High Courts16 Oct 1969Dismissed
Ku. Kamal Vs Deputy Collector with powers of Collector (under clause 31 of Rent Control Order, 1949), Nagpur and others
Bombay High Court · (1970) MhLj 430
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 3 of 11
High Courts16 Oct 1969
The Rashtriya Mill Mazdoor Sangh, Bombay Vs B.A. Ekbote and Others
Bombay High Court · AIR 1971 Bom 31 : (1970) 72 BOMLR 478 : (1970) ILR (Bom) 1058 : (1970) 2 LLJ 511
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 23, 3
High Courts16 Oct 1969
Engineering Mazdoor Sabha and Others Vs S. Taki Belgrami and Another
Bombay High Court · AIR 1970 Bom 402 : (1970) 72 BOMLR 477 : (1970) ILR (Bom) 1157
Industrial Disputes Act, 1947 — Section 24
High Courts16 Oct 1969
Rashtriya Mill Mazdoor Sangh Vs B.A. Egbote
Bombay High Court · (1970) 2 LLJ 511
Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 23, 3
High Courts16 Oct 1969
The Engineering Mazdoor Sabha Vs S. Taki Bilgrami
Bombay High Court · (1971) 1 LLJ 77 : (1970) MhLj 734
High Courts13 Oct 1969Dismissed
Ku. Madhuri Vs Gangadhar
Bombay High Court · (1970) MhLj 375
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(3), 32, 32F, 32F(1)(a)
High Courts10 Oct 1969
H.R. Syiem Vs P.S. Lulla
Bombay High Court · (1970) 72 BOMLR 534
Constitution of India, 1950 — Article 226
High Courts10 Oct 1969Dismissed
Tanaba Vs Maharashtra Revenue Tribunal, Nagpur and 3 others
Bombay High Court · (1970) MhLj 519
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13, 14, 16
High Courts10 Oct 1969
Tanaba Chindhuji Bhokare Vs The Maharashtra Revenue Tribunal Nagpur and Others
Bombay High Court · AIR 1971 Bom 143 : (1971) 73 BOMLR 161 : (1971) ILR (Bom) 384
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 100(2)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 10(3), 12, 13, 14
High Courts09 Oct 1969Allowed
Akhatarunnisa Begum and others Vs Ahmadkhan Qadarkhan
Bombay High Court · (1970) MhLj 699
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107Civil Procedure Code, 1908 (CPC) — Section 141
High Courts08 Oct 1969
Union of India Vs L.M. Pinto and Others
Bombay High Court · (1973) 1 LLJ 6
Constitution of India, 1950 — Article 226, 227Essential Services Maintenance ordinance, 1960 — Section 4, 5Payment of Wages Act, 1936 — Section 7(2)
High Courts30 Sept 1969
State of Maharashtra and another Vs B.D. Khobragade and others
Bombay High Court · (1969) MhLj 910
Bombay Public Trusts Act, 1950 — Section 32, 33(2), 3A, 8(1), 83
High Courts30 Sept 1969
Madanlal Shankar Maliwal and Another Vs State of Maharashtra and Another
Bombay High Court · AIR 1970 Bom 249 : (1970) 72 BOMLR 300 : (1970) MhLj 446
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 2, 2(20), 2(22), 3
High Courts29 Sept 1969Allowed
Motiram Ramchandra Kharwade Vs Maharashtra Revenue Tribunal
Bombay High Court · (1971) 73 BOMLR 178 : (1970) MhLj 526
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 46
High Courts26 Sept 1969Dismissed
Shankar Ananda Patil Vs Tukaram Dattu Patil
Bombay High Court · (1970) MhLj 682
Transfer of Property Act, 1882 — Section 60, 67, 68(1)(a)
High Courts26 Sept 1969
Shankar Ananda Patil and Others Vs Tukaram Dattu Patil and Another
Bombay High Court · AIR 1971 Bom 29 : (1970) 72 BOMLR 379 : (1971) ILR (Bom) 1074
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 15(1), 4Limitation Act, 1963 — Article 132Transfer of Property Act, 1882 — Section 60, 67, 68(1)
High Courts25 Sept 1969Dismissed
G. Rite and Co. Vs Chandrakant Harilal Shah
Bombay High Court · (1971) 73 BOMLR 423
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts25 Sept 1969Dismissed
Fulabai Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1970) MhLj 398
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 39
High Courts25 Sept 1969Allowed
Daulat Maroti Belsare Vs Rajaram Kisan Kale and another
Bombay High Court · (1970) MhLj 724
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 39
High Courts23 Sept 1969Dismissed
M/s. Devji Keshavji and Co. Vs Dahibai Bhailal Shah
Bombay High Court · (1970) MhLj 547
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88Transfer of Property Act, 1882 — Section 109