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Bombay High Court judgments, 2003

1,271 judgments · page 47 of 64

High Courts13 Mar 2003Partly Allowed

Natwarlal Deochanddas Gujrathi, (deceased through L.Rs. Lalitabai Natwarlal Gujrathi, Rajendra Natwarlal Gujrathi, deceased through L.R. Pankaj Rajendra Gujrathi, Surendra Natwarlal Gujrathi, Vinodkumar Natwarlal Gujrathi, Pradip Natwarlal Gujrathi, Anil Natwarlal Gujrathi, Ranjana Sethi, Pravina Shaha and Miss. Vanita Natwarlal Gujrathi) Vs Motilal Raoji Bansi, (deceased through L.Rs. Bhagirathibai @ Bhagibai Motilal Bansi, Nitinchandra Motilal Bansi and Maganlal Motilal Bansi)

Bombay High Court · (2003) 03 BOM CK 0042

Transfer of Property Act, 1882 — Section 111
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High Courts12 Mar 2003

Commissioner of Income Tax Vs State Bank of India

Bombay High Court · (2003) 181 CTR 59 : (2003) 261 ITR 82 : (2003) 129 TAXMAN 683

Income Tax Act, 1961 — Section 35B, 37State Bank of India (Subsidiary Banks) Act, 1959 — Section 48(1)State Bank of India Act, 1955 — Section 32
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High Courts12 Mar 2003

Force Shipping Limited Vs Ashapura Minechem Limited

Bombay High Court · (2003) 3 ALLMR 142 : (2003) 3 ARBLR 32 : (2003) 6 BomCR 328 : (2003) 4 MhLj 329 : (2003) 46 SCL 264

Arbitration and Conciliation Act, 1996 — Section 31, 31(3), 34, 48, 69Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)(2)
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