Bombay Sales Tax Act, 1959 - Section 19, Section 2, Section 2(11), Section 2(19), Section 2(25), Section 22, Section 3, Section 33, Section 33(1), Section 33(3), Section 33(5), Section 33(6), Section 36(3)(b)Transfer of Property Act, 1882 - S

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High Courts15 Mar 2016Dismissed

State of Maharashtra Vs Jhony Jaylal Wadhwani

Bombay High Court · (2016) 3 AIRBomRCri 110

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14

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High Courts15 Mar 2016Dismissed

Engineering Workers Association Vs Radium Creation Ltd. and Others

Bombay High Court · (2016) 3 AIRBomR 297 : (2016) 5 BCR 830 : (2016) 2 CLR 875 : (2016) 2 LLJ 375 : (2016) 3 MhLJ 547

Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 18(1), Section 2(p)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 13(2), Section 28,

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High Courts15 Mar 2016Partly Allowed

Ambadas Raghunath Wagh Vs Maharashtra State Road Transport Corporation, Ahmednagar Division and Others

Bombay High Court · (2016) 3 AIRBomR 384 : (2016) 5 ALLMR 407 : (2016) 3 BCR 394 : (2016) 150 FLR 362 : (2016) 2 LLJ 423 : (2016) MCR 1043

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 30(2)

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High Courts15 Mar 2016Dismissed

Suryabhan and Others Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 3785 : (2016) 2 BomCR(Cri) 437 : (2016) 3 MhLJCrl 373

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302

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High Courts14 Mar 2016Dismissed

Money Nair Vs Sharekhan Ltd.

Bombay High Court · (2016) 03 BOM CK 0212

Arbitration and Conciliation Act, 1996 - Section 34, Section 37

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High Courts14 Mar 2016Dismissed

M/s Bright Star Syntex Pvt. Ltd. Vs Income Tax Officer

Bombay High Court · (2016) 387 ITR 231

Income Tax Act, 1961 — Section 147, 148

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High Courts14 Mar 2016Allowed

Sikkim Ferroys Alloys Ltd. Vs Assitt. Commr. of C. Ex., Div.-Ep, Mumbai-I

Bombay High Court · (2016) 338 ELT 220

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High Courts14 Mar 2016Dismissed

Indian Oil Corporation Ltd. Vs Artson Engineering Ltd.

Bombay High Court · (2016) 3 CivilLJ 538 : (2016) 3 MhLJ 506 : (2016) 6 RAJ 558

Arbitration and Conciliation Act, 1996 - Section 34, Section 37, Section 9

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High Courts14 Mar 2016Partly Allowed

The State of Maharashtra Vs Vitthal Tukaram Atugade

Bombay High Court · (2017) ALLMRCri 1274 : (2016) 2 Crimes 340 : (2016) 5 MhLJCrl 351

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 366, Section 368, Section 428Evidence Act, 1872 - Section 24, Section 25, Section 26, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302, Section 307, Section 363,

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High Courts14 Mar 2016Dismissed

Rajesh Sharad Mapara and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 203 : (2016) 5 ALLMR 549 : (2016) 5 BCR 481 : (2016) 3 MhLJ 421

Constitution of India, 1950 - Article 226, Article 243, Article 243Q, Article 243-QMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 3, Section 3(3), Section 341A, Section 341B, Section 6, Section 6(1

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High Courts14 Mar 2016Dismissed

Way2Wealth Brokers Pvt. Ltd. Vs C.B. Sharma

Bombay High Court · (2016) 5 BCR 560 : (2016) 3 CivilLJ 598 : (2016) 3 MhLJ 695 : (2016) 6 RAJ 359

Arbitration and Conciliation Act, 1996 - Section 2(4), Section 33, Section 33(4), Section 34, Section 37, Section 43Securities Contracts (Regulation) Act, 1956 - Section 10

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