High Courts24 Dec 1965
S.N. Srikantia and Co. Vs Union of India and Another
Bombay High Court · AIR 1967 Bom 347 : (1966) 68 BOMLR 586
Arbitration Act, 1940 — Section 29Interest Act, 1839 — Section 1
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 1 of 11
High Courts21 Dec 1965
Kamalkar Shankar Warde and Another Vs Central Board of Trustees and Others
Bombay High Court · AIR 1967 Bom 259 : (1966) 68 BOMLR 682
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2
High Courts21 Dec 1965
Kamalakar Shankar Warde and Another Vs Central Board of Trustees and Others
Bombay High Court · AIR 1967 Bom 259 : (1966) 68 BOMLR 682
Constitution of India, 1950 — Article 226
High Courts20 Dec 1965
General Engineering Employees'' Union and Others Vs T.R. Bhagwath and Others
Bombay High Court · (1965) 12 BOM CK 0004
Industrial Disputes Act, 1947 — Section 12, 12(3), 18(3)
High Courts07 Dec 1965
Damomal Kausomal Raisinghani Vs Union of India and Others
Bombay High Court · AIR 1967 Bom 355 : (1966) 68 BOMLR 474
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 2, 144Constitution of India, 1950 — Article 226Displaced Persons (Claims) Supplementary Act, 1954 — Section 12, 5, 5(1)
High Courts06 Dec 1965Allowed
Dhanji Virjee Detenu Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 745
Constitution of India, 1950 — Article 226
High Courts06 Dec 1965
Arantee Manufacturing Corporation Vs Bright Bolts Private Ltd.
Bombay High Court · AIR 1967 Bom 440 : (1967) 69 BOMLR 444 : (1967) MhLj 38
Companies Act, 1956 — Section 294, 294(2), 9
High Courts02 Dec 1965
Mohanlal Hochandra Doshi Vs State of Maharashtra and Another
Bombay High Court · AIR 1967 Bom 224 : (1966) 68 BOMLR 555
Bombay Court Fees Act, 1959 — Section 40, 5Land Acquisition Act, 1894 — Section 18
High Courts26 Nov 1965
Savari Nathu (G.) and Others Vs Subhash Silk Mills, Bombay
Bombay High Court · (1966) 2 LLJ 910
Payment of Wages Act, 1936 — Section 15
High Courts25 Nov 1965
Mill Mazdoor Sabha, Bombay Vs Khetan Industries (Private) Ltd., No. 2, Bombay and Others
Bombay High Court · (1965) 11 BOM CK 0001
Payment of Bonus Act, 1965 — Section 10, 33, 34
High Courts24 Nov 1965
Bhuleshwar Swadeshi Mart, Bombay Vs Its Workmen
Bombay High Court · (1965) 11 BOM CK 0003
Industrial Disputes Act, 1947 — Section 10(1)Payment of Bonus Act, 1965 — Section 1(3)
High Courts23 Nov 1965
Dajiba Gurunath Gavane and Others Vs Sangappa Sharanappa Patil and Others
Bombay High Court · AIR 1967 Bom 264 : (1966) 68 BOMLR 470 : (1966) ILR (Bom) 1007 : (1966) MhLj 804
Bombay Village Panchayats Rules, 1959 — Rule 23(1), 33
High Courts19 Nov 1965Dismissed
Kashirao Vs Chunnibai
Bombay High Court · (1965) 11 BOM CK 0006
Berar Regulation of Agricultural Leases Act, 1951 — Section 16A, 6
High Courts19 Nov 1965Dismissed
Miss Kamalini Manmade Vs Union of India (UOI)
Bombay High Court · (1967) 69 BOMLR 512
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 400, 490, 499, 500
High Courts17 Nov 1965
Bhiku Keru Gade Vs Dashrath and Others
Bombay High Court · AIR 1967 Bom 267 : (1966) 68 BOMLR 464 : (1966) ILR (Bom) 997
Specific Relief Act, 1877 — Section 18Transfer of Property Act, 1882 — Section 18, 43
High Courts22 Oct 1965
Maria Antonica Rodrigues Vs D.R. Baliga and Others
Bombay High Court · AIR 1967 Bom 465 : (1967) 69 BOMLR 41
Married Womens Property Act, 1874 — Section 6
High Courts22 Oct 1965
Village Panchayat of Kanhan-Pipri, District Nagpur Vs Standing Committee, Zilla Parishad, Nagpur and Others
Bombay High Court · AIR 1967 Bom 283 : (1966) 68 BOMLR 828 : (1967) MhLj 70
Bombay Village Panchayats Act, 1959 — Section 124, 124(5), 176, 176(1), 176(2)Constitution of India, 1950 — Article 226Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 21, 22, 3, 4, 5
High Courts22 Oct 1965Allowed
Factory Manager, Model Mills, Nagpur, Ltd. Vs The State Industrial Court, Nagpur and others
Bombay High Court · (1965) 10 BOM CK 0014
Constitution of India, 1950 — Article 311, 311(2)
High Courts21 Oct 1965Allowed
C.P. Sugandha Bhandar and Co., Kamptee Vs Union of India
Bombay High Court · (1966) MhLj 555
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161