Bombay High Court Judgments

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Commissions of Inquiry Act, 1952 — Section 3, 7, 7(1)Constitution of India, 1950 — Article 226

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High Courts02 Dec 2008Allowed

Sumatibai Anandrao Rajurkar Vs Punamchand P. Lohade, since deceased legal heirs and Others

Bombay High Court · (2009) 1 BomCR 592 : (2009) 2 MhLj 300

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15

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High Courts02 Dec 2008Dismissed

Madhav Gansa Wani deceased through L.Rs. Pandharinath Hari @ Madhav Wani and Others Vs Smt. Hausabai Pardhi and Others

Bombay High Court · (2009) 1 BomCR 27 : (2008) 111 BOMLR 183

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(1), 3(4)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 2, 4(2)

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High Courts02 Dec 2008Allowed

Nehru Shikshan Sanstha and The Headmistress, Kamala Nehru Primary School Vs Smt. Shobha Karve, Deputy Education Officer, Primary Zilla Parishad and The Administrative Officer, Municipal School Board

Bombay High Court · (2009) 1 BomCR 1 : (2009) 2 MhLj 195

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9(4)

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High Courts02 Dec 2008Allowed

Dinkar Indrabhan Kadaskar and Others Vs Grampanchayat and Others

Bombay High Court · (2009) 1 BomCR 39 : (2008) 111 BOMLR 1

Bombay Public Trusts Act, 1950 — Section 2(10), 50A(2), 72Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3B, Order 23 Rule 3B(2)

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High Courts02 Dec 2008Dismissed

National Insurance Company Ltd. Vs Mrs. Samira Fernandes and Others

Bombay High Court · (2006) ACJ 2480 : (2009) 1 BomCR 22 : (2008) 111 BOMLR 297 : (2009) 2 MhLj 458

Income Tax Act, 1961 — Section 5(A)Motor Vehicles Act, 1988 — Section 168, 170

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High Courts02 Dec 2008Dismissed

Sunil Rameshchandra Kedia Vs State of Maharashtra and Others

Bombay High Court · (2009) 1 BomCR 14 : (2008) 111 BOMLR 327

Bombay Village Panchayats Act, 1958 — Section 129(1), 129(2), 14Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 31(3), 32, 32(2), 32(5), 36

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High Courts02 Dec 2008

Anil Rangnath Chavan and Another Vs Meera Shivaji Chavan and Another

Bombay High Court · (2009) 1 BomCR 597

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High Courts01 Dec 2008Allowed

Harish Kanayalal Thawani Vs S.C. Prasad

Bombay High Court · (2009) 318 ITR 137

Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UL

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