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Bombay High Court judgments, 2007

1,531 judgments · page 71 of 77

High Courts02 Feb 2007

Dinesh Shah Vs Ravi Sharma

Bombay High Court · AIR 2007 Bom 111 : (2007) 2 BomCR 601 : (2007) 109 BOMLR 474 : (2007) 3 CivCC 370 : (2007) 3 MhLj 261 : (2007) 5 RCR(Civil) 595

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High Courts31 Jan 2007Dismissed

J.C. and Sons and Another Vs Ghafrana Banobi Ahmed Ali

Bombay High Court · (2007) 4 ALLMR 245 : (2007) 2 BomCR 673 : (2007) 4 MhLj 705

Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 10Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29ACivil Procedure Code Amendment Act, 1982 — Order 47 Rule 1, Order 7 Rule 11, 151, 57
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High Courts31 Jan 2007

Municipal Council Vs Kundanlal Mohanlal Jaiswal and Others

Bombay High Court · (2007) 3 ALLMR 86 : (2007) 3 BomCR 384 : (2007) 3 MhLj 155

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 6(1), 7, 8Maharashtra Land Revenue Code, 1966 — Section 31
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High Courts31 Jan 2007Allowed

Tata Motors Ltd. formerly known as The Tata Company Ltd. and Shiavak Ratanshaw Vakil of Bombay Indian Inhabitant Vs The State of Maharashtra, The Assistant Commissioner of Sales Tax (Assessment) I, The Deputy Commissioner of Sales Tax (Appeals) and The Maharashtra Sales Tax Tribunal

Bombay High Court · (2007) 2 ALLMR 666 : (2007) 2 BomCR 641 : (2007) 109 BOMLR 315

Bombay Sales Tax Act, 1959 — Section 13, 14, 2(26), 7, 74Bombay Sales Tax Rules, 1959 — Rule 3, 41A, 41C, 41ECentral Sales Tax Act, 1956 — Section 14, 15
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High Courts31 Jan 2007

The Commissioner of Income Tax Vs Velingkar Brothers

Bombay High Court · (2007) 2 BomCR 249 : (2007) 109 BOMLR 368 : (2007) 209 CTR 8 : (2007) 289 ITR 382 : (2007) 3 MhLj 241

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 14, 14(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 3A
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