Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 15Bombay Tenancy and Agricultural Lands (Amendment) Rules, 1956 — Rule 9Bombay Tenancy and Agricultural Lands Act, 1939 — Section 15, 29, 29(3), 32G, 32P

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High Courts01 Dec 2005Allowed

Sunil Eknath Trambake Vs Leelavati Sunil Trambake

Bombay High Court · AIR 2006 Bom 140 : (2006) 2 ALLMR 446 : (2006) 4 BomCR 478 : (2006) 3 CivCC 459 : (2006) 2 DMC 461 : (2006) 2 MhLj 654 : (2006) 2 RCR(Civil) 452 : (2006) 2 RCR(Criminal) 691

Hindu Marriage (Amendment) Act, 1995 — Section 13

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High Courts01 Dec 2005

Prashant Chanekar Vs State of Maharashtra and Others

Bombay High Court · (2006) 2 ALLMR 449 : (2006) 5 BomCR 840 : (2006) 2 MhLj 657

Constitution of India, 1950 — Article 226, 227

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High Courts01 Dec 2005Allowed

Jaywantabai Gajbhjiye Vs Raghunath Lanjewar

Bombay High Court · (2006) 2 ALLMR 671 : (2006) 5 BomCR 850 : (2006) 3 MhLj 416

Hindu Succession Act, 1956 — Section 8

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High Courts01 Dec 2005

Videocon Appliances Ltd. Vs Maker Chambers V Premises Co-op. Socy. Ltd. and Others

Bombay High Court · (2006) 1 ALLMR 97 : (2006) 1 BomCR 6 : (2006) 2 MhLj 388

Income Tax Act, 1961 — Section 269UD(I)Maharashtra Co-operative Societies Act, 1960 — Section 11, 154, 22, 22(2), 23Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7

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High Courts01 Dec 2005

Oil and Natural Gas Commission Vs Petroleum Employees Union and Others

Bombay High Court · (2006) 2 BomCR 574

Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)

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High Courts01 Dec 2005

Vijaykumar Narayanrao Dixit Vs Uday Griha Nirman Samasya Niwarak Sanstha

Bombay High Court · (2006) 2 ALLMR 662 : (2006) 3 CivCC 235 : (2006) 3 MhLj 676

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Constitution of India, 1950 — Article 226, 227Easements Act, 1882 — Section 60

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High Courts01 Dec 2005Dismissed

Paramount Co-op. Housing Society Ltd. Vs Smt. Sita Rajab Sayani and Others

Bombay High Court · (2005) 12 BOM CK 0003

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154, 22, 23, 80Maharashtra Co-operative Societies Rules, 1961 — Rule 25(1)

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High Courts30 Nov 2005Allowed

Kishorekumar Mohanlal Kothari Vs State of Maharashtra and Another

Bombay High Court · (2006) 2 ALLMR 675 : (2006) 3 BomCR 842 : (2006) 2 MhLj 591

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 18, 28A, 3, 31(1), 31(2)

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High Courts30 Nov 2005

Shri Rohit Mull and Cadbury India Limited Vs The State of Goa at the Instance of Smt. IVA Fernandes, Public Analyst, Directorate of Food and Drugs Administration

Bombay High Court · (2006) 108 BOMLR 350

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 16, 17(2)

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High Courts30 Nov 2005Allowed

Mahindra and Mahindra Limited Vs Sunil Yeshwant Pandit and Shri P.S. Narkar, Presiding Officer, Labour Court

Bombay High Court · (2006) 1 ALLMR 261 : (2006) 1 BomCR 38 : (2006) 109 FLR 47 : (2006) 2 LLJ 363

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts30 Nov 2005Dismissed

Kesha Appliances P. Ltd. and Others Vs Royal Holdings Services Ltd. and Others

Bombay High Court · (2006) 1 BomCR 545 : (2006) 130 CompCas 227 : (2005) 65 SCL 293

Civil Procedure Code, 1908 (CPC) — Section 9, 9ACompanies Act, 1956 — Section 111A, 111A(2), 111A(3), 6, 81(1)Constitution of India, 1950 — Article 262, 262(2), 32

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High Courts29 Nov 2005Allowed