Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(20), 21Recovery of Debts Due to Banks and Financial Institutions Rules, 1993 — Rule 12(5)

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High Courts17 Oct 2002

Mopac Plast Pvt. Ltd. and Others Vs State Bank of India

Bombay High Court · (2003) 3 BC 443 : (2003) 1 MhLj 523

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(20)

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High Courts17 Oct 2002

Kailaash Vasantrao Ghule and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 310 : (2003) 3 BomCR 105

Constitution of India, 1950 — Article 243U(1)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 40, 41, 41A, 52(2)

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High Courts16 Oct 2002

Laxman Awale Vs The State of Maharashtra, Education Officer (Secondary) Zilla Parishad, Shri Vyankatesh Secondary and Higher Secondary School and Secretary, Vyankatesh Shikshan Sanstha Babasaheb Suryawanshi, Incharge Headmaster, Venkatesh Secondary and Higher Secondary Vidyalaya Vs The State of Maharashtra, Deputy Director of Education, Education Officer (Secondary) Zilla Parishad, Shri. Venkatesh Shikshan Sasntha and Awale Laxman Babarao

Bombay High Court · (2002) 10 BOM CK 0130

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 10, 12, 24, 7Societies Registration Act, 1860 — Section 16, 4

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High Courts16 Oct 2002

Forum for Fairness in Education and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 BomCR 79

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High Courts16 Oct 2002

Parvez Rustom Nekoo Vs Rustom Ardeshir Nekoo

Bombay High Court · (2003) 1 ALLMR 436 : (2003) 3 BomCR 86 : (2003) 2 MhLj 236

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 141Constitution of India, 1950 — Article 227

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High Courts14 Oct 2002Allowed

Narayan Ambekar Vs Plantation Officer and Another

Bombay High Court · (2003) 1 ALLMR 1060 : (2003) 4 BomCR 711 : (2003) 1 MhLj 722

Constitution of India, 1950 — Article 226

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High Courts14 Oct 2002Allowed

Sahebrao D. Labde Vs Jaising Shivaji Patil and Others

Bombay High Court · (2003) 2 BomCR 614 : (2003) 1 MhLj 358

Constitution of India, 1950 — Article 14, 16

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High Courts14 Oct 2002Allowed

Vijaykumar Wadera and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 BOMLR 95 : (2003) 1 MhLj 952

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138, 397

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High Courts14 Oct 2002Dismissed

Gangdas Patel Vs Harshvardhan Bhadupotey and Others

Bombay High Court · (2003) 2 ALLMR 127 : (2003) 4 BomCR 712 : (2003) 1 MhLj 203

Maharashtra Rent Control Act, 1999 — Section 7(9)

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High Courts11 Oct 2002

Manohar Vaman Raikar Vs The State of Maharashtra and Another

Bombay High Court · (2003) 105 BOMLR 365

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2002Dismissed

Weiler International Electronics Private Ltd. Vs Punita Velu Somasundaram

Bombay High Court · (2003) 3 ALLMR 577 : (2003) 1 ARBLR 553 : (2003) 3 BomCR 59 : (2003) 1 BOMLR 857 : (2003) 2 LLJ 197 : (2003) 1 MhLj 398

Contract Act, 1872 — Section 27

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High Courts11 Oct 2002

Ramdas, Ajay Vinayak Lagad, Santosh Balwant Zavare and Anita Vs State of Maharashtra and others

Bombay High Court · (2002) 10 BOM CK 0072

Constitution of India, 1950 — Article 14, 16, 16(3), 21, 45Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 7Maharashtra Zilla Parishads (Divisional and District Selection Boards) (Functions) Rules, 1962 — Rule 3(2)

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