Bombay Sales Tax Act, 1959 — Section 2(11), 2(28), 2(29), 2(36), 3Constitution of India, 1950 — Article 286, 286(1), 301, 302, 303Lotteries (Regulation) Act, 1998 — Section 4

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High Courts30 Mar 2001

Hindustan Cocoa Products Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2001) 250 ITR 755 : (2002) 120 TAXMAN 457

Finance Act, 1976 — Section 2(9)Income Tax Act, 1961 — Section 256(1), 37, 40

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High Courts30 Mar 2001Dismissed

Smt. Malik Khairunissa Vs Anjuman Riaz-UL-Islam High School and Others

Bombay High Court · (2001) 3 ALLMR 489 : (2001) 3 BOMLR 175

Constitution of India, 1950 — Article 226, 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(13), 3(2)

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High Courts30 Mar 2001Dismissed

Arni Vividh Karyakari Sahakari Sanstha Limited Vs Maharashtra State Co-operative Marketing Federation Limited and Another

Bombay High Court · (2001) 3 ALLMR 558 : (2001) 4 BomCR 542

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, 115

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High Courts30 Mar 2001Allowed

Canfin Homes Ltd. Vs Lloyds Steel Industries Ltd.

Bombay High Court · (2002) 1 ALLMR 901 : (2001) 4 BomCR 84 : (2001) 106 CompCas 52

Companies Act, 1956 — Section 434(1), 439, 528, 529Provincial Insolvency Act, 1920 — Section 47

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High Courts30 Mar 2001

Commissioner of Income Tax Vs Rajkumar Deepchand Phade

Bombay High Court · (2001) 116 TAXMAN 783

Income Tax Act, 1961 — Section 143(1), 260A, 263

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High Courts30 Mar 2001

Commissioner of Income Tax Vs Hindustan Cocoa Products Ltd.

Bombay High Court · (2002) 120 TAXMAN 223

Income Tax Act, 1961 — Section 256(1)

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High Courts29 Mar 2001Partly Allowed

Abdul Fakirsaheb Mamtule Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2204 : (2001) 3 BOMLR 33 : (2001) CriLJ 3396

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 489B, 489C

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High Courts29 Mar 2001

Shrikant Golvankar Vs Rockey Dominick Gulas and Others

Bombay High Court · AIR 2001 Bom 287 : (2001) 3 ALLMR 703 : (2001) 4 BomCR 460 : (2001) 2 BOMLR 992 : (2001) 3 MhLj 605

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3), 2, 5(11)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1)Transfer of Property Act, 1882 — Section 106

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High Courts29 Mar 2001Dismissed

Jhunka-Bhakar Kendrachalak Sanghatna and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 164 : (2002) 1 BomCR 246 : (2002) 1 BOMLR 560 : (2002) 1 MhLj 89

Constitution of India, 1950 — Article 14, 16, 19(1), 19(2), 21Easements Act, 1882 — Section 16, 60

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High Courts29 Mar 2001

KEC International Ltd. Vs B.R. Balakrishnan and Others

Bombay High Court · (2001) 251 ITR 158

Income Tax Act, 1961 — Section 143(3), 156, 226(3)

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