Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 20, 21Bombay Public Trusts Rules, 1951 — Rule 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88

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High Courts21 Nov 1978

Commissioner of Sales Tax Vs Ramkrishna Kulwantrai

Bombay High Court · (1979) 43 STC 137

Bombay Sales Tax Act, 1959 — Section 38, 55, 55(4), 60, 61(1)

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High Courts21 Nov 1978

Shamrao D. Gosavi Vs Bhau M. Busane

Bombay High Court · (1978) 11 BOM CK 0007

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 33B, 33B(5), 33C(1)

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High Courts20 Nov 1978

Subhadrabai Digambar Godse Vs Bhau Mahadu Bagane

Bombay High Court · (1980) 82 BOMLR 290 : (1979) MhLj 391

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 33B(5)

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High Courts18 Nov 1978

Commissioner of Agricultural Income Tax Vs Phalton Sugar Works Ltd.

Bombay High Court · (1980) 121 ITR 920

Income Tax Act, 1961 — Section 43, 43(6)Maharashtra Agricultural Income Tax Act, 1962 — Section 2, 2(1), 2(15), 2(16), 3Maharashtra Agricultural Income Tax Rules, 1962 — Rule 3, 5

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High Courts17 Nov 1978Dismissed

State of Maharashtra Vs Puranchand Giriraj and Co. and Others

Bombay High Court · (1978) 11 BOM CK 0021

Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 2

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High Courts17 Nov 1978

Arunodaya Prefab Vs M.D. Kambli

Bombay High Court · (1980) 82 BOMLR 284 : (1979) MhLj 104

Constitution of India, 1950 — Article 226

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High Courts17 Nov 1978

Satvashila and Others Vs Rukmini D. Gath

Bombay High Court · (1978) 11 BOM CK 0012

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 85A

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High Courts17 Nov 1978Dismissed

State Bank of India Vs Transport Co. Pvt. Ltd. and Another

Bombay High Court · AIR 1979 Bom 250 : (1980) 82 BOMLR 318

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 226, 298, 311State Bank of India (Subsidiary Banks) Act, 1959 — Section 36, 4, 45

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High Courts17 Nov 1978

State Bank of India Vs Kalpaka Transport Company P. Ltd. and Another

Bombay High Court · (1980) 50 CompCas 740

Constitution of India, 1950 — Article 12

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High Courts15 Nov 1978Dismissed

Balkrishna Karkera Vs K.J. Mishra and Another

Bombay High Court · AIR 1979 Bom 198

Bombay Municipal Corporation Act, 1888 — Section 3, 394(1), 471Factories Act, 1948 — Section 46, 46(1)Factories Rules, 1963 — Rule 79, 80, 81, 82, 83

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