Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(2), 11(3), 11(4)Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69, 9

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High Courts28 Aug 2007Dismissed

Zarin Nozer Desai Vs M.S. Rawat and Another

Bombay High Court · (2008) 116 FLR 316 : (2008) 1 LLJ 957 : (2007) 6 MhLj 769

Constitution of India, 1950 — Article 227

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High Courts28 Aug 2007Dismissed

Priyanka Mahesh Jangam Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 807 : (2008) 1 BomCR 703 : (2007) 6 MhLj 709

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High Courts28 Aug 2007Dismissed

Department of Telecommunication Vs Deelip Mogle

Bombay High Court · (2008) ACJ 1541 : (2008) 116 FLR 275 : (2007) 6 MhLj 596

Limitation Act, 1963 — Article 137Workmens Compensation Act, 1923 — Section 10, 10(1)

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High Courts28 Aug 2007

V.D. Kavatkar Vs Fatima Huseni Radhapurwala and Others

Bombay High Court · (2007) 6 ALLMR 663 : (2008) 1 BomCR 346

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 215, 225

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High Courts28 Aug 2007Allowed

Jivatram Gangadas Mihani Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 10 : (2008) 3 BomCR 815 : (2007) 6 MhLj 487

Bombay Prohibition Act, 1949 — Section 114, 139(1), 58A, 91, 93Contract Act, 1872 — Section 74

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High Courts28 Aug 2007Dismissed

Gangubai Laxman Bansode and Others Vs State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 310 : (2008) 3 BomCR 802 : (2008) 1 MhLj 619

Bombay Village Panchayats Act, 1958 — Section 14, 14(1), 15, 16, 16(1)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227

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High Courts27 Aug 2007Allowed

Smt. Sushilabai Manoharrao Kulkarni Vs Kachruappa Tamshete and Others

Bombay High Court · (2007) 6 ALLMR 522 : (2008) 1 MhLj 825

Essential Commodities Act, 1955 — Section 3(2)

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High Courts27 Aug 2007Dismissed

Bhaskar Industries Limited, Shri Vijay Khetawat and Godavari Power and Ispat Limited Vs Maharashtra State Electricity Distribution Company Limited

Bombay High Court · (2008) 1 BomCR 353 : (2008) 1 CTLJ 194

Constitution of India, 1950 — Article 14

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High Courts27 Aug 2007

Shrishail Bhimsha Ghale, Suglabai Bhimsha Ghale and Bhimsha Malkappa Ghale Vs The State of Mahrashtra

Bombay High Court · (2007) 08 BOM CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A

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High Courts27 Aug 2007

Yezdi Hirji Malegam, a Chartered Accountant and a partner of S.B. Bimmimoria and Co., Darius Cawasji Shroff, an Advocate and Solicitor of this Bombay High Court and a partner of Crawford Bayley and Co., Advocates and Solicitors, Pesi Shavak Patel and Cyrus Shavak Patel Vs The Commissioner of Income Tax

Bombay High Court · (2007) 109 BOMLR 1900 : (2007) 213 CTR 161 : (2008) 299 ITR 329

Income Tax Act, 1961 — Section 139(8), 141A, 192, 193, 194Income Tax Rules, 1962 — Rule 30A

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High Courts27 Aug 2007Dismissed

Purshottam S. Talreja and Motilal S. Talreja Vs Coover Phiroze Bharucha and Others

Bombay High Court · (2007) 5 ALLMR 873 : (2007) 6 BomCR 223 : (2007) 109 BOMLR 1922 : (2008) 2 MhLj 173

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 20

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High Courts27 Aug 2007Dismissed

Bharat S. Shah and Others Vs Rajkumar Jugalkishore Saraf

Bombay High Court · (2008) 2 ALLMR 231 : (2008) 1 MhLj 465

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 17, 19, 2, 20

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High Courts24 Aug 2007

New Education Institute and Others Vs Mahejabin Ashfak Ahmed Shaikh and Others

Bombay High Court · (2007) 6 ALLMR 516 : (2008) 1 BomCR 746 : (2008) 1 MhLj 69

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 41, 9

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