Bombay High Court Judgments

High Courts12 Oct 2011

Niranjan Alloys Steel P. Ltd. Vs Commr. of C. Ex. and Cus., Aurangabad

Bombay High Court · (2012) 279 ELT 309

Central Excise Rules, 1944 — Rule 96ZO, 96ZO(1), 96ZO(2)Central Excises and Salt Act, 1944 — Section 35F, 3A, 3A(2), 3A(4)General Clauses Act, 1897 — Section 6

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High Courts12 Oct 2011Dismissed

Ramesh Majrikar Vs The State of Maharashtra and Scheduled Tribe Certificates Scrutiny Committee, Nagpur Vilas Majrikar Vs The State of Maharashtra, Scheduled Tribe Certificates Scrutiny Committee, Nagpur and Research Officer, Nagpur

Bombay High Court · (2012) 1 ALLMR 155 : (2011) 6 BomCR 501

Constitution of India, 1950 — Article 14, 20, 20(1), 243(O), 243(Z)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 193(2), 199, 200, 304B

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High Courts12 Oct 2011Dismissed

Shri Shankar Babani Halarnkar and Smt. Shantabai (Leela) Shankar Halarnkar Vs Smt. Sharayu V. Kauthankar and Others

Bombay High Court · (2011) 10 BOM CK 0098

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High Courts12 Oct 2011

Municipal Corporation, Amravati Vs Smt. Pratibha Kashinath Gajbhiye and Kiran Kashinath Gajbhiye, being minor through natural guardian, respdt. no.1. Both

Bombay High Court · (2012) 1 ALLMR 136 : (2012) 1 BomCR 46 : (2012) 1 MhLj 230 : (2012) 2 TAC 202

Workmens Compensation Act, 1923 — Section 19, 3, 3(1), 3(5), 4A(3)

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High Courts12 Oct 2011Allowed

Dr. Surendra Ramlal Tiwari and Trimurty Nagar (N.I.T.) Ground Bachav Kruti Samiti Vs State of Maharashtra, Nagpur Improvement Trust, Nagpur Municipal Corporation and Bhartiya Vidya Bhavan, Munshi Sadan

Bombay High Court · (2012) 1 ALLMR 253 : (2012) 4 BomCR 231 : (2012) 114 BOMLR 343

Constitution of India, 1950 — Article 21, 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 22, 31(6), 37Nagpur Improvement Trust Act, 1936 — Section 16(1)

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High Courts12 Oct 2011

Tien Yuan India Pvt. Ltd. Vs Commissioner of C. Ex. and Cus., Belapur

Bombay High Court · (2012) 281 ELT 202

Central Excises and Salt Act, 1944 — Section 35F

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High Courts12 Oct 2011Dismissed

M/s. Ambika Construction Co., Sunswept Building, A-401, Lokhandwala Complex, Andheri (W) Vs Union of India and Shri K.K. Varma

Bombay High Court · (2012) 2 ALLMR 557 : (2012) 2 ARBLR 249 : (2011) 113 BOMLR 3487 : (2012) 1 MhLj 455

Arbitration and Conciliation Act, 1996 — Section 19, 34

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High Courts12 Oct 2011Dismissed

Krishnabai Padu Govari Since Deceased Through Her LRs. Smt. Sharadabai Krishna Patil and others Vs State of Maharashtra and another

Bombay High Court · (2012) 4 ALLMR 830 : (2012) 3 MhLj 32

Land Acquisition Act, 1894 — Section 11, 12(2), 18(1)(2), 28, 28

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High Courts11 Oct 2011Dismissed

Gopal Yadav Vs Scheduled Tribe Certificate Scrutiny Committee, Nagpur Division and others

Bombay High Court · (2012) 4 ALLMR 685 : (2012) 2 MhLj 466

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2011Allowed

Kalpana Udhav Disle Vs Ganesh Disle and Others

Bombay High Court · (2012) 2 ALLMR 583 : (2012) 2 BomCR 149

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1

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High Courts11 Oct 2011

Union of India Vs Rostam Parvaresh

Bombay High Court · (2012) 276 ELT 454

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 125, 129DD

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High Courts11 Oct 2011

Vallabhdas Cursondas Natha Turst Vs The Municipal Corporation of greater Mumbai

Bombay High Court · (2011) 6 BomCR 499

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 165Town Planning Act, 1954 — Section 29

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High Courts11 Oct 2011

Shahnawaz khan Vs Smt. Azarunnisa Begum

Bombay High Court · (2012) 2 ALLMR 577 : (2012) 5 BomCR 818 : (2012) 3 MhLj 143

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, 151Constitution of India, 1950 — Article 227

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High Courts11 Oct 2011Disposed Off

Metal Rolling Works Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2011) 245 CTR 113 : (2011) 339 ITR 373

Income Tax Act, 1961 — Section 132, 153C, 2(47), 271(1)

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High Courts11 Oct 2011

Grasim Industries Ltd. Vs Union of India

Bombay High Court · (2012) 276 ELT 298

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High Courts11 Oct 2011Allowed

Shamsher Singh and Balwinder Singh Vs The State of Maharashtra, Medha Gadgil, the Principal Secretary (Appeals and Security) to the Government of Maharashtra, The Superintendent of Prison, Nasik Road Central Prison, Nasik Road, Maharashtra and The Officers of Customs, Air Intelligence Unit, Mumbai

Bombay High Court · (2011) 113 BOMLR 3609

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2), 7, 7(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 108, 111

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High Courts11 Oct 2011