High Courts09 Mar 2017Dismissed
Samson Maritime Ltd. Vs Commissioner of Income Tax, City
Bombay High Court · (2017) 393 ITR 102
Income Tax Act, 1961 - Section 142(1), Section 143(2), Section 147(1)(c)
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 712 of 3,658
High Courts09 Mar 2017Disposed Off
Babu Nagappa Phulari Vs President Mahatma Phule Education Society Parbhani
Bombay High Court · (2017) 2 ALLMR 785
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 11, Section 9
High Courts09 Mar 2017Allowed
M/s J.S. Cotton Industries Vs The State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 142
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 115
High Courts09 Mar 2017Dismissed
Bhagwan Sampatrao Ghodmare Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 15 : (2017) 3 BCR 348
Constitution of India, 1950 - Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 14(3-A)
High Courts09 Mar 2017Dismissed
Sau. Shalini w/o Dhanraj Shirsat Vs Dhanraj s/o Tukaram Shirsat
Bombay High Court · (2017) AIR(Bombay) 116 : (2017) 3 AIRBomR 551 : (2017) 3 ALLMR 735
Hindu Marriage Act, 1955 - Section 11, Section 29(2)
High Courts08 Mar 2017Allowed
Vithal Mallu Chintalwar, & Anr. Vs The State of Maharashtra Through Excise Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 03 BOM CK 0281
Bombay Prohibition Act, 1949, Section 142(2) -Bombay Prevention (Closure of licence on Resolution by Gram Sabha or representation by Voters in the Ward of Municipal Council/Corporation) Order, 2008, Rule
High Courts08 Mar 2017
Gahinath Dagadu Buge Vs State of Maharashtra and others
Bombay High Court · (2017) 03 BOM CK 0259
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017
Gurbir Shivdev Singh & Ors. Vs Naresh Nathulal Pal & Ors.
Bombay High Court · (2017) 03 BOM CK 0256
Code of Civil Procedure, 1908, Order 7Rule 11 -Hindu Succession Act, 1956, Section 15, Section 16, Section 8,
High Courts08 Mar 2017Disposed off
Kaushal Kumar, Prisoner No.180/2015 Vs STATE OF GOA, & ANR.
Bombay High Court · (2017) 03 BOM CK 0249
High Courts08 Mar 2017
M/s Central Provinces Manganese Ore Company Limited Vs The Commissioner of Income-Tax,(Vidarbha)
Bombay High Court · (2017) 03 BOM CK 0242
Income Tax Act, 1961, Section 256(1), Section 256(1), Section 256(1), Section 256(1), Section 43B, Section 4
High Courts08 Mar 2017Dismissed
Mr. P. Shaliyo Vs The Principal Secretary, Administrative Reforms Department, Government of Goa, & Ors.
Bombay High Court · (2017) 03 BOM CK 0224
High Courts08 Mar 2017
Mrs. Conceicao Fernandes, W/o Francis Fernandes Vs Shri Salvador Fernandes son of Shri Sylvester Fernandes, & Ors.
Bombay High Court · (2017) 03 BOM CK 0216
High Courts08 Mar 2017
Ms. Swati Shantaram Bagde Vs The Controller of Examination, University of Mumbai, Examination Section, Commerce Unit, & Ors.
Bombay High Court · (2017) 03 BOM CK 0213
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017
Pandurang Bapu Khavare Vs State Of Maharashtra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0204
Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Tenancy and Agricultural Lands Act, 1948, Section 43, Section 32(
High Courts08 Mar 2017
Pascoela Fernandes & Ors. Vs Dr. Waman Sinai Xeldenkar & Ors.
Bombay High Court · (2017) 03 BOM CK 0203
High Courts08 Mar 2017
Shri Vijay Machindra Markad, & Ors. Vs The State of Maharashtra Through its Incharge Police Inspector, & Ors.
Bombay High Court · (2017) 03 BOM CK 0171
Essential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - Penalties
High Courts08 Mar 2017
Shri. Murlidhar Raghu Jagtap, & Ors. Vs Special Land Acquisition Officer No. 22 Collectorate Compound, Dist.Pune, & Ors.
Bombay High Court · (2017) 03 BOM CK 0168
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect
High Courts08 Mar 2017
Shri. Murlidhar Raghu Jagtap, & Ors. Vs Special Land Acquisition Officer No. 22, & Ors.
Bombay High Court · (2017) 03 BOM CK 0167
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect
High Courts08 Mar 2017Dismissed
Smt. Jayashree w/o. Pawan Girhe, & Anr. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0160
Maharashtra Village Panchayats Act, 1958, Section 16, Section 10(1)(a)
High Courts08 Mar 2017Allowed
Smt. Shobha widow of Suresh Kurekar Vs Shri Mohan son of Suresh Kurekar
Bombay High Court · (2017) 03 BOM CK 0159
Code of Civil Procedure, 1908, Order 9Rule 13, Section 96, Order 47Rule 1, Section 96(2), Order 41Ru