Bombay Municipal Corporation Act, 1888 — Section 527Central Provinces and Berar Municipalities Act, 1922 — Section 66, 66(1), 67, 77City of Nagpur Corporation Act, 1948 — Section 114, 115, 115(14), 200, 201

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High Courts17 Sept 1970

Western India Theatres Ltd. Vs Theatre Employees'' Union

Bombay High Court · (1973) 1 LLJ 12

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts16 Sept 1970Allowed

The State of Maharashtra Vs Syed Nazir Syed Lal

Bombay High Court · (1972) 74 BOMLR 586 : (1971) MhLj 248

Penal Code, 1860 (IPC) — Section 380

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High Courts15 Sept 1970

Gangadhar Revappa Umbaranikar Vs Shankar Vithoba Gholasgaonkar

Bombay High Court · (1971) 73 BOMLR 461 : (1971) MhLj 1009

Provincial Insolvency Act, 1920 — Section 34, 4, 53, 59, 68

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High Courts11 Sept 1970

Shrirang Ganapati Pandit Vs The State of Maharashtra and Others

Bombay High Court · AIR 1972 Bom 242 : (1971) ILR (Bom) 1006

Constitution of India, 1950 — Article 14, 15, 15(4), 46

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High Courts10 Sept 1970

New India Fisheries Ltd. Vs P.M. Mehra, Income Tax Officer, Companies Circle II(7), Bombay and Another

Bombay High Court · (1971) 82 ITR 765

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 5, 80J, 80K

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High Courts09 Sept 1970Allowed

Caitan D''souza Vs Miss Jerbai S.C. Dinshaw

Bombay High Court · (1971) MhLj 974

Bombay Prohibition Act, 1949 — Section 65(e), 66(1)(b), 66(b), 81Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

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High Courts09 Sept 1970Dismissed

Syed Chunnarshah Vs State of Maharashtra

Bombay High Court · (1971) MhLj 237

Constitution of India, 1950 — Article 227

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High Courts09 Sept 1970

Caitan D'' Souza and Others Vs Jerbai S.C. Dinshaw and Others

Bombay High Court · AIR 1972 Bom 117 : (1971) 73 BOMLR 418 : (1971) ILR (Bom) 1467 : (1971) MhLj 974

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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High Courts08 Sept 1970Dismissed

Syed Chunnarshah Syed Nadarshah Vs The State of Maharashtra

Bombay High Court · (1972) 74 BOMLR 602 : (1971) MhLj 237

Constitution of India, 1950 — Article 227

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High Courts08 Sept 1970Dismissed

Kamal Agency Vs The State of Maharashtra

Bombay High Court · (1970) 72 BOMLR 928(1)

Constitution of India, 1950 — Article 162, 19, 22, 246, 258Penal Code, 1860 (IPC) — Section 294A

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High Courts08 Sept 1970

Kamal Agency and Others Vs The State of Maharashtra

Bombay High Court · AIR 1971 Bom 332 : (1970) 72 BOMLR 928

Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 3, 32Constitution of India, 1950 — Article 162, 19(1), 246, 258(1), 266Penal Code, 1860 (IPC) — Section 294

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High Courts07 Sept 1970