Benami Transactions (Prohibition) Amendment Act, 2016 — Section 4(1), Section 4(1), Section 2(31), Section 2(31), Section 4(3), Section 4(3)Income Tax Act, 1952, — Section 212(4)

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High Courts01 Mar 2017

M/s. Heera Construction Co. Vs State of Goa, Represented by Executive Engineer, Wroks Division II, Water Resources Department

Bombay High Court · (2017) 03 BOM CK 0241

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeArbitration and Conciliation Act, 1996, Section 37 - Appealable orders

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High Courts01 Mar 2017Dismissed

Mr. Deepak Shah, son of Shri N. Shah Vs Estate Officer-cum-Commanding Officer, & Anr.

Bombay High Court · (2017) 03 BOM CK 0227

Constitution of India, Article 227, Article 12 - Power of superintendence over all courts by the High Court - Application of Acts of Parliament and of the Legislature of the State of Assam to a

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High Courts01 Mar 2017Dismissed

RASHTRIYA MULA PRAVARA VIJ KAMGAR SANGH THROUGH ITS SECRETARY B S KHAVRE Vs MULA PRAVARA ELECTRICITY CO OPERATIVE SOCIETY LTD THROUGH ITS MANAGING DIRECTOR

Bombay High Court · (2017) 03 BOM CK 0196

Industrial Disputes Act, 1947, Section 18, Section 2(p) - Persons on whom settlements and awards are binding - Definitions

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High Courts01 Mar 2017

Rupesh s/o. Pandurangji Surjuse Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 03 BOM CK 0192

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High Courts01 Mar 2017

Sachin s/o Ananda Patil 7 Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 03 BOM CK 0191

Land Acquisition Act, 1894, Section 6, Section 11, Section 9(1), Section 9(2), Section 4(1) - Declaration that land is required for a publ

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High Courts01 Mar 2017

Shivpujan Kumar S/o. Gopikisan Singh & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 03 BOM CK 0180

Constitution of India, Article 166 - Conduct of business of the Government of a StateMotor Vehicles Act, 1939, Section 2(15) - DefinitionsMotor Vehi

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High Courts01 Mar 2017Dismissed

Royal Sundaram Alliance Insurance Company Limited Vs Shri Manoj Laxman Patil

Bombay High Court · (2017) 2 ACC 463 : (2017) 3 AIRBomR 162 : (2017) 2 BCR 724 : (2017) 153 FLR 645 : (2017) LIC 2299 : (2017) 2 LLJ 153

Employees Compensation Act, 1923 - Section 30, Section 4

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High Courts01 Mar 2017Disposed Off

Jan Adalat Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1166

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High Courts01 Mar 2017Dismissed

Bhadani Associates Vs Kamlini Dharamraj Ashar Adult

Bombay High Court · (2017) 2 ALLMR 565 : (2017) 3 BCR 684 : (2017) 3 MhLJ 437

Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 21 Rule 1, Order 21 Rule 1(1)(a), Order 21 Rule 1(2)

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High Courts01 Mar 2017Disposed Off

Advocate Aires Rodrigues Vs State of Goa

Bombay High Court · (2017) 2 ALLMR 815

Constitution of India, 1950 - Article 356, Article l74(1)

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High Courts01 Mar 2017Dismissed

All India IDBI SC, ST, Nav Buddhist and OBC Vs IDBI Bank Ltd.

Bombay High Court · (2017) 4 AIRBomR 206 : (2017) 3 BCR 425

Constitution of India, 1950 - Article 14, Article 226

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High Courts28 Feb 2017

Vishnudev Vs Revenue And Forest Dept. & Ors.

Bombay High Court · (2017) 02 BOM CK 0240

Land Acquisition Act,1894, Section 11, Section 48 (1)

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High Courts28 Feb 2017

Bhagwan Shikshan Prasarak Mandal Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 02 BOM CK 0232

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High Courts28 Feb 2017

Kishanrao s/o Nanasaheb Deshmukh Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 02 BOM CK 0217

Maharashtra Regional and Town Planning Act, 1966, Section 127, Section 127(1) - Lapsing of reservations 1 of 1894 - Lapsing of reservations 1 of 1894

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High Courts28 Feb 2017Dismissed

Lt. Cdr. Sanjay Barai Vs State Bank of India, Through its Deputy General Manager (B and O), & Anr.

Bombay High Court · (2017) 02 BOM CK 0213

Constitution of India, Article 226 -State Bank of India Officers Service Rules, 1992, Rule 20(2)(b)

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