High Courts09 Oct 2007Dismissed
Commissioner of Income Tax Vs WMI Cranes Ltd.
Bombay High Court · (2010) 326 ITR 523
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,781 of 3,669
High Courts09 Oct 2007
Durga Narendra Khandelwal Vs Regional Manager, Indian Oil Corporation Ltd. and Others
Bombay High Court · (2008) 2 ALLMR 179 : (2008) 3 BomCR 252 : (2008) 1 MhLj 100
Constitution of India, 1950 — Article 14
High Courts09 Oct 2007
Haji Munir Ahmed Mansoori and V.P. Nagar Samanvay Samiti Vs State of Maharashtra and others
Bombay High Court · (2007) 10 BOM CK 0110
High Courts09 Oct 2007
Haji Munir Ahmed Mansoori Vs State of Maharashtra and others
Bombay High Court · (2007) 10 BOM CK 0089
High Courts09 Oct 2007Allowed
The Ambajogai Peoples Cooperative Bank Ltd. Vs Shrimauli Builders, Banglore Water Supply and Sewerage Board, Angerlehner Michel Construction Pvt. Ltd. and L and T Finance Ltd.
Bombay High Court · (2008) 1 ALLMR 378 : (2007) 6 BomCR 247 : (2008) 4 MhLj 495
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Maharashtra Co-operative Societies Act, 1960 — Section 101, 101(1), 101(2), 101(3), 154
High Courts09 Oct 2007
Haji Munir Ahmed Mansoori Vs State of Maharashtra and Others
Bombay High Court · (2007) 10 BOM CK 0030
High Courts09 Oct 2007
Shri Asoke Basak and Another Vs The State of Maharashtra and Others M.S.E.B. and Others Vs Datar Switchgear Ltd. and Others
Bombay High Court · (2007) 10 BOM CK 0021
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 161, 192, 197, 199, 34Electricity (Supply) Act, 1948 — Section 10, 15, 5, 81
High Courts08 Oct 2007
State of Maharashtra Vs Namdeo Pandurang Sutar
Bombay High Court · (2007) 6 ALLMR 714 : (2007) 6 BomCR 468 : (2008) 2 MhLj 509
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 30(1), 30(2), 4
High Courts08 Oct 2007Allowed
Nandlal Sabe Vs Maharashtra State Examination Council and Another
Bombay High Court · (2008) 2 MhLj 563
High Courts08 Oct 2007
Leonid Beyzer Vs Union of India (UOI) and Others
Bombay High Court · (2007) 6 ALLMR 498 : (2008) 1 BomCR 110 : (2008) 1 MhLj 289
Foreigners Act, 1946 — Section 3(2)
High Courts08 Oct 2007
Rupee Co-operative Bank Limited Vs Shri Shailesh V. Vaidya, Shri R.B. Nimse, Judge, 3rd labour Court and Shri S.G. Kadam, Member, Industrial Court
Bombay High Court · (2007) 6 ALLMR 878 : (2007) 6 BomCR 265 : (2007) 109 BOMLR 2229 : (2008) 1 LLJ 351 : (2008) 2 MhLj 434
Bombay Industrial Relations Act, 1946 — Section 42, 78, 84
High Courts08 Oct 2007
Zee Entertainment Enterprises Ltd. Vs Mr. Gajendra Singh and Others
Bombay High Court · (2007) 6 ALLMR 532 : (2007) 6 BomCR 700 : (2007) 109 BOMLR 2072 : (2008) 36 PTC 53
Copyright Act, 1957 — Section 14, 17, 2, 5, 55(1)Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts08 Oct 2007
The Commissioner of Income Tax Vs Godaveri (Mannar) Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2007) 109 BOMLR 2273 : (2007) 212 CTR 384 : (2008) 298 ITR 149
Finance Act, 2003 — Section 21, 43BIncome Tax Act, 1961 — Section 139(1), 145, 2, 28, 36
High Courts08 Oct 2007Dismissed
Haji N. Abdulla Vs Income Tax Settlement Commission and Others
Bombay High Court · (2008) 214 CTR 471 : (2009) 235 ELT 609 : (2008) 299 ITR 119 : (2008) 2 MhLj 614
Income Tax Act, 1961 — Section 132, 148, 245C, 245C(1), 245D(1)
High Courts08 Oct 2007Allowed
Singapore Airlines Ltd. and Another Vs Quentin Rodrigues
Bombay High Court · (2008) 118 FLR 760
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 2A
High Courts06 Oct 2007
Subhash Margamwar and Others Vs Shri Jagdamba Shikshan Prasarak Mandal and Another
Bombay High Court · (2008) 2 MhLj 99
Bombay Public Trusts Act, 1950 — Section 72
High Courts05 Oct 2007Dismissed
Pune Panjarpole Trust Vs Baban Gabaji Saste and Others
Bombay High Court · (2007) 6 BomCR 505 : (2007) 6 MhLj 755
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(1), 2(2), 2(5), 2(6)
High Courts05 Oct 2007Allowed
Sameersingh Sureshsingh Suryawanshi Vs Savita Sameersingh Suryawanshi
Bombay High Court · (2008) 2 ALLMR 130 : (2008) 3 BomCR 241 : (2008) 1 MhLj 13
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 125Penal Code, 1860 (IPC) — Section 406, 498A
High Courts05 Oct 2007Dismissed
Marwah Steels Pvt. Ltd. and Mr. Raj Marwah, Director, Marwah Steels Pvt. Ltd. Vs Union of India (UOI) and The New India Assurance Co. Ltd.
Bombay High Court · (2007) 6 BomCR 16 : (2007) 6 MhLj 603
Constitution of India, 1950 — Article 226
High Courts04 Oct 2007Allowed
Mr. Prashant Naik Vs State, Public Prosecutor
Bombay High Court · (2007) 10 BOM CK 0146
Penal Code, 1860 (IPC) — Section 279, 294, 304A