High Courts08 Oct 1968
Bapu Dnyanu Patil Vs Sadashiv Ramchandra Joshi
Bombay High Court · (1969) 71 BOMLR 402 : (1969) MhLj 789
Constitution of India, 1950 — Article 10, 13, 14, 19, 31
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 4 of 13
High Courts08 Oct 1968Dismissed
Sadashiv Vishnu Nagarkar Vs Maruti Baloba Vyavahare
Bombay High Court · (1969) MhLj 740
Bombay Village Panchayats Election Rules, 1959 — Rule 13
High Courts08 Oct 1968Allowed
Madhao Narayan Vs Ragho Niloo and others
Bombay High Court · (1969) MhLj 344
Constitution of India, 1950 — Article 227
High Courts08 Oct 1968
Madhao Narayan Vs Ragho Niloo and Others
Bombay High Court · AIR 1970 Bom 132 : (1969) 71 BOMLR 537 : (1970) ILR (Bom) 458 : (1969) MhLj 344
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111(2)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 18, 19Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 3
High Courts07 Oct 1968
Abel Pakiam David Vs The Poona Municipal Corporation
Bombay High Court · (1969) 71 BOMLR 847
Representation of the People Act, 1950 — Section 21, 22, 23, 24
High Courts07 Oct 1968
In the Matter of Seksaria Cotton Mills Ltd.
Bombay High Court · (1969) 39 ITR 475
Companies Act, 1956 — Section 433, 434(1)
High Courts05 Oct 1968
In the Matter of Ovation International (India) P. Ltd. Grey Steel Casting and Finishing Co. P. Ltd. Vs Adverts (Private) Ltd. and Another
Bombay High Court · (1969) 39 CompCas 595
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(3), Order 38 Rule 6(2)Companies Act, 1956 — Section 171, 211, 232, 295, 391
High Courts04 Oct 1968
Ramraj Sinh Thakur Vs State of Maharashtra and Others
Bombay High Court · AIR 1969 Bom 333 : (1969) 71 BOMLR 168 : (1969) ILR (Bom) 837 : (1969) MhLj 383
Constitution of India, 1950 — Article 14, 245, 245(2)Transfer of Property Act, 1882 — Section 111
High Courts04 Oct 1968
Ratnakar Bank Ltd., Kolhapur Vs Bank Employees'' Union, Kolhapur
Bombay High Court · (1969) 2 LLJ 634
Bombay Industrial Relations Act, 1946 — Section 42
High Courts29 Sept 1968
Premprakash Surajmal Vs Maharashrra Revenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1969 Bom 361 : (1969) 71 BOMLR 330 : (1969) ILR (Bom) 999 : (1969) MhLj 141
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts26 Sept 1968
Balu Shivling Dombe Vs The Divisional Magistrate, Pandharpur and Another
Bombay High Court · AIR 1969 Bom 351 : (1969) 71 BOMLR 79 : (1969) CriLJ 1341 : (1969) MhLj 387
Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 19(1), 19(5)
High Courts25 Sept 1968
Pramodrai Shamaldas Bhavsar Vs Life Insurance Corporation of India
Bombay High Court · AIR 1969 Bom 337 : (1969) 71 BOMLR 286 : (1969) MhLj 559
Constitution of India, 1950 — Article 12, 226, 227, 311Life Insurance Corporation Act, 1956 — Section 22
High Courts24 Sept 1968
Mallasha Sayabanna Mangonda Vs Khadir Ajam Aherwadi
Bombay High Court · (1969) 71 BOMLR 523 : (1969) MhLj 753
Constitution of India, 1950 — Article 227
High Courts23 Sept 1968
Marketing and Advertising Associates Pvt. Ltd. Vs Telerad Private Ltd.
Bombay High Court · AIR 1969 Bom 323 : (1969) 2 CompLJ 91
Civil Procedure Code, 1908 (CPC) — Section 148Companies (Court) Rules, 1959 — Rule 7Companies Act, 1956 — Section 439(8)
High Courts21 Sept 1968
Girdharilal Ramlal Gulati Vs Santumal Gangumal Ahuja
Bombay High Court · (1969) 71 BOMLR 281 : (1969) MhLj 472
Representation of the People Act, 1951 — Section 101, 117, 118, 97
High Courts20 Sept 1968
Shridhar Mahadeo Dhamorikar Vs State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 433 : (1969) 2 LLJ 499 : (1969) MhLj 103
Bombay Industrial Relations Act, 1946 — Section 3(9), 4Penal Code, 1860 (IPC) — Section 161, 164, 165Prevention of Corruption Act, 1947 — Section 6, 6(1)
High Courts19 Sept 1968
In the Matter of Advent Corporation Pvt. Ltd.
Bombay High Court · (1969) 39 CompCas 463
Companies Act, 1956 — Section 434(1)
High Courts19 Sept 1968
K.G. Hiranandani Vs Bharat Barrel and Drum Mfg. Co. Pvt. Ltd.
Bombay High Court · AIR 1969 Bom 373 : (1969) LabIC 1324
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 73
High Courts13 Sept 1968Allowed
Jagpalsingh Vs Digamber and others
Bombay High Court · (1969) MhLj 347
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 5
High Courts13 Sept 1968Dismissed
Smt. Manjuli Vs Civil Judge, Senior Division, Wardha and others
Bombay High Court · (1969) MhLj 435
Bombay General Clauses Act, 1904 — Section 11Constitution of India, 1950 — Article 14, 15, 227, 33Representation of the People Act, 1951 — Section 33, 34, 36, 54, 54(4)