Bombay Hereditory Offices Act, 1827 — Section 23, 7Bombay Inferior Villages Watans Abolition Act, 1958 — Section 2(10), 4, 4, 6Constitution of India, 1950 — Article 226, 227

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High Courts26 Jul 1996

Rainbow Industries Vs State Government of Maharashtra and Others

Bombay High Court · (1996) 74 FLR 2249

Employees State Insurance Act, 1948 — Section 45A, 74, 75, 76, 77

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High Courts26 Jul 1996Dismissed

Jankibai Balwant Rajhans since deceased by her legal heirs Vs Suryabhan Damodar Thorat and Another

Bombay High Court · (1997) 3 BomCR 543

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 27, 37

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High Courts26 Jul 1996Dismissed

Yashodabai Ganpat Wani since decd. by heirs and legal representatives and Another Vs Ramnarayan Govindram Sarswat, Since decd. by his legal heirs and legal representatives

Bombay High Court · (1997) 3 BomCR 23

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts26 Jul 1996

Dhrangadhra Trading Co. (Pvt.) Ltd. Vs S.Y. Vichare and Others

Bombay High Court · (1996) 74 FLR 2157 : (1998) 3 LLJ 863

Industrial Disputes Act, 1947 — Section 17B

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High Courts26 Jul 1996

Machindra Babu Salve Vs State of Maharashtra

Bombay High Court · (1997) CriLJ 486

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 149, 302

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High Courts25 Jul 1996

The Municipal Corporation of Greater Bombay Vs Thermal Engineering Corporation, Bombay and others

Bombay High Court · (1997) 1 BomCR 353 : (1997) 1 MhLj 700

Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 56

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High Courts24 Jul 1996

Subhash Dhondiba Pandit Vs State of Maharashtra

Bombay High Court · (1997) BomCR(Cri) 175 : (1996) CriLJ 4194

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 304

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High Courts24 Jul 1996

Radhika Lining Limited Vs Economic Development Corporation

Bombay High Court · (1997) 3 ALLMR 308 : (1998) 2 BomCR 190 : (1996) 98 BOMLR 891

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 29, 30, 31, 46(1)

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High Courts24 Jul 1996

Deepesh Mahesh Zaveri Vs Union of India and others

Bombay High Court · (1996) CriLJ 4112

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 8Constitution of India, 1950 — Article 22, 22(4), 22(5), 226, 366

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High Courts24 Jul 1996

Ravindra Anant Deshmukh Vs City and Industrial Development Corporation of Maharashtra Ltd.

Bombay High Court · AIR 1997 Bom 284 : (1997) 1 BomCR 274 : (1996) 2 MhLj 847

Arbitration Act, 1940 — Section 20

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High Courts23 Jul 1996Dismissed

Gurudas G. Priolkar Vs Union Bank of India and Another

Bombay High Court · (1998) 79 FLR 76 : (1999) 3 LLJ 1647

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts23 Jul 1996Allowed

Maharashtra State Electricity Board Vs M/s Bharat Conductors Pvt. Ltd. and others

Bombay High Court · (1996) 07 BOM CK 0067

Arbitration Act, 1940 — Section 16, 30Constitution of India, 1950 — Article 32Interest Act, 1978 — Section 3, 3(1), 3(1)(b)

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High Courts23 Jul 1996

Devkubai N. Mankar and others Vs Rajesh Builders and others

Bombay High Court · AIR 1997 Bom 142

Powers of Attorney Act, 1882 — Section 2Transfer of Property Act, 1882 — Section 7

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High Courts23 Jul 1996

Ashok Thugaonkar Vs Pannalal Shivhare

Bombay High Court · (1997) 99 BOMLR 267 : (1996) 2 MhLj 719

Limitation Act, 1963 — Section 12, 14, 4, 5Presidency Small Cause Courts Act, 1882 — Section 18, 19, 50, 51, 52Provincial Small Cause Courts Act, 1887 — Section 15, 24, 25, 26, 27

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High Courts23 Jul 1996Allowed

The Associated Bombay Cinemas Private Limited Vs Urmi Developers Private Limited

Bombay High Court · (1997) 2 BomCR 257

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Contract Act, 1872 — Section 10

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