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Bombay High Court judgments, 1969

214 judgments · page 4 of 11

High Courts23 Sept 1969

Devji Keshavji and Co. Vs Dahibai Bhailal Shah and Others

Bombay High Court · AIR 1971 Bom 285 : (1970) 72 BOMLR 267 : (1970) ILR (Bom) 1048 : (1970) MhLj 547

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 5, 5(3)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88Transfer of Property Act, 1882 — Section 106, 109
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High Courts12 Sept 1969

Madhao Tatya Sonar Vs The Maharashtra Revenue Tribunal at Nagpur and Others

Bombay High Court · AIR 1971 Bom 106 : (1971) 73 BOMLR 755 : (1970) MhLj 991

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19(1), 2(18), 2(31), 2(32), 20Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 15, 15(1), 29
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High Courts10 Sept 1969

C.P. Khanna Vs V.K. Kalghatgi and Others

Bombay High Court · AIR 1970 Bom 201 : (1970) 72 BOMLR 295 : (1970) ILR (Bom) 805 : (1970) MhLj 450

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, 97Constitution of India, 1950 — Article 14, 19, 19(1), 227Maharashtra Co-operative Societies Act, 1960 — Section 149, 154, 163, 45, 91
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High Courts09 Sept 1969

Aspendiar K. Irani Vs Jini Jehangir Ghamat and Another

Bombay High Court · AIR 1971 Bom 213 : (1970) 72 BOMLR 626 : (1971) CriLJ 945 : (1971) ILR (Bom) 353

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 26, 26(1), 26(2)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 3
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High Courts08 Sept 1969

Dhanse Deosa Kalal Vs Vasudeo Shioram and Others

Bombay High Court · AIR 1971 Bom 151 : (1971) 73 BOMLR 293 : (1971) ILR (Bom) 530 : (1970) MhLj 965

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 2(18), 2(31), 2(32), 29Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(18), 29(2), 4Constitution of India, 1950 — Article 227
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High Courts05 Sept 1969

Eknath Bhanudas Utane Vs Shankarrao Deorao Jumde and Another

Bombay High Court · AIR 1971 Bom 1 : (1971) MhLj 546

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1), 15Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 1(3), 2, 8Defence of India Rules, 1962 — Rule 81
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High Courts25 Aug 1969

Sayaji Mills Ltd. Vs P.A. Bhaskar

Bombay High Court · AIR 1970 Bom 418 : (1970) 72 BOMLR 312 : (1971) 21 FLR 110 : (1970) ILR (Bom) 787 : (1970) MhLj 579

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Employees Provident Fund (Amendment) Act, 1958 — Section 3
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