COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 249 of 3,627

High Courts08 Mar 2023Disposed Of

Angsley Investments Limited Vs Jupiter Denizcilik Tasimacilik Mumessillik San

Bombay High Court · (2023) 03 BOM CK 0034

Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 39Admiralty Courts Act, 1861 — Section 5Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017 — Section 5, 5(1), 5(2), 9, 14

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High Courts08 Mar 2023Allowed

Noshir Darabshaw Talati Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2023) 03 BOM CK 0033

Income Tax Act, 1961 — Section 45(3), 139(4), 142(1), 143(3), 147, 148, 151, 156

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High Courts08 Mar 2023Allowed

Digi1 Electronics Pvt.Ltd Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2023) 03 BOM CK 0031

Income Tax Act, 1961 — Section 139(1), 142(1), 143(2), 143(3), 147, 148, 151

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High Courts08 Mar 2023Dismissed

Ravindra Shivram Salvi Vs State Of Maharashtra

Bombay High Court · (2023) 03 BOM CK 0030

Constitution Of India, 1950 — Article 226Arms Act, 1959 — Section 17, 17 (3)(b), 17 (3)(d), 18Indian Penal Code, 1860 — Section 34, 452, 506(2)

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High Courts08 Mar 2023Dismissed

Kumar Urban Development Private Limited & Anr Vs Atul Ashok Chordia & Ors

Bombay High Court · (2023) 03 BOM CK 0029

Code Of Civil Procedure, 1908 — Order 40 Rule 1Arbitration And Conciliation Act, 1996 — Section 9, 37(1)(b)

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High Courts08 Mar 2023Disposed Of

Laura Entwistle And Others Vs Union Of India And Others

Bombay High Court · (2023) 03 BOM CK 0028

Income Tax Act, 1961 — Section 10(22), 10(23C)(vi), 11(1)(a), 11(5), 12AA, 501(c)(3)

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High Courts08 Mar 2023Partly Allowed/Disposed Of

Minakshi Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0026

Constitution Of India, 1950 — Article 142Maharashtra Entertainment Duty Act, 1923 — Section 3, 3(1), 3(1)(b), 3(1)(c), 3(13), 3(13)(b), 9(1), 10A

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High Courts08 Mar 2023Partly Allowed

Shobha And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0025

Maharashtra Local Authority Members� Disqualification Act, 1986 — Section 3, 3A, 3(1), 3(1)(a), 3(1)(b), 3A(2), 7

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High Courts08 Mar 2023Disposed Of

Lehman Brothers Investments Pte.Ltd Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2023) 03 BOM CK 0016

Income Tax Act, 1961 — Section 2(zg), 2(22)(d), 45, 47(iii), 48, 112, 112A, 112(1), 112(1)(i)(c)(ii), 112(1)(c)(iii), 142(i), 142(1), 143(2), 143(3), 147, 148Companies Act, 1956 — Section 45, 48, 100, 101, 102, 103Securities Contracts (Regulation) Act, 1956 — Section 2(h)

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High Courts08 Mar 2023Disposed Of

Jetair Pvt. Ltd Vs Deputy Commissioner Of Income-Tax, ] Central Circle-5(2), Mumbai, And Others

Bombay High Court · (2023) 03 BOM CK 0015

Income Tax Act, 1961 — Section 80I, 143(1), 143(3), 147, 147(1), 147(2), 148, 151

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High Courts08 Mar 2023Allowed

Framji Dinshaw Petit Parsee Sanatorium Vs Income Tax Officer(Exemption) (2)(4) And Others

Bombay High Court · (2023) 03 BOM CK 0014

Income Tax Act, 1961 — Section 11, 11(1), 11(1)(a), 11(1)(d), 11(2), 12A, 142(1), 143(3), 147, 148, 151

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High Courts08 Mar 2023Allowed

Lyka Labs Limited & Anr Vs State Of Maharashtra & Anr

Bombay High Court · (2023) 03 BOM CK 0013

Constitution Of India, 1950 — Article 141Negotiable Instruments Act, 1881 — Section 7, 30, 31, 138, 138(b), 141, 141(1), 141(2), 143A, 143A(5), 148Code Of Criminal Procedure, 1973 — Section 164, 357, 364, 421

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High Courts06 Mar 2023Allowed

M/S. Rahul Trading Corporation And Anr Vs Bernard Anthony Pereira And Ors

Bombay High Court · (2023) 03 BOM CK 0008

Code Of Civil Procedure, 1908 — Order 7 Rule 3, Order 20 Rule 3, Section 47, 151, 152

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High Courts06 Mar 2023Disposed Of

Surti Yusuf Ahmed Patel Vs State Of Maharashtra & Ors

Bombay High Court · (2023) 03 BOM CK 0007

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High Courts03 Mar 2023Allowed

Namdeo Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0038

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 3, 3.1, 3.3, 3(6), 12, 12(2), 12(3)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 3, 4, 4A,4(6), 5, 6, 7, 8, 9, 9(1), 9(1)(b), 10, 11, 12, 13, 14, 15, 16

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High Courts03 Mar 2023Allowed

Chandrapur District Central And Others Vs State Of Maharashtra And Others

Bombay High Court ·

Constitution Of India, 1950 — Article 166, 166(1), 166(3), 167Karnataka Government (Allocation Of Business) Rules, 1977 — Rule 4, 5, 8, 9, 9(ii)(a),10, 10(1), 11, 15, 31(2)(xix)Maharashtra Co-Operative Societies Act, 1960 — Section 73AAA, 73B, 88

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High Courts03 Mar 2023Dismissed

Rajmati Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0003

Constitution Of India, 1950 — Article 226Registration Act, 1908 — Section 49Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 18(1)

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High Courts03 Mar 2023Allowed

Dr Mahavir Kothari Vs Municipal Corporation Of Greater Mumbai And Others

Bombay High Court · (2023) 03 BOM CK 0002

Development Control Regulations For Greater Bombay, 1991 — Regulation 51(4)

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High Courts02 Mar 2023Dismissed

Parvati Dattatray Kumbhar Vs Committee For Scrutiny Of Caste Claims And Others

Bombay High Court · (2023) 03 BOM CK 0011

Constitution Of India, 1950 — Article 226

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High Courts02 Mar 2023Dismissed

Atul Mukinda Bhalerao And Others Vs Pune Municipal Corporation And Others

Bombay High Court · (2023) 03 BOM CK 0010

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