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Bombay High Court judgments

73,375 judgments · page 2,109 of 3,669

High Courts10 Feb 2003Allowed

Shri Balkrishna Shivappa Shetty Vs Shri Mahesh Nenshi Bhakta, Shri Mahendra Nenshi Bhakta, Shri Vijaysingh Gordhandas Kapadia, being the present Trustees of the Trust of Haridas Hemraj Trusts, Shri Hanumant Ganesh Kulkarni (since deceased), Smt. Sulabha Hanumant Kulkarni, Shri Satish Hanumant Kulkarni, Smt. Vandana Vishnu Deshpandey, Mrs. Madhavilata Balchandra Naniwadekar, Mrs. Vasumati Brahmanand Raje, Mrs. Shraddha Pradeep Lalit and Mrs. Deepa Harish Alwa

Bombay High Court · AIR 2003 Bom 293 : (2003) 2 ALLMR 444 : (2003) 4 BomCR 45 : (2003) 3 CivCC 156 : (2003) 3 MhLj 47 : (2003) 4 RCR(Civil) 180

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17, 151Constitution of India, 1950 — Article 227
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High Courts10 Feb 2003

Saibaba Flour Mills Ltd. and J.K. Roller Flour Mills (India) Pvt. Ltd. Vs National Co-operative Consumers Federation of India Ltd. and Sr. Regional Manager, Food Corporation of India Suresh Virjibhai Thakkar, N.C. Nathani, Proprietor of Bhaveshwar Trading Company, Pravinkumar Khetshi and Company, , Shivshakti Traders, Balwantrai Chatrabhuj and Company (Proprietor Navin Nathani), Madam Agro Food Industries Pvt. Ltd., Ashirwad Consumers Co-op. Society Ltd., N.V. Thakkar Chawl and Mariwala Bhatia Co-op. Consumers Society Ltd. Vs Food Corporation of India, New Delhi, Food Corporation of India, Bombay and National Consumers Co-op. Federation Khandesh Roller Flour Mills Pvt. Ltd. Vs Food Corporation of India, Sr. Regional Manager, Food Corporation of India and National Co-operative Consumers Federation of India Ltd.

Bombay High Court · (2003) 2 ALLMR 3 : (2003) 4 BomCR 62

Constitution of India, 1950 — Article 12, 14
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High Courts07 Feb 2003Dismissed

The Kolhapur District Central Cooperative Bank Limited Vs Maharashtra Labour Welfare Board, Asstt. Labour Welfare Commissioner and S.Y. Nagulwar, Inspector under the Bombay Labour Welfare Fund Act, 1953 Satara District Central Co-operative Bank Limited Vs Maharashtra Labour Welfare Board, Labour Welfare Commissioner and Inspector under the Bombay Labour Welfare Fund Act, 1953

Bombay High Court · (2003) 2 ALLMR 1 : (2003) 4 BomCR 582 : (2003) 2 LLJ 913

Bombay Labour Welfare Fund Act, 1953 — Section 2, 4, 6BBBombay Shops and Establishments Act, 1948 — Section 2(4)Factories Act, 1948 — Section 7
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High Courts06 Feb 2003Allowed

Neeraja Rajendranath Mishra Vs The Kalyan Dombivali Municipal Corporation School Board, The Chairman, The Kalyan Dombivali Municipal Corporation School Board, The Secretary-cum-the Administrative Officer, The Kalyan Dombivali Municipal Corporation School Board, State of Maharashtra and V.S. Kamble, Block Development Officer, Panchayat Samiti

Bombay High Court · (2003) 2 ALLMR 481 : (2003) 4 BomCR 49 : (2003) 2 MhLj 491

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 5
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