High Courts17 Jul 2007Dismissed
Mohmed Mubarak '' Munna Bashir Khan Vs D. Sivanandhan and Others
Bombay High Court · (2007) 07 BOM CK 0086
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,801 of 3,669
High Courts17 Jul 2007Allowed
Travel Corporation (India) Private Limitd Vs Asstt. Commissioner of Income Tax, Dy. Commissioner of Income Tax, Commissioner of Income Tax and Union of India (UOI), Ministry of Law
Bombay High Court · (2007) 109 BOMLR 1645 : (2007) 211 CTR 552 : (2007) 293 ITR 577
Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 80HHD
High Courts17 Jul 2007
Rameshwar Mantri Vs Additional Commissioner, Amravati Division, Additional Collector, Sub-Divisional Officer and Tahsildar
Bombay High Court · (2008) 1 ALLMR 274 : (2007) 5 BomCR 665
Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 2, 3Maharashtra Land Revenue (Regulation of Right to Trees etc.,) Rules, 1967 — Rule 2, 2(1), 2(2), 3Maharashtra Land Revenue Code, 1966 — Section 25, 25(2)
High Courts17 Jul 2007
Asian CERC Information Services (P) Ltd. Vs Income Tax Officer
Bombay High Court · (2007) 211 CTR 363 : (2007) 293 ITR 271
Income Tax Act, 1961 — Section 148
High Courts17 Jul 2007Dismissed
Rashtriya Mill Mazdoor Sangh Vs Empress Mills, Unit of Maharashtra State Textile Corporation Limited, Member, Industrial Court, Presiding Officer, Second Labour Court and The Central India Spinning, Weaving and Manufacturing Company Limited
Bombay High Court · (2007) 5 ALLMR 6 : (2007) 5 BomCR 436 : (2007) 5 MhLj 701
Bombay Industrial Relations Act, 1946 — Section 78Central India Spinning, Weaving and Manufacturing Company Limited, the Empress Mills Nagpur (Acquisition and Transfer of Undertaking) Act, 1986 — Section 12, 17, 25, 4, 5Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 — Section 2, 25, 25(1), 25(2), 5
High Courts17 Jul 2007
B.R. Bajaj and Others Vs State of Maharashtra and Another
Bombay High Court · (2009) 148 CompCas 636
Companies Act, 1956 — Section 56, 58, 60(3), 63, 63(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jul 2007
Vinod Shinde, Deepak Deshmukh, Sanjay Gaikwad and Gajanan Sable Vs The State of Maharashtra, The District Employment Exchange cum Guidance Center and The Yavatmal District Central Cooperative Bank Limited Prakash Dushetwar, Ravi Pritamkar and Prashant Mahajan Vs The State of Maharashtra and Yavatmal District Central Cooperative Bank Ltd. Sanjay Dnyaneshwar Duratkar Vs Yavatmal District Central Co-operative Bank Sou. Sangita Bhumbare nee Ku. Sangita Kadu and Sou. Netra Dube nee Ku. Netra Bhumbre Vs Yavatmal District Central Cooperative Bank Ltd. and District Deputy Registrar Sahakari Bank Karmachari Union Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 540 : (2008) 1 BomCR 485
Constitution of India, 1950 — Article 12Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 10, 10(6)
High Courts16 Jul 2007Disposed Off
Gulf Goans Hotels Company Ltd. Vs Commissioner of Income Tax and Asst. Commissioner of Income Tax
Bombay High Court · (2007) 109 BOMLR 1417 : (2008) 214 CTR 14
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 18BBA, 29Income Tax Act, 1961 — Section 80HHD
High Courts16 Jul 2007Dismissed
The Commissioner, Solapur Municipal Corporation Vs Smt. Lata Dashrath Dhere and Others
Bombay High Court · (2007) 6 BomCR 290 : (2007) 115 FLR 160 : (2007) 4 MhLj 112
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts16 Jul 2007Dismissed
The Collector Vs Atul Gangadhar Ganyarpawar, The Maharashtra State, Cooperative Marketing Federation Limited and Subhash Sitaram Raghtate, Ex Director, Maharashtra State Cooperative Marketing Federation Ltd. Subhash Sitaram Raghtate, Director, Maharashtra State Cooperative Marketing Federation Ltd. Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 356 : (2008) 1 BomCR 448 : (2007) 5 MhLj 746
Maharashtra Co-operative Societies Act, 1960 — Section 27, 27(3), 73B, 73G(1)Maharashtra Co-operative Societies Rules, 1961 — Rule 4, 4(1), 8Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 4
High Courts13 Jul 2007
Sesa Industries Ltd. Vs Krishna H. Bajaj 24/25, Bharatiya Bhavan 7th Floor, 72 Marine Drive Mumbai - 400020
Bombay High Court · (2007) 07 BOM CK 0130
Right to Information Act, 2005 — Section 8(1)(h)
High Courts13 Jul 2007
In Re: Advance Plastics P. Ltd.; In Re: Dynamic Plastics P. Ltd.
