High Courts26 Jul 1968Allowed
Govindsingh Amarsingh Vs State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 333 : (1969) MhLj 144
Bombay Motor Vehicles Tax Act, 1958 — Section 3, 4
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 6 of 13
High Courts24 Jul 1968Allowed
Diploma in Medical Practice Association Vs The Medical Council of India
Bombay High Court · (1969) 71 BOMLR 587 : (1969) MhLj 621
Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 11, 12, 13, 14, 16
High Courts24 Jul 1968
Mohammad Shariff Suleman Nadaf and Others Vs State
Bombay High Court · AIR 1969 Bom 383 : (1969) CriLJ 1351 : (1969) ILR (Bom) 927
Criminal Procedure Code, 1898 (CrPC) — Section 128, 207Penal Code, 1860 (IPC) — Section 142, 147, 148, 149
High Courts23 Jul 1968Dismissed
Leela Divekar Vs E.C. Shinde and another
Bombay High Court · (1969) MhLj 487
Bombay City Civil Court Act, 1948 — Section 3(c), 3(e)Civil Procedure Code, 1908 (CPC) — Section 15Registration Act, 1908 — Section 72, 77, 78
High Courts23 Jul 1968
Mohamad Haidar Mujawar Vs Jamal Haidar Mujawar and Others
Bombay High Court · AIR 1969 Bom 328 : (1969) 71 BOMLR 38
Bombay Public Trusts Act, 1950 — Section 70
High Courts23 Jul 1968
Leela Dhundiraj Divekar Vs E.C. Shinde and Another
Bombay High Court · AIR 1970 Bom 109 : (1969) 71 BOMLR 305 : (1969) MhLj 487
Bombay City Civil Court Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Section 15Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3)
High Courts17 Jul 1968Allowed
Vithalrao Madhaorao Vs The Collector (Land Acquisition Officer for Nagpur Improvement Trust)
Bombay High Court · (1969) 71 BOMLR 262 : (1969) MhLj 272
Constitution of India, 1950 — Article 132, 133, 14, 19, 226Government of India Act, 1935 — Section 299Land Acquisition Act, 1894 — Section 11, 12, 16, 17, 18
High Courts16 Jul 1968
Gotiram Nathu Mendre Vs Sonabai and Others
Bombay High Court · AIR 1970 Bom 73 : (1969) 71 BOMLR 157 : (1969) ILR (Bom) 402
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), Order 41 Rule 25Constitution of India, 1950 — Article 19(1)Limitation (Amendment) Act, 1963 — Article 59, 59
High Courts11 Jul 1968
Farbewerke Hoechst Aktiengesellschaft Vormals Meister Lucius and Bruning a Corporation etc. Vs Unichem Laboratories and Others
Bombay High Court · AIR 1969 Bom 255 : (1974) 76 BOMLR 130
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 106, 114, 115, 58Patents and Designs Act, 1911 — Section 29
High Courts10 Jul 1968
B.A. Sawant Vs State
Bombay High Court · AIR 1969 Bom 353 : (1968) 70 BOMLR 794 : (1969) CriLJ 1344 : (1968) ILR (Bom) 1305
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10(7), 16Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts04 Jul 1968
Rama Ananda Patil Vs Appa Bhima Redekar and Others
Bombay High Court · AIR 1969 Bom 205 : (1968) 70 BOMLR 773 : (1969) ILR (Bom) 252 : (1969) MhLj 43
Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 3(1)
High Courts03 Jul 1968Dismissed
The State of Maharashtra Vs Bherulal Dagadulal Jain
Bombay High Court · (1968) 70 BOMLR 694
Penal Code, 1860 (IPC) — Section 141, 143, 146, 147, 148
High Courts03 Jul 1968Allowed
Kisan Januji Vs Anilkumar Manilal and another
Bombay High Court · (1968) MhLj 858
Bombay Village Panchayats Act, 1958 — Section 12, 13, 15Maharashtra Municipalities Act, 1965 — Section 11, 21
High Courts03 Jul 1968
Kisan Januji Vs Anilkumar Manilal and Another
Bombay High Court · AIR 1969 Bom 213 : (1969) 71 BOMLR 135 : (1970) ILR (Bom) 121 : (1968) MhLj 858
Maharashtra Municipalities Act, 1965 — Section 11, 12Maharashtra Municipalities Rules, 1965 — Rule 37
High Courts03 Jul 1968
Indumatiben Chimanlal Desai Vs Union of India and Another
Bombay High Court · AIR 1969 Bom 423 : (1969) 71 BOMLR 340
Bombay Court Fees Act, 1959 — Article 23, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 9Specific Relief Act, 1963 — Section 34, 37, 38
High Courts02 Jul 1968
State Vs Bherulal Dagadulal Jain and Others
Bombay High Court · (1970) CriLJ 1038
Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts02 Jul 1968Allowed
Harnarayan Dhanrup Vs State of Maharashtra and others
Bombay High Court · (1968) MhLj 855
Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 21, 27
High Courts02 Jul 1968
Harnarayan Dhanrup Vs State of Maharashtra and Others
Bombay High Court · AIR 1969 Bom 198 : (1969) 71 BOMLR 133 : (1969) ILR (Bom) 510 : (1968) MhLj 855
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 — Rule 10, 8
High Courts01 Jul 1968
Harbhajankaur and Another Vs State
Bombay High Court · AIR 1969 Bom 285 : (1968) 70 BOMLR 778 : (1969) CriLJ 1038 : (1968) ILR (Bom) 1180 : (1969) MhLj 91
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1)Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 13, 14, 15, 3(1), 4(1)
High Courts27 Jun 1968
Ganu Santu Mhakavekar Vs Shankar Tukaram Chougule
Bombay High Court · (1969) 71 BOMLR 165 : (1969) MhLj 379
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 118, 2, 5, 54, 9