Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 8 Rule 5Contempt of Courts (Bombay High Court) Rules, 1975 — Rule 14, 5, 6, 7Contempt of Courts Act, 1971 — Section 13, 15

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High Courts04 Apr 2006Allowed

Godawari Marathwada Irrigation Development Corporation and Others Vs Maruti Constructions, Engineers and Contractors

Bombay High Court · (2006) 6 ALLMR 729 : (2006) 6 BomCR 290 : (2006) 4 MhLj 628

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)

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High Courts04 Apr 2006Dismissed

Shripad Ganpat Ughade Vs State of Maharashtra, Regional Caste Certificate Scrutiny Committee, Government College of Engineering and Shivaji University Shri Ganpat Gundiba Ughade Vs State of Maharashtra (Summons to be served on the learned Additional Government Pleader appearing for the State of Maharashtra under Order XXVII, Rule 4 of the Code of Civil Procedure, 1908), The Regional Caste Certificate Committee (Summons to be served on the learned Additional Government Pleader appearing for the State of Maharashtra under Order XXVII, Rule 4 of the Code of Civil Procedure, 1908) and Shri Vasant Sukhdeo Chavan

Bombay High Court · (2006) 3 ALLMR 301 : (2006) 4 BomCR 216 : (2006) 3 MhLj 786

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4

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High Courts04 Apr 2006Allowed

Shri Shishir Vasant Sindekar Vs Gokhale Education Society and Others

Bombay High Court · (2006) 4 ALLMR 230 : (2006) 3 BomCR 538 : (2006) 3 MhLj 761

Constitution of India, 1950 — Article 14

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High Courts04 Apr 2006Dismissed

Commr. of Service Tax Vs Hutchison Mson Max Telecom Pvt. Ltd.

Bombay High Court · (2008) 9 STR 455

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High Courts04 Apr 2006

Special Land Acquisition Officer (7), Bombay and Bombay Suburban District and Sharda Pratap Talsania and others Vs Municipal Commissioner Gr. Bombay Municipal Corporation

Bombay High Court · (2006) 04 BOM CK 0007

Land Acquisition Act, 1894 — Section 18, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)

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High Courts03 Apr 2006Allowed

United White Metal Ltd. Vs Bhartiya Kamgar Sena and Others

Bombay High Court · (2006) 3 ALLMR 476 : (2006) 3 BomCR 1 : (2006) 110 FLR 34 : (2006) 4 MhLj 566

Industrial Disputes Act, 1947 — Section 10(1), 17(1), 25N, 25O, 25O(4)

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High Courts03 Apr 2006

SBEC Sugar Limited and Mr. S.S. Agarwal being Vice President (Commercial) Vs Union of India (UOI) and Others

Bombay High Court · (2006) 4 BomCR 177 : (2006) 204 ELT 546

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 15, 15(1), 2, 2(43)

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High Courts03 Apr 2006Dismissed

Godrej and Boyce Manufacturing Co. Ltd. Vs Suhas Hari Bhalerao Suhas Hari Bhalerao Vs Godrej and Boyce Manufacturing Co. Ltd.

Bombay High Court · (2006) 3 ALLMR 445 : (2006) 3 BomCR 22 : (2006) 109 FLR 1157 : (2006) 4 MhLj 825

Constitution of India, 1950 — Article 226

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High Courts03 Apr 2006Dismissed

Yuvaraj Naik and Another Vs State of Goa and Another

Bombay High Court · (2006) 4 ALLMR 237 : (2006) 3 BomCR 530

Constitution of India, 1950 — Article 187(3), 226, 227Goa Legislature Secretariat (Recruitment and Conditions of Service) Rules, 1988 — Rule 2, 4(1), 4(3), 4(6), 6

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High Courts03 Apr 2006Dismissed

Raghurai Tamba Vs Reserve Bank of India and Others

Bombay High Court · (2006) 4 BC 188

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13

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High Courts03 Apr 2006

Pralhad Madhoba Ruikar Trust and Others Vs Director of Education (Secondary Schools) and Another

Bombay High Court · (2006) 4 ALLMR 499 : (2006) 4 BomCR 764 : (2006) 5 MhLj 64

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 37(6), 4AMaharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 37(6)

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High Courts03 Apr 2006Disposed Off

Rallis India Limited Vs Deputy Commissioner of Income Tax Range 1(3), District Valuation Officer I and Union of India (UOI)

Bombay High Court · (2006) 4 BomCR 76 : (2006) 204 CTR 45 : (2006) 284 ITR 159 : (2006) 4 MhLj 192 : (2006) 154 TAXMAN 73

Income Tax Act, 1961 — Section 143(3), 55, 55A

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High Courts03 Apr 2006

Deepak Cochhar and Another Vs Indusind Bank Ltd.

Bombay High Court · (2006) 3 BomCR 520 : (2006) 4 MhLj 194

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1, 144, 2(14), 2(2), 36Court fees Act, 1870 — Article 11Presidency Towns Insolvency Act, 1909 — Section 9, 9(2)

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High Courts03 Apr 2006Dismissed