Bombay Municipal Corporation Act, 1888 — Section 173CBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12, 12(2)Transfer of Property Act, 1882 — Section 106

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High Courts13 Jun 2008

Shri Dayanand Narvekar Vs Shri Pradeep J. Khaunte

Bombay High Court · (2008) 06 BOM CK 0166

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 1, Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 2Representation of the People Act, 1951 — Section 10, 100, 100(1)(b), 101, 117

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High Courts13 Jun 2008Dismissed

Shri Luthfuddin Shaikh Vs The Asiatic Oxygen and Acetylene Company Limited

Bombay High Court · (2008) 5 BomCR 134 : (2008) 110 BOMLR 2027 : (2008) 118 FLR 804 : (2008) 3 LLJ 997 : (2009) 1 MhLj 294

Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 11A

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High Courts13 Jun 2008Dismissed

Ramchandra Bhoyar (since deceased) through Manohar Jagannath Bhoyar Vs Ramesh Gawande and Others

Bombay High Court · (2008) 5 ALLMR 233 : (2009) 4 BomCR 919 : (2008) 6 MhLj 67

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96

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High Courts13 Jun 2008

Banubi and Others Vs Sheikh Ahmad Sheikh Mahamood and Others

Bombay High Court · (2008) 5 ALLMR 624 : (2008) 6 MhLj 288 : (2009) 5 RCR(Civil) 426

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High Courts13 Jun 2008

Rajendra Somaji Waghade Vs Digamber Bahuddeshiya Apang Kalyan Shikshan Sanstha and Another

Bombay High Court · (2008) 5 ALLMR 222 : (2008) 6 BomCR 88

Bombay Public Trusts Act, 1950 — Section 70

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High Courts13 Jun 2008

Suman Balkrishna Zodage Vs Alaka Suresh Zodge and Others

Bombay High Court · (2008) 4 ALLMR 483 : (2008) 5 BomCR 699 : (2008) 5 MhLj 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101, 106, 58

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High Courts13 Jun 2008

Al-Qahtani Pipe Coating Terminal Vs Minerals Sales (P.) Ltd.

Bombay High Court · (2008) 34 SCL 89

Companies (Court) Rules, 1959 — Rule 19(3)Companies Act, 1956 — Section 443, 446, 456, 457, 460

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High Courts13 Jun 2008Dismissed

Commissioner of Sales Tax Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (2008) 17 VST 15

Bombay Sales Tax Act, 1959 — Section 61, 75Central Sales Tax Act, 1956 — Section 5, 5(2), 9(2)Sales of Goods Act, 1930 — Section 18

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High Courts12 Jun 2008

Principal Judge, Family Court Vs Nil

Bombay High Court · AIR 2009 Bom 12 : (2008) 4 ALLMR 461 : (2008) 4 BomCR 539 : (2008) 110 BOMLR 2089 : (2008) 5 MhLj 222

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 13, 13B, 13B(1), 13B(2)

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High Courts12 Jun 2008Dismissed

C.R. Mawlankar Vs The Victoria Jubilee, Technical Institute and Others

Bombay High Court · (2008) 6 BomCR 215 : (2008) 110 BOMLR 1988 : (2008) 5 MhLj 620

Constitution of India, 1950 — Article 226

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High Courts12 Jun 2008Dismissed

Shrichand Girdharilal Punjabi Vs The Municipal Corporation of Gr. Mumbai (Town Planning Department) and The State Government of Maharashtra (Town Planning Department)

Bombay High Court · (2008) 4 ALLMR 503 : (2008) 5 BomCR 787 : (2008) 110 BOMLR 1938 : (2008) 5 MhLj 397

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 127, 136, 152, 2(19)

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High Courts12 Jun 2008Dismissed

Prakash Kakubhai Rangwala Vs Shri Nandlal, The Commissioner, State Election Commission Maharashtra State, Shri Jayraj M. Patak, The Commissioner, Bombay Municipal Corporation, State of Maharashtra and The Presiding Officer

Bombay High Court · (2008) 4 ALLMR 647 : (2008) 6 BomCR 223

Constitution of India, 1950 — Article 226

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High Courts12 Jun 2008

The State of Maharashtra Vs Nivrutti Tukaram Bhagwat, Kisan Laxman Bhagwat and Pandurang Laxman Bhagwat

Bombay High Court · (2008) 4 ALLMR 506 : (2008) 5 BomCR 933 : (2008) 110 BOMLR 2067 : (2008) 6 MhLj 24

Land Acquisition (Amendment) Act — Section 28, 34Land Acquisition Act, 1894 — Section 11, 18, 4, 6

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