Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(2), 38(3), 38(4)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227

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High Courts19 Apr 1973

Shaikh Bannu and Another Vs State of Maharashtra

Bombay High Court · (1974) CriLJ 162 : (1973) MhLj 800

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 204, 419, 471

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High Courts13 Apr 1973

Shakuntala Raje Panditji Vs Maharashtra Revenue Tribunal, Nagpur and Another

Bombay High Court · AIR 1974 Bom 1 : (1974) ILR (Bom) 1090 : (1973) MhLj 737

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 33

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High Courts12 Apr 1973Allowed

Pandu Dhondi Yerudkar Vs Ananda Krishna Patil

Bombay High Court · (1974) MhLj 548

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85A

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High Courts12 Apr 1973

Pandu Dhondi Yerudkar and Another Vs Ananda Krishna Patil

Bombay High Court · AIR 1975 Bom 52 : (1974) 76 BOMLR 368 : (1974) MhLj 548

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1

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High Courts11 Apr 1973

Nandkishore Fakirchand Sevak Vs Nanji Raghoji Mali and Another

Bombay High Court · AIR 1973 Bom 354 : (1973) MhLj 748

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 118Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 17Constitution of India, 1950 — Article 14, 19, 31

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High Courts11 Apr 1973

Bhujangrao Ganpati Vs Sheshrao Rajaram

Bombay High Court · AIR 1974 Bom 104 : (1973) 75 BOMLR 772 : (1973) MhLj 1034

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28

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High Courts11 Apr 1973Dismissed

Wasudeo Vs Union of India and others

Bombay High Court · (1973) MhLj 994

Constitution of India, 1950 — Article 330, 332, 334, 335, 338

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High Courts10 Apr 1973

Virbala Sumant Lokhande Vs Sumant Madhay Lokhande

Bombay High Court · AIR 1974 Bom 297 : (1974) 76 BOMLR 364 : (1974) ILR (Bom) 459

Divorce Act, 1869 — Section 10, 3(9)

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High Courts09 Apr 1973

R.S. Deshpande and Another Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1975) 2 LLJ 45

Industrial Disputes Act, 1947 — Section 2

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High Courts06 Apr 1973

Jethabhai Ratanshi Lodaya Vs Manabai Jethabhai Lodaya

Bombay High Court · AIR 1975 Bom 88 : (1974) 76 BOMLR 304

Hindu Marriage Act, 1955 — Section 10(2), 13(1), 13(1A), 23(1)

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High Courts06 Apr 1973

Ganapati Gopal Patil and Others Vs Shankar Rama Patil and Others

Bombay High Court · AIR 1974 Bom 106 : (1973) 75 BOMLR 763 : (1974) ILR (Bom) 1085 : (1973) MhLj 1042

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4

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High Courts06 Apr 1973

Damodar Shantaram Nadkarni Vs S.E. Sukhtankar

Bombay High Court · (1973) 2 LLJ 558 : (1974) MhLj 83

Bombay District Municipal Act, 1901 — Section 46Bombay Municipal Corporation Act, 1888 — Section 83, 83(2)Constitution of India, 1950 — Article 12, 14, 15, 16, 226

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High Courts05 Apr 1973