High Courts14 Feb 2023Dismissed
Ramdas Gopal Patil Vs State Of Maharashtra And Ors
Bombay High Court · (2023) 02 BOM CK 0064
Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 4, 70(B)
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 253 of 3,627
High Courts14 Feb 2023Dismissed
Milind B. Jadhav & Ors Vs Usha S. Patel & Ors
Bombay High Court · (2023) 02 BOM CK 0056
Limitation Act, 1963 — Article 137Code Of Civil Procedure, 1908 — Order 41 Rule 5Maharashtra Rent Control Act, 1999 — Section 30, 31, 34(3)
High Courts14 Feb 2023Disposed Of
Sunita Vilas Gavali & Ors Vs Balwant Shankar Gadave
Bombay High Court · (2023) 02 BOM CK 0055
Constitution Of India, 1950 — Article 14, 19, 31, 31ABombay Tenancy And Agricultural Lands Act, 1958 — Section 13, 15, 32C, 32F, 32G, 32H, 32H(3), 32K, 32K(B)(b), 32K(3), 32O, 32M, 32L, 32(M)(2), 32N, 32P, 32Q, 63A(3)Code Of Criminal Procedure, 1973 — Section 176
High Courts13 Feb 2023Allowed/Disposed Of
M/S. Lifeline Medical & General Stores Chemist And Drugs Vs Assistant Municipal Commissioner Food & Drugs Administration & Licensing Authority, Maharashtra State And Others
Bombay High Court · (2023) 02 BOM CK 0047
Constitution Of India, 1950 — Article 22Drugs And Cosmetics Rules, 1945 — Rule 65, 65(2), 65(3)(1), 65(6), 65(4)(i), 65(4)(3), 65(4)(4), 65(4)(4)(ii), 66(1), 67(h)(1)Drugs And Cosmetics Act, 1940 — Section 18(c)
High Courts10 Feb 2023Dismissed
Chetan Suryakant Katkar And Others Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0079
High Courts10 Feb 2023Partly Allowed
D.S. Karant Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0078
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11
High Courts10 Feb 2023Dismissed
Rakesh @ Bhaiya Shambhuprasad Gupta Vs State Of Maharashtra
Bombay High Court · (2023) 02 BOM CK 0070
Indian Penal Code, 1860 — Section 34, 300, 302, 323, 504Code Of Criminal Procedure, 1973 — Section 207, 313
High Courts10 Feb 2023Allowed
CLSA India Private Limited Vs Deputy Commissioner Of } Income-Taxf 4(1)(1)F Mumbai And Others
Bombay High Court · (2023) 02 BOM CK 0053
Income Tax Act, 1961 — Section 144, 144B, 147, 148
High Courts10 Feb 2023Disposed Of
Suminter Organic And Fair } Trade Cottton Ginning Mill Pvt Vs Deputy Commissioner Of Income And Others
Bombay High Court · (2023) 02 BOM CK 0052
Income Tax Rules, 1962 — Rule 11UA, 11UA(2), 11UA(2)(a), 11UA2(b)Income Tax Act, 1961 — Section 14, 56(1), 56(2)(viib), 143(1), 143(3), 147, 148Evidence Act, 1872 — Section 114(e)
High Courts10 Feb 2023Allowed
Late Bharat Jayantilal Patel Vs Deputy Commissioner Of Income Tax And Others
Bombay High Court · (2023) 02 BOM CK 0051
Income Tax Act, 1961 — Section 2(47), 2(47)(v), 147, 148, 151Transfer Of Property Act, 1882 — Section 53A
High Courts10 Feb 2023Allowed
Abbott India Limited Vs Assistant Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 02 BOM CK 0050
Indian Medical Council (Professional Conduct, Etiquette And Ethics) Regulations, 2002 — Regulation 6.4, 6.8Income Tax Act, 1961 — Section 30, 31, 32, 33, 34, 35, 36, 37, 37(1), 142, 143(2), 143(3), 144C, 147, 148, 271(1)(c)
High Courts10 Feb 2023Allowed
Jagesh Savjani And Others Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0049
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 179, 179(1), 250, 264Companies Act, 1956 — Section 283
High Courts10 Feb 2023Partly Allowed/Disposed Of
Achyut Vs Mahadeo And Others
Bombay High Court · (2023) 02 BOM CK 0046
High Courts10 Feb 2023Allowed
Prakash Tatoba Toraskar Vs Income-Tax Offcer 24(3)(1) And Others
Bombay High Court · (2023) 02 BOM CK 0040
Income Tax Act, 1961 — Section 148, 148A(b), 148(d)
High Courts10 Feb 2023Disposed Of
Agarwal Industrial Corporations Limited Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0039
High Courts10 Feb 2023Allowed
Sahebrao Deshmukh Co-Op. Bank Ltd Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2023) 02 BOM CK 0038
Constitution Of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 131, 133A, 142(1), 143(1), 143(3), 147, 148, 151, 156, 244, 271(1)(c), 274
High Courts10 Feb 2023Disposed Of
Devkant Synthetics India Pvt. Ltd Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax Offcer And Others
Bombay High Court · (2023) 02 BOM CK 0037
Income Tax Act, 1961 — Section 14(A), 142(1), 143(1), 143(2), 143(3), 147, 147(1), 148, 263
High Courts10 Feb 2023Disposed Of
Institute Of Chartered Accountant Of India, Indraprastha Marg, New Delhi Vs Nitin D. Desai
Bombay High Court · (2023) 02 BOM CK 0036
Chartered Accountants Regulations, 1988 — Regulation 12 (11)Chartered Accountants Act, 1949 — Section 21, 21(1), 21(5), 21(6), 22
High Courts10 Feb 2023Allowed
B.U. Bhandari Autolines Pvt. Ltd Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2023) 02 BOM CK 0034
Income Tax Act, 1961 — Section 143(1), 147, 148Income Tax Act, 1922 — Section 34