High Courts11 Aug 2008Dismissed
Smt. Amita Grover Vs State of Goa and Another
Bombay High Court · (2008) 08 BOM CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 127, 362, 439(2), 482
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,709 of 3,665
High Courts08 Aug 2008Allowed
Divisional Social Welfare Office, Nagpur Vs Narayan Dinkar Gokhale
Bombay High Court · (2008) 08 BOM CK 0179
Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19
High Courts08 Aug 2008Allowed
Pushp Holdings Ltd. Vs The State of Maharashtra and Another
Bombay High Court · (2008) 6 ALLMR 901
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 127, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Aug 2008Dismissed
Commissioner of Income Tax Vs Hinditron Services P. Ltd.
Bombay High Court · (2010) 321 ITR 263
High Courts08 Aug 2008Allowed
Maria Luiza Valentina Pereira and Another Vs Jose Paulo Coutinho and Others
Bombay High Court · (2008) 6 ALLMR 160 : (2009) 1 BomCR 370
Goa Civil Code, 1867 — Article 24Succession Act, 1925 — Section 5
High Courts08 Aug 2008Dismissed
State Vs Anil Jacob, Driver and Others
Bombay High Court · (2009) CriLJ 1355
Criminal Procedure Code, 1973 (CrPC) — Section 172, 313Penal Code, 1860 (IPC) — Section 395, 397
High Courts08 Aug 2008
The Goa Foundation Vs Ramesh Hotels and Resorts Pvt. Ltd. and Others
Bombay High Court · (2008) 08 BOM CK 0119
Constitution of India, 1950 — Article 226, 51Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts08 Aug 2008
Communidade of Sancoale Vs The Government of Goa and The Chairman, Goa, Daman and Diu Housing Board
Bombay High Court · (2008) 08 BOM CK 0091
Land Acquisition Act, 1894 — Section 18, 4
High Courts08 Aug 2008Allowed
Moreshwar Dinanath Save Vs The State of Maharashtra (Central Bureau of Investigation) and Ganesh Damodhar Datar, Ex-Manager, United Commercial Bank, Aurangabad Branch Ganesh Damodhar Datar Vs State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 2595 : (2008) CriLJ 4202
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 173, 197, 309, 420
High Courts08 Aug 2008
Bharatiya Shikshan Prasarak Sanstha Vs The Collector, The Tahasildar and Dattatraya Deshmukh
Bombay High Court · (2009) 1 BomCR 714
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 114, 2(2), 54Constitution of India, 1950 — Article 227
High Courts08 Aug 2008Allowed
Vice-Chancellor, Mahatma Phule Agricultural University and Others Vs Shantabai Genaba Chive and Another
Bombay High Court · (2009) 1 BomCR 191 : (2008) 110 BOMLR 2773 : (2009) 121 FLR 573 : (2009) 2 MhLj 151
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 6
High Courts08 Aug 2008Dismissed
Commissioner of Income Tax Vs Walfort Share and Stock Brokers (P) Ltd.
Bombay High Court · (2008) 219 CTR 409 : (2009) 310 ITR 421
Income Tax Act, 1961 — Section 10(33), 14A, 260A, 94, 94(7)
High Courts07 Aug 2008Partly Allowed
Shree Nirmal Commercial Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2008) 218 CTR 581 : (2009) 308 ITR 406
Income Tax Act, 1961 — Section 139(1), 139(3), 2(24), 271, 271(1)
High Courts07 Aug 2008Allowed
Nochur R. Vasudevan, LMA Vs The Union of India (UOI) and Others
Bombay High Court · (2008) 08 BOM CK 0141
Constitution of India, 1950 — Article 21Navy Regulations — Regulation 27, 27(2)
High Courts07 Aug 2008Allowed
Goenca Resorts Pvt. Ltd. Vs Maharashtra State Financial Corporation, Union of India (UOI) and The Director (H and R), The Department of Tourism, Government of India In Re: Maharashtra State Financial Corporation
Bombay High Court · (2008) 08 BOM CK 0135
Constitution of India, 1950 — Article 14, 226State Financial Corporations Act, 1951 — Section 3
High Courts07 Aug 2008Allowed
Mushiruddin Khatalsab Bepari Vs The State of Maharashtra, Ms. Anna Dani, the Principal Secretary to the Government of Maharashtra, The Superintendent of Prison the Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison
Bombay High Court · (2008) 110 BOMLR 2752
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22
High Courts07 Aug 2008Dismissed
Smt. Jagvatibai S. Taak Vs Shri S.D. Paithane, the then Presiding Officer, VIII Labour Court and Garodia Nagar Palace Premises Co-op. Society Ltd.
Bombay High Court · (2008) 119 FLR 234 : (2009) 1 LLJ 379
Industrial Disputes Act, 1947 — Section 2
High Courts07 Aug 2008
Vasantbhai Jethalal Lathiwala (Karta of his Hindu undivided Family styled at Jethalal Keshaolal HUF) Vs Commissioner of Income Tax, Vidarbha Region
Bombay High Court · (2008) 219 CTR 564 : (2008) 174 TAXMAN 280
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 2(22)Income Tax Act, 1961 — Section 138, 139, 139(2), 139(8), 143(1)
High Courts07 Aug 2008Allowed
Madhuri Shaha Vs Commissioner of Income Tax, Vidarbha Region and The Income Tax Officer
Bombay High Court · (2008) 6 BomCR 631 : (2008) 220 CTR 244 : (2010) 325 ITR 268 : (2008) 173 TAXMAN 223
General Clauses Act, 1897 — Section 2(22)Income Tax Act, 1961 — Section 139, 139(2), 139(8), 142(1), 143(1)
High Courts07 Aug 2008Allowed
Shewalkar Developers (P) Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 220 CTR 357 : (2010) 320 ITR 318
Income Tax Act, 1961 — Section 269UD(1)