Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31ABContract Act, 1872 — Section 46Hindu Succession Act, 1956 — Section 10, 8

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High Courts07 Jul 2008

New India Assurance Co. Ltd. Vs Lilabai Baban Somase and Others

Bombay High Court · (2008) 5 ALLMR 582 : (2009) 1 BomCR 307

Workmens Compensation Act, 1923 — Section 4(1), 4(A)

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High Courts07 Jul 2008

Bholeshankar Awas Gruha Nirman Sahakari Sanstha Maryadit Vs Omprakash Malviya and Others

Bombay High Court · (2008) 5 ALLMR 584 : (2008) 5 MhLj 952

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Constitution of India, 1950 — Article 227

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High Courts07 Jul 2008

Jamuna Sagar Co-op. Housing Society Ltd. Vs Municipal Corporation for Greater Bombay and Others

Bombay High Court · (2008) 6 BomCR 177

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High Courts07 Jul 2008Allowed

Ramsing Sakharam Girase and Others Vs Kalusing @ Kaysing Jairam Bhil Naik and Others

Bombay High Court · (2008) 5 BomCR 665

Maharashtra Land Revenue Code, 1966 — Section 2, 36, 36(3)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2, 2(3), 3

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High Courts07 Jul 2008

Regency Hotels Private Limited Vs Cherish Investments Private Limited and Others

Bombay High Court · (2008) 6 ALLMR 721 : (2008) 4 ARBLR 301 : (2008) 5 BomCR 49

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

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High Courts07 Jul 2008Dismissed

General Secretary, BEST Workers'' Union Vs General Manager, BEST Undertaking

Bombay High Court · (2008) 5 BomCR 633 : (2008) 119 FLR 67 : (2008) 3 LLJ 825 : (2008) 6 MhLj 73

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High Courts07 Jul 2008Dismissed

Ricardo Nazareth, Owner of Chin Chong Restaurant and Bar, Corlim-Goa Vs Joao Franscisco D''Souza

Bombay High Court · (2008) 07 BOM CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Jul 2008

M/s. South West Port Ltd. Formerly known as M/s. ABG Goa Port Ltd. Vs Board of Trustees of Mormugao Port Trust

Bombay High Court · (2008) 07 BOM CK 0163

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts04 Jul 2008Dismissed

Ravindra Vithal Prabhu and Another Vs Umesh Martappa Prabhu and Others

Bombay High Court · (2008) 3 ALLMR 590 : (2008) 4 ARBLR 150 : (2008) 6 MhLj 299

Arbitration and Conciliation Act, 1996 — Section 11, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 35

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High Courts04 Jul 2008Allowed

Jayant Gopalrao Pachade Vs Motilal Kuber Kanoje and Others

Bombay High Court · (2008) 5 ALLMR 725 : (2008) 5 MhLj 710

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35, 77Hindu Minority and Guardianship Act, 1956 — Section 8

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High Courts04 Jul 2008Dismissed

Commissioner of Income Tax Vs Koodathil Kallyatan Ambujakshan

Bombay High Court · (2008) 219 CTR 80 : (2009) 309 ITR 113 : (2008) 175 TAXMAN 113

Income Tax Act, 1961 — Section 10(10C), 260A(7), 89, 89(1)Income Tax Rules, 1962 — Rule 21A, 2BA

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High Courts04 Jul 2008Dismissed

Onyx Musicabsolute.com Pvt. Ltd. and Others Vs Yash Raj Films Pvt. Ltd. and Others, Onyx Mobile Pvt. Ltd. and Virtual Marketing India P. Ltd.

Bombay High Court · (2008) 5 ALLMR 26 : (2008) 6 BomCR 418 : (2010) 2 CompLJ 341

Arbitration Act, 1940 — Section 2(h), 9Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 293

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High Courts04 Jul 2008

Mohammed Inamul Haq Vs Mohammad Idris Qureshi and Others

Bombay High Court · (2008) 5 ALLMR 587 : (2008) 6 BomCR 449 : (2008) 110 BOMLR 2406 : (2008) 6 MhLj 38

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High Courts04 Jul 2008

Shri Vikas J. Kamble Vs State of Goa and Others

Bombay High Court · (2008) 07 BOM CK 0094

Penal Code, 1860 (IPC) — Section 120B, 465, 466, 467, 468

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High Courts04 Jul 2008Dismissed

Hiralal Gandhe and Nandkumar Gandhe Vs Ramdas Chapale

Bombay High Court · (2008) 5 ALLMR 592 : (2008) 5 BomCR 40 : (2008) 6 MhLj 431

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 55, 57

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High Courts04 Jul 2008Allowed

Prakash Pralhad Patil Vs The State of Maharashtra and Others

Bombay High Court · (2008) 110 BOMLR 2183

Conduct of the Legal Affairs of Government Rules, 1984 — Rule 22, 22(1), 22(2), 22(3)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 24(1), 24(8), 25, 25(1)

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