Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 19(1), 19(1)(I)(d), 36, 38Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43

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High Courts24 Aug 1978

Regional Director, Employees'' State Insurance Corporation Vs Bombay Metal and Alloys Mfg. Co. Pvt. Limited, Bombay

Bombay High Court · (1978) 80 BOMLR 724 : (1979) 1 LLJ 323 : (1979) MhLj 99

Employees State Insurance Act, 1948 — Section 2(22), 75

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High Courts24 Aug 1978Allowed

Sakamari Steel and Alloys Ltd. Vs State Industrial and Investment Corporation and Others

Bombay High Court · AIR 1979 Bom 66 : (1979) 81 BOMLR 434 : (1979) MhLj 733

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Transfer of Property Act, 1882 — Section 65A, 69

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High Courts23 Aug 1978

Sukhdeo Krishna Kadam Vs The State of Maharashtra and Others

Bombay High Court · (1979) CriLJ 264

Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)

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High Courts23 Aug 1978Allowed

C.L. Kavish Vs Saransingh Pruthi

Bombay High Court · AIR 1979 Bom 152

Arbitration Act, 1940 — Section 39(1)Registration Act, 1908 — Section 17(1)

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High Courts22 Aug 1978

Janabai Bhosle and Others Vs Narayan V. Joshirao and Others

Bombay High Court · (1978) 08 BOM CK 0020

Transfer of Property Act, 1882 — Section 111, 76

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High Courts22 Aug 1978Allowed

Khajabi Chandkhan Pathan Vs Gulabkhan Jamalkhan Pathan

Bombay High Court · (1979) ACJ 277 : (1980) 82 BOMLR 207 : (1979) MhLj 277 : (1979) MhLj 227

Constitution of India, 1950 — Article 226, 227Employees Compensation Act, 1923 — Section 19, 22, 30, 4A

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High Courts19 Aug 1978

The State of Maharashtra Vs Hariram Hambarram

Bombay High Court · (1979) CriLJ 397

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)

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High Courts19 Aug 1978Dismissed

Ramrajsing Sadanandsing Chandele Vs The State of Maharashtra

Bombay High Court · (1979) 81 BOMLR 602

Bombay Police Act, 1951 — Section 25

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High Courts18 Aug 1978

Mustan Kikabhai Bohari and Others Vs Chief Controlling Revenue Authority, Maharashtra State and Another

Bombay High Court · AIR 1979 Bom 140 : (1979) MhLj 172

Bombay Stamp Act, 1958 — Article 36Stamp Act, 1899 — Article 35Transfer of Property Act, 1882 — Section 105

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High Courts18 Aug 1978Allowed

Vithoba Gond and Another Vs State of Maharashtra

Bombay High Court · (1978) 08 BOM CK 0045

Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 326, 34, 342

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High Courts18 Aug 1978Dismissed

Nipendrachandra Bid Vs Rajaramka Pulp and Paper Mills Ltd.

Bombay High Court · (1979) MhLj 220

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts18 Aug 1978

Commissioner of Wealth-tax, Bombay City-II Vs Anuradha

Bombay High Court · (1979) 117 ITR 590

Wealth Tax Act, 1957 — Section 4(1)

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High Courts18 Aug 1978

Controller of Estate Duty, Bombay Vs N.H. Kotak

Bombay High Court · (1982) 134 ITR 256

Estate Duty Act, 1953 — Section 44, 5, 7Income Tax Act, 1961 — Section 271, 271(1)Wealth Tax Act, 1957 — Section 2

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High Courts18 Aug 1978Allowed

Hindustan Tiles Corporation Vs Kisanlal Mataprasad Agrawal

Bombay High Court · AIR 1979 Bom 69

Civil Procedure Code, 1908 (CPC) — Section 115, 20

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High Courts17 Aug 1978Dismissed

State of Maharashtra Vs Narayan Shrinivas Chepe

Bombay High Court · (1978) 08 BOM CK 0046

Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts17 Aug 1978

Kamlabai Keshav Kagale Vs Keshav Pandharinath Kagale

Bombay High Court · (1978) 08 BOM CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 125

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