Bombay Industrial Relations Act, 1946 — Section 35Constitution of India, 1950 — Article 14, 15, 16, 226, 227Industrial Disputes Act, 1947 — Section 10, 11

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High Courts08 Jul 1997

Shri Namdeo Shankar Jadhav Vs The State of Maharashtraa

Bombay High Court · (1998) BomCR(Cri) 421

Criminal Procedure Code, 1973 (CrPC) — Section 235, 397Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279, 304

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High Courts08 Jul 1997Allowed

Mohd. Rauf Mohd. Yusuf Qureshi Vs Shri R.D. Tyagi, Commissioner of Police

Bombay High Court · (1997) 99 BOMLR 26

Arms Act, 1959 — Section 25, 27, 3National Security Act, 1980 — Section 10, 3(2)Penal Code, 1860 (IPC) — Section 307, 34, 506

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High Courts07 Jul 1997

Commissioner of Income Tax Vs Mahindra and Mahindra Ltd.

Bombay High Court · (1999) 239 ITR 937

Income Tax Act, 1961 — Section 28, 40, 40A(5)

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High Courts07 Jul 1997Dismissed

Tukaram Narayanrao Khandebharad and another Vs State of Maharashtra and others

Bombay High Court · (1997) 07 BOM CK 0094

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 45(1)

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High Courts07 Jul 1997

Shobhechi Daru Utpadan Kharedi Vikri Sangh Vs The State of Maharashtra and another

Bombay High Court · (1997) 4 ALLMR 321 : (1998) 1 BomCR 258 : (1997) 3 MhLj 215

Bombay Agricultural Debtors Relief Act, 1947 — Section 24Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(8), 63, 64Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 36

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High Courts04 Jul 1997Allowed

Rani Constructions Pvt. Ltd. Vs Konkan Railway Corporation Ltd.

Bombay High Court · (1998) 1 ALLMR 115 : (1997) 4 BomCR 198

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8)

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High Courts04 Jul 1997

Union of India and others Vs M/s. H. Candolkar and Sons and others

Bombay High Court · (1998) 3 ALLMR 816 : (1998) 2 BomCR 874

Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, 20

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High Courts04 Jul 1997

Karim Abdul Rehman Shaikh Vs Shehnaj Karim Shaikh

Bombay High Court · (1997) 99 BOMLR 463

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 5

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High Courts04 Jul 1997

Abdul Wasim Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 345 : (1998) 1 MhLj 157

Bombay Police Act, 1951 — Section 10, 11, 56, 57, 59

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High Courts04 Jul 1997

Burroughs Wellcome (India) Ltd. Vs Uni-Sole Pvt. Ltd. and another

Bombay High Court · (1998) 1 ALLMR 290 : (1998) 3 BomCR 481 : (1997) 3 MhLj 914

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 44, 45, 48Registration Act, 1908 — Section 48

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High Courts04 Jul 1997

Reliance Industries Ltd. Vs Reliance Polycrete Ltd.

Bombay High Court · (1997) 07 BOM CK 0056

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High Courts04 Jul 1997

Fabril Gasosa Vs Union of India

Bombay High Court · (1997) 72 ECR 545 : (1997) 96 ELT 241

Central Excises and Salt Act, 1944 — Section 11A, 11BContract Act, 1872 — Section 72

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High Courts04 Jul 1997

Govind Ragho Khairnar Vs Municipal Corporation of Greater Mumbai and others

Bombay High Court · (1998) 1 ALLMR 194 : (1998) 1 BomCR 179

Bombay Municipal Corporation Act, 1888 — Section 54, 55, 60Constitution of India, 1950 — Article 12, 19, 226, 227, 309Industrial Employment (Standing Orders) Act, 1946 — Order 23

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High Courts04 Jul 1997

State of Maharashtra Vs Ravindra @ Ravi Bansi Gohar and Others

Bombay High Court · (1997) 99 BOMLR 140

Arms Act, 1959 — Section 28Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 357, 366

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