Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227

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High Courts06 Jul 1973

Kashiprasad Ramanarayan Agrawal Vs Usmankhan Gulabkhan

Bombay High Court · AIR 1974 Bom 76 : (1973) MhLj 925

Bombay Tenancy And Agricultural Lands Act, 1958 — Section 106, 30(1), 36(2)

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High Courts05 Jul 1973

N. Venkatrao and Another Vs Kishatanna

Bombay High Court · AIR 1974 Bom 258 : (1974) 76 BOMLR 186 : (1974) MhLj 400

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High Courts05 Jul 1973Allowed

State of Maharashtra Vs Tukaram Manikrao Wagh and another

Bombay High Court · (1973) MhLj 988

Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 13(5)

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High Courts04 Jul 1973Dismissed

The Ahmedabad Mfg. and Calico Printing Co. Ltd. Vs The Workmen

Bombay High Court · (1974) 76 BOMLR 225

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10

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High Courts29 Jun 1973

S.M. Deshmukh Vs Ganesh Krishnaji Khare

Bombay High Court · AIR 1975 Bom 82 : (1974) 76 BOMLR 405 : (1974) MhLj 628

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144

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High Courts29 Jun 1973Allowed

Shah Jethalal Lalji Vs Khimji M. Bhujpuria

Bombay High Court · (1974) 76 BOMLR 270

Penal Code, 1860 (IPC) — Section 34, 408, 420, 500, 501

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High Courts28 Jun 1973

Shankar Madhaorao Gampawar and Others Vs Maltibai

Bombay High Court · AIR 1974 Bom 46 : (1974) ILR (Bom) 1011 : (1973) MhLj 851

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58

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High Courts27 Jun 1973Allowed

Hipolito Gregorio Coutinho Vs Jagdish Sagar and others

Bombay High Court · (1975) MhLj 168

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31(1)Partnership Act, 1932 — Section 45

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High Courts27 Jun 1973Dismissed

New Grand High Class Bakery Vs The Employees'' State Insurance Corporation

Bombay High Court · (1974) 76 BOMLR 359 : (1974) MhLj 622

Employees State Insurance Act, 1948 — Section 2(12), 75, 82, 92Factories Act, 1948 — Section 2(g)

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High Courts27 Jun 1973

Zilla Parishad, Bhandara Vs Agricultural Produce Marker Committee, Tirora and Others

Bombay High Court · AIR 1974 Bom 128 : (1974) MhLj 378

Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 3, 4Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2(1), 3, 4

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High Courts27 Jun 1973

Beauty Art Dyers and Cleaners (P.) Ltd. Vs Registrar of Companies

Bombay High Court · (1973) 06 BOM CK 0001

Companies (Court) Rules, 1959 — Rule 286, 37, 91Companies Act, 1956 — Section 17, 17(5), 18, 18(1), 18(4)

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