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Bombay High Court judgments, 2003

1,271 judgments · page 45 of 64

High Courts21 Mar 2003Dismissed

Rohidas Shankar Patil Vs Smt. Mayra Gilbert Mendosa, the Hon''ble Mayor of the Municipal Corporation of the City of Mira Bhayander, The Municipal Corporation of the City of Mira Bhayander, The State of Maharashtra and Parshuram Damodar Patil Parshuram Damodar Patil Vs Rohidas Shankar Patil, Smt. Mayra Gilbert Mendosa, the Hon''ble Mayor of the Municipal Corporation of the City of Mira Bhayander, The Municipal Corporation of the City of Mira Bhayander and The State of Maharashtra

Bombay High Court · (2003) 2 ALLMR 792 : (2003) 5 BomCR 600 : (2003) 4 MhLj 520

Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19(1A), 19(1AA), 5Constitution of India, 1950 — Article 226
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High Courts20 Mar 2003

Siddharth Holding Pvt. Ltd. and Barclay Exports Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. and Others Saidale Co-operative Housing Society Ltd. Vs Siddharth Holding Pvt. Ltd. Siddharth Holding Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. Mrs. Neelam R. Miglani, Mr. Rajendra Miglani Vs Saidale Co-operative Housing Society Ltd., (formerly known as Pratibha Co-op. Housing Soc. Ltd.) and Others Dupont Trading and Investments Company Ltd. and Highway Finance and Holding (Bombay) Ltd. Vs Saidale Co-operative Housing Society Ltd., (Formerly known as Pratibha Co-op. Housing Society Ltd.) and Others Girnar Plastics Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd., (Formerly known as Pratibha Co-op. Housing Society Ltd.) and Others Archisha Investments Pvt. Ltd. Vs Saidale Co-operative Housing Society Ltd. and Others Saidale Co-operative Housing Society Ltd. Vs Barclay Exports Pvt. Ltd. and Others

Bombay High Court · (2004) 2 ALLMR 232 : (2003) 6 BomCR 857

Transfer of Property Act, 1882 — Section 53A
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High Courts20 Mar 2003Dismissed

Kaveri Entertainment Limited

Bombay High Court · (2003) 5 BomCR 576 : (2003) 117 CompCas 245 : (2004) 3 CompLJ 365 : (2003) 45 SCL 294

Companies Act, 1956 — Section 391, 391(1), 391(2)
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High Courts20 Mar 2003

Gram Panchayat and Sarpanch, Grampanchayat Vs Krishna Charitable Trust, Shri Jaywantrao Krishnarao Bhosale, Shri Pandurang Dadasaheb Patil, Shri Shivajirao Dattatray Mohite, Shri Laxmanrao Bhausaheb Thorat, Shri Panditrao Nanasaheb Jadhav, Dr. Hoshedar Ramyar Tata, Dr. Suresh Jaywantrao Bhosale, Shri Diliprao Ramrao Patil, Shri Shivajirao Baburao Thorat, Shri Vijay Baburao Shirke, Shri Jaywantrao Krishnaji Jagtap, Dr. Shivanand Venkatesh Sortur, Zilla Parishad and The Chief Executive Officer, Zilla Parishad

Bombay High Court · (2003) 2 ALLMR 789 : (2003) 5 BomCR 122

Bombay Village Panchayats Act, 1958 — Section 124(5), 124(6)
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