Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 1, Order 14 Rule 2, Order 22 Rule 10, Order 41 Rule 1Limitation Act, 1963 — Article 65Motor Vehicles Act, 1988 — Section 110D

Read judgment

High Courts27 Feb 2008Allowed

Dattatraya Krishnaji Asalekar Vs Shri Shravana Dhonu More (since deceased through his heirs and legal representatives Smt. Laxmibai Shravana More and Others)

Bombay High Court · (2008) 3 ALLMR 237 : (2008) 4 BomCR 684 : (2008) 110 BOMLR 776 : (2008) 3 MhLj 785

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 31J

Read judgment

High Courts27 Feb 2008Allowed

Rajkumar Zape and Others Vs Shantaram Amrutrao Waghmare, Sanjay Shriram Mankar, Bhiku Devidas Gawande and Joint Charity Commissioner, Amravati Region

Bombay High Court · (2008) 4 ALLMR 747 : (2008) 6 BomCR 81 : (2008) 3 MhLj 209

Bombay Public Trusts Act, 1950 — Section 20, 22, 22A, 28, 54Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 3A, Order 41 Rule 9Limitation Act, 1963 — Section 12, 14, 4, 5

Read judgment

High Courts27 Feb 2008Dismissed

Mrs. Henriqueta Maria Julieta Leonor Pereira de Sa e Souza alias Julieta De Souza and Another Vs State of Goa and Others

Bombay High Court · (2008) 3 ALLMR 681 : (2008) 4 MhLj 908

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 11, 11A, 12(2), 14, 28

Read judgment

High Courts27 Feb 2008Allowed

Anusaya Patil Vs Shobha Tembhare and Another

Bombay High Court · (2008) 3 ALLMR 739 : (2008) 3 MhLj 423

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17Constitution of India, 1950 — Article 227

Read judgment

High Courts27 Feb 2008Dismissed

The Commissioner of Income Tax Vs Emptee Poly-Yarn Pvt. Ltd.

Bombay High Court · (2008) 110 BOMLR 1148 : (2008) 218 CTR 657 : (2008) 305 ITR 309 : (2008) 170 TAXMAN 332

Central Excises and Salt Act, 1944 — Section 2, 3Income Tax Act, 1961 — Section 32A, 35(1A), 80HH, 80I, 80IA

Read judgment

High Courts27 Feb 2008Allowed

Sopan Shinde Vs The State of Maharashtra

Bombay High Court · (2008) 02 BOM CK 0088

Penal Code, 1860 (IPC) — Section 292, 499, 500

Read judgment

High Courts27 Feb 2008Dismissed

Nanaji Gajanan Upaganlawar Vs Shabbir Husain Fida Hussain

Bombay High Court · (2008) 4 ALLMR 793 : (2008) 6 BomCR 324 : (2008) 4 MhLj 66

Transfer of Property Act, 1882 — Section 106, 113

Read judgment

High Courts27 Feb 2008

Maharashtra Industrial Development Corporation Ltd. Vs Govardhani Construction Company

Bombay High Court · (2008) 4 ALLMR 278 : (2008) 4 ARBLR 42 : (2008) 5 BomCR 500

Arbitration and Conciliation Act, 1996 — Section 11, 16(4), 23(3), 26, 34Limitation Act, 1963 — Section 3

Read judgment

High Courts27 Feb 2008Dismissed

Bapu Dadarao Shinde and Another Vs Union of India (UOI)

Bombay High Court · (2009) ACJ 1834 : (2008) 4 MhLj 679

Railways Act, 1989 — Section 123, 124A

Read judgment

High Courts27 Feb 2008

Aircargo Agents Association of India Vs Union of India (UOI)

Bombay High Court · (2010) 18 STR 715

Read judgment

High Courts27 Feb 2008Dismissed

Commissioner of Income Tax Vs Star Chemicals (Bombay) (P) Ltd.

Bombay High Court · (2008) 220 CTR 319 : (2009) 313 ITR 126

Income Tax Act, 1961 — Section 36(1), 36(2), 80HHC

Read judgment

High Courts26 Feb 2008Dismissed

Hindustan Computers Ltd. Vs Miss. Natty Rose Pesso Ms. Natty Rose Pesso Vs HCL Ltd. and Others

Bombay High Court · (2008) 4 BomCR 839 : (2008) 4 MhLj 669

Industrial Disputes Act, 1947 — Section 2, 25B, 25B(2), 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28, 44

Read judgment