Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 320(9), 401, 439(4)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Apr 1997Allowed

Sudhir Tukaram Sathe Vs Union of India (UOI) and Others

Bombay High Court · (1998) 3 ALLMR 165 : (1997) 99 BOMLR 272 : (1998) 1 MhLj 106

Constitution of India, 1950 — Article 14

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High Courts17 Apr 1997

Laxman Malhari Sable Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 46 : (1997) CriLJ 2556 : (1997) 2 MhLj 780

Companies Act, 1956 — Section 267Criminal Procedure Code, 1973 (CrPC) — Section 360, 374, 389, 482Evidence Act, 1872 — Section 104, 3

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High Courts17 Apr 1997

Laxman Malhari Sable Vs State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 46 : (1997) CriLJ 2556 : (1997) 2 MhLj 780

Criminal Procedure Code, 1973 (CrPC) — Section 360, 374, 389, 389(1), 482Penal Code, 1860 (IPC) — Section 218, 278, 302, 304, 392

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High Courts17 Apr 1997

Miss. Mugdha Anil Katdare Vs The State of Maharashtra and others

Bombay High Court · AIR 1997 Bom 293 : (1997) 2 MhLj 299

Indian Medical Council Act, 1956 — Section 10A, 33

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High Courts15 Apr 1997

Dilkush Dyeing and Printing Works Vs Union of India

Bombay High Court · (1998) 97 ELT 237

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High Courts15 Apr 1997

Garware Nylons Limited Vs Swastik Yarns

Bombay High Court · (1997) 99 BOMLR 497

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High Courts11 Apr 1997

Laxman Balappa Bokade Vs Vithoba Khandappa Bokade and Others

Bombay High Court · (1998) 100 BOMLR 210

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A

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High Courts11 Apr 1997Allowed

Smt. Jeevanbai Mistrilal Raisoni Deceased Through L. Rs. and Others Vs Jasraj Giridharilal Bansali and Others

Bombay High Court · (1998) 2 ALLMR 737 : (1998) 100 BOMLR 42

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 Apr 1997

L.I.C. of India Vs Ramesh Chandra

Bombay High Court · (1998) 3 BomCR 439

Insurance Act, 1938 — Section 2(11)

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High Courts11 Apr 1997

Balkrishna Arjun Jadhav and others Vs Thane Municipal Corporation and others

Bombay High Court · (1998) 1 BomCR 299 : (1997) 3 MhLj 260

Maharashtra Regional and Town Planning Act, 1966 — Section 88, 89Maharashtra Town Planning Scheme Rules, 1974 — Rule 17, 19

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High Courts11 Apr 1997

Central Bank of India Vs Madalsa International Ltd. and others

Bombay High Court · AIR 1997 Bom 310 : (1997) 3 ALLMR 270

Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19

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High Courts11 Apr 1997

Madhukar Dattoba Jadhav and another Vs The State of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 87

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34

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High Courts11 Apr 1997

Dr. (Mrs.) Swati Satish Kelshikar Vs Shankar Kuddu Shetty and Others

Bombay High Court · (1997) 99 BOMLR 325

Civil Procedure Code, 1908 (CPC) — Section 9MAHARASHTRA HOUSING AND AREA DEVELOPMENT ACT, 1976 — Section 177, 71

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High Courts10 Apr 1997Dismissed

Suresh Bagade Vs The Honourable the Chief Justice of High Court of Judicature of Mumbai and Others

Bombay High Court · (1997) 3 BomCR 241

Constitution of India, 1950 — Article 235Evidence Act, 1872 — Section 3, 59, 61Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5(1)

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