High Courts25 Jul 2005
Shri Veershaiv Co-operative Bank Ltd. Vs Arvind Daulu Patil
Bombay High Court · (2005) 4 ALLMR 937 : (2006) 1 BomCR 873 : (2005) 107 BOMLR 157
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Bombay High Court judgments
73,375 judgments · page 1,941 of 3,669
High Courts25 Jul 2005
B.K. Kotru Vs Commissioner of Income Tax
Bombay High Court · (2005) 199 CTR 388 : (2006) 282 ITR 1
Income Tax Act, 1961 — Section 17(1), 17(3), 256
High Courts25 Jul 2005
M/s Indo International Ltd. and another Vs State of Maharashtra and another
Bombay High Court · (2006) 2 CivCC 559 : (2006) 2 RCR(Criminal) 4
Criminal Procedure Code, 1973 (CrPC) — Section 296, 296(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 145, 145(1), 145(2)
High Courts22 Jul 2005Dismissed
The State of Maharashtra Vs Maruti Goroba Jadhav
Bombay High Court · (2005) 07 BOM CK 0140
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jul 2005Allowed
Chandrayya Lingayya Upalwar Vs Narayan Eknath Nawale
Bombay High Court · (2005) 4 ALLMR 1 : (2005) 6 BomCR 143
High Courts22 Jul 2005Allowed
Deepak Ramchandra Dhamal Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts22 Jul 2005
Commissioner of Sales Tax Vs B.M. Shah and Company
Bombay High Court · (2005) 142 STC 291
Bombay Sales Tax Act, 1959 — Section 36(2), 36(3), 75Central Sales Tax Act, 1956 — Section 2, 5(2), 9(2A)Sales of Goods Act, 1930 — Section 2, 2(4), 3, 4, 4(2)
High Courts22 Jul 2005
Syed Zakir Ali and etc. Vs State of Maharashtra and Another
Bombay High Court · (2005) CriLJ 4085 : (2006) 1 RCR(Criminal) 341
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6B, 6C
High Courts22 Jul 2005
Commissioner of Income Tax Vs Ratilal Bacharilal and Sons
Bombay High Court · (2005) 198 CTR 324 : (2006) 282 ITR 457
Income Tax Act, 1961 — Section 143(3), 144B, 256(1), 257, 263
High Courts22 Jul 2005Dismissed
Smt. Subhadrabai Shankar Raut, Shri Vinayak Shankar Raut, Shri Prakash Shankar Raut and Shri Vilas Shankar Raut Vs Shri Manohar Baliram Bhavsar
Bombay High Court · (2005) 4 ALLMR 339 : (2006) 2 BomCR 288
High Courts22 Jul 2005
Ranjana Anil Ringay and Others Vs Government of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 400 : (2006) 1 BomCR 909
Constitution of India, 1950 — Article 14, 276Income Tax Act, 1961 — Section 17, 17(3)Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 — Section 12A, 2, 3(2), 4, 5
High Courts21 Jul 2005
Tata Teleservices (Maharashtra) Ltd. Vs Union of India (UOI)
Bombay High Court · (2006) 201 ELT 529
Customs Act, 1962 — Section 110, 111, 112, 113, 114Income Tax Act, 1961 — Section 245C, 245D
High Courts21 Jul 2005
Akshay Bhalerao Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 ALLMR 342 : (2006) 2 BomCR 721 : (2005) 4 MhLj 909
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 104, 57, 57(2)
High Courts21 Jul 2005
P.H. Hamid Vs Commissioner of Income Tax
Bombay High Court · (2005) 198 CTR 441 : (2005) 278 ITR 112
Finance Act, 1992 — Section 41(1)Income Tax Act, 1922 — Section 10(2), 2(31), 2(7), 3Income Tax Act, 1961 — Section 2(47), 256(1), 36, 36(1), 41
High Courts21 Jul 2005Dismissed
Shri Datta Nagosa Solanki Vs Shri Madhukar Dattoba Adnik (since deceased by his heirs and legal representatives Smt. Anusaya Madhukar Adnaik, Dilip Madhukar Adnaik and Shri Mahesh Madhukar Adnaik)
Bombay High Court · (2005) 4 ALLMR 508 : (2005) 6 BomCR 105 : (2005) 107 BOMLR 145 : (2005) 4 MhLj 520
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(1), 12(2)Constitution of India, 1950 — Article 227
High Courts21 Jul 2005Dismissed
Salim Kadar Inamdar Vs State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 131
Penal Code, 1860 (IPC) — Section 302, 308, 34, 382, 498A
High Courts21 Jul 2005
P.H. Hamid Vs >Commissioner of Income Tax, Bombay City-IV
Bombay High Court · (2005) 147 TAXMAN 676
Income Tax Act, 1922 — Section 10(2)(vii)Income Tax Act, 1961 — Section 256(1)
High Courts21 Jul 2005
Union of India (UOI) Vs Hoganas India Ltd. and Others The Commissioner of Customs and Directorate of Revenue Intelligence Vs Sprint Services Pvt. Ltd. and Sanjay Agarwal, Director Sprint Services Pvt. Ltd. Tata Teleservices (Maharashtra) Ltd. formerly known as Hughes Telecom (India) Ltd. Vs The Union of India (UOI) and Others Sun Traders Vs Union of India (UOI) Central Govt. Advocates, Commissioner of Customs (I) and The Administrative Officer, Settlement Commission of Customs and Central Excise Manish Kalvadiya Vs Union of India (UOI) and The Settlement Commission, for Customs and Central Excise Sanjay Balkrishna Chavan Vs The Union of India, The Commissioner of Customs and The Settlement Commissioner, Additional Bench Bipin H. Badani Proprietor of Sai Impex Vs Union of India and Commissioner of Customs
Bombay High Court · (2005) 107 BOMLR 61 : (2006) 199 ELT 8
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 113, 114, 114AFinance Act — Section 13
High Courts21 Jul 2005Dismissed
Chandrakant Devu Shinde Vs Director, Chhatrapati Shahu Central Institute of Business Education and Research and Others
Bombay High Court · (2005) 107 FLR 616
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts20 Jul 2005Dismissed
M.S.E.B. Officers'' Association and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (2005) 07 BOM CK 0138
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 5, 79(3)Industrial Disputes Act, 1947 — Section 2