Bombay High Court (Appellate Side) Rules, 1960 — Rule 19Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 1, Order 21 Rule 2, Order 23 Rule 3, Order 23 Rule 4Contract Act, 1872 — Section 10, 62, 63

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High Courts06 Aug 1999Allowed

Anil Constructions, Aurangabad Vs Vidarbha Irrigation Development Corporation, Amravati and another

Bombay High Court · (1999) 08 BOM CK 0002

Arbitration Act, 1940 — Section 17, 20, 41, 41(c), 9Arbitration and Conciliation Act, 1996 — Section 11, 16, 25, 34, 36

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High Courts05 Aug 1999

Ali Jawad Ameerhasan Rizvi and others Vs Indo French Biotech Enterprises Ltd. and others

Bombay High Court · (1999) 4 ALLMR 1 : (2000) 1 BomCR 321 : (1999) 3 MhLj 514

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High Courts05 Aug 1999

Gorakh Nimba Shirsat and another Vs Gulab Murlidhar Dabhole and others

Bombay High Court · (2000) 5 BomCR 520 : (2000) BomCR(Cri) 520

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 423, 439Merchant Shipping Act, 1958 — Section 26Penal Code, 1860 (IPC) — Section 307, 34, 37, 380, 457

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High Courts05 Aug 1999

Shri Madhukar N. Joshi Vs The Chief Electrical Engineer, Govt. of Goa and others

Bombay High Court · (2000) 1 ALLMR 622 : (2000) 2 BomCR 201 : (2000) 3 MhLj 846

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

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High Courts05 Aug 1999

Shri David Renato Braganza Vs State of Goa and Others

Bombay High Court · (2000) 2 BomCR 94 : (2000) 1 MhLj 716

Constitution of India, 1950 — Article 14 , 226

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High Courts05 Aug 1999

Captain Shankar Roy and Another Vs Mrs. Severina Kumar and Another

Bombay High Court · (2000) 1 BomCR 176

Succession Act, 1925 — Section 224, 57

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High Courts05 Aug 1999

Ali Jawad Ameerhasan Rizvi and Others Vs Indo French Biotech Enterprises Ltd. and Others

Bombay High Court · (1999) 4 ALLMR 1 : (2000) 1 BomCR 321 : (1999) 3 MhLj 514

Constitution of India, 1950 — Article 226

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High Courts05 Aug 1999

Shri Shafi Ali Yunus Kazi Vs Shri Shantaram Baba Gurav

Bombay High Court · (2000) 1 BomCR 67

Consumer Protection Act, 1986 — Section 2(1)

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High Courts05 Aug 1999Partly Allowed

Marine Management Services (Private) Ltd. Vs Anil Kumar Jaiswal and Others

Bombay High Court · (2001) 3 LLJ 94 : (1999) 3 MhLj 925

Merchant Shipping Act, 1958 — Section 114, 115, 144, 145

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High Courts05 Aug 1999

Shri Netaji Mukund Angolkar Vs The State of Goa

Bombay High Court · (2000) 5 BomCR 617 : (2000) BomCR(Cri) 617 : (2000) 2 MhLj 443

Criminal Procedure Code, 1973 (CrPC) — Section 165, 197, 214, 215, 313Evidence Act, 1872 — Section 27, 32, 45, 59, 9Penal Code, 1860 (IPC) — Section 302, 307

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High Courts04 Aug 1999

Bharat Forge Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1999) 240 ITR 654 : (2000) 2 MhLj 111 : (1999) 107 TAXMAN 379

Income Tax Act, 1961 — Section 37

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High Courts04 Aug 1999

Sunil K. Mirchandani Vs Reena S. Mirchandani

Bombay High Court · AIR 2000 Bom 66 : (1999) 4 ALLMR 48 : (2000) 1 BomCR 142 : (2000) 1 DMC 79 : (2000) 1 MhLj 3

Hindu Marriage Act, 1955 — Section 12(1)

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