Constitution of India, 1950 — Article 226Maharashtra Civil services (Conduct) Rules, 1979 — Rule 3, 3(1)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5, 5(1)

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High Courts21 Dec 2000

Smt. Marle Dos Santos Braganza Vs Aldino Santos Braganza

Bombay High Court · (2001) 3 BomCR 801

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High Courts20 Dec 2000Dismissed

Prabhakar Sabaji Kandalkar Vs Tahsildar, Sangamner and Others

Bombay High Court · (2002) 1 ALLMR 606 : (2002) 2 CivCC 29 : (2002) 1 MhLj 881 : (2002) 3 RCR(Civil) 683

Bombay Village Panchayats Act, 1959 — Section 35(3B)Limitation Act, 1963 — Section 5

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High Courts20 Dec 2000Dismissed

Vishal Vinayak Bhende Vs Dean, Goa Medical College and Others

Bombay High Court · (2001) 3 BomCR 761

Constitution of India, 1950 — Article 14, 15, 226

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High Courts20 Dec 2000Dismissed

Goa Foundation Vs Goa State Coastal Zone Management Authority and Others

Bombay High Court · (2001) 2 ALLMR 224 : (2001) 4 BomCR 226

Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 6

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High Courts19 Dec 2000

Norman Joseph Ferreira and Another Vs Arjandas Newandram, Heir and L.R. of Newandram Shivalomal and Others

Bombay High Court · (2001) 3 BomCR 475 : (2001) 2 BOMLR 731 : (2001) 2 MhLj 810

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15Constitution of India, 1950 — Article 227

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High Courts19 Dec 2000

Ramesh @ Lalya Anand Jagtap Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 209 : (2001) BomCR(Cri) 385 : (2001) 1 BOMLR 290 : (2001) CriLJ 1579

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377(1)Penal Code, 1860 (IPC) — Section 376(2)

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High Courts18 Dec 2000

Devji Ravji Patel HUF and Karta Kantilal Bhavarlal alias Devji Ravji Patel Vs Narmada Agro Industries Ltd.

Bombay High Court · (2001) 4 ALLMR 196 : (2001) 3 BomCR 828 : (2001) 4 BOMLR 388

Civil Procedure Code, 1908 (CPC) — Section 16Contract Act, 1872 — Section 20, 4

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High Courts18 Dec 2000Allowed

Asha Krishinlall Bajaj (Smt.) Vs Sub-Registrar of Assurances and Others

Bombay High Court · (2001) 2 BomCR 629

Bombay Stamp Act, 1958 — Article 23, 52, 2, 33

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High Courts16 Dec 2000Dismissed

Sureshkumar Jethalia Vs State of Maharashtra and others

Bombay High Court · (2000) 12 BOM CK 0049

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High Courts16 Dec 2000Dismissed

Narendramal Bafna Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 490 : (2001) CriLJ 1667

Factories Act, 1948 — Section 2, 7, 7A(2), 92Maharashtra Factories Rules, 1963 — Rule 4(1)Mines Act, 1952 — Section 18, 76

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High Courts16 Dec 2000

Kum. Saroj J. Kamble Vs Smt. Latha Mohan and Others

Bombay High Court · (2001) 3 BomCR 471 : (2001) 2 BOMLR 948 : (2001) 2 MhLj 874

Constitution of India, 1950 — Article 226, 227

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High Courts16 Dec 2000Allowed

Chandrashekhar Purushottam Rathi Vs State of Maharashtra and Another

Bombay High Court · (2001) 3 ALLMR 573 : (2002) 2 MhLj 181

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 80(1), 80(2), 99

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High Courts16 Dec 2000

State of Maharashtra and Others Vs Shivram Sambhajirao Sadawarte, Chief Officer, Municipal Council

Bombay High Court · (2001) 2 BomCR 492 : (2001) 1 LLJ 1198 : (2001) 3 MhLj 249

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1), 4(2), 4(5)

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High Courts16 Dec 2000Dismissed

Manohar Purushottam Sonar Vs Nandkrishna Narayan Sonar

Bombay High Court · (2001) 3 BomCR 518

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Evidence Act, 1872 — Section 58

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High Courts15 Dec 2000Dismissed

Haribhau Nabaji Pawar Vs State of Maharashtra and another

Bombay High Court · (2000) 12 BOM CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 499, 500

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High Courts14 Dec 2000

Sanjay Bajirao Nagane Vs The State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 1130 : (2001) BomCR(Cri) 375 : (2001) 1 BOMLR 729 : (2002) 1 MhLj 959

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

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