COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 1,701 of 3,665

High Courts09 Sept 2008

Parineeta Chaudhari and Others Vs Mohammed Hussain A. Furniturewalla

Bombay High Court · (2008) 6 ALLMR 761 : (2009) 1 BomCR 53

Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 13A, 24, 24(2), 44

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High Courts09 Sept 2008Dismissed

Indira Chetan Puri Vs LIC of India

Bombay High Court · (2008) 6 ALLMR 842 : (2008) 6 BomCR 576 : (2008) 6 MhLj 652

Constitution of India, 1950 — Article 12, 14, 226, 227Life Insurance Corporation Act, 1956 — Section 21Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 3, 5(1), 5(A)

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High Courts09 Sept 2008Dismissed

Chetan Mehta Vs State of Maharashtra and Others

Bombay High Court · (2008) 6 ALLMR 189 : (2008) 6 BomCR 594

Bombay Public Trusts Act, 1950 — Section 41D, 41D(1), 50, 73AConstitution of India, 1950 — Article 226, 227

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High Courts09 Sept 2008

Jai Jagdish Sugar Vs Vasantdada Patil Sahakari Sakhar Karkhana

Bombay High Court · (2008) 6 ALLMR 740 : (2008) 6 BomCR 587

Arbitration and Conciliation Act, 1996 — Section 14, 34, 34(2), 34(3), 43Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts09 Sept 2008Dismissed

Mr. Virana Prabhu Hakkaladaddi Vs State of Maharashtra at the instance of M.I.D.C., State and Balwant Singh Aad

Bombay High Court · (2008) 09 BOM CK 0092

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420, 506

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High Courts09 Sept 2008Allowed

Sangamitra Royalwar Vs Ramakant Royalwar Sau. Jotsana Sonawane Vs Yogesh Arun Sonawane Smt. Gauri Deshpande Vs Mr. Shantanu Deshpande

Bombay High Court · (2008) 6 ALLMR 1 : (2009) 1 BomCR 316 : (2009) 1 MhLj 303

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2, 5Civil Procedure Code, 1908 (CPC) — Section 23(3), 24, 25Constitution of India, 1950 — Article 226, 227

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High Courts09 Sept 2008

Sunderlal Laxman Mahyaanshi Vs Appellate Authority under the Payment of Gratuity Act, 1972 and Others

Bombay High Court · (2009) 120 FLR 361 : (2009) 2 LLJ 367

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High Courts09 Sept 2008Dismissed

Commissioner of Income Tax -10, Mumbai Vs Ms. Malvika Arun Somaiya

Bombay High Court · (2008) 09 BOM CK 0024

Income Tax Act, 1961 — Section 143(3), 143(3)(2), 148

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High Courts09 Sept 2008Allowed

HDFC Bank Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2009) CriLJ 901 : (2009) 4 MhLj 394

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 482, 94Penal Code, 1860 (IPC) — Section 378

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High Courts08 Sept 2008Dismissed

Mahendra D. Jain Vs Income Tax Officer and Others

Bombay High Court · (2010) 323 ITR 644 : (2008) 173 TAXMAN 336

Customs Act, 1962 — Section 108, 112Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 143(3), 37, 69A, 80L

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High Courts08 Sept 2008

Maharashtra State Co-operative Bank Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 149 : (2008) 6 MhLj 463

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 2, 4Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1)

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High Courts08 Sept 2008