Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Article 52Bombay Municipal Corporation Act, 1888 — Section 128, 192, 217Octroi Rules, 1965 — Rule 4 , 8

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High Courts30 Jan 1997

State of Maharashtra Vs Vinayak Tukaram Utekar and another

Bombay High Court · (1997) 2 MhLj 527

Penal Code, 1860 (IPC) — Section 324, 360, 379, 390, 391

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High Courts30 Jan 1997Dismissed

Kishore Phalak Vs Vilas Mahajan and Others

Bombay High Court · (1998) 1 ALLMR 19 : (1997) 4 BomCR 439

Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 10(2)Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 29(1)Bombay Village Panchayats Act, 1958 — Section 176, 33(2)

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High Courts30 Jan 1997Dismissed

Kishore Ramchandra Phalak Vs Vilas Damodar Mahajan and others

Bombay High Court · (1998) 1 ALLMR 19 : (1997) 4 BomCR 439

Bombay Village Panchayats Act, 1958 — Section 176, 33(2)

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High Courts30 Jan 1997Allowed

Shri Baban Sitaram Pande Vs Smt. Saraswatibai keshavrao Bhoirkar

Bombay High Court · (1997) 99 BOMLR 242

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110D

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High Courts30 Jan 1997

Gopal Nathan Vs R.S. Oberoi and Another

Bombay High Court · (1997) 99 BOMLR 686

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts29 Jan 1997

Kallappa Appanna Bebade Vs Dattatraya Ramchandra Shejal and others

Bombay High Court · (1997) CriLJ 1190 : (1997) 2 MhLj 830

Criminal Procedure Code, 1973 (CrPC) — Section 197, 254, 255, 378(4)Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts29 Jan 1997

Shrirang Narayan Datal Vs The State of Maharashtra

Bombay High Court · (1997) 1 DMC 480

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

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High Courts29 Jan 1997Dismissed

Pralhad V. Kanchan Vs Solapur Dist. Central Co-operative Bank and Others

Bombay High Court · (1997) 3 ALLMR 296 : (1997) 3 BomCR 556 : (1997) 3 MhLj 378

Bombay Industrial Relations Act, 1946 — Section 78, 79Contempt of Courts Act, 1971 — Section 10, 2(b)

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High Courts29 Jan 1997

Parakkate Shankaran Keshavan Vs T.A. Sukumaran

Bombay High Court · AIR 1997 Bom 381 : (1997) 4 ALLMR 176 : (1997) 3 BomCR 260 : (1998) 3 CivCC 420 : (1998) 2 MhLj 771 : (1997) 2 MhLj 654

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 14, Order 44 Rule 1Contract Act, 1872 — Section 23Motor Vehicles Act, 1939 — Section 2(20), 2(25), 59

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High Courts28 Jan 1997Allowed