Civil Procedure Code, 1908 (CPC) — Section 148AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30

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High Courts28 Aug 1991Dismissed

Aspaque Jamil Khan Vs State of Maharashtra

Bombay High Court · (1992) 2 BomCR 394

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 392, 397

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High Courts28 Aug 1991

Niranjan Singh Dilipsingh Bhullar Vs State of Maharashtra and Others

Bombay High Court · (1991) 3 BomCR 691

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3(1)

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High Courts28 Aug 1991Dismissed

Automobile Corporation of Goa Ltd. Vs State of Goa and Others

Bombay High Court · (1995) 3 LLJ 433

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts28 Aug 1991Dismissed

State of Maharashtra Vs K.R. Murlidharan Nair

Bombay High Court · (1991) 93 BOMLR 965

Criminal Procedure Code, 1973 (CrPC) — Section 360

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High Courts27 Aug 1991

Abdul Wahid Vs State of Maharashtra

Bombay High Court · (1991) 93 BOMLR 478 : (1992) CriLJ 1900

Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 2, 207General Clauses Act, 1897 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29

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High Courts27 Aug 1991Dismissed

Maharashtra State Road Transport Corporation and Others Vs Ankush Jijaba Marne and Others

Bombay High Court · (1994) 3 LLJ 112

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25N

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High Courts27 Aug 1991Allowed

Ramesh Dhaktu Shirodkar and Others Vs State

Bombay High Court · (1992) 1 BomCR 659

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

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High Courts27 Aug 1991Allowed

B.C. Rajak, Asst. Collector of Customs, R and I(P) Vs Apinos Victor and Others

Bombay High Court · (1992) 1 BomCR 106

Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 3

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High Courts27 Aug 1991Allowed

A.C. Rajak, Assistant Collector of Customs Vs Apinos Victor and Others

Bombay High Court · (1992) 41 ECR 512

Customs Act, 1962 — Section 108Penal Code, 1860 (IPC) — Section 120D

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High Courts26 Aug 1991

Ramniklal Tulsidas Kotak and others Vs Varsha Builders and others

Bombay High Court · AIR 1992 Bom 62 : (1993) MhLj 323

Advocates Act, 1961 — Section 35Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11, 2, 3, 4, 9Transfer of Property Act, 1882 — Section 15, 16, 2

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High Courts26 Aug 1991