COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 581 of 3,654

High Courts21 Mar 2018Dismissed

VITTHAL MAHADEORAO PACHGHARE Vs ADDITIONAL COMMISSIONER,AMT.DIV. AND ANR.

Bombay High Court · (2018) 03 BOM CK 0107

Constitution of India, — Article 226,227Indian Penal Code, 1860 — Section 34, 44, 84, 147, 148, 149, 306, 323, 324, 498Maharashtra Civil Services (Joining Time, Foreign Service and Payments during Suspension, Dismissal and Removal) (Amendment) Rules, 2013 — Rule 68, 72

High Courts21 Mar 2018Dismissed

DULICHAND S/O. GANUJI GAJBHIYE. Vs SHANKARLAL S/O. RADHKISHAN AGRAWAL(MURARKA)

Bombay High Court · (2018) 03 BOM CK 0106

High Courts21 Mar 2018Disposed Of

KEKOBAD DOSSABHOY DOONGRIWALLA AND ANR Vs MUNICIPAL CORPORATION OF GREATER MUMBAI

Bombay High Court · (2018) 03 BOM CK 0084

Land Acquisition Act 1894 — Section 23(2)Arbitration and Conciliation Act,1996 — Section 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 30(3)

High Courts21 Mar 2018Dismissed

AMARSHI RAMJI RATHOD Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 03 BOM CK 0052

High Courts20 Mar 2018Allowed

PARMESHWAR S/O. CHANDRAKANT YENGE AND OTHERS Vs HE STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 03 BOM CK 0164

Code Of Criminal Procedure, 1973 — Section 482, 156(3)Indian Penal Code, 1860 — Section 34, 323, 324, 498A, 405, 406, 504, 506

High Courts20 Mar 2018Dismissed

SUSHILABAI GAUTAM BANSODE Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0152

Maharashtra Village Panchayats Act, — Section 14(1)(j1)

High Courts20 Mar 2018Allowed

JANARDHAN SADAHSIV RANE Vs M/S EVERKEEN BLADE CO LTD &ANR

Bombay High Court · (2018) 03 BOM CK 0151

Constitution Of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30Industrial Disputes Act, 1947 — Section 25(O)

High Courts20 Mar 2018Allowed

RAOJI HAMBARDE CHARITABLE TRUST THR. ITS PRESIDENT Vs THE STATE OF MAH. THR ITS SECRETARY & 2 ORS.

Bombay High Court · (2018) 03 BOM CK 0105

Maharashtra Land Revenue Code, 1966 — Section 29Madhya Pradesh Land Revenue Code, 1954 — Section 146(e)Maharashtra Land Revenue Code, 1966 — Section 247

High Courts20 Mar 2018Dismissed

BABAN RAMCHANDRA SHUKLA AND OTHERS Vs PARAG ARVIND SHUKLA AND ANOTHER

Bombay High Court · (2018) 03 BOM CK 0104

Code of Civil Procedure, 1908 — Order 7 Rule 10, Section 16

High Courts20 Mar 2018Disposed Of

JCB INDIA LIMITED Vs UNION OF INDIA AND 2 ORS

Bombay High Court · (2018) 03 BOM CK 0083

Value Added Tax Act 1994 — Section 19Finance Act, 1994 — Section 66A, 66BFinance Act, 2001 — Section 136

High Courts20 Mar 2018Disposed Of

SIDDHARTH AUTO ENGINEERS PVT. LTD.Vs UNION OF INDIA AND 2 ORS.

Bombay High Court · (2018) 03 BOM CK 0082

Value Added Tax Act 1994 — Section 19Finance Act, 1994 — Section 66A, 66BFinance Act, 2001 — Section 136

High Courts20 Mar 2018Disposed Of

RATNAPPRABHA MOTORS Vs UNION OF INDIA AND 2 ORS.

Bombay High Court · (2018) 03 BOM CK 0081

Value Added Tax Act 1994 — Section 19Finance Act, 1994 — Section 66A, 66BFinance Act, 2001 — Section 136

High Courts20 Mar 2018Disposed Of

SUYAAN INFRASTRUCTURE PVT. LTD. Vs UNION OF INDIA AND 2 ORS

Bombay High Court · (2018) 03 BOM CK 0080

Value Added Tax Act 1994 — Section 19Finance Act, 1994 — Section 66A, 66BFinance Act, 2001 — Section 136

High Courts20 Mar 2018Dismissed

EVERGREEN SCAMLESS PIPES AND TUBES PVT. LTD. Vs UNION OF INDIA, THROUGH THE SECRETARY MINISTRY OF FINANCE DEPT AND ORS.

Bombay High Court · (2018) 03 BOM CK 0067

CENVAT Credit Rules, 2004 — Rule 4(7)Constitution Of India, 1950 — Article 14, 19(1)(g)Central Goods and Services Tax Act, 2017 — Section 16(1), 139,140(1) ,140(3),140(3)(iv), 142 , 174, 174(2)

High Courts20 Mar 2018Allowed

SUMAN BABURAO THAPA Vs JIGAR K. MEHTA AND ORS.

Bombay High Court · (2018) 03 BOM CK 0066

Arbitration and Conciliation Act, 1996, — Section 8Arbitration Act — Section 8(9), 43

High Courts20 Mar 2018Dismissed

SATISH LAXMAN GAWTE Vs THE STATE OF MAHARASHTRA & ORS.

Bombay High Court · (2018) 03 BOM CK 0065

Indian Penal Code, 1860 — Section 34, 120-B, 225, 302Constitution Of India, 1950 — Article 311(b) ,311(2)

High Courts20 Mar 2018Disposed Of

AVANTOR PERFORMANCE MATERIALS INDIA LIMITED Vs UNION OF INDIA, THROUGH SECRETARY AND ANR.

Bombay High Court · (2018) 03 BOM CK 0064

Central Tax — Section 2(21)CENVAT Credit Rules, 2004 — Rule 4(7)Constitution Of India, 1950 — Article 14, 19(1)(g)

High Courts20 Mar 2018Allowed

THE STATE OF MAHARASHTRA AND ORS. Vs SHRI VASANT TRIMBAKRAO CHOBE AND ORS

Bombay High Court · (2018) 03 BOM CK 0063

Constitution Of India, 1950 — Article 14

High Courts20 Mar 2018Disposed Of

BALASAHEB NIVRUTTI JAGTAP Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 03 BOM CK 0051

Indian Penal Code, 1860 — Section 323, 332 , 353

High Courts20 Mar 2018Disposed Of

SHAIKH MOHAMED SHABIR Vs UNION OF INDIA AND ANR

Bombay High Court · (2018) 03 BOM CK 0050

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c) ,9(A), 22(c), 25(A), 29, 31, 31(A) , 50, 9©, 25, 67Indian Penal Code, 1860 — Section 120B