Constitution of India, 1950 — Article 14, 20, 21 22Criminal Procedure Code, 1898 (CrPC) — Section 173, 204, 337, 339, 343Foreign Exchange Regulation Act, 1947 — Section 23

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High Courts25 Apr 1966Allowed

D.G. Asegaonkar Vs The State of Maharashtra

Bombay High Court · (1966) MhLj 874

Constitution of India, 1950 — Article 14, 226, 227, 309

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High Courts20 Apr 1966Allowed

Rashtriya Mill Mazdoor Sangh Vs State of Maharashtra

Bombay High Court · (1967) 69 BOMLR 140 : (1966) MhLj 1149

Bombay Industrial Relations Act, 1946 — Section 42Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 31

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High Courts19 Apr 1966

Balkisan Gambhirshet Agarwal Vs Tukaram Shahadu Mali

Bombay High Court · (1967) MhLj 51

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 2(18), 29, 29(2)Specific Relief Act, 1963 — Section 9

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High Courts19 Apr 1966

Tukaram Maruti Bhondave Vs Chandulal Kasturchand Shage

Bombay High Court · (1967) MhLj 115

Civil Procedure Code, 1908 (CPC) — Section 9Provincial Insolvency Act, 1920 — Section 28, 28(2), 4, 53, 54Transfer of Property Act, 1882 — Section 53

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High Courts18 Apr 1966

Burmah Shell Refineries Ltd. Vs G.B. Chand (Income Tax Officer) and Another

Bombay High Court · (1966) 61 ITR 493

Income Tax Act, 1961 — Section 108, 139, 141, 141(1), 143

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High Courts13 Apr 1966Allowed

Mahamood Ahmad Khan Vs The State of Maharashtra

Bombay High Court · (1966) MhLj 793

Constitution of India, 1950 — Article 226

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High Courts12 Apr 1966

M.A. Khan Vs State and Another

Bombay High Court · (1967) CriLJ 994

Bombay Conditions of Detention Order, 1951 — Clause 16(i)Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(1)(b)

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High Courts12 Apr 1966

A.G. Kazi and Others Vs C.V. Jethwani

Bombay High Court · AIR 1967 Bom 235 : (1966) 68 BOMLR 529

Constitution of India, 1950 — Article 10, 14, 19, 21, 226Passports Act, 1967 — Section 3

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High Courts06 Apr 1966Dismissed

The Wholesale Grain and Seed Merchants Association, Nagpur Vs The State of Maharashtra

Bombay High Court · (1967) MhLj 372

Constitution of India, 1950 — Article 13, 14, 19, 19(1)(g), 21Essential Commodities Act, 1955 — Section 2(a)(v), 3, 5, 6, 7Imports and Exports (Control) Act, 1947 — Section 3(1)(a)

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High Courts06 Apr 1966

The Wholesome Grain and Seed Merchants Association, Nagpur and Others Vs The State of Maharashtra and Another

Bombay High Court · AIR 1968 Bom 75 : (1967) 69 BOMLR 93 : (1967) ILR (Bom) 269 : (1967) MhLj 372

Constitution of India, 1950 — Article 19, 226, 258, 359(1)Defence of India Rules, 1962 — Rule 125, 125(2), 125(3)Essential Commodities Act, 1955 — Section 3

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High Courts29 Mar 1966Dismissed