Constitution of India, 1950 — Article 14, 16, 309Goa, Daman and Diu Reorganisation Act, 1987 — Section 60(6)States Reorganisation Act, 1956 — Section 115(7)

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High Courts22 Mar 2010

The Commissioner of Income Tax Vs Universal Medicare Private Limited

Bombay High Court · (2011) 237 CTR 147 : (2010) 324 ITR 263

Income Tax Act, 1961 — Section 139(1), 14, 2(22), 260A, 43B

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High Courts22 Mar 2010Dismissed

Commissioner of Customs (Export) Vs Kusters Calico Machinery Ltd.

Bombay High Court · (2010) 257 ELT 368

Customs Act, 1962 — Section 114, 50(1)

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High Courts19 Mar 2010Allowed

The Commissioner of Income Tax Vs Asian Star Co. Ltd.

Bombay High Court · (2010) 231 CTR 1

Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 28, 29

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High Courts19 Mar 2010

State of Maharashtra and The Deputy Conservator of Forests Vs Shri Jitendra Harjivan Timbadia and Others

Bombay High Court · (2010) 5 BomCR 798

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 35(1), 35(3)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 5

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High Courts19 Mar 2010Allowed

Ratan Kiratkar Vs State of Maharashtra and Pralhad Pundlik Pethe

Bombay High Court · (2010) 03 BOM CK 0150

Criminal Procedure Code, 1973 (CrPC) — Section 193, 319Prevention of Corruption Act, 1988 — Section 7

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High Courts19 Mar 2010Allowed

Baton Alias Balendu Jayant Sawant Vs I.K. Agencies Pvt. Ltd.

Bombay High Court · (2011) 1 BomCR 479

Bombay High Court (Original Side) Rules, 1980 — Rule 401

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High Courts19 Mar 2010

Delkar Mohanbhai Sanjibhai Vs Patel Natubhai Gomanbhai and Others

Bombay High Court · (2010) 03 BOM CK 0116

Representation of the People Act, 1951 — Section 117, 123(1A), 123(2), 123(3), 81

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High Courts19 Mar 2010Allowed

Kocharya Valvi Vs The State of Maharashtra and Kamruddin Shaikh

Bombay High Court · (2010) 112 BOMLR 1975 : (2011) CriLJ 1434 : (2011) 3 RCR(Criminal) 285 : (2011) 3 RCR(Criminal) 285

Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

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High Courts19 Mar 2010

The Morarjee Gokuldas Spinning and Weaving Company Limited. and Mr. Pramod Kumar Gothi Vs State of Maharashtra and Brihan Mumbai Mahanagarpalika a Statutory Body corporate and created and governed by the provisions of Bombay Municipal Corporation Act, 1888

Bombay High Court · (2010) 6 BomCR 781

Bombay Municipal Corporation Act, 1888 — Section 140, 169, 3, 398, 479Constitution of India, 1950 — Article 14Water Charges Rules, 1994 — Rule 1.4, 1.5, 1.6

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High Courts19 Mar 2010

Global Exim Vs Union of India (UOI)

Bombay High Court · (2010) 253 ELT 408

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112

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High Courts19 Mar 2010Allowed

S.I.C.O.M. Ltd. Vs District Magistrate/Collector and Others

Bombay High Court · AIR 2011 Bom 32 : (2010) 6 BomCR 177

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14Transfer of Property Act, 1882 — Section 58

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High Courts19 Mar 2010

Arthur Anderson and Co. Vs The Assistant Commissioner of Income Tax and Others

Bombay High Court · (2010) 231 CTR 422 : (2010) 324 ITR 240 : (2010) 190 TAXMAN 279

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144, 147

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