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Bombay High Court judgments, 1968

256 judgments · page 5 of 13

High Courts13 Sept 1968

Jagpalsingh Sajjansingh Vs Digamber Tulsiram and Others

Bombay High Court · AIR 1970 Bom 122 : (1969) 71 BOMLR 545 : (1970) ILR (Bom) 592 : (1969) MhLj 347

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 107(2), 111, 111(1), 111(2)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Bombay Revenue Tribunal Procedure Rules, 1959 — Rule 11, 11(6), 13, 25, 45Constitution of India, 1950 — Article 226, 227
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High Courts13 Sept 1968

Manjuli Vs Civil Judge, Senior Division, Wardha and Others

Bombay High Court · AIR 1970 Bom 1 : (1969) 71 BOMLR 560 : (1970) ILR (Bom) 353 : (1969) MhLj 435

Bombay General Clauses Act, 1904 — Section 11Bombay Village Panchayats (Divisions of Village into Wards and Reservation of Seats for Women, Scheduled Castes and Scheduled Tribes) Rules, 1966 — Rule 14, 17, 4, 5, 8Bombay Village Panchayats Act, 1958 — Section 10(2), 15(1)
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High Courts09 Sept 1968

Waman Suryabhan and Others Vs Maharashtra Revenue Tribunal, Nagpur and Others

Bombay High Court · (1969) 71 BOMLR 553 : (1970) ILR (Bom) 438 : (1969) MhLj 375

Berar Regulation of Agricultural Leases Act, 1951 — Section 8(1), 9(1), 9(3)Bombay Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Act, 1957 — Section 3, 36, 36(2), 4, 5Bombay Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Ordinance, 1957 — Section 3, 4
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High Courts06 Sept 1968

The State Vs Vali Mohammad

Bombay High Court · AIR 1969 Bom 294 : (1969) 71 BOMLR 1 : (1969) CriLJ 1101 : (1969) ILR (Bom) 422 : (1969) MhLj 208

Constitution of India, 1950 — Article 141Criminal Procedure (Amendment) Act, 1955 — Section 367(5)
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High Courts04 Sept 1968

Gitabai Vs Dayaram Shankar and Others

Bombay High Court · AIR 1970 Bom 160 : (1970) 72 BOMLR 32 : (1970) ILR (Bom) 572 : (1969) MhLj 838

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 6, 7Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9, 111, 115Constitution of India, 1950 — Article 226 , 227
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High Courts21 Aug 1968

Abdul Jabbar Taj Vs R.K. Karanjia

Bombay High Court · AIR 1970 Bom 48 : (1969) 71 BOMLR 420 : (1970) CriLJ 183 : (1969) ILR (Bom) 145 : (1969) MhLj 58

Contempt of Courts Act, 1971 — Section 1, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 342, 417(3)Penal Code, 1860 (IPC) — Section 292
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High Courts03 Aug 1968

Kantilal Takhatmal Jain and Another Vs State

Bombay High Court · AIR 1970 Bom 225 : (1968) 70 BOMLR 757 : (1970) CriLJ 799 : (1969) ILR (Bom) 1172 : (1969) MhLj 199

Bombay District Police Act, 1867 — Section 61Criminal Procedure Code, 1898 (CrPC) — Section 114, 155, 155(1), 155(2), 156(1)Customs Act, 1962 — Section 104(4), 134, 135, 137
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