Bombay High Court · (2005) 4 BC 545 : (2004) 3 BomCR 480 : (2004) 3 CivCC 255 : (2005) 124 CompCas 382 : (2004) 2 CompLJ 339 : (2004) 3 MhLj 414 : (2004) 52 SCL 389

Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 14

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High Courts16 Feb 2004Dismissed

State of Maharashtra Vs Madhu Bhisham Bhatia and Others

Bombay High Court · (2005) 1 DMC 156 : (2004) 3 MhLj 303 : (2005) 2 RCR(Criminal) 301

Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Feb 2004Allowed

Basavraj Gavasidappa Kalburgi Vs State of Maharashtra

Bombay High Court · (2004) CriLJ 4089

Criminal Procedure Code, 1973 (CrPC) — Section 317Essential Commodities Act, 1955 — Section 3, 7

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High Courts16 Feb 2004Allowed

Basudev @ Vasudev Behare Vs The State of Maharashtra

Bombay High Court · (2004) 02 BOM CK 0045

Penal Code, 1860 (IPC) — Section 302

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High Courts16 Feb 2004

Ghansham Dasharath Waghmare Vs The State of Maharashtra

Bombay High Court · (2004) 02 BOM CK 0023

Penal Code, 1860 (IPC) — Section 302, 304(II)

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High Courts16 Feb 2004Dismissed

State of Maharashtra Vs Anjanabai Deshmukh and Others

Bombay High Court · (2004) 4 MhLj 503

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(3)

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High Courts13 Feb 2004

Faber-Castle Aktiengesellschaft Vs Pikpen (P.) Ltd.

Bombay High Court · (2004) 54 SCL 397

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 2Designs Act, 2000 — Section 22

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High Courts13 Feb 2004Allowed

Shri Manohar V. Barad Vs Union of India (UOI) and Others

Bombay High Court · (2004) 3 ALLMR 266 : (2005) 105 FLR 524 : (2004) 3 SLJ 107

Industrial Disputes Act, 1947 — Section 33(C)2

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High Courts13 Feb 2004

Employees State Insurance Corporation Vs Bal Gangadhar Shetty (since deceased Smt. Sarita Bal Gangadhar Shetty, Smt. Sadhana V. Shetty, Sanjay B. Shetty and Miss Manisha B. Shetty)

Bombay High Court · (2004) 4 ALLMR 525 : (2004) 101 FLR 904 : (2004) 3 LLJ 15

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Employees State Insurance Corporation (Staff) Regulations, 1951 — Regulation 13, 14, 26

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High Courts13 Feb 2004

Smt. Yamunabai Laxman Chavan and Others Vs Smt. Sarubai Tukaram Jadhav and Others

Bombay High Court · (2004) 3 ALLMR 93 : (2004) 2 MhLj 1004

Bombay Village Panchayats Act, 1958 — Section 176, 35, 35(1), 35(2), 35(3)Bombay Village Panchayats Sarpanch and Up-Sarpanch (No confidence Motion) Rules, 1975 — Rule 2, 2(1), 2(2)

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High Courts13 Feb 2004Allowed

Sri Shankaranarayana Construction Co. and Another Vs Konkan Railway Corporation Ltd. and Others

Bombay High Court · (2004) 2 ALLMR 636 : (2004) 2 BomCR 676 : (2004) 2 MhLj 968

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2004Dismissed

Bhai S. Patil and Others Vs The State of Maharashtra and The Chief Executive Officer, Thane Zilla Parishad The Chief Executive Officer, Thane Zilla Parishad Vs Bhai. S. Patil and Others

Bombay High Court · (2004) 2 ALLMR 648 : (2004) 2 BomCR 688

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High Courts13 Feb 2004

M.R. Kulkarni and Others Vs Bank of Maharashtra and Union of India (UOI)

Bombay High Court · (2004) 2 ALLMR 612 : (2004) 5 BomCR 743 : (2004) 2 LLJ 1007

Bank of Maharashtra Employees Pension Regulations, 1955 — Regulation 20(2), 22, 22(1), 28, 29Bank of Maharashtra Officers Service Regulation, 1979 — Regulation 19, 2, 20(2), 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19

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High Courts13 Feb 2004Dismissed

Ganesh Narayan Bhumkar Vs The State of Maharashtra

Bombay High Court · (2004) 2 DMC 59

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 342

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High Courts13 Feb 2004Allowed

D.B. Mehta, R.S. Laud and A.T. Kurian Vs Ramesh Rikhavdas Shah and State of Maharashtra

Bombay High Court · (2005) CriLJ 403 : (2004) 3 MhLj 3

Companies Act, 1956 — Section 303(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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