Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 13A(2), 5(4A), 6(4)Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 6

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High Courts16 Jul 2009Allowed

Baswantappa Vs Mahadu Teli, Mollinath Teli, Kashibai Teli and Sharanappa Teli

Bombay High Court · (2010) 2 ALLMR 921

Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Co-operative Societies Act, 1960 — Section 47, 47(2), 48

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High Courts16 Jul 2009

Shri Shriman H. Dhulapkar Vs Shri Bhairunath Baburao Hegde and State

Bombay High Court · (2009) 07 BOM CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Jul 2009Dismissed

Union of India (UOI) and Employees State Insurance Corporation Vs S.S. Kushwaha, Officiating Upper Division Clerk in posting Section, Employees State Insurance Corporation

Bombay High Court · (2009) 07 BOM CK 0088

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2)Central Civil Services (Pension) Rules, 1972 — Rule 48Constitution of India, 1950 — Article 226

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High Courts16 Jul 2009

Shri Shaikh Usman Vs Special Land Acquisition Officer and Executive Engineer, Works Div. IX, ID Gogal

Bombay High Court · (2009) 07 BOM CK 0061

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, 35Court Fees Act, 1870 — Section 13Land Acquisition Act, 1894 — Section 18, 4

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High Courts16 Jul 2009Allowed

Special Land Acquisition Officer (South Goa) Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Maria Alice Almeida Binfol

Bombay High Court · (2009) 07 BOM CK 0060

Land Acquisition Act, 1894 — Section 4

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High Courts16 Jul 2009

Shree Ram Urban Infrastructure Ltd. Vs R.K. Dhall and Others (No. 1)

Bombay High Court · (2010) 153 CompCas 146 : (2010) 100 SCL 335

Companies Act, 1956 — Section 163, 397, 398

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High Courts16 Jul 2009Dismissed

Union of India (UOI) Vs B.G. Sane

Bombay High Court · (2010) 126 FLR 75 : (2010) 2 LLJ 544

Constitution of India, 1950 — Article 226Railway Services (Conduct) Rules, 1966 — Rule 3

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High Courts15 Jul 2009

Mr. Jose Coutinho Vs Mr. Arvind J. Puranik, Mrs. Vrushali A. Puranik, Communidade of Gaondongrem and The Administrator of Communidades, South Zone

Bombay High Court · (2009) 07 BOM CK 0205

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts15 Jul 2009

Yasin Sheku Nigewan Vs The State of Maharashtra

Bombay High Court · (2009) 07 BOM CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 134, 177Penal Code, 1860 (IPC) — Section 304A

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High Courts15 Jul 2009

Panchappa Gungune, Laxmibai Gungune and Satish Gungune Vs Gyanoba Rukme and Others

Bombay High Court · (2010) 7 RCR(Civil) 1795

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts15 Jul 2009

Sudhakar Tukaram Dhatrak Vs State of Maharashtra

Bombay High Court · (2009) 07 BOM CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 137, 154Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts15 Jul 2009Dismissed

Sonaji and Pandharinath Vs Ashruba, Dashrath, Govind and Mithu

Bombay High Court · (2009) 07 BOM CK 0119

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High Courts15 Jul 2009

Sarode Jalindar Devram Vs Saraswati Vidya Mandir and Others

Bombay High Court · (2009) 111 BOMLR 3371 : (2009) 6 MhLj 146 : (2010) 2 SLR 327

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(9)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(7), 9(9)

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