General Clauses Act, 1897 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 109, 110, 112, 114, 115

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High Courts31 Aug 1990

Board of Trustees of the Port of Bombay Vs Shaw Wallace and Co. Ltd. and Others

Bombay High Court · (1992) 41 ECR 154

Customs Act, 1962 — Section 116

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High Courts31 Aug 1990Allowed

Engineering Workers'' Union Vs Union of India (UOI)

Bombay High Court · (1991) 1 BomCR 148 : (1991) 62 FLR 846 : (1994) 3 LLJ 942

Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3(2A)

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High Courts31 Aug 1990

The National Textile Corporation (South Maharashtra) Ltd. Vs Shramik Janata Union and Others

Bombay High Court · (1991) 1 BomCR 160 : (1990) 92 BOMLR 492 : (1993) 3 LLJ 277

Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3(2), 3(7)

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High Courts30 Aug 1990Dismissed

Atur India Private Ltd. Vs State of Maharashtra and Others

Bombay High Court · (1991) 1 BomCR 63 : (1991) 93 BOMLR 319

Bombay Stamp Act, 1958 — Article 36, 2, 33(1), 34, 34(6)

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High Courts30 Aug 1990

Gupta Builders Pvt. Ltd. Vs Commissioner of Income Tax and others

Bombay High Court · (1991) 92 CTR 44 : (1991) 191 ITR 114

Income Tax Act, 1961 — Section 139, 139(8), 148, 208, 209Income Tax Rules, 1962 — Rule 117A, 40, 40(5)

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High Courts30 Aug 1990

Louis Xavier Mendonca Vs Board of Trustees of Port of Bombay and Another

Bombay High Court · (1991) 1 BomCR 98 : (1991) 1 MhLj 47 : (1991) MhLj 47

Bombay Port Trust Digest of Pay and Allowances Leave and Pension Rules — Rule 42B(3)Constitution of India, 1950 — Article 226

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High Courts29 Aug 1990

Suresh Arjundas Bakhtiani Vs Union of India and another

Bombay High Court · (1991) 1 BomCR 26

Arbitration Act, 1940 — Section 41

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High Courts29 Aug 1990

Bombay Gumasta Union and others Vs M/s. M.P. Mansuri and another

Bombay High Court · (1990) 08 BOM CK 0011

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 24(1), 24(l)(b), 25(1), 33

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High Courts28 Aug 1990