Bombay Shops and Establishments Act, 1948 — Section 12, 2(15), 48, 49, 52Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 20

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High Courts18 Jul 1966

Janata Oil Industries, Nagpur Vs Deputy Commissioner of Sales Tax, Eastern Division, Nagpur and Another

Bombay High Court · (1967) 19 STC 97

Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 22

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High Courts18 Jul 1966

Champalal Vs Deputy Commissioner of Sales Tax, Eastern Division, Nagpur and Others

Bombay High Court · (1966) 18 STC 424

Bombay Sales Tax Act, 1959 — Section 2(13)

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High Courts14 Jul 1966

In the matter of Mr. D. and Mr. S., Advocates

Bombay High Court · (1967) MhLj 65

Evidence Act, 1872 — Section 45, 47, 67

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High Courts13 Jul 1966

Seo Raj Fine Art Litho Works, Nagpur Vs Authority Under the Minimum Wages Act, Nagpur

Bombay High Court · (1967) 14 FLR 269 : (1967) 2 LLJ 392

Minimum Wages Act, 1948 — Section 20, 20(7), 5

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High Courts13 Jul 1966

Hirjee Vs The State of Maharashtra and Another

Bombay High Court · (1966) 18 STC 460

Central Provinces and Berar Sales Tax Act, 1947 — Section 11(4), 27

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High Courts13 Jul 1966

Shivraj Fine Art Litho Works and Another Vs Authority under the Minimum Wages Act, Nagpur and Another

Bombay High Court · AIR 1967 Bom 223 : (1966) 68 BOMLR 933

Bombay Court Fees Act, 1959 — Article 12Minimum Wages Act, 1948 — Section 20(1), 20(7)

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High Courts08 Jul 1966Allowed

Tarachand Gupta and Bros. Vs Union of India (UOI)

Bombay High Court · (1971) 73 BOMLR 558

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 72

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High Courts05 Jul 1966

Dhondba Adku and Another Vs Civil Judge, Junior Division, Hinganghat and Others

Bombay High Court · AIR 1967 Bom 232 : (1966) 68 BOMLR 928 : (1966) MhLj 869

Bombay General Clauses Act, 1904 — Section 14, 21Bombay Village Panchayats Act, 1959 — Section 12(2), 13(3), 15Bombay Village Panchayats Election Rules, 1959 — Rule 3(4), 3(5)

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High Courts05 Jul 1966

Atmaram Sadashiv Dongarwar and Others Vs The State of Maharashtra and Others

Bombay High Court · AIR 1967 Bom 452 : (1967) 69 BOMLR 256 : (1968) MhLj 784 : (1967) MhLj 201

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High Courts01 Jul 1966

Dr. H.V. Phopale Vs State of Maharashtra

Bombay High Court · (1967) MhLj 120

Criminal Procedure Code, 1898 (CrPC) — Section 501A

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High Courts22 Jun 1966

Manohar Vithal Velankiwar Vs Controller of Estate Duty, Poona

Bombay High Court · (1967) 63 ITR 379 : (1968) MhLj 456

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High Courts22 Jun 1966

Hemchand Mahabir Prasad Singhania Vs Subhkaran Nandlal Baragra

Bombay High Court · AIR 1967 Bom 361 : (1966) 68 BOMLR 857 : (1967) MhLj 59

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151

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High Courts20 Jun 1966Dismissed

The State of Maharashtra Vs Kamlakar Mahadev Gite

Bombay High Court · (1966) 06 BOM CK 0008

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 341, 380, 454

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High Courts20 Jun 1966Dismissed

Daulatram Mohandas Vs Sugrabai Rajjabali Heera

Bombay High Court · (1967) MhLj 98

Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 80Presidency Small Cause Courts Act, 1882 — Section 9

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High Courts17 Jun 1966

Saraswatibai Vs Bhikamchand Premsukhdas and Others

Bombay High Court · AIR 1967 Bom 158 : (1966) 68 BOMLR 954 : (1966) MhLj 843

Berar Regulation of Agricultural Leases Act, 1951 — Section 9Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 132(2), 52(1), 52(2), 52(3)

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