Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(3), 12(4), 5(10)Constitution of India, 1950 — Article 14, 19(1), 39

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High Courts16 Nov 1990

Uttamrao Sahadu Khairnar and Others Vs Village Panchayat of Chikase and Others

Bombay High Court · (1991) 2 BomCR 383 : (1990) 92 BOMLR 682

Bombay Village Panchayats Act, 1958 — Section 10, 11, 145(1A), 3, 37

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High Courts15 Nov 1990

Ravindra Sonusing Patil and another Vs Smt. Rajendra Pandit Patil and others

Bombay High Court · (1991) CriLJ 963

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 17, 200, 420, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420, 467

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High Courts15 Nov 1990Allowed

Ashok Shridhar Athavale Vs Ratansi Muljee of Bombay Chairman of Finlay Mills Ltd. and Others

Bombay High Court · (1993) 3 LLJ 367 : (1991) 1 MhLj 713

Industrial Disputes Act, 1947 — Section 25G

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High Courts14 Nov 1990

Mani Kant Sohal Vs M/s. Pannalal Kesharchand Banthia and others

Bombay High Court · (1991) 2 BomCR 461 : (1991) CriLJ 1247

Gold (Control) Act, 1968 — Section 85

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High Courts14 Nov 1990

Bombay Burmah Trading Corpn. Ltd. Vs Union of India

Bombay High Court · (1991) ECR 194 : (1991) 52 ELT 195

Central Excises and Salt Act, 1944 — Section 11B(3)

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High Courts14 Nov 1990

Jugilal Laxminarayan Yadav and Another Vs State of Maharashtra and Others

Bombay High Court · (1991) 63 FLR 382 : (1992) 1 LLJ 248 : (1991) 1 MhLj 318

Industrial Disputes Act, 1947 — Section 10A, 17B, 2, 25

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High Courts14 Nov 1990

Janardan Banduji Dighe and another Vs Shri Vishwakarma Mandir Trust and another

Bombay High Court · (1991) CriLJ 1095

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 34, 406, 408

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High Courts13 Nov 1990

Satyavijay Anna Tandel Vs Administrative Tribunal of Goa, Daman and Diu

Bombay High Court · (1990) 92 BOMLR 580

Constitution of India, 1950 — Article 227

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High Courts12 Nov 1990

Amar Dye Chem Ltd. Vs Union of India

Bombay High Court · (1991) 52 ELT 379

Central Excises and Salt Act, 1944 — Section 11B(3)

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High Courts12 Nov 1990

Vishwaganga Dudh Vyavasaik Sahakari Sanstha Maryadit, Osmanabad Vs State of Maharashtra and others

Bombay High Court · (1991) MhLj 249

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227, 228Maharashtra Co-operative Societies Act, 1960 — Section 100, 101, 105, 144T, 154

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High Courts09 Nov 1990Dismissed

Chaudhari Anilkumar Narottam and Others Vs Puja Sane Guruji Vidya Prasarak Mandal''s Polytechnic and Others

Bombay High Court · (1991) 1 BomCR 659 : (1991) 93 BOMLR 328 : (1991) 1 MhLj 1164

Constitution of India, 1950 — Article 226

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High Courts09 Nov 1990

Bussa Overseas and Properties (Private) Limited and another Vs Union of India and another

Bombay High Court · AIR 1991 Bom 273 : (1991) 93 BOMLR 892

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 124, 25Customs Tariff Act, 1975 — Section 3

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