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Bombay High Court judgments

73,158 judgments · page 3,101 of 3,658

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High Courts22 Nov 1966

The Lokamanya Mills Barsi Limited Vs Barsi Municipal Council, Barsi and Another

Bombay High Court · AIR 1968 Bom 229 : (1967) 69 BOMLR 656

Borough Municipalities (Validation of Certain Taxes on Buildings and Lands) Act, 1965 — Section 3, 4, 4(1), 4(2), 5Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 246
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High Courts21 Nov 1966Dismissed

Babgonda Ramgonda Patil Vs Anna Nemgonda Patil

Bombay High Court · (1967) MhLj 836

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High Courts21 Nov 1966

Babgonda Ramgonda Patil Vs Anna Nemgonda Patil and Others

Bombay High Court · AIR 1968 Bom 8 : (1967) 69 BOMLR 523 : (1967) ILR (Bom) 781

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High Courts18 Nov 1966

Sunmitra Auto Rickshaw Sahakari Sangh Ltd. and Another Vs Director of Transport and Others

Bombay High Court · AIR 1967 Bom 402 : (1967) 69 BOMLR 247 : (1967) MhLj 589

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 129(1), 221, 226(6), 226(8), 229Motor Vehicles Act, 1939 — Section 2(15), 2(18)
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High Courts16 Nov 1966Dismissed

Rajgopal Raghunathdas Somani Vs Ramchandra Hajarimal Jhavar

Bombay High Court · (1967) 69 BOMLR 472 : (1967) MhLj 799

Civil Procedure Code, 1908 (CPC) — Section 92, 93
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High Courts15 Nov 1966

Rangnath Lahanu Lambhale Vs Gopal Kashinath Mulay

Bombay High Court · AIR 1967 Bom 411 : (1967) 69 BOMLR 184 : (1967) MhLj 470

Bombay Court Fees Act, 1959 — Section 43
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High Courts03 Nov 1966

General Motor-Owners'' Association (By Manager), Washim Vs Mahamoodkhan Vazirkhan

Bombay High Court · (1968) 16 FLR 398 : (1968) 1 LLJ 211

Industrial Disputes Act, 1947 — Section 10, 25F, 25G
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High Courts02 Nov 1966

Vishnu Dutt Vashisth and Another Vs Maharashtra Watch and Gramophone Company and Others

Bombay High Court · AIR 1967 Bom 434 : (1967) 69 BOMLR 229 : (1967) MhLj 547

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Transfer of Property Act, 1882 — Section 108
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High Courts27 Oct 1966

National Union of Commercial Employees and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 1968 Bom 316 : (1968) 70 BOMLR 52 : (1968) 2 LLJ 169

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5)
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High Courts27 Oct 1966

The Superintendent of Stamps and Chief Controlling Revenue Authority Vs Govind Parmeshwar Nair and Others

Bombay High Court · AIR 1967 Bom 369 : (1967) 69 BOMLR 320 : (1967) MhLj 641

Bombay Stamp Act, 1958 — Section 2, 2(1)
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High Courts27 Oct 1966

Rajaram Totaram Patel Vs Mahipat Mahadu Patel and Others

Bombay High Court · AIR 1967 Bom 408 : (1967) 69 BOMLR 282 : (1967) MhLj 522

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85
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High Courts27 Oct 1966

Rani Annapurnabai Vs Court of Wards and Others

Bombay High Court · AIR 1967 Bom 394 : (1967) 69 BOMLR 490 : (1967) MhLj 450

Central Provinces Court of Wards Act, 1899 — Section 2, 27, 30, 33, 34(1)
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High Courts27 Oct 1966

National Union of Commercial Employees Vs State of Maharashtra

Bombay High Court · (1968) 2 LLJ 169

Industrial Disputes Act, 1947 — Section 10(1), 12, 12(5), 18(3)
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High Courts25 Oct 1966Allowed

Ranu Thaku Kokate Vs Santu Goga Bhangare

Bombay High Court · (1967) MhLj 844

Hindu Womens Right to Property Act, 1937 — Section 2, 3
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High Courts25 Oct 1966

Ranu Thaku Kokate Vs Santu Goga Bhangare and Others

Bombay High Court · AIR 1968 Bom 1 : (1967) 69 BOMLR 463 : (1967) MhLj 844

Hindu Succession Act, 1956 — Section 31Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
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High Courts21 Oct 1966

Chatrapati Shivaji Co-operative Housing Society Ltd. Vs The State of Maharashtra

Bombay High Court · (1968) MhLj 909

Constitution of India, 1950 — Article 227
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High Courts12 Oct 1966

L.R. Melwani Vs The State of Maharashtra

Bombay High Court · (1967) 69 BOMLR 421

Arms Act, 1959 — Section 19Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 134, 136, 20, 226
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High Courts11 Oct 1966

Jagjivan Kanji Bhojani and Another Vs Mangal Co-operative Housing Society Ltd. and Others

Bombay High Court · AIR 1967 Bom 421 : (1967) 69 BOMLR 389 : (1967) MhLj 635

Constitution of India, 1950 — Article 226, 227
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High Courts11 Oct 1966

L.M. Mahurkar and Another Vs Sales Tax Officer, Circle II, Nagpur and Others

Bombay High Court · (1967) 66 ITR 561 : (1967) 20 STC 199

Bombay Sales Tax Act, 1959 — Section 71Income Tax Act, 1961 — Section 131, 288, 288(1)
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High Courts11 Oct 1966

Jayanthilal Purshottamdas Patel Vs Gordhandas Desai Private Ltd. and Another

Bombay High Court · (1968) 38 CompCas 405

Companies Act, 1956 — Section 108, 155
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