High Courts18 Oct 2007
Commissioner of Income Tax Vs Heritage Estate Private Ltd.
Bombay High Court · (2007) 213 CTR 275 : (2008) 303 ITR 469
General Clauses Act, 1897 — Section 9Income Tax Act, 1961 — Section 143, 143(3), 144, 144A, 144B
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,779 of 3,669
High Courts18 Oct 2007Allowed
HDFC Bank Ltd. and Another Vs Nagpur District Security Guard Board and Another
Bombay High Court · (2008) CriLJ 995
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 24, 25, 301Maharashtra Private Security Guards (Regulation of Employment and Welfare) Rules, 1981 — Rule 13, 42
High Courts17 Oct 2007Dismissed
Pawan Agrawal Vs Asian Dye Chemicals
Bombay High Court · (2008) 2 ALLMR 393 : (2008) 3 BomCR 778 : (2008) 1 MhLj 290
Partnership Act, 1932 — Section 42, 60, 61, 62, 63Transfer of Property Act, 1882 — Section 106
High Courts17 Oct 2007
Mr. Joseph Sequeira, Member, V.P. Calangute and Others Vs Mr. Menino D''Souza, Director of Panchayats, Government of Goa and Others
Bombay High Court · (2008) 1 BomCR 114
Goa Panchayat (Meetings) Rules, 1996 — Rule 12, 13, 14, 15, 16Goa Village Panchayat Raj Act, 1994 — Section 178, 178(1), 178(2)
High Courts17 Oct 2007Dismissed
Commissioner of Income Tax Vs Akshay Textiles Trading and Agencies (P) Ltd.
Bombay High Court · (2008) 214 CTR 316 : (2008) 304 ITR 401
Income Tax Act, 1961 — Section 115JA, 22, 23, 23(1)
High Courts17 Oct 2007Allowed
M.J. Pharmaceuticals Ltd. Vs Deputy Commissioner of Income Tax and Another
Bombay High Court · (2008) 216 CTR 130 : (2008) 297 ITR 119
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 115JB(2), 143(3), 147, 148
High Courts17 Oct 2007Dismissed
Shri K.L. Kumar Vs Shri V.P. Patil, Presiding Officer, First Labour Court, Ideal Elektro Werke and Dowell''s Elektro Werke
Bombay High Court · (2007) 6 BomCR 465 : (2008) 117 FLR 803 : (2008) 1 LLJ 1085 : (2008) 2 MhLj 598
Industrial Disputes Act, 1947 — Section 2
High Courts17 Oct 2007
Vinayak Kolshikwar Vs The State of Maharashtra, Tribal Development Department, The Committee for Verification and Scrutiny of Tribe Claims and Maharashtra State Electricity Board, EHV, Construction Division
Bombay High Court · (2008) 1 ALLMR 716 : (2008) 1 BomCR 126 : (2008) 2 MhLj 179
Evidence Act, 1872 — Section 114Maharashtra Births and Deaths Registration Rules, 1976 — Rule 13Registration of Births and Deaths Act, 1969 — Section 13, 16(1), 22(1), 8
High Courts17 Oct 2007
Bipin Vimalchand Jain Vs Assistant Director of Income Tax (Investigation), Assistant Commissioner of Income Tax, Commissioner of Income Tax and The Union of India (UOI)
Bombay High Court · (2007) 213 CTR 441 : (2008) 305 ITR 304 : (2008) 169 TAXMAN 396
Income Tax Act, 1961 — Section 132, 132A, 132B(1), 153A, 292C
High Courts17 Oct 2007Allowed
Rajubhai '' Rajendra Kamdar Vs Sunita Gandhi and Others
Bombay High Court · (2008) 2 ALLMR 134 : (2008) 3 BomCR 336 : (2008) 1 MhLj 473
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 15, 19
High Courts16 Oct 2007Allowed
Babaji alias Baban Keru Phapale Vs State of Maharashtra and Another
Bombay High Court · (2008) 4 MhLj 101
Bombay General Clauses Act, 1904 — Section 30Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4(1)Limitation Act, 1963 — Section 12, 12(2), 29(2)
High Courts16 Oct 2007Dismissed
Vidyut Metalics Ltd. Vs Smt. Kusum Yellapurkar and Shri A.U. Purandare, Member, Industrial Court
Bombay High Court · (2007) 6 BomCR 488 : (2007) 115 FLR 924 : (2008) 1 LLJ 717
Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts16 Oct 2007
Echjay Industries Private Limited (Formerly Echjay Industries Limited) Vs Echjay Forgings Private Limited Echjay Forgings Private Limited Vs Echjay Industries Private Limited (Formerly Echjay Industries Limited)
Bombay High Court · (2007) 109 BOMLR 2728 : (2008) 83 SCL 89
Companies Act, 1956 — Section 391
High Courts16 Oct 2007Dismissed
Sanjay Patil Vs The State of Maharashtra Bapu Rajput and Sunil Patil Vs The State of Maharashtra The State of Maharashtra Vs Bapu Santosh Rajput, Sanjay Prakash Patil and Sunil Sursing Patil
Bombay High Court · (2007) 10 BOM CK 0059
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts15 Oct 2007Dismissed
Natesha Securities Vs Vinayak Waman Mokashi and Another
Bombay High Court · (2008) 3 CivCC 537 : (2008) CriLJ 1115 : (2008) 3 MhLj 714
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 313, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2007Allowed
Manoramabai Keshav Joshi Vs Arun Keshav Joshi and Another
Bombay High Court · (2008) 1 BomCR 667 : (2008) 1 MhLj 905
Bombay Court Fees Act, 1959 — Section 46
High Courts12 Oct 2007Allowed
Sharad Gajanan Ambole and Others Vs Gauramma Kumarappa Medar and Others
Bombay High Court · (2008) 1 BomCR 111
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11), 5(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47
High Courts12 Oct 2007Dismissed
Vasantrao Gudacharva Jahagirdar Vs Sharanbasappa Vishwanath Halli
Bombay High Court · (2008) 1 BomCR 676 : (2008) 1 MhLj 955
Bombay Rent Act, 1947 — Section 13(1)
High Courts12 Oct 2007
Shanti Budhiya Vesta Patel, Savita Ashok Patel, Gulab Budhiya Vesta Patel and Ramu Budhiya Vesta Patel All legal heirs of Late Budhiya Vesta Patel Vs Nirmala Jayprakash Tiwari and Others Yusuf Vali Mohd. Bilikhia Vs Budhiya Vesta Patel (since deceased Shanti Budhiya Vesta Patel, Savita Ashok Patel, Gulab Budhiya Vesta Patel and Ramu Budhiya Vesta Patel) and Others
Bombay High Court · (2008) 1 ALLMR 544 : (2008) 1 BomCR 156
Contract Act, 1872 — Section 202Maharashtra Land Revenue Code, 1966 — Section 2(12), 2(23), 36A
High Courts12 Oct 2007Dismissed
Jaimala Jageshwar Barapatre Vs Union of India (UOI) and Others
Bombay High Court · (2008) 3 BomCR 357 : (2008) 1 MhLj 428
Bombay Provincial Municipal Corporations Act, 1949 — Section 12, 16(2A)Constitution of India, 1950 — Article 14