Bombay High Court Judgments

High Courts25 Oct 2007

The Commissioner of Customs (Import) Vs Amrit Banaspati Co. Ltd. Jhunjhunwala Vanaspati Ltd. Vs The Union of India (UOI) and Others Amrit Banaspati Co. Ltd. Vs The Union of India (UOI) and The Commissioner of Customs (Import) Teej Impex Pvt. Ltd. Vs The Union of India (UOI) and The Director, Central Food Laboratory

Bombay High Court · (2008) 1 ALLMR 155 : (2008) 1 BomCR 729 : (2007) 109 BOMLR 2328 : (2007) 123 ECC 14 : (2007) 149 ECR 14 : (2007) 218 ELT 336

Customs Act, 1962 — Section 111, 112, 125, 143, 2Customs Tariff Act, 1975 — Section 5(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts25 Oct 2007Dismissed

Vitthalrao Chhakorilal Kothare Vs Thawardas Hasanand Janyani (Dr.) and Others

Bombay High Court · (2008) 2 ALLMR 169 : (2008) 1 MhLj 492

Maharashtra Housing And Area Development Act, 1976 — Section 108, 108(1), 108(2), 2(4), 71Provincial Small Cause Courts Act, 1887 — Section 26, 26(1), 26(2)

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High Courts25 Oct 2007Dismissed

Omjee Finance Pvt. Ltd. and Another Vs Amravati Municipal Corporation and Another

Bombay High Court · (2008) 1 CTLJ 176 : (2008) 1 MhLj 678

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High Courts25 Oct 2007Dismissed

Mamatadevi Bhansli Vs Vijaykumar Mamraj Agrawal

Bombay High Court · (2008) 1 CivCC 190 : (2008) CriLJ 970 : (2007) 6 MhLj 809

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 131(2), 138

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High Courts25 Oct 2007

Mr. Vishnu Bhat Vs Narayan R. Bandekar, Managing Director, Rajaram Bandekar (Sirigao) Mines Pvt. Ltd., Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. and Anant V. Sarmalkar

Bombay High Court · (2008) CriLJ 3770 : (2008) 1 MhLj 497

Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 378General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 147, 43

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High Courts25 Oct 2007

Pracheta J. Ladhake (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 MhLj 594

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High Courts25 Oct 2007

President, Damini Bahuddeshiya Sevabhavi Sanstha and Another Vs Dnyanoba Dhawate and Another

Bombay High Court · (2008) 2 ALLMR 110 : (2008) 2 BomCR 291 : (2008) 2 MhLj 610

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High Courts24 Oct 2007Allowed

Hiten Rashmikant Mehta and Swati Hiten Mehta Vs Union of India (UOI) and Others

Bombay High Court · (2007) 109 BOMLR 2567 : (2008) 214 CTR 303 : (2009) 311 ITR 212

Income Tax Act, 1961 — Section 269A, 269AB, 269AB(1), 269AB(2), 269D(1)Income Tax Rules, 1962 — Rule 48DD, 48L, 48L(2)Transfer of Property Act, 1882 — Section 53A

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High Courts24 Oct 2007Dismissed

Shri Ramesh Tukaram Gadhwe, Sau. Kusum Ramesh Gadhwe, Shri Sandeep Ramesh Gadhwe and Sudarshan Subhash Gondkar Vs Sou. Sumanbai Wamanrao Gondkar and Smt. Jyoti Subhash Gondkar

Bombay High Court · (2008) 1 ALLMR 351 : (2008) 1 BomCR 634 : (2008) 2 MhLj 347

Guardians and Wards Act, 1890 — Section 17, 17(3)

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High Courts24 Oct 2007Dismissed

Indian Bank and Another Vs Baha and Others

Bombay High Court · (2008) 1 LLJ 910

Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(7)

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High Courts24 Oct 2007

Rakesh N. Dutt Vs Asstt. Commissioner of Income Tax, Deputy Commissioner of Income Tax, Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2008) 214 CTR 462 : (2009) 311 ITR 247

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 143(3), 147

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High Courts24 Oct 2007

Sitaram Maruti Nagpure Vs Fakirchand Purushottam Dhase Dudhasing Bala Chavan Vs Shri. Murlidhar Gyanba Kudale (Since deceased his Legal Heirs Smt. Kamal '' Prema Murlidhar Kudale, Mr. Milind M. Kudale and Mr. Mukund M. Kudale)

Bombay High Court · (2008) 1 BomCR 687 : (2008) 3 MhLj 610

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(2), 11(3), 12, 12(1)Transfer of Property Act, 1882 — Section 106

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High Courts24 Oct 2007Dismissed

Commissioner of Wealth Tax Vs Akshya Textiles Trading and Agencies (P) Ltd.

Bombay High Court · (2008) 214 CTR 468 : (2008) 304 ITR 409 : (2008) 168 TAXMAN 303

Income Tax Act, 1961 — Section 23(1)Wealth Tax Act, 1957 — Section 2, 3(2), 7(1)

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High Courts24 Oct 2007Dismissed

Gram Panchayat and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 533 : (2008) 3 BomCR 794 : (2008) 1 MhLj 603

Bombay Village Panchayats Act, 1958 — Section 4, 4(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 3, 6

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High Courts23 Oct 2007Dismissed

Sarva Shramik Sangh Vs Janprabha Offset Works and Another

Bombay High Court · (2008) 1 LLJ 271

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts23 Oct 2007

Sanghvi Swiss Refills (P) Ltd. Vs Smt. Arti Handa, Assistant Commissioner of Income Tax and Another

Bombay High Court · (2008) 215 CTR 181 : (2008) 300 ITR 276

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(4), 139, 143(2), 147, 148

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High Courts23 Oct 2007

Nicholas Employees Co-operative Credit Society Ltd. Vs Union of India (UOI)

Bombay High Court · (2008) 1 BomCR 627 : (2008) 2 MhLj 164

Constitution of India, 1950 — Article 226Government Savings Certificate Act, 1959 — Section 1(3), 12Kisan Vikas Patra Rules, 1988 — Rule 12(1), 13, 16, 17, 3

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High Courts23 Oct 2007

Ashish Himmatlal Goradia Vs Union of India (UOI) and Others

Bombay High Court · (2007) 10 BOM CK 0109

Income Tax Act, 1961 — Section 263(3)

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High Courts23 Oct 2007Dismissed

Shri Umesh Tukaram Kamble and Others Vs Shri Shamrao Sakharam Patil and Others

Bombay High Court · (2008) 1 BomCR 639 : (2008) 2 MhLj 727

Bombay Village Panchayats Act, 1958 — Section 10(2), 11, 11(2), 15, 15(1)Limitation Act, 1908 — Section 5Limitation Act, 1963 — Section 10, 12, 14, 16, 18

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High Courts23 Oct 2007Allowed

Anjali Deepak Mundlik and Another Vs Returning Officer and Others

Bombay High Court · (2008) 1 ALLMR 758 : (2008) 1 BomCR 673 : (2008) 3 MhLj 187

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(9)Constitution of India, 1950 — Article 226, 227

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