High Courts16 Jan 1963Allowed
Kishnu Ghanshyam Vs Maroti Mukunda
Bombay High Court · (1963) 65 BOMLR 578 : (1963) MhLj 520
Contract Act, 1872 — Section 14Registration Act, 1908 — Section 35, 69Stamp Act, 1899 — Section 2, 35
COURT ARCHIVE
Bombay High Court judgments, 1963
125 judgments · page 7 of 7
High Courts14 Jan 1963Allowed
The Municipal Corporation Vs Hashu P. Advani
Bombay High Court · (1963) 65 BOMLR 494 : (1963) MhLj 763
Constitution of India, 1950 — Article 226
High Courts14 Jan 1963
Shamsunder Rajkumar Vs Bharat Oil Mills
Bombay High Court · AIR 1964 Bom 38 : (1963) 65 BOMLR 584 : (1963) ILR (Bom) 436 : (1963) MhLj 414
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3Evidence Act, 1872 — Section 1, 2, 3Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts11 Jan 1963
Malabar Hill Co-operative Housing Society Ltd. Vs K.L. Gauba and Others
Bombay High Court · AIR 1964 Bom 147 : (1963) 65 BOMLR 533 : (1964) CriLJ 652
Bombay Co-operative Societies Act, 1925 — Section 54, 54(1), 54(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Contempt of Courts Act, 1971 — Section 3, 3(1), 3(2)
High Courts09 Jan 1963Dismissed
Totaram Krishnaji Vs Shripal Sidha Swami Math Sansthan
Bombay High Court · (1963) MhLj 633
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 88cEvidence Act, 1872 — Section 114