Bombay High Court Judgments 1970

High Courts18 Dec 1970

Vijaya Govindram Ramavat Vs Bhayyalal Chhotulal Pardeshi and Others

Bombay High Court · AIR 1971 Bom 375 : (1971) MhLj 694

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 12, 19, 19(1), 33, 33(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 117, 14, 14(1), 27, 27(1)Transfer of Property Act, 1882 — Section 108

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High Courts14 Dec 1970Dismissed

Municipal Corporation of Greater Bombay Vs Miss S.R. Dethe

Bombay High Court · (1971) 73 BOMLR 738

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 16

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High Courts11 Dec 1970

Kamla Bai Vs Divisional Superintendent, Central Railway, Nagpur

Bombay High Court · (1971) 1 LLJ 603

Workmens Compensation Act, 1923 — Section 3

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High Courts11 Dec 1970

Annasaheb Sakharam Rajamane Vs T.K. Kamble and Others

Bombay High Court · AIR 1972 Bom 155 : (1971) 73 BOMLR 611 : (1972) ILR (Bom) 108 : (1971) MhLj 749

Maharashtra Municipalities Act, 1965 — Section 150, 151, 16(1), 169, 170

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High Courts11 Dec 1970

The Union of India (UOI) Vs The Official Assignee of Bombay

Bombay High Court · (1971) 73 BOMLR 623 : (1971) MhLj 884

Constitution of India, 1950 — Article 14, 372Succession Act, 1925 — Section 217, 320, 321, 323, 328

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High Courts11 Dec 1970Dismissed

Annasaheb Sakharam Rajamane Vs T.K. Kamble

Bombay High Court · (1971) MhLj 749

Maharashtra Municipalities Act, 1965 — Section 150

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High Courts11 Dec 1970

Kamlabai Chintaman Vs Divisional Superintendent, Central Railway, Nagpur

Bombay High Court · AIR 1971 Bom 200 : (1973) 26 FLR 39 : (1971) LabIC 735 : (1971) MhLj 330

Workmens Compensation Act, 1923 — Section 3

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High Courts08 Dec 1970

Wasudeo Bakaram Kurve Vs Ramdayal Puna Bisne

Bombay High Court · AIR 1971 Bom 220 : (1971) MhLj 315

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 1, Order 7 Rule 1(2), Order 7 Rule 1(3), Order 7 Rule 11Evidence Act, 1872 — Section 115

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High Courts07 Dec 1970Dismissed