High Courts28 Jun 1965
Raje Vyankatrao Jagjiwanrao Deshmukh Vs Sitalprasad Sivnath
Bombay High Court · (1965) 67 BOMLR 868 : (1965) MhLj 913
Berar Regulation of Agricultural Leases Act, 1951 — Section 16, 16A, 2(j)
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 6 of 11
High Courts28 Jun 1965
S.W.V. Fredricks Vs Krishna Sopanrao Kamble and Others
Bombay High Court · AIR 1967 Bom 324 : (1965) 67 BOMLR 928 : (1966) ILR (Bom) 456
Cantonments Act, 1924 — Section 31Cantonments Electoral Rules, 1945 — Rule 42, 43, 44, 45
High Courts28 Jun 1965
Himco Industries (G.M.C.) Ltd., Bombay Vs Industrial Tribunal (N.A. Athalye), Maharashtra and Others
Bombay High Court · (1965) 06 BOM CK 0002
High Courts25 Jun 1965
Pearly Andrew Franz Vs Official Assignee and Another
Bombay High Court · AIR 1966 Bom 121 : (1965) 67 BOMLR 654 : (1966) ILR (Bom) 325 : (1965) MhLj 807
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(1)Presidency Towns Insolvency Act, 1909 — Section 10(1), 17
High Courts25 Jun 1965
Assistant Collr. of Cus. Vs Warana Sahakari Sakhar Karkhana
Bombay High Court · (1965) 06 BOM CK 0007
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 20, 39
High Courts25 Jun 1965
Pearly Andrew Franz Vs Official Assignee
Bombay High Court · (1965) 11 FLR 365 : (1965) 2 LLJ 478 : (1965) MhLj 807
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10
High Courts23 Jun 1965Allowed
Nilkanthrao Vs Gangabai
Bombay High Court · (1966) MhLj 545
Penal Code, 1860 (IPC) — Section 147, 323, 379, 390, 391
High Courts21 Jun 1965
State Trading Corporation of India Ltd. Vs Ironside Ltd. and Another
Bombay High Court · AIR 1966 Bom 126 : (1965) 67 BOMLR 644 : (1966) ILR (Bom) 312
Bombay Court Fees Act, 1959 — Section 2(C), 5(1)Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 26
High Courts18 Jun 1965
Anant Baburao Sawant and Others Vs State
Bombay High Court · AIR 1967 Bom 109 : (1966) 68 BOMLR 187 : (1967) CriLJ 440 : (1966) ILR (Bom) 803
Constitution of India, 1950 — Article 256, 258, 353Defence of India Act, 1962 — Section 3Defence of India Rules, 1962 — Rule 30(1)
High Courts16 Jun 1965
Arjandas Dayaram Vachhani Vs J.S. Bajaj and Others
Bombay High Court · AIR 1966 Bom 133 : (1965) 67 BOMLR 721 : (1966) ILR (Bom) 307 : (1966) MhLj 22
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 40Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 19, 19(3)
High Courts16 Jun 1965
Maharashtra Sugar Mills Ltd. Vs Ashru Jaiwant Tribhuvan
Bombay High Court · AIR 1966 Bom 240 : (1965) 67 BOMLR 893 : (1966) ILR (Bom) 610 : (1967) MhLj 220
Workmens Compensation Act, 1923 — Section 2, 4
High Courts15 Jun 1965
Bashir Hussain Peshimam Vs Gulam Mohomed Ismail Peshimam and Others
Bombay High Court · AIR 1966 Bom 253 : (1965) 67 BOMLR 748 : (1966) CriLJ 1395 : (1966) ILR (Bom) 770
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 252, 253, 254, 255Evidence Act, 1872 — Section 145, 157
High Courts14 Jun 1965Allowed
Krishnaji Dattatraya Bapat Vs Dr. Shankar Ramchandra Abhyankar
Bombay High Court · (1965) 67 BOMLR 690 : (1966) MhLj 65
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15
High Courts13 May 1965
Prakash Cotton Mills (Private) Ltd. Vs Athalye (N.A.) (Industrial Court, Bombay) and Others
Bombay High Court · (1966) 2 LLJ 21
Industrial Disputes Act, 1947 — Section 10, 10(4), 3
High Courts27 Apr 1965
Bharat Textile Engineering Works Vs N.A. Athalve and Others
Bombay High Court · AIR 1967 Bom 433 : (1966) 1 LLJ 582
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 15
High Courts27 Apr 1965
Bharat Textile Engineering Works, Bombay Vs Industrial Tribunal (N.A. Athalye), Maharashtra and Others
Bombay High Court · AIR 1967 Bom 433 : (1966) 1 LLJ 582
High Courts26 Apr 1965
Sarjubai Madangopal Bhangadia Vs Pukhraj Motilal Kochar
Bombay High Court · (1965) 67 BOMLR 926
High Courts23 Apr 1965
Smt. Salubai Vs Chandu and others
Bombay High Court · (1965) 04 BOM CK 0013
Constitution of India, 1950 — Article 13, 13(2), 14, 19, 200Government of India Act, 1935 — Section 299(2), 299(2)Hindu Succession Act, 1956 — Section 14
High Courts23 Apr 1965Dismissed
Shaligram Hiralal Chandak Vs Govindrao Ratanlal
Bombay High Court · (1965) 67 BOMLR 702 : (1966) MhLj 67
Representation of the People Act, 1951 — Section 100, 123
High Courts23 Apr 1965
Ankush Narayan Shingate Vs Janabai Kom Rama Sawat and Others
Bombay High Court · AIR 1966 Bom 174 : (1965) 67 BOMLR 864 : (1966) MhLj 92
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 14, 5, 8Hindu Succession Act, 1956 — Section 14, 15