Bombay Town Planning Act, 1954 — Section 10, 10(1), 10(2), 3, 4Constitution of India, 1950 — Article 14, 19, 21, 22, 226Land Acquisition Act, 1894 — Section 9(4)

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High Courts11 Oct 1976

Duke and Sons Ltd. Vs Superintendent of C. Ex.

Bombay High Court · (1976) 10 BOM CK 0016

Central Excise Rules, 1944 — Rule 10, 173, 9Central Excises and Salt Act, 1944 — Section 8

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High Courts08 Oct 1976Allowed

Vimalabai Govind Juvekar Vs State of Maharashtra and others

Bombay High Court · (1976) MhLj 858

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 11, 12, 13Transfer of Property Act, 1882 — Section 5

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High Courts08 Oct 1976

Vimalabai Govind Juvekar Vs The State of Maharashtra and Others

Bombay High Court · AIR 1977 Bom 77 : (1976) MhLj 858

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(7)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 10(2), 10(3), 11Transfer of Property Act, 1882 — Section 5

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High Courts08 Oct 1976

Vasantrao Vs Shyamrao

Bombay High Court · (1977) 47 CompCas 669 : (1975) MhLj 337

Companies Act, 1956 — Section 11, 11(2), 3, 425(1), 44

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High Courts08 Oct 1976

Vasantrao Dattaji Dhanwatay and Another Vs Shyamrao Dattaji Dhanwatay and Others

Bombay High Court · AIR 1977 Bom 188 : (1976) MhLj 836

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 9Companies Act, 1956 — Section 11, 11(2), 425(1), 583, 583(3)Partnership Act, 1932 — Section 40, 41, 42, 43, 44

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High Courts06 Oct 1976Dismissed

The Groundnut Extractions Export Development Association Vs State Bank of India

Bombay High Court · (1977) 79 BOMLR 184

Civil Procedure Code, 1908 (CPC) — Section 88

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High Courts06 Oct 1976

Krishnaji Mahadeo Bapat Vs Wamanrao Balwantrao Shinde and Another

Bombay High Court · AIR 1977 Bom 36

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 6

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High Courts01 Oct 1976Allowed

Gulabrao Anandrao Mahure Vs State of Maharashtra

Bombay High Court · (1976) MhLj 727

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10, 10(1), 10(2), 11, 11Registration Act, 1908 — Section 47, 59, 60, 60(2)Transfer of Property Act, 1882 — Section 53A, 55(4)

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High Courts30 Sept 1976

M/s. Bhurmal Kapurchand and Co. Vs M/s. Premier Machine Tools Co.

Bombay High Court · AIR 1977 Bom 305

Civil Procedure Code, 1908 (CPC) — Section 9(i)Presidency Towns Insolvency Act, 1909 — Section 1, 2(a), 4, 9, 9(i)

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High Courts30 Sept 1976Allowed

Chandrabhan Ganpatrao Tale Vs State of Maharashtra

Bombay High Court · (1977) MhLj 278

Constitution of India, 1950 — Article 16, 16(1), 226, 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 235, 372, 389, 417, 418Penal Code, 1860 (IPC) — Section 161

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High Courts30 Sept 1976

Moghu Jagobaji Zade and others Vs Tahsildar, Nagpur and others

Bombay High Court · (1977) MhLj 564

Constitution of India, 1950 — Article 14, 15, 15(4), 19, 19(5)Maharashtra Land Revenue Code, 1966 — Section 36, 36(2), 36A

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High Courts30 Sept 1976

Hanmanta Laxman Thorat and Others Vs Dhondavvabai Hanmanta Thorat and Others

Bombay High Court · AIR 1977 Bom 191 : (1976) 78 BOMLR 675

Hindu Marriage Act, 1955 — Section 11, 12, 16

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High Courts29 Sept 1976

Maruti Vs The State of Maharastra

Bombay High Court · (1977) CriLJ 1336

Bombay Prohibition Act, 1949 — Section 85(1)

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High Courts29 Sept 1976Allowed

Manoharrao Madhavrao Patil Vs State of Maharashtra and others

Bombay High Court · (1977) MhLj 335

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 11, 8

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High Courts28 Sept 1976

Kaniram Jagannath Lokhande and Another Vs The State of Maharashtra and Others

Bombay High Court · AIR 1977 Bom 240

Constitution of India, 1950 — Article 14, 15, 19, 226, 227Maharashtra Land Revenue Code, 1966 — Section 36(1), 36(3)Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 10, 2, 2(2), 2(3), 3

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