Bombay Prohibition Act, 1949 — Section 52, 53, 54, 54(1)(d), 60Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 468, 471, 482, 483

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High Courts17 Aug 1982

Ganesh Damodar Datar, Manager, United Commercial Bank Vs State of Maharashtra and Another

Bombay High Court · (1982) 2 BomCR 612

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 102B, 109, 477Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts17 Aug 1982

Sukhdev Prasad Raghubir Vs Rambhujarat Kshampati

Bombay High Court · AIR 1983 Bom 25 : (1982) 1 BomCR 832 : (1982) 84 BOMLR 546 : (1983) MhLj 9

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(1), 29(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts16 Aug 1982

Madhusudan Dwarkadas Vora Vs Superintendent of Stamps

Bombay High Court · (1982) 84 BOMLR 595 : (1983) 35 CTR 370 : (1983) 141 ITR 802 : (1982) MhLj 842

Wealth Tax Rules, 1957 — Rule 1BB

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High Courts16 Aug 1982

Pandurang Namdeo Dhabekar Vs Vithal Rangrao Patil and Others

Bombay High Court · (1982) 1 BomCR 891

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High Courts16 Aug 1982

Centron Industrial Alliance Ltd. Vs Pravin Kantilal Vakil and another Mrs. Rohini Ramesh Save Vs Pravin Kantilal Vakil and another

Bombay High Court · (1985) 57 CompCas 12

Companies Act, 1956 — Section 169, 173, 274, 391, 391(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 23

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High Courts13 Aug 1982

Reserve Bank of India Employees'' Association, Nagpur Vs A.P. Aiyer, Manager, Reserve Bank of India, Nagpur and another

Bombay High Court · (1984) 1 LLJ 156 : (1983) MhLj 976

Constitution of India, 1950 — Article 226

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High Courts13 Aug 1982

Maharashtra General Kamgar Union Vs Glass Containers Pvt. Ltd. and another

Bombay High Court · (1983) 1 LLJ 326

Industrial Disputes Act, 1947 — Section 25FFA, 25FFA(1), 25FFA(2), 25FFF, 25FFF(1)

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High Courts13 Aug 1982

Keshao Balasa Saoji Vs Shashikar Jankiram Saoji and another

Bombay High Court · (1983) MhLj 462

Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 91, 92

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High Courts13 Aug 1982Allowed

Management of the Deccan Education Societies running Fergusson College Vs Ramchandra Dattatraya Kodre and another

Bombay High Court · (1983) MhLj 163

Poona University Act, 1974 — Section 42B

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High Courts12 Aug 1982

Board of Trustees of the Post of Bombay and Others Vs Sriyansh Knitters

Bombay High Court · AIR 1983 Bom 88 : (1983) 2 BomCR 185 : (1982) 84 BOMLR 509

Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 42, 42(2), 43(1), 49, 59(1)

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High Courts12 Aug 1982Allowed

Harilal Bansu Kewat Vs State of Maharashtra and Another

Bombay High Court · (1983) 1 BomCR 569

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)

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High Courts12 Aug 1982

Madhukar Laxman Kokate Vs State of Maharashtra and others

Bombay High Court · (1983) MhLj 750

National Security Act, 1980 — Section 3

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