Bombay High Court Judgments 2007 — Page 68

High Courts20 Feb 2007

Prof. R.B. Singh Vs The Principal, Sonopant Dandekar Arts College, V.S. Apte Commerce College and M.M. Mehta Science College and R.H. Save Arts, C. Bhanushali Commerce and B.A. Dandekar Science Junior College, The Chairman, Sonopant Dandekar Shikshan Mandali, University of Bombay and State of Maharashtra, Education and Employment Deptt.

Bombay High Court · (2007) 3 ALLMR 606 : (2007) 5 BomCR 474 : (2007) 4 MhLj 846

Constitution of India, 1950 — Article 226

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High Courts20 Feb 2007

The State of Maharashtra Vs Ganesh Shamrao Andekar and Others

Bombay High Court · (2007) 02 BOM CK 0048

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts20 Feb 2007

Jaikumar Kulkarni Vs The State of Maharashtra, General Administration Department and The Chief Executive Officer, Zilla Parishad

Bombay High Court · (2007) 4 ALLMR 162 : (2007) 4 BomCR 362 : (2007) 113 FLR 1125 : (2007) 3 MhLj 130

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 72(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

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High Courts20 Feb 2007Dismissed

Vijaykumar Ingle Vs Caste Scrutiny Committee and Others

Bombay High Court · (2007) 6 ALLMR 766 : (2007) 6 MhLj 36

Constitution of India, 1950 — Article 342

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High Courts20 Feb 2007

Jaikumar Kulkarni Vs State of Maharashtra and another

Bombay High Court · (2007) 4 ALLMR 162 : (2007) 4 BomCR 362 : (2007) 113 FLR 1125 : (2007) 3 MhLj 130

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)(viii), 47, 47(1)

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High Courts20 Feb 2007

Brij Mohan Grover Vs Official Liquidator, High Court and Another

Bombay High Court · (2009) 149 CompCas 380

Bombay High Court (Original Side) Rules, 1980 — Rule 138

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High Courts15 Feb 2007

Surjitsing Girniwale Vs The Commissioner, Nanded Waghala Municipal Corporation Abdul Razzak Quraishi Vs The State of Maharashtra and The Commissioner, Nanded Waghala Municipal Corporation

Bombay High Court · (2007) 2 ALLMR 554 : (2007) 2 BomCR 617

Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1A), 10(1B), 10(1C), 10(1D), 11Constitution of India, 1950 — Article 14, 15, 243V, 243ZGMaharashtra Local Authority Members Disqualification Act, 1986 — Section 7

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High Courts15 Feb 2007Dismissed

Nivritti Namdeo Thite Vs Hemraj Gulabchand Daga

Bombay High Court · (2007) 4 ALLMR 473 : (2007) 5 BomCR 283

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 23Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227

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High Courts15 Feb 2007Dismissed

Raymond Limited Vs Raymond Pharmaceuticals Private Ltd.

Bombay High Court · (2007) 109 BOMLR 521 : (2007) 4 MhLj 243 : (2007) 35 PTC 334

Trade Marks Act, 1999 — Section 28, 28(1), 29, 29(2), 29(4)

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High Courts15 Feb 2007Dismissed

The Commissioner of Customs Vs Standard Industries Ltd.

Bombay High Court · (2007) 4 BomCR 799 : (2007) 109 BOMLR 677 : (2007) 119 ECC 403 : (2007) ECR 403

Central Excises and Salt Act, 1944 — Section 25FConstitution of India, 1950 — Article 132, 226, 226(1), 226(2)Customs Act, 1962 — Section 111, 125, 129D(5), 130A, 130D

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High Courts15 Feb 2007

Angerlehner Michel Construction Pvt. Ltd. and The Ambajogai Peoples Co-operative bank Ltd. Vs Shrimouli Builders and Banglore Water Supply And Sewerage Board L and T Finance Ltd. Vs Shrimouli Builders Proprietor Mr. K.P. Reddy, Krishna Valley Development Corpn. and Angerlehner Michel Construction Pvt. Ltd.

Bombay High Court · (2007) 2 ARBLR 553 : (2007) 2 BomCR 815

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 38 Rule 10, Order 38 Rule 5Maharashtra Co-operative Societies Act, 1960 — Section 156, 156(1)

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High Courts15 Feb 2007Dismissed