Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 3, 60, 61

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High Courts11 Aug 1994Dismissed

Mohmed Shafi Sardar Patel Vs The State of Maharashtra and Another

Bombay High Court · (1994) 4 BomCR 514

Evidence Act, 1872 — Section 3, 32, 59Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts11 Aug 1994Dismissed

Janardan J. Shinkre Vs Smt. Rukminibai P. Shet Nagwekar and Others

Bombay High Court · (1995) 4 BomCR 97

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 3, 58, 60, 61Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(2)

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High Courts11 Aug 1994Dismissed

Smt. Bhagem Anant Shirodkar Vs Shri Bascore Vitola Sinai Vaglo and Others

Bombay High Court · (1995) 3 BomCR 559

Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 2, 23(1)

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High Courts11 Aug 1994Allowed

Sitaram Shivchandrai Garodia and Another Vs State of Maharashtra and Others

Bombay High Court · (1995) 3 BomCR 104 : (1994) 96 BOMLR 23

Land Acquisition Act, 1894 — Section 16, 4

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High Courts10 Aug 1994

Regional Director, Employees'' State Insurance Corporation Vs Ram Prasad Sunder Yadav

Bombay High Court · (1994) 08 BOM CK 0085

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High Courts10 Aug 1994

National Textile Corporation S.M. Ltd. Vs Shivaji Shankar Gawde and Others

Bombay High Court · (1995) 70 FLR 1009 : (1995) 2 LLJ 511

Bombay Industrial Relations Act, 1946 — Section 42, 78, 79

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High Courts10 Aug 1994Dismissed

Employees'' State Insurance Corporation Vs Nathu Haribhau Dharade

Bombay High Court · (1995) ACJ 215 : (1999) 3 LLJ 70

Employees State Insurance Act, 1948 — Section 82

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High Courts10 Aug 1994

Mayuri Pulse Mills and others Vs Union of India and others. Tarunkumar Bose Vs Union of India and others.

Bombay High Court · (1996) 5 BomCR 348 : (1994) 96 BOMLR 953 : (1996) 86 CompCas 121

Constitution of India, 1950 — Article 14, 21Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142Penal Code, 1860 (IPC) — Section 26

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High Courts10 Aug 1994

P.R. Sukeshwala and another Vs Dr. Devadatta V.S. Kerkar and another

Bombay High Court · AIR 1995 Bom 227 : (1995) 4 BomCR 89 : (1994) 96 BOMLR 15 : (1995) 1 MhLj 179

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 6 Rule 16, Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article 226, 227

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High Courts10 Aug 1994Allowed