Constitution of India, 1950 — Article 245Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 41, 41(1)(k)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14, 60

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High Courts10 Aug 1984

Nivrutti Dhondiba Shinde Vs State of Maharashtra

Bombay High Court · (1984) 2 BomCR 722 : (1984) 86 BOMLR 462

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84

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High Courts10 Aug 1984Dismissed

Kantilal Ratansi Kothari Vs House Allotment Officer, Nagpur and others

Bombay High Court · (1985) MhLj 372

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High Courts09 Aug 1984

Laxminarayan Pathak and Another Vs State of Maharashtra and Another

Bombay High Court · AIR 1986 Bom 60

Constitution of India, 1950 — Article 14, 31BMaharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2A(5)

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High Courts09 Aug 1984

Laxman Baliram Ghunare Vs Randhir Dinkar Deshmukh

Bombay High Court · (1986) MhLj 471

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 41, 46, 49(A)

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High Courts09 Aug 1984

Hami Brothers Vs Hami and Co. and Another

Bombay High Court · AIR 1985 Bom 306

Trade and Merchandise Marks Act, 1958 — Section 11, 32, 56, 9

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High Courts09 Aug 1984

Rambhan Raghobaji Rewatkar Vs State of Maharashtra and another

Bombay High Court · (1986) 1 LLJ 107

Constitution of India, 1950 — Article 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 29(1)

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High Courts08 Aug 1984

Ramrao Parashuram Ghogle and Another Vs Mukund Govind Kini and Others

Bombay High Court · (1986) 1 BomCR 361

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1), 88A(1)Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts07 Aug 1984

Jyoti Traders and Others Vs S.M. Gore, Income Tax Officer and Another

Bombay High Court · (1986) 1 BomCR 289

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 271(1), 276C, 277, 278

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High Courts07 Aug 1984

Liberty Oil Mills Pvt. Ltd. Vs Union of India

Bombay High Court · (1991) ECR 110 : (1990) 45 ELT 392

Central Excises and Salt Act, 1944 — Section 4(4)

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High Courts06 Aug 1984Allowed

Ramkali Rambharaose Katiyar (Smt.) and Others Vs Ramdulare Shivprasad Katiyar by his heirs

Bombay High Court · (1985) 1 BomCR 709

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11), 5(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 100Evidence Act, 1872 — Section 3

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High Courts06 Aug 1984Allowed