High Courts22 Aug 2008Dismissed
Indian Hume Pipe Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Bombay High Court · (2008) 220 CTR 444 : (2009) 311 ITR 146
Income Tax Act, 1961 — Section 40A(9)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,706 of 3,665
High Courts22 Aug 2008Allowed
SET Satellite (Singapore) Pte Ltd. Vs Deputy Director of Income Tax International Taxation, Rg.2(1) and Director of Income Tax, International Taxation
Bombay High Court · (2008) 110 BOMLR 2726 : (2008) 218 CTR 452 : (2008) 307 ITR 205 : (2008) 173 TAXMAN 475
Income Tax Act, 1961 — Section 119, 145, 195, 234A, 234B
High Courts21 Aug 2008Allowed
Mrs. Sunita Suryawanshi Vs The State of Maharashtra and Pandit Jadhav
Bombay High Court · (2008) 08 BOM CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 386, 401(3), 403Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 376, 376(2), 504
High Courts21 Aug 2008Allowed
Bank of Maharashtra Vs Bank of Maharashtra Karmachari Sangh
Bombay High Court · (2009) 1 LLJ 586
High Courts21 Aug 2008Allowed
In Re: Sections 100 to 104 and 391 to 394 of the Companies Act, 1956; In Re: Hoganas India Limited; In Re: Scheme of Arrangement between Hoganas India Limited and its equity shareholders, Hoganas India Limited
Bombay High Court · (2008) 6 BomCR 782 : (2008) 110 BOMLR 2820 : (2009) 148 CompCas 70 : (2008) 88 SCL 255
Companies Act, 1956 — Section 100, 189, 189(2), 391, 391(1)
High Courts21 Aug 2008Dismissed
Leelabai Sakharam Bhagwat and Others Vs Shobha Industries
Bombay High Court · (2008) 119 FLR 530 : (2009) 1 LLJ 589 : (2008) 6 MhLj 569 : (2009) 4 SLR 442
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25FFA, 25O
High Courts21 Aug 2008
Manjeri Vijaysinh Patil Vs State of Maharashtra and Director of Medical Education and Research
Bombay High Court · (2008) 6 ALLMR 817 : (2009) 1 MhLj 371
Constitution of India, 1950 — Article 14
High Courts21 Aug 2008Dismissed
The BEST Workers Union Vs The State of Maharashtra and Others
Bombay High Court · (2008) 5 ALLMR 848 : (2008) 110 BOMLR 2692
Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 9Maharashtra Regional and Town Planning Act, 1960 — Section 154, 2(21), 21(4), 22, 22A
High Courts21 Aug 2008
Balasaheb Rodoba Nagpure Vs Ashok Card Centre and Another
Bombay High Court · (2008) 119 FLR 527 : (2009) 1 LLJ 744
High Courts20 Aug 2008
Uday Janardhan Kulkarni Vs Geo-Chem Laboratories Pvt. Ltd.
Bombay High Court · (2009) 120 FLR 218 : (2009) 1 LLJ 869
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 2
High Courts20 Aug 2008Dismissed
Commissioner of Income Tax Vs Indo Saudi Services (Travel) (P) Ltd.
Bombay High Court · (2008) 219 CTR 562 : (2009) 310 ITR 306
Income Tax Act, 1961 — Section 143(3), 234, 254, 40A(2)
High Courts20 Aug 2008Allowed
Smt. Renuka B. Harijan alias Hudli Vs Shri Basavani Bimappa Harijan alias Hudli
Bombay High Court · (2008) 08 BOM CK 0145
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Land Acquisition Act, 1894 — Section 4
High Courts20 Aug 2008
Bank of Maharashtra Vs Bank of Maharashtra Karmachari Sangh
Bombay High Court · (2008) 119 FLR 534 : (2009) 1 LLJ 579
High Courts20 Aug 2008Dismissed
Vishal Damodar Patil Vs Vishakha Vishal Patil
Bombay High Court · (2009) CriLJ 107 : (2009) 2 RCR(Criminal) 905
Criminal Procedure Code, 1973 (CrPC) — Section 31Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(5), 17, 18Protection of Women From Domestic Violence Rules, 2006 — Rule 6(1), 7
High Courts20 Aug 2008Dismissed
Dinesh Bulakhi Harijan and Laxman Anandu Bhagat Vs The State
Bombay High Court · (2009) CriLJ 114 : (2009) 5 RCR(Criminal) 589
Evidence Act, 1872 — Section 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 363
High Courts20 Aug 2008Dismissed
Commissioner of Income Tax Vs Amol Narendra Dalal
Bombay High Court · (2009) 318 ITR 429
Income Tax Act, 1961 — Section 143(3)
High Courts20 Aug 2008Allowed
Mangal Deshmane Vs The State of Maharashtra and District Forest Officer
Bombay High Court · (2008) 110 BOMLR 2814 : (2009) 5 RCR(Civil) 228
Forest Act, 1927 — Section 61A, 61B, 61B(2), 61D
High Courts20 Aug 2008Allowed
Shivaji Gaonkar Vs State
Bombay High Court · (2008) 08 BOM CK 0034
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 307, 504
High Courts19 Aug 2008
Mr. Kanak Jaganath Porob and Others Vs State of Goa and Others
Bombay High Court · (2008) 08 BOM CK 0100
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 2008Dismissed
Amrut Shankar Verlekar and Others Vs Sarvajanic SatyanarayanMaha Pooja Bazarkar Mandal Madgaum and Others
Bombay High Court · (2008) 08 BOM CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 145