Bombay High Court Judgments

Bombay Police Act, 1951 — Section 33(1)Bombay Provincial Municipal Corporation (Control or Advertising or Hoarding) Rules, 2003 — Rule 2, 4, 4(1), 4(2), 4(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 244, 245

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High Courts10 Jun 2010Allowed

SI Group India Ltd. Vs The Asst. Commissioner of Income Tax Range 3(3)

Bombay High Court · (2010) 235 CTR 461 : (2010) 326 ITR 117 : (2010) 192 TAXMAN 91

Bombay Sales Tax Act, 1959 — Section 38Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 260A, 41, 41(1), 43B

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High Courts10 Jun 2010Allowed

Amit Maru and Arun Nathuram Gaikwad Vs State of Maharashtra and The Commissioner, Municipal Corporation of Greater Mumbai D.B.S. Realty Vs The State of Maharashtra and Municipal Corporation of Greater Mumbai

Bombay High Court · (2010) 4 BomCR 568 : (2010) 112 BOMLR 2501

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 243WDevelopment Control Regulations for Greater Bombay, 1991 — Regulation 32, 33, 33(10), 33(14), 34Land Acquisition Act, 1894 — Section 4, 42, 6

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High Courts10 Jun 2010

Sou. Manisha Sanjay Waskar Vs Anil @ Bajirao Balaso Dhavan (Panari) and Others

Bombay High Court · (2010) 4 BomCR 529 : (2010) 112 BOMLR 2891

Bombay Municipal Corporation Act, 1949 — Section 16, 16(1), 16(2), 33, 33(2)Constitution of India, 1950 — Article 326Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 100, 100(1), 100(2), 15, 16

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High Courts10 Jun 2010

Indian Oil Corporation Ltd. Vs The Deputy Commissioner of Income Tax and Others

Bombay High Court · (2011) 238 CTR 283 : (2010) 327 ITR 272 : (2010) 194 TAXMAN 398

Income Tax Act, 1961 — Section 10(33), 143(3), 147, 148, 14A

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High Courts10 Jun 2010Allowed

Kadamba Transport Corporation Ltd. Vs Madhu Meriendiratta and Another

Bombay High Court · (2010) 5 BomCR 181

Goa Public Premises (Eviction of Unauthorised Occupants) Act, 1988 — Section 10, 10(3), 10(4), 12(2), 4

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High Courts10 Jun 2010

Rekha Kamat Tarcar (Dr.) Vs Natt Steel Equipments Ltd. and Another

Bombay High Court · (2010) 5 BomCR 192

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 29 Rule 3

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High Courts10 Jun 2010

Buildarch and Mr. Monish Laxmikant Thakoor Vs The Municipal Corporation of Greater Mumbai, The Municipal Commissioner of the Municipal Corporation of Greater Mumbai and The Assistant Engineer, Building Proposal (City) IV

Bombay High Court · (2010) 6 BomCR 218

Constitution of India, 1950 — Article 19(1), 300ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 33(6), 33(7), 35(2), 62(3)Maharashtra Regional and Town Planning Act, 1966 — Section 124(L)(1), 124(L)(2), 124A, 124J, 22

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High Courts10 Jun 2010

Nivrutti Sopan Waghmode Vs The Collector and Others

Bombay High Court · (2010) 06 BOM CK 0003

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 308(2)

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High Courts09 Jun 2010Dismissed

The Commissioner of Income Tax Vs Smt. Alka Bhosle

Bombay High Court · (2010) 235 BomCR 565 : (2010) 235 CTR 565 : (2010) 325 ITR 550 : (2010) 192 TAXMAN 174

Income Tax Act, 1961 — Section 260A, 94(7)

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High Courts09 Jun 2010

Shri Dnyaneshwar B. Ganwat Vs Karyakari Abhiyanta Chaskaman Prakalp Vibhag

Bombay High Court · (2010) 5 BomCR 189 : (2010) 126 FLR 849 : (2010) 4 LLJ 403

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 2

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High Courts09 Jun 2010Dismissed

M.M. Corporation Vs The Juhu Vile Parle Development

Bombay High Court · (2010) 4 CivCC 221 : (2011) 7 RCR(Criminal) 108

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1A, Order 17 Rule 1(2)

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