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Bombay High Court judgments

73,289 judgments · page 2,308 of 3,665

High Courts15 Jun 1999

Tata Consulting Engineers Vs A.C. Doshi and another

Bombay High Court · (1999) 4 ALLMR 93 : (1999) 4 BomCR 470 : (1999) 3 BOMLR 421 : (2000) 1 LLJ 318 : (1999) 3 MhLj 344 : (1999) 3 MhLj 334

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(1), 12(5), 20, 27, 28
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High Courts14 Jun 1999

M/s. Arte Indiana Vs M/s. P. Mittulaul Lalah and Sons

Bombay High Court · AIR 1999 Bom 369 : (1999) 4 BomCR 239 : (1999) 2 MhLj 957

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4Constitution of India, 1950 — Article 183Copyright Act, 1957 — Section 62(2), 63, 64
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High Courts14 Jun 1999

Damodar Appu Mudliar Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 51 : (2000) BomCR(Cri) 51 : (2000) 1 BOMLR 1 : (1999) 3 MhLj 499

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 32, 59, 8Penal Code, 1860 (IPC) — Section 302
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