Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 6Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 30(2), 5(1), 5(2)

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High Courts30 Jun 2004Allowed

Mahadeo Laxman Kumare and Another Vs Union of India (UOI)

Bombay High Court · (2006) ACJ 681 : (2005) 2 BomCR 935 : (2004) 4 MhLj 266

Railways Act, 1890 — Section 82A, 82C

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High Courts29 Jun 2004Dismissed

Gordhandas Lalchnd Vs Kubchand Tirthdas Tailor and Others

Bombay High Court · (2004) 4 ALLMR 163 : (2005) 2 BomCR 470 : (2005) 1 MhLj 396

Bombay Rent Act, 1987 — Section 12(2), 13(1), 14, 14(1), 15Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 22 Rule 4, 115Constitution of India, 1950 — Article 227

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High Courts29 Jun 2004

Gangubai Bhagwan Salawade, Ms. Rupali Bhagwan Salawade, Ms. Rani Bhagwan Salawade and Shriram Bhagwan Salawade Vs Smt. Chimanabai Suryabhan Salawade, The Executive Engineer, MSEB (Rural), The Controlling Authority under the Payment of Gratuity Act the Ld. 2nd Labour Court and The Appellate Authority and Member, Industrial Court

Bombay High Court · (2004) 4 ALLMR 238 : (2005) 2 BomCR 423 : (2005) 104 FLR 158 : (2005) 1 LLJ 107 : (2004) 4 MhLj 204

Insurance Act, 1938 — Section 39Payment of Gratuity Act, 1972 — Section 2, 6, 7

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High Courts29 Jun 2004Allowed

Shri Vinodchandra Mathubhai Bhatt Vs Shah Mallabel Castings Ltd., Shri B.A. Shelar, Presiding Officer, 2nd Labour Court and Shri G.S. Baj, Member, Industrial Court

Bombay High Court · (2004) 4 ALLMR 744 : (2005) 2 BomCR 958 : (2005) 1 LLJ 299 : (2004) 4 MhLj 166

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44, 50

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High Courts29 Jun 2004Dismissed

Abdul Rahim Afzalsha Kazi since deceased by his heirs and LRs. Mahamudsha Abdul Rahim Kazi and Others Vs Abbas Alamsha Kazi since deceased by his heirs and LRs. Jhebunnisa Abbas Kazi and Others

Bombay High Court · (2005) 1 ALLMR 782 : (2005) 2 BomCR 436 : (2005) 1 MhLj 108

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 76

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High Courts29 Jun 2004Dismissed

Sakharam Bhoju Rathod Vs State of Maharashtra and Others

Bombay High Court · (2005) 1 ALLMR 183 : (2005) 1 BomCR 386 : (2004) 3 MhLj 1018

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 49AMaharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3, 3(3), 3(4), 4

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High Courts29 Jun 2004

Veneet Agarwal Vs Union of India (UOI)

Bombay High Court · (2005) 1 ALLMR 439 : (2004) 5 BomCR 542 : (2005) 126 CompCas 132 : (2004) 55 SCL 286

Securities and Exchange Board of India Act, 1992 — Section 31

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High Courts29 Jun 2004

Vijendrasingh Ladusingh Shekhawat Vs Todi Industries Ltd. and Another

Bombay High Court · (2004) 6 BomCR 204 : (2004) 4 MhLj 412

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High Courts29 Jun 2004Dismissed

Raj Corporation and Another Vs The Bank of Baroda and Others

Bombay High Court · (2004) 4 ALLMR 740 : (2005) 2 BC 3 : (2005) 2 BomCR 447 : (2004) 4 MhLj 278

Civil Procedure Code, 1908 (CPC) — Section 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2

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High Courts28 Jun 2004

Shri Kondiba Laxman Hanmar (since deceased on 9.9.1987 by his legal heirs Baburao Kondiba Hanmar and Akubai Jadhav) Vs Shri Krishnarao Anandrao Dalavi, deceased by his legal heirs Radhabai Krishnarao Dalavi and Others

Bombay High Court · (2005) 2 BomCR 484 : (2004) 4 MhLj 324

Bombay Public Trusts Rules, 1951 — Rule 17, 2, 5Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27Constitution of India, 1950 — Article 227

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High Courts28 Jun 2004