High Courts27 Jul 1965
V.V. Iyer Vs Jasjit Singh
Bombay High Court · (1972) 74 BOMLR 77
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 5 of 11
High Courts23 Jul 1965
Manibai and Another Vs Raj Kumar Harpal Deo and Another
Bombay High Court · AIR 1967 Bom 92 : (1966) 68 BOMLR 180 : (1966) ILR (Bom) 659
Motor Vehicles Act, 1939 — Section 110, 110F
High Courts22 Jul 1965
The Government Pleader, High Court Vs S.L. Jain
Bombay High Court · (1965) 67 BOMLR 901 : (1966) MhLj 158
COMPANIES ACT, 1956 — Section 439Insurance Act, 1938 — Section 53
High Courts22 Jul 1965
Gajanan Vishwanath Ketkar Vs The State
Bombay High Court · AIR 1967 Bom 96 : (1966) 68 BOMLR 321 : (1967) CriLJ 427 : (1966) ILR (Bom) 839
Defence of India Rules, 1962 — Rule 30(1)
High Courts20 Jul 1965
Tukaram Zipru Wani Vs Baban Dhondu Deshmukh
Bombay High Court · (1965) 67 BOMLR 908 : (1966) MhLj 171
Bombay Land Revenue Code, 1879 — Section 70Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(2)
High Courts20 Jul 1965
Gagandas Hotchand Vs J.S. Bajaj
Bombay High Court · (1965) 67 BOMLR 911
Administration of Evacuee Property Act, 1950 — Section 10, 12Constitution of India, 1950 — Article 226, 227, 32Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 16, 17, 19
High Courts19 Jul 1965Allowed
Narbhaisingh Vs State of Maharashtra
Bombay High Court · (1966) MhLj 565
Bombay Prohibition Act, 1949 — Section 66(1), 66(I)(b)Evidence Act, 1872 — Section 114
High Courts15 Jul 1965
Maruti Shidalappa Vs Shivappa Mallappa Chaugule and Another
Bombay High Court · AIR 1967 Bom 39 : (1966) 68 BOMLR 283
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts14 Jul 1965Allowed
Shripat Daulatrao Vs Smt. Saraswatibai and another
Bombay High Court · (1965) MhLj 793
Bombay Court Fees Act, 1959 — Section 6(ii)
High Courts13 Jul 1965
Extrusion Processes Private Ltd. Vs Goregaon Electrical Industries Private Ltd.
Bombay High Court · (1966) MhLj 693
High Courts09 Jul 1965
Mrs. Khairunnissa A.K. Siddiki Vs The Municipal Corporation of the City of Bombay
Bombay High Court · (1965) 67 BOMLR 903
Civil Procedure Code, 1908 (CPC) — Section 11, 13, 141, 26, 47Limitation Act, 1963 — Section 2, 3
High Courts07 Jul 1965Dismissed
In Re: Aruna Purshottam Sonawala and Colaba Land and Mills Co. Ltd.
Bombay High Court · (1966) MhLj 850
Companies Act, 1956 — Section 477
High Courts07 Jul 1965
Pravin Sankalchand Shah Vs D.B. Dalal (Official Liquiddator)
Bombay High Court · (1967) 37 CompCas 317
Companies Act, 1956 — Section 477, 543
High Courts07 Jul 1965
Indian Hume Pipe Company Ltd. Vs Bhimarao Baliram Gajbhiya
Bombay High Court · (1967) 14 FLR 92 : (1966) MhLj 625 : (1966) MhLj 318
Industrial Disputes Act, 1947 — Section 25F, 25H, 33C(2)
High Courts07 Jul 1965
Sohanlal G. Sanghi Vs Commissioner of Income Tax, Nagpur
Bombay High Court · (1966) 61 ITR 203
Income Tax Act, 1922 — Section 4(3)
High Courts07 Jul 1965
Indian Hume Pipe Co. Ltd. Vs Bhirmrao and Another
Bombay High Court · AIR 1966 Bom 270 : (1965) 67 BOMLR 820 : (1966) ILR (Bom) 343 : (1966) MhLj 318
Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts01 Jul 1965
Rambhau Jairam Dhamange Vs Vinkur Co-operative Society Ltd. and Others (Intervener-Dinkar)
Bombay High Court · AIR 1966 Bom 187 : (1965) 67 BOMLR 877 : (1966) ILR (Bom) 616 : (1966) MhLj 1
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 22, 23, 54Industrial Disputes Act, 1947 — Section 10, 10(2), 19(2), 2Payment of Wages Act, 1936 — Section 15
High Courts01 Jul 1965
Hajarimal Girdharilalji Shop Vs Harinarayan Sheonarayan Maheshwari
Bombay High Court · (1965) 67 BOMLR 816 : (1965) MhLj 797
Contract Act, 1872 — Section 65
High Courts01 Jul 1965
Rambhau Jairam Dhamange and Others Vs The President, Vinkar Co-operative Society Ltd., Chanda and Others
Bombay High Court · AIR 1966 Bom 187 : (1965) 67 BOMLR 877 : (1966) ILR (Bom) 616 : (1966) MhLj 1
High Courts01 Jul 1965
Rambhau Jairam Dhamange Vs Vinkur Co-operative Society Ltd. and Others (Intervener - Dinkar)
Bombay High Court · (1967) 14 FLR 27
Industrial Disputes Act, 1947 — Section 10(2), 2