Constitution of India, 1950 — Article 14, 21Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 26

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High Courts10 Aug 1994

P.R. Sukeshwala and another Vs Dr. Devadatta V.S. Kerkar and another

Bombay High Court · AIR 1995 Bom 227 : (1995) 4 BomCR 89 : (1994) 96 BOMLR 15 : (1995) 1 MhLj 179

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 6 Rule 16, Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article 226, 227

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High Courts10 Aug 1994Allowed

E.S.I.C. Vs Indian Sewing Machine Co. Ltd.

Bombay High Court · (1995) 1 BomCR 342 : (1994) 96 BOMLR 161 : (1995) 2 LLJ 514

Employees State Insurance Act, 1948 — Section 1(5), 2(2), 2(9), 9

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High Courts10 Aug 1994Allowed

Oriental Insurance Co. Ltd. and Others Vs Hasmat Bi and Others

Bombay High Court · (1995) 1 ACC 1 : (1996) ACJ 637

Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)

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High Courts09 Aug 1994

State of Maharashtra Vs Pankaj A. Gupta

Bombay High Court · (1995) 1 BomCR 353 : (1995) 70 FLR 169 : (1995) 1 LLJ 780 : (1994) 2 MhLj 1661 : (1994) MhLj 1661

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14(2A), 14AC

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High Courts09 Aug 1994Allowed

The Municipal Corporation of Greater Bombay and Others Vs L.K. Builders

Bombay High Court · (1995) 4 BomCR 606

Bombay Municipal Corporation Act, 1888 — Section 154, 217Maharashtra Regional and Town Planning Act, 1966 — Section 125, 43, 44, 45

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High Courts09 Aug 1994Dismissed

Vijay Baburao Kamble Vs Madhukar Sarpotdar and Others

Bombay High Court · (1995) 2 BomCR 53 : (1995) 97 BOMLR 867

Representation of the People Act, 1951 — Section 79, 82, 86

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High Courts09 Aug 1994

Shri Damodar Jaidev Chodankar Vs Shaileja V. Tamba and Others

Bombay High Court · (1995) 1 ACC 623

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High Courts09 Aug 1994

Chandrakalabai and Others Vs Dhyaneshwar and Others

Bombay High Court · (1995) 2 ACC 154

Motor Vehicles Act, 1939 — Section 110D

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High Courts09 Aug 1994

Maharashtra General Kamgar Union Vs State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 206 : (1995) 1 LLJ 841 : (1995) 1 MhLj 412

Industrial Disputes Act, 1947 — Section 10, 10(1), 25

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High Courts08 Aug 1994

Sk. Samsher Vs State of Maharashtra and others

Bombay High Court · (1996) 1 BomCR 64 : (1995) CriLJ 1411

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 392, 506

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High Courts08 Aug 1994

Yeshwant Meshram Vs State of Maharashtra

Bombay High Court · (1996) 5 BomCR 358 : (1995) CriLJ 2228 : (1995) 1 MhLj 48

Constitution of India, 1950 — Article 136, 141, 142, 142(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8)Penal Code, 1860 (IPC) — Section 302, 376

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High Courts08 Aug 1994Dismissed

Mustafa Khan Pathan Vs Mst. Jainabbi and Others

Bombay High Court · (1994) 96 BOMLR 122

Civil Procedure Code, 1908 (CPC) — Section 13, 151, 47

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High Courts08 Aug 1994Allowed

Jalba Vs State of Maharashtra

Bombay High Court · (1995) 2 BomCR 575 : (1994) 2 DMC 588

Penal Code, 1860 (IPC) — Section 302

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