High Courts26 Apr 1968
The Belapur Company Ltd. Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 856
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 8 of 13
High Courts26 Apr 1968
In Re: New Kaiser-I-Hind Spinning and Weaving Co. Ltd. (In Liquidation)
Bombay High Court · (1968) 38 CompCas 701
Companies Act, 1956 — Section 391, 392, 392(1), 392(2), 393Securities Contracts (Regulation) Act, 1956 — Section 13, 2, 23(1)
High Courts26 Apr 1968
Velayudhan Kuttapan Nair Vs S.K. Bedekar and Another
Bombay High Court · AIR 1969 Bom 315 : (1968) 70 BOMLR 563 : (1968) MhLj 712
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution (Fifteenth Amendment) Act, 1963 — Article 225, 226(1A)
High Courts26 Apr 1968
Powers Cables Private Ltd. Vs B.K. Potdar
Bombay High Court · (1969) MhLj 637
Constitution of India, 1950 — Article 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(1), 19(3), 22, 24
High Courts23 Apr 1968
Krishna S. Gokavi Vs Doiphode (S.R.) and Another
Bombay High Court · (1968) 2 LLJ 80
Payment of Wages Act, 1936 — Section 7
High Courts23 Apr 1968
Runjaji Suryabhanji and Others Vs Manjurabai Urkudaji and Others
Bombay High Court · AIR 1969 Bom 319 : (1969) 71 BOMLR 129 : (1969) ILR (Bom) 826 : (1969) MhLj 53
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 33, 33(1), 36
High Courts22 Apr 1968Allowed
Deoram Mangalram Vs Nandan Shivram
Bombay High Court · (1969) 71 BOMLR 529 : (1969) MhLj 552
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts19 Apr 1968Dismissed
Brajvallabh Vs Mah. Revenue Tribunal, Nagpur and others
Bombay High Court · (1968) MhLj 736
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 14, 15, 16
High Courts19 Apr 1968
C.S. Parameswaran Vs The Authority under the Minimum Wages Act, 1948 for Nandgaon and Manmad
Bombay High Court · (1969) 71 BOMLR 292 : (1969) MhLj 500
Constitution of India, 1950 — Article 39Minimum Wages Act, 1948 — Section 12, 13, 14, 15, 16
High Courts18 Apr 1968
Shapoorji Nusserwanji and Co. Vs Regional Provident Fund Commissioner (Chairman, Board of Trustees, Employees'' Provident Fund Scheme)
Bombay High Court · (1971) 22 FLR 110 : (1968) 2 LLJ 739 : (1969) MhLj 361
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts15 Apr 1968Dismissed
Rameshkumar and others Vs State of Maharashtra
Bombay High Court · (1968) MhLj 662
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts15 Apr 1968Dismissed
S. Bhattacharjee Vs S.B. Gosavi and others
Bombay High Court · (1968) MhLj 837
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154, 91, 91, 91(1), 91(1)(b)
High Courts10 Apr 1968Dismissed
State Vs Hari Nikate
Bombay High Court · (1968) MhLj 709
Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Apr 1968
Manoramabai Moreshwar and Others Vs Ibrahim Khan Bismilla Khan and Others
Bombay High Court · AIR 1969 Bom 366 : (1969) 71 BOMLR 317 : (1969) ILR (Bom) 232 : (1969) MhLj 219
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 20, 96
High Courts10 Apr 1968
Brajvallabh Shankarlal Vs Maharashtra Revenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1969 Bom 218 : (1969) 71 BOMLR 111 : (1969) ILR (Bom) 819 : (1968) MhLj 736
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 18, 20, 21, 33
High Courts10 Apr 1968
State Vs Vithal Hair Nikate
Bombay High Court · AIR 1969 Bom 71 : (1968) 70 BOMLR 515 : (1969) CriLJ 300 : (1969) ILR (Bom) 247 : (1968) MhLj 709
High Courts08 Apr 1968Allowed
Yamunabai Gangadhar Kharade Vs Parappa Sadashiv Rajmane
Bombay High Court · (1968) MhLj 828
Hindu Succession Act, 1956 — Section 14(1)Transfer of Property Act, 1882 — Section 100
High Courts05 Apr 1968Dismissed
Hari Maroti and another Vs Vithal Shankar and another
Bombay High Court · (1968) MhLj 652
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts05 Apr 1968Allowed
Krishna Rambhau Vs Dharma Kathod Kapse
Bombay High Court · (1968) MhLj 780
Limitation Act, 1963 — Article 109
High Courts04 Apr 1968Dismissed
Reserve Bank Employees Association, Nagpur Vs State of Maharashtra and others
Bombay High Court · (1968) MhLj 725
Penal Code, 1860 (IPC) — Section 34, 352