Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Foreign Exchange Regulation Act, 1973 — Section 37, 40

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High Courts09 Aug 1988

State of Maharashtra Vs Nababai Abdul Hasan and another

Bombay High Court · (1988) 08 BOM CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 34, 397

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High Courts08 Aug 1988

State Bank of India Vs The Podar Mills Ltd. and Others

Bombay High Court · AIR 1989 Bom 215 : (1989) 59 FLR 482

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts08 Aug 1988

State Bank of India Vs Podar Mills Ltd. and others

Bombay High Court · AIR 1989 Bom 215 : (1989) 59 FLR 482

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts05 Aug 1988

Dena Bank Vs K. Motiram Vakil and Others

Bombay High Court · AIR 1989 Bom 264 : (1988) 3 BomCR 210 : (1988) 90 BOMLR 275 : (1991) 70 CompCas 350

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(1)Companies Act, 1956 — Section 76Interest Act, 1978 — Section 3

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High Courts05 Aug 1988

Vinod Mohanlal Desai Vs Union of India

Bombay High Court · (1989) 39 ELT 208

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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High Courts05 Aug 1988

Dena Bank Vs K. Motiram Vakil and others

Bombay High Court · AIR 1989 Bom 264 : (1988) 3 BomCR 210 : (1988) 90 BOMLR 275 : (1991) 70 CompCas 350

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(1)

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High Courts05 Aug 1988

State of Maharashtra Vs Vishwas Baburao Desai

Bombay High Court · (1988) 08 BOM CK 0015

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts04 Aug 1988

Satish Balkrishna Mule Vs Shri M.V. Chaskadbi, Charirman, Shri Samarth Vidya Prasarak Mandal

Bombay High Court · (1988) 90 BOMLR 272

Constitution of India, 1950 — Article 226, 227

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High Courts02 Aug 1988

Baburao Deorao Wankhede Vs Sewa Sahakari Sanstha and Another

Bombay High Court · (1989) 2 BomCR 15

Limitation Act, 1963 — Section 5

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High Courts02 Aug 1988Dismissed

Harivansh Battad and Others Vs State of Maharashtra and Others

Bombay High Court · (1988) 4 BomCR 553

Constitution of India, 1950 — Article 14, 19(1), 304, 31CMaharashtra Tribals Economic Condition (Improvement) Act, 1976 — Section 11, 14, 5, 6, 7

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High Courts02 Aug 1988

R.M. Donde, Income Tax Officer Vs Mukundrai Kuberdas Katakia and another

Bombay High Court · (1988) 90 BOMLR 502 : (1989) 176 ITR 381

Criminal Procedure Code, 1973 (CrPC) — Section 276, 278(5), 378(5)Income Tax Act, 1961 — Section 133, 145, 18, 276, 276BPenal Code, 1860 (IPC) — Section 193, 467

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High Courts01 Aug 1988Allowed