Arms Act, 1959 — Section 25, 27, 3, 35Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Maharashtra Control of Organised Crime Act, 1999 — Section 20, 23(1), 23(2), 3(1), 5

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High Courts09 Nov 2006Dismissed

Joseph George Gomes @ J.G. Gomes Vs Yucca Gomes and Others

Bombay High Court · (2006) 6 BomCR 479

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High Courts09 Nov 2006Allowed

Indian Oil Corporation Ltd. Vs Artson Engineering Ltd.

Bombay High Court · (2007) 1 ALLMR 148 : (2006) 6 BomCR 465 : (2007) 1 MhLj 825

Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 15, 15(2), 31

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High Courts09 Nov 2006

Harischandra Gitte Vs Shridhar Gangaram Gitte, claiming to be the President of Jawahar Education Society and Others Suvvalal Kishanlal Wakekar, President, Jawahar Education Society Vs Harischandra Panditrao Gitte and Others

Bombay High Court · (2007) 1 ALLMR 247 : (2006) 6 BomCR 856 : (2007) 1 MhLj 847

Bombay Public Trusts Act, 1950 — Section 72Constitution of India, 1950 — Article 311

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High Courts09 Nov 2006Dismissed

Raju Khole (Lt. Professor) Vs State of Maharashtra

Bombay High Court · (2006) 11 BOM CK 0091

Bombay Home Guards Act, 1947 — Section 2Penal Code, 1860 (IPC) — Section 409, 420

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High Courts09 Nov 2006Dismissed

Narayan Gadhekar Vs The Chairman, Sillod Taluka Co-operative Marketing Society Ltd. and Presiding Officer, Labour Court

Bombay High Court · (2007) 1 ALLMR 589 : (2007) 2 BomCR 177

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(C), 2(S), 25(F), 25B

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High Courts09 Nov 2006Allowed

Shekoji Bhimrao and Others Vs Motiram Maruti Maratha and Others

Bombay High Court · (2007) 1 ALLMR 593 : (2007) 2 BomCR 164 : (2007) 1 MhLj 747 : (2007) 5 RCR(Civil) 694

Civil Procedure Code, 1908 (CPC) — Section 107, 96Maharashtra Land Revenue Code, 1966 — Section 149, 150, 150(6), 157Specific Relief Act, 1963 — Section 38

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High Courts09 Nov 2006

Javed A. Bhat Vs Union of India (UOI)

Bombay High Court · (2007) CriLJ 3145 : (2008) 1 RCR(Criminal) 57

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 29

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High Courts09 Nov 2006Dismissed

Lt. Professor Raju Khole Vs State of Maharashtra

Bombay High Court · (2007) 1 ALLMR 229

Bombay Home Guards Act, 1947 — Section 2, 2(2A), 2(A), 2A(2)Penal Code, 1860 (IPC) — Section 409, 420

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High Courts09 Nov 2006Allowed

Special Land Acquisition Officer, M.I.W., Jalgaon Vs Chindha Fakira Patil (deceased) Heirs Dharma Chindha Patil

Bombay High Court · (2007) 2 BomCR 370

Land Acquisition Act, 1894 — Section 23(2), 28, 3(a), 4, 53Maharashtra Land Revenue Code, 1966 — Section 100, 101, 102, 103, 104

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High Courts09 Nov 2006

The Special Land Acquisition Officer Vs Chindha Fakira Patil (deceased) Heir Dharma Chindha Patil

Bombay High Court · (2007) 2 BomCR 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Land Acquisition Act, 1894 — Section 23(2), 28, 3, 4, 53Maharashtra Land Revenue Code, 1966 — Section 100, 102, 103, 104, 105

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High Courts09 Nov 2006

Shriram Jagoji Brahmane Vs State of Maharashtra

Bombay High Court · (2007) 4 ALLMR 156 : (2007) 3 BomCR 714

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 10(3), 15, 16

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High Courts09 Nov 2006Allowed

Prabhakar Dayaram Narkhede Vs Vijaya alias Shakuntala Ghanshyam Chaudhari

Bombay High Court · (2007) 3 BomCR 722

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