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Bombay High Court judgments, 2003

1,271 judgments · page 54 of 64

High Courts14 Feb 2003Dismissed

National Textile Corporation Ltd., (Pattern) Employees'' Association, Mr. Hiralal Mulchand Khandelwal, Asstt. Officer Cotton, Indu Mill No. 1 and Mr. Anil Vasudev Jambhekar, Production Manager, New City Mills Vs Union of India (UOI) and National Textile Corporation Ltd.

Bombay High Court · (2003) 2 ALLMR 144 : (2003) 4 BomCR 70 : (2003) 3 LLJ 340 : (2003) 2 MhLj 700

Constitution of India, 1950 — Article 14, 16, 21, 300ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 14Textile Undertakings (Nationalisation) Act, 1995 — Section 14, 14(1), 14(2)
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High Courts14 Feb 2003

Somaji Madan Patil, (Died through his L.Rs.), Indubai Patil, Ambalal Patil, Hiralal Patil, Sau. Ranjanbai Patil, Babu Madan Patil, (Died through his L.Rs.), Ganesh Babu Patil, Sou. Aruna Atul Patil and Sou. Pushpa Patil Vs Sumersing Batesing Naik, Decd. by heir: Chandrasing Sumersing Naik, The Tahsildar, Maharashtra Revenue Tribunal, The Additional Commissioner and The State of Maharashtra

Bombay High Court · (2003) 02 BOM CK 0057

Bombay Bhil Naik Inams Abolition Act, 1955 — Section 2(1), 4, 5Bombay Court of Wards Act, 1905 — Section 2, 26, 27, 28, 29Bombay Land Revenue Code, 1879 — Section 176
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High Courts13 Feb 2003Allowed

Rajesh Sadanand Patil, Abhijeet Shivram Shinde, Tukaram J. Naik and Co. and Shri Mahadeo Bhujang Chaudhari Vs The Additional Collector, The Tehsildar and The State of Maharashtra Dadasaheb Kisan Suryavanshi Vs The State of Maharashtra, The Sub-Division Officer, The Tahsildar, The Circle Officer and The Collector Shri Ganpat Ranu Jadhav Vs The State of Maharashtra, The Collector, The Sub-Divisional Officer, Malegaon Sub-Division, The Tahsildar and The Executive Engineer, Girna Irrigation Division Prakash Haribhau Londhe and Pravin Murlidhar Kanade Vs The State of Maharashtra and Addl. Collector Shri Gulab Dhondia Shinde Vs State of Maharashtra, Collector, The Secretary, Revenue and the Forest Department and Officer on Special Duty, Revenue and Forest Department Sureshm Sampatrao Thorat, Prashant Jagannath Tavar, Shri Bhausaheb Dadasaheb Patil, Shri Sharad Sampatrao Patil, Shri Jaywant Krishna Desai, Shri Milind Dadaso Kadam, Shri Bhiku Sakharam Suryavanshi, Shri Jitendra Dnyandeo Patil, Jaysingh Mahadev Chavan, Shri Rajendra Patil, Shivaji Pandharinath Yadav, Sanjay Salunke, Vijay Sambhaji Ghagde, Chandrakant Salunke, Mehboob Nadaf, Riyaz Mulla, Shri Dayanand Pawar, Shri Nandkumar Pissal, Shri Rajendra Yadav, Shri Jaywant Vasantrao Patil, Pandurang Ganpati Deshmukh, Sahadev Ganu Ghimbre, Shri Hanumant Tukaram Patil, Shri Dhanaji Shankar Patil, Suresh Shankar Patil, Sai Engineers and Contractors and Sambhaji Patil Vs The State of Maharashtra, The Sub-Divisional Officer, Karad Sub-division and The Collector Sambhaji Haribhau Kudale Vs The State of Maharashtra, Collector of Solapur, Circle Officer and Collector of Pune Suhas Rikhavlal Shah Vs The Collector of Solapur and The State of Maharashtra Shri Ghorpade Ashok Ramchandra, Shri Mane Atul Shivram and The More Mansinh Vasantrao Vs The Sub Divisional Officer, The Collector and The State of Maharashtra Prakash Vitthal Shevale Vs State of Maharashtra, District Collector and Tahsildar Jitendra Bhausaheb Dombe, Laxman Kisan Shirsat, Uddhav Pandharinath Bagal and Sainath Narayan Abhangarrao Vs The Collector and The State of Maharashtra Jaywant Baban Thorat, Shivdas Madhukar Kale, Shivaji Narayan Phadale, Baban Shivaji Shete and Baban Shivaji Kokane Vs The Additional Collector, The Tahsildar, The Principal Secretary, Department of Revenue and Forest and The State of Maharashtra Shri Sudam Narayan Sawant Vs State of Maharashtra, Collector, The Secretary, Revenue and the Forest Department and Officer on Special Duty, Revenue and Forest Department Prashant Ramchandra Dhore Vs State of Maharashtra, Revenue and Forest Department and District Collector Vijayn Dhanraj Tathed Vs Tahsildar, Collector of Pune and State of Maharashtra Shri Vishwanath Baiju Vs The Sub Divisional Officer, Satara Sub Division, The Collector and The State of Maharashtra

Bombay High Court · AIR 2003 Bom 304 : (2003) 2 ALLMR 153 : (2003) 4 BomCR 51 : (2003) 2 MhLj 200

Constitution of India, 1950 — Article 14, 226
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