Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10(1), 13, 25, 9Special Marriage Act, 1954 — Section 27(1), 34(2), 37, 38

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High Courts30 Jan 1991Dismissed

Board of Trustees of Port of Mormugaor Vs Asia Foundations and Constructions Ltd. and Others

Bombay High Court · (1992) 1 BomCR 271

Arbitration Act, 1940 — Section 16, 30Evidence Act, 1872 — Section 90, 91, 92

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High Courts30 Jan 1991

Bapu Sukhdeo Jagtap Vs State of Maharashtra

Bombay High Court · (1992) 2 BomCR 450

Criminal Procedure Code, 1973 (CrPC) — Section 222Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 25, 26, 3

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High Courts30 Jan 1991

The Catholic Association of Bombay and others Vs The Municipal Corporation of Greater Bombay and others

Bombay High Court · AIR 1992 Bom 100 : (1991) 2 BomCR 604 : (1991) 2 MhLj 999

Bombay Municipal Corporation Act, 1888 — Section 310, 312(1), 314, 317Constitution of India, 1950 — Article 14, 226, 25, 3

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High Courts30 Jan 1991

City and Industrial Development Corporation of Maharashtra Ltd., Bombay and another Vs M/s. Nagpur Steel and Alloys Pvt. Ltd., Nagpur

Bombay High Court · AIR 1992 Bom 55 : (1993) 1 MhLj 193

Contract Act, 1872 — Section 117Sales of Goods Act, 1930 — Section 12, 13, 59

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High Courts30 Jan 1991

Catholic Association of Bombay. St. Michael''s Parish Unit, Bombay and others Vs Municipal Corporation of Greater Bombay and others

Bombay High Court · (1991) MhLj 999

Constitution of India, 1950 — Article 14, 226, 25

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High Courts29 Jan 1991

Dr. Venkatesh Kabde Vs Union of India

Bombay High Court · (1991) 56 ELT 307

Constitution of India, 1950 — Article 14, 226EXPORT (QUALITY CONTROL AND INSPECTION) ACT, 1963 — Section 16A, 3, 6, 7

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High Courts29 Jan 1991Allowed

Michael Charles D''souza Vs Ganesh V. V. Gaonkar and others

Bombay High Court · (1991) MhLj 1432

Constitution of India, 1950 — Article 14, 19(1)(a), 229, 235, 300AIndustrial Disputes Act, 1947 — Section 2(j)Penal Code, 1860 (IPC) — Section 124A

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High Courts29 Jan 1991

Militant Security Bureau Pvt. Ltd. and Another Vs B.R. Mehr and another

Bombay High Court · (1991) 3 BomCR 406 : (1993) 1 LLJ 842 : (1991) 1 MhLj 485 : (1991) MhLj 485

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2

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High Courts29 Jan 1991

Purushottam Vs Returning Officer, Amravati and Others

Bombay High Court · AIR 1992 Bom 227

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 81(3), 83, 86

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High Courts29 Jan 1991

Dai-ichi Karkaria Private Ltd., Bombay Vs Oil and Natural Gas Commission Bombay and another

Bombay High Court · AIR 1992 Bom 309 : (1991) 4 BomCR 631 : (1991) 93 BOMLR 183

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4, 151, 94Contract Act, 1872 — Section 15, 17Customs Act, 1962 — Section 25

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High Courts28 Jan 1991

Panvel Nagarpalika Parishad, Panvel Vs Mukund L. Phalke and another

Bombay High Court · (1991) 1 BomCR 570 : (1991) CriLJ 1916

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts28 Jan 1991

Arun Vs Maharashtra State Road Transport Corporation and others

Bombay High Court · (1992) 1 LLJ 812

Army Act, 1950 — Section 41Industrial Disputes Act, 1947 — Section 11APenal Code, 1860 (IPC) — Section 95

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