Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)Penal Code, 1860 (IPC) — Section 34, 354, 504, 506(II), 509

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High Courts03 Nov 1998Dismissed

Tukaram Damodar Paithankar Vs State of Maharashtra and others

Bombay High Court · (1998) 11 BOM CK 0124

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High Courts03 Nov 1998

S.D. Kangutkar Vs The State of Maharashtra and Others

Bombay High Court · (1999) 101 BOMLR 512

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High Courts03 Nov 1998

COMMISSIONER OF INCOME TAX Vs MISS EATHER P. CARVALHO and Others

Bombay High Court · (1999) 153 CTR 272

Income Tax Act, 1961 — Section 256(1)

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High Courts03 Nov 1998

Commissioner of Income Tax Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1999) 237 ITR 253 : (1999) 102 TAXMAN 433

Finance Act, 1963 — Section 2(5)Income Tax Act, 1961 — Section 28, 36(1), 37, 80E

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High Courts03 Nov 1998

COMMISSIONER OF INCOME TAX Vs GWALIOR RAYON SILK MFG. (WVG) CO. LTD.

Bombay High Court · (1999) 152 CTR 284

Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1), 37(1)

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High Courts03 Nov 1998

Commissioner of Income Tax Vs Miss Esther P. Carvalho and Others

Bombay High Court · (1999) 237 ITR 549 : (1999) 2 MhLj 543 : (1999) 107 TAXMAN 8

Income Tax Act, 1961 — Section 147, 148, 149

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High Courts03 Nov 1998Allowed

Shri P. Kumaran Vs Executive Engineer, Works Division and Others

Bombay High Court · (1999) 101 BOMLR 340

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 2, 7, 8

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High Courts02 Nov 1998

Mrs. Shamim Banu Vs Mr. R.H. Mendonca and another

Bombay High Court · (1999) 5 BomCR 146

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 34, 387

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High Courts02 Nov 1998

Jalgaon Janata Sahakari Bank Ltd. Vs Rishikesh Prabhakar Kulkarni

Bombay High Court · (1999) 2 ALLMR 6 : (1999) 4 BomCR 33

Consumer Protection Act, 1986 — Section 2(1)Contract Act, 1872 — Section 10, 73

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High Courts02 Nov 1998Dismissed

Dadu Yeshwant Gaonkar Vs State of Goa and others

Bombay High Court · (1998) 11 BOM CK 0120

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High Courts28 Oct 1998

Union of India Vs Anwar Ahemad Qureshi

Bombay High Court · (1999) 2 ALLMR 3 : (1999) 4 BomCR 38

Consumer Protection Act, 1986 — Section 2(1)Post Office Act, 1898 — Section 6

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High Courts16 Oct 1998

M/s. Credential Financial Ltd. Vs State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 211 : (1999) 5 BomCR 18 : (1999) BomCR(Cri) 18 : (1999) CriLJ 1032

Companies Act, 1956 — Section 391, 446Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts16 Oct 1998Allowed

The State of Maharashtra Vs Hindurao Laxman Salunke and Another

Bombay High Court · (1998) 100 BOMLR 846

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302

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High Courts16 Oct 1998

The Goa Foundation and another Vs The Conservator of Forests and others

Bombay High Court · AIR 1999 Bom 177 : (1999) 2 BomCR 695

Constitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2Goa Planning Development Authority (Development Plan) Regulations, 1989 — Regulation 26

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