Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 19, 19(7)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 11(1), 12, 13, 13(1)

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High Courts09 Jul 1982

Laxminarayan Ramdayal Gutani Vs State of Maharashtra

Bombay High Court · AIR 1983 Bom 232

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 41Specific Relief Act, 1963 — Section 34

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High Courts09 Jul 1982

In Re: Bombay Castwell Engineering Pvt. Ltd. and Castwell Engineering Corporation

Bombay High Court · (1984) 55 CompCas 75

Companies Act, 1956 — Section 531

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High Courts09 Jul 1982Dismissed

Srikishan Sadashiv Chaudhary and Others Vs Deo Rao Bhikaji Goje and Others

Bombay High Court · (1982) 2 BomCR 642

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, 11

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High Courts09 Jul 1982

V.R. Potdar Vs State of Maharashtra and Others

Bombay High Court · AIR 1983 Bom 76 : (1982) MhLj 779

Constitution of India, 1950 — Article 14, 166

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High Courts09 Jul 1982

Centron Industrial Alliance Limited Vs Pravin Kantilal Vakil and another Mrs. Rohini Ramesh Save Vs Pravin Kantilal Vakil and another

Bombay High Court · (1984) 55 CompCas 731

Companies Act, 1956 — Section 169(1), 391, 391(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 54(2)

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High Courts09 Jul 1982

Commissioner of Income Tax, Poona Vs Alpana Talkies

Bombay High Court · (1983) 139 ITR 1055 : (1983) 12 TAXMAN 65

Income Tax Act, 1961 — Section 32

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High Courts08 Jul 1982

Shantaram B. Mujumdar Vs University of Poona and Others

Bombay High Court · (1983) 1 BomCR 181 : (1982) 84 BOMLR 335

Poona University Act, 1974 — Section 20(1), 85

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High Courts08 Jul 1982

Narandar B. Agarwal and Another Vs Usman Haji Abbas and Another

Bombay High Court · (1982) 1 BomCR 863

Presidency Small Cause Courts Act, 1882 — Section 41, 41(1), 41(2)Specific Relief Act, 1963 — Section 6

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High Courts05 Jul 1982

Commissioner of Income Tax Vs Patel Brothers

Bombay High Court · (1983) 13 TAXMAN 238

General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1922 — Section 10(2)(vii), 25(4)Income Tax Act, 1961 — Section 182, 183, 184, 184(7), 184(8)

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High Courts01 Jul 1982

Bhagwandas S. Tolani Vs B.C. Aggarwal and others

Bombay High Court · (1983) 12 ELT 44

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High Courts30 Jun 1982

Irappa Bhimrao Umate Vs Shankarappa Bhimrao Umate and Others

Bombay High Court · (1982) 2 BomCR 496

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17(2)

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High Courts30 Jun 1982

Hafijjabi A. Aziz Vs Abdul Aziz Kadirkha and another

Bombay High Court · (1982) 06 BOM CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

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High Courts29 Jun 1982

Miraj Kamgar Union and Another Vs Miraj Kamgar Parishad and Another

Bombay High Court · (1982) 1 BomCR 920

Maharashtra Municipalities Act, 1965 — Section 76Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts29 Jun 1982

Kamani Metallic Oxides Limited Vs Kamani Tubes Limited

Bombay High Court · (1984) 56 CompCas 19

Companies Act, 1956 — Section 536(2)

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High Courts28 Jun 1982

Om Prakash Berlia and Another Vs Unit Trust of India and Others

Bombay High Court · AIR 1983 Bom 1 : (1983) 54 CompCas 136 : (1982) 3 CompLJ 89 : (1983) MhLj 339

Companies Act, 1956 — Section 159, 164, 610, 75Evidence Act, 1872 — Section 61

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High Courts28 Jun 1982

Damodar Mohanlal Thakkar and Others Vs Maharashtra State Co-operative Appellate Court and Others

Bombay High Court · (1982) 1 BomCR 945

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