Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Companies Act, 1956 — Section 173(2), 324A, 391, 394, 394(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 23, 23(1), 26

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High Courts16 Apr 1971

Balku Laxman Khatik Vs Biru Ramachandra Kotmire and Another

Bombay High Court · AIR 1972 Bom 379 : (1972) 74 BOMLR 312 : (1972) MhLj 601

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33

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High Courts16 Apr 1971

Sohanraj Ganeshmal Shah Vs Gulabrao B. Kate and Another

Bombay High Court · AIR 1972 Bom 377 : (1972) 74 BOMLR 107 : (1972) ILR (Bom) 792 : (1972) MhLj 373

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6

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High Courts14 Apr 1971Dismissed

Ramchandra Bhairu Shingate Vs The State of Maharashtra

Bombay High Court · (1971) 73 BOMLR 811 : (1972) MhLj 226

Penal Code, 1860 (IPC) — Section 307, 326

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High Courts13 Apr 1971

Nagnath Tatya Halge Vs Kishan Tatya Kale

Bombay High Court · AIR 1972 Bom 228 : (1972) 74 BOMLR 141 : (1972) MhLj 334

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11

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High Courts12 Apr 1971

The State of Maharashtra Vs Ramlakhan Jagnarayan Upadhya

Bombay High Court · (1971) CriLJ 1778 : (1971) MhLj 704

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b)Penal Code, 1860 (IPC) — Section 211

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High Courts08 Apr 1971

Parvatibai Vs Sitabai Ganpat Chavan and Another

Bombay High Court · AIR 1972 Bom 381 : (1972) 74 BOMLR 147 : (1972) MhLj 357

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33

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High Courts08 Apr 1971

Narendrakumar Bhogilal Shah Vs State

Bombay High Court · AIR 1972 Bom 184 : (1971) 73 BOMLR 828 : (1972) CriLJ 921 : (1972) ILR (Bom) 1372

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(1), 18(3), 18(4), 6

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High Courts31 Mar 1971Dismissed

The Sholapur Municipal Corporation Vs Dhananjay Dhondusa Kolhapure

Bombay High Court · (1972) 74 BOMLR 169 : (1972) MhLj 398

Bombay Municipal Boroughs Act, 1925 — Section 81Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 406(2)(e), 99

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High Courts30 Mar 1971

Isabel M. Rebello Vs Kasarchand Anandram Banthia and Others

Bombay High Court · AIR 1973 Bom 35 : (1972) 74 BOMLR 114 : (1972) ILR (Bom) 1223 : (1972) MhLj 349

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)

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High Courts29 Mar 1971Allowed

Home Insurance Co. of New York Vs Shantikumar R. Canji

Bombay High Court · (1973) MhLj 347

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High Courts29 Mar 1971

Commissioner of Income Tax, Bombay City II Vs Mimraj Manmal Ruia

Bombay High Court · (1972) 84 ITR 673

Income Tax Act, 1922 — Section 12(2)

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High Courts29 Mar 1971

Abdul Hussain Shaikh Gulamali Jambawalla Vs Bombay Metal Syndicate

Bombay High Court · AIR 1972 Bom 252 : (1972) 74 BOMLR 43 : (1972) ILR (Bom) 622 : (1972) MhLj 175

Contract Act, 1872 — Section 124 , 126Limitation Act, 1963 — Article 113

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