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Commissioner of Sales Tax, Maharashtra State Bombay Vs Bharat Heavy Electricals
DR. B.P. Saraf, J.@mdashBy this reference u/s 61(1) of the Bombay Sales Tax Act, 1959 ("the Act"), made at the instance of the Revenue, the Maharashtra Sales Tax Tribunal has referred the following question of law to th…
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State (Govt. of NCT of Delhi) Vs State of Haryana and Another
Hima Kohli, J.@mdashThe present writ petition is filed by the Petitioner under Articles 226/227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure praying inter alia for setting aside t…
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Acts
Air India Limited Vs P.K. Upadhaya and another
A.P. Shah, J.@mdashThe question that arises for consideration is this case is whether the provisions contained in section 17-B of the Industrial Disputes Act, 1947 could be invoked by a workman and proceeding initiated …
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Suo Motu for Jayantilal A. Gandhi Vs State of Gujarat
S.K. Keshote, J.@mdashThe amount of provident fund, together with interest thereon @ 12% p.a. has been paid to these persons. Some of these persons are present in-person and they admit this factual position. For delayed…
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