Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 39, 48, 48(1)

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High Courts16 Aug 2012

Natubhai G. Patel Vs State of Maharashtra and Another

Bombay High Court · (2013) 2 BomCR(Cri) 164

Criminal Procedure Code, 1973 (CrPC) — Section 154Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts16 Aug 2012

M/s. B.G. Ahuja and Another Vs State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 1015 : (2013) 4 ALLMR 838

Constitution of India, 1950 — Article 226

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High Courts16 Aug 2012Allowed

Mrs. Humera Sarfaraz Patel Vs Sarfaraz Sadiq Patel

Bombay High Court · (2013) 2 ALLMR 233 : (2013) 2 DMC 309 : (2013) 4 MhLj 88

Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(viii)(a)

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High Courts16 Aug 2012Allowed

Dhudku Ganpat Mahajan Vs Prabhakar Madhavrao Deshpande and Others

Bombay High Court · (2013) 1 ABR 59 : (2013) 2 ALLMR 662 : (2013) 1 MhLj 809

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32(g), 32(m), 85Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 12Limitation Act, 1963 — Section 28, 3

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High Courts16 Aug 2012

The Commissioner of Income Tax-6, Aaykar Bhavan, M.K. Road, Mumbai - 400020 Vs M/s. Hindalco Industries Limited, Century Bhavan, 3rd Floor, Dr. A.B. Road, Worli, Mumbai - 400025

Bombay High Court · (2012) 08 BOM CK 0217

Income Tax Act, 1961 — Section 10(23G), 10(23G), 115O, 260(A), 57

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High Courts16 Aug 2012Dismissed

The Maharashtra State Cooperative Bank Ltd. Vs The District Collector, District Pune and Others

Bombay High Court · (2013) 1 ALLMR 750 : (2012) 6 BomCR 450 : (2013) 2 MhLj 856

Essential Commodities Act, 1955 — Section 3Industrial Disputes Act, 1947 — Section 33, 33C, 33C(1)Maharashtra Land Revenue Code, 1966 — Section 218, 247, 248

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High Courts16 Aug 2012Dismissed

Nanasaheb alias Sharad Madhav Varade Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 202

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302

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High Courts16 Aug 2012Dismissed

Sadashiv Mahajan Vs The Hon''ble Minister for Cooperation and Textile, State of Maharashtra, Yavatmal District Central Cooperative Bank Limited and Prafulla Mankar

Bombay High Court · (2012) 6 ALLMR 128 : (2013) 1 BomCR 280

Maharashtra Co-operative Societies Act, 1960 — Section 144Y, 152, 2(13), 2(20), 2(7)

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High Courts16 Aug 2012Dismissed

State of Maharashtra Vs Gunwant Dhumbhare

Bombay High Court · (2013) BomCR(Cri) 27

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts16 Aug 2012

Hitendrasingh and Others Vs Dr. Panjabrao Deshmukh Krishi Vidyapeeth and The Vice Chancellor, Dr. Panjabrao Deshmukh Krishi Vidyapeeth, PO - Krishinagar, Akola Ku. Pramodini Ambadas Lad Vs His Excellency the Hon''ble Chancellor, Dr. Panjabrao Deshmukh Krishi Vidyapeeth, Akola

Bombay High Court · (2012) 6 ALLMR 794 : (2012) 114 BOMLR 2916

Criminal Procedure Code, 1973 (CrPC) — Section 164

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High Courts16 Aug 2012Dismissed

Dr. Sujit Govind Dange Vs State of Maharashtra and Others Varsha Laxmanrao Deshpande Vs Dr. Sujit Govind Dange and Others

Bombay High Court · (2012) 5 ALLMR 801 : (2013) 2 BomCR 351

Constitution of India, 1950 — Article 14

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High Courts16 Aug 2012Dismissed

Tushar P. Shah Vs International Asset Reconstruction Co. P. Ltd. and Others

Bombay High Court · (2013) 2 ALLMR 89 : (2013) 1 BC 502 : (2012) 6 BomCR 200 : (2013) 2 MhLj 768

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, 19, 38, 39

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High Courts16 Aug 2012Allowed

Kailash Nath and Associates and M/s. Kalicharan and Sons Vs Girdhar Gopal Sureka

Bombay High Court · (2012) 08 BOM CK 0102

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2)Specific Relief Act, 1963 — Section 16

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High Courts16 Aug 2012

Vijaya Silk House (Bangalore) Limited Vs Union of India and Another

Bombay High Court · (2013) 257 CTR 67 : (2012) 349 ITR 566

Income Tax Act, 1961 — Section 80HHC

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High Courts16 Aug 2012Allowed

Nitin Ramesh Dhiwar Vs Sou. Roopali Nitin Dhiwar

Bombay High Court · (2013) 3 BomCR 108

Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504

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High Courts14 Aug 2012

Safe and Sure Marine Service Pvt. Ltd. Vs Commr. of S.T., Mumbai

Bombay High Court · (2013) 29 STR 350

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