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Bombay High Court judgments

73,375 judgments · page 2,085 of 3,669

High Courts24 Jun 2003Partly Allowed

Tex India and Others Vs Punjab and Sind Bank

Bombay High Court · AIR 2003 Bom 444 : (2003) 4 ALLMR 99 : (2004) 2 BomCR 250

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Article 6Bombay Stamp Act, 1958 — Section 49, 50, 51, 52, 52BBombay Stamp Rules, 1939 — Rule 13, 18, 5
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High Courts23 Jun 2003Allowed

Rahul Sakharam Naik, through his natural Guardian father Shri Sakharam Kashinath Naik, Ms. Tracy D''Souza, through natural Guardian Triza D''Souza, Ritesh Chitrasen Sharma, through Natural Guardian Chitrasen M. Sharma and Ashok Shravan Kamble, through Natural Guardian Shravan Kamble Vs Divisional Secretary, Maharashtra State Board of Secondary and Higher Secondary Education, Mumbai Divisional Board and Principal, M.V. and L.U. College of Arts, Science and Commerce

Bombay High Court · (2003) 4 ALLMR 897 : (2003) 5 BomCR 1 : (2004) 1 MhLj 375

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 88, 88(1)
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High Courts19 Jun 2003Dismissed

Shri Pradeeprao @ Virgonda Shivgonda Patil, minor by guardian, Smt. Shalabai Patil Vs Shri Sidappa Girappa Hemgire, since deceased through his heirs and legal representative (Ginnappa Sidappa Hemgire, Shri Bhanu Sidappa Hemgire and Dhanpal Sidappa Hemgire) and Shri Annasaheb Balgonda Patil, deceased by his heirs (Shri Ravasaheb Annasaheb Patil, Shri Rajendra Annasaheb Patil and Sou. Jayashri Nanaso Patil)

Bombay High Court · (2004) 3 MhLj 75

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88C(1), 88CAConstitution of India, 1950 — Article 227Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 12, 3, 5, 5(1), 6
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