BHCTHE WESTERN REPORT
Commercial, constitutional and public-law reporting from the Bombay High Court and its benches.
PERMANENT MONTHLY EDITIONS
THE BOMBAY BRIEF
LEADTODAY'S REPORT
The petitioners challenged the application of Rule 15(1)(c) of the Central Civil Services (Conduct) Rules, 1964 (“CCS Conduct Rules”) to government employees seeking election as office-bearers of employees’ co-operati...
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The Society’s building was sanctioned for residential use, including Flat No. 3, which Respondent Nos. 2 and 2(A) sought to convert to commercial use.
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The petitioners were appointed on compassionate grounds in 2004 and 2008, respectively, after the deaths in service of their fathers.
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The Maharashtra Public Service Commission (MPSC) advertised 27 Fisheries Development Officer posts, including four reserved for OBC candidates; one OBC post was earmarked for a woman and one for a candidate with a dis...
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The Respondent, a client of the Petitioner stockbroker, alleged losses arising during a period when a technical glitch allegedly caused excess margin to appear in his account and disputed trades and square-offs carrie...
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For Assessment Year 2012–13, the Assessing Officer disallowed ₹17,57,51,160 under Section 14A of the Income Tax Act, 1961, read with Rule 8D of the Income Tax Rules, 1962.
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Cadila obtained regulatory approvals and a manufacturing licence to launch its biosimilar of Trastuzumab, after Roche’s formulation patent had expired.
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The Applicants sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, relying on Clause 25 of a Term Sheet dated 15 December 2025.
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The dispute arose from a dealership agreement and sub-lease executed on 3 August 2005.
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The parties became partners of M/s Prime Kitchen Care under an Admission-cum-Retirement Deed/Partnership Deed dated 14 March 2014, which contained an arbitration clause at Clause 33; they later executed a Supplementar...
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The petitioner was a guarantor under a hire-purchase agreement dated 7 January 1998 between Respondent No. 1 and Respondent No. 2.
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The plaintiff claimed sub-lease rights in municipal land and ownership of a building through an assignment from Ghai Lamba Pvt. Ltd.
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The Petitioner, who had passed HSC in the Commerce stream with Mathematics and Statistics, was admitted by Respondent No. 2 College to F.Y. B.Sc. (Computer Science) in 2023–24 after being advised that she was eligible.
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The Respondent was appointed as Manager, Accounts and Finance on 22 July 2019, confirmed in February 2020, and terminated on 3 May 2020 after allegations of misconduct.
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Respondent No. 1 was appointed as a Physics lecturer under three appointment orders, each describing her appointment as temporary and limited to an academic year.
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