Bombay General Clauses Act, 1904 — Section 1, 15, 3(11), 7(1)Constitution of India, 1950 — Article 226Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 29, 9(22)

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High Courts29 Apr 1993Dismissed

Municipal Corporation of Gr. Bombay Vs Associated Engineers

Bombay High Court · (1994) 1 BomCR 341

Arbitration Act, 1940 — Section 2, 20Bombay Municipal Corporation Act, 1888 — Section 69, 70, 71

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High Courts28 Apr 1993

Jagdish Balwantrao Abhyankar and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1994 Bom 141 : (1993) 95 BOMLR 337 : (1993) 1 MhLj 958

Bombay Industrial Relations Act, 1946 — Section 44, 78, 84Civil Procedure Code, 1908 (CPC) — Section 100, 151, 9Constitution of India, 1950 — Article 226, 227

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High Courts28 Apr 1993

Vinayak Gururao Inamdar and others Vs Bhaskar Vasudeo Shirsat and others

Bombay High Court · (1993) CriLJ 3594

Criminal Procedure Code, 1973 (CrPC) — Section 202, 451, 457, 5Customs Act, 1962 — Section 110, 124, 125Penal Code, 1860 (IPC) — Section 323, 34, 380, 451, 452

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High Courts28 Apr 1993

Commissioner of Income Tax Vs Jain Bros.

Bombay High Court · (1994) 73 TAXMAN 523

Income Tax Act, 1961 — Section 155, 34(3)(b)

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High Courts28 Apr 1993

Smt. Meena Gopalkrishna Mudiliyar Vs State of Maharashtra

Bombay High Court · (1993) 3 BomCR 584 : (1993) CriLJ 3634 : (1993) 2 MhLj 1416

Evidence Act, 1872 — Section 154Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

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High Courts28 Apr 1993

Vidya Vikas Khandekar and Others Vs Bal Mandir Sanstha and Others

Bombay High Court · (1993) 95 BOMLR 934 : (1993) 2 MhLj 1467 : (1993) MhLj 1467

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High Courts28 Apr 1993

New India Assurance Co. Ltd. and Another Vs Kamalabai and Others

Bombay High Court · (1993) 2 ACC 383 : (1994) ACJ 519

Motor Vehicles Act, 1988 — Section 94, 96

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High Courts28 Apr 1993Allowed

Ramkishan Bhanudas Shinde and others Vs State of Maharashtra and others

Bombay High Court · (1993) 04 BOM CK 0004

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 11, 154, 22, 73(i)(c), 91

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High Courts27 Apr 1993Allowed

Sanjeev Dinkarrao Rokde Vs State of Maharashtra and others

Bombay High Court · (1993) 04 BOM CK 0005

Constitution of India, 1950 — Article 14

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High Courts26 Apr 1993Allowed

Sou Ruta Sanjay Karkhanis Vs Sanjay Surendra Karkhanis

Bombay High Court · (1994) 1 DMC 100

Hindu Marriage Act, 1955 — Section 13(1A), 13A

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High Courts26 Apr 1993Dismissed

Netaji Purshottam Bahire Vs State of Maharashtra and Others

Bombay High Court · (1993) 95 BOMLR 918

Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 302, 303, 380, 447Prisons Act, 1894 — Section 46

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High Courts26 Apr 1993

A.L. Ranjane and Others Vs Ravindra Ishwardas Sethana and Others

Bombay High Court · AIR 1994 Bom 106 : (1993) 95 BOMLR 168

Bombay Municipal Corporation Act, 1888 — Section 223, 313, 527(1)Constitution of India, 1950 — Article 19(1)

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High Courts26 Apr 1993

Dena Bank, Ahmednagar Vs Prakash Birbhan Kataria and others

Bombay High Court · AIR 1994 Bom 343 : (1994) 1 BomCR 537 : (1994) 1 MhLj 198

Civil Procedure Code, 1908 (CPC) — Section 34(1)

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High Courts26 Apr 1993

State of Maharashtra Vs Madhusudan and Others

Bombay High Court · (1993) 2 DMC 10

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 180, 181, 182Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 107, 306

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