Evidence Act, 1872 — Section 115Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 — Rule 7

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High Courts16 Feb 2000

Baban Ananda Dhotre Vs Pefco Foundary

Bombay High Court · (2000) 3 BomCR 471 : (2000) 2 LLJ 1486 : (2001) 3 MhLj 547

Industrial Disputes Act, 1947 — Section 10(1), 11

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High Courts16 Feb 2000

Kisanrai V. Gaonkar Vs Rajendra N. Dharwadkar and Others

Bombay High Court · (2000) 2 ALLMR 580 : (2000) 3 BomCR 21 : (2000) 4 MhLj 59

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 32(4)

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High Courts16 Feb 2000Allowed

Tarachand Bhagat and Others Vs The State of Maharashtra

Bombay High Court · (2000) CriLJ 2667 : (2000) 2 MhLj 545

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts15 Feb 2000

Rikhabdas Jhaverchand Vs Commissioner of Income Tax and Another

Bombay High Court · (2001) 169 CTR 196 : (2001) 249 ITR 774 : (2002) 120 TAXMAN 206

Income Tax Act, 1961 — Section 143, 153, 153(1), 153(2A), 153(3)

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High Courts15 Feb 2000

Shri Guru S. Fondekar and others Vs Margao Municipal Council and others

Bombay High Court · (2000) 02 BOM CK 0083

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High Courts15 Feb 2000

Maharashtra General Kamgar Union and Others Vs Empire Industries Ltd. and Another

Bombay High Court · (2000) 86 FLR 189 : (2000) 3 LLJ 1036

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21, 28

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High Courts15 Feb 2000Allowed

Wali Mohamad Ashrafi Amjad Mukadam Vs Abdul Latif Haji and Others

Bombay High Court · (2000) 85 FLR 182 : (2000) 1 LLJ 1251

Workmens Compensation Act, 1923 — Section 22, 30

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High Courts15 Feb 2000

All Goa Private Schools Pre-Primary and Primary Teachers Association and Others Vs State of Goa and Others

Bombay High Court · (2000) 3 ALLMR 620 : (2000) 3 BomCR 17

Constitution of India, 1950 — Article 14Goa, Daman and Diu School Education Act, 1984 — Section 11, 13, 14Goa, Daman and Diu School Education Rules, 1986 — Rule 102, 103, 47, 48, 49

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High Courts14 Feb 2000

Ashok Mahansing Bajaj H.U.F. Vs Elegant Pharmaceuticals Ltd. and others

Bombay High Court · (2000) 2 ALLMR 242 : (2000) 3 BomCR 169 : (2000) 1 BOMLR 968 : (2000) 2 MhLj 855

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3Contract Act, 1872 — Section 126, 127, 128, 140, 141Negotiable Instruments Act, 1881 (NI) — Section 37

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High Courts14 Feb 2000Dismissed

Karimjee (P.) Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2001) 116 TAXMAN 552

Income Tax Act, 1961 — Section 263, 80HHC

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High Courts14 Feb 2000Dismissed

Upendra Ramanlal Mehta and Another Vs State of Maharashtra

Bombay High Court · (2000) 85 FLR 787 : (2000) 2 LLJ 111

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 18(3), 3, 3(5)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2

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High Courts14 Feb 2000