Criminal Procedure Code, 1973 (CrPC) — Section 167(2A), 209, 437, 437(1), 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36A(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

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High Courts29 Mar 2005Dismissed

Balkrishna Dhondu Raul Vs Manik Motiram Jagtap and Another

Bombay High Court · (2005) 3 MhLj 226

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 437

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High Courts29 Mar 2005

Sunda Associates Vs Ajit Kisanlal Agarwal

Bombay High Court · (2005) 4 ALLMR 69 : (2005) 5 BomCR 428 : (2005) 3 MhLj 362

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Land Acquisition Act, 1894 — Section 18(1), 18(2)Limitation Act, 1963 — Section 10, 12, 14, 16, 18

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High Courts28 Mar 2005Dismissed

Union of India (UOI) and Others Vs T.R. Krishna Murthy

Bombay High Court · (2005) 4 BomCR 193 : (2005) 3 MhLj 180

Constitution of India, 1950 — Article 14

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High Courts28 Mar 2005Dismissed

Mahindra and Mahindra Workers Union Vs State of Maharashtra

Bombay High Court · (2005) 3 LLJ 283

Trade Unions Act, 1926 — Section 28(1A)

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High Courts24 Mar 2005

Kalyan Kisan Bhondve '' Bhosale Vs The State of Maharashtra and Others

Bombay High Court · (2005) 03 BOM CK 0162

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High Courts24 Mar 2005

Smt. Pramila Lalbhai Dabhoya and Another Vs Dr. Harish Lalbhai Dabhoya

Bombay High Court · (2005) 4 ALLMR 288

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High Courts24 Mar 2005Allowed

Yadu Sambhaji More Vs Shivaji Dayanu Patil and Others

Bombay High Court · (2005) 4 ACC 324 : (2005) ACJ 1282 : (2005) 4 BomCR 698

Central Motor Vehicles Rules, 1989 — Rule 291A, 306A, 306BMotor Vehicles Act, 1939 — Section 110, 110A, 140, 173, 92A

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High Courts24 Mar 2005Allowed

Welcomgroup Searock Vs Searock Hotel Employees'' Union and Another

Bombay High Court · (2005) 4 ALLMR 74 : (2006) 2 BomCR 899 : (2005) 106 FLR 692 : (2005) 3 LLJ 483 : (2005) 3 MhLj 191

Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 25F, 25G, 25H, 25K

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High Courts24 Mar 2005Allowed

The Corlim Education Society Vs Nicolou M. Dias and Another

Bombay High Court · AIR 2005 Bom 290

Goa Civil Courts (Amendment) Act, 2004 — Section 26, 26A

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High Courts24 Mar 2005Dismissed

Noorjahan, Iqbal Ahmed Altaf Ahmed Khan and Sardar Ahmed Altaf Ahmed Khan Vs Sadrunisa (Shabnam Bano) and Others

Bombay High Court · (2005) 4 BomCR 640 : (2005) 3 MhLj 10

Criminal Procedure Code, 1973 (CrPC) — Section 354Evidence Act, 1872 — Section 112

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High Courts23 Mar 2005Dismissed

Commissioner of Income Tax Vs Minguel Chandra Pais and Another

Bombay High Court · (2005) 4 BomCR 153 : (2006) 200 CTR 152 : (2006) 282 ITR 618

Bombay Land Revenue Code, 1879 — Section 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(14), 63Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)

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High Courts23 Mar 2005Allowed