Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4), Order 6 Rule 17Specific Relief Act, 1963 — Section 37, 38Transfer of Property Act, 1882 — Section 52

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High Courts18 Mar 1998

Bharatiya Kamgar Karmachari Mahasangh Vs G.K.W. Ltd. and Others

Bombay High Court · (1999) 1 LLJ 719

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High Courts17 Mar 1998

M/s. Garage Kamat Vs Regional Director Employees State Insurance Court and another

Bombay High Court · (1999) 1 ACC 199 : (1998) 4 ALLMR 681 : (1998) 3 BomCR 861 : (1999) 1 LLJ 55 : (1998) 2 MhLj 574

Employees State Insurance Act, 1948 — Section 44, 45, 7Evidence Act, 1872 — Section 101

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High Courts17 Mar 1998

Bedrock Ltd. (In the matter of Scheme of Compromise/Arrangement between the Creditors of Bedrock Ltd. and Bedrock Ltd.)

Bombay High Court · (1998) 3 ALLMR 729 : (1998) 4 BomCR 710 : (1998) 2 BOMLR 5 : (2000) 101 CompCas 343

Companies Act, 1948 — Section 206Companies Act, 1956 — Section 391, 394, 433

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High Courts17 Mar 1998

Mahendra A. Dadia and others Vs State of Maharashtra and another

Bombay High Court · (1998) 4 ALLMR 115 : (1999) 5 BomCR 124 : (1999) BomCR(Cri) 124 : (2000) 1 CivCC 438 : (1999) CriLJ 4361 : (1999) 4 RCR(Criminal) 351

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141

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High Courts17 Mar 1998

Jagat Singh Vs State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 692 : (1998) 1 BOMLR 203

Army Act, 1950 — Section 27

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High Courts17 Mar 1998

Shri Gajanan Pandurang Shet Parkar and others Vs L.D. Authorised Person of the Registrar of Co-op. Societies and others

Bombay High Court · (1998) 3 ALLMR 356 : (1998) 3 BomCR 850 : (1998) 2 MhLj 483

Companies Act, 1913 — Section 235General Clauses Act, 1897 — Section 3(2)Limitation Act, 1908 — Article 36

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High Courts16 Mar 1998

Shri Sagun Dipu Harmalkar and others Vs Ramakant Ramnath Harmalkar and others

Bombay High Court · (1998) 3 BomCR 846

Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 — Section 10Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 13, 2, 25, 32, 33

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High Courts12 Mar 1998

Shri Shaikh Chiraguiddin Vs Shri Krishna Bablo Gaonkar and others

Bombay High Court · (1998) 5 BomCR 707

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Specific Relief Act, 1963 — Section 37Transfer of Property Act, 1882 — Section 53, 7

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High Courts12 Mar 1998

Mannubhai Vadilal Shah Vs State of Maharashtra and others

Bombay High Court · (1998) 5 BomCR 898

Contempt of Courts Act, 1971 — Section 12

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High Courts12 Mar 1998

M/s. Reshma Constructions Vs State of Goa

Bombay High Court · (1998) 3 BomCR 837 : (1999) 1 MhLj 462

Arbitration Act, 1940 — Section 14, 20, 26, 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 36, 85Limitation Act, 1963 — Section 14

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High Courts11 Mar 1998

Shri Shrikant A. Bicholkar and others Vs State of Goa and another

Bombay High Court · (1998) 3 ALLMR 679 : (1998) 3 BomCR 740 : (1999) 81 FLR 545

Constitution of India, 1950 — Article 14, 16, 226

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High Courts11 Mar 1998

Vijay Anant Arondekar Vs Collector of Customs and Others

Bombay High Court · (1998) 100 BOMLR 155

Customs Act, 1962 — Section 111, 112, 129B, 135Penal Code, 1860 (IPC) — Section 120B

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High Courts11 Mar 1998

Rageshree R. Samant Vs Secretary, Sharadashram Vidya Mandir and others

Bombay High Court · (1998) 3 ALLMR 728 : (1998) 5 BomCR 579 : (1998) 2 BOMLR 197

Contempt of Courts Act, 1971 — Section 10, 2(b)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 13

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High Courts11 Mar 1998

Ashalata Sadashiv Mahajan Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 84 : (1998) 4 ALLMR 656 : (1998) 3 BomCR 693

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(3)

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High Courts10 Mar 1998

Shivaji Ganu Naik Vs State of Maharashtra and Another

Bombay High Court · (1999) CriLJ 471

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 378(1), 401(3)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 101, 104, 302, 304(2), 99

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