Bombay High Court · AIR 2004 Bom 283 : (2004) 1 ALLMR 278 : (2004) 2 BomCR 767 : (2004) 1 CivCC 128 : (2004) 2 DMC 321 : (2003) 4 MhLj 1019 : (2004) 2 RCR(Civil) 268

Hindu Marriage Act, 1955 — Section 11, 25, 25(1), 5

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High Courts04 Jul 2003Dismissed

The State of Maharashtra Vs Murli Ramchand Puruswami and Others

Bombay High Court · (2003) 2 ALD(Cri) 131 : (2003) BomCR(Cri) 1553 : (2003) CriLJ 4152 : (2003) 4 MhLj 91

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 32, 321, 397, 397(2)Special Courts Act, 1979 — Section 11

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High Courts04 Jul 2003Allowed

Namdeo Shripat More since deceased through LRs. Manikrao Namdevrao More and Others Vs Surplus Land Determination No. 2 Tribunal and Others

Bombay High Court · (2004) 2 MhLj 1041

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21(1), 45(2)

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High Courts04 Jul 2003Dismissed

Digambar Deshmukh, through L.Rs. (Babusha Deshmukh, Sham Deshmukh and Raghoba Deshmukh) Vs Mohan Deshmukh, deceased through L.Rs. (Dilip Deshmukh and Bharat Deshmukh) and Maharashtra Revenue Tribunal

Bombay High Court · (2004) 3 ALLMR 827 : (2004) 3 MhLj 277 : (2004) 3 MhLj 276

Constitution of India, 1950 — Article 227

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High Courts04 Jul 2003Dismissed

Serum Institute of India Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2003 Bom 435 : (2003) 4 ALLMR 518 : (2004) 1 BomCR 173 : (2004) 1 MhLj 573

Maharashtra Regional and Town Planning Act, 1966 — Section 124A, 124A(1), 124E, 124E(1), 124J

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High Courts04 Jul 2003Allowed

Ramchandra Dharmadhikari Vs State of Maharashtra and Another

Bombay High Court · (2003) 4 MhLj 927

Graduate Ayurved Vaidya, Pay Scale and Medical Councils Act, 1970 — Section 14

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High Courts04 Jul 2003Allowed

Shree Saurashtra Patel Samaj and Another Vs Brihanmumbai Municipal Corporation and Others

Bombay High Court · (2003) 4 ALLMR 635 : (2003) 6 BomCR 618 : (2004) 1 MhLj 27

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 154, 162, 167, 217

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High Courts04 Jul 2003

Ajay Shyamkant Chaudhary, Rajashree Ajay Chaudhary and Unique Hotels Vs The Janata Sahakari Bank Ltd. and Others Loyal Engineering Private Limited and Sanjay Bhuralalji Dagliya, Director of Loyal Engineering Private Limited Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 569 : (2004) 2 BC 118 : (2003) 4 BomCR 660

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jul 2003Allowed

Behram S. Doctor Vs The State of Maharashtra and Smita Shroff

Bombay High Court · (2003) 2 ALD(Cri) 130 : (2003) BomCR(Cri) 1769 : (2003) 4 MhLj 505 : (2004) 1 RCR(Criminal) 525

Criminal Procedure Code, 1973 (CrPC) — Section 397, 403, 468, 468(2)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jul 2003Allowed

Rajendra Chandrakant Dhuru and Mrs. Rachita Rajendra Dhuru Vs State of Maharashtra, The Additional Commissioner of Police, Sr. Inspector of Police and Shri Gautam Anna Gaikwad, Sub-Inspector of Police

Bombay High Court · (2003) 07 BOM CK 0074

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 394, 503, 506, 506(II)

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High Courts04 Jul 2003

Suresh Yerewar Vs State of Maharashtra

Bombay High Court · (2003) 4 MhLj 898

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376

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High Courts04 Jul 2003

Digambar Dharma Deshmukh Vs Shri Rustam Apparao Deshmukh, since deceased through his L.R.s. Shri Rustom Apparao Deshmukh, since deceased through his legal heirs and Others Vs Shri Nana Tatya Shinde and Another Shri Rustom Apparao Deshmukh, since deceased through his L.R.s. Vs Shri Nana Tatya Shinde since deceased through his legal heirs and Another

Bombay High Court · (2003) 4 ALLMR 558 : (2004) 1 BomCR 799 : (2003) 4 MhLj 842

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