Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Customs Act, 1962 — Section 11, 123, 13(1), 135, 2(22)Evidence Act, 1872 — Section 62, 63, 65

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High Courts07 Feb 2000Allowed

Zenith Tin Works Ltd. Vs Commissioner of Income Tax and Others

Bombay High Court · (2004) 191 CTR 206 : (2003) 259 ITR 238 : (2004) 140 TAXMAN 257

Income Tax Act, 1961 — Section 23

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High Courts07 Feb 2000

Babasaheb Kedar Ginning Pressing Va Prakriya Sanstha Ltd., Saoner Vs Additional Collector, Nagpur and another

Bombay High Court · (2000) 02 BOM CK 0007

Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts04 Feb 2000

P.M. More Vs Presiding Officer, Central Government Industrial Tribunal No. 1 and Another

Bombay High Court · (2000) 87 FLR 228 : (2001) 3 LLJ 689

Industrial Disputes Act, 1947 — Section 25F

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High Courts04 Feb 2000

Sanjay Chandrakant Mehta Vs Malaben Sanjay Mehta

Bombay High Court · (2000) 3 ALLMR 781 : (2000) 4 BomCR 207 : (2001) 2 CivCC 72 : (2000) 4 MhLj 244 : (2002) 3 RCR(Civil) 156

Hindu Marriage Act, 1955 — Section 13(2)

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High Courts04 Feb 2000

Prabhudas Damodar Kotecha Vs Smt. Manharbala Jeram Damodar and Others

Bombay High Court · (2000) 2 ALLMR 1 : (2000) 3 BomCR 512

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 200, 226, 228, 254(2), 304Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts04 Feb 2000

Govind K. Popley Vs G.M. Kini, First Income Tax Officer and Others

Bombay High Court · (2001) 250 ITR 613 : (2001) 119 TAXMAN 218

Income Tax Act, 1961 — Section 276C, 277, 279(1)

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High Courts04 Feb 2000

Dr. Jaysukhlal Karshandas Chauhan Vs Union of India (UOI)

Bombay High Court · (2002) 2 ACC 437

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High Courts02 Feb 2000

Chintaman Narayan Natu Vs State of Maharashtra

Bombay High Court · (2000) 02 BOM CK 0105

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts02 Feb 2000

Baban Shandar Suryawanshi Vs The State of Maharashtra

Bombay High Court · (2001) 2 BOMLR 706

Essential Commodities Act, 1955 — Section 3, 7, 7(2)Maharashtra Scheduled Commodities (Regulation of Distribution) Regulation, 1975 — Regulation 18(2)

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High Courts02 Feb 2000

Chandrikaprasad Mishra Vs Shree Babulnath Mandir Charities and another

Bombay High Court · (2000) 3 ALLMR 161 : (2000) 3 BomCR 414 : (2000) 85 FLR 793 : (2000) 2 LLJ 729 : (2000) 3 MhLj 73

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 28, 33, 44

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