Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts19 Feb 1996Dismissed

Girdharilal Warialdas Mangtani dead through L.Rs Vs Mohd. Younus

Bombay High Court · (1996) 4 BomCR 150 : (1996) 98 BOMLR 214

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3

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High Courts19 Feb 1996

Li Taka Pharmaceuticals Ltd. Vs State of Maharashtra and other

Bombay High Court · AIR 1997 Bom 7 : (1996) 4 BomCR 100 : (1998) 91 CompCas 871 : (1996) 2 MhLj 156

Bombay Stamp Act, 1958 — Article 25, 2 , 34Companies Act, 1956 — Section 391, 394, 394(1), 394(2)Constitution of India, 1950 — Article 226 , 261(3)

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High Courts16 Feb 1996

Mukund Pinjarkar Vs Sarda Education Trust and Others

Bombay High Court · (1996) 5 BomCR 520

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19(1)Trusts Act, 1882 — Section 47, 48

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High Courts16 Feb 1996

Maharashtra State Electricity Board Vs State of Maharashtra and others

Bombay High Court · AIR 1997 Bom 267 : (1997) 3 BomCR 493

Constitution of India, 1950 — Article 14, 162, 226, 227, 300Land Acquisition Act, 1894 — Section 41, 55

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High Courts16 Feb 1996

Murlidhar Yadan Tonpe Since Deceased by Heirs And L. Rs. Vs State of Maharashtra and Another

Bombay High Court · (1996) 5 BomCR 166 : (1996) CriLJ 995 : (1996) 1 MhLj 926

Constitution of India, 1950 — Article 12, 14, 16, 226

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High Courts15 Feb 1996

Gharban Ali Pour Azadi Shekhar Sareoi Vs Intelligence Officer, Air Intelligence Unit, N.I.P.T., Sahar, Bombay and another

Bombay High Court · (1996) 5 BomCR 535 : (1996) CriLJ 2420 : (1996) 2 MhLj 839

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 439, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50

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High Courts15 Feb 1996Dismissed

Sukhraj Bhikchand Jain Vs The State of Maharashtra and Another

Bombay High Court · (1996) 3 BomCR 463 : (1996) 2 MhLj 511

Constitution of India, 1950 — Article 14, 19, 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 94AMaharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1987 — Section 29, 30, 31

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High Courts14 Feb 1996

Johnson and Johnson Ltd. Vs Maharashtra General Kamgar Union and others

Bombay High Court · (1996) 5 BomCR 181 : (1997) 2 LLJ 1157

Industrial Disputes Act, 1947 — Section 18

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High Courts14 Feb 1996

Mrs. Shobhana Shankar Patil Vs Mrs. Ramchandra Shirodkar and others

Bombay High Court · AIR 1996 Bom 217 : (1996) 3 BomCR 302 : (1996) 1 MhLj 751

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28, 29(1), 49Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 9(2)Civil Procedure Code, 1908 (CPC) — Section 98

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High Courts13 Feb 1996

Harishankar Singhania and Others Vs Dr. Gaur Hari Singhania and Others

Bombay High Court · (1996) 4 BomCR 67 : (1996) 98 BOMLR 112

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts13 Feb 1996Dismissed

Ku. Priyanka Kamlesh Shukla Vs The State of Maharashtra and Others

Bombay High Court · (1996) 5 BomCR 556 : (1996) 2 MhLj 321

Admission to Medical Courses Rules — Rule 4.1.1, 7.0.1, 8.0.4.1, 8.2.1.1, 8.4.5

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High Courts13 Feb 1996

Mathadi Kamgar Sena and Others Vs Bombay Port Trust and Others

Bombay High Court · (1998) 3 LLJ 825

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