Bombay High Court · (1995) 97 BOMLR 375 : (1996) CriLJ 1493 : (1996) 2 DMC 683 : (1996) 2 MhLj 207 : (1996) 1 MhLj 207 : (1996) 3 RCR(Criminal) 249 : (1996) 2 RCR(Criminal) 414

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts18 Aug 1995

Tilaksingh Aulan and Another Vs Pyarookhan @ Mohd. Inamussuddinkhan and Others

Bombay High Court · (1996) 2 BomCR 441 : (1996) 98 BOMLR 886

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1

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High Courts17 Aug 1995Dismissed

Adhyaatmam Bhaamini Vs Jagdish Ambalal Shah

Bombay High Court · (1996) 2 DMC 131

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13B

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High Courts17 Aug 1995

Kashinath Katake Vs The Additional District Judge, Pusad and others

Bombay High Court · (1996) 2 BomCR 273 : (1996) 98 BOMLR 677 : (1995) 2 MhLj 714

Evidence Act, 1872 — Section 3, 59, 61Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27

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High Courts17 Aug 1995

M.G. Sequeira Vs Francisco Pinheiro and another

Bombay High Court · (1996) 87 CompCas 118

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Aug 1995

Narayandas Agrawal Vs Rakesh Kumar Porwal

Bombay High Court · (1996) 2 CivCC 592 : (1996) CriLJ 29 : (1996) 2 MhLj 463 : (1996) 3 RCR(Criminal) 563

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Aug 1995

Cimmco Birla Ltd. Vs Commissioner of Customs, Bombay

Bombay High Court · (1996) 82 ELT 206

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25

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High Courts16 Aug 1995

J. K. Chemicals Ltd. Vs Government of Maharashtra and Others

Bombay High Court · (1996) 1 BomCR 197 : (1997) 3 LLJ 578 : (1996) 1 MhLj 126

Payment of Bonus Act, 1965 — Section 10, 19, 36

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High Courts16 Aug 1995

Kajetan Leo Vaz Vs Jagdish Raghunath Mankar and Another

Bombay High Court · (1996) ACJ 249 : AIR 1996 Bom 62 : (1996) 1 BomCR 202 : (1995) 97 BOMLR 741 : (1995) 2 MhLj 615

Civil Procedure Code, 1908 (CPC) — Section 24, 25Motor Vehicles Act, 1939 — Section 110

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High Courts16 Aug 1995Allowed

Kajetan Leo Vaz Vs Jagdish Raghunath Mankar and another

Bombay High Court · (1995) MhLj 615

Civil Procedure Code, 1908 (CPC) — Section 24, 24(1), 25

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High Courts16 Aug 1995

J.K. Chemicals Limited Vs Government of Maharashtra and others

Bombay High Court · (1996) 1 BomCR 197 : (1997) 3 LLJ 578 : (1996) 1 MhLj 126

Payment of Bonus Act, 1965 — Section 10, 36

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High Courts11 Aug 1995

Akhil Maharashtra Kamgar Union Vs Warden And Co. Ltd. and Others

Bombay High Court · (1998) 3 LLJ 578

Industrial Disputes Act, 1947 — Section 10A, 18, 18(1), 20(2), 21Trade Unions Act, 1926 — Section 21

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High Courts11 Aug 1995

Deepak Mukundrai Trivedi Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (1996) 2 BomCR 1 : (1996) 1 MhLj 726

Constitution of India, 1950 — Article 226

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High Courts11 Aug 1995Dismissed

Rear Admiral Gupteshwar Rai Vs The Union of India (UOI) and Others

Bombay High Court · (1996) 1 BomCR 276 : (1995) 2 MhLj 799

Constitution of India, 1950 — Article 14, 16, 226

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High Courts11 Aug 1995Dismissed

Sheikh Salim @ Guddu Vs State of Maharashtra and others

Bombay High Court · (1995) 08 BOM CK 0040

Constitution of India, 1950 — Article 14, 161, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 359, 360, 361, 362, 363Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 32, 32A, 33

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High Courts11 Aug 1995

Kanchan Amar Asrani Vs Amar Vishindas Asrani

Bombay High Court · (1996) 1 BomCR 685 : (1995) 97 BOMLR 687

Evidence Act, 1872 — Section 101, 114, 115, 3, 59Hindu Marriage Act, 1955 — Section 13(1), 23(1)

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