Bombay District Police Act, 1890 — Section 46Bombay Public Security Measures Act, 1947 — Section 2(1), 42(1)Constitution of India, 1950 — Article 14, 14(3), 19(1), 19(5), 23

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High Courts11 Apr 1962

A. Ebrahim and Company Vs The State of Bombay

Bombay High Court · (1962) 13 STC 877

Bombay Sales Tax (Procedure) Rules, 1954 — Rule 3(1)Constitution of India, 1950 — Article 286(1)

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High Courts10 Apr 1962

Additional Collector of Sales Tax, Bombay Division, Bombay Vs Manilal Keshavji

Bombay High Court · (1962) 13 STC 624

Bombay Sales Tax Act, 1953 — Section 2(14), 34Bombay Sales Tax Rules, 1952 — Rule 5, 5(1)

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High Courts10 Apr 1962

Shri Narayan Sitaram Kokaje Vs The Secretary to the Government of the State of Maharashtra

Bombay High Court · (1962) 64 BOMLR 557

Constitution of India, 1950 — Article 226

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High Courts04 Apr 1962Dismissed

Gajanan Marotrao Balpande Vs Municipal Commissioner of the City of Nagpur Corporation

Bombay High Court · (1962) 64 BOMLR 546

City of Nagpur Corporation Act, 1948 — Section 374

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High Courts04 Apr 1962

Sonubai Vs Sales Tax Officer, Nagpur, Circle II and Others

Bombay High Court · (1962) 13 STC 952

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(3), 11(4), 16, 22

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High Courts03 Apr 1962

Collector of Sales Tax, Bombay State Vs Jamnadas Dharumal

Bombay High Court · (1962) 13 STC 537

Bombay Sales Tax Act, 1953 — Section 2(7)Income Tax Act, 1961 — Section 66

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High Courts02 Apr 1962

Ramlal Lalchand Vs H.G. Dange

Bombay High Court · AIR 1963 Bom 117 : (1962) 64 BOMLR 629 : (1962) ILR (Bom) 822

Central Provinces Land Revenue Act, 1881 — Section 218, 218(3), 218(4), 218(5), 218(6)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 13, 42

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High Courts30 Mar 1962

Navnitlal C. Javeri Vs K.K. Sen, Appellate Assistant Commissioner of Income Tax, D-range, Bombay

Bombay High Court · (1963) 48 ITR 451

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1922 — Section 12(1B), 2(6A)

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