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Bombay High Court judgments, 2003

1,271 judgments · page 48 of 64

High Courts10 Mar 2003

Voltas Limited Vs The Tahsildar, The Collector, Thane District, The Collector and the Competent Authority, Thane Urban Agglomeration, under the ULC Act, The Directorate of Industries, The Hon''ble Minister for Revenue and The State of Maharashtra

Bombay High Court · AIR 2003 Bom 351 : (2003) 3 ALLMR 148 : (2003) 3 BomCR 1 : (2003) 2 MhLj 742

Maharashtra Land Revenue Code, 1966 — Section 29Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(2), 10(3), 2, 2(1)
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High Courts07 Mar 2003Dismissed

Arun Deotale Vs Narhar Pande

Bombay High Court · (2004) 1 ALLMR 536 : (2004) 106 BOMLR 772

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 116
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High Courts06 Mar 2003Allowed

Commissioner of State Excise and Others Vs Maharashtra Retail Liquor Dealers'' Association, Smt. Anusaya B. Telang, Pritam Kumar J. Saluja and Harish J. Gangwani The State of Maharashtra and Others Vs Bharat Distilleries Ltd., Jay Distillery Pvt. Ltd., Bhav Distilleries P. Ltd., Bellooi Distilleries Pvt. Ltd., Indian Hotel and Restaurant Association and The Maharashtra Wine Merchants Association Hotel and Restaurant Association (Western) India, Indian Hotel and Restaurant Association and Maharashtra Rajya Daru Vikreta Mahamandal and Others Vs The State of Maharashtra and Others

Bombay High Court · (2003) 2 ALLMR 799 : (2003) 5 BomCR 185

Maharashtra Potable Liquor (Periodicity and fees for grant, renewal for continuance of Licence) Rules, 1996 — Rule 2, 4
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High Courts05 Mar 2003Allowed

Shri Murlidhar Datoba Nimanka, Shri Jotiram Ramchandra Varute, Shri Nitin Gajanan Kamble, Shrikant Sakharam Phatak, Mahesh Sadashiv Satpute, Gajanan Gundapa Kharage, Shrikant Wyankatesh Kabade, Dr. Vilas Shankarrao Khilare, Sou. Malati Mahadev Kamble, Pandit Gajanan Varute, Manohar Shripati Dhavale and Rajendra Maruti Hogade Vs Shri Harish Balkrushna Latane, Shri Hemant Ulhas Hogade and Shri Choundeshwari Sahakari Soot Girani Ltd.

Bombay High Court · (2003) 3 ALLMR 123 : (2003) 6 BomCR 153 : (2003) 4 MhLj 196

Bombay General Clauses Act, 1904 — Section 22Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7), Order 39 Rule 3, Order 44 Rule 1Constitution of India, 1950 — Article 226
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