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Bombay High Court judgments

73,288 judgments · page 1,389 of 3,665

High Courts12 Dec 2011

Rajkumar Kishanlal Awasthi Vs Bagve and another

Bombay High Court · (2012) 2 ALLMR 462 : (2012) 4 BomCR 178 : (2012) 2 MhLj 611

Civil Procedure Code, 1908 (CPC) — Section 72, 92Contempt of Courts Act, 1971 — Section 2, 2, 6, 7Maharashtra Land Revenue Code, 1966 — Section 50(3), 50(5)
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High Courts09 Dec 2011Allowed

M/s. Spacewood Furnishers Pvt. Ltd. and Shri Vivek Deshpande, Director of M/s. Spacewood Furnishers Pvt. Ltd. Vs The Director General of Income Tax (Investigation), Pune, The Director of Income Tax (Investigation), Nagpur, Saraf Chamber, Mount Road, Sadar, Nagpur, Tah. and Dist. Nagpur, State of Maharashtra, Assistant Director of Income Tax (Investigation), (HQR), Nagpur and Dy. Commissioner of Income Tax, Central Circle 2(3), Nagpur, Aaykar Bhawan, Civil Lines, Nagpur, Tah. and Dist. Nagpur, State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 404 : (2012) 246 CTR 313 : (2012) 340 ITR 393 : (2012) 3 MhLj 239 : (2012) 204 TAXMAN 392

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165Income Tax Act, 1961 — Section 132, 132(1), 133A, 147, 148
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High Courts09 Dec 2011

Godavari Laxmi Co-op. Bank Ltd. Vs The Union of India and Maharashtra Boiler and Tubing Corporation, Prop.Mohd. Shafi Mohd. Hussain Hamdule

Bombay High Court · AIR 2012 Bom 69 : (2012) ALLMR 669 : (2012) 3 BC 180 : (2012) 2 BomCR 780 : (2012) 2 MhLj 472

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(12), 13(2), 13(4), 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9
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High Courts09 Dec 2011Allowed

Lalaso Balu Shaikh Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 404

Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 147, 148, 149, 348, 363Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7
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High Courts09 Dec 2011Dismissed

M/s. Top Ten and Shri Narsidas Katkoria Vs State of Maharashtra and Others. Sou. Kanta Kate and Shri Deepak Kate Vs The Nishant Sahakari Gramin Credit Cooperative Society Ltd. and Smt. Suhasini Pathak

Bombay High Court · (2012) 2 ALLMR 127 : (2012) 2 BomCR 647 : (2012) 1 MhLj 347

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 137, 154, 154A(2), 163
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