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Bombay High Court judgments

73,288 judgments · page 1,353 of 3,665

High Courts29 Mar 2012

Tata Motors Ltd. formerly known as Tata Engineering and Locomotive Company Limited and Others Vs Brihanmumbai Mahanagarpalika, The Assessor and Collector, Municipal Corporation of Greater Mumbai, The Deputy Assessor and Collector (Octroi/Refund) Municipal Corporation of Greater Mumbai and Octroi Inspector, Air Cargo Complex

Bombay High Court · (2012) 4 ALLMR 802 : (2012) 4 BomCR 141

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1988 — Section 192
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High Courts29 Mar 2012Dismissed

Everest Flavours Ltd. Vs The Union of India and Others

Bombay High Court · (2012) 4 ALLMR 810 : (2012) 114 BOMLR 2066 : (2012) 192 ECR 11 : (2012) 282 ELT 481 : (2013) 18 GSTR 317

Central Excise Rules, 2002 — Rule 11, 18, 57ICentral Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1), 11B(2), 11BBConstitution of India, 1950 — Article 226
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High Courts29 Mar 2012

Jet Airways (India) Ltd. and Mr. Saroj K. Datta Vs Municipal Corporation of Gr.Mumbai, Joint Municipal Commissioner (Improvements), Municipal Corporation of Greater Mumbai, The Assessor and Collector, Municipal Corporation of Greater Mumbai and The State of Maharashtra

Bombay High Court · (2012) 3 ALLMR 678 : (2012) 5 BomCR 413 : (2012) 3 MhLj 841

Aircraft Rules, 1937 — Rule 134, 3(49), 30(1), 30(4)Government of India Act, 1935 — Section 192(1)Mumbai Municipal Corporation Act, 1988 — Section 194A
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High Courts29 Mar 2012Dismissed

Raghunath Sitaram Naik Vs The State of Goa

Bombay High Court · (2012) BomCR(Cri) 707 : (2012) CriLJ 2278

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 325, 84
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