Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1976 — Section 22Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(3), 32

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High Courts11 Oct 1984

Ajit and Others Vs General Manager, BEST Undertaking of the Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 1985 Bom 362 : (1985) MhLj 527

Bombay Municipal Corporation Act, 1888 — Section 105B(1), 105B(2)

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High Courts10 Oct 1984

Hirabhai Bhikanrao Deshmukh Vs State of Maharashtra and another

Bombay High Court · (1985) 1 LLJ 469 : (1985) MhLj 73

Bombay Civil Services Rules, 1959 — Rule 151, 152

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High Courts10 Oct 1984

Kishor Chunilal Shah and Another Vs State of Maharashtra and Another

Bombay High Court · (1984) 10 BOM CK 0021

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High Courts10 Oct 1984

Shyam Liladhar Paul Vs Ghanshyamdas Tharumal and another

Bombay High Court · (1985) MhLj 950

Civil Procedure Code, 1908 (CPC) — Section 122, 128, 151, 7

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High Courts09 Oct 1984

Shravan Nathu Kannor Vs Anjanabai Shravan Kannor and another

Bombay High Court · (1985) 2 BomCR 495 : (1984) MhLj 1015

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)

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High Courts09 Oct 1984

Shravan Nathu Kannor Vs Anjanabai Shravan Kannor and Another

Bombay High Court · (1985) CriLJ 1213 : (1984) MhLj 1015

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Oct 1984

Commissioner of Income Tax Vs John Fowler (I) Ltd. and others

Bombay High Court · (1988) 171 ITR 150

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts05 Oct 1984

Virji Nathuram and Others Vs Krishnakumar

Bombay High Court · AIR 1985 Bom 429 : (1985) 1 BomCR 332

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts05 Oct 1984

Asian Paints (India) Ltd. Vs Union of India and Others

Bombay High Court · AIR 1986 Bom 19 : (1985) 5 ECC 296

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 4

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High Courts05 Oct 1984Allowed

Asian Paints (India) Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1984) 18 ELT 687

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 4M

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High Courts03 Oct 1984Allowed

Taha Abdul Razak Hamadi of Kurbala Vs State of Maharashtra and Others

Bombay High Court · (1985) 1 BomCR 531 : (1984) 86 BOMLR 520

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2)

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High Courts03 Oct 1984

Commissioner of Income Tax Vs Universal Fire and General Insurance Co. Ltd.

Bombay High Court · (1985) 22 TAXMAN 15

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High Courts03 Oct 1984

S.A. Kadre, Excess Profits Tax Officer and others Vs Binod Mills Company Ltd.

Bombay High Court · (1985) 47 CTR 171 : (1986) 157 ITR 177 : (1985) 20 TAXMAN 407

Excess Profits Tax Act, 1940 — Section 14A, 14A(7), 18A

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