Constitution of India, 1950 — Article 132, 133, 14, 19, 226Government of India Act, 1935 — Section 299Land Acquisition Act, 1894 — Section 11, 12, 16, 17, 18

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High Courts11 Jul 1968

Farbewerke Hoechst Aktiengesellschaft Vormals Meister Lucius and Bruning a Corporation etc. Vs Unichem Laboratories and Others

Bombay High Court · AIR 1969 Bom 255 : (1974) 76 BOMLR 130

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 106, 114, 115, 58Patents and Designs Act, 1911 — Section 29

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High Courts10 Jul 1968

B.A. Sawant Vs State

Bombay High Court · AIR 1969 Bom 353 : (1968) 70 BOMLR 794 : (1969) CriLJ 1344 : (1968) ILR (Bom) 1305

Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10(7), 16Prevention of Food Adulteration Rules, 1955 — Rule 14

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High Courts04 Jul 1968

Rama Ananda Patil Vs Appa Bhima Redekar and Others

Bombay High Court · AIR 1969 Bom 205 : (1968) 70 BOMLR 773 : (1969) ILR (Bom) 252 : (1969) MhLj 43

Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 3(1)

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High Courts03 Jul 1968Dismissed

The State of Maharashtra Vs Bherulal Dagadulal Jain

Bombay High Court · (1968) 70 BOMLR 694

Penal Code, 1860 (IPC) — Section 141, 143, 146, 147, 148

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High Courts03 Jul 1968Allowed

Kisan Januji Vs Anilkumar Manilal and another

Bombay High Court · (1968) MhLj 858

Bombay Village Panchayats Act, 1958 — Section 12, 13, 15Maharashtra Municipalities Act, 1965 — Section 11, 21

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High Courts03 Jul 1968

Kisan Januji Vs Anilkumar Manilal and Another

Bombay High Court · AIR 1969 Bom 213 : (1969) 71 BOMLR 135 : (1970) ILR (Bom) 121 : (1968) MhLj 858

Maharashtra Municipalities Act, 1965 — Section 11, 12Maharashtra Municipalities Rules, 1965 — Rule 37

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High Courts03 Jul 1968

Indumatiben Chimanlal Desai Vs Union of India and Another

Bombay High Court · AIR 1969 Bom 423 : (1969) 71 BOMLR 340

Bombay Court Fees Act, 1959 — Article 23, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 9Specific Relief Act, 1963 — Section 34, 37, 38

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High Courts02 Jul 1968

State Vs Bherulal Dagadulal Jain and Others

Bombay High Court · (1970) CriLJ 1038

Penal Code, 1860 (IPC) — Section 323, 504, 506

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High Courts02 Jul 1968Allowed

Harnarayan Dhanrup Vs State of Maharashtra and others

Bombay High Court · (1968) MhLj 855

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 21, 27

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High Courts02 Jul 1968

Harnarayan Dhanrup Vs State of Maharashtra and Others

Bombay High Court · AIR 1969 Bom 198 : (1969) 71 BOMLR 133 : (1969) ILR (Bom) 510 : (1968) MhLj 855

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 — Rule 10, 8

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High Courts01 Jul 1968

Harbhajankaur and Another Vs State

Bombay High Court · AIR 1969 Bom 285 : (1968) 70 BOMLR 778 : (1969) CriLJ 1038 : (1968) ILR (Bom) 1180 : (1969) MhLj 91

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1)Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 13, 14, 15, 3(1), 4(1)

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High Courts27 Jun 1968

Ganu Santu Mhakavekar Vs Shankar Tukaram Chougule

Bombay High Court · (1969) 71 BOMLR 165 : (1969) MhLj 379

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 118, 2, 5, 54, 9

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