Bombay Police Act, 1951 — Section 124, 145, 145(1)Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 173, 313, 378Penal Code, 1860 (IPC) — Section 326, 34, 504

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High Courts09 Sept 1998

The Antifriction Bearings Corporation Limited and another Vs State of Maharashtra and others

Bombay High Court · (1998) 4 ALLMR 437 : (1999) 4 BomCR 760 : (2000) 102 CompCas 127

Bombay Stamp Act, 1958 — Article 40, 48, 19, 2(1), 3Companies (Central Government) General Rules and Forms, 1956 — Rule 6Companies Act, 1956 — Section 125, 126, 132, 132, 133

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High Courts09 Sept 1998Allowed

Shri Madhav Ramkrishna Chitnis and Others Vs State of Maharashtra and Others

Bombay High Court · (1998) 100 BOMLR 526 : (1998) 3 MhLj 889

Criminal Procedure Code, 1973 (CrPC) — Section 197Industrial Disputes Act, 1947 — Section 32Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 48

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High Courts09 Sept 1998

Ravindra Motilal Patil and others Vs The State of Maharashtra

Bombay High Court · (1999) 2 BomCR 204 : (1999) 1 MhLj 569

Constitution of India, 1950 — Article 14, 16, 21, 226, 41Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5, 9

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High Courts09 Sept 1998

The Antifriction Bearings Corporation Limited and Another Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 37 : (1999) 1 BomCR 13

Bombay Stamp Act, 1958 — Article 40, 48, 19, 7Companies (Central Government) General Rules and Forms, 1956 — Rule 6Companies Act, 1956 — Section 125, 126, 127, 128A, 132

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High Courts09 Sept 1998

Aasma Abdul Majeed and another Vs Jayram Arjun Tisge and others

Bombay High Court · (2000) 1 BomCR 74 : (1999) 1 CivCC 280 : (1999) 1 MhLj 17

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts09 Sept 1998Dismissed

Sanjay Changdeo Khade and Others Vs State of Maharashtra and Another

Bombay High Court · (1998) 09 BOM CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts09 Sept 1998

Dnyandeo Krishna Chaudhary and Another Vs State of Maharashtra and Others

Bombay High Court · (1998) 09 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 157(1)

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High Courts08 Sept 1998Allowed

State of Maharashtra Vs Smt Kalavati Hanumant Modak

Bombay High Court · (1998) 09 BOM CK 0117

Forest Act, 1927 — Section 41, 61A(ii)

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High Courts08 Sept 1998Allowed

Smt. Zaibunissa Mohd. Farook Mugal Vs The State of Maharashtra and Others

Bombay High Court · (1998) 100 BOMLR 585 : (1999) 2 MhLj 618

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 108

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High Courts08 Sept 1998

Atul R. Shah Vs M/s. V. Vrijlal Lalloobhai and Co. and another

Bombay High Court · AIR 1999 Bom 67 : (1998) 4 ALLMR 464 : (1998) 4 BomCR 867 : (1999) 1 MhLj 629

Arbitration and Conciliation Act, 1996 — Section 10, 13, 15, 23(1), 25

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High Courts08 Sept 1998

Kapal R. Mehra and others Vs Bhupendra M. Bheda and others

Bombay High Court · (1998) 4 ALLMR 544 : (1998) 4 BomCR 872

Arbitration Act, 1940 — Section 28Arbitration and Conciliation Act, 1996 — Section 10, 16, 2(4), 34(2), 37(2)Securities Contracts (Regulation) Act, 1956 — Section 9

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High Courts08 Sept 1998

Oil and Natural Gas Commission Vs Punjsons Pvt. Ltd.

Bombay High Court · (1999) 2 ALLMR 162 : (1999) 1 BomCR 228 : (1999) 1 BOMLR 84 : (1999) 2 MhLj 692

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 266Contract Act, 1872 — Section 151, 152, 161

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High Courts07 Sept 1998

Vinay Bubna Vs Yogesh Mehta and others

Bombay High Court · (1999) 2 ALLMR 129 : (1998) 4 BomCR 849

Arbitration Act, 1940 — Section 12, 28, 30, 36, 37Arbitration and Conciliation Act, 1996 — Section 10, 2(4), 24, 34(2), 40Bombay Cotton Contracts Act, 1932 — Section 4(7), 5, 6

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High Courts07 Sept 1998

Ankush Keshav Bowledkar Vs State of Maharashtra and others

Bombay High Court · (1999) 1 BomCR 165

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1Forest Act, 1927 — Section 35(3), 38Maharashtra Private Forests (Acquisition) Act, 1975 — Section 2, 24, 34, 6

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High Courts07 Sept 1998

Dr. Wilfred A. De Souza and others Vs Shri Tomazinho Cardozo Hon''ble Speaker of The Legislative Assembly and others

Bombay High Court · (1999) 1 BomCR 594

Constitution of India, 1950 — Article 136, 164(1), 174, 175(2), 191(2)Evidence Act, 1872 — Section 101Goa, Daman and Diu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 7(4), 7(5), 7(6)

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High Courts07 Sept 1998

Shankarrao Dattatraya Kalyankar Vs Vishwasrao Dadasaheb Patil

Bombay High Court · (1998) 4 ALLMR 409 : (1999) 1 BomCR 161 : (1998) 3 MhLj 722

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15

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