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Bombay High Court judgments

73,078 judgments · page 549 of 3,654

High Courts26 Jul 2018Dismissed

JSW Steel (Salav) Ltd Vs State of Maharashtra And Other

Bombay High Court · (2018) 07 BOM CK 0109

Maharashtra Value Added Tax Act, 2002 — Section 2(21), 6, 6A, 6B, 7, 8, 9(1), 16(6A), 54, 55, 56, 60, 61Maharashtra Goods and Services Tax Act, 2017 — Section 10Maharashtra Value Added Tax Rules, 2005 — Rule 53(1), 53(1A)
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High Courts26 Jul 2018Dismissed

Dinesh s/o. Nimba Gaikawad Vs State of Maharashtra And Ors.

Bombay High Court · (2018) 07 BOM CK 0107

Indian Penal Code, 1860 — Section 304, 323, 328, 332, 337, 353, 392, 420Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug­Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black­Marketing of Essential Commodities Act, 1981 — Section 2(b), 2(b)(1), 3(1), 3(2), 9, 10, 11(1)Bombay Prohibition Act, 1949 — Section
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High Courts26 Jul 2018Dismissed

Jotun India Private Limited Vs Psl Limited

Bombay High Court · (2018) 07 BOM CK 0106

Companies Act, 1956 — Section 16, 17, 21, 25,171, 425, 433, 433(e), 434, 442, 443, 443(1)(c), 446(1), 446(2), 446(3), 529, 529A, 530, 537, 560Sick Industrial Companies (Special Provisions) Repeal Act, 2003 — Section 1(2), 4, 4(b), 252Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 5(7), 5(8), 5(21), 7, 8, 9, 10, 14, 30, 34(c), 63, 64, 64(2), 231, 255, 270 271, 272, 280, 326, 327, 329, 334, 336, 337, 342, 343, 347, 348, 357, 434
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High Courts26 Jul 2018Disposed Off

Official Liquidator High Court Bombay Vs Transpower Engineering Ltd

Bombay High Court · (2018) 07 BOM CK 0105

Companies Act, 1956 — Section 391, 392, 393, 394, 443, 444, 446(2), 446(2)(d), 456, 456(1), 456(2), 457, 457(1)(c), 483Companies (Court) Rules, 1959 — Rule 148National Commission for Minority Education Institutions Act 2004 — Section 11, 11(f)
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High Courts24 Jul 2018Dismissed

Smt. S. Janaki Iyer Vs Union of India & Ors.

Bombay High Court · (2018) 07 BOM CK 0093

Constitution of India, 1950 — Article 226, 227, 311, 311(2), 320, 320(3)CCentral Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11(v), 11(ix), 14, 15(2), 18
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