Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 28, 29Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 225, 226, 227, 228

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High Courts12 Aug 1999Allowed

Kazi Syed Zahiruddin Vs Industrial Court, Amravati Bench and Another

Bombay High Court · (2001) 3 LLJ 511

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High Courts12 Aug 1999Dismissed

Bharati N. Wadhwana and Others Vs Arjun Kishandas Jaisingh and Another

Bombay High Court · (2000) BomCR(Cri) 436 : (2003) 115 CompCas 298 : (1999) 3 MhLj 853 : (2000) 3 RCR(Criminal) 320

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts12 Aug 1999

SNP Shipping Services Pvt. Ltd. Vs Kara Mara Shipping Co. Ltd. and Others

Bombay High Court · AIR 2000 Bom 57 : (1997) 3 BOMLR 651 : (2000) 2 CivCC 84 : (2000) 1 MhLj 699

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Merchant Shipping Act, 1958 — Section 352B

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High Courts12 Aug 1999

Harilal Jechand Doshi Ghatkopar Hindu Sabha Hospital Vs Maharashtra General Kamgar Union and another

Bombay High Court · (1999) 3 ALLMR 742 : (2000) 1 BomCR 620 : (2000) 1 LLJ 419 : (2000) 2 MhLj 123

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12(1), 2Minimum Wages Act, 1948 — Section 27, 3(1), 4(1)

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High Courts12 Aug 1999Allowed

Voltas Ltd. and Others Vs Shri S.V. Botre and Others

Bombay High Court · (1999) 101 BOMLR 902

Prevention of Food Adulteration Act, 1954 — Section 2, 7

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High Courts12 Aug 1999Allowed

Baban and Others Vs State of Maharashtra

Bombay High Court · (2000) 1 DMC 568

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts12 Aug 1999Dismissed

Sadashiv Tukaram Dipake Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0016

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118

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High Courts12 Aug 1999

Gramin Vikas Sanstha, Hinganghat Vs State of Maharashtra and others

Bombay High Court · (1999) 08 BOM CK 0010

Constitution of India, 1950 — Article 15(4), 16, 16(1), 16(4), 340

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High Courts11 Aug 1999

Oil and Natural Gas Commission Vs McDermott International Inc.

Bombay High Court · (2000) 1 BomCR 369 : (2000) 3 MhLj 747

Arbitration Act, 1940 — Section 3, 30, 33, 41Arbitration and Conciliation Act, 1996 — Section 17Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)

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