Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 25Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 29Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts09 Sept 1989Allowed

Kishore Vs Brijlal Jaiswal

Bombay High Court · (1990) 2 BomCR 214 : (1989) 91 BOMLR 918

Specific Relief Act, 1963 — Section 22

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High Courts08 Sept 1989

Commissioner of Income Tax Vs Central Bank of India Ltd.

Bombay High Court · (1990) 92 BOMLR 31 : (1990) 185 ITR 6

Income Tax Act, 1961 — Section 108, 115, 119, 2(10), 2(24)

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High Courts08 Sept 1989

Shetkari Sahakari Sangh Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1990) 89 CTR 27 : (1990) 181 ITR 242 : (1990) 51 TAXMAN 296

Income Tax Act, 1922 — Section 60AIncome Tax Act, 1961 — Section 297, 297(2)(1), 80P, 81

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High Courts08 Sept 1989Allowed

J.T. Chanrai Industries Pvt. Ltd. Vs Naturam Tukaram Bhandale and another

Bombay High Court · (1992) MhLj 1307

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1)(b), 7

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High Courts08 Sept 1989

Parisar an Organisation and Others Vs State of Maharashtra and Others

Bombay High Court · (1990) 1 BomCR 79

Constitution of India, 1950 — Article 226, 48A, 51AForest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 3

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High Courts07 Sept 1989

Commissioner of Income Tax Vs Century Spinning and Manufacturing Co. Ltd.

Bombay High Court · (1990) 181 ITR 214

Income Tax Act, 1961 — Section 80J

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High Courts07 Sept 1989

New Great Insurance Co. of India Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1990) 183 ITR 40

Companies (Profits) Surtax Rules, 1964 — Rule 1

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High Courts07 Sept 1989Dismissed

Purushottam and Another Vs Avinash Vasudeo Javdekar and Another

Bombay High Court · (1990) 1 BomCR 711

Constitution of India, 1950 — Article 227

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High Courts07 Sept 1989Allowed

Saramma Varghese Vs Secretary/President, S.I.C.E.S. Society and Others

Bombay High Court · (1990) 1 BomCR 185 : (1989) MhLj 951

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 5(5)

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