Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(3A), 16(1)Maharashtra Rent Control Act, 1999 — Section 16, 16(1), 16(6), 17, 17(1)

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High Courts13 Feb 2008Dismissed

Sumikin Bussan International (Hong Kong) Ltd. Vs King Shing Enterprises Ltd. (In Liquidation) and Manharlal Trikamdas Mody and Another and ING Bamk NV

Bombay High Court · (2008) 5 BomCR 464

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 13, 44A, 44A(1), 47Supreme Court Ordinance — Section 3

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High Courts12 Feb 2008Allowed

The State of Maharashtra and The Executive Engineer, Laghu Patbandhare Vibhag Vs Shri Anil Eknath Kharat

Bombay High Court · (2008) 4 ALLMR 868 : (2008) 3 BomCR 669 : (2008) 110 BOMLR 669 : (2008) 117 FLR 663 : (2008) 4 MhLj 652

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25F

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High Courts12 Feb 2008

UCO Bank Vs Kanji Manji Kothari and Co. and Others

Bombay High Court · (2008) 2 ALLMR 512 : (2008) 3 BomCR 290 : (2008) 110 BOMLR 744 : (2008) 4 MhLj 424

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 5Constitution of India, 1950 — Article 14

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High Courts12 Feb 2008Dismissed

Miss Trupti Mohan Narkar Vs Maharashtra State Board of Secondary and Higher Secondary Education, Pune Divisional Board and The State of Maharashtra

Bombay High Court · (2008) 2 ALLMR 636 : (2008) 2 BomCR 520 : (2008) 4 MhLj 152

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High Courts12 Feb 2008Dismissed

S. Rangarajan Vs Oyester Co-op. Hsg. Society Ltd. and Another

Bombay High Court · (2008) 6 ALLMR 754 : (2008) 5 BomCR 431

Constitution of India, 1950 — Article 227

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High Courts12 Feb 2008Dismissed

Sou Seema Ashok Kamble Vs The Collector and Others

Bombay High Court · (2008) 3 BomCR 683 : (2008) 110 BOMLR 1042 : (2008) 3 MhLj 781

Bombay General Clauses Act, 1904 — Section 10, 9Bombay Village Panchayats Act, 1958 — Section 35, 35(1), 35(2)

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High Courts12 Feb 2008

Madanlal Prakashchand and Company and Others Vs Agricultural Produce Market Committee and Another

Bombay High Court · (2008) 3 MhLj 900

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High Courts12 Feb 2008

Shri Barku Motiram Patil Vs Shri Bhavarao Motiram Patil, Shri Waman Motiram Patil and Sayankabai Daulat Patil

Bombay High Court · (2008) 3 BomCR 668 : (2008) 3 MhLj 864

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts12 Feb 2008Dismissed

Smt. Zarinabi Vs Smt. Shamim Sultana through her Attorney Mohd. Ali @ Baba and Others

Bombay High Court · (2008) 2 ALLMR 585 : (2008) 110 BOMLR 723 : (2008) 4 MhLj 594 : (2008) 4 RCR(Civil) 84

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High Courts12 Feb 2008Dismissed

Commissioner of Income Tax Vs Smt. Suman Waman Chaudhary

Bombay High Court · (2010) 321 ITR 495

Income Tax Act, 1961 — Section 151, 151(2), 292B

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High Courts12 Feb 2008

UCO Bank, Mumbai Vs M/s Kanji Manji Kothari and Co. Mumbai

Bombay High Court · (2008) 2 ALLMR 512 : (2008) 3 BomCR 290 : (2008) 110 BOMLR 744 : (2008) 4 MhLj 424

Arbitration and Conciliation Act, 1996 — Section 14, 29(2), 29(3), 34, 5Limitation Act, 1963 — Section 10, 11, 11, 12, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(13), 13(2), 13(3A), 13(4)

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High Courts11 Feb 2008