Civil Procedure Code, 1908 (CPC) — Section 151, 9Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 13, 2, 24, 25, 31Transfer of Property Act, 1882 — Section 52

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High Courts22 Jan 1998

The Employees State Insurance Corporation Vs Everest Advertising Pvt. Ltd. and others

Bombay High Court · (1998) 3 BomCR 297

Bombay Shops and Establishments Act, 1948 — Section 1(a)

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High Courts22 Jan 1998

The Indian Smelting and Refining Co. Ltd. Vs Shri Subhash Vishnu Patil and another

Bombay High Court · (1998) 3 ALLMR 831 : (1998) 3 BomCR 201

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 17

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High Courts22 Jan 1998

Netram Ganpat Ingale deceased through his L.Rs. Vs Baliram Vyankat Mistri and another

Bombay High Court · (1998) 3 ALLMR 424 : (1998) 3 BomCR 343 : (1998) 3 MhLj 667

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25, 4Constitution of India, 1950 — Article 226, 227

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High Courts21 Jan 1998

Hindustan Construction Corporation Vs Mazagon Dock Ltd.

Bombay High Court · (1998) 2 BomCR 490

Arbitration Act, 1940 — Section 16(1), 30, 33Contract Act, 1872 — Section 73

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High Courts21 Jan 1998

Mrs. Margarida Gomes Pereira Vs State of Goa and others

Bombay High Court · AIR 1998 Bom 327 : (1998) 3 ALLMR 682 : (1998) 3 BomCR 87 : (1998) 2 BOMLR 286 : (1998) 2 MhLj 346

Land Acquisition Act, 1894 — Section 11A, 12(1), 4, 6

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High Courts21 Jan 1998

Shri Peter Fernandes (deceased) through his legal heirs Vs Smt. Luizinha Pereira and others

Bombay High Court · (1998) 3 ALLMR 704 : (1998) 3 BomCR 720

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(1), 8

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High Courts20 Jan 1998

K.K. Suresh Vs State of Goa

Bombay High Court · (1998) 4 ALLMR 663 : (1998) 3 BomCR 717

Arbitration Act, 1940 — Section 20, 33

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High Courts20 Jan 1998

The State of Maharashtra Vs Dnyaneshwar Rakmaji Aher and another

Bombay High Court · (1998) 3 ALLMR 601 : (1998) 3 BomCR 355 : (1998) 1 BOMLR 326 : (1998) 2 MhLj 135

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 12, 2, 25Limitation Act, 1963 — Section 3

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High Courts19 Jan 1998

Ramanand Ladda and another Vs Dr. Kacharulal Lodha

Bombay High Court · (1998) 3 ALLMR 596 : (1998) 3 BomCR 334 : (1998) 2 CivCC 320 : (1998) 2 MhLj 112

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120

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High Courts16 Jan 1998

Rafiq Abdul Karim Merchant Vs Shri Rajendra Singh, Secretary to Government of Maharashtra

Bombay High Court · (1998) BomCR(Cri) 472 : (1998) CriLJ 2732 : (1998) 2 MhLj 496

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108

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High Courts16 Jan 1998

Kalema Tumba Vs Narcotic Control Bureau and another

Bombay High Court · (1998) BomCR(Cri) 465 : (1998) CriLJ 2205 : (1998) 2 MhLj 91

Customs Act, 1962 — Section 135(1)Evidence Act, 1872 — Section 3, 45, 59, 61, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 42, 43

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High Courts16 Jan 1998

Gautam Bhalchandra Kamble Vs Govindkumar Narayanlalji Lahoti

Bombay High Court · (1998) 3 ALLMR 610 : (1998) 3 BomCR 337 : (1998) 2 MhLj 570

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Jan 1998

M/s. New Bharat Engineering Works Vs M/s. Jagson International Ltd.

Bombay High Court · (1998) 3 ALLMR 188 : (1998) 2 BomCR 808

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts15 Jan 1998

Bastimal Shirsath Vs Maharashtra State Road Transport Corporation and another

Bombay High Court · (1998) 3 ALLMR 614 : (1998) 3 BomCR 707 : (1998) 79 FLR 499 : (1998) 2 MhLj 556

Industrial Disputes Act, 1947 — Section 11Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 44State Transport Corporation Act — Section 34

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High Courts15 Jan 1998

Smt. Solgabai Sunil Pawar Vs The State of Maharashtra and another

Bombay High Court · (1998) ACJ 1109 : (1998) BomCR(Cri) 562 : (1999) 1 BOMLR 449 : (1998) CriLJ 1505 : (1998) 2 MhLj 410 : (1998) 2 RCR(Criminal) 564

Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 306, 323, 330, 34

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High Courts15 Jan 1998

Ganpati Munjaji Renge Vs State of Maharashtra and others

Bombay High Court · (1998) 4 ALLMR 686 : (1998) 4 BomCR 511 : (1998) 2 MhLj 845

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