Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1973 (CrPC) — Section 212, 215Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 20, 27, 42

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High Courts05 May 1998

Pandit Vandar Patil Vs The State of Maharashtra

Bombay High Court · (1998) 100 BOMLR 735

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

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High Courts04 May 1998Allowed

Bakhtawar Construction Co. (P.) Ltd. Vs Blossom Breweries Ltd. and Others

Bombay High Court · (1999) 95 CompCas 28

Companies Act, 1956 — Section 247, 247(1), 248, 248(1), 250

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High Courts04 May 1998

National Spiritual Assembly of Baha is in Judia and others Vs Cyruz Mazkoori

Bombay High Court · AIR 1998 Bom 361 : (1998) 3 ALLMR 256 : (1998) 3 BomCR 834 : (1998) 3 MhLj 31 : (1999) 1 RCR(Civil) 368

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 25, 26

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High Courts04 May 1998

Pradeep C. Mody Vs Sashikant C. Mody and others

Bombay High Court · AIR 1998 Bom 351 : (1998) 4 ALLMR 306 : (1998) 3 BomCR 823

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3Succession Act, 1925 — Section 218

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High Courts04 May 1998

Vishnu @ Undrya Chambur Vs The State at the instance of Senior Inspector of Police and another

Bombay High Court · (1998) BomCR(Cri) 888 : (1998) 3 MhLj 659

Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 161, 235Evidence Act, 1872 — Section 3, 45, 59

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High Courts04 May 1998

Mahesh Jagan Morade and others Vs The State of Maharashtra

Bombay High Court · (1998) 05 BOM CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 165, 235, 313, 378(1)Evidence Act, 1872 — Section 3, 45, 59Penal Code, 1860 (IPC) — Section 101, 147, 148, 302, 304

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High Courts30 Apr 1998

Celestina Rosario and others Vs Mrs. Mariquinha F.D. Rosario and others

Bombay High Court · (1998) 3 BomCR 889

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 30

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High Courts30 Apr 1998

Mr. Oseas Sales Dias Vs Mrs. Ethehelvina Arcanjale e''Souza and others

Bombay High Court · (1999) 2 BomCR 377

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), 50

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High Courts29 Apr 1998

Venkatesh Iyer Vs Bombay Hospital Trust and others

Bombay High Court · AIR 1998 Bom 373 : (1998) 3 BomCR 503

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 33 Rule 9, Order 7 Rule 1, 35Limitation Act, 1908 — Article 36Limitation Act, 1963 — Article 113

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High Courts29 Apr 1998