COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,847 of 3,669

High Courts30 Nov 2006Allowed

State of Maharashtra Vs Poonamdas Bisandas Bairagi and Others

Bombay High Court · (2007) 3 MhLj 231

Bombay Police Act, 1951 — Section 135, 37(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 321, 397, 399, 494Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 295

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High Courts30 Nov 2006

Nagpur Distillers Vs The State of Maharashtra and The Commissioner of State Excise

Bombay High Court · (2007) 1 ALLMR 776 : (2007) 3 BomCR 433

Bombay Privilege Fees Rules, 1954 — Rule 5, 8Bombay Prohibition Act, 1949 — Section 137, 137(2)Constitution of India, 1950 — Article 226

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High Courts30 Nov 2006Allowed

Sunil Sherekar Vs Nagar Parishad, Yavatmal

Bombay High Court · (2007) 2 ALLMR 53 : (2007) 3 BomCR 972

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

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High Courts29 Nov 2006Allowed

Vasant Raghunath Tupekar Vs Maharashtra State Electricity Board

Bombay High Court · (2007) 1 ALLMR 524 : (2007) 1 BomCR 862

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 79Maharashtra State Electricity Board Employees Service Regulations, 1995 — Regulation 86, 87, 88, 89, 90

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High Courts29 Nov 2006Allowed

Krishnanath A. Prabhu Desai Vs State of Goa and Others

Bombay High Court · (2007) 1 ALLMR 162 : (2007) 4 BomCR 385 : (2007) 4 BOMLR 385 : (2007) 6 MhLj 106

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High Courts29 Nov 2006Dismissed

Commissioner of Customs (General) Vs Worldwide Cargo Movers Worldwide Cargo Movers Vs Union of India (UOI) and Commissioner of Customs (General)

Bombay High Court · (2007) 1 BomCR 789 : (2010) 253 ELT 190

Customs Act, 1962 — Section 108, 127, 129A, 130, 146(2)Customs House Agents Licensing Regulations, 2004 — Regulation 10, 11(2), 13, 13(1), 19(8)

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High Courts29 Nov 2006

Golden Chemicals Ltd. Vs Mohamad Azam Dil Mohamad Malik and Another

Bombay High Court · (2007) 113 FLR 377

Industrial Disputes Act, 1947 — Section 11A

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High Courts29 Nov 2006Allowed

Vatsala Premchand Sarmal Vs Raghunath Damodar Krachale and Another

Bombay High Court · (2007) 4 BomCR 375 : (2007) 1 MhLj 705

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(3)Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 68(1), 69(4)

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High Courts29 Nov 2006

Ashok Udaram Pathrabe Vs Maharashtra Remote Sensing Application Centre and Others

Bombay High Court · (2007) 1 ALLMR 717 : (2007) 1 MhLj 519

Constitution of India, 1950 — Article 226, 227, 311, 311(1), 311(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 6, 7

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High Courts28 Nov 2006

Kapila Dairy Pvt. Ltd. Vs Rajendra Balasaheb Kulkarni and Others

Bombay High Court · (2007) 4 BC 214

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Nov 2006Allowed

Maratha Samaj Seva Mandal and Another Vs Mrs. Rajani Rajan Dixit and Others

Bombay High Court · (2007) 3 BomCR 198 : (2007) 1 MhLj 544

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High Courts28 Nov 2006Allowed

Poona Shims Pvt. Ltd. Vs B.P. Ramaiah, Regional Provident Fund Commissioner and Another

Bombay High Court · (2007) 3 BomCR 981 : (2007) 112 FLR 1196 : (2007) 2 LLJ 620 : (2007) 1 MhLj 463

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 14B, 16, 7A

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High Courts28 Nov 2006Dismissed

Pune Cantonment Board Vs Regional Labour Commissioner and Others

Bombay High Court · (2007) 3 ALLMR 166 : (2007) 114 FLR 989 : (2007) 2 LLJ 609 : (2007) 1 MhLj 458

Payment of Gratuity Act, 1972 — Section 1(3), 2, 4

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High Courts28 Nov 2006Allowed

Tulshidas Vs State of Maharashtra

Bombay High Court · (2007) 5 RCR(Criminal) 744

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts27 Nov 2006Allowed

Jai Nadershah Karani and Another Vs C.M. Betgeri, Commissioner of Income Tax and Others

Bombay High Court · (2007) 208 CTR 287 : (2007) 290 ITR 594

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD(1)

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High Courts27 Nov 2006Dismissed

Commissioner of Income Tax Vs Acrow India Ltd.

Bombay High Court · (2008) 298 ITR 447

Income Tax Act, 1961 — Section 80HHC

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High Courts27 Nov 2006

IL and FS Investment Managers Ltd. Vs Income Tax Officer and Others

Bombay High Court · (2007) 209 CTR 1 : (2008) 298 ITR 32

Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 143(3), 147

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High Courts24 Nov 2006

Chandrashekhar Shankarrao Kulkarni Vs The Rahul Shikshan Prasarak Mandal Chandrashekhar Shankarrao Kulkarni and Shaikh Gulab Shaikh Imam Vs Rahul Shikshan Parsarak Mandal

Bombay High Court · (2007) 3 BomCR 181

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100(5), 105, 105(1), 96Evidence Act, 1872 — Section 68Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 189

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High Courts24 Nov 2006Dismissed

Abdul Hannan Abdulhai Kadri Vs State of Maharashtra

Bombay High Court · (2006) 11 BOM CK 0081

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts24 Nov 2006Allowed

Yashwant Bapu Parit Vs State of Maharashtra

Bombay High Court · (2007) 1 MhLj 834

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 201, 408, 467, 471, 477AProbation of Offenders Act, 1958 — Section 4

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