Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2, 3(3)

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High Courts21 Aug 2007Allowed

Union of India (UOI), Ministry of Finance, Department of Revenue, Chairman, Central Board of Excise and Customs and Commissioner of Customs (Gen.) Vs Deepak Y. Gotefode

Bombay High Court · (2007) 6 ALLMR 525 : (2007) 6 BomCR 586 : (2008) 1 MhLj 790

Constitution of India, 1950 — Article 226, 227, 311, 322, 341

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High Courts21 Aug 2007

New Era Shipping Ltd. and Hatimi Steels Vs m.v.P. Express and Others

Bombay High Court · (2008) 1 ALLMR 556 : (2007) 6 BomCR 138 : (2007) 109 BOMLR 1875

Admiralty Courts Act, 1861 — Section 25, 33, 35Bombay High Court (Original Side) Rules, 1980 — Rule 941, 949Merchant Shipping Act, 1958 — Section 3(55)

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High Courts21 Aug 2007Dismissed

Dr. M. Furquan Vs Jet Airways India Ltd. and Others

Bombay High Court · (2007) 6 ALLMR 135 : (2008) 1 MhLj 231

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High Courts21 Aug 2007Allowed

Ganesh and Another Vs State of Maharashtra

Bombay High Court · (2007) 08 BOM CK 0091

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Aug 2007

Smt. Ratnamala P.P. Khanolkar (deceased, through her legal heir Aakanksha alias Aairya Pradeep Prabhu, minor through Natural Guardian, Shri Pradeep Prabhu) and All Goa Private Schools, Pre-Primary and Primary Teachers Association Vs Chairperson, Shri Shantadurga Shiksha Samiti and Others

Bombay High Court · (2007) 08 BOM CK 0082

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High Courts21 Aug 2007Dismissed

Hemantkumar Surendrakumar Jain Vs State of Maharashtra

Bombay High Court · (2008) 4 BC 407

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Aug 2007

Union of India (UOI) and Another Vs State of Maharashtra and Another

Bombay High Court · (2008) 3 BomCR 366 : (2008) 1 MhLj 95

Bombay Provincial Municipal Corporations Act, 1949 — Section 146, 146(2)Constitution of India, 1950 — Article 285

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High Courts21 Aug 2007

Association of Chemists, M.S.E.B. Vs Maharashtra State Electricity Board and Another

Bombay High Court · (2007) 6 ALLMR 71 : (2008) 3 BomCR 369 : (2007) 115 FLR 912 : (2008) 1 MhLj 124

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High Courts21 Aug 2007

Neolite Polymer Industries Pvt. Ltd. Vs Standard Chartered Bank

Bombay High Court · (2007) 6 BomCR 539 : (2007) 109 BOMLR 1930

Bills of Exchange Act, 1882 — Section 51, 51(1), 52, 52(3), 57Negotiable Instruments Act, 1881 (NI) — Section 104, 134, 80Stamp Act, 1899 — Article 13, 45, 2(14), 2(15), 2(3)

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High Courts21 Aug 2007Dismissed