Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 8, 141, 151Electricity Act, 1910 — Section 51Land Acquisition Act, 1894 — Section 12, 18, 19, 20, 30

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High Courts16 Sept 1999

Ramakant M. Tipnis Vs Ravindra Lakhamsey Malde

Bombay High Court · (2000) 1 ALLMR 20 : (2000) 102 BOMLR 279

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5

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High Courts15 Sept 1999

Kamlakar Kalyan Nalawade and others Vs State of Maharashtra

Bombay High Court · (2000) BomCR(Cri) 875 : (1999) 3 MhLj 991

Bombay Prohibition Act, 1949 — Section 66(1)

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High Courts14 Sept 1999

B.J. Shetty and others Vs Air India Limited and another

Bombay High Court · (1999) 4 ALLMR 559 : (2000) 1 BomCR 743 : (2000) 4 MhLj 274

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 4, 8Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 226, 311(2)

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High Courts14 Sept 1999Allowed

State of Maharashtra Vs Suja Karan Rabbani

Bombay High Court · (2000) 5 BomCR 899 : (2000) CriLJ 664

Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 2(4), 26(1), 52, 52(1), 52(2)

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High Courts14 Sept 1999Dismissed

Jairam Somaji More Vs Sindhubai and Others

Bombay High Court · (2000) 1 CivCC 308 : (2001) 1 DMC 407 : (1999) 3 MhLj 872

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Hindu Marriage Act, 1955 — Section 29(2)

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High Courts14 Sept 1999

State of Maharashtra and etc. Vs Suja Karan Rabbani and etc.

Bombay High Court · (2000) 5 BomCR 899 : (2000) CriLJ 664

Criminal Procedure Code, 1973 (CrPC) — Section 457Forest Act, 1927 — Section 2(4), 26(1), 32(1), 52(1), 55(1)

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High Courts14 Sept 1999

Shri Vijay Vishwanath Kuvalekar Vs Shri Suresh Raghunathrao Kalkundrikar and another

Bombay High Court · (2000) 5 BomCR 402 : (2000) 2 MhLj 90

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 196, 197, 198Penal Code, 1860 (IPC) — Section 499, 500

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High Courts10 Sept 1999Dismissed

Kanan Divecha Vs Senior Inspector of Police, Santacruz Police Station, Bombay and others

Bombay High Court · (1999) 09 BOM CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 200

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High Courts10 Sept 1999

State Bank of India Vs Smt. Neela Ashok Naik and another

Bombay High Court · AIR 2000 Bom 151 : (2000) 3 ALLMR 154 : (2000) 2 BomCR 719

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 10, 126, 148, 172, 176

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High Courts10 Sept 1999

SNP Shipping Services Pvt. Ltd. and others Vs World Tanker Carrier Corporation and another

Bombay High Court · AIR 2000 Bom 34 : (2000) 1 BomCR 511 : (2000) 1 BOMLR 56 : (2000) 3 CivCC 145 : (2000) 2 MhLj 570

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 215, 32Merchant Shipping Act, 1958 — Section 2(2)

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High Courts10 Sept 1999

H.S. Kothadia and Company Vs Union of India (UOI)

Bombay High Court · (1999) 09 BOM CK 0026

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High Courts10 Sept 1999Dismissed

Dr. Sudhir R. Bhatankar Vs The State of Maharashtra and Others

Bombay High Court · (1999) 4 ALLMR 443 : (2000) 102 BOMLR 111 : (2000) 1 MhLj 519

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 222

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