High Courts27 Oct 2005
Polaroid India P. Ltd. Vs Nav Nirman Co. and Others
Bombay High Court · (2005) 4 ALLMR 972 : (2006) 3 BC 41 : (2006) 1 BomCR 252 : (2005) 107 BOMLR 747
Income Tax Act, 1961 — Section 269
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,919 of 3,669
High Courts27 Oct 2005
Vasantkumar Jivrambhai Majithia Vs State of Maharashtra (At the instance of Special Executive Magistrate, Mulund Division) and Laxman Narsaiyya, Ravi Cable Network
Bombay High Court · (2005) 107 BOMLR 1149 : (2006) CriLJ 1135
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 323, 504
High Courts27 Oct 2005
Ranbaxy Laboratories Ltd. Vs Indkus Biotech (P) Ltd.
Bombay High Court · (2006) 2 MhLj 78
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Oct 2005
Maheshwar Dattatraya Kale Vs Capt. Atul Wasudeo Divekar and Another
Bombay High Court · (2006) 4 BC 424 : (2006) 3 CivCC 752 : (2006) CriLJ 606 : (2006) 1 MhLj 700
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 389, 421(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Oct 2005
Kashibai Laxman Kamble Vs Rajaram Gomatik and Others
Bombay High Court · (2006) 1 ACC 636 : (2007) ACJ 647
Motor Vehicles Act, 1939 — Section 140, 92A, 92B, 92C, 92DMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(3), 140(4)Penal Code, 1860 (IPC) — Section 304, 304A, 323, 504
High Courts26 Oct 2005Dismissed
Hindurao Tukaram Shelke Vs Prakash Kallappa Awade
Bombay High Court · AIR 2006 Bom 55 : (2006) 2 ALLMR 332 : (2006) 1 MhLj 745
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 141, 164Criminal Procedure Code, 1973 (CrPC) — Section 389, 401
High Courts25 Oct 2005Allowed
Jayesh M. Gandhi and Others Vs Yogendra N. Thakkar and Others
Bombay High Court · (2006) 1 ARBLR 524 : (2006) 1 BomCR 636
Arbitration and Conciliation Act, 1996 — Section 11, 14, 14(1), 14(2), 15(2)
High Courts25 Oct 2005Dismissed
The Commissioner of Income Tax Vs Pudumjee Agro Industries Ltd.
Bombay High Court · (2005) 107 BOMLR 806 : (2006) 200 CTR 671 : (2006) 285 ITR 301
Income Tax Act, 1961 — Section 260A, 288(1), 32(1), 32AB, 32AB(1)
High Courts25 Oct 2005Allowed
Ms. Mina Fusade, legal heir of the late Prince Sayajirao Gaekwar Vs Mr. Shibaiji Dash, the Commissioner of Income Tax, The Income Tax Appellate Tribunal and The Union of India (UOI)
Bombay High Court · (2005) 107 BOMLR 1160 : (2006) 201 CTR 207 : (2006) 285 ITR 229
Arbitration Act, 1940 — Section 17, 30, 39(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts25 Oct 2005
Jaydeo Parate Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 MhLj 497
All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7
High Courts25 Oct 2005
Dilawar Hakim Shah Vs Special Recovery Officer and Others
Bombay High Court · (2006) 3 ALLMR 68 : (2006) 1 BomCR 141 : (2006) 3 MhLj 256
High Courts25 Oct 2005Dismissed
Ramdas Wadkar and Another Vs State of Maharashtra and Another
Bombay High Court · (2006) CriLJ 1156 : (2006) 1 MhLj 240
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 240Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts25 Oct 2005Dismissed
Vibha Synthetics Pvt. Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 LLJ 895 : (2005) 4 MhLj 1111
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 32Factories Act, 1948 — Section 27, 85Minimum Wages Act, 1948 — Section 2, 3, 3(1), 3(3), 4
High Courts25 Oct 2005
Piem Hotels Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2006) 201 CTR 537 : (2006) 283 ITR 204
Hotel Receipts Tax Act, 1980 — Section 21Income Tax Act, 1961 — Section 21, 256(1), 37
High Courts24 Oct 2005
Pratibha Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2006) 2 ALLMR 141 : (2006) 3 BomCR 927 : (2006) 1 MhLj 697
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 12, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts24 Oct 2005
Mohd. Rizwan Mohd. Isaq '' Laddowala Vs The State of Maharashtra (At the instance of DCB, CID) and The Chief Secretary of the State of Maharashtra Mohd. Hassan Mohd. Anas '' Hassan Vs The State of Maharashtra and The Chief Home Secretary of the State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1056
Constitution of India, 1950 — Article 134CCriminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Terrorism (Amendment) Act, 2003 — Section 60, 60(1)
High Courts21 Oct 2005Dismissed
Shri Shankar Rama Gaude and Others Vs Devastan of Shri Bhagwati of Tuem
Bombay High Court · AIR 2006 Bom 82 : (2006) 1 ALLMR 601 : (2006) 1 BomCR 630 : (2006) 108 BOMLR 155
High Courts21 Oct 2005
The Commissioner of Sales Tax Vs Neelam Applicances The Commissioner of Sales Tax, M.S. Mumbai Vs Mahavir Metal Industries
Bombay High Court · (2005) 107 BOMLR 927 : (2006) 145 STC 301
Sales Tax Act, 1958 — Section 14, 41, 52, 61(1)
High Courts21 Oct 2005Allowed
Mrs. Sunita Vilasrao Salukhe Vs The State of Maharashtra and Others
Bombay High Court · (2005) 4 ALLMR 970 : (2006) 1 BomCR 121 : (2005) 107 BOMLR 740 : (2006) 3 MhLj 227
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 11, 15, 44, 44(1), 51
High Courts21 Oct 2005Allowed
Royal Western India Turf Club Ltd. Vs Employees State Insurance Corporation, The Regional Director Employees State Insurance Corporation, Dy. Director, Employees State Insurance Corporation and Collector of Bombay
Bombay High Court · (2005) 4 ALLMR 983 : (2006) 1 BomCR 155 : (2005) 107 BOMLR 766 : (2006) 108 FLR 964 : (2006) 1 LLJ 791 : (2006) 4 MhLj 74
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(9), 3, 5