Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

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High Courts05 Jul 2002Dismissed

I.T.C. Limited Vs G.T.C. Industries Ltd. and Another

Bombay High Court · (2003) 2 BomCR 417 : (2002) 25 PTC 341

Trade and Merchandise Marks Act, 1958 — Section 17, 9(4)

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High Courts05 Jul 2002

Jahangir Abdul Saheb Zari Vs Shri Balwant Ramchandra Bhokare Since deceased through his L.R.

Bombay High Court · (2002) 07 BOM CK 0053

Constitution of India, 1950 — Article 227

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High Courts05 Jul 2002Allowed

Anthony @ Tony William Rosario Vs The State of Maharashtra

Bombay High Court · (2003) 4 MhLj 892

Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts05 Jul 2002Allowed

G. Ramchandran (Dr.) Vs Gandhi Bindiya Rajesh and Others

Bombay High Court · (2002) 4 ALLMR 448 : (2003) 2 BomCR 337

Maharashtra Universities Act, 1994 — Section 28, 53, 54(1), 95(1)

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High Courts05 Jul 2002Allowed

Dhanraj Sonaji Panwe and Another Vs The State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 55

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts04 Jul 2002

Smt. Yashodabai Ganesh Naik Gaunekar (deceased), through her legal representative Shri Narendranath Ganesh Naik Gaunekar, Ponda, Goa Vs Shri Gopi Mukund Naik

Bombay High Court · AIR 2003 Bom 77 : (2003) 1 BomCR 346 : (2003) 1 CivCC 264 : (2002) 3 MhLj 801

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 4, 51

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High Courts04 Jul 2002Allowed

Hemant Marotrao Sahare Vs Maharashtra State Board of Secondary and Higher Secondary Education and Another

Bombay High Court · (2002) 4 ALLMR 708 : (2003) 2 BomCR 230

Constitution of India, 1950 — Article 226

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High Courts04 Jul 2002

Institute of Mechanical Engineers (India) and Others Vs R.N. Engineer

Bombay High Court · (2003) 4 ALLMR 183 : (2003) 2 BomCR 330

Bombay Public Trusts Act, 1950 — Section 22Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts04 Jul 2002

Vithal Ramrao Ingale (Patil) Vs Navalbai Digambar Deshmukh

Bombay High Court · (2003) 1 ALLMR 650 : (2002) 6 BomCR 507 : (2003) 1 RCR(Civil) 508

Evidence Act, 1872 — Section 60, 61, 62, 90, 91

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High Courts04 Jul 2002Dismissed

Balwant P. Doshi Vs Shantaben Dhirajlal Shah and Another

Bombay High Court · (2002) 4 ALLMR 388 : (2003) 2 BomCR 190 : (2002) 4 MhLj 473

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts04 Jul 2002Dismissed

Maersk India Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 110 ECR 681 : (2003) 156 ELT 830

Customs Act, 1962 — Section 45

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High Courts04 Jul 2002Allowed

I.T.C. Limited Vs GTC Industries Ltd. and Another

Bombay High Court · (2003) 1 BomCR 317 : (2003) 1 BOMLR 136 : (2002) 4 MhLj 441

Trade and Merchandise Marks Act, 1958 — Section 9(1), 9(4)

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High Courts04 Jul 2002Allowed

Vithal Yeshwant Nalavade deceased by his LRs Anusaya Vithal Nalavade and Others Vs Maruti Joti Nalavde and Others

Bombay High Court · (2002) 4 ALLMR 68 : (2003) 2 BomCR 157 : (2003) 1 MhLj 208

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 33BConstitution of India, 1950 — Article 226

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High Courts04 Jul 2002Dismissed

Manik Yadao Vs The State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 24

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326, 34

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High Courts03 Jul 2002Allowed

Koyappakalathil Ahamed Koya Vs A.S. Menon and Another

Bombay High Court · (2003) BomCR(Cri) 26 : (2002) CriLJ 4502

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(3), 100(7)Customs Act, 1962 — Section 108, 135

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High Courts03 Jul 2002Dismissed

Bank of Maharashtra, A Banking Company Vs Rajendra Liladhar Rathi and Others

Bombay High Court · (2003) 1 BC 355 : (2003) BomCR(Cri) 201

Contempt of Courts Act, 1971 — Section 2

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