High Courts20 Apr 2007Dismissed
Commissioner of Income Tax Vs Jamnalal Sons Ltd.
Bombay High Court · (2007) 210 CTR 203 : (2007) 291 ITR 436
Income Tax Act, 1961 — Section 104, 104(1), 256(1), 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,817 of 3,669
High Courts20 Apr 2007Dismissed
Nagpur Vehicle Hire Purchase Association and Kusumgar Finance and Marketing Company Vs The Transport Commissioner, State of Maharashtra, The Regional Transport Officer, The State of Maharashtra and The Union of India (UOI)
Bombay High Court · (2007) 4 BomCR 246
Central Motor Vehicles Rules, 1989 — Rule 33, 34, 35, 41Motor Vehicles Act, 1988 — Section 12, 12(8), 51, 8
High Courts20 Apr 2007
The State of Maharashtra Vs Bhagwan Jagannath Markad and Others
Bombay High Court · (2007) 04 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts20 Apr 2007
All India Animal Welfare Association and Others Vs Brihanmumbai Municipal Corporation and Others
Bombay High Court · (2007) 4 BomCR 1
Animal Birth Control (Dogs) Rules, 2001 — Rule 10, 4, 5, 8, 9Constitution of India, 1950 — Article 51APrevention of Cruelty to Animals Act, 1960 — Section 38
High Courts20 Apr 2007Dismissed
Vithal Chimaraya Gawade Vs The State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0040
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 2007Dismissed
Vivek Shetty Vs Draupadi Dudhani and Another
Bombay High Court · (2007) 5 ALLMR 860 : (2008) 3 BomCR 863
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92Maharashtra Rent Control Act, 1999 — Section 22, 23, 24, 42, 43(4)
High Courts20 Apr 2007Dismissed
Shri Ram S. S. Parihar Vs Smt. Suniti Bhadauria, Shri Ravi Shankar Singh Bhadauria, Mrs. Reena Singh Bhadauria
Bombay High Court · (2007) 2 DMC 567
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 34, 406, 420, 498, 498A
High Courts20 Apr 2007
Indana International Ltd. Vs Smt. Santana Miguel Fernandes and Miss Apolonia Miguel Fernandes
Bombay High Court · (2007) 5 ALLMR 660 : (2007) 5 BomCR 804 : (2007) 109 BOMLR 901
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 115
High Courts19 Apr 2007Dismissed
Machindra Hariba Mohite Vs The State of Maharashtra
Bombay High Court · (2007) 3 BomCR 513 : (2007) CriLJ 3860 : (2007) 4 MhLj 461
Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Apr 2007
Ricardo Nazareth, Owner of Chin Chong Restaurant and Bar, Corlim - Goa Vs Joao Francisco D''Souza
Bombay High Court · (2007) 04 BOM CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482
High Courts19 Apr 2007
State of Maharashtra and Others Vs Layakmiya Bademiya Shaikh and Others
Bombay High Court · (2008) 3 BomCR 854 : (2007) 5 MhLj 64
Bombay Police Act, 1951 — Section 5Bombay State Reserve Police Force Rules, 1959 — Rule 124, 124(2), 56, 56(1), 56(2)
High Courts19 Apr 2007
Naresh Lalchand Bhagchandani Vs Union of India (UOI), Under Secretary, PVI Ministry of External Affairs, The Regional Passport Office, The Public Relations Officer (Policy) and The State of Maharashtra
Bombay High Court · (2007) 6 BomCR 367 : (2007) 109 BOMLR 1073 : (2007) 4 MhLj 56
Constitution of India, 1950 — Article 19, 19(1), 21, 226Motor Vehicles Act, 1988 — Section 11, 183Passports Act, 1967 — Section 10, 10(1), 10(3), 12, 6
High Courts19 Apr 2007Dismissed
Manjunath Vittal Kamath Vs Indian Institute of Technology and Others
Bombay High Court · (2007) 04 BOM CK 0101
Institutes of Technology Rules — Rule 7.5, 8.4, 8.5
High Courts19 Apr 2007Allowed
Boghara Polyfab Pvt. Ltd. Vs National Insurance Company Ltd.
Bombay High Court · (2007) 4 ARBLR 533 : (2007) 4 BomCR 684 : (2011) 2 CompLJ 515
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4)
High Courts19 Apr 2007Allowed
Food Corporation of India Employees Association, West Zone, affiliated to National Executive committee, FCIE Union and Shri J.J. Halarnekar of Bombay, Indian Inhabitant Vs Food Corporation of India, Senior Regional Manager (Male), Food Corporation of India and Zonal Manager (West), Food Corporation of India
Bombay High Court · (2007) 4 BomCR 282 : (2007) 6 MhLj 151
Food Corporation of India Staff Regulations, 1971 — Regulation 32, 59, 6, 61, 7(2)
High Courts19 Apr 2007Dismissed
Kakasaheb Shidu Mhaske, Indian Inhabitant Vs The Municipal Corporation of Greater Mumbai, State of Maharashtra and The Tahsildar
Bombay High Court · (2007) 6 ALLMR 320 : (2007) 5 BomCR 366 : (2007) 114 FLR 956 : (2007) 4 MhLj 837
All India Services Commencement Rules, 1971 — Rule 16A(4)Municipal Service Rules — Rule 67Registration of Births and Deaths Act, 1969 — Section 15
High Courts19 Apr 2007Dismissed
Ameet Navinchandra Patel, Indian Inhabitant of Mumbai and Others Vs The President Arya Vidya Mandir Society and Others
Bombay High Court · (2007) 04 BOM CK 0078
Constitution of India, 1950 — Article 226Secondary School Code, 2002 — Rule 7.6
High Courts19 Apr 2007
Chandulal Chunilal and Co. and Rakesh Rohit Maniar Vs Bhupendra D. Maniar of Mumbai, Bombay Stock Exchange and Samir Rohit Maniar, a partner of Chandulal Chunilal Chunilal and Co. Bhupendra D. Maniar of Mumbai Vs Chandulal Chunilal and Co. and The Presiding Officer
Bombay High Court · (2007) 4 BomCR 688
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 25
High Courts19 Apr 2007
Shri Hirabai Dattatray Baabar and Others Vs Sangli Miraj, Kupwad Municipal Corporation and The State of Maharashtra
Bombay High Court · (2007) 5 ALLMR 396 : (2007) 4 BomCR 151 : (2007) 4 MhLj 90
Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 113A, 126, 126(1), 127
High Courts19 Apr 2007
State of Maharashtra and others Vs Layakmiya Bademiya Shaikh and others
Bombay High Court · (2008) 3 BomCR 854 : (2007) 5 MhLj 64
Bombay Police Act, 1951 — Section 5, 5(b)