High Courts15 Feb 2007
Union of India (UOI) Vs Commercial Fibres and Others
Bombay High Court · (2008) 215 CTR 79 : (2008) 297 ITR 315
Income Tax Act, 1961 — Section 276C(1), 277, 278B, 279, 279(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,833 of 3,669
High Courts15 Feb 2007
Maharashjtra Rajya Mathadi Transport and General Kamgar Union Vs The Bombay Iron and Steel Labour Board, The Railway Goods Clearing and Forwarding Establishments Labour Board for Greater Bombay and State of Maharashtra Suresh Gosavi Pardhi Vs State of Maharashtra and Others
Bombay High Court · (2007) 2 ALLMR 498 : (2007) 2 BomCR 799 : (2007) 2 LLJ 418 : (2007) 6 MhLj 203
Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 14, 5
High Courts15 Feb 2007Dismissed
Vilas Nagpure Vs The State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0036
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts15 Feb 2007
Raymond Ltd. Vs Raymond Pharmaceuticals Pvt. Ltd.
Bombay High Court · (2007) 109 BOMLR 521 : (2007) 4 MhLj 243 : (2007) 35 PTC 334
Trade Marks Act, 1999 — Section 28, 29
High Courts14 Feb 2007Dismissed
Oil and Natural Gas Corporation Ltd. and Another Vs Shipping Corporation of India Ltd.
Bombay High Court · (2007) 4 ALLMR 92 : (2007) 6 BomCR 395 : (2007) 3 MhLj 100
Merchant Shipping Act, 1958 — Section 352A, 352B(1), 352C, 352C(3), 352C(4)
High Courts14 Feb 2007
Sailesh Developers, a registered Partnership Firm and Mr. Ramesh Bhavarlal Nahar Vs The Joint Charity Commissioner Maharashtra, Greater Mumbai Region and Others Kalpana Properties Pvt. Ltd. and Mulchand Shah Vs K.M. Desai, Charity Commissioner for Maharashtra and Others Sneha Land Developers Pvt. Ltd. Vs Dadoba Jagannath Religious Trust and Others
Bombay High Court · (2007) 4 ALLMR 100 : (2007) 3 BomCR 7
Bombay Public Trusts (Amendment) Act, 1960 — Section 36Bombay Public Trusts Act, 1950 — Section 18, 31A, 32, 34, 35Bombay Public Trusts Rules, 1951 — Rule 2, 24, 7, 7A
High Courts14 Feb 2007
Centurion Bank of Punjab Ltd. (Earlier Known as Centurion Bank Ltd.) Vs The Income Tax Settlement Commission and Others
Bombay High Court · (2007) 5 BomCR 452 : (2007) 109 BOMLR 543 : (2007) 210 CTR 197 : (2007) 290 ITR 555 : (2007) 3 MhLj 104 : (2007) 161 TAXMAN 97
Income Tax Act, 1961 — Section 245C, 245D(1), 245D(4)
High Courts14 Feb 2007Dismissed
Smt. Rekha Marotkar, Smt. Pushpa Bande, Smt. Baby Nanda Ital and Ku. Panchafula Khadgi Vs Rambhau Khadgi and Others
Bombay High Court · AIR 2007 Bom 135 : (2007) 3 ALLMR 789 : (2007) 5 BomCR 806 : (2007) 4 CivCC 253 : (2009) 5 RCR(Civil) 505
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 39 Rule 1, Order 39 Rule 2Maharashtra Co-operative Societies Act, 1960 — Section 164Succession Act, 1925 — Section 106
High Courts14 Feb 2007
Nitin Yedaba Gaikwad and Others Vs The State of Maharashtra
Bombay High Court · (2007) 02 BOM CK 0028
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts13 Feb 2007
Shri Joseph Siqueira and Others Vs The State of Goa, The Secretary, Village Panchayats, Department of Panchayats, Government of Goa, The Director of Panchayats, Government of Goa and The Goa State Election Commission
Bombay High Court · (2007) 02 BOM CK 0111
Constitution of India, 1950 — Article 243Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996 — Rule 10(1), 3, 4Goa Village Panchayat Raj Act, 1994 — Section 15, 4, 7(3), 8(7)
High Courts13 Feb 2007Allowed
SGS India Pvt. Ltd. Vs Assistant Commissioner of Income Tax-10(3)(1) and Union of India (UOI)
Bombay High Court · (2007) 2 BomCR 628 : (2007) 208 CTR 263 : (2007) 292 ITR 93 : (2007) 4 MhLj 93
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 92CA(3)
High Courts13 Feb 2007Allowed
Prafullchandra Agrawal Vs Omprakash Tiwari and The Akola City Municipal Corporation
Bombay High Court · (2007) 4 ALLMR 84 : (2007) 5 BomCR 821 : (2007) 109 BOMLR 529
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151
High Courts13 Feb 2007
Rashtriya Chemicals and Fertilizers Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2007) 6 BomCR 796 : (2007) 5 MhLj 39
Constitution of India, 1950 — Article 21, 39, 43
High Courts12 Feb 2007Dismissed
Vimal G. Jain Vs Vertex Financial Services Pvt. Ltd. and Shilpa Stock Brokers Pvt. Ltd.
Bombay High Court · (2007) 4 ARBLR 18 : (2007) 5 BomCR 478 : (2007) 109 BOMLR 780
Arbitration and Conciliation Act, 1996 — Section 16(2), 34, 4
High Courts12 Feb 2007Allowed
Coca Cola India (P) Ltd. Vs Income Tax Appellate Tribunal and Others
Bombay High Court · (2007) 208 CTR 269 : (2007) 290 ITR 464
Income Tax Act, 1961 — Section 143(3), 254, 254(1)
High Courts12 Feb 2007
Speaking Roses International Inc. Vs Controller-General of Patents and Another
Bombay High Court · (2007) 109 BOMLR 630
Patents Act, 1970 — Section 3
High Courts12 Feb 2007Allowed
Dnyaneshwar Sakharam Bhoir, Chandrakant Sakharam Bhoir, Sau. Kamalibai Sakharam Bhoir and Kum. Alka Sakharam Bhoir Vs The State of Maharashtra
Bombay High Court · (2007) 109 BOMLR 549 : (2007) 1 DMC 673
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts12 Feb 2007Allowed
Pramila Pandit Sagat Vs State of Maharashtra and Others
Bombay High Court · (2007) 5 ALLMR 781 : (2007) 6 BomCR 853
Evidence Act, 1872 — Section 107, 108Maharashtra Civil Services (Pension) Rules, 1982 — Rule 62, 62(7), 62(8), 89, 90
High Courts09 Feb 2007
The State of Maharashtra Vs Flora Santuno Kutino and Others
Bombay High Court · (2007) 109 BOMLR 652 : (2007) CriLJ 2233 : (2007) 4 RCR(Criminal) 346
Criminal Procedure Code, 1973 (CrPC) — Section 164, 294Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 176, 201, 304, 312, 313
High Courts09 Feb 2007Dismissed
Sesa Industries Ltd. Vs Krishna H. Bajaj24/25, Bharatiya Bhavan, 7th Floor, 72 Marine Drive, Mumbai - 400020
Bombay High Court · (2007) 02 BOM CK 0085
Companies Act, 1956 — Section 101, 198, 209(5), 209A, 211(7)