Bombay Rent Act, 1947 — Section 29, 5(8)Limitation Act, 1963 — Article 58, 64Maharashtra Housing and Area Development Act, 1976 — Section 77(6), 88, 89, 90(4)

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High Courts10 Jan 2012

M/s. Vibhit Enterprises Pvt. Ltd. Vs M/s. M.B.Constructions and Others M/s. M.B.Constructions and Others Vs M/s. Vibhit Enterprises Pvt. Ltd.

Bombay High Court · (2012) 3 BC 344 : (2012) 5 BomCR 170

Contract Act, 1872 — Section 2Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 60

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High Courts10 Jan 2012

Tukaram Dhondiba Chopade. Vs Andappa Genu Walekar since deceased through his heirs (Nagnath Andappa Walekar, since deceased through his heirs and Others

Bombay High Court · (2012) 3 ALLMR 828 : (2012) 5 BomCR 561 : (2012) 3 MhLj 150

Bombay Revenue Jurisdiction Act, 1876 — Section 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 21, 31, 32G, 32M, 32O

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High Courts09 Jan 2012

Sun Pharmaceuticals Industries Limited Vs Emcure Pharmaceuticals Limited

Bombay High Court · (2012) 3 ALLMR 692 : (2012) 5 BomCR 85 : (2012) 114 BOMLR 685 : (2012) 2 MhLj 37 : (2012) 49 PTC 243

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High Courts09 Jan 2012Disposed Off

Atlas Copco AB of Sweden Vs Commissioner of Income Tax

Bombay High Court · (2012) 249 CTR 450 : (2012) 205 TAXMAN 5

Income Tax Act, 1961 — Section 256(1)

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High Courts09 Jan 2012

Mr. Sandeep Vasant Bane and Another Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 302 : (2012) 3 BomCR 154 : (2012) 2 MhLj 820

Bombay Stamp Act, 1958 — Article 36, 5

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High Courts09 Jan 2012

The Commissioner of Sales Tax, Maharashtra State, Mumbai Vs M/s. Pure Helium (India) Ltd.

Bombay High Court · (2012) 49 VST 14

Bombay Sales Tax Act, 1959 — Section 61Central Sales Tax Act, 1956 — Section 4(2), 5(1), 5(2), 6, 6(1)Constitution of India, 1950 — Article 269, 269, 269(1), 286, 286(1)

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High Courts09 Jan 2012Allowed

Mohammad Sajid Abdul Majid Momin Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 818

Bombay Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 170, 342, 395, 397

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High Courts06 Jan 2012Dismissed

Mhalu Naik Vs Assistant Election Officer and Returning Officer and Others

Bombay High Court · (2013) 2 ABR 1009

Constitution of India, 1950 — Article 226

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High Courts06 Jan 2012Allowed

Greig Miranda Vs The State of Maharashtra at the instance of Gorai police stn.

Bombay High Court · (2012) BomCR(Cri) 389

Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5

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High Courts06 Jan 2012

Mrs. Maria Elvira das Neves Ferreira Trindade and Others Vs Deputy Collector, Margao and Executive Engineer, W.D. IX, PHE, Fatorda

Bombay High Court · (2012) 3 ALLMR 502 : (2012) 1 BomCR 517 : (2012) 114 BOMLR 651

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)Land Acquisition Act, 1894 — Section 18

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High Courts06 Jan 2012

Lt. Cdr. Alok Verma, Indian Inhabitant, permanently Vs The Shipping Corporation of India Ltd., Shipping House, Madame Cama Road, Bombay 400021 and Others

Bombay High Court · (2012) 4 ALLMR 331 : (2012) 114 BOMLR 635

Constitution of India, 1950 — Article 14, 19, 226Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998 — Rule 11, 15Merchant Shipping Act, 1958 — Section 5, 80, 80(1)

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