COURT ARCHIVE

Bombay High Court judgments, 1964

121 judgments · page 6 of 7

High Courts04 Mar 1964

Chapsibhai Dhanjibhai Vs Purshottam Motilal

Bombay High Court · AIR 1964 Bom 287 : (1964) 66 BOMLR 525 : (1964) MhLj 668

Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 12Limitation Act, 1908 — Article 142

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High Courts04 Mar 1964

Mahadeo Subhanji Adekar Vs Akaji Undersa Umathe

Bombay High Court · AIR 1965 Bom 129 : (1964) MhLj 528

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2Civil Procedure Code, 1908 (CPC) — Section 38, 47

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High Courts27 Feb 1964

Haribhau and Another Vs Maharashtra Renenue Tribunal, Nagpur and Others

Bombay High Court · AIR 1967 Bom 271 : (1964) 66 BOMLR 599 : (1964) ILR (Bom) 832 : (1964) MhLj 546

Bombay Tenancy and Agricultural Lands Act, 1958 — Section 21(3), 21(5)

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High Courts24 Feb 1964

Maharashtra State Electricity Board Vs Industrial Tribunal, Bombay and Others

Bombay High Court · (1964) 02 BOM CK 0013

Industrial Disputes Act, 1947 — Section 10, 18, 18(3), 25F, 25FF

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High Courts21 Feb 1964

State Vs Atmaram Mahadeo Ghosale

Bombay High Court · (1964) MhLj 471

Bombay Police Act, 1951 — Section 159, 161, 161(1)Constitution of India, 1950 — Article 372Penal Code, 1860 (IPC) — Section 201, 218, 34

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High Courts21 Feb 1964

Atmaram Mahadeo Ghosale and Others Vs State

Bombay High Court · AIR 1965 Bom 9 : (1964) 66 BOMLR 356 : (1965) CriLJ 18 : (1965) ILR (Bom) 103

Bombay Police Act, 1951 — Section 161, 161(1)Constitution of India, 1950 — Article 372

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High Courts20 Feb 1964

Smt. Josephine Mathew Concessio Vs Sowr Langdya Kini

Bombay High Court · (1964) 66 BOMLR 194 : (1964) MhLj 328

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High Courts14 Feb 1964Dismissed

Shri Kesheoraj Deo Sansthan Karanja Vs Bapurao Deoba

Bombay High Court · (1964) 66 BOMLR 519 : (1964) MhLj 589

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 2(12), 38

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High Courts12 Feb 1964

Deolal Sitaram Thakre Vs K.M. Galat Patil

Bombay High Court · (1964) 66 BOMLR 595 : (1964) MhLj 553

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 57, 68

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High Courts11 Feb 1964Dismissed

State of Maharashtra Vs Sheoshankar Bachhooram Pande

Bombay High Court · (1964) 66 BOMLR 476 : (1964) MhLj 561

Bombay Police Act, 1951 — Section 161Bombay Prohibition Act, 1949 — Section 105, 107, 117, 118, 120Constitution of India, 1950 — Article 14

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High Courts11 Feb 1964

Awantikabai Dinkar Ujagare Vs V.T. Jagtap

Bombay High Court · (1964) 66 BOMLR 442 : (1964) MhLj 536

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 9(1)(b)

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High Courts06 Feb 1964

Amritlal and Co. (Private), Ltd. Vs Employees'' State Insurance Corporation (At Bombay)

Bombay High Court · (1965) 2 LLJ 200

Employees State Insurance Act, 1948 — Section 66, 82Factories Act, 1948 — Section 21(1)

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High Courts04 Feb 1964

S.H. Motor Transport Company Vs Motilal Hiralal Mudholkar

Bombay High Court · AIR 1965 Bom 24 : (1964) 66 BOMLR 588 : (1964) ILR (Bom) 822 : (1965) MhLj 50

Industrial Disputes Act, 1947 — Section 2

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High Courts04 Feb 1964

S.H. Motor Transport Co. Vs Motilal and Others

Bombay High Court · AIR 1965 Bom 24 : (1964) 66 BOMLR 588 : (1964) ILR (Bom) 822 : (1965) MhLj 50

Berar Industrial Disputes Settlement Act, 1947 — Section 2(10)Constitution of India, 1950 — Article 226, 227

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High Courts03 Feb 1964Allowed

Sohanlal Pahladrai Vaid Vs State

Bombay High Court · (1964) 02 BOM CK 0002

Commissions of Inquiry Act, 1952 — Section 6Evidence Act, 1872 — Section 145

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High Courts31 Jan 1964

Abdul Mohamad Agra and Another Vs Peter Leo D''Mello and Another

Bombay High Court · AIR 1965 Bom 21 : (1964) 66 BOMLR 551 : (1965) ILR (Bom) 96

Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110, 110

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High Courts30 Jan 1964

Bank Silver Company Vs The Employees'' State Insurance Corporation, Bombay

Bombay High Court · AIR 1965 Bom 111 : (1964) 66 BOMLR 780 : (1965) ILR (Bom) 8 : (1965) MhLj 157

Employees State Insurance Act, 1948 — Section 2(12), 2(9)

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High Courts30 Jan 1964

Bank Silver Company Vs Employees'' State Insurance Corporation

Bombay High Court · (1964) 9 FLR 411

Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14), 2(21), 2(22)Factories Act, 1948 — Section 2(m)

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High Courts30 Jan 1964Allowed

Eknath Shankar Lonkar Vs Gorakh Krishna Patil

Bombay High Court · (1964) 66 BOMLR 584 : (1964) MhLj 691

Constitution of India, 1950 — Article 227

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High Courts29 Jan 1964Dismissed

Zahirabi Vs Shaikh Imam

Bombay High Court · (1964) MhLj 377

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