Bombay High Court Judgments 2002 — Page 60

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3(1), 3(3), 3(4), 3(5), 5(1)

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High Courts12 Feb 2002Allowed

Dhanaraji Baburam Yadav and Another Vs Ramakant K. Dhanawade and Others

Bombay High Court · (2003) 2 ALLMR 425 : (2003) 2 BOMLR 253 : (2003) 2 MhLj 58

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22

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High Courts11 Feb 2002Allowed

Balaji Tulsiram Chaudhari Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 563 : (2002) 4 BomCR 702 : (2002) 2 MhLj 508

Bombay Village Panchayats Act, 1959 — Section 154, 35(3), 35(B)

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High Courts11 Feb 2002Allowed

Meghraj Raghobaji Nevle and Others Vs Additional Collector, Nagpur and Another

Bombay High Court · (2002) 3 ALLMR 840 : (2002) 4 BomCR 728 : (2002) 2 MhLj 576

Maharashtra Municipalities Act, 1965 — Section 308(1)

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High Courts11 Feb 2002Allowed

Goalkrishna Vaman Kamath Vs The Corporation Bank

Bombay High Court · (2002) 3 ALLMR 473 : (2002) 3 BomCR 506 : (2002) 95 FLR 136 : (2002) 2 MhLj 876

Corporation Bank Officers Employees (Discipline and Appeal) Regulations, 1982 — Regulation 7(2)

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High Courts11 Feb 2002

Vittal Daulat Lad Vs Ashok Govind Tawade

Bombay High Court · (2002) 2 ALLMR 691 : (2002) 3 BomCR 475

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 2(9)Limitation Act, 1963 — Article 58

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High Courts11 Feb 2002Partly Allowed

Ramanand Sagar Vs Deputy Commissioner of Income Tax and Others

Bombay High Court · (2002) 4 BomCR 157 : (2002) 175 CTR 220 : (2002) 256 ITR 134

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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High Courts11 Feb 2002

Hindustan Lever Ltd. Vs S.V. Hinge and Others

Bombay High Court · (2002) 4 LLJ 247

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High Courts11 Feb 2002

Ramanand Sagar Vs Dy. Commissioner of Income Tax

Bombay High Court · (2002) 122 TAXMAN 152

Income Tax Act, 1961 — Section 139, 260A

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High Courts08 Feb 2002

National Textile Corporation (South Maharashtra) Limited Vs Madhukar Gopal Bhogvekar and Others

Bombay High Court · (2002) 5 BomCR 766 : (2002) 95 FLR 725

Bombay Industrial Relations Act, 1946 — Section 78, 79

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High Courts08 Feb 2002

Kisan Pandurang Varkad Vs Jaising Maruti Varkad

Bombay High Court · (2002) 6 BomCR 283 : (2002) 2 BOMLR 481 : (2002) 4 MhLj 106

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84

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High Courts08 Feb 2002

Rangnath R. Kulkarni and Another Vs Bhiwandi Nizampur Municipal Council and Others

Bombay High Court · (2002) 5 BomCR 278 : (2002) 95 FLR 542

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

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High Courts08 Feb 2002Dismissed

Ardeshir B. Cursetji and Sons Vs Abdulla Fakir Jambarkar and Another

Bombay High Court · (2002) 5 BomCR 236 : (2002) 95 FLR 556

Industrial Disputes Act, 1947 — Section 2A

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High Courts08 Feb 2002

Maneklal D. Shah Vs P.K. Gupta, Commissioner of Income Tax

Bombay High Court · (2003) 184 CTR 523 : (2004) 267 ITR 340

Income Tax Act, 1961 — Section 273A

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Bombay High Court judgments, 2002