Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(4), 41(1), 460, 465Penal Code, 1860 (IPC) — Section 411

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High Courts24 Jun 1983Dismissed

Pandurang Ganeshlalji Lohiya Bharajkar and Others Vs Prabhakar Warkari

Bombay High Court · (1984) 1 BomCR 46 : (1983) MhLj 1002

Constitution of India, 1950 — Article 227

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High Courts24 Jun 1983Dismissed

Pandurang Ganeshlalji Lohiya and others Vs Prabhakar Shankarrao Warkari

Bombay High Court · (1983) MhLj 1002

Constitution of India, 1950 — Article 227

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High Courts24 Jun 1983

Electronics Corporation of India Ltd. Vs N.B. Maunkar and Others

Bombay High Court · (1983) 2 BomCR 739

Industrial Disputes Act, 1947 — Section 25F, 7A

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High Courts23 Jun 1983

Usha Sales Ltd. Vs Malcolm Gomes and Others

Bombay High Court · AIR 1984 Bom 60 : (1983) 2 BomCR 612

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)

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High Courts23 Jun 1983Dismissed

Petroleum Employees'' Union and others Vs Bharat Petroleum Corporation Limited and another

Bombay High Court · (1983) MhLj 618

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21

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High Courts21 Jun 1983

Shaikh Noor and Others Vs Shaikh Rasool and Others

Bombay High Court · (1988) 3 BomCR 311

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High Courts21 Jun 1983

Dattatraya Gunyaba Sidhaganesh and another Vs The State of Maharashtra

Bombay High Court · (1983) 06 BOM CK 0008

Penal Code, 1860 (IPC) — Section 395

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High Courts20 Jun 1983

Baburao Shankarrao Chavan Vs Shaikh Biban Baban Pahelwan and another

Bombay High Court · (1984) 1 BomCR 194

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500, 52

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High Courts17 Jun 1983

Harishankar Hiralal Bohra and Others Vs Karsandas Nathubhai Majithia and Others

Bombay High Court · (1984) 1 BomCR 266

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100 , Order 21 Rule 101 , Order 21 Rule 102 , Order 21 Rule 103, Order 21 Rule 104Presidency Small Cause Courts Act, 1882 — Section 41, 42, 42(1)

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