Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 14, 151, 162, 166, 299Goa, Daman and Diu Industrial Development Act, 1965 — Section 14, 16, 2, 27, 28

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High Courts26 Nov 2010Allowed

Shri Oswaldo Jose Coelho Velho Vs Government of Karnataka and The Director of Tourism Government of Karnataka and The Director of Tourism Vs Shri Oswaldo Jose Coelho Velho

Bombay High Court · (2010) 11 BOM CK 0105

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 3Transfer of Property Act, 1882 — Section 116

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High Courts26 Nov 2010

Goa Industrial Development Corporation Vs Comunidade of Nagoa, through the Administrator, of Comunidades through its Attorney, Shri Antonio Bernardo Francisco Pereira and Dy. Collector and S.D.O. and L.A.O.

Bombay High Court · (2011) 113 BOMLR 648

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts26 Nov 2010Dismissed

Smt. Sheetal Prakash Pai nee Vijaya Bhangui Vs Dr. Prakash Ramnath Pai

Bombay High Court · (2010) 112 BOMLR 4943

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 41 Rule 31, Order 6 Rule 2, 100Limitation Act, 1963 — Article 60

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High Courts26 Nov 2010Allowed

Amit Associates and Mr. A. Aziz A. Latif Vs Sanghi Bros. (Indore) Ltd.

Bombay High Court · (2010) 11 BOM CK 0089

Contract Act, 1872 — Section 73, 74

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High Courts26 Nov 2010Allowed

Communidade of Nagoa Vs Special Land Acquisition Officer and The Managing Director, Goa Industrial Development Corporation Goa Industrial Development Corporation Vs Communidade of Verna and Special Land Acquisition Officer, IDC

Bombay High Court · (2010) 11 BOM CK 0088

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts26 Nov 2010Allowed

Goa Industrial Development Corporation Vs Comunidade of Cortalim

Bombay High Court · (2010) 11 BOM CK 0067

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts26 Nov 2010Allowed

Communidade of Nagoa, through its Attorney Shri Antonio Pereira Vs Deputy Collector (L.A.) and The Administrative Officer, Goa, Daman and Diu Industrial Estate Corporation Deputy Collector (SDO) Sub-Division and The Executive Engineer, Works Division Vs Communidade of Nagoa Communidade of Verna, through its Attorney Shri Savio Correia Vs The Deputy Collector (SDO), Sub Division and The Executive Engineer, Works Div.

Bombay High Court · (2011) 5 BomCR 153 : (2011) 3 MhLj 253

Land Acquisition Act, 1894 — Section 11, 18, 4

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High Courts26 Nov 2010Allowed

Shri John Sebastian Dias Vs Shri B. Abdul Kadar, Civil Contractor

Bombay High Court · (2010) 11 BOM CK 0059

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts26 Nov 2010Allowed

Vithal Jaidev Naik Vs Shri Teodorio D''Souza and Others

Bombay High Court · (2011) 1 TAC 402

Motor Vehicles Act, 1988 — Section 140

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High Courts26 Nov 2010Allowed

Smt. Sharad Guno Naik Vs Shri Diwakar Narayan Gauns Dessai and The National Insurance Company Ltd.

Bombay High Court · (2010) 11 BOM CK 0057

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High Courts26 Nov 2010Allowed

Gurumukhsingh Tak Vs State of Maharashtra and Others

Bombay High Court · (2010) 11 BOM CK 0052

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A

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High Courts26 Nov 2010Allowed

Kai. Sahakar Maharshi Dagaji Ajba Patil Charitable Trust and Others Vs Shetkari Sahakari Sangh Ltd. and Others

Bombay High Court · (2011) 2 ALLMR 880

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 30

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High Courts26 Nov 2010

Neon Laboratories Pvt. Ltd. Vs Troikaa Pharma Limited, Union of India and Assistant Controller of Patents and Designs

Bombay High Court · (2011) 2 ALLMR 831 : (2011) 2 BomCR 54 : (2010) 112 BOMLR 4901 : (2011) 45 PTC 357

Patents (Amendment) Act, 2005 — Section 17, 18, 19, 20, 21Patents (Amendment) Rules, 2005 — Rule 55, 55(1)Patents Act, 1970 — Section 10, 11, 11(A), 11(B), 12

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High Courts26 Nov 2010Allowed

Mudhaidevi Shikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2011) 7 ALLMR 54 : (2011) 1 MhLj 906

Constitution of India, 1950 — Article 141, 142

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High Courts26 Nov 2010Allowed

Mrs. Charu Kishor Mehta and Vs State of Maharashtra and Another

Bombay High Court · (2011) CriLJ 1486 : (2011) 8 RCR(Criminal) 1516

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 34

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High Courts26 Nov 2010Dismissed

Anand Tatyaba Kadam Vs State of Maharashtra and Another

Bombay High Court · (2011) CriLJ 1130

Criminal Procedure Code, 1973 (CrPC) — Section 294, 428Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 376, 376(2)

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