Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsBanking Regulation Act, 1949

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High Courts10 Mar 2017

Shri Nusli N. Wadia Vs The Commissioner of Income Tax Central II, Bombay

Bombay High Court · (2017) 03 BOM CK 0173

Income Tax Act, 1961, Section 256(1), Section 256(1), Section 256(1), Section 256(1), Section 49(1)(2), Sectio

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High Courts10 Mar 2017Dismissed

Mr. Jayant Sunderdas Karia Vs Municipal Corporation of Greater

Bombay High Court · (2017) 3 AIRBomR 78

Mumbai Municipal Corporation Act, 1888 - Section 354

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High Courts10 Mar 2017Disposed Off

Mahindra Chandrasen Vs Union Bank of India

Bombay High Court · (2017) 3 AIRBomR 114 : (2017) 3 BCR 309

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13(2), Section 17(3), Section 29

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High Courts10 Mar 2017Partly Allowed

Ms. Bhumika Cleantech Services Pvt. Ltd. Vs The Lokayukta, Institution

Bombay High Court · (2017) 3 AIRBomR 139 : (2017) 3 BCR 22

Goa Lokayukta Act, 2012 - Section 3

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High Courts10 Mar 2017Dismissed

Shirin Baman Faramarzi Vs Zubin Boman Faramarzi and Shahin Behrooz Kermani

Bombay High Court · (2017) 3 AIRBomR 148 : (2017) 3 BCR 608

Evidence Act, 1872 - Section 68, Section 71Succession Act, 1925 - Section 63

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High Courts10 Mar 2017Disposed Off

Shri Chhatrapati Sahakari Sakhar Karkhana Limited Vs Shri Janu Gajaba Zagade

Bombay High Court · (2017) 3 AIRBomR 326 : (2017) 3 ALLMR 779 : (2017) 3 BCR 208 : (2017) 2 LLN 95

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts10 Mar 2017Disposed Off

Rasiklal M. Parikh Vs Assistant Commissioner of Income Tax

Bombay High Court · (2017) 295 CurTR 373 : (2017) 393 ITR 536

Income Tax Act, 1961 - Section 54FIncome Tax Appellate Tribunal Rules, 1963 - Rule 29

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High Courts10 Mar 2017Dismissed

Mohd. Mukhtar Mohd. Wakaroddin Vs The State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 672 : (2017) 3 ALLMR 749 : (2017) 2 LLJ 284

Constitution of India, 1950 - Article 226

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High Courts10 Mar 2017Dismissed

Dr. Ravindra s/o Shamrao Darunte Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 563 : (2017) 3 ALLMR 383

Constitution of India, 1950 - Article 16, Article 226Maharashtra Civil Services (Pension) Rules, 1982 - Rule 134-A

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High Courts10 Mar 2017Disposed Off

Surendra Vs Radhakrishna alias Raju

Bombay High Court · (2017) 153 FLR 502

Constitution of India, 1950 - Article 226

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High Courts10 Mar 2017Dismissed

Earnest Business Services Pvt. Ltd. Vs The Commissioner of Income Tax

Bombay High Court · (2017) 294 CurTR 80 : (2017) 393 ITR 453

Constitution of India, 1950 - Article 226Finance Act, 1997 - Section 64, Section 64, Section 65(3), Section 66, Section 67Income Tax Act, 1961 - Section 4

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High Courts09 Mar 2017

Ashok Ananda Kamble Vs The State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0272

Indian Penal Code, 1860, Section 399, Section 402 - Making preparation to commit dacoity - Assembling for purpose of committing dacoity

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High Courts09 Mar 2017Allowed

Mrs. Rukmini Baburao Fotto Dessai and anr Wife of Shri. Baburao Srikant Fotto Dessai, & Anr. Vs Curchorem-Cacora Municipal Council, & Ors.

Bombay High Court · (2017) 03 BOM CK 0215

Specific Relief Act, 1963, Section 39, Section 28, Section 38 -Goa, Daman and Diu Municipalities Act, 1968, Section 184, Section 289

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