Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 227Maharashtra Municipalities Act, 1965 — Section 354, 55A

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High Courts25 Jun 2010Allowed

Prashant Projects Limited Vs The Assistant Commissioner of Income Tax, The Commissioner of Income Tax and The Union of India (UOI)

Bombay High Court · (2011) 238 CTR 289 : (2011) 335 ITR 368 : (2011) 201 TAXMAN 158

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 80HHC, 80HHC(3)

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High Courts24 Jun 2010

The Communidade of Cortalim Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim, Road, P. O. Navelim,Salcete, Goa, 403001 and The Chief Engineer, Konkan Railway Corporation Ltd., 4th Floor, Souza Tower, Church Square, Panaji-Goa, 403001 Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim, Road, P. O. Navelim,Salcete, Goa and The Chief Engineer, Konkan Railway Corporation Ltd., Rawanfond, Margao, Goa Vs The Communidade of Cortalim

Bombay High Court · (2010) 06 BOM CK 0157

Land Acquisition Act, 1894 — Section 18, 4

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High Courts24 Jun 2010Allowed

Goa Urban Co-op. Bank Ltd. Vs Shivaji Y. Mandrekar and Others

Bombay High Court · (2011) 3 BomCR 410

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High Courts24 Jun 2010

Sukriti Maingi Vs Indrani Chowdhary and Others

Bombay High Court · (2010) 06 BOM CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 5

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High Courts24 Jun 2010Dismissed

Shri Somayya S. Bhandari and Others Vs Oriental Rubber Industries Limited Oriental Rubber Industries Limited Vs Shri Somayya S. Bhandari and Others

Bombay High Court · (2010) 127 FLR 73 : (2011) 1 LLJ 193 : (2011) 1 SLR 331

Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FF, 25FFA

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High Courts24 Jun 2010Dismissed

M/s Fomento Resorts and Hotels Ltd. Vs Dr. Amilcar Cunha Souza and Shri Dilip Modu Timblo

Bombay High Court · (2010) 06 BOM CK 0028

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14

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High Courts23 Jun 2010

Bhagwat Pitamber Choudhari and Others Vs Union of India (UOI) and Others

Bombay High Court · (2011) 1 ALLMR 280 : (2011) 2 MhLj 135

Constitution of India, 1950 — Article 14, 16Regional Rural Banks Act, 1976 — Section 29

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High Courts23 Jun 2010

The Commissioner of Income Tax Vs Gem Plus Jewellery India Ltd.

Bombay High Court · (2010) 233 CTR 248 : (2011) 330 ITR 175 : (2010) 194 TAXMAN 192

Income Tax Act, 1961 — Section 10A, 10A(1), 10A(1A), 10A(4), 2(24)

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High Courts23 Jun 2010Allowed

Motiram Marotrao Bhongade, Sanjay Motiram Bhongade, Laxmibai Motiram Bhongade and Leelabai @ Rooprao Falke Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2906 : (2011) 8 RCR(Criminal) 1829

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A

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High Courts23 Jun 2010

Ayaz Ahmad Abdul Razzaque Vs State of Maharashtra

Bombay High Court · (2010) 06 BOM CK 0124

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High Courts23 Jun 2010Dismissed

Ravindra Patil Shishode and Subhash Patil Shishode Vs The State of Mahrashtra and Others

Bombay High Court · (2011) 1 BomCR 435

Maharashtra Co-operative Societies Act, 1960 — Section 144B, 73(1), 73FF, 73FF(1), 78

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High Courts23 Jun 2010Allowed

Stefan Mueller, (German Citizen) Bearing Passport Vs State of Maharashtra

Bombay High Court · (2010) 06 BOM CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 116(3), 436, 436(1), 437, 437(3)Foreigners Act, 1946 — Section 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 20, 20(A), 24

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High Courts23 Jun 2010Allowed

Malhari Surnar (deceased through Legal heirs Haribai Malhari Surnar and Others) Vs Ranganath Amruta Kachave (died through legal heirs Rajaram Kachave and Others) and The Deputy Collector, Land Reforms

Bombay High Court · (2011) 1 BomCR 795 : (2010) 112 BOMLR 2882

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High Courts23 Jun 2010

Salim Alim Shamsher Shaikh Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 4064

Penal Code, 1860 (IPC) — Section 354, 376, 506, 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10), 3(2)

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