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Bombay High Court judgments, 1998

906 judgments · page 13 of 46

High Courts16 Oct 1998Allowed

Credential Finance Ltd. Vs State of Maharashtra and others

Bombay High Court · (1999) 1 ALLMR 211 : (1999) 5 BomCR 18 : (1999) BomCR(Cri) 18 : (1999) 1 CivCC 27 : (1999) CriLJ 1032 : (1999) 2 RCR(Criminal) 77

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 465Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts15 Oct 1998

Indian Organic Chemicals Ltd. Vs Collector of Raigad and others

Bombay High Court · (1999) 2 ALLMR 149 : (1999) 1 BomCR 305 : (1999) 1 MhLj 473

Bombay Prohibition Act, 1949 — Section 105, 106, 11, 143, 148(2)Bombay Rectified Spirit (Transport in Bond) Rules, 1951 — Rule 24, 3(1), 30, 8(1), 8(2)Industries (Development and Regulation) Amendment Act, 1956 — Section 2
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High Courts15 Oct 1998

Smt. Ashalata S. Lahoti Vs M/s. Hiralal Lilladhar

Bombay High Court · (1999) 1 BomCR 293 : (1999) 1 BOMLR 241 : (2001) 103 CompCas 1097 : (1999) 1 MhLj 352

Arbitration Act, 1940 — Section 28, 30, 33, 37, 46Arbitration and Conciliation Act, 1996 — Section 10, 14, 2(4), 34Bombay Co-operative Societies Act, 1925 — Section 54
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High Courts13 Oct 1998

Nirfabrics Limited Vs Nirlon Limited

Bombay High Court · (1999) 1 ALLMR 50 : (1999) 1 BomCR 362 : (1999) 1 MhLj 512

Arbitration and Conciliation Act, 1996 — Section 34Bombay General Clauses Act, 1904 — Section 21Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4
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