High Courts22 Apr 1965
Chirak Chandu Khatik Vs G.V. Kshirsagar
Bombay High Court · (1965) 67 BOMLR 657 : (1965) MhLj 805
Bombay Village Panchayats Act, 1958 — Section 40(1)(b)
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 7 of 11
High Courts22 Apr 1965
State of Bombay Vs Ganpat Dhondiba Sawant
Bombay High Court · AIR 1966 Bom 228 : (1965) 67 BOMLR 852 : (1966) ILR (Bom) 593 : (1966) MhLj 159
Bombay Police Act, 1951 — Section 4
High Courts21 Apr 1965
Maharashtra State Electricity Board Vs Madhusudandass and Brothers
Bombay High Court · AIR 1966 Bom 160 : (1965) 67 BOMLR 919 : (1966) ILR (Bom) 585
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Electricity (Supply) Act, 1948 — Section 24, 26, 46, 70Electricity Act, 1910 — Section 24
High Courts16 Apr 1965Allowed
Yadav Bhika Warade Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1965) MhLj 753
Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 1965Dismissed
Argo Marine Supply Co. Vs S.S. "Easthampton," An American Steamship
Bombay High Court · (1969) 71 BOMLR 832
Admiralty Courts Act, 1861 — Section 5
High Courts15 Apr 1965
Commissioner of Income Tax, Bombay City II Vs New Citizen Bank of India Limited and Another
Bombay High Court · (1965) 58 ITR 468
Income Tax Act, 1922 — Section 66(1)
High Courts15 Apr 1965
Premier Automobiles Ltd. Vs Income Tax Officer, Circle I(3), Bombay and Others
Bombay High Court · (1966) 59 ITR 656
Income Tax Act, 1961 — Section 139, 139(1), 160, 160(1), 161
High Courts09 Apr 1965
Shaikh Omar Shaikhlal Vs Mohammadji Madarji
Bombay High Court · (1965) 67 BOMLR 815 : (1966) MhLj 55
High Courts08 Apr 1965
Trimbak Narayan Bhagwat Vs Kumudini Trimbak Bhagawat
Bombay High Court · AIR 1967 Bom 80 : (1965) 67 BOMLR 837 : (1966) ILR (Bom) 482 : (1966) MhLj 83
Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Marriage Act, 1955 — Section 10(1)
High Courts07 Apr 1965
Kashiram Pandurang Rajguru Vs Maharashtra Revenue Tribunal, Bench at Nagpur and Others
Bombay High Court · AIR 1966 Bom 147 : (1965) 67 BOMLR 940 : (1966) ILR (Bom) 228
Bombay Tenancy and Agricultural lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 30(1)Constitution of India, 1950 — Article 227
High Courts05 Apr 1965
Abdus Shukoor Shaikh Dawood Vs A.M. Chatterjea and Another
Bombay High Court · AIR 1966 Bom 109 : (1965) 67 BOMLR 532 : (1966) ILR (Bom) 224 : (1965) MhLj 829
Foreign Exchange Regulation Act, 1947 — Section 2
High Courts03 Apr 1965
Rallis India Ltd., Bombay Vs Its Workman
Bombay High Court · (1965) 2 LLJ 712
Industrial Disputes Act, 1947 — Section 10(1), 12(5)Payment of Bonus Act, 1965 — Section 13, 23, 3, 34
High Courts01 Apr 1965
Joaquina Cardoze Vs Shipping Corporation of India Ltd.
Bombay High Court · AIR 1968 Bom 265 : (1966) 2 LLJ 823
Limitation Act, 1963 — Section 5Payment of Wages Act, 1936 — Section 15Workmens Compensation Act, 1923 — Section 10, 10A, 10A(1), 10A(2), 10A(4)
High Courts31 Mar 1965
Sabita Bhagwandas Shah and Others Vs K.P. Majumdar, 2nd Income Tax Officer, Bombay
Bombay High Court · (1966) 59 ITR 652
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts29 Mar 1965
Dattatraya Sadashiv Dhond Vs Ganpati Ranghu Gaoli
Bombay High Court · (1965) 67 BOMLR 521 : (1965) MhLj 881
High Courts29 Mar 1965
The Union Bank of India Ltd. Vs M. Pachappa
Bombay High Court · (1967) 69 BOMLR 782
Constitution of India, 1950 — Article 19, 226Penal Code, 1860 (IPC) — Section 124A
High Courts26 Mar 1965
Indubai Vs Vyankati Vithoba Sawadba and Others
Bombay High Court · AIR 1966 Bom 64 : (1965) 67 BOMLR 612 : (1966) ILR (Bom) 214
Hindu Succession Act, 1956 — Section 14(2), 4Hindu Womens Right to Property Act, 1937 — Section 3(2)Limitation Act, 1963 — Article 64, 65
High Courts25 Mar 1965Dismissed
Chaitram Dagadu Sonavane Vs The Malegaon Panchayat Samiti
Bombay High Court · (1965) 67 BOMLR 516 : (1965) MhLj 663
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 72(2)
High Courts25 Mar 1965Dismissed
Jagannath Ganbaji Chikhale Vs Gulabrao Raghobaji Bobde
Bombay High Court · (1965) 67 BOMLR 609 : (1965) MhLj 426
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226, 227, 367General Clauses Act, 1897 — Section 8
High Courts24 Mar 1965
Salubai Ramchandra and Others Vs Chandu Saju and Others
Bombay High Court · AIR 1966 Bom 194 : (1966) 68 BOMLR 295 : (1966) MhLj 289
Berar Land Revenue Code, 1928 — Section 53, 54Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 1, 38(7)Constitution of India, 1950 — Article 13, 13(3), 14, 16, 19