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Bombay High Court judgments, 1962

217 judgments · page 9 of 11

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 Courts29 Mar 1962

Bapurao Vs Waman and Others

Bombay High Court · AIR 1963 Bom 179 : (1962) 64 BOMLR 541 : (1963) ILR (Bom) 629

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 36, 36(1), 36(2), 38(3), 39(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226, 227
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High Courts26 Mar 1962

Kamlakar and Company Vs Gulamshafi Imambhai Musalman

Bombay High Court · AIR 1963 Bom 42 : (1962) 64 BOMLR 554 : (1963) ILR (Bom) 236

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 5, 5(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Transfer of Property Act, 1882 — Section 111, 76
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