Maharashtra Land Revenue (Conversion of use of Land and Non Agricultural Assessment) Rules, 1969 — Rule 4Maharashtra Land Revenue Code, 1966 — Section 44(3)

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High Courts16 Jul 1996

Bhausaheb Alias Babu Vs State of Maharashtra

Bombay High Court · (1997) CriLJ 467

Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 164, 164(3)Penal Code, 1860 (IPC) — Section 302, 304

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High Courts16 Jul 1996

John Anthony D''costa Vs State (P. I. Margao Police Station) and another

Bombay High Court · (1997) BomCR(Cri) 212 : (1997) CriLJ 1418

Criminal Procedure Code, 1973 (CrPC) — Section 457

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High Courts16 Jul 1996

Govind Samarth and another Vs Pundlik Samarth and others

Bombay High Court · (1998) 1 BomCR 132 : (1996) 2 MhLj 612

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 100(2), 124, 50Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

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High Courts16 Jul 1996

Bhikaram Nathuji Vanjari and Another Vs Saraswatibai Molilal Zarkariya

Bombay High Court · (1997) 3 CivCC 369

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Specific Relief Act, 1963 — Section 16(c)

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High Courts16 Jul 1996

Bhikaram Nathuji Vanjari and another Vs Saraswatibai Motilal Zarkariya

Bombay High Court · (1996) 07 BOM CK 0002

Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 16, 16(c), 20, 21

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High Courts15 Jul 1996

Life Insurance Corporation of India and others Vs Anant Dattatraya Kaulgikar

Bombay High Court · (1998) 2 BomCR 368

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes (Bombay) Rules, 1957 — Rule 20, 81Industrial Disputes Act, 1947 — Section 3

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High Courts15 Jul 1996

State of Maharashtra Vs Raju @ Jitu Santoni Amrohi (Pardeshi)

Bombay High Court · (1997) BomCR(Cri) 913

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 392, 397

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High Courts15 Jul 1996Partly Allowed

Mohanlal V. Nakum Vs Commissioner of Income Tax and Another

Bombay High Court · (2002) 255 ITR 649

Income Tax Act, 1961 — Section 148, 271(1), 273A, 273A(1), 54F

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High Courts15 Jul 1996Allowed

Shri Gramdev Laxmi-Naraiana Devalaya Vs Smt. Shali Datta Devidas and Others

Bombay High Court · (1997) 3 BomCR 292

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 3, 61Maharashtra Land Revenue Code, 1966 — Section 105

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High Courts12 Jul 1996Dismissed

Shantaram Janu Raut Vs Smt. Claradas Lourds

Bombay High Court · (1996) 07 BOM CK 0071

Civil Procedure Code, 1908 (CPC) — Section 122, 151, 7Presidency Small Cause Courts Act, 1882 — Section 41, 43

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High Courts12 Jul 1996

ASSISTANT COMMISSIONER OF INCOME TAX Vs MEGHRAJ GOLECHA. (MEGHRAJ GOLECHA v. ASSTT. COMMISSIONER OF INCOME TAX).

Bombay High Court · (1997) 57 TTJ 209

Income Tax Act, 1961 — Section 131, 139(2), 142(1), 147

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High Courts11 Jul 1996

Shri Gajanan M. Mathka Vs The State of Goa and Others

Bombay High Court · (1997) 1 BomCR 679

Constitution of India, 1950 — Article 226Goa, Daman and Diu School Education Act, 1984 — Section 11, 22Goa, Daman and Diu School Education Rules, 1986 — Rule 83

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High Courts11 Jul 1996Allowed