COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,696 of 3,665

High Courts24 Sept 2008

G.H.R. Education Foundation Society and G.H.R. Education Foundation Society''s G.H. Raisoni Institute of Engineering and Management Vs The State of Maharashtra, Department of Higher and Technical Education, The Director of Technical Education, Govt. of Maharashtra and The North Maharashtra University

Bombay High Court · (2009) 1 BomCR 837

Constitution of India, 1950 — Article 14Maharashtra Universities Act, 1994 — Section 82, 83

High Courts24 Sept 2008Dismissed

Jamunabai Bhalchandra Bhoir and Others Vs Moreshwar Mukund Bhoir

Bombay High Court · AIR 2009 Bom 34 : (2009) 2 BomCR 278

Bombay Land Revenue Code, 1879 — Section 135Evidence Act, 1872 — Section 114Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

High Courts24 Sept 2008

Ratnakar Bhagwanrao Mahajan Vs The District and Sessions Judge and The Hon''ble Registrar, High Court of Judicature at Bombay

Bombay High Court · (2009) 2 MhLj 312

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27, 27(2)

High Courts24 Sept 2008

Anand Nursing Home Vs Mahadev Gaikwad

Bombay High Court · (2008) 119 FLR 907 : (2009) 2 LLJ 580

Industrial Disputes Act, 1947 — Section 17B

High Courts24 Sept 2008Dismissed

Gajuddin Akbar Shaikh Vs Nisaka Engineering (P.) Ltd. and another

Bombay High Court · (2009) 120 FLR 820

High Courts23 Sept 2008Allowed

Anjali Jayant Khati Vs Bal Mandir Sanstha and Others Madhuri Dattatraya Patankar Vs The Education Officer, (Secondary), Zilla Parishad and Others

Bombay High Court · (2009) 1 BomCR 206 : (2008) 110 BOMLR 3413

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 13(3)

High Courts23 Sept 2008

Alok Parshuram Jalan, Managing Director of Laqshya Media Private Limited a Private Limited Company and Laqshya Media Private Limited Vs The Brihanmumbai Electric Supply and Transport Undertaking (governed under the Municipal Corporation of Greater Mumbai), The Municipal Corporation of Greater Mumbai, Pioneer Publicity Corporation Private Limited and State of Maharashtra Abha Surender Gulati being sole Proprietress of Alakh Advertising and Publicity Vs The Brihan Mumbai Electric Supply and Transport Undertaking (governed under the Municipal Corporation of Greater Mumbai), Pioneer Publicity Corporation and State of Maharashtra Prithvi Associates Vs The Brihan Mumbai Electric Supply and Transport Undertaking, Mr. Uttam Khobragade, General Manager, B.E.S.T., State of Maharashtra and Pioneer Publicity Corporation Pvt. Ltd.

Bombay High Court · (2009) 3 BomCR 477 : (2008) 110 BOMLR 3323

Constitution of India, 1950 — Article 14, 226

High Courts23 Sept 2008

Jaywant Gabaji Tambe Vs The State of Maharashtra, Shri Ashok Patil, Executive Magistrate and Shri P.T. Karhad

Bombay High Court · (2009) 5 RCR(Criminal) 41

Criminal Procedure Code, 1973 (CrPC) — Section 107, 107(1), 110, 111, 116

High Courts23 Sept 2008

Vijaya Vilas Pemgirikar Vs The State of Maharashtra, Higher Education Department, The Poona University, The Maharashtra Public Service Commission and The Shikshan Prasarak Sanstha''s Law College

Bombay High Court · (2008) 110 BOMLR 3387

High Courts23 Sept 2008Dismissed

Mrs. Maria Theodora Francisca Ferrao E Reis Vs Mr. Moises Antonio R. Ferrao @ Cosme Moises Ferrao and Others

Bombay High Court · (2008) 09 BOM CK 0036

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11

High Courts23 Sept 2008

John Wyeth and Brother Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2008) 220 CTR 416 : (2009) 312 ITR 86 : (2008) 174 TAXMAN 451

Finance Act, 1976 — Section 10Income Tax Act, 1961 — Section 256(1), 37, 44C

High Courts23 Sept 2008

Aryan Kamal Wadhwa Vs Biharilal Wadha (Huf) and Others

Bombay High Court · AIR 2009 Bom 80

Hindu Marriage Act, 1955 — Section 24

High Courts22 Sept 2008

Geeta Marine Services Pvt. Ltd. and Another Vs State and Another

Bombay High Court · (2009) CriLJ 910 : (2009) 2 MhLj 410

Constitution of India, 1950 — Article 227, 227(2)Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3), 482Evidence Act, 1872 — Section 77, 79

High Courts22 Sept 2008

Sau. Chandrakalabai Khangar and Sau. Shankuntala Bansare Vs The Additional Commissioner, Amravati Division and Others

Bombay High Court · (2009) 1 BomCR 243 : (2008) 110 BOMLR 3305 : (2008) 6 MhLj 376

Bombay Village Panchayats Act, 1958 — Section 15, 33, 33(1), 33(5), 34Maharashtra Municipalities Act, 1965 — Section 21(10), 84

High Courts22 Sept 2008

Shri Mohammad Iqbal Usman Khatri Vs Suresh Nathani

Bombay High Court · (2008) 09 BOM CK 0028

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Sept 2008Dismissed

Commissioner of Income Tax Vs Varun Shipping Co. Ltd.

Bombay High Court · (2011) 334 ITR 263

Income Tax Act, 1961 — Section 10(33), 115JA(2), 32

High Courts19 Sept 2008

United India Insurance Co. Ltd. Vs Bindiya Udaykumar Adwani and Others

Bombay High Court · (2009) 2 BomCR 380

Motor Vehicles Act, 1988 — Section 149(2), 3, 4, 5Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427

High Courts19 Sept 2008Dismissed

The Commissioner of Income Tax Vs Design and Automation Engineers (Bombay) Pvt. Ltd.

Bombay High Court · (2010) 323 ITR 632 : (2009) 177 TAXMAN 9

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 263, 263(1)

High Courts19 Sept 2008

Hirabai Baburao Shidankar and Vitthal Baburao Shidankar Vs Rayat Shikshan Sanstha Satara, Ashokrao Bhoite, Mahadji Shinde Vidyalaya and The Sub Divisional Officer, Karjat Division

Bombay High Court · (2009) 2 BomCR 350 : (2008) 110 BOMLR 3422

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27Civil Procedure Code, 1908 (CPC) — Section 11

High Courts19 Sept 2008

Commissioner of Income Tax Vs Bencomar Hotels (Goa) Pvt. Ltd.

Bombay High Court · (2009) 222 CTR 606 : (2011) 332 ITR 441

Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133(1)Income Tax Act, 1961 — Section 143(1), 143(3), 148, 154, 260A