Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 38, 4Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 31, 32, 33Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 267

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High Courts05 Jul 2006

Adolfo John Carvalho Vs Elias Fernandes and Others

Bombay High Court · (2006) 4 BomCR 485 : (2006) 5 MhLj 772

Contempt of Courts Act, 1971 — Section 12Goa Village Panchayat Raj Act, 1994 — Section 60, 66, 66(5)Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 19, 19(1), 52

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High Courts05 Jul 2006Allowed

Laxmi Travels Vs G.E. Countrywide Consumer and Another

Bombay High Court · (2007) 2 BC 422 : (2006) CriLJ 3704

Civil Procedure Code, 1908 (CPC) — Section 138, 20Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

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High Courts05 Jul 2006Allowed

State of Maharashtra and Others Vs Presiding Officer, Industrial Court and Others

Bombay High Court · (2006) 6 ALLMR 267 : (2007) 1 BomCR 205 : (2006) 5 MhLj 838

Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts04 Jul 2006Allowed

Shalinibai Begde and Others Vs Narayan Bhalme and Others

Bombay High Court · (2006) 6 ALLMR 369 : (2006) 6 MhLj 752

Evidence Act, 1872 — Section 90, 91, 92, 92(1)Registration Act, 1908 — Section 49

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High Courts04 Jul 2006

Hanmanth Sathe Vs State of Maharashtra

Bombay High Court · (2006) 6 ALLMR 691 : (2006) 6 MhLj 249

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 12(2), 18, 23, 23(1)Land Acquisition Act, 1897 — Section 11

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High Courts04 Jul 2006Dismissed

National Insurance Co. Ltd. Vs Rama Shinde and Others

Bombay High Court · (2007) ACJ 1105 : (2007) 3 BomCR 379 : (2006) 6 MhLj 177

Workmens Compensation Act, 1923 — Section 2, 30, 30(1), 4(1)

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High Courts04 Jul 2006Dismissed

Shri Manjit Singh Sethi Vs Maharashtra Assembly, Maharashtra Legislative Assembly and The Honourable Speaker, Maharashtra State Legislative Assembly

Bombay High Court · (2006) 4 MhLj 834 : (2006) 4 RCR(Criminal) 809

Bar Councils Act, 1926 — Section 14(1), 9, 9AConstitution of India, 1950 — Article 105, 12, 141, 143(1), 19(1)Maharashtra Legislative Rules — Rule 277, 284, 74, 76

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High Courts03 Jul 2006

Dunlop India Ltd. and Others Vs S.K. Laul and Others

Bombay High Court · (2007) 208 CTR 280 : (2007) 288 ITR 315

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

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High Courts03 Jul 2006Dismissed

Cotton Corporation of India Limited Vs Bombay Dyeing and Manufacturing Company Limited

Bombay High Court · (2006) 5 BomCR 105

Constitution of India, 1950 — Article 299

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High Courts03 Jul 2006

Kevin George Vaz Vs Cotton Textiles Exports Promotion Council

Bombay High Court · (2006) 5 BomCR 555

Civil Procedure Code, 1908 (CPC) — Section 13, 14, 44A, 44A(1), 44A(3)Constitution of India, 1950 — Article 12, 18, 2, 5, 8Evidence Act, 1872 — Section 101, 114

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High Courts03 Jul 2006Dismissed