Banking Regulation Act, 1949 — Section 5, 56Constitution of India, 1950 — Article 12, 14, 226, 246, 246(1)Maharashtra Co-operative Societies Act, 1960 — Section 101, 91, 93, 98

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High Courts03 Jul 2007Allowed

Siemens Information System Ltd. Vs Assistant Commissioner of Income Tax and Others

Bombay High Court · (2007) 6 BomCR 236 : (2007) 211 CTR 10 : (2007) 293 ITR 548

Income Tax Act, 1961 — Section 10A, 10A(1), 10B, 143(1), 147

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High Courts03 Jul 2007Dismissed

Bharat Machindra Parekar and Another Vs Anjanabai Thaware and Another

Bombay High Court · (2007) 5 ALLMR 728 : (2007) 6 BomCR 319 : (2007) 6 MhLj 706

Civil Procedure Code, 1908 (CPC) — Section 100(5)Hindu Succession Act, 1956 — Section 22, 22(1)Transfer of Property Act, 1882 — Section 3

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High Courts02 Jul 2007

Dnyaneshwar Sudama Bhagat Vs State of Maharashtra

Bombay High Court · (2007) 109 BOMLR 1397

Penal Code, 1860 (IPC) — Section 363, 366A, 376

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High Courts02 Jul 2007

Radhika alias Shashikala Rameshwarrao Upasane Vs State of Maharashtra

Bombay High Court · (2008) CriLJ 681

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 45Maharashtra Medical Practitioners Act, 1961 — Section 2, 2(2), 33(2), 35(1), 36

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High Courts02 Jul 2007Dismissed

Sertorio S. Facho, Panjim, Goa Vs Dr. Fernando Jorge Colaso, Panjim, Goa

Bombay High Court · (2007) 07 BOM CK 0013

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)

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High Courts02 Jul 2007Dismissed

Commissioner of Income Tax Vs Bank of India

Bombay High Court · (2008) 296 ITR 88

Income Tax Act, 1961 — Section 35B

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High Courts02 Jul 2007Dismissed

Ratilal Manjibhai Patel Vs Crown Industries and Another

Bombay High Court · (2008) CriLJ 641

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Jun 2007

Noella Maria Gonsalves Vs Shri Rajendra Patel

Bombay High Court · (2007) 06 BOM CK 0165

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High Courts29 Jun 2007

N.J. Lawankar, Divisional Controller, M.S.R.T.C. Akola Division, Madhukar Narayanrao Kokate, Vice Chairman and Managing Director, M.S.R.T.C., Ravindra Kadam, Regional Manager, M.S.R.T.C. and V.D. Tornekar, Mechanical Engineer, M.S.R.T.C. Vs Anil Devidas Garad, Praveen Suresh Muley and Ashok Shamrao Wankhede

Bombay High Court · (2007) 115 FLR 25 : (2007) 4 MhLj 214

Criminal Procedure Code, 1973 (CrPC) — Section 197, 204, 313Industrial Court Regulations, 1975 — Rule 137Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 39, 40, 48, 48(1)

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High Courts29 Jun 2007Dismissed

Smt. Jaidevi Ganesh Bind and Others Vs Union of India (UOI)

Bombay High Court · (2008) ACJ 412 : (2007) 5 ALLMR 783 : (2007) 6 BomCR 329 : (2007) 114 FLR 1061 : (2007) 4 MhLj 121

Railways Act, 1989 — Section 2(34)Workmens Compensation Act, 1923 — Section 2(1)

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High Courts29 Jun 2007Dismissed

Patel Aluminium Pvt. Ltd. Vs Maharashtra Shramik Sena and Another

Bombay High Court · (2007) 109 BOMLR 1451 : (2007) 114 FLR 1066 : (2008) 1 LLJ 4

Constitution of India, 1950 — Article 226, 227

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High Courts29 Jun 2007

Narendra Vs Mayor, Dhule Municipal Corporation, Chandrakant Sonar and Municipal Corporation, Dhule

Bombay High Court · AIR 2007 Bom 195 : (2007) 5 ALLMR 52 : (2007) 5 BomCR 674 : (2007) 109 BOMLR 1402 : (2007) 6 MhLj 216

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1)(AA), 19IAAMaharashtra Local Authority Members Disqualification Rules, 1987 — Rule 2(B1)

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High Courts29 Jun 2007Allowed

Ramesh Samhari More Vs Registrar, District Court and Others

Bombay High Court · (2008) 3 BomCR 472 : (2007) 6 MhLj 426

Constitution of India, 1950 — Article 14, 309

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High Courts29 Jun 2007Allowed

Union of India (UOI) Vs Godrej Industries Ltd.

Bombay High Court · (2008) 3 BomCR 827 : (2007) 5 MhLj 50

Bombay High Court (Original Side) Rules, 1980 — Rule 74, 89, 91Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, 2(9)

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High Courts29 Jun 2007

Shri Kavesh Vasudev Gosavi, presently in police custody through brother Mahendra V. Gosasvi Vs State and another

Bombay High Court · (2007) 06 BOM CK 0007

Penal Code, 1860 (IPC) — Section 34, 376, 384

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