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Bombay High Court judgments

73,289 judgments · page 1,738 of 3,665

High Courts01 Apr 2008Allowed

Dr. Narendra Balpande and Ramkrishna Kale (Dead through L.Rs. Smt. Indubai Kale and Others) Vs Atulkumar Atkar and Sitabai Sadashio Kale (Keshavrao Sadashivrao Maske)

Bombay High Court · (2008) 3 ALLMR 497 : (2008) 3 BomCR 257 : (2008) 110 BOMLR 1065 : (2009) 1 CivCC 644 : (2008) 5 MhLj 420

City of Nagpur Corporation Act, 1948 — Section 311, 5(42), 5(48)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 100Maharashtra Land Revenue Code, 1966 — Section 41, 42, 44, 45
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High Courts01 Apr 2008Dismissed

Dilip Jain Vs Smt. Pritam Kaur

Bombay High Court · (2008) 4 ALLMR 575 : (2008) 5 MhLj 48

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 14 Rule 5, Order 18 Rule 4, Order 18 Rule 5, 99
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High Courts01 Apr 2008Dismissed

Bhalchandra Joshi Vs State of Maharashtra and Others

Bombay High Court · (2008) 4 ALLMR 714 : (2008) 3 MhLj 919

Bombay Provincial Municipal Corporations Act, 1949 — Section 5, 5(2)City of Nagpur Municipal Corporation Act, 1948 — Section 9(1)Maharashtra Municipal Corporations (Qualifications and Appointment of Nominated Councillors) Rules, 2007 — Rule 3, 5
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High Courts28 Mar 2008Dismissed

Shri Sadashiv Shyama Sawant (Smt. Satyabhama Sadashiv Sawant and Others) and Others Vs Smt. Anita Anant Sawant through her Power of Attorney, Shri Anant Shivram Sawant and Smt. Nanibai Shankar Sawant (since Deceased through her heirs and legal representatives namely Sugandha Gopinath Ghosalkar, Malati Narayan Rane, Shubhangi Atmaram Vichare and Sulochana Atmaram More)

Bombay High Court · (2008) 110 BOMLR 1114 : (2009) 4 CivCC 232 : (2008) 5 MhLj 279

General Clauses Act, 1897 — Section 3Specific Relief Act, 1963 — Section 6, 6(1), 9
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High Courts28 Mar 2008

The Sales Tax Practitioners'' Association of Maharashtra and Tushar P. Joshi Vs The State of Maharashtra and The Institute of Chartered Accountants of India The Bar Council of Maharashtra and Goa Vs The State of Maharashtra and The Commissioner of Sales Tax The Bombay Small Scale Industries Association and Raksh Pal Abrol, President, The Bombay Small Scale Industries Association Vs The State of Maharashtra, Ministry of Finance The Maharashtra State Tax Practitioner Associations Federation Vs The State of Maharashtra

Bombay High Court · (2008) 5 BomCR 396 : (2008) 14 STT 348 : (2008) 170 TAXMAN 371 : (2008) 14 VST 69

Advocates Act, 1961 — Section 29, 33, 49Bombay Sales Tax Act, 1959 — Section 71Companies Act, 1956 — Section 211, 226, 226(2)
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