Industrial Disputes Act, 1947 — Section 25N, 25OMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)

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High Courts14 Jan 1999

B. C. L. Financial Services Ltd., Nagpur Vs State of Maharashtra and others

Bombay High Court · (2000) 1 BomCR 334 : (1999) CriLJ 2305 : (1999) 3 MhLj 173 : (1999) 3 RCR(Criminal) 231

Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 2(30)Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts14 Jan 1999Partly Allowed

Pendse M.V. Vs Central Bank of India and Others

Bombay High Court · (1999) 1 ALLMR 482 : (1999) 82 FLR 20 : (2000) 1 LLJ 1003

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High Courts13 Jan 1999

Dr. Vasant Vinayak Jogawar Vs University of Poona and others

Bombay High Court · (1999) 4 BomCR 95 : (1999) 2 BOMLR 630 : (1999) 2 MhLj 962

Bombay Civil Services Rules, 1959 — Rule 330(A), 8Constitution of India, 1950 — Article 14, 16, 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 153, 154, 157, 157(1)

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High Courts13 Jan 1999

Deubai Tukaram Pakhare and others Vs Muktabai Tukaram Pakhare and others

Bombay High Court · (1999) 01 BOM CK 0051

Civil Procedure Code, 1908 (CPC) — Section 141Succession Act, 1925 — Section 265, 373, 376, 384, 387

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High Courts13 Jan 1999

Mohan Govind Naik Vs State

Bombay High Court · (1999) BomCR(Cri) 503

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165Evidence Act, 1872 — Section 3, 45, 61Penal Code, 1860 (IPC) — Section 201, 302, 304

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High Courts13 Jan 1999

Abdul Basheer Vs The State of Maharashtra and others

Bombay High Court · (1999) 5 BomCR 423 : (1999) BomCR(Cri) 423

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

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High Courts13 Jan 1999

Abdul Hamed Abdul Gafoor and another Vs State of Maharashtra and another

Bombay High Court · (1999) 5 BomCR 313 : (1999) BomCR(Cri) 313 : (1999) CriLJ 1478 : (1999) 1 MhLj 686

Criminal Procedure Code, 1973 (CrPC) — Section 165, 452Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts13 Jan 1999

Saswad Mali Sugar Factory Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1999) 153 CTR 338 : (1999) 236 ITR 706 : (1999) 103 TAXMAN 477

Income Tax Act, 1961 — Section 28, 36, 37, 56

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High Courts13 Jan 1999

The Board of Trustees of the Port of Bombay Vs The Transport and Dock Workers Union and another

Bombay High Court · (1999) 1 ALLMR 487 : (1999) 2 BomCR 279

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts13 Jan 1999

Mane Kunal Naresh Vs Pawar Vithal Jyoti and others

Bombay High Court · AIR 1999 Bom 124 : (1999) 1 ALLMR 491 : (1999) 2 BomCR 135 : (1999) 2 MhLj 102

Bombay Municipal Corporation Act, 1888 — Section 28Constitution of India, 1950 — Article 226, 227

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High Courts12 Jan 1999

Ramrao Ganpat Patil and others Vs Sau Nandini Bhalchandra Kulkarni and others

Bombay High Court · (1999) 3 ALLMR 236 : (1999) 2 BomCR 230 : (1999) 1 MhLj 923

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31(3), 32Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14

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