High Courts04 Aug 2017
TRUSTEE OF SAURASHTRA TRUST Vs THE DIRECTOR OF INCOME-TAX (EXEMPTION)
Bombay High Court · (2017) 08 BOM CK 0012
Income Tax Act, 1961, Section 11, Section 11, Section 11, Section 11, Section 239, Section 239,
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 650 of 3,654
High Courts03 Aug 2017Dismissed
Vinaykumar Maniram Chavan Vs State of Maharashtra, Through the Collector, Akola, & Anr.
Bombay High Court · (2017) 08 BOM CK 0225
Land Acquisition Act, 1894, Section 4, Section 6, Section 9, Section 18, Section 4(1A) - Publication of preliminary notification and power
High Courts03 Aug 2017
Bharat Puri, & Ors. Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 08 BOM CK 0203
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7(1
High Courts03 Aug 2017Dismissed
Kim Steel Strips Pvt. Ltd., & Anr. Vs The Commissioner of Central Excise and Customs
Bombay High Court · (2017) 08 BOM CK 0157
Central Excise Act, 1944, Section 35, Section 35F, Section 35B(1)(b) - Appeals to Commissioner (Appeals)]. - Deposit, pending appeal, of duty demanded or penalty levied. -
High Courts03 Aug 2017Allowed
Ku. Shalini d/o Raghunath Patil, since deceased through Legal Representative, Rupesh s/o Vasantrao Patil Vs Hon''ble Member, Maharashtra State Co-operative Appellate Court, & Ors.
Bombay High Court · (2017) 08 BOM CK 0154
Maharashtra Co-operative Societies Act, 1960, Section 91, Section 97 - Disputes - Appeal against ecision under section 96 and order under section 95
High Courts03 Aug 2017Dismissed
Land Acquisition Officer, Through the Executive Engineer Vs Mr. George Fernandes alias Jorge Luis Fernandes
Bombay High Court · (2017) 08 BOM CK 0152
Code of Civil Procedure, 1908, Order 41Rule 27, Order 13Rule 1, Order 41Rule 21, Order 13Rule 12 -
High Courts03 Aug 2017
M/s. Tata Johnson Controls Automotive Limited, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0138
Bombay Sales Tax Act, 1959, Section 41, Section 2(29), Section 61(1) - Exemptions - Definitions - Statement of case to High Court
High Courts03 Aug 2017Allowed
Mr. Shankar Shetgaonkar, s/o late Namdev Shetgaonkar, & Anr. Vs State of Goa, through the Police Inspector
Bombay High Court · (2017) 08 BOM CK 0121
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts03 Aug 2017
Jayanti Gawas (Lady Prisoner No.15/15), & Anr. Vs State of Goa, through the Chief Secretary of Home Dept,., & Ors.
Bombay High Court · (2017) 08 BOM CK 0108
High Courts03 Aug 2017Allowed
Sambha Purushottam Palikondawar, & Ors. Vs State of Maharashtra Through the Secretary Urban Development Department, & Ors.
Bombay High Court · (2017) 08 BOM CK 0084
Maharashtra Regional and Town Planning Act, 1966, Section 129(2) - Possession of land in case of urgency
High Courts03 Aug 2017
Shri Kashinath S/o Pundlik Patil, & Anr. Vs The State of Maharashtra, Through the Secretary Urban Development Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 08 BOM CK 0063
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 6, Section 127 - Declaration tha
High Courts03 Aug 2017Dismissed
The Forest Development Corporation of Maharashtra Limited, through its Managing Director, Shri J.N.Saxena Vs The Additional Commissioner of Income Tax, & Ors.
Bombay High Court · (2017) 08 BOM CK 0028
Income Tax Act, 1961, Section 10, Section 10, Section 10, Section 10, Section 10(1), Section 10(1),
High Courts03 Aug 2017Allowed
The Manager, Air Ambulance Aviation Ambatt, & Anr. Vs State of Goa, through the Public Prosecutor, & Ors.
Bombay High Court · (2017) 08 BOM CK 0027
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts03 Aug 2017Dismissed
The State of Maharashtra, Through the Collector, & Anr. Vs Savatram Ramprasad Mills, Akola
Bombay High Court · (2017) 08 BOM CK 0017
Land Acquisition Act, 1894, Section 4, Section 6, Section 18, Section 4(1) - Publication of preliminary notification and powers of officers thereupon. - Decl
High Courts03 Aug 2017Dismissed
Vidhya Vikas Shikshan Prasarak Mandal Vs The State of Maharashtra, Through its Secretary, Education Department, Mantralaya, & Ors.
Bombay High Court · (2017) 08 BOM CK 0006
Right Of Children To Free And Compulsory Education Act, 2009, Section 3, Section 6, Section 8, Section 9, Section 13(1),
High Courts02 Aug 2017Allowed
BHANUDAS S/O HONA GAJBHIV Vs STATE OF MAHARASHTRA; SCHEDULED
Bombay High Court · (2017) 08 BOM CK 0205
Constitution of India, Article 226, Article 17, Article 342, Article 15(4), Article 341, Article 366,
High Courts02 Aug 2017
Bhanudas Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 08 BOM CK 0204
Constitution of India, Article 226, Article 25, Article 17, Article 15(4), Article 341, Article 366(24) - Power
High Courts02 Aug 2017Allowed
Bhavana Pradipkumar Nagrecha, & Ors. Vs M/s. Dharshibhai Jethabhai & Sons, & Ors.
Bombay High Court · (2017) 08 BOM CK 0201
Indian Penal Code, 1860, Section 279, Section 304A, Section 338 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act enda
High Courts02 Aug 2017Allowed
Eknath Gaude Deputy Superintendent of Police (Retd.) Vs State of Goa, Through the Chief Secretary, & Ors.
Bombay High Court · (2017) 08 BOM CK 0165
Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14 -Payment of Gratuity Act, 1972, Section 4(6) - Payment of gratuity
High Courts02 Aug 2017Allowed
Employee"s State Insurance Corporation Vs Vidarbha Co-operative Marketing Society Limited
Bombay High Court · (2017) 08 BOM CK 0163
Employees State Insurance Act, 1948, Section 82, Section 1(4), Section 1(5), Section 39(5) - Appeal - Short title, extent, commencement and application - Sh