High Courts06 Jun 2016Dismissed
Director of Income-tax (Exemptions) Vs Khar Gymkhana
Bombay High Court · (2016) 287 CurTR 303 : (2016) 385 ITR 162
Income Tax Act, 1961 - Section 12AA, 2(15)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 779 of 3,658
High Courts06 Jun 2016Dismissed
IG Petrochemicals Ltd. Vs Commissioner of C. Ex. & Cus., Belapur
Bombay High Court · (2016) 338 ELT 17
High Courts06 Jun 2016Dismissed
Navinchand Khushalchand Mutha Vs Banaji Damu Sonde
Bombay High Court · (2016) 6 BCR 622 : (2016) 5 MhLJ 682
Transfer of Property Act, 1882 — Section 53A, 58, 58(c)
High Courts06 Jun 2016Allowed
Ravindra Narayan Malap Vs The President, Guhagar Education Society
Bombay High Court · (2016) 4 ALLMR 442 : (2016) 4 MhLJ 836 : (2016) 5 SLR 713
Constitution of India, 1950 - Article 226
High Courts06 Jun 2016Dismissed
Union of India Vs Shri Nasiruddin Sadruddin
Bombay High Court · (2016) 4 ALLMR 417 : (2016) 6 SLR 34
Constitution of India, 1950 - Article 226, 227
High Courts06 Jun 2016Disposed Off
IDBI Trusteeship Services Limited Vs Hubtown Limited
Bombay High Court · (2016) AIR(Bombay) 243 : (2016) 5 AIRBomR 557 : (2016) 4 BCR 266
Contract Act, 1872 - Section 126, 57
High Courts06 Jun 2016Allowed
Shri Mithun M. Naik Vs Village Panchayat of Kundaim
Bombay High Court · (2016) 4 AIRBomR 455 : (2017) 1 BCR 392
High Courts19 May 2016Dismissed
State of Maharashtra Vs Santosh
Bombay High Court · (2016) 2 AIRBomRCri 508 : (2017) ALLMRCri 1642 : (2016) 3 BomCR(Cri) 237
Penal Code, 1860 (IPC) - Section 302
High Courts12 May 2016Partly Allowed
M/s Nav Maharashtra Cooperative Fruit Sale Society Ltd. Vs Nathu Shenfadu Patil
Bombay High Court · (2016) 150 FLR 159 : (2016) 6 SLR 238
Industrial Disputes Act, 1947 - Section 11A
High Courts11 May 2016Partly Allowed
Viransingh @ Simansingh Vs State of Maharashtra, through Office of Govt. Pleader/Public Prosecutor, High Court, Nagpur
Bombay High Court · (2016) ALLMRCri 2616
Arms Act, 1959 - Section 25, 3, 39Penal Code, 1860 (IPC) - Section 399
High Courts10 May 2016Allowed
Waman Vs State of Maharashtra, through the Police Station Officer, Tumsar
Bombay High Court · (2016) ALLMRCri 2633
Penal Code, 1860 (IPC) - Section 376
High Courts06 May 2016Disposed Off
Khizzer Akhtar Shah Vs The State of Maharashtra
Bombay High Court · (2016) 2 ACC 426
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279
High Courts06 May 2016Disposed Off
M/s. Permasteelisa (India) Pvt.Ltd. at A-307, Boomrang Chandivali Farm Road, Near Chandivali Studio, Andheri, Mumbai - 400 072 - Applicant @HASH State of Maharashtra Department of Sales Tax Vikrikar Bhavan, Mazgaon, Mumbai - 400 010
Bombay High Court · (2016) 6 BCR 454
Execution of Works Contracts (Re-enacted) Act, 1989 - Section 9(1)
High Courts06 May 2016Dismissed
Vikas Ashokrao Dekate Vs State of Maharashtra
Bombay High Court · (2017) 3 BCR 192 : (2016) 6 MhLJ 526
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3Constitution of India, 1950 - Article 226
High Courts06 May 2016Disposed Off
Ramswaroop Vs The Commissioner of Income Tax-II
Bombay High Court · (2016) 290 CurTR 520 : (2016) 388 ITR 208
Income Tax Act, 1961 — Section 127
High Courts06 May 2016Partly Allowed
Magasvargiya Shikshan Sanstha Vs Bhausaheb Sonaji Kakade
Bombay High Court · (2016) 4 BCR 533 : (2016) 2 LLN 600
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 16(2)
High Courts06 May 2016Disposed Off
Suresh Thimiri Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 465 : (2016) ALLMRCri 4961 : (2016) 3 BomCR(Cri) 108 : (2016) 6 MhLJCrl 694
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts06 May 2016Disposed Off
Shri Sudam Gopal Pednekar Vs Land Acquisition Officer and anr.
Bombay High Court · (2016) 4 BCR 238
Land Acquisition Act, 1894 - Section 18, 4
High Courts06 May 2016Dismissed
Dr. Aasif G. Shaikh Vs Industry, Energy and Labour Department
Bombay High Court · (2016) 150 FLR 230
Constitution of India, 1950 - Article 226Maharashtra Minimum Wages Rules, 1963 - Rule 4Minimum Wages Act, 1948 - Section 7
High Courts06 May 2016Disposed Off
Mrs. Vidyalata Nilkanth Patil Vs Chairman/Secretary, Shikshan Prasarak Samiti
Bombay High Court · (2016) 5 BCR 594 : (2016) 4 MhLJ 106
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9(1)(b)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 12