COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,923 of 3,669

High Courts10 Oct 2005

LML Ltd. and Sanjeev Shriya Vs M.K. Venkataraman, Assistant Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2005) 107 BOMLR 904 : (2006) 201 CTR 115 : (2006) 285 ITR 282

Income Tax Act, 1961 — Section 115J, 139, 143(1), 143(1A), 154

High Courts07 Oct 2005

Commissioner of Income Tax Vs Aesthetic Builders P. Ltd.

Bombay High Court · (2006) 203 CTR 434 : (2006) 283 ITR 283

Income Tax Act, 1961 — Section 140A, 208, 209, 210, 211

High Courts07 Oct 2005Dismissed

Mr. Dilip Jadhav and Another Vs Ms. Lata Narvekar and Another

Bombay High Court · (2005) 4 ALLMR 545 : (2005) 6 BomCR 244

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1Copyright Act, 1957 — Section 14, 51

High Courts07 Oct 2005Dismissed

Harish Kawa Vs P.T. Mehta

Bombay High Court · (2005) 4 ALLMR 657 : (2006) 1 BomCR 70 : (2005) 107 BOMLR 854

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Limitation Act, 1963 — Section 12, 14, 3Transfer of Property Act, 1882 — Section 52, 55(1)

High Courts07 Oct 2005Allowed

Bajaj Auto Limited Vs Shri Ashok Dnyanoba Dhumal and Shri B.M. Khodade, Presiding Officer, First Labour Court

Bombay High Court · (2006) 1 ALLMR 460 : (2006) 2 BomCR 625 : (2006) 1 MhLj 147

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 51, 52, 54, 59, 79Industrial Disputes Act, 1947 — Section 2, 25B, 25B(2), 25F, 25N

High Courts07 Oct 2005

Sanjeev alias Sanjay Subhash Grover Vs Vertex Trading Co. and Another

Bombay High Court · (2006) 1 ALLMR 85 : (2006) 2 BomCR 95 : (2006) 1 MhLj 67

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2

High Courts07 Oct 2005

Associated Bearing Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2006) 205 CTR 150 : (2006) 286 ITR 341

Income Tax Act, 1961 — Section 256(1), 28, 29, 30, 31

High Courts06 Oct 2005

Annasaheb Vartak College of Arts Vs P.A. Mahajan and Others

Bombay High Court · (2005) 107 FLR 1208

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 29, 31, 32

High Courts06 Oct 2005

Shemaroo Video P. Ltd. and Others Vs Movie Tee Vee Enterprises and Others

Bombay High Court · (2006) 1 ALLMR 37 : (2005) 6 BomCR 485

High Courts06 Oct 2005Allowed

Gopal Bahadur Vs State of Goa

Bombay High Court · (2005) 10 BOM CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 57

High Courts06 Oct 2005Dismissed

Nariman Point Association and Another Vs Union of India (UOI) and Others

Bombay High Court · AIR 2006 Bom 50 : (2005) 4 ALLMR 549 : (2005) 6 BomCR 535 : (2006) 1 MhLj 523

Civil Procedure Code, 1908 (CPC) — Section 11, 91Constitution of India, 1950 — Article 226Development Control Regulations for Greater Bombay, 1991 — Regulation 9

High Courts06 Oct 2005Allowed

Nandlal Vitthaldas and Co. and Another Vs Agricultural Produce Market Committee

Bombay High Court · (2006) 1 ALLMR 607 : (2006) 1 CivCC 496 : (2006) 1 MhLj 128

Agricultural Produce Market Committee Regulations, 1963 — Section 57Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

High Courts06 Oct 2005Dismissed

Adnan Bilal Mulla Vs The State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1046 : (2006) CriLJ 564 : (2006) 1 MhLj 572

Criminal Procedure Code, 1973 (CrPC) — Section 184, 218, 219, 219(1), 219(2)Prevention of Terrorism Act, 2002 — Section 34

High Courts06 Oct 2005

Shri Pradeep Mashelkar Vs State

Bombay High Court · (2005) 10 BOM CK 0075

Penal Code, 1860 (IPC) — Section 320, 323, 324, 326, 504

High Courts06 Oct 2005Dismissed

State of Goa Vs Joaquim B. Crasto

Bombay High Court · (2005) 10 BOM CK 0048

Land Acquisition Act, 1894 — Section 18, 4

High Courts06 Oct 2005

The Bombay Environmental Action Group and Another Vs The State of Maharashtra and Others Usha Madhu Development Co-op. Hsg. Soc. Ltd. and Another Vs Union of India (UOI) and Others Maharashtra Manav Seva Sangh Vs The Tahasildar and Others

Bombay High Court · (2005) 10 BOM CK 0008

High Courts06 Oct 2005Dismissed

State of Maharashtra Vs Dnyaneshwar Bhokare

Bombay High Court · (2006) 1 MhLj 849

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2)

High Courts06 Oct 2005Dismissed

Franco-Indian Pharmaceuticals Pvt. Ltd. Vs Franco-Indian Workers Union

Bombay High Court · (2006) 2 LLJ 355

High Courts05 Oct 2005

Mirza Fuwaz Baig Vs Principal, R.T.M. Nagpur University''s Dr. Babasaheb Ambedkar College of Law and Another

Bombay High Court · (2006) 2 ALLMR 679 : (2006) 3 BomCR 346 : (2006) 2 MhLj 287

High Courts05 Oct 2005

Shri Trivikram Amonkar Vs Shri Deepak Alve

Bombay High Court · (2006) 108 BOMLR 219