Constitution of India, 1950 — Article 14, 21, 22(4), 22(7), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3Penal Code, 1860 (IPC) — Section 34, 384, 385, 387

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High Courts18 Nov 1997

Smt. Dagadibai Anand Jadhav Vs S.C. Malhotra and others

Bombay High Court · (1998) BomCR(Cri) 702 : (1998) CriLJ 1376

Constitution of India, 1950 — Article 14, 21, 22, 226, 246Penal Code, 1860 (IPC) — Section 34, 384, 385, 387

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High Courts18 Nov 1997

Tata Memorial Hospital Workers Union and Another Vs Madhukar S. Wani and Others

Bombay High Court · (1998) 79 FLR 225

Trade Unions Act, 1926 — Section 10, 21, 28, 31

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High Courts17 Nov 1997Allowed

Dadu Bhagoji Patil since deceased by his heirs Smt. Nanubai Dadu Patil and others Vs Ramakant Dattatraya Deshpande and others

Bombay High Court · (1997) 11 BOM CK 0049

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 32, 32E, 32F

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High Courts17 Nov 1997Dismissed

Chandrakant Krishna Bankar Vs State of Maharashtra and Another

Bombay High Court · (1998) 100 BOMLR 25

Constitution of India, 1950 — Article 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 307

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High Courts17 Nov 1997

Kishore Kumar B. Zaveri and another Vs Navinchandra H. Somaiya and others

Bombay High Court · AIR 1998 Bom 153 : (1998) 1 ALLMR 579 : (1998) 4 BomCR 75 : (1998) 2 BOMLR 82

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Partnership Act, 1932 — Section 69(2), 69(2A)

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High Courts17 Nov 1997

Gajarabai Narayan Chauvan Vs Ratnabai Vishnu Gaikwad

Bombay High Court · (1998) 1 ALLMR 585 : (1998) 4 BomCR 81 : (1998) 1 MhLj 562

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts14 Nov 1997

Jose Antonio Fernandes Vs Fabrica of the Church of Raia and others

Bombay High Court · (1998) 3 ALLMR 162 : (1998) 4 BomCR 518

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 32

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High Courts13 Nov 1997

Shri Kisan Paraji Nimase and another Vs The State of Maharashtra and others

Bombay High Court · (1998) 3 ALLMR 27 : (1998) 2 BomCR 816

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 2(10), 2(2)

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High Courts13 Nov 1997