High Courts18 Dec 1963
Bhausa hanmantsa Pawar Vs The State of Maharashtra
Bombay High Court · (1964) 66 BOMLR 362 : (1964) MhLj 401
Bombay Prohibition Act, 1949 — Section 24A, 59A, 65, 66, 6AConstitution of India, 1950 — Article 20, 226
COURT ARCHIVE
Bombay High Court judgments, 1963
115 judgments · page 1 of 6
High Courts18 Dec 1963
Shiramabai Vs Kalgonda Bhimgonda and Others
Bombay High Court · AIR 1964 Bom 263 : (1964) 66 BOMLR 351 : (1964) MhLj 407
Hindu Succession Act, 1956 — Section 6Hindu Womens Right to Property Act, 1937 — Section 4
High Courts17 Dec 1963
State Vs Drupati Sahijisingh Bhawnani
Bombay High Court · AIR 1965 Bom 6 : (1964) 66 BOMLR 281 : (1965) CriLJ 15 : (1964) ILR (Bom) 656 : (1964) MhLj 393
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(3)Imports and Exports (Control) Act, 1947 — Section 5Sea Customs Act, 1878 — Section 167(81)
High Courts12 Dec 1963
Poona Electric Supply Company Ltd., Poona Vs Industrial Tribunal (S. Taki Bilgrami) and Others
Bombay High Court · (1965) 1 LLJ 485
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 10(2)
High Courts10 Dec 1963
Hans George Vs State
Bombay High Court · AIR 1964 Bom 274 : (1964) 66 BOMLR 262 : (1964) CriLJ 650 : (1964) ILR (Bom) 319 : (1964) MhLj 441
Defence of India Rules, 1939 — Rule 119, 81(4)Foreign Exchange Regulation Act, 1947 — Section 23, 23(1, 23(2), 23(3), 8(1)Reserve Bank of India Act, 1934 — Section 8
High Courts28 Nov 1963
Vithoba Maruti Chavan Vs S.Taki Bilgrami and Another
Bombay High Court · AIR 1965 Bom 81 : (1964) 66 BOMLR 426 : (1964) ILR (Bom) 778
Bombay Industrial Relations Act, 1946 — Section 78, 78(1)
High Courts28 Nov 1963
Vithoba Maruti Chavan Vs Taki Bilgrami S.
Bombay High Court · (1964) MhLj 717
Industrial Disputes Act, 1947 — Section 19, 2
High Courts27 Nov 1963
Vasant Pandurang Deval Vs State of Bombay
Bombay High Court · (1963) 11 BOM CK 0001
Constitution of India, 1950 — Article 311, 311(2)Government of India Act, 1935 — Section 240(3)
High Courts19 Nov 1963
State Vs Madhukar Gopinath Lolge
Bombay High Court · AIR 1967 Bom 61 : (1965) 67 BOMLR 226 : (1967) CriLJ 167 : (1965) ILR (Bom) 257 : (1965) MhLj 402
Bombay Prohibition Act, 1949 — Section 66(1), 83Evidence Act, 1872 — Section 3, 45
High Courts15 Nov 1963
Indian Coffee Workers'' Co-operative Stores Ltd. and Another Vs Bachoobai Cowasjee Dhanjeeshaw and Others
Bombay High Court · AIR 1967 Bom 210 : (1964) 66 BOMLR 338 : (1964) ILR (Bom) 484 : (1964) MhLj 478
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15, 29
High Courts15 Nov 1963
Ramchandra Dhondu Dalvi Vs Vithaldas Gokuldas
Bombay High Court · AIR 1964 Bom 251 : (1964) 66 BOMLR 277 : (1964) MhLj 397
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 37 Rule 3
High Courts01 Nov 1963
Shankar Dhawan and Others Vs Sales Tax Officer, Circle II, Nagpur and Another
Bombay High Court · (1964) MhLj 24 : (1964) 15 STC 292
Central Provinces and Berar Sales Tax Act, 1947 — Section 2
High Courts15 Oct 1963Allowed
Gopal Ramji Dhenge Vs The Returning Officer, Lakhani Electoral Division
Bombay High Court · (1964) 66 BOMLR 542 : (1964) MhLj 656
Constitution of India, 1950 — Article 226, 227, 329
High Courts15 Oct 1963
State Vs Sheshappa Dudhappa Tambade
Bombay High Court · AIR 1964 Bom 253 : (1964) 66 BOMLR 230 : (1964) CriLJ 523 : (1964) MhLj 360
Bombay Prohibition (Extension and Amendment) Act, 1959 — Section 66(2)Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 2, 24, 4(2)
High Courts14 Oct 1963Allowed
Pheroze Jehangir Dastoor Vs Mrs. Roshan Jal Nanavaty
Bombay High Court · (1964) MhLj 339
Constitution of India, 1950 — Article 210, 240Penal Code, 1860 (IPC) — Section 114, 120B, 143, 3, 341
High Courts14 Oct 1963
Pheroze Jehangir Dastoor Vs The State
Bombay High Court · AIR 1964 Bom 264 : (1964) 66 BOMLR 225
Constitution of India, 1950 — Article 240Criminal Procedure Code, 1898 (CrPC) — Section 188Goa, Daman and Diu (Laws) Regulation, 1962 — Section 3, 3(1), 3(2), 5
High Courts01 Oct 1963Allowed
George Fernandes Vs The State of Maharashtra
Bombay High Court · (1964) 66 BOMLR 185 : (1964) MhLj 297
Constitution of India, 1950 — Article 226Prisons Act, 1894 — Section 4, 45, 59
High Courts01 Oct 1963
In Re: Shree Madhav Mills Ltd.
Bombay High Court · AIR 1967 Bom 219 : (1966) 68 BOMLR 551 : (1967) 15 FLR 430 : (1966) 2 LLJ 827 : (1966) MhLj 833
Companies Act, 1956 — Section 445(3), 451, 457Industrial Disputes Act, 1947 — Section 2, 25FFF(1)
High Courts26 Sept 1963
State of Maharashtra Vs Syndicate Transport Co. (P) Ltd. and Others
Bombay High Court · AIR 1964 Bom 195 : (1964) 66 BOMLR 197 : (1964) CriLJ 276 : (1964) MhLj 308
Criminal Procedure Code, 1898 (CrPC) — Section 386, 388General Clauses Act, 1897 — Section 3, 3(42)Interpretation Act, 1889 — Section 2