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Bombay High Court judgments

73,288 judgments · page 1,469 of 3,665

High Courts09 Mar 2011Dismissed

Eurotex Industries and Exports Limited and Shri H.P. Siotia Vs Union of India (UOI) and Director General of Foreign Trade Technocraft Industries (India) Limited Vs Union of India (UOI), The Textile Commissioner, Director General of Foreign Trade and The Commissioner of Customs (Exports) (New Customs House and Jawahar Customs House) Indo Count Industries Limited and J.R. Ranka Vs Union of India (UOI) and The Commissioner of Customs (Exports)

Bombay High Court · (2011) 3 ALLMR 5 : (2011) 4 BomCR 605 : (2011) 113 BOMLR 834 : (2011) 267 ELT 13 : (2011) 8 RCR(Civil) 2257

Customs Act, 1962 — Section 11, 11(2)Foreign Trade (Development and Regulation) Act, 1992 — Section 19(3), 2, 3, 5, 9(1)Foreign Trade (Regulation) Rules, 1993 — Rule 7
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High Courts08 Mar 2011Dismissed

Force Motors Ltd. Vs Shantilal Hukumchand Sancheti and Another

Bombay High Court · (2011) 7 ALLMR 84 : (2012) 1 BomCR 225 : (2011) 113 BOMLR 965 : (2011) 130 FLR 236 : (2011) 4 LLJ 62 : (2011) 3 MhLj 90

Industrial Disputes Act, 1947 — Section 10(1), 25(F), 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48, 50, 59
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