COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,937 of 3,669

High Courts10 Aug 2005Dismissed

Rasiklal Kumbha Gala, by his Constituted Attorney Ashidhir Kumbha Gala Vs Manilal Ravji

Bombay High Court · (2005) 4 ALLMR 798 : (2006) 1 BomCR 425 : (2005) 107 BOMLR 40

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 3(4A), 5(4A), 6Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts10 Aug 2005

National Textile Corporation Ltd. and Another Vs S.D. Sobharam

Bombay High Court · (2005) 4 ALLMR 847 : (2005) 5 BomCR 522 : (2005) 4 MhLj 675

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High Courts10 Aug 2005

Godrej and Boyce Mfg. Co. Ltd. Vs P.K. Gupta, Commissioner of Income Tax and Others

Bombay High Court · (2006) 1 BomCR 840 : (2006) 202 CTR 308 : (2006) 284 ITR 85 : (2005) 4 MhLj 659

Income Tax Act, 1961 — Section 143(3), 147, 154, 155, 156

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High Courts10 Aug 2005

Sunanda Janardan Rangnekar Vs Rahul Apartment No. 11 Co-operative Housing Society Ltd.

Bombay High Court · (2006) 2 ALLMR 244 : (2006) 1 MhLj 734

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High Courts09 Aug 2005Allowed

Shri Vishnu Tayappa Kamble Vs Abdul Rashid Abdul Hakim Ansari

Bombay High Court · (2005) 4 ALLMR 477 : (2005) 4 MhLj 595

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(2)

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High Courts09 Aug 2005

Ion Exchange (India) Ltd. Vs MSK Projects (India) Ltd.

Bombay High Court · (2005) 4 ALLMR 645 : (2006) 4 BC 463 : (2005) 4 MhLj 921

Arbitration and Conciliation Act, 1996 — Section 2, 8, 8(1)

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High Courts09 Aug 2005

Desouza Motors, Collenic Bus and Coach Builders and Nicholas Desouza Garage Vs Income Tax Settlement Commission and Others

Bombay High Court · (2006) 200 CTR 163

Finance Act, 1998 — Section 143, 90(2), 91Income Tax Act, 1961 — Section 245D, 245D(1), 245D(4)Wealth Tax Act, 1957 — Section 22D(4)

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High Courts09 Aug 2005Allowed

Shivaji Rajaram Kumbhar Vs The State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0101

Penal Code, 1860 (IPC) — Section 302

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High Courts09 Aug 2005

Dr. Prakash B. Sultane Vs The Commissioner of Income Tax

Bombay High Court · (2005) 198 CTR 529 : (2006) 280 ITR 593

Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 256(1), 3

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High Courts09 Aug 2005Allowed

Sushila Nehru Shirke and Pushpa Shivaji Shirke Vs The State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0078

Penal Code, 1860 (IPC) — Section 302, 34, 451

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High Courts09 Aug 2005Dismissed

Shaikh Abdul Reheman Mohammad Ashraf and Shri Shaikh Jafar Mohamed Ashraf Vs Shri Shaikh Mohamad Haji Papamiya

Bombay High Court · (2005) 5 BomCR 6

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15(1), 5(11)Constitution of India, 1950 — Article 227

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High Courts09 Aug 2005

Geetanjali Woollen Pvt. Ltd. Vs M.V. X-Press Annapurna and Others

Bombay High Court · (2005) 6 BomCR 31

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4Contract Act, 1872 — Section 188

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High Courts09 Aug 2005

Madhura Coats Ltd. as gents to J and P Coats Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2005) 199 CTR 590 : (2005) 279 ITR 493

Income Tax Act, 1961 — Section 256(1), 47, 48, 49, 49(2)

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High Courts09 Aug 2005Dismissed

Shadab Siddiq Khan Vs A.N. Roy, Commissioner of Police and Others

Bombay High Court · (2005) 2 ALLMR 823 : (2006) 1 MhLj 475

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)

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High Courts09 Aug 2005

New India Assurance Co. Ltd. Vs Sunita Nandkishore Borkar

Bombay High Court · (2006) 3 ACC 462

Motor Vehicles Act, 1988 — Section 168

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High Courts08 Aug 2005Allowed

Sanjay Pundlik Parkar Vs The State of Maharashtra

Bombay High Court · (2005) 08 BOM CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(3)

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High Courts08 Aug 2005

National Insurance Co. Ltd. Vs Prakash and Others

Bombay High Court · (2007) 1 ACC 551

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts08 Aug 2005

National Insurance Co. Ltd. Vs Prakash Sakharam Dudhankar and Others

Bombay High Court · (2006) ACJ 1549 : (2006) 2 ALLMR 239 : (2006) 1 BomCR 412 : (2006) 1 CivCC 649 : (2006) 1 MhLj 601

Motor Vehicles Act, 1988 — Section 147, 147(1), 149(1), 149(2), 166

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High Courts08 Aug 2005Dismissed

Smt. Najama Gulab Bagwan and Others Vs Smt. Laxmibai Gujar (since deceased by her heirs and legal representatives Vinodkumar Rangildas Gujar, Kisandas Rangildas Gujar and Chimanlal Rangildas Gujar)

Bombay High Court · (2006) 3 BomCR 474 : (2006) 1 MhLj 273

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 23, 23(1), 23(2)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108, 13

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High Courts08 Aug 2005

The Commissioner of Income Tax Vs Shri Bhogawati Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2006) 200 CTR 546 : (2006) 283 ITR 374

Income Tax Act, 1961 — Section 260A

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