Bombay Municipal Corporation Act, 1888 — Section 351, 352Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6Constitution of India, 1950 — Article 19(1)

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High Courts02 Mar 1973

Shri Vishnu Vs Gunwantri Paramanand Malvia and Others

Bombay High Court · AIR 1974 Bom 274

Berar Land Revenue Code, 1928 — Section 155, 156, 157(2), 159, 161

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High Courts02 Mar 1973

H.N. Malak Vs Aziz S. Yusuf

Bombay High Court · (1974) 94 ITR 276 : (1973) MhLj 443

Income Tax Act, 1961 — Section 137, 138, 61

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High Courts01 Mar 1973

Darubai Vs Shankar Narayan Petil

Bombay High Court · AIR 1974 Bom 215 : (1974) ILR (Bom) 929 : (1973) MhLj 728

Bombay Execution of Decrees (Temporary Postponement) Act, 1959 — Section 3, 3(1), 8

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High Courts28 Feb 1973

Nanavati and Co. (Pvt.) Ltd. Vs R.C. Dutt and Others

Bombay High Court · (1975) 45 CompCas 91

Companies Act, 1956 — Section 2, 2(50), 237, 294, 294(5)

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High Courts26 Feb 1973

Kishore Premlal Dalaya and Others Vs Akali Premaji and Others

Bombay High Court · AIR 1974 Bom 133 : (1973) 75 BOMLR 604

Suits Valuation Act, 1887 — Section 9

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High Courts26 Feb 1973

Devidas Tulsiram Brijwani Vs The Commissioner, Poona Municipal Corporation

Bombay High Court · AIR 1974 Bom 39 : (1973) 75 BOMLR 632 : (1974) ILR (Bom) 553 : (1973) MhLj 889

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts19 Feb 1973Allowed

The Great Eastern Shipping Co. Ltd. Vs The Union of India (UOI)

Bombay High Court · (1974) 76 BOMLR 115

Customs Act, 1962 — Section 2, 86, 87

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High Courts15 Feb 1973

The Premier Automobiles Limited Vs Kamlakar Shantaram Wadke

Bombay High Court · (1974) 76 BOMLR 47 : (1974) 29 FLR 365 : (1974) 2 LLJ 66 : (1974) MhLj 646

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18, 18(1)

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High Courts15 Feb 1973

Louise Dinshaw Cambata Vs Dinshaw S. Cambata and Another

Bombay High Court · AIR 1974 Bom 82 : (1973) 75 BOMLR 532 : (1973) MhLj 1051

Civil Procedure Code, 1908 (CPC) — Section 11Special Marriage Act, 1954 — Section 36

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High Courts13 Feb 1973

Abdul Karim Kasam Virani Vs The State of Maharashtra and Another

Bombay High Court · (1974) CriLJ 514 : (1974) MhLj 34

Criminal Procedure Code, 1898 (CrPC) — Section 539B

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High Courts13 Feb 1973Dismissed

Waman Shivram Mahadik Vs M.W. Desai

Bombay High Court · (1974) MhLj 201

Constitution of India, 1950 — Article 12, 13, 13, 13(2), 14, 14Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 168

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High Courts06 Feb 1973

Indrayanibal and Another Vs The Collector of Nagpur and Another

Bombay High Court · AIR 1974 Bom 58 : (1974) ILR (Bom) 546

Land Acquisition Act, 1894 — Section 23(1)

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