Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 27, Order 42 Rule 1Evidence Act, 1872 — Section 83

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High Courts20 Aug 2003Dismissed

Smt.Vimalbai Vs Narayan Limbajirao Chaudhari

Bombay High Court · (2003) 08 BOM CK 0085

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3, Order 8 Rule 10, 100

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High Courts20 Aug 2003Dismissed

Sadhana Rajendra Karkud alias Sadhana Ramadas Shinde Vs State of Maharashtra, Tribal Development Department, Committee for Scrutiny and Verification of Tribe Claims, Pune Division and Member-Secretary and Pune District Central Co-operative Bank

Bombay High Court · (2004) 1 BomCR 578 : (2003) 4 MhLj 859

Constitution of India, 1950 — Article 342

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High Courts20 Aug 2003Dismissed

Hemantkumar Narayan Bali, Non Medical Supervisor, Health Department Vs State of Maharashtra, General Administration Department, Raigad Zilla Parishad and District Health Officer, Raigad Zilla Parishad

Bombay High Court · (2004) 1 BomCR 582

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High Courts20 Aug 2003Allowed

Parashram Sakhare Vs Vatsalabai Sharma Dead, Nirmalabai Purohit and Sumitra Sakhare

Bombay High Court · (2004) 1 ALLMR 755

Bombay Stamp Act, 1958 — Section 34Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 17, 54

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High Courts20 Aug 2003Dismissed

Shri Janardan Krishnaji Kulkarni Vs Shri Vishnu Ganapati Ghorapade, Shri Jaysing Ganapati Ghorapade and Shri Hindurao Ganapati Ghorapade

Bombay High Court · (2004) 1 BomCR 66 : (2004) 1 MhLj 115

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 70, 88CConstitution of India, 1950 — Article 227

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High Courts20 Aug 2003

Dr. Narendra Bhiwapurkar Andha Vidyalaya Vs Shobha Laxman Pachkawade and Others

Bombay High Court · (2004) 101 FLR 103 : (2004) 1 MhLj 10

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 2(21), 9, 9(1)

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High Courts20 Aug 2003

Rainbow Agri Industries Ltd. Vs Income Tax Appellate Tribunal

Bombay High Court · (2003) 132 TAXMAN 752

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 242(2)

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High Courts19 Aug 2003

Vijay Shrikant Kargutkar, Deepak Maheshchand Badoni and Sanjay Sahadev Gurav Vs The State of Maharashtra

Bombay High Court · (2003) 08 BOM CK 0117

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 34, 390, 391, 392

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High Courts19 Aug 2003

The State of Maharashtra Vs Gangadhar Utge Sidramappa Mitkari Vs The State of Maharashtra

Bombay High Court · (2003) 2 MhLj 881

Evidence Act, 1872 — Section 11, 13, 42, 43Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1)Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6

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