High Courts20 Dec 1969
Manubhai Kikabhai and Co. Vs Babajee Rajaram
Bombay High Court · AIR 1970 Bom 267 : (1970) 72 BOMLR 311
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Workmens Compensation Act, 1923 — Section 4
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 1 of 11
High Courts19 Dec 1969Dismissed
Shenphad Sadashiv Kalwaghe Vs Maharashtra Revenue Tribunal, Nagpur and another
Bombay High Court · (1970) MhLj 541
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227
High Courts19 Dec 1969
K.J. Pathare Vs S.J. Pathare
Bombay High Court · (1971) 73 BOMLR 616
Civil Procedure Code, 1908 (CPC) — Section 51Penal Code, 1860 (IPC) — Section 380, 406
High Courts19 Dec 1969Dismissed
Express Newspapers Limited Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 385 : (1970) MhLj 809
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 19, 265, 276Contract Act, 1872 — Section 72
High Courts17 Dec 1969Allowed
The State of Maharashtra Vs Rajkumar Kochhar
Bombay High Court · (1970) 72 BOMLR 797
Evidence Act, 1872 — Section 10, 32Penal Code, 1860 (IPC) — Section 120B, 149, 204, 211, 420
High Courts17 Dec 1969
Maruti Vishnu Kshirsagar Vs Bapu Keshav Jadhav
Bombay High Court · AIR 1970 Bom 398 : (1970) 72 BOMLR 615 : (1970) MhLj 907
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1877 — Section 35Specific Relief Act, 1963 — Section 28
High Courts16 Dec 1969Dismissed
Mahagu Vishwanath Huske Vs Bhagirathibai Shrawan Husko
Bombay High Court · (1972) 74 BOMLR 785
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts16 Dec 1969
State Vs P.G. Chavan
Bombay High Court · (1969) 12 BOM CK 0004
Customs Act, 1962 — Section 135, 135(1)
High Courts15 Dec 1969Dismissed
Jaikisan Biharilal Vs Budhaji Nagoji
Bombay High Court · (1971) 73 BOMLR 167 : (1970) MhLj 532
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 40
High Courts12 Dec 1969Dismissed
Manohar Shriniwas Mantri Vs Adtarsingh Gangasingh
Bombay High Court · (1970) 72 BOMLR 629 : (1970) MhLj 890
Penal Code, 1860 (IPC) — Section 288
High Courts08 Dec 1969
Roopchand Raghavji Phande and Others Vs Abhyankar and Others
Bombay High Court · AIR 1970 Bom 351
Bombay General Clauses Act, 1904 — Section 3(35)Bombay Sales Tax (Amendment) Act, 1959 — Section 11, 12, 15(1), 18, 19Bombay Sales Tax (Validating Provisions) Act, 1957 — Section 2(1)
High Courts08 Dec 1969Allowed
Annapurnabai Joshi Vs Mankarnabai and others
Bombay High Court · (1971) MhLj 586
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(3)(d), 38(7)
High Courts05 Dec 1969
Bhaskar Narayanrao Band Vs Dr. Vishnu Bhikaji Kolte
Bombay High Court · (1971) 73 BOMLR 361
Nagpur University Act, 1963 — Section 31
High Courts04 Dec 1969Dismissed
Rupam Pictures Vs Chaganlal Gulabchand Chandak
Bombay High Court · (1970) 72 BOMLR 827 : (1970) MhLj 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1)
High Courts04 Dec 1969Dismissed
Laxmibai Gulabrao Vs Martand Daulatrao Deshmukh
Bombay High Court · (1972) 74 BOMLR 773
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts02 Dec 1969
Laxman Bakaram Vs The State of Maharashtra
Bombay High Court · (1971) CriLJ 1234 : (1971) MhLj 33
Penal Code, 1860 (IPC) — Section 376, 457
High Courts28 Nov 1969Allowed
Purushottam and another Vs Gopalrao and others
Bombay High Court · (1970) MhLj 895
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 14, 2(10), 2(27), 2(5), 23
High Courts27 Nov 1969Dismissed
Arjun Khimji Ginning and Pressing Co. Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 861
Constitution of India, 1950 — Article 226, 227, 270, 276Government of India Act, 1935 — Section 142A
High Courts26 Nov 1969Dismissed
Waman Dhulaji Rajput Vs Umabai
Bombay High Court · (1970) MhLj 211
Constitution of India, 1950 — Article 227
High Courts25 Nov 1969
State of Maharashtra Vs Dinkar Bandu Deshmukh and another (Accused)
Bombay High Court · (1970) MhLj 634
Evidence Act, 1872 — Section 155(1), 157, 27, 32(1), 32(1)