Bombay Sales Tax Act, 1959 — Section 2(21), 20(5), 36, 37, 37(2)Bombay Sales Tax Rules, 1959 — Rule 46, 48, 52CLand Acquisition Act, 1894 — Section 18

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High Courts19 Aug 2005Dismissed

Nazario Alfred Magalhaes Vs Smt. Maria Fatima Varela

Bombay High Court · AIR 2005 Bom 380 : (2006) 1 ALLMR 536 : (2006) 2 BomCR 684 : (2006) 2 DMC 40

Hindu Marriage Act, 1955 — Section 13(1), 23

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High Courts19 Aug 2005

Shri A. Sangameshwaram and Another Vs The Deputy Registrar of Co-operative Societies and Others

Bombay High Court · (2005) 4 ALLMR 512 : (2006) 1 BomCR 350 : (2006) 1 MhLj 280

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High Courts19 Aug 2005

The Commissioner of Income Tax Vs Shri Anil M. Gehi

Bombay High Court · (2006) 200 CTR 172 : (2006) 284 ITR 338

Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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High Courts19 Aug 2005

The Commissioner of Income Tax Vs Bhor Industries Pvt. Ltd.

Bombay High Court · (2006) 202 CTR 549 : (2006) 284 ITR 319 : (2006) 152 TAXMAN 252

Income Tax Act, 1961 — Section 256(1)

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High Courts19 Aug 2005Allowed

Chitralekha Builders and Smt. Nina Anil Shah Vs G.I.C. Employees Sonal Vihar Co-op. Housing Society Ltd. and Others

Bombay High Court · (2005) 4 ALLMR 584 : (2005) 5 BomCR 764 : (2005) 4 MhLj 360

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 9 Rule 3Partnership Act, 1932 — Section 14, 19, 25

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High Courts19 Aug 2005

C.N. Gandevia Vs State Trading Corporation of India

Bombay High Court · (2005) 4 ALLMR 818

Civil Procedure Code, 1908 (CPC) — Section 26Contract Act, 1872 — Section 56

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High Courts19 Aug 2005Allowed

Chandrabhagabai Gutte (died LRs.) Godavaribai Gutte and Others Vs Ladba Sidarwad and Others

Bombay High Court · (2006) 1 ALLMR 693 : (2006) 1 MhLj 485

Bombay Reorganisation Act, 1960 — Section 27Constitution of India, 1950 — Article 227, 341, 342, 342(1), 342(2)Maharashtra Land Revenue Code, 1966 — Section 36A

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High Courts18 Aug 2005Dismissed

Commissioner of Central Excise-I Vs Gaurav Mercantiles Ltd.

Bombay High Court · (2005) 190 ELT 11

Central Excises and Salt Act, 1944 — Section 10A, 11A, 11A(2B), 11A(B), 11AC

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High Courts18 Aug 2005Dismissed

Kiran Machine Tools Vs D.D. Hinge and Another

Bombay High Court · (2006) 2 ALLMR 237 : (2006) 3 BomCR 369 : (2006) 109 FLR 253 : (2006) 1 LLJ 410 : (2006) 1 MhLj 286

Constitution of India, 1950 — Article 227Industrial Disputes (Bombay) Rules, 1957 — Rule 26(1), 26(2)Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20, 20(3)

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High Courts18 Aug 2005Allowed

Sujata Sanzgiry Vs Ankush R. Naik and Others

Bombay High Court · AIR 2005 Bom 404 : (2006) 1 ALLMR 541 : (2006) 2 BomCR 179 : (2006) 1 CivCC 697 : (2006) 1 MhLj 639

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 64Registration Act, 1908 — Section 17, 49Specific Relief Act, 1877 — Section 27

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High Courts18 Aug 2005Allowed

Rafiuddin Nuruddin Musalman Vs Abduyl Karim Abdul Reheman and Others

Bombay High Court · (2006) 2 ALLMR 687 : (2005) 4 MhLj 646

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1), 29Civil Procedure Code, 1908 (CPC) — Section 96, 99Constitution of India, 1950 — Article 227

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High Courts18 Aug 2005Dismissed

Rambhaji Baslkirhsna Buchade Vs Radhabai Madhavrao Khode, Rajendra Madhavrao Khode, Surendra Madhavrao Khode and Narendra Mahdavrao Khode

Bombay High Court · (2006) 1 ALLMR 157

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts18 Aug 2005Allowed

The Shipping Corporation of India Ltd. Vs Shri Madhavan Arakkan

Bombay High Court · (2007) ACJ 225 : (2006) 108 FLR 397 : (2005) 4 MhLj 1005

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High Courts18 Aug 2005

Shipping Corporation of India Ltd. Vs Madhavan Raman Arakhan

Bombay High Court · (2006) 1 ACC 13 : (2005) 4 ALLMR 481 : (2005) 4 MhLj 1005

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