High Courts19 Dec 1962
Maneklal A. Mehta Vs The Municipal Commissioner
Bombay High Court · (1963) 65 BOMLR 480
Bombay Municipal Corporation Act, 1888 — Section 154
COURT ARCHIVE
Bombay High Court judgments, 1962
217 judgments · page 1 of 11
High Courts19 Dec 1962
Anandrao Vs Krishnaji
Bombay High Court · (1963) MhLj 587
Civil Procedure Code, 1908 (CPC) — Section 141, 47
High Courts14 Dec 1962
State of Maharashtra Vs Tanba Sadashio Kunbi
Bombay High Court · AIR 1964 Bom 82 : (1963) 65 BOMLR 477 : (1964) CriLJ 395 : (1963) ILR (Bom) 627 : (1963) MhLj 690
Penal Code, 1860 (IPC) — Section 441, 442, 448, 506
High Courts13 Dec 1962
New Great Insurance Co. of India Ltd. Vs Aktiselskaleet Set Astasiatsske Kampagni, Bombay
Bombay High Court · AIR 1964 Bom 71 : (1963) 65 BOMLR 487 : (1964) ILR (Bom) 151 : (1963) MhLj 768
Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 19, 34, 4, 4Common Law Procedure Act, 1854 — Section 11
High Courts13 Dec 1962
Administrator of the Shringeri Math, Jagatguru Shringeri Shankaracharya Shri Abhinav Vidyatirth Swamigal Vs Charity Commissioner, Bombay
Bombay High Court · AIR 1967 Bom 194 : (1963) 65 BOMLR 457 : (1964) ILR (Bom) 568
Bombay Public Trusts Act, 1950 — Section 2(18), 3(3), 79Bombay Public Trusts Registration Act, 1935 — Section 10, 3(3), 6Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Dec 1962
Kanayalal Hinlal Agarwal and Another Vs Talabsha Maghbulsha Musalman and Others
Bombay High Court · AIR 1964 Bom 157 : (1963) 65 BOMLR 452 : (1963) ILR (Bom) 139 : (1963) MhLj 751
Bombay Agricultural Debtors Relief Act, 1947 — Section 19Civil Procedure Code Amendment Act, 1956 — Section 68, 69, 70, 71, 72Civil Procedure Code, 1908 (CPC) — Section 48, 68
High Courts10 Dec 1962Dismissed
Narayan Dogra Shetty Vs Ramchandra Shivram Hingne
Bombay High Court · (1963) 65 BOMLR 449 : (1963) MhLj 686
High Courts06 Dec 1962
Chalisgaon Shri Laxmi Narayan Mills Co. Ltd. Vs Armitlal Kalidas Kanji
Bombay High Court · AIR 1964 Bom 76 : (1963) 65 BOMLR 746 : (1963) ILR (Bom) 587
Companies Act, 1913 — Section 171Contract Act, 1872 — Section 55, 73Limitation Act, 1908 — Section 14, 3
High Courts06 Dec 1962
Abdul Kayum Ahmad and Others Vs Damodhar Paikaji Kinhekar and Another
Bombay High Court · AIR 1964 Bom 46 : (1963) 65 BOMLR 505 : (1964) ILR (Bom) 17 : (1963) MhLj 738
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, 101Specific Relief Act, 1877 — Section 12, 21, 27
High Courts05 Dec 1962
Registrar, High Court, A.S., Bombay Vs S.K. Irani and Another
Bombay High Court · AIR 1963 Bom 254 : (1963) 65 BOMLR 131 : (1963) CriLJ 603 : (1963) ILR (Bom) 115
Commissions of Inquiry Act, 1952 — Section 4Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 1, 1(5), 10, 11, 12
High Courts03 Dec 1962
Dwarkadas Nathamal Vs Vimal alias Yamuna and Others
Bombay High Court · AIR 1964 Bom 42 : (1963) 65 BOMLR 588 : (1964) ILR (Bom) 68
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1 , Order 2 Rule 2(2), Order 2 Rule 2(3), Order 21 Rule 100, Order 21 Rule 103Limitation Act, 1963 — Article 109, 2
High Courts28 Nov 1962
Vasant Pandurang Deval Vs The State of Bombay
Bombay High Court · AIR 1963 Bom 269 : (1963) 65 BOMLR 444
Constitution of India, 1950 — Article 311, 311(2)
High Courts27 Nov 1962
Keshav Dnyanu Gorambekar Vs Dnyanu Rama Patil
Bombay High Court · (1963) 65 BOMLR 525 : (1963) MhLj 37
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts27 Nov 1962
Asha Jayawant and Another Vs Lalsingh and Another
Bombay High Court · AIR 1963 Bom 223 : (1963) 65 BOMLR 429 : (1963) MhLj 268
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts21 Nov 1962
Keshaorao Ramji Vs Gunwantrao Anyaji
Bombay High Court · (1963) 65 BOMLR 499 : (1963) MhLj 676
Central Provinces Tenancy Act, 1920 — Section 105Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)(c)
High Courts21 Nov 1962
Shantaram Dinkar Karnik Vs Malti Shantaram Karnik
Bombay High Court · AIR 1964 Bom 83 : (1963) 65 BOMLR 441 : (1963) ILR (Bom) 63 : (1963) MhLj 649
Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25
High Courts20 Nov 1962
Appellants: Merwanji Fardoonji Sethna Vs Respondent: Antelo Custodio Correa
Bombay High Court · AIR 1967 Bom 191 : (1963) 65 BOMLR 412 : (1964) ILR (Bom) 61 : (1963) MhLj 582
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(3B), 17, 5(12)
High Courts20 Nov 1962
Suratsing Chandanmal Oswal Vs Gulabchand Lachmandas Pardesi
Bombay High Court · AIR 1963 Bom 263 : (1963) 65 BOMLR 436 : (1963) MhLj 828
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 11, 152Limitation Act, 1908 — Article 152, 182, 182(2)
High Courts19 Nov 1962
Anandrao Kesheorao Pande Vs Krishnaji Baliram Dhapadkar
Bombay High Court · AIR 1964 Bom 232 : (1963) 65 BOMLR 417 : (1963) ILR (Bom) 99
Central Provinces and Berar Money Lenders Act, 1934 — Section 11Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 8, Order 9 Rule 9, 141, 47
High Courts16 Nov 1962Dismissed
Babulal Talakchand Shah Vs Purshottam Shridhar Joshi
Bombay High Court · (1963) 65 BOMLR 434 : (1963) MhLj 670
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12