Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 7

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High Courts06 Sept 1995Allowed

Kalawati Ravindra Malewar Vs Ravindra Vishwanath Malewar

Bombay High Court · (1995) 09 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 362, 401, 482

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High Courts06 Sept 1995Dismissed

Bhaskar Tanhaji Dhokrat Vs Mrs. Parwatabai Bhaskar Dhokrat and Another

Bombay High Court · (1996) 1 BomCR 311 : (1996) 1 DMC 264 : (1996) 3 RCR(Criminal) 28

Contract Act, 1872 — Section 10, 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts05 Sept 1995

Avtar Bhogal Singh and Another Vs The Joint Secretary, Ministry of Information and Broadcasting Government of India and Others

Bombay High Court · (1996) 1 BomCR 345

Cinematograph Act, 1952 — Section 5B(2), 6(1), 6(2)Cinematograph Certification Rules, 1983 — Rule 11Constitution of India, 1950 — Article 14, 19(1), 19(2)

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High Courts05 Sept 1995Dismissed

Sou. Shubhada Sharadchandra Divekar Vs Sharadchandra Raghunath Divekar

Bombay High Court · (1996) 2 DMC 701

Hindu Marriage Act, 1955 — Section 13

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High Courts05 Sept 1995

International Airports Authority of India Vs M/s. Mohinder Singh

Bombay High Court · AIR 1996 Bom 167 : (1996) 1 BomCR 666 : (1995) 97 BOMLR 705

Arbitration Act, 1940 — Section 2, 28, 30, 35

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High Courts04 Sept 1995

Teresa Lopes Vs Carmelite Convent English High School and Others

Bombay High Court · (1996) 2 BomCR 46 : (1995) 97 BOMLR 426 : (1996) 2 LLJ 178 : (1996) 1 MhLj 273

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 420, 464, 467, 468, 471

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High Courts04 Sept 1995Allowed

Swati Suresh Ubale Vs Suresh Laxman Ubale and Another

Bombay High Court · (1996) 1 CivCC 234 : (1996) 3 RCR(Criminal) 88

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127(2), 128Limitation Act, 1963 — Section 29(2), 5

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High Courts04 Sept 1995Allowed

Swati Suresh Ubale Vs Suresh Laxman Ubale and another

Bombay High Court · (1995) 09 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127(2), 128Limitation Act, 1963 — Section 29, 5

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High Courts02 Sept 1995Dismissed

Manuel Mendes, since deceased, through his legal representatives Vs Smt. Shantidevi Ramchandra Halwai and Others

Bombay High Court · (1995) 3 BomCR 723

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(1), 22(2), 32, 32(3), 32(4)

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