High Courts12 Jul 2005
Commissioner of Income Tax Vs Devshi Trust
Bombay High Court · (2005) 199 CTR 600 : (2005) 279 ITR 519
Income Tax Act, 1961 — Section 143(3), 164, 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,945 of 3,669
High Courts12 Jul 2005Dismissed
Ishwar Daya Kevalram Agarwal Vs Madhukar Shankar Prabhane
Bombay High Court · AIR 2005 Bom 428 : (2005) 4 ALLMR 13 : (2005) 5 BomCR 34 : (2005) 4 MhLj 599
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10(1), 2(12)
High Courts12 Jul 2005Dismissed
Burroughs Wellcome (I) Ltd. Vs Jagannath Namdeo Patel, Manish Govind Mohite, D.C. Chavarkar and Smt. S.V. Ayarekar, Member, Industrial Court
Bombay High Court · (2006) 1 BomCR 812 : (2005) 4 MhLj 57
Industrial Disputes (Bombay) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 18(1), 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 29
High Courts12 Jul 2005Allowed
Shri Chatrapati Shivaji Mahavidyalaya Vs Mansingh Shitole and Another
Bombay High Court · (2006) 1 ALLMR 331 : (2005) 4 MhLj 1095
Bombay High Court (Appellate Side) Rules, 1960 — Rule 7, 7(A)Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2
High Courts12 Jul 2005Allowed
New India Assurance Company Ltd., Branch at Chandrapur Vs Sau. Anjanabai Jadhav and Others
Bombay High Court · (2007) ACJ 610 : (2005) 4 ALLMR 348 : (2006) 2 BomCR 223 : (2005) 107 BOMLR 1571 : (2006) 1 RCR(Civil) 787
Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147(4), 147(5), 149(1)
High Courts12 Jul 2005Dismissed
Shakuntalabai Dhongadi - Dead and Others Vs The State of Maharashtra
Bombay High Court · (2005) 107 BOMLR 1599 : (2006) 2 MhLj 104
Civil Procedure Code, 1908 (CPC) — Section 100, 80Constitution of India, 1950 — Article 32
High Courts11 Jul 2005Dismissed
P.M. Ghare and Others Vs Jaysynth Anthraquinone Ltd. and Another
Bombay High Court · (2005) 5 BomCR 45 : (2005) 107 FLR 1132 : (2006) 1 LLJ 388 : (2005) 4 MhLj 782
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Industrial Disputes Act, 1947 — Section 12(3), 25OMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts11 Jul 2005
Greaves Cotton and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2006) 201 CTR 544 : (2005) 279 ITR 42
Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33
High Courts11 Jul 2005
Gajanan Dattatraya Pore Vs The State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0068
Penal Code, 1860 (IPC) — Section 302
High Courts11 Jul 2005Dismissed
The State of Maharashtra Vs Shaikh Ajij Shaikh Musa, Kamarunnisa Musa, Shahnaz Sayid and Raziya Shabbir Abdul Rahman Shaikh Supdu Vs Shaikh Ajij Shaikh Musa and Others
Bombay High Court · (2005) 07 BOM CK 0062
Penal Code, 1860 (IPC) — Section 302, 304B(2), 306, 34, 498A
High Courts11 Jul 2005Dismissed
Gangadhar Narhari Kedare Vs Sou. Sonyabai Gangadhar Kedare
Bombay High Court · (2005) 107 BOMLR 174
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 127(1), 127(2)
High Courts11 Jul 2005Dismissed
Supriya A. Pednekar Vs District and Sessions Judge and Others
Bombay High Court · (2006) 2 BomCR 231
High Courts11 Jul 2005Dismissed
Madhukar Saw Mill and Others Vs Nitinkumar and Others
Bombay High Court · (2006) 2 BomCR 236
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13ACivil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 111
High Courts08 Jul 2005Dismissed
The State of Maharashtra Vs Chandrakant Dagdu Sherkhane
Bombay High Court · (2005) 07 BOM CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts08 Jul 2005Dismissed
Sharad Keshao Ghonge, Proprietor, Diglin Industries Vs State of Maharashtra and Others
Bombay High Court · (2006) 1 BomCR 428 : (2005) 107 BOMLR 1088 : (2006) 2 MhLj 356
Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 4Wireless Telegraphy (Possession) Rules, 1965 — Rule 15
High Courts08 Jul 2005Dismissed
Saquib Abdul Hamid Nachan Vs The State of Maharashtra
Bombay High Court · (2005) 1 MhLj 771
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts08 Jul 2005
Harshad Jethalal Shah and Another and Maanish Kantilal Patel and Another Vs Vasundra Raje Nimbalkar and Others and Bhavesh Nareshchandra Amin and Another
Bombay High Court · (2005) 5 BomCR 11
Civil Procedure Code, 1908 (CPC) — Section 144Specific Relief Act, 1963 — Section 6
High Courts08 Jul 2005Dismissed
Netaji Ishwar Ambegave Vs Maharashtra State Secondary and Higher Secondary Education Board and Another
Bombay High Court · AIR 2005 Bom 332 : (2006) 2 BomCR 164 : (2005) 4 MhLj 778
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 36(1)Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 79(7)Maharashtra Secondary and Higher Secondary Education Boards Rules, 1977 — Rule 1, 22.1, 37.1, 37.4
High Courts08 Jul 2005Allowed
Dadaji Vs State of Maharashtra
Bombay High Court · (2005) 07 BOM CK 0007
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Jul 2005Dismissed
The State of Maharashtra Vs Balasahib Baburao Shinde
Bombay High Court · (2005) 07 BOM CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302