COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,821 of 3,669

High Courts09 Apr 2007Dismissed

Commissioner of Income Tax Vs Nagesh Devidas Kulkarni

Bombay High Court · (2007) 210 CTR 471 : (2007) 291 ITR 407

Income Tax Act, 1961 — Section 10, 10(10C), 143(1), 143(3), 147Income Tax Rules, 1962 — Rule 21A, 21AA, 21BInstitutes of Technology Act, 1961 — Section 3

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High Courts09 Apr 2007

Shri Vilas V. Sanghai Vs The State of Maharashtra

Bombay High Court · (2007) 5 MhLj 855

Arms Act, 1959 — Section 23, 25, 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482

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High Courts05 Apr 2007Dismissed

Nanda Vs The State of Maharashtra and Others Madhav Shankhpale Vs The State of Maharashtra and The Scheduled Tribes Certificate Scrutiny Committee Madhav Shankhpale Vs The State of Maharashtra and Others

Bombay High Court · (2007) 3 ALLMR 401 : (2007) 3 BomCR 555 : (2008) 1 MhLj 581

Constitution of India, 1950 — Article 141, 142, 226, 25, 26Dowry Prohibition Act, 1961 — Section 10, 8B, 9Hindu Succession Act, 1956 — Section 8

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High Courts05 Apr 2007Dismissed

Smt. Ratpalkaur Vs Assistant Commissioner of Income Tax (Investigation)

Bombay High Court · (2007) 213 CTR 288 : (2007) 294 ITR 273

Income Tax Act, 1961 — Section 132, 132(4), 132BC, 158BC, 158BD

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High Courts05 Apr 2007Allowed

Charansingh Vs State of Maharashtra and Others

Bombay High Court · (2007) 115 FLR 911

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High Courts05 Apr 2007Dismissed

Harikant Ramnarayan Singh Vs Union of India (UOI) and Others

Bombay High Court · (2007) 5 MhLj 419

Army Act, 1950 — Section 125, 126, 126(1)Army Rules, 1954 — Rule 125Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4, 5

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High Courts05 Apr 2007Allowed

Manoj Kumar Goswami Vs P.V. Sanghavi, Indian Motion Picturs Distributors'' Association and V.I.P. Films Combines

Bombay High Court · (2007) 4 ALLMR 69 : (2007) 2 ARBLR 356 : (2007) 3 BomCR 43 : (2007) 4 MhLj 569

Arbitration and Conciliation Act, 1996 — Section 15, 15(6), 16(1), 34, 7

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High Courts05 Apr 2007Dismissed

Ganesh Benzoplast Ltd. Vs Saf Yeast Company Ltd.

Bombay High Court · (2007) 3 ALLMR 418 : (2007) 4 ARBLR 385 : (2007) 4 MhLj 230

Arbitration and Conciliation Act, 1996 — Section 16(1), 16(2), 23, 33, 34

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High Courts05 Apr 2007Dismissed

Malti Vs The State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 701 : (2007) 3 BomCR 572 : (2007) 109 BOMLR 895 : (2007) 4 MhLj 740

Constitution of India, 1950 — Article 226, 341, 342

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High Courts04 Apr 2007Dismissed

Punikem Textile Private Ltd. Vs Samidha Sanjay Munj

Bombay High Court · (2007) 3 BomCR 575

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High Courts04 Apr 2007Dismissed

Dilip Anant Meher Vs Jayamala Dilip Meher

Bombay High Court · (2007) 2 DMC 594

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts04 Apr 2007Dismissed

Sonali Krishna Mohadikar Vs State of Maharashtra and Others

Bombay High Court · (2007) 4 ALLMR 712 : (2007) 5 BomCR 257

Constitution of India, 1950 — Article 226, 341, 342

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High Courts04 Apr 2007Dismissed

Sonali Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 MhLj 130

Constitution of India, 1950 — Article 226, 341, 342

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High Courts04 Apr 2007Dismissed

Sarojani Chandrakant Tirhekar Vs Smt. Yamunabai Sopan Zol and Others

Bombay High Court · (2007) 3 ALLMR 428 : (2007) 4 BomCR 629 : (2007) 4 MhLj 830

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32MCriminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts04 Apr 2007

Aniruddha M. Railkar and Another Vs Indian Council For Social Welfare and Another

Bombay High Court · (2007) 3 ALLMR 272 : (2007) 5 BomCR 776 : (2007) 109 BOMLR 839 : (2007) 4 MhLj 612

Guardians and Wards Act, 1890 — Section 7

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High Courts04 Apr 2007

China Shipping Development Co. Ltd. Vs Lanyard Foods Ltd.

Bombay High Court · (2007) 5 BomCR 684 : (2008) 142 CompCas 647 : (2007) 77 SCL 197

Civil Procedure Code, 1908 (CPC) — Section 13Companies Act, 1956 — Section 433, 434, 434(1), 439(1)

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High Courts04 Apr 2007

Kailas Nilkanth Tawade Vs State of Maharashtra and Others

Bombay High Court · (2007) 5 ALLMR 126 : (2007) 6 BomCR 362 : (2007) 4 MhLj 759

Constitution of India, 1950 — Article 226Maharashtra Municipal Corporation Act — Section 16(1C)Penal Code, 1860 (IPC) — Section 193(2), 199, 200

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High Courts04 Apr 2007Dismissed

Medha Gaurav Talekar Vs Gaurav Kaluram Talekar

Bombay High Court · (2007) 3 ALLMR 264 : (2007) 3 BomCR 52 : (2008) 1 CivCC 19 : (2007) 2 DMC 243 : (2007) 4 MhLj 774

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts04 Apr 2007

Oriental Rubber Industries Ltd. Vs Somayya S. Bhandari and Others

Bombay High Court · (2008) 3 BomCR 838

Industrial Disputes Act, 1947 — Section 11A, 2, 25B, 25F, 25F(2)

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High Courts03 Apr 2007Allowed

Chandrakant Govind Kotkar Wadilal Vs Bombay Intelligence Security (India) Ltd. and Shri P.K. Chavare, Hon''ble Industrial Court

Bombay High Court · (2007) 3 ALLMR 434 : (2007) 3 BomCR 48 : (2007) 114 FLR 113 : (2007) 4 MhLj 490

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 17(2), 17A, 18(1), 18(3)

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