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Bombay High Court judgments, 2011

2,168 judgments · page 1 of 109

High Courts23 Dec 2011Allowed

Pandharinath Bhikaji Telge "Vithal Niwas" Plot No. 565 Ghatla Village, Ghatla Road, Chembur, Mumbai-400071 Vs The Appropriate Authority, Union of India and M/s Sunkrish Developers M/s Sunkrish Developers Vs The Appropriate Authority, Union of India and Dattaram Bhikaji Telge

Bombay High Court · (2012) 114 BOMLR 503

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 269(U)(A), 269(U)(D), 269(U)(D)(1), 269(U)(E)(2)Income Tax Rules, 1962 — Rule 48(I)
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High Courts23 Dec 2011

Shri Mahesh V. Javkar Vs State of Maharashtra and Others

Bombay High Court · (2012) 1 ALLMR 891 : (2012) 4 BomCR 228 : (2012) 2 MhLj 116

Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 4Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(4)
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High Courts23 Dec 2011

Vinayak Bhiva Bhilare Vs The State of Maharashtra, The State Election Commissioner and The Commissioner, Pune Municipal Corporation, Pune Miss. Vaishali Chandane Vs The State of Maharashtra Mantralaya, The Chief Secretary, Mantralaya, The Secretary, Urban Development Department and Maharashtra State Election Commission

Bombay High Court · (2012) 4 BomCR 150 : (2012) 114 BOMLR 547 : (2012) 3 MhLj 285

Bombay Provincial Municipal Corporations Act, 1949 — Section 5, 5(3)Constitution of India, 1950 — Article 141, 243(R), 243(S), 81Maharashtra Municipal Corporations, Municipal Councils, Nagar Panchayats and Industrial Townships (Third Amendment) Act, 1995 — Section 3
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High Courts23 Dec 2011Dismissed

M/s. Hindalco Industries Ltd. Adity Birla Centre, "B" Wing, 3rd floor, S.K. Ahire Marg, Worli, Mumbai - 25 Vs The Addl. Commissioner of Income Tax Transfer Pricing Officer - 1(5) Room No. 2, Ground floor, Scindia House, Ballard Estate, Mumbai - 400 001 and Others

Bombay High Court · (2012) 252 CTR 167 : (2012) 211 TAXMAN 315

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 144C(1), 144C(5), 147, 253(1)Income Tax Rules, 1962 — Rule 10E
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High Courts23 Dec 2011Allowed

Pandharinath Bhikaji Telge Vs Appropriate Authority

Bombay High Court · (2012) 340 ITR 420 : (2012) 211 TAXMAN 140

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 269UA(b), 269UA(b)(2)(iii), 269UA(d), 269UDLand Acquisition Act, 1894 — Section 18, 30, 31
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High Courts22 Dec 2011Dismissed

Indian Drugs Manufacturers Association, I.A. Alva of Bombay, Indian Inhabitant, being the Secretary General of the 1st Petitioner and R.D. Joshi of Bombay Vs Union of India, Secretary, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers and Joint Secretary to the Government of India, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers

Bombay High Court · (2012) 4 BomCR 416

Arbitration and Conciliation Act, 1996 — Section 11(4)Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 226, 265, 300A, 39
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