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
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,071 of 3,658
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
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
High Courts22 Sept 1969Dismissed
Smt. Gulabben and another Vs Deputy Collector, Nagpur with powers of Collector under Clause 21 of the Rent Control Order, 1949 and others
Bombay High Court · (1970) MhLj 328
High Courts18 Sept 1969
Arlabs Ltd. Vs A.K. Bandyopadhyay
Bombay High Court · (1981) 8 ELT 684
Central Excise Rules, 1944 — Rule 10, 10, 8Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 1969Dismissed
Rustom K. Amuyan Vs Manu Subedar
Bombay High Court · (1970) 72 BOMLR 264 : (1970) MhLj 537
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 23, 24, 26, 27
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
High Courts12 Sept 1969
S. Kumaran Vs The Competent Authority (The Assistant Housing Commissioner, Maharashtra Housing Board, Bombay and Another)
Bombay High Court · AIR 1970 Bom 177 : (1970) 72 BOMLR 487 : (1970) MhLj 513
Bombay Housing Board Act, 1948 — Section 53Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts11 Sept 1969Dismissed
The National Rayon Corporation Limited Vs The Union of India (UOI)
Bombay High Court · (1970) 72 BOMLR 516
Central Excises and Salt Act, 1944 — Section 37, 38Constitution of India, 1950 — Article 14, 19, 246, 31
High Courts10 Sept 1969
In Re: British India General Insurance Co. Ltd.
Bombay High Court · AIR 1971 Bom 102
Companies Act, 1956 — Section 433, 434, 434(1), 435(1)Contract Act, 1872 — Section 124
High Courts09 Sept 1969
Miss Jinny Vs State of Maharashtra
Bombay High Court · (1971) MhLj 23
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 26, 26(1), 26(2)