High Courts20 Aug 1966
J.S. Davar and Another Vs Shankar Vishnu Marathe and Others
Bombay High Court · AIR 1967 Bom 456 : (1967) 69 BOMLR 261
Companies (Amendment) Act, 1956 — Section 391(2)Companies Act, 1913 — Section 153(2)
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 4 of 8
High Courts20 Aug 1966
Pioneer Dyeing House Ltd. Vs Shanker Vishnu Marathe
Bombay High Court · (1967) 37 CompCas 546 : (1967) MhLj 557
Companies Act, 1913 — Section 153(2)
High Courts20 Aug 1966
Devi Ramchand Waswani Vs S.V. Bastikar
Bombay High Court · AIR 1968 Bom 57 : (1967) 69 BOMLR 121 : (1967) ILR (Bom) 945 : (1967) MhLj 326
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144
High Courts19 Aug 1966
Nandial More Vs Ramchandiram Mirchandani and Others
Bombay High Court · AIR 1968 Bom 208 : (1967) 69 BOMLR 394
Civil Procedure Code, 1908 (CPC) — Section 100, 35Companies Act, 1956 — Section 2(25), 2(30), 261(1), 377
High Courts19 Aug 1966
Nandlal More Vs R. Mirchandani and Others
Bombay High Court · (1968) 38 CompCas 39
Companies Act, 1956 — Section 2(24), 2(25), 2(3), 2(30), 255
High Courts19 Aug 1966
Yeshwant Ambarsa Mamarde and Others Vs Authority Under Minimum Wages Act, Nagpur and Others
Bombay High Court · (1967) 69 BOMLR 296 : (1967) 2 LLJ 388 : (1967) MhLj 145
Minimum Wages Act, 1948 — Section 12, 12(1), 13, 14, 20
High Courts16 Aug 1966
P.V. Nasik and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1967 Bom 482 : (1967) 69 BOMLR 218
Constitution of India, 1950 — Article 14, 16, 226, 309, 310Maharashtra Zilla Parishad (Allocated Servants) Premature Retirement Rules, 1963 — Rule 3, 4, 5Maharashtra Zilla Parishad (Appointment, Seniority and Pay Allowances) Rules, 1962 — Rule 2, 3
High Courts16 Aug 1966
Bhaskar Narhar Deshmukh Vs Kisanlal Sadasukhdas and Another
Bombay High Court · AIR 1968 Bom 21 : (1967) 69 BOMLR 287 : (1968) CriLJ 23 : (1967) MhLj 171
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Limitation Act, 1908 — Article 23Limitation Act, 1963 — Article 74
High Courts16 Aug 1966Dismissed
Bhaskar Narhar Deshmukh Vs Kisanlal Sadasukhdas and another
Bombay High Court · (1967) MhLj 171
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 147, 323, 451, 500
High Courts16 Aug 1966
Gujar (A.R.) Vs State of Maharashtra
Bombay High Court · (1968) 70 BOMLR 817 : (1969) 2 LLJ 509
Bombay General Clauses Act, 1904 — Section 20Bombay Shops and Establishments Act, 1948 — Section 14, 2, 2(2), 2(24), 2(25)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Aug 1966
Naik P.V. Vs State of Maharashtra
Bombay High Court · (1967) 2 LLJ 486 : (1967) MhLj 510
Constitution of India, 1950 — Article 310(1), 311, 311(2)Railway Establishment Code, 1951 — Rule 148, 148(3), 148(4), 149, 149(3)
High Courts12 Aug 1966
L.S. Sherlekar Vs D.L. Agarwal
Bombay High Court · AIR 1968 Bom 439 : (1968) 70 BOMLR 100 : (1968) MhLj 253
Bombay Civil Courts Act, 1869 — Section 23, 37Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, Order 46 Rule 4, 24
High Courts10 Aug 1966
Jagannath Pundlik and Others Vs Sukhdeo Onkar Wankhede and Others
Bombay High Court · AIR 1967 Bom 317 : (1967) 69 BOMLR 300 : (1967) MhLj 126
Bombay Village Panchayats Act, 1959 — Section 13(3), 15, 16, 28, 44(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 1966
Secretary, Municipal Committee, Achalpur City Vs Nandkishore and Another
Bombay High Court · AIR 1967 Bom 413 : (1967) 69 BOMLR 303 : (1967) MhLj 185
Central Provinces and Berar Municipalities Act, 1922 — Section 66, 66(1), 67(5)
High Courts09 Aug 1966
M/s. Ram bahadur thakur and Co. Vs M/s. R.B. Shreeram durgaprasad Private Ltd., Tumsar
Bombay High Court · (1967) MhLj 106
Arbitration Act, 1940 — Section 7Civil Procedure Code, 1908 (CPC) — Section 28, 34Limitation Act, 1963 — Section 3
High Courts09 Aug 1966
Ram Bahadur Thakur and Co. and Another Vs R.B. Shreeram Durgaprasad Private Ltd. and Another
Bombay High Court · AIR 1968 Bom 35 : (1967) 69 BOMLR 250 : (1967) ILR (Bom) 925 : (1967) MhLj 106
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 94Contract Act, 1872 — Section 39, 64, 73
High Courts06 Aug 1966Dismissed
Manohar and another (Landlords) Vs Maharashtra Revenue Tribunal and others
Bombay High Court · (1966) MhLj 1141
Constitution of India, 1950 — Article 227
High Courts29 Jul 1966
The Municipal Committee of Malkapur Vs Ballabhdas Mathuradas Lakhani
Bombay High Court · (1967) 69 BOMLR 723 : (1966) MhLj 784
Civil Procedure Code, 1908 (CPC) — Section 113, 9Constitution of India, 1950 — Article 133, 226, 270, 276, 286Government of India Act, 1935 — Section 142A
High Courts29 Jul 1966
Zoolfiqar Ali Currimbhoy Ebrahim Vs The Official Trustee of Maharashtra
Bombay High Court · (1967) 69 BOMLR 326 : (1967) MhLj 694
Administration of Evacuee Property Act, 1950 — Section 7Constitution of India, 1950 — Article 13, 14, 15, 18, 19Government of India Act, 1935 — Section 100, 107, 143, 292, 72
High Courts27 Jul 1966Allowed
Sakharam (Landlord) Vs Ananda (Lessee) and another
Bombay High Court · (1966) MhLj 1097