Bombay Reorganisation Act, 1960 — Section 60, 61, 61(a), 61(b)Bombay Shops and Establishments Act, 1948 — Section 11(1)(a), 52Criminal Procedure Code, 1898 (CrPC) — Section 417(3)

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High Courts12 Aug 1970

Ajitsing Hakamsing Vs Labhkaur and Another

Gujarat High Court · (1971) CriLJ 888 : (1971) GLR 509

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 488(1), 488(1), 488(4)

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High Courts06 Aug 1970

Parshuram Potterv Works Co. Ltd. Vs D.R. Trivedi, Wealth Tax Officer, Morvi and Another

Gujarat High Court · (1975) 100 ITR 651

Wealth Tax Act, 1957 — Section 2, 35

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High Courts04 Aug 1970

Bai Meghi Sajan and Others Vs Harijan Neja Khima and Another

Gujarat High Court · (1971) CriLJ 717 : (1971) GLR 469

Criminal Procedure Code, 1898 (CrPC) — Section 12(1), 12(2), 488, 488, 488(12)(1)

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High Courts30 Jul 1970

Dharampur Leather Cloth Co. P. Ltd. Vs A.B. Patel, Insp. of C. Ex., Surat

Gujarat High Court · (1970) 07 GUJ CK 0014

Central Excises and Salt Act, 1944 — Section 3

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High Courts29 Jul 1970

The Ajit Mills Ltd. and Another Vs R.P. Laxpat, Asstt. Collector Central Excise

Gujarat High Court · (1971) 12 GLR 769

Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 2(d), 2(d)

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High Courts28 Jul 1970

Khoja Mushabhai Gulamhuseinbhai and Another Vs The Charity Commissioner, Gujarat State, Ahmedabad and Another

Gujarat High Court · AIR 1971 Guj 230 : (1971) GLR 765

Bombay Public Trusts (Amendment) Act, 1953 — Section 47(3), 47(6)Bombay Public Trusts Act, 1950 — Section 47(3), 47(6), 47AA

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High Courts26 Jul 1970

Dharamdas Shyamlal Vs The District Magistrate, Ahmedabad and Another

Gujarat High Court · (1970) 07 GUJ CK 0013

Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3

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High Courts24 Jul 1970

Bat Chanchal Guardian of Minor Rameshchandra Pranshanker Vs Manishanker Madhavram Heirs of Decd.

Gujarat High Court · (1971) 12 GLR 576

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 12(c), 13, 14

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High Courts22 Jul 1970

Stadfast Paper Mills Vs D.R. Kohli, Former Collector of Central Excise, Baroda and Others

Gujarat High Court · (1983) ECR 717D : (1983) 12 ELT 744

Central Excise Rules, 1944 — Rule 10, 10A, 9BCentral Excises and Salt Act, 1944 — Section 10, 36

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High Courts22 Jul 1970

Chanchalben Vs Gujarat Revenue Tribunal

Gujarat High Court · (1971) 12 GLR 428

Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 — Section 15, 76A, 76A, 88C, 88C

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High Courts21 Jul 1970

Dahyabhai Somabhai and Another Vs Ramaji Kesraji and Others

Gujarat High Court · AIR 1971 Guj 232 : (1971) GLR 809

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85, 85Constitution of India, 1950 — Article 226, 227Mamlatdars Court Act, 1906 — Section 5

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High Courts21 Jul 1970

Bai Fuli Vs Tatarpura No. 2 Taluka Vadodarani Vividh Karyakari Sahakari Mandali Ltd.

Gujarat High Court · AIR 1971 Guj 236 : (1971) 12 GLR 761

Bombay Co-operative Societies Act, 1925 — Section 17ABombay Co-operative Societies Rules, 1927 — Rule 21

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High Courts21 Jul 1970

Chimanlal Maganlal Shah Vs Shantilal Chhaganlal Shah

Gujarat High Court · (1971) 12 GLR 229

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 13(1)(g), 13(1)(hh), 13(1)(hh) , 13(3A)

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