Bombay High Court · (2001) ALLMR(Cri) 1311 : (2002) BomCR(Cri) 155 : (2001) 3 BOMLR 542 : (2002) CriLJ 720 : (2001) 4 MhLj 111 : (2002) 2 RCR(Criminal) 18

Penal Code, 1860 (IPC) — Section 420, 489

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High Courts19 Jun 2001

Himalayan Tiles and Marbles Pvt. Ltd. Vs Union of India (UOI) and others

Bombay High Court · (2001) 06 BOM CK 0071

Land Acquisition Act, 1894 — Section 11, 11(1), 3(c), 4, 5A

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High Courts19 Jun 2001Allowed

Regional Director, Employees'' State Insurance Corporation Vs Madhukar S. Jadhav and Others

Bombay High Court · (2002) 93 FLR 596 : (2002) 2 LLJ 640

Employees State Insurance Act, 1948 — Section 85Penal Code, 1860 (IPC) — Section 405

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High Courts19 Jun 2001

P.S. Shrinivasan Vs Mukesh Babu Financial Services Ltd.

Bombay High Court · (2001) 4 BomCR 759 : (2001) 106 CompCas 597

Arbitration and Conciliation Act, 1996 — Section 34Presidency Towns Insolvency Act, 1909 — Section 9(5)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts19 Jun 2001

Rashtriya Sut Girni Mazdoor Sangh, Amravati Vs Government of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 339 : (2002) 92 FLR 927 : (2002) 2 MhLj 448

Industrial Disputes Act, 1947 — Section 25OMaharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982 — Section 10, 3, 9

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High Courts19 Jun 2001

In Re: P.S. Shrinivasan

Bombay High Court · (2001) 06 BOM CK 0015

Arbitration and Conciliation Act, 1996 — Section 14, 17, 34Presidency Towns Insolvency Act, 1909 — Section 9(5), 91Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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High Courts19 Jun 2001Dismissed

Ravindra Subraria Kamat and Others Vs Mamlatdar and Administrator of Devalayas and Others

Bombay High Court · (2002) 1 BomCR 352

Constitution of India, 1950 — Article 226Mahalasa Devalaya Sausthan Regulations — Article 26, 30, 38(2), 4, 70

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High Courts18 Jun 2001Dismissed

The State of Maharashtra at the Instance of Shri R.B. Shete, Food Inspector Vs Mohiddin Gaibi Chougule

Bombay High Court · (2002) BomCR(Cri) 228 : (2001) 3 BOMLR 797 : (2001) 3 MhLj 897

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1)Evidence Act, 1872 — Section 11, 13(2), 3Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts18 Jun 2001Dismissed

Smt. Smita Vaidya Vs The Regional Provident Fund Commissioner, Thane and Others

Bombay High Court · (2001) 3 ALLMR 311 : (2001) 4 BomCR 337 : (2001) 3 BOMLR 311 : (2002) 92 FLR 189 : (2001) 2 LLJ 1048

Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 17, 6

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High Courts18 Jun 2001Allowed

Mohd. Mubarak Vs State of Maharashtra

Bombay High Court · (2002) 1 MhLj 360

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1)

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High Courts18 Jun 2001Dismissed