High Courts29 Aug 2008
Rasiklal S. Mardia Vs ICICI Bank Ltd.
Bombay High Court · (2008) 6 ALLMR 759 : (2009) 89 SCL 303
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,703 of 3,665
High Courts29 Aug 2008Dismissed
Mangla Homes (P) Ltd. Vs ITO and Others
Bombay High Court · (2010) 325 ITR 281 : (2009) 182 TAXMAN 55
Income Tax Act, 1922 — Section 10, 9
High Courts29 Aug 2008
The Commissioner of Central Excise Vs Shruti Colorants Ltd.
Bombay High Court · (2008) 110 BOMLR 3251 : (2008) 133 ECC 197 : (2008) 159 ECR 197 : (2009) 233 ELT 171 : (2009) 13 STR 358
Arbitration Act, 1940 — Section 39Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 43Central Excise Rules, 1944 — Rule 57A, 57D(2), 57F(4)
High Courts29 Aug 2008Dismissed
Rajendraprasad Brijbhushan Choube Vs The State of Maharashtra and Conservatory of Forest, Vishwasrao Patil, Collector and B.G. Pawar, Additional Collector
Bombay High Court · (2008) 6 ALLMR 278
Constitution of India, 1950 — Article 226
High Courts29 Aug 2008Dismissed
National Plastics Industries Vs The Income Tax Officer
Bombay High Court · (2009) 309 ITR 191 : (2009) 177 TAXMAN 139
Income Tax Act, 1961 — Section 145
High Courts29 Aug 2008Dismissed
Theor Developers Private Limited Vs All India Soverdia Sangram and Others
Bombay High Court · (2008) 6 ALLMR 710 : (2008) 110 BOMLR 2873
Bombay Public Trusts Act, 1950 — Section 22, 36, 36(1)
High Courts29 Aug 2008Dismissed
Smt. Shantibai K. Vardhan and Others Vs Ms. Meera G. Patel and Mr. Kiran G. Patel
Bombay High Court · (2008) 6 ALLMR 212 : (2008) 110 BOMLR 3055 : (2008) 6 MhLj 833
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 18 Rule 1, Order 18 Rule 17A, Order 18 Rule 17A, Order 41 Rule 27Limitation Act, 1963 — Section 5
High Courts29 Aug 2008
Friends Cooperative Housing Society Limited and Others Vs The Nagpur Improvement Trust, The State of Maharashtra, Department of Urban Land Development, Matru Seva Sangh and Sati Mata Shikshan Sanstha and Others
Bombay High Court · (2008) 5 ALLMR 815 : (2008) 110 BOMLR 3204
Constitution of India, 1950 — Article 113, 12, 14, 17, 226Contract Act, 1872 — Section 2, 23, 25Land Acquisition Act, 1894 — Section 4, 6, 9
High Courts29 Aug 2008Dismissed
Shashikant M. Sable Vs Advani Oerlikon and Shri V.P. Patil
Bombay High Court · (2008) 6 ALLMR 839 : (2009) 4 BomCR 942 : (2008) 119 FLR 537 : (2008) 6 MhLj 833
High Courts29 Aug 2008Dismissed
Dr. D.Y. Patil Educational Academy and Dr. D.Y. Patil College of Engineering Vs The Director of Technical Education, Government of Maharashtra, State of Maharashtra and All India Council for Technical Education
Bombay High Court · (2008) 6 ALLMR 15 : (2008) 110 BOMLR 3006 : (2009) 1 MhLj 192
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 83(6)
High Courts29 Aug 2008Dismissed
Shaikh Maheboob Vs The State of Maharashtra and Others
Bombay High Court · (2008) CriLJ 4729
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 116, 117Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts29 Aug 2008Dismissed
National Organic Chemicals (RCD) Limited and S.D. Ghate, General Manager - P and A NOCIL (RCD) Ltd. Vs Pandit Ladaku Patil
Bombay High Court · (2008) 6 ALLMR 99 : (2008) 110 BOMLR 3019 : (2008) 119 FLR 1037 : (2009) 1 LLJ 835 : (2009) 1 MhLj 83
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(4)Constitution of India, 1950 — Article 226, 227, 311
High Courts29 Aug 2008
Ornate Traders Private Limited (Successor to Kamu Metals Private Limited) and Vs The Income Tax Officer and etc. etc.
Bombay High Court · (2009) 312 ITR 193 : (2008) 16 STT 263
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 9Income Tax Act, 1961 — Section 260ALand Acquisition Act, 1894 — Section 18
High Courts29 Aug 2008Dismissed
The Commissioner of Central Excise Vs Shri Arun Haridas Ashar also partner of Metro Furnishing and Others
Bombay High Court · (2008) 08 BOM CK 0065
Central Excises and Salt Act, 1944 — Section 35GCustoms Act, 1962 — Section 130Income Tax Act, 1961 — Section 260A
High Courts29 Aug 2008Dismissed
Solid Containers Ltd. Vs The Deputy Commissioner of Income Tax, Spl. Range I and The Commissioner of IncomeTax I
Bombay High Court · (2009) 222 CTR 455 : (2009) 308 ITR 417 : (2009) 178 TAXMAN 192
Income Tax Act, 1961 — Section 28, 41(1)
High Courts29 Aug 2008Dismissed
Mohammad Rafeeque Vs M. Abdulla
Bombay High Court · (2008) 08 BOM CK 0033
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Aug 2008
The Commissioner of Customs (Imports) Vs Asia Pacific Marbles Pvt. Ltd. The Commissioner, JNCH Vs Sophisticated Marble and Granite Industries The Commissioner of Customs Vs Marsil Export Sitara Shipping Ltd. and Capatain S.S. Sahi, Managing Director Vs Union of India (UOI) and Commissioner of Customs (General)
Bombay High Court · (2008) 08 BOM CK 0029
Central Excises and Salt Act, 1944 — Section 35GCustoms Act, 1962 — Section 130, 130(2)Income Tax Act, 1961 — Section 130
High Courts29 Aug 2008Allowed
Board of Trustees of Port of Mormugao, Goa and another Vs Yamunappa C. Gaudar and others
Bombay High Court · (2009) 122 FLR 153
Industrial Disputes Act, 1947 — Section 11A
High Courts29 Aug 2008Allowed
Cigeo Construction Company Pvt. Ltd. Vs Appropriate Authority (Income Tax Department), Union of India (UOI) and Aniruddha Pandurang Welekar
Bombay High Court · (2008) 220 CTR 362 : (2010) 322 ITR 474 : (2008) 6 MhLj 608 : (2008) 174 TAXMAN 19
Income Tax Act, 1961 — Section 269UD(1), 269UD(1A), 269UD(1B), 269UE, 269UE(2)Income Tax Rules, 1962 — Rule 48L
High Courts29 Aug 2008
Om Shri Sai Developers Vs Slum Rehabilitation Authority, Shree Pandit Coop. Housing Society (Proposed), Shree Siddhi Vinayak Construction Company and State of Maharashtra
Bombay High Court · (2008) 6 ALLMR 682 : (2009) 1 BomCR 718 : (2008) 110 BOMLR 3063
Constitution of India, 1950 — Article 226, 227