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Bombay High Court judgments

73,288 judgments · page 1,569 of 3,665

High Courts30 Mar 2010Disposed Off

CIT Vs Alkesh K. Patel

Bombay High Court · (2010) 325 ITR 118 : (2010) 195 TAXMAN 338

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 2(22)
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High Courts30 Mar 2010Dismissed

Union of India (UOI) Vs Mr. Zohar Taherali Dalal and Others

Bombay High Court · (2010) 112 BOMLR 2266 : (2010) 176 ECR 257 : (2010) 257 ELT 209

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Excises and Salt Act, 1944 — Section 35(G), 35HConstitution of India, 1950 — Article 226, 227, 26
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High Courts29 Mar 2010Dismissed

Kakasaheb Vs State of Maharashtra

Bombay High Court · (2011) 1 RCR(Civil) 755 : (2011) 1 RCR(Civil) 755

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 11Land Acquisition Act, 1894 — Section 30Registration Act, 1908 — Section 59
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High Courts29 Mar 2010

Mr. Bosch Limited (Formerly known as Motor Industries Co. Ltd.) Vs The Union of India (UOI), Ministry of Finance, Department of Revenue, The Commissioner of Customs (Export Promotion), The Deputy Commissioner of Customs and Central Board of Excise and Customs Ministry of Finance, Department of Revenue

Bombay High Court · (2010) 112 BOMLR 2194 : (2010) 176 ECR 253 : (2010) 254 ELT 730

Constitution of India, 1950 — Article 226Customs (Determination of Value of Imported Goods) Rules, 2007 — Rule 3, 3(1), 3(3)Customs Act, 1962 — Section 14, 14(1)
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High Courts29 Mar 2010Dismissed

Jaibharat Synthetics Limited and Others Vs State Bank of India and The Asset Reconstruction Company Ltd. (ARCIL)

Bombay High Court · (2011) 1 BC 214 : (2010) 6 BomCR 769 : (2010) 112 BOMLR 2199 : (2011) 161 CompCas 534 : (2010) 3 MhLj 827

Banking Regulation Act, 1949 — Section 6(1)Constitution of India, 1950 — Article 14, 19, 226, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 18
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High Courts29 Mar 2010

Sou. Sitabai Narayanrao Deshmukh (since deceased, through L.Rs. Mrs. Saujanyadevi Fatesinhrao Deshmukh and Others) Vs The State of Maharashtra, Govardhanhari Devasthan Trust and Raje Narayanrao Vatabjatrai Deshmukh (since deceased through Legal representatives as Pratapsingh Naraynrao Raje, Achyut Naraynrao Raje and Chandrasen Narayanrao Raje)

Bombay High Court · (2010) 3 ALLMR 658 : (2010) 112 BOMLR 1595

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3AMaharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 15, 16, 17, 18
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High Courts26 Mar 2010Allowed

Manisha Vs The State of Maharashtra, Scheduled Caste, Denotified Tribes, V.J. N.T., O.B.C. and S.B.C. Verification of Caste Certificate Committee and Police Inspector, Scheduled Caste, Denotified Tribves, V.J.N.T., O.B.C. and S.B.C. Verification of Caste Certificate Committee

Bombay High Court · (2010) 03 BOM CK 0149

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10(1), 10(2), 11(1)Penal Code, 1860 (IPC) — Section 193, 468
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