High Courts21 Nov 1966Dismissed
Babgonda Ramgonda Patil Vs Anna Nemgonda Patil
Bombay High Court · (1967) MhLj 836
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 2 of 8
High Courts21 Nov 1966
V.V. Ruia Vs S. Dalmia
Bombay High Court · AIR 1968 Bom 347 : (1968) 70 BOMLR 20
Arbitration Act, 1940 — Section 9(B)Civil Procedure Code, 1908 (CPC) — Section 35Companies Act, 1956 — Section 11(2)
High Courts21 Nov 1966
Babgonda Ramgonda Patil Vs Anna Nemgonda Patil and Others
Bombay High Court · AIR 1968 Bom 8 : (1967) 69 BOMLR 523 : (1967) ILR (Bom) 781
High Courts18 Nov 1966
Sunmitra Auto Rickshaw Sahakari Sangh Ltd. and Another Vs Director of Transport and Others
Bombay High Court · AIR 1967 Bom 402 : (1967) 69 BOMLR 247 : (1967) MhLj 589
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 129(1), 221, 226(6), 226(8), 229Motor Vehicles Act, 1939 — Section 2(15), 2(18)
High Courts16 Nov 1966Dismissed
Rajgopal Raghunathdas Somani Vs Ramchandra Hajarimal Jhavar
Bombay High Court · (1967) 69 BOMLR 472 : (1967) MhLj 799
Civil Procedure Code, 1908 (CPC) — Section 92, 93
High Courts15 Nov 1966
Rangnath Lahanu Lambhale Vs Gopal Kashinath Mulay
Bombay High Court · AIR 1967 Bom 411 : (1967) 69 BOMLR 184 : (1967) MhLj 470
Bombay Court Fees Act, 1959 — Section 43
High Courts03 Nov 1966
General Motor-Owners'' Association (By Manager), Washim Vs Mahamoodkhan Vazirkhan
Bombay High Court · (1968) 16 FLR 398 : (1968) 1 LLJ 211
Industrial Disputes Act, 1947 — Section 10, 25F, 25G
High Courts02 Nov 1966
Vishnu Dutt Vashisth and Another Vs Maharashtra Watch and Gramophone Company and Others
Bombay High Court · AIR 1967 Bom 434 : (1967) 69 BOMLR 229 : (1967) MhLj 547
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Transfer of Property Act, 1882 — Section 108
High Courts27 Oct 1966
National Union of Commercial Employees and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1968 Bom 316 : (1968) 70 BOMLR 52 : (1968) 2 LLJ 169
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts27 Oct 1966
The Superintendent of Stamps and Chief Controlling Revenue Authority Vs Govind Parmeshwar Nair and Others
Bombay High Court · AIR 1967 Bom 369 : (1967) 69 BOMLR 320 : (1967) MhLj 641
Bombay Stamp Act, 1958 — Section 2, 2(1)
High Courts27 Oct 1966
Rajaram Totaram Patel Vs Mahipat Mahadu Patel and Others
Bombay High Court · AIR 1967 Bom 408 : (1967) 69 BOMLR 282 : (1967) MhLj 522
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85
High Courts27 Oct 1966
Rani Annapurnabai Vs Court of Wards and Others
Bombay High Court · AIR 1967 Bom 394 : (1967) 69 BOMLR 490 : (1967) MhLj 450
Central Provinces Court of Wards Act, 1899 — Section 2, 27, 30, 33, 34(1)
High Courts27 Oct 1966
National Union of Commercial Employees Vs State of Maharashtra
Bombay High Court · (1968) 2 LLJ 169
Industrial Disputes Act, 1947 — Section 10(1), 12, 12(5), 18(3)
High Courts25 Oct 1966Allowed
Ranu Thaku Kokate Vs Santu Goga Bhangare
Bombay High Court · (1967) MhLj 844
Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts25 Oct 1966
Ranu Thaku Kokate Vs Santu Goga Bhangare and Others
Bombay High Court · AIR 1968 Bom 1 : (1967) 69 BOMLR 463 : (1967) MhLj 844
Hindu Succession Act, 1956 — Section 31Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts21 Oct 1966
Chatrapati Shivaji Co-operative Housing Society Ltd. Vs The State of Maharashtra
Bombay High Court · (1968) MhLj 909
Constitution of India, 1950 — Article 227
High Courts18 Oct 1966
Ashok Krishnarao Dhote Vs Dean, Medical College
Bombay High Court · (1967) 69 BOMLR 603 : (1967) MhLj 915
Constitution of India, 1950 — Article 14, 15, 16, 226, 29
High Courts12 Oct 1966
L.R. Melwani Vs The State of Maharashtra
Bombay High Court · (1967) 69 BOMLR 421
Arms Act, 1959 — Section 19Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 134, 136, 20, 226
High Courts11 Oct 1966
Jagjivan Kanji Bhojani and Another Vs Mangal Co-operative Housing Society Ltd. and Others
Bombay High Court · AIR 1967 Bom 421 : (1967) 69 BOMLR 389 : (1967) MhLj 635
Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 1966
L.M. Mahurkar and Another Vs Sales Tax Officer, Circle II, Nagpur and Others
Bombay High Court · (1967) 66 ITR 561 : (1967) 20 STC 199
Bombay Sales Tax Act, 1959 — Section 71Income Tax Act, 1961 — Section 131, 288, 288(1)