Bombay Municipal Corporation Act, 1888 — Section 163, 167, 213, 217, 217(2)Bombay Provincial Municipal Corporations Act, 1949 — Section 406Constitution of India, 1950 — Article 226, 265

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High Courts28 Jan 2008

Mr. Hassan Ali Khan Vs Settlement Commission, The Commissioner of Income Tax, The Deputy Commissioner of Income Tax and Union of India (UOI)

Bombay High Court · (2008) 217 CTR 163 : (2008) 299 ITR 127 : (2008) 168 TAXMAN 78

Constitution of India, 1950 — Article 255Income Tax Act, 1961 — Section 245(1), 245BA(5A), 245C, 245D, 245D(1)

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High Courts28 Jan 2008Dismissed

State of Maharashtra, Food and Civil Supplies Department Vs Smt. Usha Shirish Khandwala

Bombay High Court · (2008) 2 ALLMR 730 : (2008) 3 MhLj 902

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(3), 20

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High Courts28 Jan 2008Dismissed

Municipal Corporation of Gr. Mumbai Vs Best Workers'' Union

Bombay High Court · (2008) 5 BomCR 478 : (2008) 4 MhLj 250

Bombay Industrial Relations Act, 1946 — Section 42Industrial Disputes Act, 1947 — Section 2, 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(1), 3(2), 30

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High Courts25 Jan 2008

Prashant Khawas Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 ALLMR 572 : (2008) 6 BomCR 190 : (2008) 2 MhLj 322

Constitution of India, 1950 — Article 226, 227, 342

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High Courts25 Jan 2008Dismissed

Union of India (UOI) Vs Suchitra Ganesh Pathare and Others

Bombay High Court · (2009) ACJ 394 : (2008) 4 MhLj 96

Railway Claims Tribunal Act, 1987 — Section 13(1A), 16Railways Act, 1989 — Section 123, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3

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High Courts25 Jan 2008Dismissed

New India Assurance Company Ltd. Vs Smt. Shashikalabai Nalhe and Others

Bombay High Court · (2008) 3 ALLMR 136 : (2008) 3 BomCR 173

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High Courts25 Jan 2008Dismissed

Shri Tukaram S. Dighole Vs Shri Manikrao Shivaji Kokate

Bombay High Court · (2008) 2 ALLMR 370 : (2008) 3 BomCR 141 : (2008) 2 MhLj 281

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Conduct of Elections Rules, 1961 — Rule 93(2)Evidence Act, 1872 — Section 76

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High Courts25 Jan 2008Dismissed

Chandramani Devraj Tiwari Vs The Secretary, Smr. R.B. Tiwari Sanskrutik Kendra and Others

Bombay High Court · (2008) 3 ALLMR 138 : (2008) 3 BomCR 206 : (2008) 3 MhLj 274

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 7

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High Courts25 Jan 2008

Wyeth Holdings Corporation and Another Vs Burnet Pharmaceuticals (Pvt.) Ltd.

Bombay High Court · AIR 2008 Bom 100 : (2008) 2 ALLMR 405 : (2008) 2 BomCR 739 : (2008) 110 BOMLR 409 : (2008) 36 PTC 478

Trade Marks Act, 1999 — Section 2(1), 28(1), 29(1), 30, 30(2)

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High Courts25 Jan 2008Dismissed

Ashok Organic Industries Ltd. Vs Asset Reconstruction Company (India) Limited (ARCIL)

Bombay High Court · (2008) 3 BomCR 78 : (2008) 110 BOMLR 531 : (2008) 114 CompCas 144 : (2008) 3 CompLJ 61

Bonus Act, 1965 — Section 34Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 391, 392, 393, 394, 433

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High Courts25 Jan 2008

Jeweltouch (India) Pvt. Ltd. Vs Naheed Hafeez Quraishi and Others

Bombay High Court · (2008) 2 ALLMR 285 : (2008) 2 ARBLR 321 : (2008) 3 BomCR 217 : (2008) 3 MhLj 54

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 7, 7(2)

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High Courts25 Jan 2008Allowed

Hindustan Lever Ltd. Vs Ramkrishna Bhikha Dushane

Bombay High Court · (2008) 2 BomCR 822 : (2008) 117 FLR 1118 : (2008) 2 LLJ 746 : (2008) 5 MhLj 735

Industrial Disputes Act, 1947 — Section 10(1), 33, 33(1), 33(2), 33A

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High Courts25 Jan 2008

Mohmed Yunusuddin Shaikh Vs Manganese Ore [India] Ltd.

Bombay High Court · (2008) 3 ALLMR 141 : (2008) 3 BomCR 71 : (2008) 3 LLJ 94

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2

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High Courts25 Jan 2008Dismissed