High Courts16 Apr 2007
Commissioner of Income Tax Vs Ramkrishna Bajaj (Huf)
Bombay High Court · (2007) 04 BOM CK 0133
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,819 of 3,669
High Courts16 Apr 2007Allowed
Dr. Narayan Keshaorao Puranik Vs State of Maharashtra
Bombay High Court · (2007) 6 ALLMR 61 : (2007) 4 BomCR 251 : (2007) 109 BOMLR 1083 : (2007) 4 MhLj 384
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 66, 66(2)
High Courts16 Apr 2007
Shankar Bhima Jadhav Vs The State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0050
Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Apr 2007Dismissed
Commissioner of Income Tax Vs S.V. Enterprise
Bombay High Court · (2008) 304 ITR 175
Income Tax Act, 1961 — Section 139(2), 148, 153(1), 256(1), 256(2)
High Courts16 Apr 2007Allowed
Commissioner of Income Tax Vs Ratnasi Deoji Patel (HUE)
Bombay High Court · (2007) 04 BOM CK 0009
Income Tax Act, 1961 — Section 256(2)
High Courts16 Apr 2007Dismissed
Mohammed Farooque Shahdat Vs Kantaben G. Savalia and Others
Bombay High Court · (2008) 1 BC 240
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Apr 2007
Mutta International Vs Laxmi Polytex Pvt. Ltd.
Bombay High Court · (2008) 1 BomCR 716 : (2007) 4 MhLj 801
Arbitration and Conciliation Act, 1996 — Section 30, 31(3)
High Courts13 Apr 2007Dismissed
The Commissioner of Income Tax Vs Gajanan Champalal Bajaj (Huf)
Bombay High Court · (2008) 304 ITR 163 : (2007) 164 TAXMAN 532
Income Tax Act, 1961 — Section 256(1), 256(2), 69A
High Courts13 Apr 2007
The State of Maharashtra Vs Govinda Motghare, Bhaurao Motghare and Madhao Marbate
Bombay High Court · (2007) 109 BOMLR 887 : (2007) CriLJ 2564
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Apr 2007
Narayan Wamanrao Charade and Others Vs The State of Maharashtra and Others
Bombay High Court · (2007) 6 ALLMR 912 : (2007) 5 BomCR 801 : (2007) 4 MhLj 91
High Courts13 Apr 2007Dismissed
Commissioner of Income Tax Vs Balram Giddumal, Shyamlal Sadhuram and Giddumal Topandas
Bombay High Court · (2007) 212 CTR 410 : (2007) 292 ITR 287
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)
High Courts13 Apr 2007
Mutta International Vs Nandnandan Silk Mills Pvt. Ltd.
Bombay High Court · (2007) 4 ARBLR 495 : (2008) 3 BomCR 836 : (2007) 4 MhLj 503
Arbitration and Conciliation Act, 1996 — Section 30, 31(3)
High Courts13 Apr 2007Dismissed
The Commissioner of Income Tax Vs India House
Bombay High Court · (2007) 04 BOM CK 0038
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts13 Apr 2007
M/s. Resourceful Earthmovers Vs Mr. Vishal Vinaeca Bandekar; and Mrs. Vanita Vishal Bandekar, Both
Bombay High Court · (2007) 04 BOM CK 0018
Arbitration and Conciliation Act, 1996 — Section 11
High Courts12 Apr 2007Allowed
Sahebrao Anandrao Pohare and Others Vs State of Maharashtra
Bombay High Court · (2007) 04 BOM CK 0152
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts12 Apr 2007Dismissed
Cipla Employees Union and Others Vs Cipla Limited and Another
Bombay High Court · (2008) 3 BomCR 505
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 66, 66(1)Industrial Disputes (Central) Rules, 1957 — Rule 61, 61(1)
High Courts12 Apr 2007
Commissioner of Income Tax Vs Vikas Engineering Corporation
Bombay High Court · (2007) 04 BOM CK 0122
Income Tax Act, 1961 — Section 256(2)
High Courts12 Apr 2007
Export-Inspection Council of India Vs Shri Madhukar Arun Sapkale, Shri Prakash M. Gudulkar, Miss Rajeshri S. Shetty and The Presiding Officer Shri Tulsidas Krishna Mahalle and Others Vs Union of India (UOI), Export-Inspection Council of India and The Presiding Officer Madhukar Arjun Sapkale, Prakash M. Gudulkar and Rajeshri S. Shetty Vs Union of India (UOI) and Others
Bombay High Court · (2007) 4 BomCR 275 : (2007) 114 FLR 1075 : (2007) 4 MhLj 635
Export (Quality Control and Inspection) Act, 1963 — Section 2
High Courts12 Apr 2007
Shri Sanjay Vinze and Others Vs State of Maharashtra, Mrs. Charusheela M. Patwardhan and Ninad Patwardhan Mrs. Charusheela Patwardhan Vs Mr. Sanjay Vinze and Others
Bombay High Court · (2007) 04 BOM CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 465, 467, 471
High Courts12 Apr 2007Allowed
Mr. T.R. Mehra Vs The Union of India (UOI), Customs, Excise and Gold (Control) Appellate Tribunal, West Regional Bench, The Commissioner of Customs (Import) and The Deputy Commissioner of Customs
Bombay High Court · (2007) 3 BomCR 814 : (2007) 109 BOMLR 859 : (2007) 118 ECC 249 : (2007) ECR 249 : (2007) 217 ELT 17
Customs Act, 1962 — Section 11, 111, 111(2), 112, 129C(2)Foreign Trade (Development and Regulation) Act, 1992 — Section 1, 11, 12, 13, 14General Clauses Act, 1897 — Section 6