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BARE ACTS

Bombay Land Requisition Act, 1948


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Related judgement on Bombay Land Requisition Act, 1948

B.K. RAVICHANDRA vs. UNION OF INDIA, 2020 Latest Caselaw 614 SC CHEBROLU LEELA PRASAD RAO vs. STATE OF A.P., 2020 Latest Caselaw 319 SC Kaikhosrou (Chick) Kavasji Framji Vs. Union of India, 2019 Latest Caselaw 290 SC Prabhudas Damodar Kotecha & Ors. vs. Manhabala Jeram Damodar & Anr. [August 13, 2013], 2013 Latest Caselaw 544 SC Welfare Assocn. A.R.P., Maharashtra & ANR Vs. Ranjit P. Gohil & Ors [2003] INSC 101 (18 February 2003), 2003 Latest Caselaw 100 SC Maheshchandra Trikamji Gajjar Vs. The State of Maharashtra & Ors [2000] INSC 120 (9 March 2000), 2000 Latest Caselaw 119 SC West Bengal Housing Board Vs. Brijendra Prasad Gupta & Ors [1997] INSC 579 (9 July 1997), 1997 Latest Caselaw 495 SC Kunal & Chaudhari Vs. Purshottam B. Todi & ANR [1997] INSC 280 (11 March 1997), 1997 Latest Caselaw 250 SC Grahak Sanstha Manch Vs. State of Maharashtra [1994] INSC 267 (27 April 1994), 1994 Latest Caselaw 263 SC S. Prakasha Rao & ANR Vs. Commissioner of Commercial Taxes & Ors [1990] INSC 55 (23 February 1990), 1990 Latest Caselaw 55 SC Madan Gopal Agarwal Vs. District Magistrate, Allahabad & Ors [1972] INSC 253 (10 October 1972), 1972 Latest Caselaw 253 SC Shah & Co., Bombay Vs. The State of Maharashtra & ANR [1967] INSC 93 (6 April 1967), 1967 Latest Caselaw 93 SC Mongibai Hariram Vs. State of Maharashtra & ANR [1965] INSC 220 (25 October 1965), 1965 Latest Caselaw 220 SC The State of Bombay Vs. R. S. Nanji [1956] INSC 2 (17 January 1956), 1956 Latest Caselaw 2 SC The State of Bombay Vs. Ali Gulshan [1955] INSC 49 (4 October 1955), 1955 Latest Caselaw 49 SC