High Courts05 Feb 1969Dismissed
National and Grindlays Bank Ltd. Vs The Municipal Corporation
Bombay High Court · (1970) 72 BOMLR 112
Bombay Municipal Corporation Act, 1888 — Section 146(2), 147, 156
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 11 of 11
High Courts05 Feb 1969
The State of Maharashtra Vs Zulfequar Hussain Abdul Hussain
Bombay High Court · (1970) 72 BOMLR 166
Civil Procedure Code, 1908 (CPC) — Section 79
High Courts04 Feb 1969Dismissed
The State of Maharashtra Vs Bhagvandas Gopaldas Bhate
Bombay High Court · (1970) 72 BOMLR 25
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts04 Feb 1969
Tanajirao Martinrao Kadambande Vs H.J. Chinoy
Bombay High Court · (1969) 71 BOMLR 732
Constitution of India, 1950 — Article 226Coroners Act, 1871 — Section 13, 16, 17, 18, 19Evidence Act, 1872 — Section 1, 137, 154, 3
High Courts30 Jan 1969
Abdul Sabir Khan Ahmed Khan Vs The Municipal Council
Bombay High Court · (1969) 71 BOMLR 823 : (1969) MhLj 532
Industrial Disputes Act, 1947 — Section 2, 25F, 25P, 3
High Courts29 Jan 1969
Venkatrao Anant Pai Vs Narayanlal Bansilal
Bombay High Court · (1969) 71 BOMLR 607 : (1969) MhLj 808
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts24 Jan 1969
Southarn Chemical Works Vs Mohamed Husein Fakruddin Maniar
Bombay High Court · AIR 1970 Bom 128 : (1970) 72 BOMLR 156 : (1970) ILR (Bom) 645
Contract Act, 1872 — Section 205, 23Drugs and Cosmetics Act, 1940 — Section 18Drugs and Cosmetics Rules, 1945 — Rule 61
High Courts21 Jan 1969Allowed
Gulam Murtazakhan Hazi Aftab Ahmed Khan Vs Muslim National Co-operative Bank Ltd.
Bombay High Court · (1969) 71 BOMLR 836 : (1970) MhLj 273
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts19 Jan 1969
State Vs Radhamal Sangatmal Sindhi
Bombay High Court · (1960) 62 BOMLR 468
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts14 Jan 1969Dismissed
Shankar and another Vs The State of Maharashtra and another
Bombay High Court · (1969) MhLj 464
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 2(0), 2(g), 2(i), 2(k), 2(m)
High Courts14 Jan 1969
Shankar Jayaram and Another Vs State of Maharashtra and Another
Bombay High Court · AIR 1970 Bom 117 : (1970) 72 BOMLR 258 : (1971) ILR (Bom) 150
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 2, 75, 76, 77, 78
High Courts13 Jan 1969
Maruti Mahipati Mullick Vs Polson Limited
Bombay High Court · (1969) 71 BOMLR 655
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18, 19Payment of Wages Act, 1936 — Section 15, 2, 22, 4
High Courts13 Jan 1969
Marketing and Advertising Associates Pvt. Ltd. Vs Telerad Private Ltd.
Bombay High Court · (1969) 39 CompCas 436
Companies (Court) Rules, 1959 — Rule 7
High Courts10 Jan 1969Dismissed
Vallabbhai Nathabhai Vs Bai Jivi
Bombay High Court · (1970) 72 BOMLR 185 : (1969) MhLj 958
Constitution of India, 1950 — Article 227