High Courts23 Mar 1965Allowed
Sahebrao Anna Ritpure Vs Dattatraya Krishnajee Patel
Bombay High Court · (1965) 67 BOMLR 774 : (1966) MhLj 17
Registration Act, 1908 — Section 17, 49
COURT ARCHIVE
Bombay High Court judgments, 1965
213 judgments · page 8 of 11
High Courts23 Mar 1965
Rukmanibai Khimji Cooverji Vs Shivnarayan Ram Ashre
Bombay High Court · (1965) 67 BOMLR 692
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11A, 12, 13, 13A
High Courts22 Mar 1965
Bhagirthibai Shankar Jadhav Vs Popat Shankar Bhusal
Bombay High Court · (1965) 67 BOMLR 468 : (1965) MhLj 629
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 33B
High Courts19 Mar 1965
Ishwara Bhau Sawant Vs Pandurang Vasudeo Karmarkar
Bombay High Court · (1965) 67 BOMLR 558 : (1965) MhLj 893
Transfer of Property Act, 1882 — Section 60, 76
High Courts16 Mar 1965
The Lasalgaon Merchants Co-operative Bank Ltd. Vs Prabhudas Hathibhai and Others
Bombay High Court · AIR 1966 Bom 134 : (1965) 67 BOMLR 823 : (1966) ILR (Bom) 526
Bombay Land Revenue Code, 1879 — Section 150, 154Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 46(2)Constitution of India, 1950 — Article 264, 31(1)
High Courts15 Mar 1965
Sakinabi and Others Vs Salebhai Hasanali Engineer
Bombay High Court · AIR 1967 Bom 9 : (1965) 67 BOMLR 571 : (1966) ILR (Bom) 100
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Presidency Small Cause Courts Act, 1882 — Section 41Succession Act, 1925 — Section 305, 306
High Courts15 Mar 1965
Seksaria Cotton Mills Ltd. Vs A.E. Naik and Others
Bombay High Court · (1967) 37 CompCas 656
Companies Act, 1956 — Section 390, 391, 392, 439, 454
High Courts11 Mar 1965
Maruti Gurappa and Another Vs Krishna Bala and Another
Bombay High Court · AIR 1967 Bom 34 : (1965) 67 BOMLR 767 : (1966) ILR (Bom) 291
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 47Transfer of Property Act, 1882 — Section 53A
High Courts11 Mar 1965Allowed
Dattu Bala Nikam Vs Vinayakrao Shripatrao Patwardhan
Bombay High Court · (1965) 67 BOMLR 465 : (1965) MhLj 625
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29
High Courts11 Mar 1965
State Vs Bhalchandra Waman Pethe
Bombay High Court · AIR 1966 Bom 122 : (1965) 67 BOMLR 472 : (1966) CriLJ 400 : (1965) MhLj 668
Penal Code, 1860 (IPC) — Section 304A, 337, 53
High Courts10 Mar 1965
Queen''s Chemists Mfg. Department Vs G. Koruthu and Another
Bombay High Court · AIR 1967 Bom 338 : (1966) 68 BOMLR 597
Central Excises and Salt Act, 1944 — Section 4
High Courts10 Mar 1965
Kisan Bhaguji Vs The Collector and Others
Bombay High Court · AIR 1966 Bom 154 : (1965) 67 BOMLR 715 : (1965) MhLj 681
Central Provinces and Berar Municipalities Act, 1922 — Section 16(2), 16(2A), 18(3)
High Courts09 Mar 1965
State Vs Ismail Alisaheb Awate
Bombay High Court · AIR 1966 Bom 119 : (1965) 67 BOMLR 569 : (1966) CriLJ 399 : (1966) ILR (Bom) 72 : (1965) MhLj 832
Motor Vehicles Act, 1939 — Section 123, 132, 2(25), 2(33), 42
High Courts08 Mar 1965
Vithal Mahadeo Kumbhar Vs Union of India and Others
Bombay High Court · AIR 1967 Bom 332 : (1966) 68 BOMLR 560 : (1967) 1 LLJ 639
Railway Protection Force Rules, 1959 — Rule 40(4), 41, 44(11), 44(5), 44(9)
High Courts08 Mar 1965
Vithal Mahadeo Kumbhar Vs Union of India
Bombay High Court · (1966) MhLj 725
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 114, 381Railway Protection Force Rules, 1959 — Rule 40, 41, 44, 58
High Courts08 Mar 1965
The State Vs A.H. Khan
Bombay High Court · AIR 1966 Bom 107 : (1965) 67 BOMLR 566 : (1966) CriLJ 397 : (1966) ILR (Bom) 66 : (1965) MhLj 826
Factories Act, 1948 — Section 10, 101
High Courts08 Mar 1965
State Vs Khan (A.H.)
Bombay High Court · (1967) 14 FLR 94 : (1966) 2 LLJ 442 : (1965) MhLj 826
Factories Act, 1948 — Section 101, 2, 63, 66, 66(1)
High Courts06 Mar 1965
Rekhchand Gopaldas Mohta Spinning and Weaving Mills Ltd. Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1966) 60 ITR 699
Income Tax Act, 1922 — Section 10(2)
High Courts06 Mar 1965
Commissioner of Income Tax, Nagpur Vs National Garage
Bombay High Court · (1966) 60 ITR 487
Income Tax Act, 1922 — Section 26A
High Courts05 Mar 1965
Sk. Ahmad Sk. Abdulla Vs Giridhar Bhagwansa Jirapure
Bombay High Court · (1965) 67 BOMLR 845
Bombay Civil Courts Act, 1869 — Section 16Provincial Insolvency Act, 1920 — Section 73