Criminal Procedure Code, 1973 (CrPC) — Section 167, 37, 37(1), 437, 437(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 29, 36D

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High Courts15 Nov 1989

FIRST Income Tax OFFICER Vs QUALITY CINE LABORATORIES (P.) LTD.

Bombay High Court · (1990) 33 ITD 496 : (1990) 37 TTJ 282

Income Tax Act, 1961 — Section 32A

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High Courts10 Nov 1989

Miss Grace Odarkar Lamptey Vs L. Hmingliana and others

Bombay High Court · (1990) CriLJ 2323

Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

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High Courts09 Nov 1989

Aravind Mehram Patel and another Vs The Intelligence Officer, Narcotics Control Bureau, Bombay

Bombay High Court · (1991) CriLJ 382

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A(3), 36B, 37, 37(1)

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High Courts09 Nov 1989

In Re: Zenith Electro-systment Pvt. Ltd

Bombay High Court · (1990) 69 CompCas 138

Companies Act, 1956 — Section 372(14), 372(2), 374, 391, 394(1)

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High Courts08 Nov 1989

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

Bombay High Court · (1989) 11 BOM CK 0034

Constitution of India, 1950 — Article 14, 141, 19(l)(g), 29, 30

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High Courts06 Nov 1989

Ramchandra Dattatraya Gandhi Vs Sou Pushpabai Manohar Sheth

Bombay High Court · AIR 1990 Bom 182 : (1990) 1 BomCR 643 : (1990) 1 MhLj 485

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts01 Nov 1989

FACIT AB SWEDEN Vs FIRST Income Tax OFFICER.

Bombay High Court · (1990) 32 ITD 3

Income Tax Act, 1961 — Section 144A, 144B

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High Courts27 Oct 1989

I.C. Corporation Vs Daewoo Corporation and others

Bombay High Court · AIR 1990 Bom 152 : (1990) 1 BomCR 109 : (1989) MhLj 1136

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 2, Order 26 Rule 3

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High Courts27 Oct 1989

Shrikrushna Sadashiv Dhamankar Vs The Nasik Merchants Co-operative Bank Ltd. and Others

Bombay High Court · AIR 1990 Bom 90 : (1990) 1 BomCR 223

Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 82, 83

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High Courts27 Oct 1989

I. C. Corporation Vs Daewoo Corporation and others

Bombay High Court · (1989) MhLj 1136

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19(b), 76(1)

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High Courts26 Oct 1989Dismissed

Prabhakar Vs Mangala and Others

Bombay High Court · (1990) 2 DMC 67

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts25 Oct 1989Dismissed

The Indian Tobacco Company Limited Vs The Industrial Court and Others

Bombay High Court · (1994) 3 LLJ 459

Bombay Shops and Establishments Act, 1948 — Section 38B

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High Courts25 Oct 1989

The Indian Tobacco Co. Ltd. Vs The Industrial Court and others

Bombay High Court · (1990) 2 BomCR 184 : (1990) 2 LLJ 236

Industrial Disputes Act, 1947 — Section 25F, 25GTrade Unions Act, 1926 — Section 28

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