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Bombay High Court judgments, 2003

1,271 judgments · page 22 of 64

High Courts05 Aug 2003

Balu @ Madhavrao Shankarrao Ghorpade (since deceased by his L/Rs. Ajay Madhavrao Ghorpade and Sanjay Madhavrao Ghorpade), Mrs. Pramila Madhavrao Ghorpade, Prakash Madhavrao Ghorpade, Mrs. Kanchan Prakash Ghorpade and Smt. Parvatibai Shankarrao Ghorpade Vs Smt. Radhakkabai Panditrao Ghorpade and Others

Bombay High Court · (2003) 4 ALLMR 445 : (2004) 1 BomCR 77 : (2004) 1 MhLj 323

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 6 Rule 1, Order 8 Rule 5(2)
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High Courts05 Aug 2003Dismissed

Shri Manohar Gunaji Anubhawne Vs The State of Maharashtra and Shri Raghunath Gorakhnath Ghag (Original Complainant) Vinayak Mahadeo Kamlakar (Substituted Complainant) Security Officer, Bombay Dyeing and Mfg. Co. Ltd.

Bombay High Court · (2004) 120 CompCas 94 : (2004) 101 FLR 269 : (2004) 2 LLJ 680 : (2004) 1 MhLj 346 : (2004) 52 SCL 536

Income Tax Act, 1961 — Section 69Maharashtra Regional and Town Planning Act, 1965 — Section 154, 37(1), 37(2)Penal Code, 1860 (IPC) — Section 406, 408, 409
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High Courts05 Aug 2003Dismissed

Roopkala Export Corpn. Vs Union of India (UOI)

Bombay High Court · (2004) 1 BomCR 656 : (2004) 113 ECR 341 : (2004) 165 ELT 26

Central Excise Rules, 1944 — Rule 12Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 11A, 14
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