COURT ARCHIVE

Bombay High Court judgments, 1967

200 judgments · page 10 of 10

High Courts02 Feb 1967

Paygonda Survgonda Patil and Others Vs Jingonda Surgonda Patil and Others

Bombay High Court · AIR 1968 Bom 198 : (1967) 69 BOMLR 579(1) : (1967) ILR (Bom) 1011(1) : (1967) MhLj 880

Bombay Land Revenue Code, 1879 — Section 203, 211, 3(1)Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227

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High Courts02 Feb 1967Dismissed

Paygonda Surgonda Patil Vs Jingonda Surgonda Patil

Bombay High Court · (1967) MhLj 880

Bombay General Clauses Act, 1904 — Section 3(11)Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227

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High Courts01 Feb 1967

N.M. Nayak Vs Chhotalal Hari Ram and Others

Bombay High Court · AIR 1968 Bom 51 : (1967) 69 BOMLR 551 : (1967) ILR (Bom) 1110 : (1967) MhLj 896

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1), 15(2), 5(11)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 227

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High Courts01 Feb 1967Dismissed

N.M. Nayak Vs Chhotalal Hariram

Bombay High Court · (1967) MhLj 896

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 13(1)(c)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133(b), 227

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High Courts01 Feb 1967Dismissed

B.C. Khatri, Sind Medical Stores, Amravati Vs Peshuram

Bombay High Court · (1967) 02 BOM CK 0024

Bombay Prohibition Act, 1949 — Section 104, 108, 116, 118, 143

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High Courts01 Feb 1967

The State Vs Munafkha Lukmankha Pathan

Bombay High Court · AIR 1968 Bom 298 : (1967) 69 BOMLR 715 : (1968) CriLJ 1048 : (1967) ILR (Bom) 1286

Criminal Procedure Code, 1898 (CrPC) — Section 221, 223, 225Defence of India Rules, 1962 — Rule 125(3), 125(9), 141(2)Essential Commodities Act, 1955 — Section 3

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High Courts01 Feb 1967

B.C. Khatri Vs Peshuram Chanduram and Another

Bombay High Court · AIR 1968 Bom 39 : (1967) 69 BOMLR 636 : (1968) CriLJ 27

Bombay Prohibition Act, 1949 — Section 104Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 202, 439, 561

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High Courts01 Feb 1967

P.C. Doshi and Another Vs 7th Income Tax Officer, C-I Ward, Bombay

Bombay High Court · (1967) 65 ITR 187

Income Tax Act, 1922 — Section 23A, 34, 35(8)

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High Courts31 Jan 1967

Bank of Poona, now merged into Sangli Bank Ltd. Vs Navrajasthan Co-operative Housing Society Ltd. and Others

Bombay High Court · AIR 1968 Bom 106 : (1967) 69 BOMLR 504

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 60, 82, 91

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High Courts31 Jan 1967

The Bank of Poona Vs Navrajasthan Co-Operative Housing Society Limited

Bombay High Court · (1967) MhLj 774

Transfer of Property Act, 1882 — Section 60, 82, 91, 92

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High Courts31 Jan 1967

Pandharinath Sone Shinde Vs Ramjan Aimat Musalman

Bombay High Court · (1967) 69 BOMLR 574 : (1967) MhLj 871

Constitution of India, 1950 — Article 227

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High Courts30 Jan 1967

Arvind N. Mafatlal Vs T.A. Balakrishnan, Deputy Controller of Estate Duty, Bombay

Bombay High Court · (1968) 67 ITR 449

Estate Duty (Amendment) Act, 1958 — Section 53, 59, 62Estate Duty (Controlled Companies) Rules, 1953 — Rule 15

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High Courts28 Jan 1967

Parvatibai Vs Shankar Mahadu Varkhade and Others

Bombay High Court · AIR 1967 Bom 428 : (1967) 69 BOMLR 383 : (1967) MhLj 593

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33A, 33B, 33C

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High Courts28 Jan 1967

State Vs Bhanuprasad Shyamlal Joshi

Bombay High Court · AIR 1967 Bom 378 : (1967) 69 BOMLR 530 : (1967) CriLJ 1376 : (1967) MhLj 394

Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1), 540

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High Courts25 Jan 1967Allowed

Smt. Sulochana Vs Commissioner, Nagpur Division and others

Bombay High Court · AIR 1968 Bom 88 : (1967) 69 BOMLR 797 : (1967) MhLj 689

Constitution of India, 1950 — Article 226, 227, 32Land Acquisition Act, 1894 — Section 4, 5A, 5A(2), 6

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High Courts25 Jan 1967

Sulochana Dadaji Vs Commissioner, Nagpur Division, Nagpur and Others

Bombay High Court · AIR 1968 Bom 88 : (1967) 69 BOMLR 797 : (1967) MhLj 689

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5

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High Courts24 Jan 1967

National Umbrella Factory Vs Sharva Sharmik Sangh and Others

Bombay High Court · (1968) 1 LLJ 811

Industrial Disputes Act, 1947 — Section 2

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High Courts12 Jan 1967

Central India Agencies No. 15, India Exchange Place, Calcutta I Vs Laxminath Brijkishore and Another

Bombay High Court · AIR 1968 Bom 222 : (1968) 1 LLJ 616 : (1967) MhLj 937

Bombay Industrial Relations Act, 1946 — Section 123A, 78(1)(D)Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 46

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High Courts12 Jan 1967

Central India Agencies, Calcutta Vs Laxminath Brijkishore and Another

Bombay High Court · AIR 1968 Bom 222 : (1968) 1 LLJ 616 : (1967) MhLj 937

Bombay Industrial Relations Act, 1946 — Section 123ACentral Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 226

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High Courts09 Jan 1967

General Radio and Appliances, Ltd., Bombay Vs Its Workmen

Bombay High Court · (1967) 2 LLJ 439

Industrial Disputes Act, 1947 — Section 10A

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