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Bombay High Court judgments, 1985

489 judgments · page 20 of 25

High Courts09 Apr 1985

I.T.C. Limited Vs M.K. Chipkar and others

Bombay High Court · (1986) 9 ECC 385 : (1987) 10 ECR 531 : (1985) 22 ELT 334

Central Excise Rules, 1944 — Rule 11, 173C, 173F, 2Central Excises and Salt Act, 1944 — Section 11A, 11B, 3, 4, 40Constitution of India, 1950 — Article 226
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High Courts09 Apr 1985Allowed

Rajaram Ganpat Pawar Vs Govind Narayan Kondalkar

Bombay High Court · (1986) 1 BomCR 637

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AEvidence Act, 1872 — Section 101, 102Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 22(1)
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High Courts04 Apr 1985

Pushpaben Narayan Rathod Vs Uttamchand Bhurmal Nahar etc.

Bombay High Court · AIR 1986 Bom 82 : (1985) 2 BomCR 650 : (1985) 87 BOMLR 431 : (1985) MhLj 757

Bombay General Clauses Act, 1904 — Section 3(30)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Negotiable Instruments Act, 1881 (NI) — Section 23
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