Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19, 36, 36(1), 36(2)Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102, 102(2), 104, 104(1), 36

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High Courts02 Feb 2006

Shri Imran Shaikh through his father Vs Union of India (UOI) and Others

Bombay High Court · (2006) 2 ALLMR 588 : (2006) 2 BomCR 3 : (2006) 2 MhLj 830

Constitution of India, 1950 — Article 226, 239

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High Courts01 Feb 2006

Mahavir Tea Company and Others Vs Additional Collector and Others

Bombay High Court · (2006) 3 ALLMR 168 : (2006) 4 BomCR 853 : (2006) 3 MhLj 210 : (2006) 2 MhLj 210

Constitution of India, 1950 — Article 226, 227

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High Courts01 Feb 2006

Friends Co-operative Housing Society Ltd. Vs State of Maharashtra and Another

Bombay High Court · (2006) 4 BomCR 849

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High Courts01 Feb 2006

Miyakhan Bhurekhan Vs State of Maharashtra and Another

Bombay High Court · (2006) CriLJ 2233 : (2006) 3 RCR(Criminal) 144

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4

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High Courts01 Feb 2006

Hukmichand H. Jain Vs Union of India (UOI) and Others

Bombay High Court · (2006) 4 BomCR 310 : (2006) 2 MhLj 717

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High Courts01 Feb 2006Allowed

Sadichha Mahila Mandal Vs State of Maharashtra at the instance of Secretary to the Government of Maharashtra, Department of Food and Civil Supplies, Controller of Rationing and Gavdevi Mahila Mandal

Bombay High Court · (2006) 2 ALLMR 488 : (2006) 3 BomCR 107 : (2006) 2 MhLj 528

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High Courts01 Feb 2006Allowed

Ratnagiri Hotels Pvt. Ltd. and Others Vs The Municipal Corporation of Geater Bombay and Another

Bombay High Court · AIR 2006 Bom 132 : (2006) 4 ALLMR 564 : (2006) 3 BomCR 163 : (2006) 2 MhLj 661

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High Courts01 Feb 2006

Jabin Akhtar Shirgonkar and Others Vs Samshad Iqbal Mukadam and Others

Bombay High Court · (2006) 2 ALLMR 595 : (2006) 2 BomCR 9 : (2006) 2 MhLj 555

Bombay Village Panchayats Act, 1958 — Section 145, 146, 176, 28(1), 3(14)Constitution of India, 1950 — Article 226, 227Village Panchayat Rules — Rule 10, 10(2)

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High Courts01 Feb 2006Dismissed

Gomantak Mazdoor Sangh Vs Mormugao Port Trust and Others

Bombay High Court · (2006) 6 BomCR 297 : (2005) 106 FLR 437

Constitution of India, 1950 — Article 226

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High Courts31 Jan 2006

In Re: Chemidye Manufacturing Company Pvt. Ltd.; In Re: Thirumalai Chemicals Ltd.

Bombay High Court · (2006) 2 BomCR 554 : (2006) 134 CompCas 58 : (2006) 69 SCL 10

Companies Act, 1956 — Section 100, 101, 173(2), 391, 392Securities Contracts (Regulation) Act, 1956 — Section 21, 23, 24

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High Courts31 Jan 2006

Union of India (UOI) Vs A.K. Biswas and Others

Bombay High Court · (2006) 3 BomCR 788 : (2006) 109 FLR 1040 : (2006) 3 LLJ 53 : (2006) 3 MhLj 355 : (2006) 2 MhLj 355

Bombay Shops and Establishments Act, 1948 — Section 70Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2, 2(1), 59, 59(1), 64

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High Courts31 Jan 2006Allowed

News Television India Ltd. and Others Vs Ashok D. Waghmare and Another

Bombay High Court · (2006) 3 MhLj 431 : (2006) 3 RCR(Criminal) 220

Bombay Prevention of Gambling Act, 1887 — Section 12, 12A, 4Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 34

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High Courts30 Jan 2006

Shankar Anand Waghmare Vs State of Maharashtra

Bombay High Court · (2006) 4 BomCR 867

Maharashtra Felling of Trees (Regulation) Act, 1964 — Section 3(2)

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High Courts30 Jan 2006Allowed

Premlal Ramchandra Bisen Vs Education Officer and Others

Bombay High Court · (2006) 5 BomCR 795

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26(4), 26(5)

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