Bombay Revenue Tribunal Act, 1957 — Section 17(1), 17(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1

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High Courts07 Apr 1975

Bank of Baroda Ltd. Vs Mahindra Ugine Steel Co. Ltd.

Gujarat High Court · (1976) 46 CompCas 227

Banking Regulation Act, 1949 — Section 2, 22, 36A(2), 44A, 44BCompanies Act, 1956 — Section 2(11), 391, 391(1), 391(2), 392

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High Courts04 Apr 1975

A.C. Joshi, City Deputy Collector Vs Shukla Ramanujacharya and Another

Gujarat High Court · (1976) 17 GLR 529

Bombay Public Trusts Act, 1950 — Section 19, 22a, 22a

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High Courts02 Apr 1975

Odhavji Narsi Rajgor Vs State of Gujarat and Another

Gujarat High Court · (1976) 17 GLR 259

Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Act, 1972 — Section 7(2), 7(2)

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High Courts27 Mar 1975

Smt. Manjulaben and Another Vs C.T.A. Pillay and Others

Gujarat High Court · (1976) CriLJ 889 : (1975) GLR 730

Constitution of India, 1950 — Article 14, 19, 21, 22, 226

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High Courts25 Mar 1975

Baroda Municipal Corporation Vs Rajababu Bapalal Haribhakti

Gujarat High Court · (1976) 17 GLR 318

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 406, 407, 407

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High Courts25 Mar 1975

The New Swadeshi Mills of Ahmedabad Ltd. Vs S. Sen, Successor-in-Office of S.K. Rattan, Superintendent of Police and Others

Gujarat High Court · (1976) 17 GLR 382

Criminal Procedure Code, 1973 (CrPC) — Section 165, 221Penal Code, 1860 (IPC) — Section 420

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High Courts25 Mar 1975

Baroda Municipal Corporation Vs J.D. Desai, Asstt. Judge and Another

Gujarat High Court · (1976) 17 GLR 308

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(30), 2(49), 5(2)

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High Courts21 Mar 1975

Dharamahi Polabhai Vs Ramjibhai Jivabhai and Another

Gujarat High Court · (1975) 98 ITR 85

General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 137, 137(1), 137(2), 137(5), 138

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High Courts17 Mar 1975

Arun Mills Ltd. Vs Dr. Chandraprasad C. Trivedi

Gujarat High Court · (1976) 17 GLR 291

Industrial Disputes Act, 1947 — Section 2(j), 2(s), 33C(2)

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High Courts12 Mar 1975

Namamal Pessumal and Others Vs State of Gujarat.

Gujarat High Court · (1975) 16 GLR 871

Criminal Procedure Code, 1973 (CrPC) — Section 484(2)(a)Penal Code, 1860 (IPC) — Section 477, 506

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High Courts03 Mar 1975

Laxman Popatbhai Solanki Vs State of Gujarat and Another

Gujarat High Court · (1976) GLR 370 : (1976) 2 LLJ 208

Constitution of India, 1950 — Article 136, 19(1), 226, 227, 31(1)Prevention of Corruption Act, 1988 — Section 12A(4), 5

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High Courts28 Feb 1975

Sharda Education Trust Vs State of Gujarat and Another

Gujarat High Court · (1976) 17 GLR 298

Constitution of India, 1950 — Article 19(1)(g)Gujarat Secondary Education Regulations, 1974 — Regulation 9

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High Courts27 Feb 1975

Fatehsinh Madhusinh Rathod Vs N. Rama Iyer, Commissioner of Police, (Now I.G.P.)

Gujarat High Court · (1976) 17 GLR 172

Bombay Police Act, 1951 — Section 159, 160, 161(1), 161(1)Constitution of India, 1950 — Article 14, 14

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High Courts27 Feb 1975

Inayatkhan Mohmed Jan Khan Vs State of Gujarat and Another

Gujarat High Court · (1976) 17 GLR 285

Bombay Public Trusts Act, 1950 — Section 70A, 70ACivil Procedure Code, 1908 (CPC) — Section 115

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High Courts26 Feb 1975

State of Gujarat Vs Indravadan Harilal Mody and Others

Gujarat High Court · (1976) 17 GLR 240

Revenue Recovery Act, 1890 — Section 4

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