Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, Order 5 Rule 1, Order 7 Rule 9, Order 9 Rule 1Income Tax Act, 1961 — Section 159, 163Limitation Act, 1963 — Section 3

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High Courts03 Feb 2005

Villa Moda General Trading Co. W.L.L. and Another Vs Chordia Fashions Pvt. Ltd.

Bombay High Court · (2005) 3 BomCR 41

Contract Act, 1872 — Section 51, 52

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High Courts03 Feb 2005

Charan Parashramji Meshram, Joint Director of Animal Husbandry Vs State of Maharashtra and The Secretary Maharashtra Public Service Commission, Bank of India

Bombay High Court · (2005) 3 ALLMR 742

Constitution of India, 1950 — Article 14, 16, 309

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High Courts03 Feb 2005

Shri Basant Lal Agarwal Vs Lloyds Finance Ltd. Tushar Manilal Shah and Others Vs Special Committee

Bombay High Court · (2005) 5 BomCR 397 : (2005) 59 SCL 169

Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 482Reserve Bank of India Act, 1934 — Section 15, 2, 45Q

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High Courts03 Feb 2005Dismissed

Yusuf Alamash Daryavardi and Arjun Bhima Jadhav Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 325, 34, 504

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High Courts03 Feb 2005Allowed

Mr. V.S. Jadhav Vs Municipal Corporation of Greater Bombay and Others M.D. Sharma Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2005) 3 BomCR 123 : (2005) 2 MhLj 1039

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 351, 61, 79, 80A, 80BMumbai Municipal Corporation Pension Rules, 1953 — Rule 14, 14A, 14B, 5(1)

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High Courts03 Feb 2005

Anil Rangrao Thorat Vs The State of Maharashtra and Others

Bombay High Court · (2006) BomCR(Cri) 504

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 342

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High Courts03 Feb 2005Dismissed

State of Maharashtra Vs Suresh Vithoba Patil and Another

Bombay High Court · (2005) 2 DMC 357

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 116, 304B, 306, 34, 411

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High Courts03 Feb 2005Allowed

Balasaheb Suryawanshi and Others Vs The State of Maharashtra and Others

Bombay High Court · (2005) 107 BOMLR 240

Land Acquisition Act, 1894 — Section 11A, 4, 5A, 6

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High Courts02 Feb 2005Dismissed

VFC Securities Pvt. Ltd. Vs Rashesh N. Shah, Shares and Brokers Pvt. Ltd.

Bombay High Court · (2005) 2 ARBLR 163 : (2005) 3 BomCR 100 : (2005) 2 MhLj 386

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34

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High Courts02 Feb 2005

Tony Francis Guiness Vs Indekka Software Pvt. Ltd. and Others

Bombay High Court · (2005) 2 ALLMR 295 : (2005) 3 BC 229 : (2005) 2 BomCR 514 : (2006) 131 CompCas 846 : (2005) 61 SCL 217

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High Courts02 Feb 2005

Special Land Acquisition Officer (N) and Another Vs Ramesh Mahadev Sinai Mulgaonkar (Dr.)

Bombay High Court · (2005) 02 BOM CK 0127

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High Courts02 Feb 2005Dismissed

Vishram Wankhede (wrongly mentioned in Complaint as Vishram Wankhede) Vs The State of Maharashtra and Sau. Ujjawala Wankhede

Bombay High Court · (2005) 107 BOMLR 1471

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 414, 494

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High Courts02 Feb 2005

The Board of Trustees of the Port Vs Shri Ambika Prasad Mishra and Another

Bombay High Court · (2005) 3 BomCR 633

All India Services (Conduct) Rules, 1968 — Rule 3Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 3(1)Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)

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High Courts02 Feb 2005

Rasiklal Manikchand Dhariwal Karta of R.M. Dhariwal (HUF) and Others Vs Kishore Washwani and Nitesh Ashok Wadhwani

Bombay High Court · (2005) 3 ALLMR 481 : (2005) 3 BomCR 104 : (2005) 2 MhLj 611 : (2005) 31 PTC 401

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17, 10Limitation Act, 1963 — Section 21Trade Marks Act, 1999 — Section 34

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High Courts02 Feb 2005Dismissed

Kamgar Utkarsha Sabha Vs Bhartiya Kamgar Karmachari Mahasangh, M.I.R.C. Electronics Limited and Shri A.U. Purandhare, Member, Industrial Court

Bombay High Court · (2005) 4 ALLMR 130

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 14, 14(1)

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High Courts02 Feb 2005Dismissed

Kasim Kadar Kunhi Vs The State of Maharashtra

Bombay High Court · (2005) 02 BOM CK 0032

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 108, 124, 135

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