Bombay Money Lenders Act, 1946 — Section 2(10)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 19(1), 301, 304

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High Courts24 Jun 1981

Gopal Vishnu Ghatnekar Vs Madhukar Vishnu Ghatnekar

Bombay High Court · AIR 1982 Bom 482 : (1982) 84 BOMLR 41 : (1982) MhLj 65

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High Courts23 Jun 1981

Nagesh Waman Patil and Others Vs Special Land Acquisition Officer, Bombay

Bombay High Court · AIR 1982 Bom 421 : (1982) 84 BOMLR 4 : (1982) MhLj 37

Land Acquisition Act, 1894 — Section 23, 24

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High Courts22 Jun 1981

Shankar Ganpat Sarphare and another Vs Maruti Haibat Sarphare and others

Bombay High Court · (1981) 06 BOM CK 0003

Khoti Settlement Act, 1830 — Section 9

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High Courts18 Jun 1981

Quimagrao Jain Vs Rasiklal Dave and Another

Bombay High Court · (1982) 1 BomCR 756

Penal Code, 1860 (IPC) — Section 403, 420

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High Courts18 Jun 1981

Padmanna Malkari Mali Vs Bhourawwa Padmanna Mali (Sou.) and Another

Bombay High Court · (1982) 1 BomCR 438

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts18 Jun 1981

J.M. Phadtare and Others Vs State of Maharashtra

Bombay High Court · (1982) 1 BomCR 760

Criminal Law (Amendment) Act, 1932 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 307Penal Code, 1860 (IPC) — Section 120B, 468, 477A

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High Courts15 Jun 1981

Gunwantro Yeshwantrao Deshmukh Vs State of Maharashtra and Another

Bombay High Court · AIR 1982 Bom 295 : (1981) 83 BOMLR 448 : (1981) MhLj 815

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 13, 15, 23, 29, 3Bombay Village Panchayats Act, 1958 — Section 36, 39

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High Courts06 Jun 1981

Jagannath Vs State of Maharashtra

Bombay High Court · (1982) 84 BOMLR 261

Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 438, 439

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High Courts22 May 1981Dismissed

Sardarilal, Superintendent of Police, C.B.I./S.I.C. Vs Narendra Narottamdas Kapadia, Chairman Industrial Consulting Bureau Ltd.

Bombay High Court · (1982) 1 BomCR 486

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437(1), 439(2), 482Official Secrets Act, 1923 — Section 13(3), 13(4), 5(1)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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