Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 27, 28, 30, 31COMPANIES ACT, 1956 — Section 111Constitution of India, 1950 — Article 136, 14, 19, 226, 227

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High Courts23 Mar 1995

Kasinath Vaman Vandere Vs State of Maharashtra and Others

Bombay High Court · (1995) 71 FLR 350 : (1996) 1 LLJ 73

Constitution of India, 1950 — Article 226

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High Courts23 Mar 1995

Mahadeo Khanderao Chavan Vs In-charge Managing Director, Shriram Sahakari Sakhar Karkhana Ltd., Phaltan and others

Bombay High Court · (1995) 71 FLR 379

Bombay Industrial Relations Act, 1946 — Section 44Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F

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High Courts23 Mar 1995Allowed

Ku. Sarika Shivprakash Sharma Vs The State of Maharashtra and Others

Bombay High Court · (1996) 2 BomCR 70 : (1995) 1 MhLj 799

Admission to Medical Colleges Rules — Rule 3.3.1, 3.3.2, 4.2.0, 8.5.8Constitution of India, 1950 — Article 14, 15, 226

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High Courts23 Mar 1995Allowed

Manikchand Sarode Vs Dr. Vijaykumar Kawadiya

Bombay High Court · (1995) 4 BomCR 542 : (1995) 2 MhLj 461

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High Courts22 Mar 1995

Prakash Mahadev Nigampurkar Vs Premier Automobile Ltd., Pune and Others

Bombay High Court · (1995) 71 FLR 191 : (1996) 3 LLJ 540

Constitution of India, 1950 — Article 226, 227

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High Courts22 Mar 1995

Alexandar Yesudas Maikel Vs Perfect Oil Seals and Irp and Others

Bombay High Court · (1995) 70 FLR 1086 : (1996) 1 LLJ 533

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F

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High Courts22 Mar 1995

A.K. Menon, Custodian Vs Karnataka Bank and Another

Bombay High Court · (1995) 4 BomCR 188

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 3

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High Courts22 Mar 1995Dismissed

Laxman Zingraji Adhau Vs Sushila Zinguji Thakre and Others

Bombay High Court · (1995) 4 BomCR 677 : (1995) 97 BOMLR 74 : (1996) 1 MhLj 67

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 6, Order 8 Rule 9, 115, 151

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High Courts21 Mar 1995

B.S. Kurup Vs National Bicycle Corporation of India Ltd. and Others

Bombay High Court · (1995) 71 FLR 470

Constitution of India, 1950 — Article 142, 226, 227Industrial Disputes Act, 1947 — Section 2SALES PROMOTION EMPLOYEES (CONDITIONS OF SERVICE) ACT, 1976 — Section 11A, 6

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High Courts21 Mar 1995

Deputy Director of Health Services, Nasik and Another Vs Sau. Latabai

Bombay High Court · (1995) 4 BomCR 241 : (1996) 3 LLJ 602

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts20 Mar 1995

Jayavant Yaswant Raut Vs Simplex Mills Ltd. and Others

Bombay High Court · (1995) 71 FLR 1031 : (1996) 3 LLJ 598

Bombay Industrial Relations Act, 1946 — Section 78, 79, 84Constitution of India, 1950 — Article 227

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High Courts20 Mar 1995

Rajendra Shripat Ahire Vs R.V. Tukdeo, Presenting Officer, Labour Court, Nasik and Others

Bombay High Court · (1998) 3 LLJ 463

Industrial Disputes Act, 1947 — Section 11A, 2, 25F

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High Courts20 Mar 1995

Union Bank of India Vs M/s. Mittersain Rupchand and others

Bombay High Court · AIR 1995 Bom 371 : (1995) 4 BomCR 256 : (1995) 2 MhLj 481

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 60Maharashtra Co-operative Societies Act, 1960 — Section 29, 31, 47

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High Courts16 Mar 1995

Guldas Hatwar Vs The State of Maharashtra

Bombay High Court · (1995) CriLJ 2482 : (1995) 1 MhLj 898

Criminal Procedure Code, 1973 (CrPC) — Section 145, 164Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

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