Bombay High Court · (2007) 138 CompCas 1006
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts13 Jul 2007Dismissed
Syntrex Corporation Vs Rajkumar Keshardev and Another
Bombay High Court · (2007) 4 ARBLR 259 : (2007) 6 MhLj 34
Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 Jul 2007
Dr. (Ms) Sonal S. Agrawal and Others Vs Secretary, Department of Health and Drugs, Government of Maharashtra and Others
Bombay High Court · (2007) 5 BomCR 690
Maharashtra Universities Act, 1994 — Section 65Maharashtra University of Health Sciences Act, 1998 — Section 16, 16(8), 2, 2(8), 54
High Courts13 Jul 2007Dismissed
Lanyard Foods Limited Vs China Shipping Development Co. Ltd. and The Official Liquidator appointed as Provisional Liquidator on the Lanyard Foods Limited
Bombay High Court · (2007) 5 BomCR 752 : (2007) 109 BOMLR 1576
Companies Act, 1956 — Section 433, 434, 434(1)Limitation Act, 1963 — Article 101
High Courts13 Jul 2007
Dharmesh Bhanabhai Vs Top Syringe Manufacturing Co. and Others
Bombay High Court · (2007) 5 ALLMR 212 : (2007) 4 BomCR 492
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 83(3), Order 21 Rule 84, Order 21 Rule 85
High Courts13 Jul 2007Allowed
Raghunath R. Desai Vs Reliable Industrial Corporation, Mr. Jasmin Babubhai Shah and Smt. Malati Jasmin Shah
Bombay High Court · (2007) 6 ALLMR 652 : (2007) 6 BomCR 317 : (2007) 109 BOMLR 1377 : (2007) 5 MhLj 766
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 5, Order 8 Rule 10, Order 9 Rule 13
High Courts13 Jul 2007Dismissed
Madhuri Dhurve Vs State Election Commissioner and Others
Bombay High Court · (2007) 5 MhLj 716
City of Nagpur Corporation Act, 1948 — Section 428, 428(2), 9AAConstitution of India, 1950 — Article 226, 227, 243ZGMumbai Municipal Corporation Act, 1888 — Section 33(2)
High Courts12 Jul 2007Dismissed
Trudy Trindade, Allied Bungalow, St. John''s Road, Bandra(West), Mumbai - 400050 Vs La-Joy Hotels Private Limited, P. O. Porvorim, Socorro, Bardez, Goa - 403501, Lazaro De Souza, P. O. Porvorim, Socorro, Bardez, Goa - 403501, Smt. Joyce Arora Santhacruz Pinto, De Souza, P. O. Porvorim, Socorro, Bardez, Goa - 403501 and Anthony Trindade, Allied Bungalow, St. John''s Road, Bandra(West), Mumbai - 400050
Bombay High Court · (2007) 07 BOM CK 0098
Companies Act, 1956 — Section 195, 433(f)
High Courts12 Jul 2007Allowed
Sanjay Somani and Another Vs Vishnupant Shahane
Bombay High Court · (2007) 6 ALLMR 863 : (2008) 1 BomCR 749 : (2007) 6 MhLj 550
Bombay Stamp Act, 1958 — Section 34, 35, 58Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, Order 11 Rule 21, Order 12 Rule 2, Order 13 Rule 3, Order 13 Rule 4