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Bombay High Court judgments, 1969

214 judgments · page 10 of 11

High Courts25 Feb 1969

Vazirboo and Others Vs Keshavlal Narshidas and Another

Bombay High Court · AIR 1970 Bom 242 : (1969) 71 BOMLR 745 : (1970) ILR (Bom) 704

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 11(4), 12(2), 12(4)Civil Procedure Code, 1908 (CPC) — Section 27, 96Transfer of Property Act, 1882 — Section 53
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High Courts24 Feb 1969

Narayan Ganesh Dastane Vs Sucheta Narayan Dastane

Bombay High Court · AIR 1970 Bom 312 : (1969) 71 BOMLR 569 : (1969) ILR (Bom) 1024 : (1969) MhLj 798

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 31, 4, 45, 87Hindu Marriage Act, 1955 — Section 10, 10(1), 12(1), 12(2), 13(1)
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High Courts19 Feb 1969

Ramdas Sheoramji Vs Panjab Govindraoji and Others

Bombay High Court · AIR 1970 Bom 96 : (1970) 72 BOMLR 173 : (1971) ILR (Bom) 222 : (1969) MhLj 425

Bombay Village Panchayats Act, 1958 — Section 15Bombay Village Panchayats Act, 1959 — Section 13, 13, 13(3)Bombay Village Panchayats Election Rules, 1959 — Rule 2(2), 21, 21(1), 23, 29(1)
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