Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 4

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High Courts08 Mar 1985

State of Maharashtra Vs Vithal Pandurang Bhagar

Bombay High Court · (1985) CriLJ 664

Criminal Procedure Code, 1973 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 302

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High Courts08 Mar 1985

Sangeeta Prints Vs Hemal Prints and Others

Bombay High Court · (1985) MhLj 413

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts08 Mar 1985

Dasu and others Vs State of Maharashtra

Bombay High Court · (1985) 2 BomCR 168

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 313Penal Code, 1860 (IPC) — Section 300, 304, 34

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High Courts08 Mar 1985

State of Maharashtra Vs Vithal Pandurang Bhagat

Bombay High Court · (1985) CriLJ 664

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 367Penal Code, 1860 (IPC) — Section 302

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High Courts08 Mar 1985

Urmilaben Ishverlal Naik Vs Director of Education and Others

Bombay High Court · (1985) 2 BomCR 136

Constitution of India, 1950 — Article 226, 227

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High Courts06 Mar 1985Allowed

The Raja Bahadur Motilal Poona Mills Ltd. Vs Girni Kamgar Sanghatana and Others

Bombay High Court · (1995) 3 LLJ 477

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 3(16)

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High Courts28 Feb 1985

Rashtriya Mill Mazdoor Sangh and others Vs R.N. Gawande, Industrial Tribunal and President Industrial Court

Bombay High Court · (1985) 87 BOMLR 218 : (1985) 50 FLR 401 : (1985) 2 LLJ 524

Industrial Disputes Act, 1947 — Section 25

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High Courts27 Feb 1985Dismissed

R.P. Nath, Principal, Dr. Ambedkar College of Commerce and Economics, Bombay Vs Prof. N.K. Minocher Homji and another

Bombay High Court · (1986) MhLj 607

Constitution of India, 1950 — Article 30, 30(1)

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High Courts26 Feb 1985

Dattatraya Eknath Lanke Vs Returning Officer, Amravati and Others

Bombay High Court · AIR 1986 Bom 354 : (1985) 2 BomCR 185 : (1985) 87 BOMLR 405 : (1985) MhLj 875

Conduct of Elections Rules, 1961 — Rule 71(3), 75(3)Representation of the People Act, 1951 — Section 169

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High Courts21 Feb 1985

Chandrakant Gordhandas Shah Vs Union Bank of India and Others

Bombay High Court · (1986) 1 BomCR 563

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

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High Courts21 Feb 1985

Vinayak Sudame Vs State of Maharashtra and Others

Bombay High Court · (1986) 2 BomCR 671 : (1985) MhLj 569

Constitution of India, 1950 — Article 15(2), 16(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 35, 61(2)Secondary School Code — Rule 61(2)

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High Courts20 Feb 1985Allowed