High Courts23 Dec 1966
P.K. Porwal (By Manager) Vs Labour Court, Nagpur
Bombay High Court · (1968) 70 BOMLR 104 : (1968) 16 FLR 364 : (1968) 2 LLJ 505
Industrial Disputes Act, 1947 — Section 13, 2, 33C, 33C(2)
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 1 of 8
High Courts22 Dec 1966Dismissed
Jagann Athpuri Vs Godabai and another
Bombay High Court · (1967) MhLj 813
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Registration Act, 1908 — Section 17(1)(b)Transfer of Property Act, 1882 — Section 10, 53
High Courts22 Dec 1966
Jagannathpuri Guru Kamaleshwarpuri Vs Godabai and Another
Bombay High Court · AIR 1968 Bom 25 : (1968) 70 BOMLR 749 : (1967) MhLj 813
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Transfer of Property Act, 1882 — Section 10
High Courts19 Dec 1966
Kanji Karsandas Thakkar Vs Lala Ambu Patil
Bombay High Court · AIR 1968 Bom 98 : (1967) 69 BOMLR 502 : (1967) MhLj 861
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 96, 115, 47
High Courts19 Dec 1966
Kanji Karsandas Thakkar Vs Lala Abu Patil
Bombay High Court · (1967) MhLj 861
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 134, 137
High Courts16 Dec 1966
The Sholapur Municipal Corporation Vs Malkarjun Kalyanappa Vajirkar
Bombay High Court · AIR 1967 Bom 424 : (1967) 69 BOMLR 454 : (1967) MhLj 752
Sholapur City Municipality Octroi Rules, 1958 — Rule 10, 11, 12, 8
High Courts14 Dec 1966
Sitaram Dada Sawant Vs Rama Dada Sawant
Bombay High Court · (1967) MhLj 961
Limitation Act, 1963 — Section 12
High Courts14 Dec 1966
State of Bombay (now State of Maharashtra) Vs Hussein Kasim Kanhekar
Bombay High Court · AIR 1968 Bom 290 : (1967) 69 BOMLR 568
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 55Constitution of India, 1950 — Article 311(2)
High Courts14 Dec 1966
Sitaram Dada Sawant and Another Vs Ramu Dada Sawant
Bombay High Court · AIR 1968 Bom 204 : (1967) 69 BOMLR 633 : (1967) MhLj 961
Limitation Act, 1963 — Article 116, 12(2)
High Courts14 Dec 1966
State of Bombay Vs Hussein Kasim Kanhekar
Bombay High Court · (1968) 1 LLJ 624 : (1967) MhLj 889
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 55Constitution of India, 1950 — Article 311, 311(2)
High Courts13 Dec 1966
Asaram Sakharam Bhandwaladar Vs The Commissioner, Aurangabad Division and Others
Bombay High Court · AIR 1967 Bom 367 : (1967) 69 BOMLR 244 : (1967) MhLj 528
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 39, 40, 57, 62, 62(3)
High Courts07 Dec 1966Allowed
Rangu Vithoba and Others Vs Rambha Dina and Another
Bombay High Court · AIR 1967 Bom 382 : (1967) 69 BOMLR 559 : (1967) MhLj 341
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 17, Order 6 Rule 2, 107Evidence Act, 1872 — Section 101, 101, 102, 103, 4Succession Act, 1925 — Section 2
High Courts05 Dec 1966
Excelsior Film Exchange and Others Vs Union of India and Others
Bombay High Court · AIR 1968 Bom 322 : (1967) 69 BOMLR 878 : (1968) MhLj 126
Evidence Act, 1872 — Section 124
High Courts02 Dec 1966
President, Nagarpalika Prathamik Shala Shikshak Servants Co-operative Credit Society Ltd. Vs Ramchandra Damodar Umalkar and Others
Bombay High Court · AIR 1967 Bom 319 : (1967) 69 BOMLR 643 : (1967) MhLj 473
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 1966
Navinchandra Ratilal Patel and Another Vs Gordhandas Desai Private Ltd and Others
Bombay High Court · (1967) 37 CompCas 747
Companies Act, 1956 — Section 155, 84Limitation Act, 1908 — Article 120, 181, 2(10)
High Courts02 Dec 1966
The Sakharkherda Education Society, Sakharkheda and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1968 Bom 91 : (1967) 69 BOMLR 690 : (1967) MhLj 481
Constitution of India, 1950 — Article 14, 166, 19, 19(1), 30Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1966 — Rule 19(2)Rules of Business — Grant — in — Aid Code — Rule 3(1), 3(2)
High Courts23 Nov 1966
Manager, General Motor Owner''s Association, Washim and Another Vs Mahamoodkhan Vasir Khan and Another
Bombay High Court · AIR 1968 Bom 395 : (1967) 69 BOMLR 833 : (1968) MhLj 119
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 31, 40, 41, 57Payment of Wages (Amendment) Act, 1957 — Section 2Payment of Wages Act, 1936 — Section 15, 2
High Courts23 Nov 1966Dismissed
Manager, General Motor-Owners'' Association, Washim Vs Mahamoodkhan Vazirkhan and another
Bombay High Court · (1968) MhLj 119
Industrial Disputes Act, 1947 — Section 15, 25FPayment of Wages Act, 1936 — Section 15, 2, 2(vi), 3(a)
High Courts22 Nov 1966
Jaiwanti Mafatlal Gagalbhai Vs Arvind Navinchandra Mafatlal and Others
Bombay High Court · AIR 1968 Bom 314 : (1968) 70 BOMLR 67 : (1968) MhLj 290
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 22
High Courts22 Nov 1966
The Lokamanya Mills Barsi Limited Vs Barsi Municipal Council, Barsi and Another
Bombay High Court · AIR 1968 Bom 229 : (1967) 69 BOMLR 656
Borough Municipalities (Validation of Certain Taxes on Buildings and Lands) Act, 1965 — Section 3, 4, 4(1), 4(2), 5Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 246