Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts09 Feb 2001

Khushalrao Tulshiramji Pandao and others Vs State of Maharashtra and others

Bombay High Court · (2001) 02 BOM CK 0089

Land Acquisition Act, 1894 — Section 17, 4, 4(1), 5(a)(2), 5A

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High Courts09 Feb 2001Dismissed

Balu Baburao Zarole and Others etc. Vs Shaikh Akbar Shaikh Bhikan and Others etc.

Bombay High Court · AIR 2001 Bom 364 : (2001) 3 ALLMR 95 : (2001) 3 BomCR 255

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Specific Relief Act, 1963 — Section 20

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High Courts09 Feb 2001Allowed

Dinanath Badriprasad Shreshta Vs Chandradevi Mahanprasad Upadhya

Bombay High Court · (2001) 4 ALLMR 92 : (2001) 4 BomCR 286

Specific Relief Act, 1963 — Section 37, 5, 6

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High Courts09 Feb 2001

Board of Trustees of the Port of Mumbai Vs Ramesh Rajaram Jadhav

Bombay High Court · (2001) 3 ALLMR 225 : (2001) 3 BomCR 609 : (2001) 2 MhLj 899

Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 3(1)Industrial Disputes Act, 1947 — Section 10(1)

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High Courts09 Feb 2001

Sou. Shakuntala J. Gujar Vs Shri Dilip R. Pawar and Another

Bombay High Court · (2001) 2 ALLMR 566 : (2001) 3 BomCR 247 : (2001) 2 BOMLR 405

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)Limitation Act, 1963 — Article 133

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High Courts09 Feb 2001

Empire Industries Limited Vs State of Maharashtra Industries, Energy and Labour Department and Others

Bombay High Court · (2001) 89 FLR 721 : (2001) 2 LLJ 170

Industrial Disputes Act, 1947 — Section 10(1), 10(3)

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High Courts09 Feb 2001Dismissed

Syed Shafiq Ahmed Vs State of Maharahstra and Others

Bombay High Court · (2002) CriLJ 1403

Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 436

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High Courts08 Feb 2001

Bank of Baroda Vs Virsen Santhram Pradhan and Another

Bombay High Court · (2001) 2 ALLMR 645 : (2001) 2 BomCR 606 : (2001) 2 BOMLR 513 : (2001) 90 FLR 401 : (2001) 2 LLJ 733

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 11(3)Constitution of India, 1950 — Article 226, 227

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High Courts08 Feb 2001Dismissed

Mohammed Fekoo Mohammed Yusuf Vs Shree Krishna Woollen Mills Pvt. Ltd. and Others

Bombay High Court · (2001) 3 ALLMR 434 : (2001) 4 BomCR 280 : (2001) 4 BOMLR 567 : (2001) 89 FLR 393 : (2001) 1 LLJ 1363 : (2001) 3 MhLj 492

Bombay Industrial Relations Act, 1946 — Section 73Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts08 Feb 2001Dismissed

Vasant Mahadev Pandit and another Vs Zaibunnisa Abdul Sattar and others

Bombay High Court · (2001) 2 ALLMR 289 : (2001) 2 BomCR 616 : (2001) 2 BOMLR 437 : (2001) 3 MhLj 118

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 13(1)(j), 15A

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High Courts08 Feb 2001Dismissed

Rainbow Industries Vs Regional Director, E.S.I. Corporation

Bombay High Court · (2001) 4 ALLMR 336 : (2001) 4 BomCR 93 : (2001) 4 BOMLR 298 : (2001) 89 FLR 412 : (2001) 1 LLJ 1261 : (2001) 3 MhLj 508

Constitution of India, 1950 — Article 133, 226Employees State Insurance Act, 1948 — Section 44, 45, 45(A), 45(C), 75Limitation Act, 1963 — Section 12, 5

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High Courts08 Feb 2001

The Commissioner of Income Tax, Mumbai City-II Vs M/s. Veekaylal Investment Co. P. Ltd.

Bombay High Court · (2001) 166 CTR 96 : (2001) 249 ITR 597 : (2001) 3 MhLj 461 : (2001) 116 TAXMAN 104

Income Tax Act, 1961 — Section 115J(1), 260A, 28, 45

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