Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 8 Rule 5, Order 8 Rule 5(2)Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 10, 11, 2(1)(i), 26, 29Coal Mines (Nationalisation) Act, 1973 — Section 3(1)

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High Courts20 Nov 1979

Kisanlal Rajmal Vs The State of Maharashtra

Bombay High Court · (1980) 45 STC 88

Bombay Sales Tax Act, 1959 — Section 32, 33(5), 61(1)

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High Courts20 Nov 1979Allowed

Murlibai Gupta and another Vs Omprakash Satyanarayan Gupta

Bombay High Court · (1980) MhLj 86

Bombay Court Fees Act, 1959 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts15 Nov 1979Allowed

Excel Industries Ltd. Vs Union of India (UOI) and Another

Bombay High Court · (1989) 25 ECR 491

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High Courts14 Nov 1979Allowed

Ambadas Krishnarao Deshmukh Vs Govind Jairam Dakhode and another

Bombay High Court · (1980) MhLj 298

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3(b), 5Constitution of India, 1950 — Article 227

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High Courts14 Nov 1979

Vithaldas and others Vs Mansukhlal

Bombay High Court · (1980) MhLj 612

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 227

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High Courts12 Nov 1979

Harjivan Bhimraj Jain Vs Hakimchand Sardarmal Shah and another

Bombay High Court · (1980) MhLj 192

Gujarat Tenancy and Agricultural Lands Act, 1948 — Section 63, 63(b)

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High Courts11 Nov 1979

Vijaykumar Berlia and Others Vs Union of India and Others

Bombay High Court · (1982) 52 CompCas 437

Companies Act, 1956 — Section 108, 108A, 108D, 108D(1), 155

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High Courts08 Nov 1979

Bhartiya Sarkari Karmachari Co-op. Housing Society Ltd. Vs Shantibai G. Patel and Others

Bombay High Court · (1979) 11 BOM CK 0010

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High Courts08 Nov 1979

Commissioner of Sales Tax, Bombay Vs Satnamsingh Rajasingh

Bombay High Court · (1980) 45 STC 75

Bombay Sales Tax Act, 1959 — Section 33(6), 35

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High Courts07 Nov 1979

Shantiswaroop Krishnalal Mahesh Vs Laxmanrao Venkatrao Kapse and Another

Bombay High Court · (1979) 11 BOM CK 0001

Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction) (Amendment) Act, 1977 — Section 4, 5, 6, 7, 8Presidency Small Cause Courts Act, 1882 — Section 41, 46, 46(2)

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High Courts05 Nov 1979