High Courts01 Jul 2005
The Commissioner of Income Tax Vs Pithwa Engg. Works
Bombay High Court · (2005) 5 BomCR 41 : (2005) 197 CTR 655 : (2005) 276 ITR 519
Income Tax Act, 1961 — Section 143(1), 154, 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,947 of 3,669
High Courts01 Jul 2005Dismissed
Vimal Madhukar Wasnik (Dr.) Vs Sole Arbitrator, the Honourable Shri Justice M.S. Deshpande and Others
Bombay High Court · (2006) 1 ALLMR 254 : (2006) 1 ARBLR 255 : (2006) 1 BomCR 419
Arbitration Act, 1940 — Section 43(2)Arbitration and Conciliation Act, 1996 — Section 16, 19, 19(1), 19(2), 27(5)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts01 Jul 2005Allowed
Pradeep V. Naik Vs Sulakshana A. Naik
Bombay High Court · (2006) 3 ARBLR 177 : (2006) 3 BomCR 470
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 63(2), 7
High Courts01 Jul 2005Dismissed
Firoz Khan Vs Sayed Irphan Ali, Sadar Sewasingh Lehansingh and National Insurance Company
Bombay High Court · (2006) 1 ACC 319 : (2005) 4 ALLMR 357 : (2006) 2 BomCR 806 : (2005) 107 BOMLR 1487 : (2006) 108 FLR 1073 : (2005) 4 MhLj 1057
Workmens Compensation Act, 1923 — Section 4, 5
High Courts01 Jul 2005
Mrs. Vinaya L. Pai Vs South Indian Education Society, South Indian Education Society''s College of Arts, Science and Commerce, University of Bombay and State of Maharashtra
Bombay High Court · (2005) 4 BomCR 459 : (2006) 2 MhLj 264
High Courts01 Jul 2005Dismissed
Firoz Vs Sayed Irphan Ali and Others
Bombay High Court · (2005) 4 MhLj 1057
Workmens Compensation Act, 1923 — Section 4, 5
High Courts30 Jun 2005
Sahil Resorts, Agri Fields and Farms Pvt. Ltd. Vs Suman Resorts India Ltd. and Others
Bombay High Court · (2005) 3 ALLMR 641 : (2005) 5 BomCR 155 : (2005) 3 MhLj 1091
Arbitration and Conciliation Act, 1996 — Section 11(6)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 6(3)
High Courts30 Jun 2005Dismissed
Larsen and Toubro Ltd. Vs Sunfield Resources Pvt. Ltd.
Bombay High Court · (2006) 1 BomCR 850 : (2005) 4 MhLj 607
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts30 Jun 2005
Miss Anita Keshav Parab and Shri Rupesh Keshav Parab Vs The State and Others
Bombay High Court · (2005) 06 BOM CK 0120
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 136
High Courts30 Jun 2005Allowed
Sunanda Dhote Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (2005) 4 ALLMR 274 : (2006) 2 BomCR 289 : (2006) 1 LLJ 984 : (2005) 4 MhLj 525
High Courts30 Jun 2005Dismissed
Smt. Yashodabai Ganpatrao Dhamale Vs Santosh Lalchand Kachhave
Bombay High Court · (2005) 4 ALLMR 359 : (2005) 5 BomCR 150 : (2005) 3 MhLj 1018
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(2), 12(3)Constitution of India, 1950 — Article 227
High Courts30 Jun 2005Dismissed
John Louis Araujo Vs Allahabad Bank
Bombay High Court · (2005) 5 BomCR 174 : (2005) 107 FLR 770 : (2006) 1 LLJ 634
Bombay Shops and Establishments Act, 1948 — Section 35, 36, 37
High Courts30 Jun 2005Allowed
Bajrang Ganpat Aware Vs The State of Maharashtra and Smt. Prabhavati Vasant Karande (since deceased through her legal heirs: Rajkumar Vasant Karande, Vijay Vasant Karande, Sou. Vandana Suresh Maidale, Sou. Sangita Ramesh Aware and Sou. Shoba Bharat Pingale)
Bombay High Court · (2005) 06 BOM CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 2005Allowed
Rajaram Lala Ahire and Others Vs State of Maharashtra
Bombay High Court · (2005) 2 DMC 793
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 201, 302, 304(B), 34, 498
High Courts30 Jun 2005
Commissioner of Income Tax Vs Behram B. Dubash
Bombay High Court · (2006) 200 CTR 461 : (2005) 279 ITR 377 : (2005) 149 TAXMAN 615
Income Tax Act, 1961 — Section 256(1), 64, 64(1)
High Courts30 Jun 2005Dismissed
Dashrath Ganpat Dhote and Others Vs Gajanan Mahadeorao Wankhede
Bombay High Court · (2005) 4 ALLMR 931 : (2006) 1 BomCR 446 : (2006) 2 CivCC 181 : (2005) 4 MhLj 788
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts30 Jun 2005Dismissed
Vijay Shivpad Erandole Vs Smt. Ashwini Sharad Kavadi and Another
Bombay High Court · (2006) CriLJ 2036
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 148
High Courts30 Jun 2005
Vasant Lalchand Shah Vs National Textile Corporation (South Maharashtra) Limited, a Corporation wholly owned by Govt.of India, V. Sundaram and National Textile Corpn. (Maharashtra North) Ltd.
Bombay High Court · (2005) 06 BOM CK 0008
High Courts29 Jun 2005
Trustees of Vanita Vishram Vs Commissioner of Income Tax
Bombay High Court · (2006) 2 BomCR 225 : (2005) 198 CTR 521 : (2006) 280 ITR 345 : (2005) 4 MhLj 490
Income Tax Act, 1961 — Section 10(22), 256(1)
High Courts29 Jun 2005Dismissed
Sharda Synthetics Bombay P. Ltd. Vs Union of India (UOI), The Commissioner of Central Excise and The Asstt. Commisioner (Kvss) Central Excise
Bombay High Court · (2005) 06 BOM CK 0093
Central Excise Rules, 1944 — Rule 173F(1), 173G, 173I, 173LCentral Excises and Salt Act, 1944 — Section 11, 11(1), 11ACivil Procedure Code, 1908 (CPC) — Section 11