High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Tata Teleservices Mah. Ltd.
Bombay High Court · (2008) 01 BOM CK 0177
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,765 of 3,669
High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Ruchi Properties Ltd.
Bombay High Court · (2008) 01 BOM CK 0176
High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Lok Holdings
Bombay High Court · (2009) 308 ITR 356 : (2010) 189 TAXMAN 452
Income Tax Act, 1961 — Section 56, 70, 71
High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Godrej and Boyce Mfg. Co. Ltd.
Bombay High Court · (2008) 01 BOM CK 0139
Income Tax Act, 1961 — Section 32AB
High Courts15 Jan 2008Dismissed
The Commissioner of Income Tax-I Vs Nicholas Piramal India Ltd., Vitamins and Fine Chemicals Division
Bombay High Court · (2008) 215 CTR 355 : (2008) 299 ITR 356 : (2008) 299 ITR 256 : (2008) 169 TAXMAN 233
Income Tax Act, 1961 — Section 10(14), 10(5), 192, 192(1), 201
High Courts15 Jan 2008
Nana Baburao Kedare, Babanna Sayanna Telangi, Ashok Baburao Kedare and Dagadu Baburao Kedare Vs The State of Maharashtra
Bombay High Court · (2008) BomCR(Cri) 862
Criminal Procedure Code, 1973 (CrPC) — Section 294, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 152, 294
High Courts15 Jan 2008Allowed
Nagpur Shikshan Mandal and Shri Dadasaheb Dhanwate Nagar Vidyalaya Vs Haribhau Nathuji Mohod, Education Officer (Secondary), Zilla Parishad, Shri Bhaurao Sahadeorao Jambhule and The Presiding Officer, School Tribunal
Bombay High Court · (2008) 3 ALLMR 171 : (2008) 2 BomCR 757 : (2008) 110 BOMLR 300 : (2008) 2 MhLj 457
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3
High Courts15 Jan 2008Dismissed
Vithal Ziblaji Sonone Vs The State of Maharashtra
Bombay High Court · (2008) 110 BOMLR 434
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts15 Jan 2008Allowed
Kusum Rewatkar Vs Krishnaji Rewatkar
Bombay High Court · AIR 2008 Bom 185 : (2008) 3 ALLMR 167 : (2008) 2 BomCR 24 : (2008) 2 CivCC 325 : (2008) 2 DMC 113 : (2008) 2 MhLj 314 : (2008) 2 RCR(Civil) 189
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Jan 2008
Devidayal Rolling Mills Vs Engineering Workers Union and Others Engineering Workers'' Union Vs Devidayal Rolling Mills
Bombay High Court · (2008) 3 ALLMR 344 : (2008) 2 BomCR 9 : (2008) 110 BOMLR 317 : (2008) 119 FLR 129 : (2009) 1 LLJ 36 : (2008) 4 MhLj 607
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25FFA, 25N, 25O, 25O(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25, 3(15), 3(3)
High Courts15 Jan 2008Allowed
Smt. Kamla Rameshchandra Sharma Vs Maharashtra Rajya Wakhar Mahamandal, Pune
Bombay High Court · (2009) 121 FLR 87
High Courts14 Jan 2008
Shanta Shankar Jangam Vs Zilla Parishad and Another
Bombay High Court · (2008) 01 BOM CK 0174
High Courts14 Jan 2008
Suresh Govinda Nagdeve and Another Vs State of Maharashtra
Bombay High Court · (2008) CriLJ 2943
Penal Code, 1860 (IPC) — Section 376(2), 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Jan 2008Dismissed
Desai Investments (P) Ltd. Vs Central Board Of Direct Taxes and Others
Bombay High Court · (2008) 01 BOM CK 0140
Income Tax Act, 1961 — Section 119(2)
High Courts14 Jan 2008
Puranchandra J. Rao Vs Income Tax Settlement Commission and Others
Bombay High Court · (2008) 217 CTR 100 : (2009) 318 ITR 208
Income Tax Act, 1961 — Section 142(2A), 245D(1)
High Courts14 Jan 2008Allowed
HEM''s Apparels Vs Rashtriya Banijya Bank and Others
Bombay High Court · (2008) 3 ALLMR 342 : (2008) 2 BomCR 557 : (2008) 3 MhLj 503
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1(2), Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(2), 2(9)
High Courts14 Jan 2008Dismissed
The State of Maharashtra Vs Shaikh Sattar, Shaikh Babu, Jamila Shaikh Ebrahim and Ku. Farjana
Bombay High Court · (2008) 01 BOM CK 0067
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts14 Jan 2008Dismissed
Shri Gangadhar Pandhari Harde Vs Uttam Harde and Bhaskar Harde
Bombay High Court · (2008) 3 ALLMR 152 : (2008) 2 BomCR 1 : (2008) 110 BOMLR 489 : (2008) 2 MhLj 334
Transfer of Property Act, 1882 — Section 9
High Courts11 Jan 2008Dismissed
Shri Prakash Vernekar Vs State of Goa and Mrs. Stella D''Souza
Bombay High Court · (2008) 01 BOM CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 482