Arbitration and Conciliation Act, 1996 — Section 17, 2(1)(e), 36, 42, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 41, Order 21 Rule 41(2), 37, 38

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High Courts03 Dec 2014

Jitendra Kumar Jain Vs Central Bureau of Investigation

Bombay High Court · (2015) ALLMR(Cri) 503 : (2015) 1 BomCR(Cri) 177

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 7

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High Courts03 Dec 2014

Dattatray Namdev Kalake Vs Bapu Bhairu Bhivungade

Bombay High Court · (2015) 1 ALLMR 5 : (2015) 1 BomCR 267 : (2015) 1 MhLj 892

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts03 Dec 2014

Prashant Gopal Gokhale Vs Manasi Shyamsunder Kelkar

Bombay High Court · (2015) 1 BomCR 270

Hindu Succession Act, 1956 — Section 11, 8, 8(b), 9

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High Courts03 Dec 2014

Artist Tree Pvt. Ltd. Vs Central Board of Direct Taxes

Bombay High Court · (2015) 273 CTR 14 : (2014) 369 ITR 691 : (2015) 228 TAXMAN 108

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2)(b), 139, 139(1), 139(4)

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High Courts02 Dec 2014

Yasinkhan Masumkhan Multani Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 1467

Bombay Police Act, 1951 - Section 56, 59 — Constitution of India, 1950 - Article 226

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High Courts02 Dec 2014

Agrawal Construction Vs Commissioner of Central Excise & Service Tax and Others

Bombay High Court · (2015) 1 BomCR 424 : (2015) 2 MhLj 273 : (2015) 38 STR 16

Arbitration Act, 1940 — Section 16, 30Arbitration and Conciliation Act, 1996 — Section 34Finance Act, 1994 — Section 85(3-A)

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High Courts02 Dec 2014

Ambika Mahila Matsyavyavasayik Sahakari Sanstha Ltd. Vs The State of Maharashtra

Bombay High Court · (2015) 1 ABR 761 : (2015) 3 ALLMR 230 : (2015) 6 BomCR 458 : (2015) 3 MhLj 690

Constitution of India, 1950 — Article 226, 233, 234, 247, 323AMaharashtra Co-operative Societies Act, 1960 — Section 105, 11, 12, 13, 14

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High Courts02 Dec 2014

Sahebrao Vithoba Pawar Vs The Municipal Commissioner, Thane Municipal Corporation, Thane City

Bombay High Court · (2015) 1 ABR 704 : (2015) 4 ALLMR 327

Bombay Police Act, 1951 — Section 33(wa)Constitution of India, 1950 — Article 14, 19, 226, 227Maharashtra Fire Prevention and Life Safety Measures Act, 2006 — Section 10, 10(2), 3, 3(1), 3(2)

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High Courts02 Dec 2014