A. R. Sulphonates Private Limited Vs Union Of India Thr. The Secretary Department Of Revenue And Ors
.... case of Texmaco Rail Engineering Limited (supra). 52. Mr. Ochani further submitted that the provisions of unamended Section 3 (12) use the term “including” thereby implying that all provisions of the Customs Act would be made applicable to the Tariff Act. Mr. Ochani submitted that, in thes ...
Bombay High Court
Essar Shipping Limited Vs Union Of India
.... stitutional validity was therefore challenged since the Policy Circular was utilised as an instrument of retrospective amendment, rendering it arbitrary. 11. The Policy Circular was defended by the DGFT as being clarificatory and not substantive in its amending effect, thereby allowing it t ...
Bombay High Court
Dr. Prince John Edavazhikal Vs Collector of Stamps and Joint District Registrar, Palghar
.... BOI is a Government Undertaking. It is BOI who has auctioned the said property under the provisions of the SARFAESI Act, 2002, in which the Petitioner was the successful auction purchaser. Once this is the case, we find that the Stamping Authorities could not have independently assessed the mark ...
Bombay High Court
M/s. S. R. Thorat Milk Product Pvt. Ltd Vs State Of Maharashtra & Anr
.... e aforesaid arguments, the Respondents then submitted that the stock of 30,183 Metric Tons of Milk Powder, which was available on 30th June 2018, also included Milk Powder produced by availing the subsidy of Rs.3/- per litre of Milk under Government Resolution dated 10th May 2018 which provided ...
Bombay High Court
Sunfresh Agro Industries Pvt. Ltd Vs State Of Maharashtra & Anr
.... he Export Subsidy sought in this Petition, the same would amount to granting double benefit to the Petitioner. The Respondents submitted that for this reason also, the Petitioner should not be granted the Export Subsidy of Rs.1,25,00,000/- sought in the Petition. 24. We have heard the parti ...
Bombay High Court
VRS Foods Limited Vs State Of Maharashtra & Anr
.... he Export Subsidy sought in this Petition, the same would amount to granting double benefit to the Petitioner. The Respondents submitted that for this reason also, the Petitioner should not be granted the Export Subsidy of Rs.1,25,00,000/- sought in the Petition. 24. We have heard the parti ...
Bombay High Court
Govind Milk and Milk Products Pvt. Ltd Vs State Of Maharashtra & Anr
.... he Export Subsidy sought in this Petition, the same would amount to granting double benefit to the Petitioner. The Respondents submitted that for this reason also, the Petitioner should not be granted the Export Subsidy of Rs.1,25,00,000/- sought in the Petition. 24. We have heard the parti ...
Bombay High Court
Karunakar Shetty Vs Shanta Chandappa Alva
.... e legal question as to whether bar contained in Order 2 Rule 2 CPC is attracted so as to non-suit the plaintiff from filing the suit for specific performance of the agreement, in our considered opinion, the bar is not attracted. 23. At the outset, we consider it apposite to take note of the ...
Bombay High Court
Marine Electricals India Ltd Vs Union Of India and Anr
.... e. The said Affidavit therefore submitted that the interpretation sought to be given by the Petitioner to clause 8(5) of the Notification dated 26th June 2020, as substituted by Notification dated 18 th October 2022, is totally fallacious, which, in turn, entailed dismissal of the Petition with ...
Bombay High Court
Symbiosis Opern Education Society And Symbiosis Skills And Professional University And Anr Vs Univerisity Grants Commission And Anr
.... , which would give a greater assurance of quality in offering it in the more-challenging ODL and OL modes. 33. Therefore, the essence of these requirements may be stated thus: if the HEI meets the minimum quality threshold (evidenced by its accreditation or ranking), and also has validated ...
Bombay High Court
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