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Bombay High Court judgments

73,375 judgments · page 1,836 of 3,669

High Courts31 Jan 2007Allowed

Tata Motors Ltd. formerly known as The Tata Company Ltd. and Shiavak Ratanshaw Vakil of Bombay Indian Inhabitant Vs The State of Maharashtra, The Assistant Commissioner of Sales Tax (Assessment) I, The Deputy Commissioner of Sales Tax (Appeals) and The Maharashtra Sales Tax Tribunal

Bombay High Court · (2007) 2 ALLMR 666 : (2007) 2 BomCR 641 : (2007) 109 BOMLR 315

Bombay Sales Tax Act, 1959 — Section 13, 14, 2(26), 7, 74Bombay Sales Tax Rules, 1959 — Rule 3, 41A, 41C, 41ECentral Sales Tax Act, 1956 — Section 14, 15
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High Courts31 Jan 2007

The Commissioner of Income Tax Vs Velingkar Brothers

Bombay High Court · (2007) 2 BomCR 249 : (2007) 109 BOMLR 368 : (2007) 209 CTR 8 : (2007) 289 ITR 382 : (2007) 3 MhLj 241

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 14, 14(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 3A
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High Courts29 Jan 2007

Dattatraya Jog Vs Radhabai Ghate

Bombay High Court · (2007) 3 ALLMR 618 : (2008) 1 BomCR 718 : (2007) 3 MhLj 425

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106Limitation Act, 1963 — Section 5
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High Courts25 Jan 2007

J.S. Ocean Liner LLC Vs M.V. Golden Progress A foreign flag vessel, flying the flag of Mongolia and presently in port and harbour Bombay together with her hull, tackle, machinery, apparel and otherwise paraphernalia and Abhoul Marine LLC (FZCO)

Bombay High Court · (2007) 2 ALLMR 367 : (2007) 2 ARBLR 104 : (2007) 2 BomCR 1 : (2007) 3 CTC 113

Arbitration Act, 1940 — Section 1 , 1(1)Arbitration and Conciliation Act, 1996 — Section 11, 17, 2, 2(1), 2(2)Bombay High Court (Original Side) Rules, 1980 — Rule 949
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