Constitution of India, 1950 — Article 226Maharashtra Apartment Ownership Act, 1970 — Section 14, 4, 5, 5(2), 6Maharashtra Housing and Area Development Act, 1976 — Section 33(8), 88(3)

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High Courts13 Dec 2010

Mr. Ravi Devshibhai Patel Vs Deputy Collector (L.A.) and The Executive Engineer (Planning), Goa Housing Board

Bombay High Court · (2010) 12 BOM CK 0136

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High Courts13 Dec 2010Dismissed

Mr. Krishna Gopal Gupta and Mrs. Veena Krishna Gupta Vs Mrs. Radhika Gupta and The State

Bombay High Court · (2010) 12 BOM CK 0135

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 141, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Dec 2010

Parmanand Aggarwal Vs Ashok Underlal and The State of Maharashtra

Bombay High Court · AIR 2012 Bom 11

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Dec 2010Allowed

MIAECT Pvt. Ltd. Vs Hindustan Computers and Others

Bombay High Court · (2011) 1 ALLMR 583 : (2011) 1 MhLj 991

Constitution of India, 1950 — Article 14, 226

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High Courts13 Dec 2010Dismissed

Vinayak Ratnagiri Gosavi Chief Promoter, Rangnath Swami Sahakari Griha and Shri Tryambak Shivram Gosavi Vs The State of Maharashtra

Bombay High Court · (2011) 1 ALLMR 572 : (2011) 1 BomCR 564 : (2011) 2 MhLj 740

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84(C)(3)(4)

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High Courts13 Dec 2010Dismissed

Shri Gurunath Pandurang Mote Vs Shri Rajdendra Vasudev Deshprabhu (since deceased) Through his Legal heirs, (Smt. Aparna Rajendra Deshprabhu, Shri Vaudev Rajendra Deshprabhu, Miss Nayantara Rajendra Deshprabhu and (Dr.) Mrs. Pavitra Vassudev Deshprabhu) and Shri Daji Pandu Naik (since deceased) Through his Legal heirs (Smt. Saraswati Daji Naik, Sri Manohar Daji Naik, Smt. Sundari Manohar Naik and Shri Pandurang Daji Naik

Bombay High Court · (2010) 12 BOM CK 0097

Constitution of India, 1950 — Article 226, 227

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High Courts13 Dec 2010Dismissed

Shri Sunil Maddewad Vs The State of Maharashtra, Department of Tribal Development and Others

Bombay High Court · (2011) 1 ALLMR 577 : (2011) 1 BomCR 545 : (2011) 2 MhLj 770

Constitution of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 2(1)

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High Courts13 Dec 2010Allowed

State Vs Aires Rodrigues

Bombay High Court · (2011) CriLJ 1507 : (2011) 3 RCR(Criminal) 321 : (2011) 3 RCR(Criminal) 321

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 300, 397(1), 399, 482Penal Code, 1860 (IPC) — Section 143, 149, 448, 504, 506

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High Courts13 Dec 2010Dismissed

Cricket Association of Bihar Vs The Board of Control for Cricket in India, Mr. N. Srinivasan, Honorary Secretary, Board of Control for Cricket in India, Jharkhand State Cricket Association and Mr. Amitabh Chowdhary

Bombay High Court · (2011) 113 BOMLR 110

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