Bombay Civil Services Rules, 1959 — Rule 151Constitution of India, 1950 — Article 14, 21, 311(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 34(2)

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High Courts15 Jul 1998

S.K. Agarwal, Assistant Director, Enforcement Director and another Vs Sham B. Bhatia and others

Bombay High Court · (1998) 5 BomCR 513

Criminal Procedure Code, 1973 (CrPC) — Section 167, 436, 437(5), 439(2), 482Foreign Exchange Regulation Act, 1973 — Section 3, 8(1), 8(4), 9(1)

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High Courts13 Jul 1998

Shri Madhav Ramchandra Nanivadekar and another Vs Special Land Acquisition Officer No. 12 and others

Bombay High Court · (1998) 3 ALLMR 465 : (1998) 4 BomCR 171 : (1998) 3 BOMLR 25 : (1998) 3 MhLj 349

Land Acquisition Act, 1894 — Section 4(1), 5Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12, 16, 9(3)

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High Courts10 Jul 1998Allowed

Madhav Raghunath Thatte and others Vs Director, Directorate of Town Planning, Maharashtra State and others

Bombay High Court · (1999) 1 BomCR 543

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 113A, 126, 126(1), 127, 75

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High Courts10 Jul 1998

Pandu Kasu Sabale and others Vs Laxman Kashinath Kusalkar and others

Bombay High Court · (1999) 4 BomCR 186

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 4Transfer of Property Act, 1882 — Section 58

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High Courts10 Jul 1998

Ramesh Deshmukh Vs Damodhar Deshmukh and others

Bombay High Court · (1999) 1 ALLMR 586 : (1999) 1 BomCR 863 : (1999) 1 BOMLR 392 : (1999) 1 CivCC 316 : (1999) 1 MhLj 153 : (1991) 1 MhLj 153

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

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High Courts10 Jul 1998

The State of Maharashtra Vs Surendra Kumar Mevalal Mehesh

Bombay High Court · (1999) 5 BomCR 777 : (1998) CriLJ 3768 : (1999) 1 MhLj 22

Criminal Procedure Code, 1973 (CrPC) — Section 161, 294, 297, 313, 378(1)Penal Code, 1860 (IPC) — Section 361, 366

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High Courts10 Jul 1998Allowed

State of Maharashtra Vs Datta Maruti Salagar and Others

Bombay High Court · (1998) CriLJ 3756 : (1999) 1 MhLj 662

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 34

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High Courts09 Jul 1998

Kanchi Fleet Movers Vs The Collector of Solapur and others

Bombay High Court · (1998) 3 ALLMR 474 : (1998) 4 BomCR 268 : (1998) 2 BOMLR 751 : (1998) 3 MhLj 307

Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 10

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High Courts09 Jul 1998

Shri Suresh D. Naik Vs State of Goa and others

Bombay High Court · (1998) 4 BomCR 365 : (1999) 81 FLR 744

Constitution of India, 1950 — Article 226Goa, Daman and Diu School Education Rules, 1986 — Rule 78

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High Courts09 Jul 1998

Gajanan Narayan Malik and another Vs Kolte Patil Developers Ltd. and others

Bombay High Court · (1999) 2 BomCR 118

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts09 Jul 1998

Antonio Filipe Vaz and others Vs Comunidade of Margao and others

Bombay High Court · (1999) 1 BomCR 537

Evidence Act, 1872 — Section 3, 61

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