Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 19(1), 311, 8(1)Industrial Disputes Act, 1947 — Section 10(3), 22, 23, 24, 26

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High Courts15 Nov 2000

Jaysingh Wadhu Singh, (Through His Next Friend In The Family I.E. His Son Pratap Singh) Vs State of Maharashtra and Others

Bombay High Court · (2001) BomCR(Cri) 470 : (2001) 1 BOMLR 205 : (2001) CriLJ 456 : (2001) 3 MhLj 208

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 226, 227, 482Maharashtra Control of Organised Crime Act, 1999 — Section 13(1), 14(1), 14(10), 14(11), 14(11)

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High Courts15 Nov 2000Dismissed

Hindustan Petroleum Corporation Ltd. Vs Habib Bismillah Khan and another

Bombay High Court · (2000) 11 BOM CK 0001

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 34, 379, 380, 381

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High Courts14 Nov 2000

Ashok Thapper Vs Saral Enterprises and Others and Saral Enterprises and Others

Bombay High Court · (2001) 2 BomCR 61 : (2001) 2 BOMLR 57 : (2001) 3 CivCC 244 : (2001) 2 MhLj 795

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 115Limitation Act, 1963 — Article 124, 59Registration Act, 1908 — Section 17, 49

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High Courts14 Nov 2000

Hindustan Petroleum Corporation Ltd. Vs Habib Bismillah Khan and Others

Bombay High Court · (2001) 2 BomCR 421 : (2001) 1 BOMLR 790 : (2001) 90 FLR 192 : (2002) 4 LLJ 438 : (2001) 3 MhLj 180

Industrial Disputes Act, 1947 — Section 25FPenal Code, 1860 (IPC) — Section 114, 34, 379, 380, 381

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High Courts14 Nov 2000Dismissed

Capt. S.C. Adhikari and Others Vs Air India and Others

Bombay High Court · (2001) 2 ALLMR 17 : (2001) 2 BomCR 269 : (2001) 2 BOMLR 27 : (2001) 88 FLR 793 : (2002) 4 LLJ 409

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 18(3)

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High Courts10 Nov 2000Allowed

Tushar Vajubhai Gaglani Vs Jagdeesh J. Vaswani and others

Bombay High Court · (2000) 11 BOM CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202Penal Code, 1860 (IPC) — Section 34, 406, 408, 420

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High Courts10 Nov 2000Allowed

Narain G. Mirchandani and Another Vs Vinodrai R. Vora and Another

Bombay High Court · (2001) 2 BomCR 654

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts10 Nov 2000Allowed

Ramdas Mahadu Devare Vs The State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 57 : (2002) 3 BOMLR 685

Penal Code, 1860 (IPC) — Section 100, 302, 304, 324

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High Courts10 Nov 2000

Pandit Ramchandra Mulik and Others Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1139

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts09 Nov 2000

Sadashiv Dhondiram Pandit Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 69 : (2001) CriLJ 4880 : (2002) 2 DMC 241

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

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High Courts09 Nov 2000Allowed

Shravan Jairam Jadhav Vs State Bank of India and others

Bombay High Court · (2000) 11 BOM CK 0058

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 3, 31

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High Courts09 Nov 2000

Vastu Invest and Holdings Pvt. Ltd. Vs Gujarat Lease Financing Ltd.

Bombay High Court · (2001) 2 ALLMR 322 : (2001) 2 ARBLR 315 : (2001) 2 BOMLR 156 : (2001) 2 MhLj 565

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16(2), 31(7), 34(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

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High Courts08 Nov 2000Allowed