Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Prevention of Food Adulteration Rules, 1962 — Rule 5

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High Courts23 Dec 2010

Shri. Ramchandra B. Relwani Vs Shri. Raees Ahmed Faruque

Bombay High Court · (2011) 2 ALLMR 621 : (2011) 2 BomCR 818 : (2011) 1 MhLj 949

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11Maharashtra Rent Control Act, 1999 — Section 24, 44, 45Penal Code, 1860 (IPC) — Section 448, 504, 506

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High Courts23 Dec 2010Dismissed

Shri Keshav Shanu Gawde, Senior Auditor Vs State of Goa and Shri C.D. Gawde

Bombay High Court · (2010) 12 BOM CK 0011

Constitution of India, 1950 — Article 226

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High Courts23 Dec 2010

Dr. Suhasini Umesh Karanjkar Vs Kolhapur Municipal Corporation and Others

Bombay High Court · (2011) 4 BomCR 248 : (2011) 4 MhLj 21

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High Courts22 Dec 2010

Shyamsundar Bhambhwani Vs Lokesh Chandra and Others

Bombay High Court · (2011) 2 ALLMR 783 : (2011) 4 BomCR 846 : (2011) 2 MhLj 432

Civil Procedure Code, 1908 (CPC) — Section 114, 152Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20

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High Courts22 Dec 2010Dismissed

Pipavav Shipyard Limited, Iranian Offshore Engineering Construction Company and Dolphin Offshore Enterprises (India) Ltd. Vs Oil and Natural Gas Corporation Limited and National Petroleum Construction Company

Bombay High Court · (2011) 113 BOMLR 790

Constitution of India, 1950 — Article 226

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High Courts22 Dec 2010Dismissed

Smt. Sampatti M. Doiphode Vs The Incharge, Vishrambhaug Police Station and Others

Bombay High Court · (2010) 12 BOM CK 0096

Constitution of India, 1950 — Article 226Immoral Traffic (Prevention) Act, 1956 — Section 18, 18(1), 18(2), 20, 22Penal Code, 1860 (IPC) — Section 292, 34

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High Courts22 Dec 2010

Mrs. Leopoldina Pereia e Mendonca, alias Leopoldina Mendonca Pereira, (since deceased) represented by her L.Rs and Others Vs The Dy. Collector and S.D.O and The Executive Engineer, Works Division VI (R and B), Public Works Department

Bombay High Court · (2010) 12 BOM CK 0085

Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts22 Dec 2010Dismissed

Bahujan Vikas Mandal and Kranti Jyoti Marathi Prathmik Shala Vs Ku. Manda Vithalrao Parsutkar, Kranti Jyoti Marathi Prathmik Shala and The Education Officer (Primary)

Bombay High Court · (2011) 3 ALLMR 659 : (2011) 3 BomCR 173 : (2011) 113 BOMLR 711 : (2011) 2 MhLj 203

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 9

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High Courts22 Dec 2010Allowed

Smt. Jijabai, Vithal Khandare, Trimbak Kute, (Died through L.Rs.) (Smt. Gayabai Kute, Balasaheb Kute, Parasram Kute and Sou. Ashamati Abdagire) and Waman Kute Vs Sakharam Punjari, (Died through L.Rs.) (Smt. Ansabai Punjari and Others) and The Maharashtra Revenue Tribunal

Bombay High Court · (2011) 2 ALLMR 631 : (2011) 3 BomCR 135 : (2011) 3 MhLj 281

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 74(2)

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High Courts22 Dec 2010

Prasanna Sohale Vs Chairman University Grants Commission, State of Maharashtra and All India Council for Technical Education (Statutory Body of the Government of India)

Bombay High Court · (2010) 12 BOM CK 0051

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High Courts22 Dec 2010Allowed

Sau. Varsha Ravindra Isai and Others Vs Sow. Rajashri Rajkumar Chaudhari and Others etc. etc.

Bombay High Court · AIR 2011 Bom 68 : (2011) 3 ALLMR 88

Constitution of India, 1950 — Article 226, 227, 32Consumer Protection Act, 1986 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 105, 155, 163, 22, 23

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