High Courts22 Oct 2007Dismissed
The Commissioner of Income Tax Vs Terna Shetkari Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2008) 215 CTR 124 : (2008) 301 ITR 222 : (2008) 168 TAXMAN 266
Income Tax Act, 1961 — Section 260A, 37, 37(1), 40A(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,778 of 3,669
High Courts22 Oct 2007Dismissed
Sertorio S. Facho House No. C-1/132, Near Head Post Office, Panjim Vs Dr. Fernando Jorge Colaso Advocate and Notary 104, Manguirish Chambers,1st floor, 18th June Road, Panjim and Mr. Tarzan De Costa (Advocate) 303, 3rd floor, Gaspar Apartments, Western Side, Near People''s High School, Panjim
Bombay High Court · (2007) 10 BOM CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 195, 196
High Courts22 Oct 2007Dismissed
Rajendra Dhanji Sakhala Vs State Election Commission and Others
Bombay High Court · (2008) 2 ALLMR 189 : (2008) 1 MhLj 398
Limitation Act, 1963 — Section 12, 13, 5Mumbai Municipal Corporation Act, 1888 — Section 28, 33, 33(1), 33(2), 33(5)
High Courts22 Oct 2007
Vinod Kinake Vs The State of Maharashtra The State of Maharashtra Vs Shri Girish alias Munna Giri Shri Gopal Narsinghdas Bhattad Vs The State of Maharashtra and Girish '' Munna Giri
Bombay High Court · (2007) 109 BOMLR 2312
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 20, 64Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Oct 2007Allowed
Mr. Kishorilal Baraskar Vs State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 2363
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313Evidence Act, 1872 — Section 27Identification of Prisoners Act, 1920 — Section 4, 5
High Courts22 Oct 2007
Skyline Aquatech Exports Ltd., Mr. Peter J.R. Prabhu, Manging Director, Skyline Aquatech Exports Ltd., Mrs. Carmel Prabhu, Director, Skyline Aquatech Exports Ltd. and Mr. S.R. Singh, Director, Skyline Aquatech Exports Ltd. Vs Sachima Agro Industries Pvt. Ltd.
Bombay High Court · (2008) 2 BomCR 267 : (2007) 109 BOMLR 2757 : (2008) 2 MhLj 262
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141State Financial Corporations Act, 1951 — Section 25, 27, 27(2)
High Courts19 Oct 2007Dismissed
Shri Satywant K. Dessai Vs State
Bombay High Court · (2007) 10 BOM CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 41, 438Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 363
High Courts19 Oct 2007Allowed
Shamrao Ganpat Chintamani Vs Kakasaheb Laxman Gorde
Bombay High Court · (2008) 2 ALLMR 118 : (2008) 2 MhLj 819
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 149, 150, 150(6), 154, 157
High Courts19 Oct 2007
Anant Rama Kankonkar and Others Vs Confraria Do Ssmo Sacramento E.N. Sra. Do Rosario Da Igreja De Curca and Others
Bombay High Court · (2008) 3 ALLMR 119 : (2008) 2 MhLj 202
High Courts19 Oct 2007Dismissed
Niraj Kumar Vs Union Bank of India and Another
Bombay High Court · (2008) 2 LLJ 152
Constitution of India, 1950 — Article 226
High Courts19 Oct 2007
Commander Ravindera Sadashio Kshirsagar Vs Union of India (UOI) and Others
Bombay High Court · (2007) 10 BOM CK 0063
Constitution of India, 1950 — Article 14
High Courts19 Oct 2007
Dadasaheb Kisan Jagdale Vs Principal, NMV High School and Another
Bombay High Court · (2008) 1 BomCR 685 : (2008) 2 MhLj 235
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11, 9(1)
High Courts19 Oct 2007
M/s. South West Port Ltd. Formerly known as M/s. ABG Goa Post Limited Vs The Board of Trustees of Mormugao Port
Bombay High Court · (2007) 10 BOM CK 0022
Arbitration and Conciliation Act, 1996 — Section 11Major Port Trusts Act, 1963 — Section 34
High Courts18 Oct 2007Allowed
The Commissioner of Central Excise Vs M.M. Thakkar and Sons
Bombay High Court · (2008) 126 ECC 5 : (2008) 152 ECR 5 : (2008) 221 ELT 342
Central Excise (Appeals) Rules, 2001 — Rule 4Central Excise Rules, 1994 — Rule 57C, 57ICentral Excises and Salt Act, 1944 — Section 11A, 35E(2), 35G
High Courts18 Oct 2007Allowed
Shankar Ramlu Banpalliwar and Ayub Khan Ibrahim Khan Tighale Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 ALLMR 125 : (2008) 1 BomCR 135 : (2007) 109 BOMLR 2388 : (2008) 1 MhLj 630
High Courts18 Oct 2007Allowed
The Chairman, Halkarni Bhag Shikshan Prasarak Mandal and The Principal, Halkarni Bhag Higher Secondary School Vs Shri Balkrishna Veerappa Chougule, The Dy. Director of Education, Shri Hullappa Vithal Pujari and The Presiding Officer, School Tribunal
Bombay High Court · (2007) 6 BomCR 476 : (2008) 2 MhLj 252
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 11(2), 13, 5
High Courts18 Oct 2007
Damodar Gulabrai Belani and Another Vs Appropriate Authority and Others
Bombay High Court · (2008) 214 CTR 363 : (2008) 303 ITR 35
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(2), 269UE
High Courts18 Oct 2007Allowed
Farhana Banu Mohamed Ayub Vs Jadeed Anjuman-E-Taleem, The Chairman, School Committee, Jat Girls High School Higher Secondary, The Head Mistress, Jat Girls Higher Secondary School and The State of Maharashtra
Bombay High Court · (2008) 4 ALLMR 69 : (2008) 1 BomCR 124 : (2008) 116 FLR 864 : (2008) 3 MhLj 517
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 27, 9(5)
High Courts18 Oct 2007
The Bandra Gymkhana and Another Vs Cyril L. Vas
Bombay High Court · (2008) 1 BomCR 683
Constitution of India, 1950 — Article 14
High Courts18 Oct 2007Dismissed
Prajakta Vijay Varsolkar Vs State of Maharashtra and Others
Bombay High Court · (2008) 2 MhLj 431