Bombay Co-operative Societies Act, 1925 — Section 54, 59(1)Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 9Limitation Act, 1963 — Article 64, 65, 3

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High Courts09 Feb 1998

Breach Candy Hospital and Research Centre Vs Babulal B. Pardeshi

Bombay High Court · (1998) 79 FLR 533 : (1998) 2 LLJ 515

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High Courts09 Feb 1998

Miss Pinky N. Hotchandani Vs M/s. Daya Builders and others

Bombay High Court · (1998) 5 BomCR 902

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1

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High Courts06 Feb 1998

Dr. Aditya Shrikant Kelkar and others Vs State of Maharashtra and others

Bombay High Court · AIR 1998 Bom 260 : (1998) 2 ALLMR 630 : (1998) 4 BomCR 16 : (1998) 3 MhLj 481

Constitution of India, 1950 — Article 14, 15, 162, 21, 226Indian Medical Council Act, 1956 — Section 16, 17, 18, 19, 20Maharashtra Government Admission to Medical Colleges Rules, 1997 — Article 98

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High Courts06 Feb 1998

Amar Dye Chem Ltd. Vs C.M. Kadam

Bombay High Court · (1999) 81 FLR 270 : (1999) 1 LLJ 1110

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B

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High Courts06 Feb 1998

Ramesh Kumar Rajaymohan Vs State of Maharashtra and others

Bombay High Court · AIR 1999 Bom 86 : (1998) 4 ALLMR 659 : (1998) 3 BomCR 702 : (1998) 3 MhLj 122

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts06 Feb 1998

P.K. Zachariah Vs The State of Goa and others

Bombay High Court · (1998) 2 ALLMR 290 : (1998) 3 BomCR 106 : (1998) 2 MhLj 344

Constitution of India, 1950 — Article 14, 16, 309

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High Courts06 Feb 1998

Sardar Inder Singh Jawar Singh Vs State Bank of India

Bombay High Court · (1998) 5 BomCR 897

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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High Courts05 Feb 1998

Smt. Etelvina Valles and others Vs M/s. Pandurang Timblo Industries and others

Bombay High Court · (1998) 2 ACC 539 : (2000) ACJ 145 : (1998) 4 ALLMR 668 : (1998) 3 BomCR 727

Evidence Act, 1872 — Section 102Workmens Compensation Act, 1923 — Section 3, 4, 4(1)

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High Courts05 Feb 1998

Sukhlal Chunilal Ghagani and another Vs Harish Suvarne and another

Bombay High Court · (1998) 3 ALLMR 761 : (1998) 5 BomCR 266

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1)Evidence Act, 1872 — Section 102Transfer of Property Act, 1882 — Section 109

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High Courts05 Feb 1998