High Courts10 Jan 2023Disposed Of
Hipolito Azavedo And Others Vs State Of Goa And Others
Bombay High Court · (2023) 01 BOM CK 0047
COURT ARCHIVE
Bombay High Court judgments
72,616 judgments · page 264 of 3,631
High Courts10 Jan 2023Disposed Of
Indumati K. Simepuruskar (Since Deceased) And Others Vs Sharaddha Shrikant Bandekar And Others
Bombay High Court · (2023) 01 BOM CK 0046
Code Of Criminal Procedure, 1973 — Section 133
High Courts10 Jan 2023Dismissed
Raghoba S. Gawade Vs Goa State Election Commission And Others
Bombay High Court · (2023) 01 BOM CK 0045
Constitution Of India, 1950 — Article 226Representation Of The People Act, 1950 — Section 16, 16(1), 16(2), 17, 18Goa Panchayat Raj Act, 1994 — Section 9, 10, 13
High Courts10 Jan 2023Dismissed
Avinash Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0040
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
High Courts09 Jan 2023Allowed
Asian Paints Ltd Vs Assistant Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 01 BOM CK 0078
Income Tax Act, 1961 — Section 139, 142(1), 144C(3), 143(3), 147, 148, 151
High Courts09 Jan 2023Disposed Of
TLG India Pvt. Ltd Vs Rebel Foods Pvt. Ltd
Bombay High Court · (2023) 01 BOM CK 0077
Limitation Act, 1963 — Article 55, 137Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 20, 43, 43(1)Limitation Act, 1963 — Section 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 29A, 137
High Courts09 Jan 2023Dismissed
Safraj @ Iqbal Faridulla Khan Vs State Of Maharashtra & Anr
Bombay High Court · (2023) 01 BOM CK 0059
Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 6, 10Code Of Criminal Procedure, 1973 — Section 164, 357, 357A, 428
High Courts09 Jan 2023Dismissed
Prakash Krishnavtar Bhardwaj Vs Income Tax Officer, Ward 2(1) And Others
Bombay High Court · (2023) 01 BOM CK 0056
Constitution Of India, 1950 — Article 14, 226Code Of Civil Procedure, 1908 — Order 5 Rule1(3)Income Tax Act, 1961 — Section 34, 147, 148, 148A(b), 148A(d), 149(1)(b), 192(B), 271(1)(a), 271B, 282, 292B
High Courts09 Jan 2023Dismissed
Hanif Musa Kazi Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0055
Constitution Of India, 1950 — Article 226Maharashtra Municipal Councils, Nagar Panchayats And Industrial Township Act, 1965 — Section 16(1)(1B), 16(1)(1B)(a), 16(1)(1C)(a), 16(1)(1C)(b), 16(1)(1C), 44
High Courts09 Jan 2023Allowed
Vandana Ramnaval Jaiswar Vs State Common Entrace Cell
Bombay High Court · (2023) 01 BOM CK 0054
Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission To Full Time Professional Undergraduate Medical And Dental Courses) Rules, 2016 — Rule 12(i)(d)
High Courts09 Jan 2023Allowed
Capistrano Gomes And Others Vs State Of Goa And Others
Bombay High Court · (2023) 01 BOM CK 0049
Limitation Act, 1963 — Article 58Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order VII Rule 11(a), Order 7 Rule 11(d)Goa Daman And Diu Land Revenue Code, 1968 — Section 14, 14(3), 14(4), 14(5), 103
High Courts09 Jan 2023Allowed
Ratnabai Raikar And Others Vs Joao Fernandes And Others
Bombay High Court · (2023) 01 BOM CK 0048
Code Of Civil Procedure, 1908 — Section 47, 244, Order 21 Rule 34, Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105
High Courts09 Jan 2023Dismissed
Principal Commissioner Of Income Tax-6 Vs Maharashtra State Warehousing Corporation
Bombay High Court · (2023) 01 BOM CK 0036
Income Tax Act, 1961 — Section 80IA(4, 260A
High Courts09 Jan 2023Allowed
Saurashtra Infra & Power Pvt. Ltd Vs Deputy Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 01 BOM CK 0035
Income Tax Act, 1961 — Section 10(23F)(d), 36(1), 80IA, 80IA(4), 80IA(4)(i), 142(1), 143(2), 147, 148
High Courts09 Jan 2023Allowed
Ma Multi-Infra Development Pvt. Ltd Vs Assistant Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 01 BOM CK 0034
Income Tax Act, 1961 — Section 148, 148A, 149, 149(b), 151, 151(i), 151(ii)
High Courts09 Jan 2023Allowed
Clear Media (India) Private Limited Vs Deputy Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 01 BOM CK 0033
Income Tax Act, 1961 — Section 32, 35ABB, 80I, 139(1), 142(1), 143(2), 143(1), 143(2), 143(3), 147, 147(2)(c), 148, 151Evidence Act, 1872 — Section 114
High Courts09 Jan 2023Allowed
Asian Paints Ltd Vs Assistant Commissioner Of Income-Tax, Circle-3(4), Mumbai And Others
Bombay High Court · (2023) 01 BOM CK 0031
Income Tax Act, 1961 — Section 115JB, 139, 142(1), 143(3), 144C(3), 147, 148, 151
High Courts09 Jan 2023Allowed
Freedom City Ventures Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0027
Maharashtra Stamp Act, 1958 — Section 47, 47(c)(4), 48, 48(3), 50, 51, 52, 52(c), 52A, 52BSpecific Relief Act, 1963 — Section 31, 32
High Courts09 Jan 2023Dismissed
Priti Subhashrao Sawake Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0026
Constitution Of India, 1950 — Article 14, 16Bombay High Court Appellate Side Service Rules, 2000 — Rule 52, 53, 53(a), 53(b), 53(c)
High Courts07 Jan 2023Dismissed
Yogesh Prakash Bhole Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0058
Indian Penal Code, 1860 — Section 342, 376(2)(f), 506Code Of Criminal Procedure, 1973 — Section 164, 428Evidence Act, 1872 — Section 114A