Constitution of India, 1950 — Article 226Industrial Disputes (Bombay) Rules, 1957 — Rule 26(1), 26(2)Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20(3), 33(C)(1)

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High Courts03 Mar 2005Dismissed

Smt. Rukminibai Krishna Shigwan Vs Adinath Builders and Developers and Others

Bombay High Court · (2005) 4 BomCR 668

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High Courts03 Mar 2005Allowed

State of Maharashtra Vs Santosh Hiraman Urankar and Others

Bombay High Court · (2005) 03 BOM CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(4), 439(2)Penal Code, 1860 (IPC) — Section 302, 306, 34

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High Courts03 Mar 2005Allowed

Municipal Corporation of the City of Pune Vs Bombay Cable Car Co. Pvt. Ltd.

Bombay High Court · (2005) 4 ALLMR 458 : (2006) 4 MhLj 622

Arbitration Act, 1940 — Section 10, 10(1), 10(2), 11, 11(2)

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High Courts03 Mar 2005Allowed

Bharat Sanchar Nigam Limited Vs Ramesh B. Tigadi and Presiding Officer, The Central Govt. Industrial Tribunal No. 1

Bombay High Court · (2005) 03 BOM CK 0041

Industrial Disputes Act, 1947 — Section 2, 25, 25B, 25F, 25FF

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High Courts03 Mar 2005

Muctabai Datta Naik and Others Vs Roshant Prabhakar and Another

Bombay High Court · (2005) 4 ACC 276 : (2005) 4 BomCR 196

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High Courts03 Mar 2005Dismissed

Syed Mohsin Ali Vs Smt. Noorus Saher and The State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1607

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

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High Courts03 Mar 2005Allowed

Mr. Mahesh Rohidas Kinalkar Vs State of Goa Francis Revantrop Dias and Domnic Matias D''Sa Vs State

Bombay High Court · (2005) 03 BOM CK 0004

Penal Code, 1860 (IPC) — Section 143, 147, 149, 304(ii), 323

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High Courts02 Mar 2005

Satpalsingh Amolaksingh Bagga and Another Vs Mrs. Sandhya Amitabh Pandey

Bombay High Court · (2005) 3 ALLMR 701 : (2005) 5 BomCR 390 : (2005) 2 MhLj 1131

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 9 Rule 9, 115, 151

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High Courts02 Mar 2005

Desai Traders Vs Mahalaxmi Tyres and Auto Services and Others

Bombay High Court · (2006) 1 BC 523

Criminal Procedure Code, 1973 (CrPC) — Section 259, 281, 281(3), 313, 465Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Mar 2005

Sainath Naik Vs State

Bombay High Court · (2005) 107 BOMLR 794

Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 303, 304

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High Courts02 Mar 2005Dismissed

Ashok Dhande Vs State of Maharashtra

Bombay High Court · (2005) 107 BOMLR 1543

Criminal Procedure Code, 1973 (CrPC) — Section 313, 8(1)Prevention of Corruption Act, 1947 — Section 5APrevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 17, 20(1)

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High Courts02 Mar 2005Allowed

Shri Kisan Narayan Shriram, representative of Vikas Hatmag Vinkar Sahakari Sansthan and Shriram Ramanna Vidap Vs The State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 94

Maharashtra Co-operative Societies Act, 1960 — Section 13, 13(1), 14, 14(2), 152Maharashtra Co-operative Societies Rules, 1961 — Rule 13, 13(1), 13(2), 13(3)

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High Courts02 Mar 2005Dismissed

Amba Chawl Wadi Rahiwasi Seva Sangh, registered society Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2005) 3 ALLMR 889

Constitution of India, 1950 — Article 226, 227Development Control Regulations for Greater Bombay, 1991 — Regulation 33, 33(1), 33(10)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 14, 14(1), 3, 33, 35

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High Courts02 Mar 2005Allowed

Rahul Govind Sharma Vs The State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 223, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 10(2), 12, 15, 15(1)Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 — Rule 5, 5(1), 5(2), 5(4), 5(5)

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