High Courts09 Jan 2008
Hindustan Construction Co. Ltd. Vs Wealth Tax Officer and Another
Bombay High Court · (2008) 301 ITR 325
Wealth Tax Act, 1957 — Section 2Wealth Tax Rules, 1957 — Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,767 of 3,669
High Courts09 Jan 2008Dismissed
The Superintendent Central Excise, Akola Range Vs Shri Suresh Mulchand Seth @ Jain
Bombay High Court · (2008) 110 BOMLR 361 : (2008) CriLJ 4132 : (2009) 237 ELT 249
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 288, 397, 482Evidence Act, 1872 — Section 10, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 23, 25, 26
High Courts08 Jan 2008
Rajinder Singh and Others Vs Union of India (UOI) and Others
Bombay High Court · (2008) 117 FLR 603 : (2008) 2 LLJ 475
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 2, 33C(1)
High Courts08 Jan 2008Dismissed
Anil Sharma Vs The State of Maharashtra
Bombay High Court · (2008) 4 MhLj 707
Penal Code, 1860 (IPC) — Section 34, 342, 354, 363, 366A
High Courts08 Jan 2008Dismissed
Municipal Council Vs Dr. Rameshchandra Shankarlal Sabu (Dr.) and Others
Bombay High Court · (2008) 3 ALLMR 758 : (2008) 3 MhLj 170
Land Acquisition Act, 1894 — Section 4, 5A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 126(2), 126(3), 126(4)
High Courts08 Jan 2008Dismissed
Commissioner of Income Tax Vs Jannhavi Investments (P) Ltd.
Bombay High Court · (2008) 215 CTR 72 : (2008) 304 ITR 276
Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts08 Jan 2008
Methodex Systems (P) Ltd. and Others Vs Union of India (UOI) and Others
Bombay High Court · (2008) 215 CTR 409 : (2008) 301 ITR 27
Income Tax Act, 1961 — Section 269U(2), 269UA(2), 269UD, 269UD(1), 269UE
High Courts08 Jan 2008Dismissed
Bennett Coleman and Co. Ltd. Vs Assistant Commissioner of Wealth Tax and Another
Bombay High Court · (2008) 214 CTR 671 : (2008) 304 ITR 235
Wealth Tax Act, 1957 — Section 2, 4(7), 7(1), 7(2)
High Courts08 Jan 2008
Indian Express Newspapers (Bombay) (P) Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2008) 214 CTR 479 : (2008) 300 ITR 351
High Courts08 Jan 2008
Sau. Jayashree Chavhan Vs Baliram Chavhan
Bombay High Court · (2008) BomCR(Cri) 942
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts07 Jan 2008Dismissed
Pramod Narayan Bandekar and another Vs State of Maharashtra
Bombay High Court · (2008) 3 RCR(Civil) 800
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 253, 254Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts07 Jan 2008Dismissed
Commissioner of Income Tax Vs Asia Foundation and Constructions Ltd.
Bombay High Court · (2008) 01 BOM CK 0141
High Courts07 Jan 2008
Vishalkumar Nemichand Kakad Vs Shankar Mahadeo Kubde
Bombay High Court · (2008) 1 BomCR 513
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55Limitation Act, 1963 — Article 54
High Courts07 Jan 2008
Petine Shipping Inc. of Monrovia Vs The Minerals and Metals Trading Corporation of India Ltd.
Bombay High Court · (2008) 4 ALLMR 875 : (2008) 2 ARBLR 334 : (2008) 3 BomCR 210 : (2008) 3 MhLj 512
Arbitration Act, 1940 — Section 14(2), 28, 31, 31(1), 31(4)
High Courts07 Jan 2008Allowed
Ghanshyam Mulchand Keshwani and Gurumukh Mulchand Keshwani Vs State of Maharashtra and Girish Joshi, Proprietor of Kusum Products
Bombay High Court · (2008) 110 BOMLR 428
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 470(3), 482Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19(2), 20(1)
High Courts07 Jan 2008Dismissed
Anil Motilal Nimbhore Vs State of Maharashtra and Others
Bombay High Court · (2009) 1 BomCR 462 : (2008) 4 MhLj 824
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 7Constitution of India, 1950 — Article 309, 372(1), 395Maharashtra Civil Services (Provision of Upper Age Limit for Recruitment by Nomination) Rules, 1986 — Rule 6
High Courts07 Jan 2008Dismissed
Employees State Insurance Corporation Vs Force Motors Ltd.
Bombay High Court · (2008) 118 FLR 526 : (2008) 3 LLJ 81 : (2008) 4 MhLj 120
Employees State Insurance Act, 1948 — Section 45A, 75, 75(2B), 82Limitation Act, 1963 — Section 12, 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20(1)
High Courts31 Dec 2007Dismissed
Bhaskar Shinde Vs The State of Maharashtra, Co.op Department, The Collector, Osmanabad Returning Officer for elections of Shivshakti Shetkari Sahakari Sakhar Karkhana, Limited and Shivshakti Shetkari Sahakri Sakhar Karkhana Ltd.
Bombay High Court · (2008) 2 ALLMR 214 : (2008) 4 MhLj 534
Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies (Amendment) Act, 2000 — Section 27, 73(1A)Maharashtra Co-operative Societies Act, 1960 — Section 2, 2(19), 22, 22(2), 26
High Courts20 Dec 2007Dismissed
Mallaya Bapenna Mekkalwar Vs Rajboina Bhemmaka and Others
Bombay High Court · (2008) 2 ALLMR 21 : (2008) 2 BomCR 151 : (2008) 3 MhLj 886
Criminal Procedure Code, 1973 (CrPC) — Section 125, 391Hindu Succession Act, 1956 — Section 8
High Courts20 Dec 2007Allowed
Sarda Education Trust Vs Mukund Rambhau Pinjarkar, Prakash Sitaram Lokhe and The Maharashtra Revenue Tribunal
Bombay High Court · (2008) 2 BomCR 114 : (2008) 2 MhLj 395
Bombay Public Trusts Act, 1950 — Section 2Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 19(1), 39Societies Registration Act, 1860 — Section 6