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Bombay High Court judgments

73,013 judgments · page 487 of 3,651

High Courts28 Mar 2019Dismissed

Tata Steel BSL Ltd Vs Varsha And Ors

Bombay High Court · (2019) 03 BOM CK 0087

Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(11), 5(1), 5(20), 5(25), 7, 8, 14, 30(2), 31, 32, 61, 63, 238Companies Act, 2013 — Section 7, 9, 10, 12(3), 25(2), 29(A), 31(1), 33, 53, 408Competition Act, 2002 — Section 5, 61(3)
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High Courts27 Mar 2019

Pinak Bharat & Co And Ors Vs Anil Ramrao Naik

Bombay High Court · (2019) 03 BOM CK 0103

Bombay Stamp Act, 1958 — Section 28, 31, 31(2)Maharashtra Stamp Determination Of True Market Value Of The Property Rules, 1995 — Rule 3, 4, 4(1), 4(2), 4(3), 4(4), 4(5)Maharashtra Stamp Act, 1958 — Article 16, 25
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High Courts27 Mar 2019

Kingfisher Capital CLO Ltd Vs Commissioner of Income Tax And Ors

Bombay High Court · (2019) 03 BOM CK 0076

Income tax Act, 1961 — Section 2, 2(24), 2(29B), 2(42A), 2(42B), 10, 10(1), 10(38), 43(5), 45, 46, 46A, 47, 48, 49, 50, 51, 52, 53, 54, 47(x), 47(xa), 49(2A), 48(3), 111A, 115, 115A, 115O, 115ACA, 115AC, 115AC(1), 115AD, 115WA, 115JB, 115AC(1)(a), 115AC(1)(c), 143(2), 143(3), 144C(3), 156, 234B, 263, 264, 264(1)(2)(3)Securities Contracts (Regulation) Act, 1956 — Section 2Transfer of Property Act, 1882 — Section 53A
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High Courts26 Mar 2019Allowed

Balu Vs Commissioner Of Police And Ors

Bombay High Court · (2019) 03 BOM CK 0082

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders And Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-marketing Of Essential Commodities Act, 1981 — Section 2(a), 2(a)(i), 2(a)(ii), 2(a)(iii), 2(a)(iv), 2(9)(i), 2(9)(ii), 2(9)(iii), 2(9)(iv), 2(b1), 3, 3(1), 3(2), 3(3), 8, 8(2), 9, 10, 11, 11(1), 11(4), 12, 12(1), 12(2), 13Bombay General Clauses Act 1904 — Section 21Indian Penal Code, 1860 — Section 34, 149, 307, 323, 325, 392, 436
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High Courts20 Mar 2019Dismissed

Indo-European Breweries Ltd Vs Dnyaneshwar And Ors

Bombay High Court · (2019) 03 BOM CK 0058

Industrial Disputes Act, 1947 — Section 9A, 33(1)Bombay High Court Appellate Side Rules, 1960 — Rule 17, 18Contract Labour (Regulation & Abolition) Central Rules, 1971 — Rule 59, 63(2)
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High Courts20 Mar 2019Dismissed

Atmaram Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 03 BOM CK 0054

Indian Penal Code, 1860 — Section 376, 376(G)Prisons Act, 1894 — Section 59Prisons (Bombay Furlough And Parolr) Rules) 1959 — Rule 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17
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High Courts20 Mar 2019

Jagdishprasad M. Poddar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 03 BOM CK 0053

Maharashtra Regional and Town Planning Act, 1966 — Section 2(3), 2(8), 2(15), 2(19), 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 40(b), 113, 113(8), 126, 126(1), 126(1)(c), 126(1)(c)(ii), 126(2), 126(4), 127, 127(1), 127(2)Urban Land Ceiling (Ceiling & Regulation) Act, 1976 — Section 20Mumbai Municipal Corporation Act, 1888 — Section 61(q), 63
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