others

Bombay High Court · (2008) 11 BOM CK 0062

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(2), 31, 31A, 32P

High Courts19 Nov 2008Allowed

Commissioner of Income Tax Vs Siemens Aktiongesellschaft

Bombay High Court · (2008) 220 CTR 425 : (2009) 310 ITR 320 : (2009) 177 TAXMAN 81

Income Tax Act, 1961 — Section 10(1), 10(2), 195, 4, 4(2)

High Courts19 Nov 2008

The State of Maharashtra Vs The Walchandnagar Industries Ltd. The Walchandnagar Industries Ltd. Vs The State of Maharashtra

Bombay High Court · (2008) 11 BOM CK 0052

Land Acquisition Act, 1894 — Section 18, 23(1), 28, 34, 4

High Courts18 Nov 2008Dismissed

Shri Agnelo Colaco Vs The Sarpanch, Village Panchayat of Cortalim, Quelossim, Cortalim, Goa and Shri Olencio Fernandes

Bombay High Court · (2008) 11 BOM CK 0081

High Courts18 Nov 2008Allowed

Tatya Vithoba Dethe (since deceased through his heirs) Dnyanoba Tatya Dethe and Others Vs Madhavdas K. Maysurkar (since deceased through his heir), Ramchandra Krishnaji Sawant (since deceased through his heir) and Smt. Shantabai Ramchandra Sawant

Bombay High Court · (2009) 2 BomCR 114 : (2008) 111 BOMLR 123

Bombay Tenancy and Agricultural Lands Act, 1955 — Section 2(18), 2(7A), 40, 63, 64

High Courts18 Nov 2008Allowed

Nusrat Kamal Ansari and another Vs Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2009) 120 FLR 1084

Constitution of India, 1950 — Article 226

High Courts17 Nov 2008

Smt. Rabiya Khatun and Others Vs The M.S.R.T.C.

Bombay High Court · (2008) 119 FLR 1110

High Courts17 Nov 2008

Alcon Inc. and Alcon Laboratories (I) Pvt. Ltd. Vs Ajanta Pharma Limited

Bombay High Court · (2009) 39 PTC 489

High Courts17 Nov 2008

Salma Asgarali Makati and Others Vs Shabbir Shaikh Shamsuddin Pachorawal and Others

Bombay High Court · (2009) 2 BomCR 121

High Courts17 Nov 2008Allowed

Gal Offshore Services Ltd. (now the Great Eastern Shipping Company Ltd.) Vs The Commissioner of Income Tax

Bombay High Court · (2009) 221 CTR 448 : (2009) 309 ITR 125 : (2008) 175 TAXMAN 485

Finance Act, 1999 — Section 9(1)Income Tax Act, 1961 — Section 139(1), 143(3), 33AC, 33AC(1)

High Courts17 Nov 2008Dismissed

Shri Krishnanath Gopal Matodkar Vs CBI, ACB

Bombay High Court · (2008) 11 BOM CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts17 Nov 2008

Nav Vikas Shikshan Sanstha Vs Purushottam Dhawale, Head Master, Gramin Vikas Vidyalaya and The Education Officer (Sec)

Bombay High Court · (2008) 11 BOM CK 0049

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9

High Courts17 Nov 2008

Balu Baburao Mhatre Vs Bharat Kumar Motilal and Company

Bombay High Court · (2009) 2 LLJ 547

High Courts17 Nov 2008Allowed

Nishmukh Investments and Trading Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Another

Bombay High Court · (2009) 224 CTR 259 : (2009) 312 ITR 1

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22(4), 23(2), 26A, 34(3)

High Courts15 Nov 2008

Shri Fati Laximan Raut deceased represented by Legal representatives (Smt. Satyawati Fati Raut, Shri Krishna Fati Raut and Shri Shivram Fati Raut) and Shri Mhartu Mahadev Raut) Vs Shri Arjun Babaji Raut, (deceased) represented by legal representatives (Smt. Subadri Arjun Raut (dead) and Others) and Others

Bombay High Court · (2008) 11 BOM CK 0031

Land Acquisition Act, 1894 — Section 30, 45Post Office Act, 1898 — Section 28, 29

High Courts14 Nov 2008Allowed

Rupsing Vs State of Maharashtra

Bombay High Court · (2009) 3 RCR(Criminal) 84

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1)

High Courts14 Nov 2008Dismissed

Rajaram N.S. Bandekar and Company Pvt. Ltd. and Another Vs Oriental Insurance Company Ltd. and Another

Bombay High Court · (2009) 3 BomCR 852

Contract Act, 1872 — Section 151, 152Marine Insurance Act, 1963 — Section 19, 20, 20(1), 20(2), 20(3)

High Courts14 Nov 2008Dismissed

Gilda Finance and Investment Ltd. Vs Natenco Wind Power Pvt. Ltd.

Bombay High Court · (2009) 2 BomCR 129

Bombay Court Fees Act, 1959 — Section 6