Bombay Industrial Relations Act, 1946 — Section 2, 2(1), 2(2), 2(3), 2(4)Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226

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High Courts22 Jan 1979

Babu Vs The State of Maharashtra

Bombay High Court · (1980) CriLJ 378

Penal Code, 1860 (IPC) — Section 114, 302

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High Courts22 Jan 1979

Mannubai Nandgopal Pande Vs Shivprasad Nandlal Pande and others

Bombay High Court · (1979) MhLj 252

Civil Procedure Code, 1908 (CPC) — Section 151, 2, 2(2), 97Hindu Succession Act, 1956 — Section 6Provincial Insolvency Act, 1920 — Section 28(A)

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High Courts20 Jan 1979

Sudarshan Chemicals Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (1979) 4 ELT 275

Central Excise Rules, 1944 — Rule 49, 9Constitution of India, 1950 — Article 226

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High Courts20 Jan 1979Dismissed

T.T. Nichaney Vs Olga (Mrs.) Nichaney and Another

Bombay High Court · (1979) 01 BOM CK 0046

Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts20 Jan 1979

Ramasamuj Vs Elphinstone Spinning and Weaving Mills Co. Limited and Others

Bombay High Court · (1979) 39 FLR 241 : (1980) 1 LLJ 85

Bombay Industrial Relations Act, 1946 — Section 42Constitution of India, 1950 — Article 41, 43

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High Courts19 Jan 1979

Damji Nansi Vs Om Prakash Nathuram Gulathi and Others

Bombay High Court · (1979) 01 BOM CK 0045

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Transfer of Property Act, 1882 — Section 105, 3

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High Courts19 Jan 1979

Commissioner of Income Tax, Bombay City-i Vs Scindia Workshop Ltd.

Bombay High Court · (1979) 119 ITR 526 : (1979) 1 TAXMAN 418

Income Tax Act, 1961 — Section 4

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High Courts18 Jan 1979

Commissioner of Income Tax, Bombay City-ii Vs Fordham Pressing (India) P. Ltd.

Bombay High Court · (1979) 11 CTR 310 : (1980) 121 ITR 462 : (1979) 1 TAXMAN 293

Income Tax Act, 1922 — Section 15C(2)

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High Courts18 Jan 1979Allowed

Laxman Baburao Bepal Vs Manager, Nagar District Urban Central Co-op. Bank Ltd. and Another

Bombay High Court · (1980) 82 BOMLR 247 : (1979) 38 FLR 279 : (1980) MhLj 597

Bombay Industrial Disputes Act, 1938 — Section 2(3)Bombay Industrial Relations Act, 1946 — Section 2(2), 2(3), 2(4), 3(23), 42(4)Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts18 Jan 1979

Commissioner of Income Tax, Bombay City-II Vs Emco Electro Pvt. Ltd.

Bombay High Court · (1979) 12 CTR 237 : (1979) 118 ITR 864 : (1979) 1 TAXMAN 549

Income Tax Act, 1961 — Section 32, 43(3)

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High Courts17 Jan 1979

Rohidas Harbakas Dhakali Vs State of Maharashtra

Bombay High Court · (1979) 01 BOM CK 0057

Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 360

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High Courts17 Jan 1979

Commissioner of Income Tax, Bombay City-III Vs Babubhai M. Chinai

Bombay High Court · (1981) 130 ITR 525 : (1979) 2 TAXMAN 97 : (1979) 2 TAXMAN 79

Income Tax Act, 1961 — Section 15, 16, 28, 37(1), 56

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High Courts17 Jan 1979

Namdeo Ragho Arote Vs State of Maharashtra and Others

Bombay High Court · AIR 1979 Bom 285 : (1979) 81 BOMLR 303 : (1979) MhLj 363

Bombay Village Panchayats Act, 1959 — Section 41(1)Constitution of India, 1950 — Article 14, 226Defence of India Act, 1971 — Section 7

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