Election Symbols (Reservation and Allotment) Order, 2000 — Rule 15AMaharashtra Zilla Parishads (Electoral Divisions and Conduct of Election) Rules, 1962 — Rule 15, 22(7)

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High Courts02 Feb 2012Allowed

Parmeshwar and Others Vs The State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 444

Penal Code, 1860 (IPC) — Section 307, 34, 498A

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High Courts02 Feb 2012Dismissed

Mr. Francis Xavier Lobo Vs Mrs. Raquela de Cruz e Lobo and Others

Bombay High Court · (2012) 02 BOM CK 0149

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 7, Order 26 Rule 9, Order 39 Rule 7, 105Constitution of India, 1950 — Article 227

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High Courts02 Feb 2012

Mr. William Rosario Fernandes Vs Mr. Pascoal Fernandes and Another

Bombay High Court · (2012) 3 ALLMR 818

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 32

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High Courts02 Feb 2012

Mr. Suresh Anant Mirashi and Mr. John Phil Vaz Vs State of Goa, Margao Municipal Council and Shree Pandurang Mandir

Bombay High Court · (2012) 02 BOM CK 0132

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2012

Ravi @ Ravikumar Garejwar Anna Gauda Vs The State of Maharashtra (Colaba Police Station)

Bombay High Court · (2012) BomCR(Cri) 604

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts02 Feb 2012

Hemant Dattatraya Silam Vs State of Maharashtra State of Maharashtra Vs Hemant Dattatraya Silam, Assistant Regional Transport Officer

Bombay High Court · (2012) 2 ALLMR 829 : (2012) 2 BomCR 8 : (2012) 3 MhLj 405

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 8

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High Courts02 Feb 2012Disposed Off

The Commissioner of Income Tax 3 Vs M/s. Darshan Securities Pvt. Ltd.

Bombay High Court · (2012) 114 BOMLR 794 : (2012) 341 ITR 556 : (2012) 206 TAXMAN 68

Income Tax Act, 1961 — Section 143(3), 28, 43, 70(1), 72

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High Courts02 Feb 2012Dismissed

Vijay kumar Golhar Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 BomCR 15 : (2012) 3 MhLj 219

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 10(2), 16, 16(1)(b), 16(2), 16(2)(1)

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High Courts02 Feb 2012Allowed

Swan Mills Ltd. Vs Dhirajlal @ Dhirubhai Babaria and others

Bombay High Court · (2012) 4 ALLMR 51 : (2012) 2 BomCR 20 : (2012) 114 BOMLR 1242 : (2012) 4 MhLj 937

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 13

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High Courts01 Feb 2012Dismissed

Ganesh Bhau Sonawane Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 70 : (2012) 114 BOMLR 871

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 397

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High Courts01 Feb 2012

Lal Saheb Mahanand Pal Vs State of Maharashtra

Bombay High Court · (2012) 02 BOM CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304(I), 34

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High Courts01 Feb 2012Disposed Off

Commissioner of Income Tax-1, Mumbai Vs Hindustan Lever Ltd.

Bombay High Court · (2012) 343 ITR 161 : (2012) 19 TAXMAN 56

Income Tax Act, 1961 — Section 143(3), 260A, 263, 35(1), 80HH

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High Courts01 Feb 2012Dismissed

United India Insurance Co. Ltd. Vs Anjana Parmar and Another

Bombay High Court · (2013) ACJ 1295 : (2013) 2 BomCR 879 : (2012) 3 MhLj 914

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High Courts01 Feb 2012Dismissed

Shri Nanda Sonu Raikar @ Nanda S. Naik and his wife and Mrs. Premavati Nanda Raikar Vs Geeta Ratan Shinde and Others

Bombay High Court · (2012) 02 BOM CK 0129

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts01 Feb 2012Dismissed

New Akash Ganga Co-operative Housing Society Vs Municipal Corporation of Greater Mumbai and Another

Bombay High Court · (2012) 2 BomCR 17

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