High Courts20 Feb 2023
SD SVP Nagar Redevelopment Private Limited And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0087
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 252 of 3,627
High Courts20 Feb 2023Dismissed
Commissioner Of Income-Tax Vs Godrej & Boyce Mfg. Co. Ltd
Bombay High Court · (2023) 02 BOM CK 0086
Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii), 8D(3)Income Tax Act, 1961 — Section 14A, 14(1), 14A(1), 14A(2), 14A(3), 115JB, 143(1), 143(2)
High Courts20 Feb 2023Allowed
Pushpa Nahata Vs Income Tax Offcer And Others
Bombay High Court · (2023) 02 BOM CK 0085
Income Tax Act, 1961 — Section 68, 69C, 143(3), 144, 144D, 147, 147(2)(c), 151(1), 148, 271(1)(c)
High Courts20 Feb 2023Disposed Of
Geeta P. Kamat, Adult, Indian Inhabitant Vs Principal Commissioner Of Income-Tax-10 And Others
Bombay High Court · (2023) 02 BOM CK 0084
Income Tax Act, 1961 — Section 179, 179(1), 264
High Courts20 Feb 2023Disposed Of
Mumbai Postal Employees Co-Operative Credit Society Ltd Vs Income Tax Offcer And Others
Bombay High Court · (2023) 02 BOM CK 0083
Income Tax Act, 1961 — Section 80P, 80P(1), 80P(A), 80P(B), 80P(4), 80P(2)(a), 80P(2)(a)(i), 80P(2)(a)(C), 80P(2)(d), 142(1), 143(2), 143(3), 144B, 147, 148
High Courts20 Feb 2023Allowed
Survival Technologies Pvt. Ltd Vs Deputy Commissioner Of Income Tax Circle And Others
Bombay High Court · (2023) 02 BOM CK 0082
Income Tax Act, 1961 — Section 35(2B), 35(2AB), 142(1), 143, 143(2), 143(3), 147, 148, 149, 150, 151, 152, 153, 154
High Courts17 Feb 2023Partly Allowed
State Of Maharashtra Vs Raghunath Dnyandev Katkar
Bombay High Court · (2023) 02 BOM CK 0069
Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts17 Feb 2023Disposed Of
Deluxe Caterers Pvt. Ltd And Others Vs M/s. Narayani Associates And Others
Bombay High Court · (2023) 02 BOM CK 0068
Code Of Civil Procedure, 1908 — Order 2 Rule 2Indian Contract Act, 1872 — Section 32, 56
High Courts17 Feb 2023Partly Allowed/Dismissed/Disposed Of
Mohan Vishnu Satardekar (Since Deceased) Through Lrs Prashant Prabhkar Satardekar And Ors Vs Life Insurance Corporation Of India And Anr
Bombay High Court · (2023) 02 BOM CK 0067
Limitation Act, 1963 — Article 95Income Tax Act, 1961 — Section 230AIndian Contract Act, 1872 — Section 64
High Courts16 Feb 2023Allowed
Hukumchand Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0063
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27(1), 129(B)
High Courts16 Feb 2023Partly Allowed/Disposed Of
Indubai And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0062
Land Acquisition Act, 1894 — Section 4, 28, 34
High Courts16 Feb 2023Allowed
Rohit Enterprises Vs Commissioner State GST Bhavan And Others
Bombay High Court · (2023) 02 BOM CK 0061
Constitution Of India, 1950 — Article 21, 32, 226Central Goods And Services Tax Act, 2017 — Section 29(2)Maharashtra Goods And Services Tax Rules, 2017 — Rule 23(1)
High Courts16 Feb 2023Disposed Of
Santosh Jamunaprasad Gupta Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2023) 02 BOM CK 0060
Constitution Of India, 1950 — Article 226, 254Mumbai Municipal Corporation Act, 1888 — Section 313A, 394, 394(1)(e)Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 2(I), 4, 27
High Courts16 Feb 2023Disposed Of
Lata Maruti Sandbhor And Others Vs Sandeep Shridhar Walimbe And Others
Bombay High Court · (2023) 02 BOM CK 0059
Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts16 Feb 2023Dismissed
M/s H. P. Ghumare Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0058
Constitution Of India, 1950 — Article 14
High Courts15 Feb 2023Dismissed
Chitra Supekar Vs Income Tax Officer ] Ward And Others
Bombay High Court · (2023) 02 BOM CK 0080
Income Tax Act, 1961 — Section 139, 147, 148, 148A(b), 148A(d), 148(d), 149(1)(a), 151(i), 151(ii)
High Courts15 Feb 2023Allowed
Deepak Marda Vs Income Tax Officer And Others
Bombay High Court · (2023) 02 BOM CK 0066
Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 143(3), 147, 148, 149(1)(b), 151, 151(1)
High Courts15 Feb 2023Dismissed
Macleods Pharmaceuticals Limited Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0065
Limitation Act, 1963 — Article 114, 115, 16, 117, 119, 120, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137Constitution Of India, 1950 — Article 226, 227 Code Of Civil Procedure, 1908 — Section 151, Order 14 Rule 1, Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 3(2), 9, 9(2)(a), 10, 11, 11(1), 11(1)(b), 11(2), 11(3), 12, 18, 28(3), 30(2)(e), 34, 36E, 46, 47, 57, 124, 124(1), 124 (1)(b)(ii), 124(2), 125, 154
High Courts15 Feb 2023Dismissed
Punia Capital Pvt. Ltd Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2023) 02 BOM CK 0057
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148, 149, 150, 151, 152, 153
High Courts15 Feb 2023Dismissed
Vinod Ratan Gaikwad And Others Vs High Court Of Judicature And Others
Bombay High Court · (2023) 02 BOM CK 0054