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Bombay High Court judgments

73,288 judgments · page 1,385 of 3,665

High Courts23 Dec 2011

Vinayak Bhiva Bhilare Vs The State of Maharashtra, The State Election Commissioner and The Commissioner, Pune Municipal Corporation, Pune Miss. Vaishali Chandane Vs The State of Maharashtra Mantralaya, The Chief Secretary, Mantralaya, The Secretary, Urban Development Department and Maharashtra State Election Commission

Bombay High Court · (2012) 4 BomCR 150 : (2012) 114 BOMLR 547 : (2012) 3 MhLj 285

Bombay Provincial Municipal Corporations Act, 1949 — Section 5, 5(3)Constitution of India, 1950 — Article 141, 243(R), 243(S), 81Maharashtra Municipal Corporations, Municipal Councils, Nagar Panchayats and Industrial Townships (Third Amendment) Act, 1995 — Section 3
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High Courts23 Dec 2011Dismissed

M/s. Hindalco Industries Ltd. Adity Birla Centre, "B" Wing, 3rd floor, S.K. Ahire Marg, Worli, Mumbai - 25 Vs The Addl. Commissioner of Income Tax Transfer Pricing Officer - 1(5) Room No. 2, Ground floor, Scindia House, Ballard Estate, Mumbai - 400 001 and Others

Bombay High Court · (2012) 252 CTR 167 : (2012) 211 TAXMAN 315

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 144C(1), 144C(5), 147, 253(1)Income Tax Rules, 1962 — Rule 10E
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High Courts23 Dec 2011Allowed

Pandharinath Bhikaji Telge Vs Appropriate Authority

Bombay High Court · (2012) 340 ITR 420 : (2012) 211 TAXMAN 140

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 269UA(b), 269UA(b)(2)(iii), 269UA(d), 269UDLand Acquisition Act, 1894 — Section 18, 30, 31
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High Courts22 Dec 2011Dismissed

Indian Drugs Manufacturers Association, I.A. Alva of Bombay, Indian Inhabitant, being the Secretary General of the 1st Petitioner and R.D. Joshi of Bombay Vs Union of India, Secretary, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers and Joint Secretary to the Government of India, Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers

Bombay High Court · (2012) 4 BomCR 416

Arbitration and Conciliation Act, 1996 — Section 11(4)Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 226, 265, 300A, 39
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High Courts22 Dec 2011

Ambarish Rangshahi Patnigere and Others Vs State of Maharashtra [Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908] and Others

Bombay High Court · (2012) 1 ALLMR 497 : (2012) 1 BomCR 505 : (2012) 114 BOMLR 467 : (2012) 1 MhLj 900

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(10), 45, 45(2), 451, 5(2)Constitution of India, 1950 — Article 226, 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 1(2), 4, 4(2), 4(5)
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High Courts22 Dec 2011

Special Land Acquisition Officer (South Goa) Konkan Railway Corporation Limited, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete Goa, 403707 and Chief Engineer, Konkan Railway Corporation Ltd., Rawnfond, near Margao Railway Station, Margao-Goa Vs Antonio Carvalho Antonio Carvalho and Dionisio N.P. Carvalho, 116, Nauta, Cortalim-Goa Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete Goa, 403707 and The Chief Engineer, Konkan Railway Corporation Ltd., 4th Floor, Souza Tower, Church Square, Panaji Goa. 403001

Bombay High Court · (2011) 12 BOM CK 0056

Land Acquisition Act, 1894 — Section 18, 4
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