Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(k)Maharashtra Rent Control Act, 1999 — Section 3(1)Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41

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High Courts22 Nov 2010Allowed

Ravi@ Rahul Dinesh Dangore and Akash @ Bhurya Raju Potraje Vs The State of Maharashtra

Bombay High Court · (2010) 11 BOM CK 0108

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts22 Nov 2010

Comunidade of Nagoa Vs Shri Joaquim Joao Carvalho and Others

Bombay High Court · (2010) 11 BOM CK 0104

Constitution of India, 1950 — Article 227

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High Courts22 Nov 2010Dismissed

Special Land Acquisition Officer (N) and The Executive Engineer, Works Division VII, Irrigation Department Vs Shri Rama Govind Raut

Bombay High Court · (2010) 11 BOM CK 0077

Land Acquisition Act, 1894 — Section 4(1)

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High Courts22 Nov 2010Allowed

Mr. Sonu Vithu Gauns and Mr. Pandurang Vithu Gauns Vs Mr. Tukaram Mahadev Gauns

Bombay High Court · (2010) 11 BOM CK 0066

Constitution of India, 1950 — Article 227

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High Courts22 Nov 2010Dismissed

Sarita Vithal Lolienkar, Sanjiv Vithal Lolienkar and Prasad Vithal Lolienkar Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd.

Bombay High Court · (2010) 11 BOM CK 0065

Land Acquisition Act, 1894 — Section 4(1)

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High Courts22 Nov 2010Dismissed

Ganpat Krishna Lolienkar and Prasad Vithal Lolienkar Vs Special Land Acquisition Officer and The Chief Engineer, Konkan Railway Corporation Ltd.

Bombay High Court · (2010) 11 BOM CK 0064

Land Acquisition Act, 1894 — Section 4

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High Courts22 Nov 2010Dismissed

Commissioner of Income Tax Vs Ronuk Industries Ltd.

Bombay High Court · (2011) 240 CTR 265 : (2011) 203 TAXMAN 90

Finance Act — Section 254(2)(A)

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High Courts22 Nov 2010Dismissed

Ashok Vs Senior Executive Regional Officer, Maharashtra Tourism Development Corporation Ltd. and Another

Bombay High Court · (2012) 134 FLR 167

Constitution of India, 1950 — Article 226, 227

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High Courts22 Nov 2010Dismissed

State of Maharashtra Vs Jubedabee @ Chandewali and Noorali @ Buru

Bombay High Court · (2010) 11 BOM CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 307, 34, 448

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High Courts22 Nov 2010Dismissed

State of Maharashtra Vs Amalio Simoes

Bombay High Court · (2011) 1 Crimes 225

Customs Act, 1962 — Section 108, 111, 135(1)Foreign Exchange Regulation Act, 1973 — Section 13(2), 18(1), 67

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High Courts19 Nov 2010

Ezra Victor Aboody Vs H. Dhanrajgir Estate Pvt. Ltd.

Bombay High Court · (2010) 11 BOM CK 0117

Arbitration Act, 1940 — Section 34, 8(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Partnership Act, 1932 — Section 69(1), 69(2)(A), 69(3)

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High Courts19 Nov 2010Allowed

Maharashtra General Kamgar Union Vs Pix Transmissions Ltd. and Shri Narendra Singh Nagbhire, Assistant Labour Commissioner and Conciliation Officer

Bombay High Court · (2011) 2 ALLMR 657 : (2011) 1 BomCR 19 : (2011) 128 FLR 616 : (2011) 2 LLJ 276 : (2011) LLR 193 : (2011) 1 MhLj 601

Industrial Disputes Act, 1947 — Section 33, 33A, 4, 7

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High Courts19 Nov 2010Dismissed

Shri Pandhari Babu Naik and Shri Datta Babu Naik Vs State, Chief Secretary, Government of Goa

Bombay High Court · (2010) 11 BOM CK 0103

Land Acquisition Act, 1894 — Section 4, 6

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High Courts19 Nov 2010Allowed

A. B. K. Dubhash, F. N. Petit, Lady Laila Petit and D.S. Cambatta Vs Petit Towers Co-Operative Housing Society Limited and Others

Bombay High Court · (2011) 7 ALLMR 201 : (2011) 5 BomCR 168 : (2011) 2 MhLj 57

Arbitration and Conciliation Act, 1996 — Section 8Maharashtra Apartment Ownership Act, 1970 — Section 2Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11

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High Courts19 Nov 2010Allowed

Union of India (UOI) Vs Ravindran Krarapaya @ Ravi and Others

Bombay High Court · (2011) 8 RCR(Criminal) 1571

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Evidence Act, 1872 — Section 105Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(23), 22, 25(A), 37

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