Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 19Central Provinces and Berar Agricultural Produce Market Rules, 1935 — Rule 33(1), 33(2)

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High Courts15 Oct 1967

E.D. Sassoon and Co. Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1968) 70 ITR 561

Income Tax Act, 1922 — Section 25(3)

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High Courts14 Oct 1967

Deviprasad Khandelwal Vs Union of India

Bombay High Court · (1968) MhLj 635

Arbitration Act, 1940 — Section 33, 5Constitution of India, 1950 — Article 14, 19(1), 19(1)(f), 290, 299Contract Act, 1872 — Section 23

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High Courts14 Oct 1967

Deviprasad Khandelwal and Sons Vs Union of India

Bombay High Court · AIR 1969 Bom 163 : (1968) 70 BOMLR 364

Constitution of India, 1950 — Article 14, 19, 19(1), 299Contract Act, 1872 — Section 10, 7General Clauses Act, 1897 — Section 21

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High Courts13 Oct 1967Allowed

Josephy Santa Vincent Vs Ambico Industries

Bombay High Court · (1968) MhLj 532

Civil Procedure Code, 1908 (CPC) — Section 115, 116Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

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High Courts13 Oct 1967

Josephy Santa Vincent Vs Ambico Industries and Others

Bombay High Court · AIR 1969 Bom 49 : (1968) 70 BOMLR 224 : (1968) MhLj 532

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Constitution of India, 1950 — Article 227

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High Courts11 Oct 1967Allowed

Hindustan Embroidery Mills Pvt. Ltd. Vs K. Ravindra and Co.

Bombay High Court · (1974) 76 BOMLR 146

Trade and Merchandise Marks Act, 1958 — Section 120, 29

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High Courts10 Oct 1967

Abdul Sultan Hussainbhai Velji Vs Collector of Ahmednagar

Bombay High Court · AIR 1968 Bom 390 : (1968) 70 BOMLR 203 : (1968) MhLj 483

Bombay Court Fees Act, 1959 — Article 3, 7, 7(1)Land Acquisition Act, 1894 — Section 18, 23(1), 28

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High Courts09 Oct 1967

West Coast Paper Mills Ltd. Vs Commissioner of Income Tax Bombay

Bombay High Court · (1968) 67 ITR 640

Finance Act, 1959 — Section 18(3D), 18(3E), 18(7), 19(4)Income Tax Act, 1961 — Section 194

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High Courts05 Oct 1967

Commissioner of Income Tax, Bombay City I Vs Associated Cement Co. Ltd.

Bombay High Court · (1968) 68 ITR 478

Income Tax Act, 1922 — Section 10(2)

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High Courts04 Oct 1967Allowed

Deochand Durlabhji Jogi Vs Madanlal Gopikisan Sharma

Bombay High Court · (1968) 70 BOMLR 280 : (1968) MhLj 113

Penal Code, 1860 (IPC) — Section 405, 406

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High Courts04 Oct 1967

Commissioner of Income Tax, Bombay City II Vs Dadabhoy G. Broach

Bombay High Court · (1968) 68 ITR 614

Income Tax Act, 1922 — Section 16(3)

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High Courts03 Oct 1967

Jagu Anyaba Adhav Vs Bajrang Auba Jadhav and Others

Bombay High Court · AIR 1969 Bom 90 : (1968) 70 BOMLR 412 : (1969) ILR (Bom) 19

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation Act, 1908 — Article 166

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High Courts29 Sept 1967

New Star Industries Pvt. Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1968) 68 ITR 470

Income Tax Act, 1922 — Section 23A

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High Courts29 Sept 1967

Bai Hirbai Rahim Aloo Paroo and Kesarbai Dharamsey Kakoo Charitable and Religious Trust Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1968) 68 ITR 821

Income Tax Act, 1922 — Section 4(3)

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High Courts28 Sept 1967

Official Liquidator Vs V.M. Deshpande and Another

Bombay High Court · (1968) 38 CompCas 26

Companies Act, 1956 — Section 446, 446(1)Income Tax Act, 1961 — Section 171

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