High Courts07 Feb 2008
Namdeo Girmaji Tarfe Vs State of Maharashtra and Another
Bombay High Court · (2008) 4 MhLj 341
Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 18, 19
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 1,753 of 3,665
High Courts07 Feb 2008Dismissed
Bhagwan Shikshan Prasarak Mandal and Others Vs Rajendra Marathe and Others
Bombay High Court · (2008) 4 MhLj 464
High Courts07 Feb 2008
Suresh Vaishnv Vs Jagdish Vaishnv and Others
Bombay High Court · (2008) 5 ALLMR 286 : (2008) 4 MhLj 458
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 9, Order 5 Rule 9(5), Order 9 Rule 13
High Courts06 Feb 2008Allowed
Baban Karale Vs Mahendra Karale and Yelnath karale
Bombay High Court · (2008) 2 BomCR 524 : (2008) 3 MhLj 222
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10Constitution of India, 1950 — Article 227
High Courts06 Feb 2008Allowed
Vasudeo Ananda Zambre Vs Ramrao Gopalrao Zanak Education Society and The Registrar, Amravati University
Bombay High Court · (2008) 3 BomCR 647
High Courts06 Feb 2008Allowed
Plaza Diamond Properties (P) Ltd. Vs Commissioner of Income Tax and Others
Bombay High Court · (2008) 217 CTR 95 : (2008) 301 ITR 201
Income Tax Act, 1961 — Section 269UD, 269UJ
High Courts06 Feb 2008
Commissioner of Wealth Tax Vs Hotel Ornate (Nilgiri) P. Ltd.
Bombay High Court · (2009) 222 CTR 458 : (2009) 309 ITR 81
Finance Act, 1983 — Section 40, 40(2), 40(3)
High Courts06 Feb 2008Dismissed
Mrs. Mary Rama Rao alias Darala Mary, Nurse/Ex. Assistant Matron of IPHB Vs State of Goa and Others
Bombay High Court · (2008) 117 FLR 227 : (2008) 3 MhLj 328
High Courts05 Feb 2008Dismissed
The Poona Herald Pvt. Ltd. and Shri Lalit Atur Sangtani Vs Smt. Urmila Vinod Motee and Others
Bombay High Court · (2008) 3 BomCR 324 : (2008) 4 MhLj 730
Maharashtra Rent Control Act, 1999 — Section 16(1), 25
High Courts05 Feb 2008Dismissed
The Commissioner of Wealth Tax Vs Huf of H.H. Late Shri. J.M. Scindia
Bombay High Court · (2008) 110 BOMLR 1106 : (2008) 217 CTR 533 : (2008) 217 CTR 531 : (2008) 300 ITR 193 : (2008) 174 TAXMAN 1
Income Tax Act, 1961 — Section 139, 143, 143(2), 143(3), 144AWealth Tax Act, 1957 — Section 14, 15, 16, 16(2), 16(3)
High Courts05 Feb 2008Dismissed
Sudam Mangu Patil Vs Sindurni Sahakari Kharedi Vikri Va Ginning Pressing Society Ltd. and Others
Bombay High Court · (2008) 5 ALLMR 153 : (2008) 3 BomCR 309 : (2008) 3 MhLj 854
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1)Maharashtra Co-operative Societies Act, 1960 — Section 74, 91
High Courts05 Feb 2008
Ashok R. Palande Vs Sant Dnyaneshwar Maharaj Sansthan Committee and Others
Bombay High Court · (2008) 5 ALLMR 180 : (2008) 3 BomCR 328
Bombay Public Trusts Act, 1950 — Section 47Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 143, 147, 325
High Courts05 Feb 2008Allowed
Krishna Lifestyle Technologies Ltd. Vs Union of India (UOI)
Bombay High Court · (2010) 25 STT 148
Bombay Sales Tax Act, 1959 — Section 19(4)Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11D
High Courts05 Feb 2008
Maharashtra State Cooperative Agricultural and Rural Development Bank Ltd., The Managing Director, Maharashtra State Cooperative Agriculture and Rural Development Bank Limited and The District Branch Manager, Maharashtra State Co-operative Agriculture and Rural Development Bank Limited Vs Shri Annasaheb Bandu Patil and Others
Bombay High Court · (2008) 02 BOM CK 0065
High Courts05 Feb 2008Dismissed
Oriental Insurance Co. Ltd. Vs Chandrabhagabai Waybhase and Others
Bombay High Court · (2009) ACJ 1637 : (2008) 3 MhLj 883
Motor Vehicles Act, 1988 — Section 140, 141, 141(3), 160, 166
High Courts05 Feb 2008Allowed
The Maharashtra Small Scale Industries Development Corporation Ltd. Vs Snehadeep Structures Pvt. Ltd.
Bombay High Court · (2008) 3 ALLMR 802 : (2008) 2 ARBLR 175 : (2008) 2 BomCR 526 : (2008) 3 MhLj 635
Arbitration Act, 1940 — Section 17, 39Arbitration and Conciliation Act, 1996 — Section 11, 32, 34, 34(2), 37Civil Procedure Code, 1908 (CPC) — Section 100, 104, 109, 110, 96
High Courts05 Feb 2008Allowed
Brijlal Modani Vs The State of Maharashtra, The Superintendent of Police, Deputy Superintendent of Anti Corruption Bureau and The Police Station Officer
Bombay High Court · (2008) 02 BOM CK 0059
Banking Regulation Act, 1949 — Section 35A, 36, 4, 46A, 56Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 226, 254(2)
High Courts05 Feb 2008Allowed
Krishna Lifestyle Technologies Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2008) 110 BOMLR 456 : (2008) 125 ECC 208 : (2008) 151 ECR 208 : (2008) 229 ELT 173 : (2009) 16 STR 669
Bombay Sales Tax Act, 1959 — Section 19(4)Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11
High Courts05 Feb 2008
Manik Dhotre, Shamrao Gunjal, Bhikaji Shankar Thorat and Vinod Shinde Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 1505 : (2008) 2 RCR(Criminal) 728
Arms Act, 1959 — Section 25, 35, 4Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 394, 395, 397
High Courts05 Feb 2008Dismissed
Santosh Jadhav and Shankar Komar Vs The State of Maharashtra
Bombay High Court · (2008) CriLJ 1861
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 34, 391, 392, 394, 395