Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(2), Order 41 Rule 2, Order 43 Rule 1AGovernment of India Act, 1935 — Section 107, 108, 90(7)Industrial Disputes Act, 1947 — Section 17B

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High Courts26 Jun 2008

The State of Maharashtra (Sub-Divisional Officer, The Executive Officer and The Collector) Vs Ganesh Sakharam Kokate and Others

Bombay High Court · (2008) 5 ALLMR 84 : (2008) 5 MhLj 553

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23, 4, 50, 50(2)

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High Courts26 Jun 2008

The State of Maharashtra and Others Vs Shri Vithu Kalya Govari and Others etc. etc.

Bombay High Court · (2008) 4 ALLMR 856 : (2008) 5 BomCR 323 : (2008) 6 MhLj 239

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 5

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High Courts26 Jun 2008Allowed

Sundarsons and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 841 : (2008) 5 BomCR 85 : (2008) 6 MhLj 332

Constitution of India, 1950 — Article 14, 162, 226, 246Maharashtra Land Revenue Code, 1966 — Section 29(3)Maharashtra Regional and Town Planning Act, 1966 — Section 154

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High Courts26 Jun 2008Dismissed

Gurmeet Asla Vs Renusingh and Another

Bombay High Court · (2009) CriLJ 443 : (2008) 6 MhLj 692

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Jun 2008Allowed

FGP Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2010) 326 ITR 444 : (2009) 177 TAXMAN 147

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High Courts26 Jun 2008Dismissed

Mohammad Ishak Vs Hariram Gulabchand Mahajan

Bombay High Court · (2008) 6 ALLMR 380 : (2008) 6 MhLj 201

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5(11)Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111

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High Courts26 Jun 2008Dismissed

Aires Zacarias Teofilo Medeira Vs Shri Filipe Correia

Bombay High Court · (2008) 06 BOM CK 0002

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High Courts25 Jun 2008Dismissed

Xavier D''Souza and Another Vs Luis D''Souza and Another

Bombay High Court · (2009) 1 BomCR 250

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Land Acquisition Act, 1894 — Section 12(2)Limitation Act, 1963 — Article 58, 59

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High Courts25 Jun 2008Allowed

Chico Ursula D''Souza Vs Goa Plast Pvt. Ltd.

Bombay High Court · (2008) 6 BomCR 399 : (2008) 6 MhLj 353

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

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High Courts25 Jun 2008

Kiran Talreja and Another Vs Ramchandra Talreja and Another

Bombay High Court · (2008) 6 ALLMR 344 : (2008) 5 MhLj 958

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High Courts25 Jun 2008Dismissed

Shri Mukesh Devaram Mandora Vs The State of Maharashtra, The Director of Technical Education and The Regional Caste Validation Scrutiny Committee

Bombay High Court · (2008) 5 ALLMR 146 : (2008) 5 BomCR 100 : (2008) 110 BOMLR 2202 : (2008) 5 MhLj 714

Constitution of India, 1950 — Article 142

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High Courts25 Jun 2008Allowed

The State of Maharashtra and The General Manager, Government Milk Scheme Vs Narayan Babarao Lonikar and The Learned Judge

Bombay High Court · (2008) 5 ALLMR 135 : (2008) 5 BomCR 94 : (2008) 110 BOMLR 2318 : (2008) 119 FLR 344 : (2008) 3 LLJ 474 : (2008) 6 MhLj 605

Industrial Disputes Act, 1947 — Section 25B, 25F, 25N, 33C, 33C(2)

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High Courts25 Jun 2008Dismissed

Commissioner of Income Tax Vs Madhukar B. Pawar

Bombay High Court · (2009) 1 BomCR 412 : (2008) 218 CTR 59 : (2009) 319 ITR 255

Income Tax Act, 1961 — Section 119, 269SS, 269T, 271C, 271D

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High Courts25 Jun 2008

Megh Ratan Co-operative Housing Society Ltd. Vs Rushabh Rikhav Enterprises and Others

Bombay High Court · (2009) 1 BomCR 361

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) (Amendment) Act, 1986 — Section 4, 6Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7(1), 7(2), 7A

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High Courts25 Jun 2008Allowed

Muley Brother Pvt. Ltd., Aurangabad and another Vs Samindarabai Karbhari Dandge, (SAU.) Aurangabad and others

Bombay High Court · (2009) 120 FLR 701

Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts24 Jun 2008

Sahara India Commercial Corporation Ltd. Vs B. Jeejeebhoy Vakharia and Associates and Others

Bombay High Court · (2008) 5 MhLj 803

Civil Procedure Code, 1908 (CPC) — Section 151

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