Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391, 400, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42

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High Courts14 Sept 1995Dismissed

Jagannath Ramchandra Munekar Vs Nivrutti alias Bapusaheb Thite and Another

Bombay High Court · (1996) 2 BomCR 220 : (1996) 98 BOMLR 863

Evidence Act, 1872 — Section 3, 58, 61Representation of the People Act, 1951 — Section 33(5)

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High Courts14 Sept 1995

Hindustan Lever Research Centre Employees Union Vs V.N. Gaikwad and Others

Bombay High Court · (1996) 1 LLJ 973

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12

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High Courts14 Sept 1995

Anil Motibaba Barokar Vs State of Maharashtra

Bombay High Court · (1996) CriLJ 494

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 376, 376(2)

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High Courts14 Sept 1995

Ramesh Kishan More Vs The State of Maharashtra and others, etc.

Bombay High Court · AIR 1996 Bom 74 : (1996) 2 BomCR 27 : (1996) 1 MhLj 175

Constitution of India, 1950 — Article 136, 342

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High Courts13 Sept 1995Dismissed

Gomaji Ghanshyam Mohadikar Vs Yashoda

Bombay High Court · (1996) 1 CivCC 547 : (1996) 2 DMC 469 : (1996) 3 RCR(Criminal) 83

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 24

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High Courts13 Sept 1995Dismissed

Gomaji Vs Smt. Yashoda and Another

Bombay High Court · (1996) 1 DMC 487 : (1996) 1 MhLj 423

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts12 Sept 1995Allowed

Damodar M. Vaidya Vs Municipal Corporation of the City of Sholapur and Others

Bombay High Court · (1996) 1 BomCR 540 : (1996) 1 MhLj 709

Bombay Provincial Municipal Corporations Act, 1949 — Section 45(1), 45(4)

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High Courts12 Sept 1995

Mahadeorao Ugale Vs Kisanrao Lawange

Bombay High Court · AIR 1996 Bom 221 : (1996) 2 BomCR 487

Guardians and Wards Act, 1890 — Section 10, 11, 12, 13, 17

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High Courts11 Sept 1995Allowed

Vijay Narayandas Rizwani Vs Dilip @ Dhanraj Rizwani and Another

Bombay High Court · (1996) 1 BomCR 322

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420

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High Courts11 Sept 1995

Shastri Sales Corporation and others Vs Income Tax Officer

Bombay High Court · (1996) CriLJ 449 : (1998) 229 ITR 628

Income Tax Act, 1961 — Section 196, 221, 271(1), 276(B), 276C

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High Courts08 Sept 1995Allowed

Mrs. Surekha Magar Vs State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 318 : (1995) 97 BOMLR 448 : (1996) 1 MhLj 864

Criminal Procedure Code, 1973 (CrPC) — Section 28, 393, 433Penal Code, 1860 (IPC) — Section 302, 54

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High Courts06 Sept 1995

Pravin Ratilal Dudhara Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1996) 2 LLJ 529

Constitution of India, 1950 — Article 226

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High Courts06 Sept 1995Allowed

Yakub Haji Haroon Khan Vs The State of Maharashtra and Others

Bombay High Court · (1996) 2 BomCR 42 : (1996) 98 BOMLR 42 : (1996) 1 MhLj 171

Maharashtra Private Forests (Acquisition) Act, 1975 — Section 18

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High Courts06 Sept 1995

Mulchand Motilal Raka Vs The State of Maharashtra and Another

Bombay High Court · (1996) 1 BomCR 316

Criminal Procedure Code, 1973 (CrPC) — Section 258Penal Code, 1860 (IPC) — Section 279, 337

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High Courts06 Sept 1995

Smt. Hafijabi Suleman Darwajkar Vs Suleman Mohammad Darwajkar and another

Bombay High Court · AIR 1996 Bom 79 : (1996) 3 BomCR 281 : (1995) 97 BOMLR 458 : (1996) 1 MhLj 485

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 7

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High Courts06 Sept 1995Dismissed

Bhaskar Tanhaji Dhokrat Vs Mrs. Parwatabai Bhaskar Dhokrat and Another

Bombay High Court · (1996) 1 BomCR 311 : (1996) 1 DMC 264 : (1996) 3 RCR(Criminal) 28

Contract Act, 1872 — Section 10, 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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