High Courts06 Jul 2007
Commissioner of Income Tax Vs Shivaji Works Ltd.
Bombay High Court · (2007) 213 CTR 571
Income Tax Act, 1961 — Section 37(4)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,803 of 3,669
High Courts06 Jul 2007Allowed
Ratansi Dayalal Shah and Another Vs Thane Cycle Rikshaw, Scooter Service and Repairing and Others
Bombay High Court · (2007) 5 MhLj 743
Constitution of India, 1950 — Article 227
High Courts05 Jul 2007
Mayur Mahila Shikshan Sanstha and Another Vs Shri M.B. Mali and Others
Bombay High Court · (2007) 5 BomCR 645 : (2007) 109 BOMLR 1345 : (2007) 114 FLR 1064 : (2007) 5 MhLj 894
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3)
High Courts05 Jul 2007
Shri Peter Fernandes Vs State of Goa and Smt. Vinanti V. Khandolkar
Bombay High Court · (2007) 07 BOM CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 482
High Courts05 Jul 2007Dismissed
Provident Fund Inspector, Shri Himesh Ranjan Prakash Vs Shri Ramchandra Bandodkar and Ms. Rashmila Ramchandra Bandodkar
Bombay High Court · (2007) 07 BOM CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(A), 14A(2), 2, 2(e)Factories Act, 1948 — Section 7
High Courts05 Jul 2007
Mahindra Ugine Steel Co. Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2009) 13 STR 214
High Courts05 Jul 2007Dismissed
Mula Education Society, Sonai and Another Vs Haribhau and Others
Bombay High Court · (2008) 116 FLR 475
High Courts05 Jul 2007Dismissed
Mula Education Society and Another Vs Haribhau Kardile and Others
Bombay High Court · (2008) 116 FLR 475 : (2007) 6 MhLj 492
High Courts05 Jul 2007Dismissed
Barbeil Khimji Shah Vs State of Maharashtra and Another
Bombay High Court · (2007) 6 MhLj 468
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 460
High Courts05 Jul 2007
Acharya Donde Shikshan Prasarak Mandal and Others Vs Vitthal D. Kamble and Others
Bombay High Court · (2007) 6 BomCR 232 : (2007) 115 FLR 213 : (2008) 1 LLJ 240 : (2007) 5 MhLj 99
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 16
High Courts05 Jul 2007Dismissed
Smt. Laxmibai Laxman Medhi, Smt. Shivdas Laxman Medhi and Shri Shivram Laxman Medhi Vs Shri Kesarimal Premchand Parmar (since deceased through his legal heirs, Tijabai Kesarimal Parmar and Others)
Bombay High Court · (2007) 5 ALLMR 724 : (2007) 5 BomCR 613 : (2008) 1 CTLJ 118 : (2007) 4 MhLj 219
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, 96(1)Contract Act, 1872 — Section 53, 56
High Courts05 Jul 2007Dismissed
Jaspalsing Charansing Saini and Others Vs State of Maharashtra
Bombay High Court · (2007) 07 BOM CK 0045
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 212, 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 Jul 2007Dismissed
Mrs. Mini Peter Philips and Others Vs Dina J.S. Fanibanda and Others
Bombay High Court · (2007) 5 ALLMR 42 : (2007) 4 BomCR 526
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Easements Act, 1882 — Section 52, 60
High Courts05 Jul 2007Dismissed
Vaijantabai Devidas Khandare Vs Janardhan Fakirchand Khandare and Another
Bombay High Court · AIR 2007 Bom 193 : (2007) 5 ALLMR 731 : (2007) 4 BomCR 497 : (2007) 6 MhLj 518
Evidence Act, 1872 — Section 50
High Courts05 Jul 2007
HDFC Chubb General Insurance Co. Ltd. Vs Shantidevi Rajbalsingh Thakur and Another
Bombay High Court · (2008) ACJ 1280
Constitution of India, 1950 — Article 132(1), 133(1)Motor Vehicles Act, 1939 — Section 2(25), 2(29), 2(33), 2(8), 95(1)Motor Vehicles Act, 1988 — Section 140, 145, 146, 147, 148
High Courts04 Jul 2007
Nandkishor Dhudkekar Vs Union of India (UOI), Ministry of Law and Judiciary through its Secretary and The Deputy Secretary, Law and Judiciary, Department of Law and Judiciary and the Competent Authority for Appointment of Notaries
Bombay High Court · (2007) 07 BOM CK 0135
High Courts04 Jul 2007
Tata Motors Ltd. Vs Talathi of Village Chikhali and Others
Bombay High Court · (2007) 5 ALLMR 550 : (2007) 5 BomCR 738 : (2007) 5 MhLj 45
Land Disposal Rules, 1983 — Rule 11, 9Maharashtra Land Revenue Code, 1966 — Section 115, 2(23), 39Maharashtra Regional and Town Planning Act, 1966 — Section 114, 159, 37
High Courts04 Jul 2007Dismissed
Domaji Marotrao Ubale Vs Maharashtra State Road Transport
Bombay High Court · (2007) 6 ALLMR 52 : (2008) 1 BomCR 767
High Courts03 Jul 2007Dismissed
Mohammad Harunfakir Mohmed Ansari Vs The State of Maharashtra
Bombay High Court · (2007) 07 BOM CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 50
High Courts03 Jul 2007
Gowardhan Das Vs State of Maharashtra and Another
Bombay High Court · (2008) CriLJ 2121
Negotiable Instruments Act, 1881 (NI) — Section 138