Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 12, 12(6), 20(2), 32, 32(1)Constitution of India, 1950 — Article 226, 227

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High Courts22 Sept 1965Dismissed

P.K. Deshmukh Vs Sudhabai

Bombay High Court · (1966) MhLj 690

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 30, 39, 42Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts21 Sept 1965

Ramkrishna Yeshwant Gore and Another Vs Secretary, Village Panchayat, Borjai and Others

Bombay High Court · AIR 1967 Bom 334 : (1966) 68 BOMLR 726 : (1966) ILR (Bom) 931 : (1966) MhLj 937

Bombay Village Panchayats Act, 1959 — Section 35(2), 43

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High Courts21 Sept 1965

Upendra Subhanna Prabhu Vs First Labour Court, Bombay and Another

Bombay High Court · (1965) 2 LLJ 405

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High Courts21 Sept 1965

Employees'' State Insurance Corporation Vs Indian Textile Mills

Bombay High Court · (1965) 09 BOM CK 0004

Employees State Insurance Act, 1948 — Section 66Factories Act, 1948 — Section 21, 21(1), 22(1)

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High Courts18 Sept 1965

Asia Publishing House (Private) Ltd. Vs Its Workmen

Bombay High Court · (1966) 1 LLJ 721

Industrial Disputes Act, 1947 — Section 10, 10(1), 12

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High Courts17 Sept 1965

R.K. Gupta Vs State of Maharashtra

Bombay High Court · (1966) MhLj 393

Mines Act, 1952 — Section 17, 18, 18(1), 2, 2(1)

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High Courts16 Sept 1965

Dharamchand Premchand Vs Kopargaon Taluka Kapus Ginning and Pressing Society Ltd. and Another

Bombay High Court · AIR 1967 Bom 124 : (1966) 68 BOMLR 177 : (1966) ILR (Bom) 414 : (1966) MhLj 417

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High Courts14 Sept 1965

Paints Employees'' Union (by general secretary) and Another Vs Nail (M.D.) (Assistant Commissioner of Labour at Bombay) and Another

Bombay High Court · (1966) 1 LLJ 579

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High Courts13 Sept 1965

Omparkash Gowardhandas Singhania and Another Vs G.V. Koimatlur and Another

Bombay High Court · AIR 1967 Bom 7 : (1966) 68 BOMLR 176 : (1966) ILR (Bom) 491 : (1966) MhLj 514

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High Courts09 Sept 1965

Re: Khushalchand B. Daga

Bombay High Court · (1965) 67 BOMLR 896

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High Courts08 Sept 1965

Kishan Valiya Patil Vs The State

Bombay High Court · AIR 1967 Bom 89 : (1966) 68 BOMLR 182 : (1966) ILR (Bom) 483

Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3, 7(1)

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High Courts06 Sept 1965

Maharashtra State Electricity Board, Bombay Vs Talegaon Dabhade Municipality

Bombay High Court · AIR 1967 Bom 75 : (1966) 68 BOMLR 169 : (1966) ILR (Bom) 471

Electricity (Supply) Act, 1948 — Section 76, 76(1)Electricity Act, 1910 — Section 14(3), 19(2), 52

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High Courts06 Sept 1965

Gangavishindas Rijharam Bajaj Vs Advent Corporation (Private) Ltd.

Bombay High Court · AIR 1967 Bom 54 : (1966) 68 BOMLR 161 : (1966) ILR (Bom) 910 : (1966) MhLj 357

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13

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High Courts03 Sept 1965

Special Land Acquisition Officer, Bombay and Suburban District Vs Natverlal Jamnadas Muni

Bombay High Court · (1967) MhLj 505

Land Acquisition Act, 1894 — Section 10, 11, 16, 18, 3(b)Succession Act, 1925 — Section 212, 214

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High Courts03 Sept 1965

Bhagwandas Ramcharandas Vs President, Municipal Committee, Achalpur City and Another

Bombay High Court · AIR 1967 Bom 143 : (1966) 68 BOMLR 721 : (1966) ILR (Bom) 902 : (1966) MhLj 1011

Central Provinces and Berar Municipalities Act, 1922 — Section 15(1), 22, 22(2)

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High Courts03 Sept 1965

Special Land Acquisition Officer (1) Bombay and Bombay Suburban District Vs Natverlal Jamnadas Muni

Bombay High Court · AIR 1968 Bom 31 : (1967) 69 BOMLR 168 : (1967) ILR (Bom) 588

Land Acquisition Act, 1894 — Section 11, 18, 3, 30, 31(2)Succession Act, 1925 — Section 212, 214

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