High Courts10 Jul 2008Dismissed
Commissioner of Central Excise Vs Ballarpur Industries Ltd.
Bombay High Court · (2008) 133 ECC 9 : (2008) 159 ECR 9
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11BB, 12A
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,716 of 3,665
High Courts10 Jul 2008Allowed
Asian Paints Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2009) 223 CTR 141 : (2009) 308 ITR 195
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148
High Courts10 Jul 2008Allowed
Asteroids Trading and Investments P. Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2009) 223 CTR 144 : (2009) 308 ITR 190
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 254(2)
High Courts10 Jul 2008
Sushma Sharad Vartak, Narayan Jivan Deshmukh, Bansidhar R. Viswakarma and Smt. Pradnya P. Pendse Vs Commissioner of Labour and Others
Bombay High Court · (2008) 6 ALLMR 809 : (2008) 6 BomCR 179 : (2008) 110 BOMLR 2506 : (2008) 118 FLR 995 : (2008) 3 LLJ 790 : (2008) 6 MhLj 731
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 25F, 25G, 25O
High Courts10 Jul 2008Dismissed
Saga Department Stores Limited Vs Falak Home Developers Pvt. Limited
Bombay High Court · (2008) 5 ALLMR 565 : (2008) 6 BomCR 59 : (2008) 110 BOMLR 2370
Civil Procedure Code, 1882 — Order 37 Rule 3, Order 43 Rule 1A, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Civil Procedure Code, 1908 (CPC) — Section 105(1), 2(9), 97Constitution of India, 1950 — Article 225, 227
High Courts10 Jul 2008
Hotel Sahara Star, Sahara Hospitality Limited, Formerly known as Batra Hospitality Private Limited and Vivek Kumar, The Assistant Director and Principal Officer Vs The State of Maharashtra and Others
Bombay High Court · (2008) 5 ALLMR 237 : (2008) 5 BomCR 263
Constitution of India, 1950 — Article 14, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 32, 33(4)Maharashtra Regional and Town Planning Act, 1966 — Section 126(1), 2(9A), 44, 53(1)
High Courts10 Jul 2008Dismissed
Vijay Baburao Thakar and Others Vs State of Maharashtra and Others
Bombay High Court · (2008) 5 BomCR 644 : (2008) 6 MhLj 344
Constitution of India, 1950 — Article 226
High Courts10 Jul 2008
Stanlek Engineering Pvt. Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2009) 16 STR 682
High Courts10 Jul 2008
Jayant Kawale and others Vs Honourable Judge, Third Labour Court, Nagpur and another
Bombay High Court · (2009) 121 FLR 1162
Criminal Procedure Code, 1973 (CrPC) — Section 197Electricity (Supply) Act, 1948 — Section 81Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 46(1)
High Courts10 Jul 2008
Commissioner of Income Tax Vs Geetadevi Pasari
Bombay High Court · (2008) 07 BOM CK 0013
Income Tax Act, 1961 — Section 2(47)(v)
High Courts10 Jul 2008
People''s Movement for Civic Action Through General Secretary and Another Vs Goa Coastal Zone Management Authority and 6 Others.
Bombay High Court · (2008) 07 BOM CK 0005
High Courts09 Jul 2008Dismissed
Shree Shantadurga Kumbhar-Juvekarin Marcel, Goa, Orgao, Marcel, Ponda-Goa Vs Shakuntala Alias Chandi Amonkar, Shree Devaki Krishna Devasthan and Communidade of Vargao/Orgao
Bombay High Court · (2008) 07 BOM CK 0131
High Courts09 Jul 2008
Murlidhar Pandharinath Shirsath and Another Vs Special Land Acquisition Officer
Bombay High Court · (2008) 6 MhLj 274
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Jul 2008Allowed
Kathalu Hatagale Vs The State of Maharashtra and Others
Bombay High Court · (2008) 5 ALLMR 579 : (2008) 5 BomCR 657 : (2008) 110 BOMLR 2323
Bombay Village Panchayats Act, 1958 — Section 35C
High Courts09 Jul 2008
Gulabbai Gujrati Vs Union of India (UOI), The State of Maharashtra and The Collector
Bombay High Court · (2008) 6 BomCR 184 : (2008) 6 MhLj 679
Constitution of India, 1950 — Article 141
High Courts09 Jul 2008
Motor Industries Co. Ltd., Nashik Division Vs Popat Murlidhar Patil and Shri P.B. Akolkar, Member, Industrial Court
Bombay High Court · (2008) 5 BomCR 638 : (2008) 118 FLR 990 : (2008) 3 LLJ 891 : (2008) 6 MhLj 144
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts09 Jul 2008Dismissed
Narayan Tukaram Kate Vs Hirabai Ramchandra Godse (Deceased) and Others
Bombay High Court · (2008) 5 BomCR 662 : (2008) 110 BOMLR 2364 : (2008) 6 MhLj 64
Hindu Succession Act, 1956 — Section 14(1), 15, 15(1), 16Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts09 Jul 2008
Manguesh Meghasyam Kuwelkar and Another Vs Yeshwant Meghasyam Kuwelkar and Others
Bombay High Court · (2008) 5 ALLMR 249 : (2008) 6 MhLj 224
Contract Act, 1872 — Section 12
High Courts08 Jul 2008Dismissed
Shri Ramesh Shetty Vs State
Bombay High Court · (2008) 07 BOM CK 0157
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7Penal Code, 1860 (IPC) — Section 201, 342
High Courts08 Jul 2008Dismissed
Sandip Industries Vs Superpack, A Division of Bajaj Steel Industries Limited and Another
Bombay High Court · (2008) 5 ALLMR 665 : (2008) 6 MhLj 313
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 16(1)Constitution of India, 1950 — Article 226