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Bombay High Court judgments

73,289 judgments · page 1,704 of 3,665

High Courts29 Aug 2008Allowed

Nanavati Speciality Chemicals Pvt. Ltd. Earlier known as Nanavati Services and Traders Pvt. Ltd. and Mr. Priyam S. Jhaveri, Director Vs Union of India (UOI), The Commissioner of Customs (Preventive) and Deputy Commissioner of Customs (Preventive-G)

Bombay High Court · (2008) 5 ALLMR 802 : (2008) 110 BOMLR 2831

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 28Constitution of India, 1950 — Article 12, 121, 14, 19, 200APresidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 41(1), 41(2)
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High Courts29 Aug 2008

Larsen and Toubro Limited Vs Union of India

Bombay High Court · (2012) 275 ELT 153

Central Excises and Salt Act, 1944 — Section 2A, 4, 4AElectricity Rules, 1956 — Rule 34, 45Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 2(1), 2A, 3
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High Courts27 Aug 2008

Ajabrao Mahadeorao Choudhary Vs The Principal, Kala Vanijya Mahavidyalaya, Vidya Bharti Shikshan Prasarak Mandal and Rashtra Sant Tukdoji Maharaj Nagpur University Shri Shivaji Education Society Vs Kumar Keshavrao Kale and Presiding Officer, University and College Tribunal

Bombay High Court · (2008) 6 ALLMR 33 : (2008) 6 MhLj 436

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 18(3), 2Constitution of India, 1950 — Article 14, 226, 227, 228Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) Act, 1986 — Section 3
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High Courts27 Aug 2008Dismissed

Smt. Taibai Damle, Member of the Gram Panchayat Vs The Additional Commissioner, Amravati Division, The Additional Collector, The Gram Panchayat and Shri Sadanand Warhekar Sou. Mandakini Nawale, Member of the Gram Panchayat Vs The Additional Commissioner, Amravati Division, The Additional Collector, The Gram Panchayat and Shri Purushottam Ghurde Shri Pravin Tale, Member of the Gram Panchayat Vs The Additional Commissioner, Amravati Division, The Additional Collector, The Gram Panchayat and Shri Gajanan Thakre

Bombay High Court · (2008) 6 ALLMR 772 : (2008) 6 MhLj 369

Bombay General Clauses Act, 1904 — Section 10Bombay Village Panchayats Act, 1958 — Section 14(1), 15A, 16
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