Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 — Rule 8, 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 13, 3, 4

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High Courts14 Feb 2012Disposed Off

Director of Income Tax (Exemption) Vs Goregaon Sports Club

Bombay High Court · (2012) 21 TAXMAN 479

Income Tax Act, 1961 — Section 11, 12A, 13, 143(3), 2(15)

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High Courts14 Feb 2012Dismissed

The Commissioner of Income Tax-I, Kendriya Rajaswa Bhavan, Gadkari Chowk, Old Agra Road, Nashik Vs Shri Gopinath Manohar Wadi 29, Vaibhav Nagar, Golibar Tekadi Dhule

Bombay High Court · (2012) 02 BOM CK 0111

Income Tax Act, 1961 — Section 132(1), 158BC, 158BD, 2(31), 292BPartnership Act, 1932 — Section 19

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High Courts14 Feb 2012Dismissed

Mahesh Daulatram Changrani 8, Parijat Co-operative Housing Society Ltd., 3rd floor,Juhu Versova Link Road, Andheri(W) Mumbai Vs Religare Securities Ltd (Trading member of National Stock Exchange) Office at: 210, Taj Building, 1st Floor, Dr. D.N. Road, Fort, Mumbai

Bombay High Court · (2013) 1 BomCR 188

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High Courts14 Feb 2012

Union of India Vs Canara Bank

Bombay High Court · (2012) 283 ELT 5

Foreign Exchange Management Act, 1999 — Section 19Foreign Exchange Regulation Act, 1973 — Section 64(2), 68(1), 8(3), 8(4)Penal Code, 1860 (IPC) — Section 107

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High Courts13 Feb 2012Dismissed

Julio Fernandes Vs State of Goa and Others

Bombay High Court · (2012) 02 BOM CK 0234

Land Acquisition Act, 1894 — Section 31(3)

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High Courts13 Feb 2012

Kishore Wadhwani and Nitesh Wadhwani Vs The State of Maharashtra and Dhariwal Industries Limited

Bombay High Court · (2012) BomCR(Cri) 349

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(2), 156(2), 156(3), 157(2)

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High Courts13 Feb 2012Allowed

Bindiya Ajay Chawla Vs Citifinancial Consumer Finance India Ltd. and Others

Bombay High Court · (2012) 3 ALLMR 398 : (2012) 3 BomCR 91 : (2012) 4 MhLj 271

Arbitration and Conciliation Act, 1996 — Section 3, 34General Clauses Act, 1897 — Section 27

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High Courts13 Feb 2012Allowed

Dr. Anthony Sequeira and Others Vs Cyrus Behram Irani and Others

Bombay High Court · (2012) 5 ALLMR 866

Bombay Public Trusts Act, 1950 — Section 18, 70A, 72Presidency Small Cause Courts Act, 1882 — Section 19, 22, 28, 29, 36

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High Courts13 Feb 2012

B.M. Jain and Sons Pvt. Ltd. Vs Union of India

Bombay High Court · (2013) 290 ELT 30

Customs Act, 1962 — Section 111(i), 111(m), 125(1), 127C(5)

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High Courts13 Feb 2012

Kavas Khurshad Nariman Vs Cyrus Behram Irani and Others

Bombay High Court · (2012) 3 ALLMR 198 : (2013) 2 BomCR 153 : (2012) 4 MhLj 845

Bombay Public Trusts Act, 1950 — Section 18, 19, 19(1), 70A, 72Bombay Public Trusts Rules, 1951 — Rule 6, 7Notaries Act, 1952 — Section 19, 22, 22A, 28, 29

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