High Courts01 Sept 1964
State Vs Shavakshaw Ratanji Deboo
Bombay High Court · (1965) 2 LLJ 406
Maharashtra Shops and Establishments Act, 1948 — Section 18(1), 342, 60, 60(1), 62Maharashtra Shops and Establishments Rules, 1961 — Rule 20(13)
COURT ARCHIVE
Bombay High Court judgments, 1964
121 judgments · page 3 of 7
High Courts31 Aug 1964Allowed
The State of Bombay Vs Shivabalak Gaurishankar Dube
Bombay High Court · (1965) 67 BOMLR 438
Constitution of India, 1950 — Article 19, 31
High Courts28 Aug 1964Dismissed
The Commercial Credit Corporation (1943) Private Limited Vs The State of Maharashtra
Bombay High Court · (1965) 67 BOMLR 138
Constitution of India, 1950 — Article 226, 227
High Courts28 Aug 1964
Jobanputra (B.K.) Vs Kalelkar (B.S.)
Bombay High Court · (1965) 1 LLJ 543 : (1965) MhLj 190
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 10Industrial Disputes Act, 1947 — Section 11, 12, 13, 14, 15
High Courts28 Aug 1964
B.K. Jobanputra and Others Vs B.S. Kalekar and Others
Bombay High Court · AIR 1965 Bom 146 : (1965) 67 BOMLR 1 : (1965) 10 FLR 104 : (1965) ILR (Bom) 239
Industrial Disputes Act, 1947 — Section 18(3)Payment of Wages Act, 1936 — Section 2
High Courts27 Aug 1964
A.N. Tendulkar Vs C.F. Mathias and Another
Bombay High Court · AIR 1965 Bom 187 : (1965) 67 BOMLR 11 : (1965) ILR (Bom) 280 : (1965) MhLj 477
Bombay District Municipal Act, 1901 — Section 23(7), 24(1), 46Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 1964Dismissed
Vijaykumar minor through father Tukaram Dyanoba Vs Gokulchand Surajmal
Bombay High Court · (1966) MhLj 446
Civil Procedure Code, 1908 (CPC) — Section 100, 107Contract Act, 1872 — Section 196, 197, 198, 199Evidence Act, 1872 — Section 92
High Courts25 Aug 1964
Forbes Forbes Campbell and Co. Ltd. Vs Mahanand Sharma
Bombay High Court · (1965) 2 LLJ 455
Workmens Compensation Act, 1923 — Section 30(1)
High Courts24 Aug 1964Dismissed
The State of Maharashtra Vs Mayer Hans George
Bombay High Court · (1965) 67 BOMLR 583
Defence of India Rules, 1962 — Rule 141Foreign Exchange Regulation Act, 1947 — Section 24(1), 8(1)
High Courts24 Aug 1964
State Vs Hiraman Punja Vidhate
Bombay High Court · AIR 1965 Bom 154 : (1965) 67 BOMLR 16 : (1965) CriLJ 349 : (1965) ILR (Bom) 237
Criminal Procedure Code, 1898 (CrPC) — Section 417Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 376
High Courts12 Aug 1964
Tribuwandas Gulabchand and Brothers, Nagpur Vs The State of Maharashtra
Bombay High Court · (1965) 16 STC 452
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
High Courts11 Aug 1964Dismissed
Jagannath Sonu Parkar Vs The State
Bombay High Court · (1965) 67 BOMLR 38
General Clauses Act, 1897 — Section 26, 8
High Courts10 Aug 1964
Ganesh Narayan and Others Vs Commissioner, Nagpur Division, Nagpurand Others
Bombay High Court · AIR 1965 Bom 92 : (1964) 66 BOMLR 807 : (1965) ILR (Bom) 200 : (1965) MhLj 577
Bombay Commissioners of Divisions Act, 1957 — Section 3(4)Land Acquisition Act, 1894 — Section 5
High Courts10 Aug 1964
Madhavrao Tatyasaheb Ghatge Vs Collector, District Kolhapur and Others
Bombay High Court · AIR 1965 Bom 217 : (1964) 66 BOMLR 784 : (1965) ILR (Bom) 184 : (1965) MhLj 146
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 12, 14, 14(2), 2, 27(5)Maharashtra Zilla Parishad Election Rules, 1962 — Rule 11(1), 37, 38, 43(1)
High Courts07 Aug 1964
Mohammad Ilyas Alvi Vs State of Maharastra
Bombay High Court · AIR 1965 Bom 156 : (1965) 67 BOMLR 170 : (1965) ILR (Bom) 317 : (1965) 2 LLJ 487
Civil Services (Classification, Control and Appeal) Rules — Rule 57Constitution of India, 1950 — Article 233, 235Evidence Act, 1872 — Section 124
High Courts07 Aug 1964
Mohammad Ilyas Alvi Vs State of Maharashtra
Bombay High Court · AIR 1965 Bom 156 : (1965) 67 BOMLR 170 : (1965) ILR (Bom) 317 : (1965) 2 LLJ 487
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 1, 5Constitution of India, 1950 — Article 217(1), 226, 227, 233, 234General Clauses Act, 1897 — Section 16
High Courts07 Aug 1964
Kamalabai Harjivandas Pareka Vs T.B. Desaid and Another
Bombay High Court · AIR 1966 Bom 36 : (1965) 67 BOMLR 85
Constitution (Amendment) Act, 1955 — Article 226Constitution of India, 1950 — Article 31, 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8, 8(1), 8(3)
High Courts05 Aug 1964
M.W. Pradhan Vs Panchal Engineering Works
Bombay High Court · AIR 1967 Bom 48 : (1965) 67 BOMLR 18 : (1966) ILR (Bom) 965
Limitation (Amendment) Act, 1963 — Article 1Limitation Act, 1908 — Article 85Partnership Act, 1932 — Section 46, 47
High Courts31 Jul 1964
Sadruddin Suleman Jhaveri Vs J.H. Patwardhan and Others
Bombay High Court · AIR 1965 Bom 224 : (1965) 67 BOMLR 101 : (1965) ILR (Bom) 394 : (1965) MhLj 290
Bombay Commissioners of Divisions Act, 1957 — Section 3(2), 3(4)Bombay Land Acquisition (Amendment) Act, 1958 — Section 3(2), 4, 6Constitution of India, 1950 — Article 14, 19(1), 245, 254(2), 31
High Courts28 Jul 1964
Gorakh Tulji Mahale Vs The State of Maharashtra
Bombay High Court · (1964) 07 BOM CK 0006
Bombay Police Act, 1951 — Section 159, 161Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 161, 218, 409, 477A