Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 9, 9(1)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 27

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High Courts19 Mar 1975

State of Maharashtra Vs Sharanappa Malappa Sakhare

Bombay High Court · (1977) 79 BOMLR 132

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302

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High Courts16 Mar 1975

Commissioner of Wealth-tax, Bombay Vs Bombay Suburban Electric Supply Ltd.

Bombay High Court · (1976) 103 ITR 384

Electricity Act, 1910 — Section 7, 7A, 7A(2)Income Tax Act, 1961 — Section 10(1)Wealth Tax Act, 1957 — Section 2, 27, 3, 4, 5

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High Courts15 Mar 1975

Commissioner of Income Tax, Bombay City-III Vs Oxford University Press

Bombay High Court · (1977) 108 ITR 166

Income Tax Act, 1961 — Section 37

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High Courts14 Mar 1975

Tukaram Bapuji Nikam Vs The Belgaum Bank Limited

Bombay High Court · AIR 1976 Bom 185

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 10, 20, 85

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High Courts14 Mar 1975

Commissioner of Income Tax, Poona Vs S. Moonalal and Co. and Another

Bombay High Court · (1976) 104 ITR 688

Income Tax Act, 1922 — Section 26A

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High Courts14 Mar 1975

Commissioner of Wealth Tax, Bombay Vs Raghuvanshi Mills Ltd.

Bombay High Court · (1976) 104 ITR 544

Wealth Tax Act, 1957 — Section 2, 3, 7, 7(1), 7(2)

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High Courts14 Mar 1975

Tukaram Bapuji Nikam Vs Belgaum Bank Ltd.

Bombay High Court · (1977) 79 BOMLR 419 : (1979) 49 CompCas 937

Negotiable Instruments Act, 1881 (NI) — Section 10, 85

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High Courts13 Mar 1975

Raghunath Ramchandra Kabra Vs State of Maharashtra and others

Bombay High Court · (1975) MhLj 603

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2, 4, 45

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High Courts12 Mar 1975Dismissed

Kalgonda Babgonda Patil Vs Balgonda Kalgonda Patil

Bombay High Court · (1976) 78 BOMLR 720

Limitation Act, 1963 — Section 28

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High Courts11 Mar 1975Dismissed

Aruna Gajanan Bhatte and others Vs Govindbhai Appaji Bhatte and others

Bombay High Court · (1975) MhLj 398

Evidence Act, 1872 — Section 3

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High Courts10 Mar 1975

Commissioner of Income Tax, Bombay City-I Vs E. Hiller

Bombay High Court · (1977) 108 ITR 493

Income Tax Act, 1961 — Section 10(6)

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High Courts10 Mar 1975

Navnitlal Ambalal and Others Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1976) 105 ITR 735

Income Tax Act, 1922 — Section 10, 24, 24(1), 24(2), 6

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