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Bombay High Court judgments, 1997

867 judgments · page 28 of 44

High Courts07 May 1997

Mrs. Pragati Varghese and etc. Vs Cyril George Varghese and etc.

Bombay High Court · AIR 1997 Bom 349 : (1997) 3 ALLMR 504 : (1997) 4 BomCR 551 : (1997) BomCR(Cri) 918 : (1997) 3 BOMLR 333 : (1997) 2 DMC 407 : (1997) 3 MhLj 602

Constitution of India, 1950 — Article 13, 14, 15, 2, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Divorce Act, 1869 — Section 10, 16, 17, 20
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High Courts07 May 1997

Pragati Varghese Vs Cyril George Varghese

Bombay High Court · AIR 1997 Bom 349 : (1997) 3 ALLMR 504 : (1997) 4 BomCR 551 : (1997) BomCR(Cri) 918 : (1997) 3 BOMLR 333 : (1997) 2 DMC 407 : (1997) 3 MhLj 602

Constitution of India, 1950 — Article 13, 13(1), 14, 15, 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 1, 10, 16, 17, 20
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High Courts06 May 1997

Uttam Jaiswal Vs The State of Maharashtra and others

Bombay High Court · (1998) 1 BomCR 437 : (1998) 1 MhLj 333

Bombay Prohibition Act, 1949 — Section 11, 137, 143, 52, 53Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Constitution of India, 1950 — Article 14, 15, 19(1), 324
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High Courts30 Apr 1997

Mrs. Cynthia Martin Vs Prembehari Yadu and another

Bombay High Court · (1997) 3 ALLMR 289 : (1998) 1 BomCR 631 : (1997) 3 MhLj 389

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 41 Rule 27, 11, 144, 151Evidence Act, 1872 — Section 61Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 21, 22(1), 42, 46
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