Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108

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High Courts04 Sept 1996

Yeshwant Redkar Vs Hindustan Petroleum Corporation and another

Bombay High Court · (1998) 1 ALLMR 656 : (1998) 3 BomCR 743 : (1997) 3 MhLj 357

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 27, 33, 60

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High Courts04 Sept 1996

Dilip Karambelkar Vs Rear Admiral Vishnu Bhagwat and others

Bombay High Court · AIR 1997 Bom 131

Constitution of India, 1950 — Article 226

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High Courts03 Sept 1996Allowed

Mahindra and Mahindra Ltd. Vs The Union of India (UOI) and Another

Bombay High Court · (1997) 2 BomCR 303

Central Excises and Salt Act, 1944 — Section 11B, 12D, 2, 4

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High Courts03 Sept 1996

A.K. Patil Company and another Vs Tata Finance Limited and another

Bombay High Court · (1997) 2 BomCR 91 : (1997) 1 MhLj 576

Arbitration Act, 1940 — Section 35

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High Courts03 Sept 1996Dismissed

Uttam and Others Vs State of Maharashtra and Others

Bombay High Court · (1997) 3 ALLMR 488 : (1997) CriLJ 1307

Criminal Procedure Code, 1973 (CrPC) — Section 361A, 362, 430, 432, 433Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 6

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High Courts02 Sept 1996

Keshari Steels Vs Collector of Customs, Bombay

Bombay High Court · (2000) 68 ECC 233 : (2000) 115 ELT 320

Customs Act, 1962 — Section 154, 27

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High Courts02 Sept 1996Dismissed

Ramchandra Vithoba More Vs Shamrao Sitaram Dalvi

Bombay High Court · (1997) 1 BomCR 450

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Evidence Act, 1872 — Section 3, 59, 61

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High Courts02 Sept 1996

Kisan Sahakari Chini Mills Limited Vs Richardson and Cruddas (1972) Ltd. and another

Bombay High Court · AIR 1997 Bom 35 : (1997) 4 ALLMR 120 : (1996) 98 BOMLR 501

Contract Act, 1872 — Section 126

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High Courts02 Sept 1996

Hemraj Gyaniram Patle and others Vs Yamunabai Pardhi and others

Bombay High Court · (1998) 1 BomCR 134 : (1996) 2 MhLj 844

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Sept 1996

Kisan Sahakari Chini Mills Ltd. Vs Richardson and Cruddas (1972) Ltd. and another

Bombay High Court · (1999) 96 CompCas 776 : (1996) 2 MhLj 1010

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High Courts02 Sept 1996

State of Maharashtra Vs Ahmed Gulam Nabi Shaikh and others

Bombay High Court · (1997) CriLJ 2377

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 161, 313Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 114, 302, 326, 34

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High Courts31 Aug 1996

Sandeep Atmaram Parwal Vs The State of Maharashtra and others

Bombay High Court · (1996) 4 BomCR 451 : (1997) CriLJ 111

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1), 3(2), 9Constitution of India, 1950 — Article 22(5)

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High Courts31 Aug 1996