Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 3, 80(1), 80(2)Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 61

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High Courts06 Jun 2007Dismissed

Jayantilal Deepchand Parmar Vs Sou. Vaishali S. Farne and Another

Bombay High Court · (2008) CriLJ 660 : (2008) 1 RCR(Criminal) 1038

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jun 2007Allowed

The Commissioner of Customs (E.P.) Vs Jupiter Exports and Others Jupiter Exports Vs Union of India (UOI) and Others

Bombay High Court · (2007) 4 BomCR 757 : (2007) 109 BOMLR 1138 : (2007) 119 ECC 395 : (2007) ECR 395

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130(A), 2(26), 28

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High Courts06 Jun 2007Allowed

Chabada Petrol Pump, Aurangabad Vs Shaikh Hasan Shaikh Husain

Bombay High Court · (2007) 06 BOM CK 0013

Industrial Disputes Act, 1947 — Section 11, 11A, 12, 13, 14

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High Courts05 Jun 2007Dismissed

Sharad Madhavrao Patil Vs Rohidas Chudaman Patil

Bombay High Court · (2008) 2 BomCR 883

Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100, 100(1), 101, 103, 117

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High Courts05 Jun 2007Dismissed

Hotel Horizon (P.) Ltd. Vs Manish Sharma

Bombay High Court · (2008) 85 SCL 181

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High Courts05 Jun 2007Dismissed

Kedar Jagannath Acharya Vs Mohsin Yasin Momin

Bombay High Court · (2008) 3 MhLj 731 : (2008) 3 MLJ 731

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 Jun 2007Allowed

Subhash Hariram Rajbhar and Others Vs The State of Maharashtra

Bombay High Court · (2007) 06 BOM CK 0061

Arms Act, 1959 — Section 25, 3, 4Bombay Police Act, 1951 — Section 135, 37(1)Evidence Act, 1872 — Section 25, 26, 27

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High Courts05 Jun 2007Allowed

Tulsabai Ramkrishna Telrandhe and Others Vs Champalal Khemchand Jain, Dead through L.R. and Another

Bombay High Court · (2007) 5 ALLMR 578 : (2007) 5 BomCR 373 : (2007) 5 MhLj 886

Transfer of Property Act, 1882 — Section 105

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High Courts05 Jun 2007Allowed

Kishor Tulsidas Choksi and Others (also known as Kishorchandra Tulsidas Choksi) Vs Appropriate Authority and Another

Bombay High Court · (2008) 215 CTR 414 : (2008) 298 ITR 228

Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UL(3)

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High Courts05 Jun 2007

Jang Bahadur Charitra Rai Vs Durjore Ardeshir Mistry and Others

Bombay High Court · (2007) 4 ALLMR 456 : (2007) 5 BomCR 767 : (2007) 6 MhLj 321

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 41

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High Courts05 Jun 2007Allowed

Dhirajlal Chhotalal Parekh and Another Vs Appropriate Authority and Another

Bombay High Court · (2008) 298 ITR 27

Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1)

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High Courts04 Jun 2007

Sahara India Commercial Corporation Ltd. Vs B. Jeejeebhoy Vakharia and Associates and Others

Bombay High Court · (2007) 4 ALLMR 419 : (2007) 4 BomCR 65 : (2007) 4 BOMLR 65 : (2007) 109 BOMLR 1146 : (2007) 6 MhLj 167

Development Control Regulations for Greater Bombay, 1991 — Regulation 61General Clauses Act, 1897 — Section 16, 3(26)Income Tax Act, 1961 — Section 269UC

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High Courts04 Jun 2007

Manubhai P. Vashi Vs Bar Council of India and Others

Bombay High Court · (2007) 4 ALLMR 439 : (2007) 4 BomCR 3 : (2007) 109 BOMLR 1183 : (2007) 4 MhLj 641

Advocates Act, 1961 — Section 15, 15(1), 3(2), 3(4), 49Constitution of India, 1950 — Article 80(4)Government of India Act, 1915 — Section 108

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High Courts04 Jun 2007

Balkrishna Hatcheries Vs Nandos International Ltd. and Another

Bombay High Court · (2007) 4 BomCR 48 : (2007) 109 BOMLR 911 : (2007) 35 PTC 295

Trade and Merchandise Marks Act, 1958 — Section 16, 2, 2(1), 2(2), 2(3)Trade Marks Act, 1999 — Section 29(1), 29(2)(b), 29(4), 9(1)Trade Marks Rules, 2002 — Rule 22(1)

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High Courts04 Jun 2007

Abdul Karim Siddiqui (Dead) Azhar Iqbal Abdul Karim Siddiqui Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2007) 5 ALLMR 583 : (2008) 1 BomCR 876

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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