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Bombay High Court judgments, 1997

867 judgments · page 27 of 44

High Courts10 Jun 1997

Digambar Sutar Vs Jairam Mali and another

Bombay High Court · (1997) 3 ALLMR 651 : (1998) 1 BomCR 8 : (1997) 3 MhLj 174

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20, 21, 36(2), 41, 42Constitution of India, 1950 — Article 226
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High Courts07 May 1997Dismissed

Yemul Mallesham Raymallu Vs The State of Maharashtra and Others

Bombay High Court · (1997) 4 ALLMR 16 : (1998) 2 BomCR 255

Constitution of India, 1950 — Article 226, 243TMaharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 2Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 10, 51(1), 51(2)
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High Courts07 May 1997Allowed

Smt. Varsha Kamble Vs Shantabai Kamble and Others

Bombay High Court · (1997) 4 ALLMR 345 : (1998) 2 BomCR 249 : (1997) 2 MhLj 847

Constitution of India, 1950 — Article 226, 243TMaharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 3Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 325(1), 51(2), 51(3A)
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High Courts07 May 1997

Sambhaji Patil Umrekar Vs District Supply Officer and others

Bombay High Court · (1998) 2 BomCR 332 : (1997) 3 MhLj 309

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 42 Rule 1Constitution of India, 1950 — Article 14, 19(1), 226Maharashtra Co-operative Societies Act, 1960 — Section 152A, 73FF, 77FF(4), 78(1)
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