Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 319Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts21 Jun 2005Dismissed

Jilani Nasiruddin Gore Vs The State of Maharashtra

Bombay High Court · (2005) 3 MhLj 1058

Bombay Prohibition Act, 1949 — Section 120, 123, 123(1), 125, 129Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 207

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High Courts21 Jun 2005Allowed

Shri Jairaj N. Shetty Vs The Union of India (UOI)

Bombay High Court · (2005) 6 BomCR 221 : (2005) 107 FLR 348 : (2005) 4 MhLj 163

Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 6N

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High Courts21 Jun 2005Dismissed

Deepak Matey and Others Vs District and Sessions Judge

Bombay High Court · (2005) 4 ALLMR 362 : (2006) 2 BomCR 282 : (2005) 4 MhLj 552

Constitution of India, 1950 — Article 14, 16

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High Courts21 Jun 2005Dismissed

Sheetal Mathias Ekka Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 648 : (2006) 2 BomCR 186

Constitution of India, 1950 — Article 226, 341, 342Representation of the People Act, 1950 — Section 21

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High Courts21 Jun 2005Dismissed

Ramkrishna Jagannath Patil Vs Chandrakant Bhaurao Khaire

Bombay High Court · (2005) 6 BomCR 110

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94(A)Constitution of India, 1950 — Article 227

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High Courts20 Jun 2005

Kishor Gopalrao Bapat and Others Vs State of Maharashtra and Another

Bombay High Court · (2006) 1 ALLMR 232 : (2005) 5 BomCR 682 : (2005) 4 MhLj 466

Maharashtra Regional and Town Planning Act, 1966 — Section 127, 38

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High Courts20 Jun 2005

Gangadhar Naganna Rajulwar and Others Vs Chandrabhaga Rajeshwar Gangshettiwar

Bombay High Court · (2005) 4 ALLMR 371 : (2005) 5 BomCR 697 : (2006) 1 CivCC 98 : (2005) 4 RCR(Civil) 625 : (2005) 2 RCR(Rent) 541

Central Excises and Salt Act, 1944 — Section 2Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Transfer of Property Act, 1882 — Section 106, 106(1), 107

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High Courts20 Jun 2005

Utkarsh Shikshak Sangh Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 618 : (2005) 6 BomCR 410 : (2005) 3 MhLj 1021

Bombay Provincial Municipal Corporations Act, 1949 — Section 3(3)Constitution of India, 1950 — Article 226

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High Courts17 Jun 2005

Akbar Ali Mohmad Hussein and Others Vs Tahsildar and Others

Bombay High Court · (2005) 3 ALLMR 652

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High Courts16 Jun 2005Allowed

Kashinath Chopade Vs Purushottam Tulshiram Tekade and Others

Bombay High Court · (2005) 4 ALLMR 519 : (2005) 6 BomCR 267 : (2005) 4 MhLj 471

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 100Evidence Act, 1872 — Section 83

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High Courts16 Jun 2005

Deepak Dhansing Patil Vs Girish Damodar Deo and Another

Bombay High Court · (2005) 3 ALLMR 589 : (2005) 5 BomCR 134 : (2005) 3 MhLj 1009

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts16 Jun 2005

Feroze Homi Duggan Vs Jean N. Duggan

Bombay High Court · (2005) 4 ALLMR 12 : (2005) 6 BomCR 310 : (2005) 3 MhLj 1140

High Court (Original Side) Rules — Rule 379Succession Act, 1925 — Section 241

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High Courts16 Jun 2005

Vinod Kumar Vs Sigmalon Equipment P. Ltd. and Others Sigmalon Equipment P. Ltd. and Others Vs Vinod Kumar

Bombay High Court · (2005) 5 BomCR 84 : (2005) 127 CompCas 54 : (2005) 6 CompLJ 450 : (2005) 62 SCL 332

Companies Act, 1956 — Section 10, 397, 398

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