Bombay High Court Judgments 2003 — Page 30

All India Council for Technical Education Act, 1987 — Section 10Architects Act, 1972 — Section 23(3), 3Constitution of India, 1950 — Article 14, 19(1)

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High Courts27 Jun 2003Allowed

Shri Vijay Kisan Karanjkar Vs The State of Maharashtra and Others

Bombay High Court · AIR 2004 Bom 60 : (2003) 4 ALLMR 691 : (2004) 1 BomCR 168 : (2004) 3 MhLj 49

Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 15, 19, 2, 4(1), 6(1)

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High Courts27 Jun 2003

Shri Dagdu Patole, Advocate and Others Vs Shantaram Ganpat Dorge, Advocate and State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0066

Penal Code, 1860 (IPC) — Section 34, 449, 499, 500

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High Courts27 Jun 2003Allowed

Anil Dattatraya Ade Vs Presiding Officer, School Tribunal and Others

Bombay High Court · (2004) 1 ALLMR 320 : (2004) 3 BomCR 72 : (2003) 4 MhLj 866

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9

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High Courts27 Jun 2003Allowed

Madhavnath B. Tamboli Vs The State of Maharashtra, Revenue Department, Director of Land Records-cum-Settlement Commissioner and Deputy Director of Land Records, Pune Region

Bombay High Court · (2003) 4 ALLMR 190 : (2004) 2 BomCR 836 : (2003) 4 MhLj 65

Air Force Act, 1950 — Section 23Air Force Rules, 1969 — Rule 10Constitution of India, 1950 — Article 309

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High Courts27 Jun 2003Allowed

Narendra Dhudku Thakur Vs Scheduled Tribe Certificate Scrutiny Committee and Others

Bombay High Court · (2004) 1 BomCR 467 : (2004) 2 MhLj 578

Constitution of India, 1950 — Article 342

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High Courts27 Jun 2003Dismissed

Laxmikant Balkrishna Joshi Vs Shikshan Prasarak Mandal and Others

Bombay High Court · (2004) 1 BomCR 843 : (2003) 4 MhLj 515

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3

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High Courts26 Jun 2003Allowed

Ajit Chandrakant Satka(sic), Prop. of Ajit Motels Pvt. Ltd. Vs The District Collector of Pune, Entertainment Tax Deptt. and The Hon''ble Minister, Home Department

Bombay High Court · (2003) 4 ALLMR 96 : (2004) 2 BomCR 252

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High Courts26 Jun 2003Dismissed

Ananda Dattu Patil since deceased through his LRs. Ntvrutti Ananda Patil and others Vs Ramesh Anandrao Patil and another

Bombay High Court · (2003) 06 BOM CK 0111

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32(1B), 5, 76Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 4, 6

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High Courts26 Jun 2003

Everett Travel Service Vs ASM Shipping Ltd.

Bombay High Court · (2004) 2 BomCR 226

Companies Act, 1956 — Section 433, 434, 518

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High Courts26 Jun 2003

In Re: Mayfair Ltd.

Bombay High Court · (2004) 2 BomCR 235 : (2004) 122 CompCas 748 : (2003) 4 CompLJ 102 : (2003) 4 MhLj 663 : (2003) 46 SCL 672

Companies Act, 1956 — Section 101(2), 391, 392, 393, 394

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High Courts26 Jun 2003Dismissed

Rama Hariba Khavale Vs Gopika Ramling Survase and Others

Bombay High Court · AIR 2003 Bom 449 : (2003) 4 ALLMR 554 : (2004) 2 BomCR 841

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32M, 70, 85, 85A

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High Courts26 Jun 2003Allowed

Jagannath Thakare Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 854

Penal Code, 1860 (IPC) — Section 306

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High Courts26 Jun 2003

In Re: Lily Maritime (P) Ltd. Everett Travels Service

Bombay High Court · (2003) 4 CompLJ 98

Companies Act, 1956 — Section 433, 434

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High Courts25 Jun 2003Allowed

Safiyabi Vs Shafik Mohd. Khan and Another

Bombay High Court · (2004) 1 DMC 182

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4

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High Courts25 Jun 2003Allowed

Manohar Rajaram Khawase Vs State of Maharashtra

Bombay High Court · (2003) 06 BOM CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts25 Jun 2003Dismissed

Nagaraj Gowda and Others Vs Tata Hydro Electric Power Supply Company Limited and Others

Bombay High Court · (2004) 1 BomCR 201 : (2003) 4 MhLj 619

Factories Act, 1948 — Section 46Maharashtra Factories Rules, 1963 — Rule 79Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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Bombay High Court judgments, 2003