Goa Public Mens Corruption (Investigations and Enquiries) Act, 1988 — Section 24Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 121, 134, 23(3), 44, 49

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High Courts07 Jul 2000

I.C.I.C.I. Ltd. Vs Ceeta Industries Limited and Others

Bombay High Court · (2001) 105 CompCas 426

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 31

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High Courts07 Jul 2000

Sau. Changuna @ Vaishali Vilas Bagal Vs Vilas Ramchandra Bagal and Others

Bombay High Court · (2000) 2 DMC 674

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

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High Courts07 Jul 2000

Divisional Controller, M.S.R.T. Corporation Vs Shri Rafiuddin Sk. Habib

Bombay High Court · (2001) 1 BomCR 77 : (2000) 87 FLR 234

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts07 Jul 2000Dismissed

Dr. Baban Lahanu Gangurde and Another Vs The State of Maharashtra

Bombay High Court · (2001) 5 BomCR 52 : (2001) 1 MhLj 431

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Medical Practitioners Act, 1961 — Section 33(2)Penal Code, 1860 (IPC) — Section 304, 304A, 314

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High Courts07 Jul 2000Dismissed

Shri Maroti Bhalerao Vs M.S.R.T. Corporation

Bombay High Court · (2001) 1 BomCR 82 : (2000) 87 FLR 114

Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts07 Jul 2000

Navinkumar Tiwari Vs Principal, Thadomal Shahani Engineering College and Another

Bombay High Court · (2000) 87 FLR 243 : (2002) 4 LLJ 699

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High Courts06 Jul 2000Dismissed

Parvatibai Maruti Hande Vs Satish Mohanram Prajapati

Bombay High Court · (2001) 4 BOMLR 516

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114

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High Courts06 Jul 2000

Masina Hospital Vs Mr. Hari Ganpat Kadam and another

Bombay High Court · (2001) 2 ALLMR 372 : (2000) 4 BomCR 749

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts06 Jul 2000

Damu Sonawane and Another Vs Sayyed Yousuf Sayyad Jalaluddin and Another

Bombay High Court · (2001) 3 ALLMR 35 : (2000) 87 FLR 305 : (2001) 3 LLJ 714

Workmens Compensation Act, 1923 — Section 3

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High Courts06 Jul 2000

Shri Purushottam mishrilal Bhutara and Others Vs Jugalkishore R. Kothari and Others

Bombay High Court · (2001) 1 BOMLR 126

Criminal Procedure Code, 1973 (CrPC) — Section 190, 205, 249Penal Code, 1860 (IPC) — Section 36, 403, 406, 420

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High Courts06 Jul 2000

Industrial Development Bank of India Vs Krishna Filaments Ltd. and Others

Bombay High Court · (2000) 4 ALLMR 31 : (2001) 1 BomCR 426 : (2000) 4 MhLj 431 : (2002) 2 RCR(Civil) 237

Banking Regulation Act, 1949 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 2

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High Courts06 Jul 2000Partly Allowed

Duttatraya Laxman Kulkarni Vs Aurangabad Paper Mills Ltd.

Bombay High Court · (2000) 87 FLR 173 : (2001) 3 LLJ 97

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Workmens Compensation Act, 1923 — Section 10, 4A

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High Courts05 Jul 2000

Shri Nathuram Posu Thakur Vs Special Land Acquisition Officer

Bombay High Court · (2001) 2 BOMLR 983 : (2001) 2 MhLj 532

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(3), 2Limitation Act, 1963 — Section 12(1), 5

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High Courts05 Jul 2000

Shirish Suresh Welling Vs Smt. Sangeeta Avinash Marathe and Others

Bombay High Court · (2001) 2 BOMLR 99 : (2001) 2 MhLj 94

Constitution of India, 1950 — Article 14, 226, 233, 234, 235Criminal Procedure Code, 1973 (CrPC) — Section 395Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 Jul 2000

Avinash Tambe and Others Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2000) 4 ALLMR 34 : (2001) 1 BomCR 118

Bombay Municipal Corporation Act, 1888 — Section 313, 313A, 314, 314(3), 497Constitution of India, 1950 — Article 14, 19(1), 19(2), 226

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High Courts04 Jul 2000Allowed

Subhash Ramchandra Durge Vs Deepak Annasaheb Gat and Another

Bombay High Court · (2001) 5 BomCR 235 : (2000) CriLJ 4774 : (2001) 1 MhLj 225 : (2001) 1 RCR(Criminal) 368

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 250Penal Code, 1860 (IPC) — Section 211, 34

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