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Bombay High Court judgments, 1957

349 judgments · page 18 of 18

High Courts14 Jan 1957

Shree Ambarnath Mills Corporation Vs D.B. Godbole and Another

Bombay High Court · AIR 1957 Bom 119 : (1957) 59 BOMLR 309 : (1957) ILR (Bom) 668

Administration of Evacuee Property Act, 1950 — Section 10(2), 12, 17, 28, 46Constitution of India, 1950 — Article 102, 124, 125, 14, 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 12(1), 12(2), 15
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High Courts11 Jan 1957

Saraswatibai Vs Corporation of City of Nagpur

Bombay High Court · AIR 1957 Bom 244 : (1957) 59 BOMLR 375 : (1957) ILR (Bom) 610

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2, 6City of Nagpur Corporation Act, 1948 — Section 119, 119, 134(1)
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