High Courts11 Jul 1967
P. Joseph Varghese and Another Vs H.J. Chinoy and Another
Bombay High Court · AIR 1968 Bom 426 : (1968) 70 BOMLR 238 : (1968) CriLJ 1610
Coroners Act, 1871 — Section 19, 24, 24(6), 29, 8
COURT ARCHIVE
Bombay High Court judgments, 1967
200 judgments · page 7 of 10
High Courts10 Jul 1967Dismissed
Transport Manager, Poona Municipal Transport and Undertaking Vs Maharashtra State Road Transport Corporation
Bombay High Court · (1967) 69 BOMLR 869
Bombay Provincial Municipal Corporations Act, 1949 — Section 487
High Courts10 Jul 1967Dismissed
Eric George Day Vs Constance Muriel Day
Bombay High Court · (1974) 76 BOMLR 127
Divorce Act, 1869 — Section 7Evidence Act, 1872 — Section 108
High Courts04 Jul 1967
Vasudeo Ganu Vartak Vs Returning Officer and Others
Bombay High Court · AIR 1968 Bom 259 : (1967) 69 BOMLR 776 : (1968) MhLj 79
Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad Election Rules, 1962 — Rule 20(1)
High Courts28 Jun 1967
Mahadeo Gopal Mone Vs Rameshwar Sadashiv Mone and Others
Bombay High Court · AIR 1968 Bom 323 : (1968) 70 BOMLR 89 : (1968) MhLj 407
Transfer of Property Act, 1882 — Section 51
High Courts24 Jun 1967Dismissed
Dagdu Vithoba Patil Vs The State of Maharashtra
Bombay High Court · (1967) 69 BOMLR 767 : (1968) MhLj 129
Constitution of India, 1950 — Article 170, 226, 81
High Courts23 Jun 1967
Bhima Tima Dhotre Vs The Pioneer Chemical Co.
Bombay High Court · (1968) 70 BOMLR 683 : (1968) MhLj 879
Evidence Act, 1872 — Section 59, 67
High Courts16 Jun 1967
Narayan Govind Gavate Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 872
Evidence Act, 1872 — Section 106Land Acquisition Act, 1894 — Section 4
High Courts14 Jun 1967Allowed
Gajadhar Ramchandra Agarwal Vs Abdul Munaf Mahemudmiya and another
Bombay High Court · (1967) MhLj 877
Civil Procedure Code, 1908 (CPC) — Section 13, 47
High Courts14 Jun 1967Allowed
Gajadhar Ramchandra Agarwal Vs Abdul Munaf Mahemudmiya
Bombay High Court · (1968) 70 BOMLR 59 : (1967) MhLj 877
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125
High Courts28 Apr 1967
Nihalchand Dalichand Vs Mumtaz Shaikh
Bombay High Court · (1974) 76 BOMLR 171
Bombay Money Lenders Act, 1946 — Section 29
High Courts26 Apr 1967Allowed
Nagpur Electric Light and Power Company Ltd. Vs The Maharashtra State Electricity Board
Bombay High Court · (1968) 70 BOMLR 177 : (1968) MhLj 185
Electricity Act, 1910 — Section 4A, 6(1)
High Courts20 Apr 1967
Laxmi Investment Co. Pvt. Ltd., Akola Vs Tarachand Harbildas
Bombay High Court · (1967) MhLj 970
Civil Procedure Code, 1908 (CPC) — Section 141, 151Companies Act, 1956 — Section 161, 446(3)
High Courts20 Apr 1967
Laxmi Investment Co. Pvt. Ltd. Vs Tarachand Harbilas and Others
Bombay High Court · AIR 1968 Bom 250 : (1967) 69 BOMLR 629 : (1967) ILR (Bom) 1381 : (1967) MhLj 97
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 141, 151
High Courts19 Apr 1967
Maharashtra State Electricity Board, Engineer''s Association, Nagpur and Others Vs Maharashtra State Electricity Board and Another
Bombay High Court · AIR 1968 Bom 65 : (1967) 69 BOMLR 674 : (1967) MhLj 783
Constitution of India, 1950 — Article 12, 16, 16(1), 226, 227Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 — Regulation 21, 23, 8
High Courts19 Apr 1967
Maharashtra State Electricity Board Engineers'' Association, Nagpur Vs Maharashtra State Electricity Board
Bombay High Court · (1968) 1 LLJ 197
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 15, 5
High Courts18 Apr 1967
Harivansh Lal M. Mehra Vs The State
Bombay High Court · (1967) 69 BOMLR 704 : (1967) MhLj 1001
Constitution of India, 1950 — Article 1, 240Penal Code, 1860 (IPC) — Section 21
High Courts12 Apr 1967
Chhotabhai Jethabhai Patel and Co. Vs Industrial Court, Nagpur and Others
Bombay High Court · AIR 1969 Bom 56 : (1968) 70 BOMLR 298 : (1969) ILR (Bom) 455 : (1968) 2 LLJ 757 : (1968) MhLj 377
Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1)
High Courts12 Apr 1967
Chhotabhai Jethabhai Patel Vs Industrial Court, Nagpur
Bombay High Court · (1968) MhLj 377 : (1967) MhLj 40
Bombay Industrial Relations Act, 1946 — Section 42(4), 78Constitution of India, 1950 — Article 227
High Courts04 Apr 1967
Gram Panchayat, Sawargaon Vs Jamnaprasad Raghunath Prasad
Bombay High Court · (1967) 69 BOMLR 801 : (1968) 1 LLJ 222 : (1968) MhLj 71
Bombay Village Panchayats Act, 1958 — Section 162(1), 163, 164, 164(2), 45Cattle Trespass Act, 1871 — Section 4Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 41