Bombay High Court Judgments

High Courts12 Jan 2012Dismissed

Augustino Mascarenhas Vs State of Goa, Mr. P.M. Naik The Returning Officer of Election of the Goa State Co-operative Milk Producers Union Ltd., Curti, Ponda Goa and Mr. Dhananjay Nandhba Desai

Bombay High Court · (2012) 01 BOM CK 0123

Constitution of India, 1950 — Article 226, 227

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High Courts12 Jan 2012Dismissed

Nandurbar Municipal Council Vs Mangilal Mishrilal Bafana, since died through his legal heirs (Shri. Chagan Mangilal Bafana)

Bombay High Court · (2012) 2 ALLMR 264

Limitation Act, 1963 — Section 5

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High Courts12 Jan 2012Dismissed

Communidade of Balli, Balli, Quepem Goa Vs Vithoba Mahadev Dessai, Agonda, Canacona Goa and Others

Bombay High Court · (2012) 3 ALLMR 718 : (2012) 4 BomCR 351 : (2012) 4 MhLj 391

Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969 — Rule 3, 6Land Acquisition Act, 1894 — Section 11, 30Land Revenue Code, 1968 — Section 105, 95

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High Courts12 Jan 2012Dismissed

Land Acquisition Officer, South Goa Sub Division, Quepem- Goa and Director of Education, Directorate of Education, Panaji- Goa Vs Shri Joaquim Antonio Rodrigues

Bombay High Court · (2012) 01 BOM CK 0090

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts12 Jan 2012Allowed

Mrs. Kamalam P. Thilakan and Others Vs Vithala Narayana Shetty

Bombay High Court · (2012) 3 ALLMR 70 : (2012) 5 BomCR 190 : (2012) 3 MhLj 213

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts12 Jan 2012

Damodhar Bajaj Vs Ratan Shinde

Bombay High Court · (2012) BomCR(Cri) 384

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Jan 2012

Mr. Dhannaram @ Dhania Bhill Vs State

Bombay High Court · (2012) BomCR(Cri) 42 : (2012) 114 BOMLR 595

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428Goa Childrens Act, 2003 — Section 8, 8(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(l)

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High Courts12 Jan 2012

Braz Dias Vs Anthony Mascarenhas and Others

Bombay High Court · (2013) ACJ 1578 : (2012) 5 ALLMR 716 : (2012) 5 BomCR 168

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 15, Order 11 Rule 17, Order 11 Rule 21, Order 11 Rule 23

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High Courts12 Jan 2012Allowed

Sitaram Through Lrs. Vs Commissioner of Income Tax and Another

Bombay High Court · (2012) 248 CTR 180 : (2012) 341 ITR 549 : (2012) 208 TAXMAN 376

Constitution of India, 1950 — Article 226, 227Finance Act, 2001 — Section 230A, 230A(1)Income Tax Act, 1961 — Section 132, 132(5), 132B, 132B(4), 143(3)

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High Courts12 Jan 2012

Nickunj Eximp Enterprises Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2012) 346 ITR 6

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 142(1), 142(2A), 143(3), 148

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