Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951 — Section 134, 14, 14B, 2Maharashtra Regional and Town Planning Act, 1966 — Section 22, 31, 31(1), 37

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High Courts01 Aug 2007Allowed

Chandulal Balaprasad Parandekar and Others Vs Abdul Karim Saheblal Sayyad and Others

Bombay High Court · (2008) 1 ALLMR 219 : (2007) 5 BomCR 40

Transfer of Property Act, 1882 — Section 52, 58

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High Courts01 Aug 2007Allowed

Women''s Education Society and Lady Amritabai Daga College for Women of Arts, Commerce and Science and Smt. Ratnidevi Purohit College of Home Science and Home Science Technology Vs The Nagpur University, The State of Maharashtra, Department of Education and Joint Director, Higher Education

Bombay High Court · (2007) 5 BomCR 27 : (2007) 109 BOMLR 1562 : (2007) 5 MhLj 726

Maharashtra Universities Act, 1994 — Section 14(1), 14(8), 2(2), 28, 28(4)

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High Courts01 Aug 2007Allowed

Ravindra Ganesh Umale, Vittal Kisan Gawande, Subhash Shaligram Chandurkar and Sandip Ganesh Umale Vs State of Maharashtra and Bhaskar Nimbholkar

Bombay High Court · (2007) 08 BOM CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 154, 169, 173, 173(2), 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 7

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High Courts01 Aug 2007Dismissed

Shri Dnyaneshwar Samaj Prabodhan Sasntha Vs The Presiding Officer School Tribunal, Amravati Division and Others

Bombay High Court · (2007) 3 ALLMR 893

Customs Act, 1962 — Section 129Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 28(5), 35(4), 36, 36(1)

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High Courts01 Aug 2007Allowed

The General Manager, Pune Zilla Madhyawarti Sah. Bank Ltd. Vs G.T. Bhanusgare

Bombay High Court · (2007) 5 BomCR 510 : (2007) 115 FLR 758

Bombay Industrial Relations Act, 1946 — Section 78(1)

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High Courts01 Aug 2007

Smt. Dhanvidya A. Dalal Vs Commissioner of Income Tax

Bombay High Court · (2007) 213 CTR 284

Income Tax Act, 1961 — Section 132, 132(11), 132(5), 256(1), 69A

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High Courts31 Jul 2007Dismissed

Aderabad Co-operative Housing Society Limited Vs Div. Jt. Registrar, Co-operative Societies, The Dy. Registrar, Co-operative Societies, Mrs. Zinia Lawyer and Mrs. Bakhtawar Bezan Chenoy

Bombay High Court · (2007) 5 ALLMR 510 : (2007) 5 BomCR 595

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High Courts31 Jul 2007Allowed

Safari Mercantile (P) Ltd. Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2007) 213 CTR 165 : (2007) 294 ITR 64

Income Tax Act, 1961 — Section 140A, 221

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High Courts31 Jul 2007

Kalpesh K. Shah Vs Assistant Commissioner of Income Tax

Bombay High Court · (2008) 296 ITR 74

Income Tax Act, 1961 — Section 143(3), 260A

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High Courts31 Jul 2007Dismissed

Shri Mulraj Dwarkadas, (since deceased through his legal heirs Smt. Meenakshi Mulraj Dwarkadas, Shri Jitendra Mulraj Merchant and Ms Nayana Mulraj Merchant) Vs The Municipal Corporation of Greater Bombay and The Municipal Commissioner of Greater Bombay

Bombay High Court · (2007) 6 ALLMR 754 : (2008) 2 BomCR 376 : (2007) 6 MhLj 274

Bombay Municipal Corporation Act, 1888 — Section 217

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High Courts30 Jul 2007Allowed

State of Maharashtra Vs Rasul and Another

Bombay High Court · (2008) 1 DMC 358

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts30 Jul 2007Allowed

Narang Overseas (P) Ltd. Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2008) 2 BomCR 853 : (2007) 211 CTR 524 : (2007) 217 ELT 497 : (2007) 8 STR 117

Central Excises and Salt Act, 1944 — Section 35B(1), 35C, 35C(2A)Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 220(6), 253(1), 253(2), 254, 254(2A)

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