Banking Regulation Act, 1949 — Section 10A, 10BB, 22, 23, 27Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 12, 14, 226

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High Courts30 Mar 1989

Dr. Ravindra Sahadeo Sonawane Vs The Dean, Grant Medical College, Bombay and Others

Bombay High Court · AIR 1990 Bom 31 : (1989) 3 BomCR 138 : (1989) 91 BOMLR 89 : (1989) MhLj 456

Constitution of India, 1950 — Article 46

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High Courts30 Mar 1989

Ravindra Sahadfo Sonawane Vs Dean, Grant Medical College, Bombay and others

Bombay High Court · (1989) MhLj 456

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High Courts29 Mar 1989Allowed

Ratnagiri District Central Co. Op. Bank Ltd. Vs Dinkar K. Watve and Others

Bombay High Court · (1989) 91 BOMLR 165 : (1989) 59 FLR 530 : (1994) 3 LLJ 447 : (1989) MhLj 445

Bombay Industrial Relations Act, 1946 — Section 53(1), 78, 78(1)(A), 79, 79(1)Bombay Industrial Relations Rules, 1947 — Rule 53

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High Courts28 Mar 1989

Sadashiv Dattatray Sonar alias Chandgadkar Vs Laxman Gopal Takkekar and Others

Bombay High Court · (1990) 1 BomCR 200 : (1989) 91 BOMLR 421

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 33B, 88C

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High Courts27 Mar 1989Dismissed

Babulal and Others Vs Shantabai

Bombay High Court · (1990) 2 BomCR 70

Constitution of India, 1950 — Article 342, 342(1), 366, 366(25)Hindu Succession Act, 1956 — Section 2(2)Hindu Widows Remarriage Act, 1856 — Section 2

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High Courts27 Mar 1989

Karna Laxman Gawali and others Vs State of Maharashtra and another

Bombay High Court · (1989) 91 BOMLR 134 : (1990) CriLJ 163 : (1989) MhLj 780

Cattle Trespass Act, 1871 — Section 71Forest (Maharashtra Amendment) Act, 1984 — Section 61A, 61B, 61C, 61D, 61EForest Act, 1927 — Section 2(1), 2(3), 2(6), 2(7), 25

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High Courts23 Mar 1989

Oil and Natural Gas Commission of India Vs The Western Company of North America

Bombay High Court · AIR 1990 Bom 276 : (1989) 2 BomCR 332

Arbitration Act, 1940 — Section 11(2), 13, 17, 29, 30Constitution of India, 1950 — Article 136, 14English Arbitration Act, 1950 — Section 21

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High Courts21 Mar 1989

Chloride Industries Ltd. Vs Union of India

Bombay High Court · (1990) 47 ELT 318

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High Courts21 Mar 1989Allowed

Nandkumar Girme Vs Union of India (UOI) and Others

Bombay High Court · (1989) 2 BomCR 641

Constitution of India, 1950 — Article 226, 258(1), 298, 73(1)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126(2), 128(1)

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High Courts21 Mar 1989

Nargis M. Baldiwala Vs M.N. Sawant, Second ITO and another

Bombay High Court · (1989) 79 CTR 11 : (1990) 185 ITR 143

Income Tax Act, 1961 — Section 132(11), 132(5), 139, 147, 148Wealth Tax Act, 1957 — Section 16(2)

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High Courts21 Mar 1989

Hasnabi Aslam Ali Kapde Vs L. Huingliana

Bombay High Court · (1989) 22 ECR 539 : (1989) 42 ELT 367

Customs Act, 1962 — Section 108

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High Courts21 Mar 1989

Chhotu Vs State of Maharashtra and other

Bombay High Court · (1990) CriLJ 139

Bombay Police Act, 1951 — Section 36(1), 55, 56, 56(1), 57Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 306, 323, 324, 337, 34

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High Courts17 Mar 1989