COURT ARCHIVE

Bombay High Court judgments, 1969

214 judgments · page 2 of 11

High Courts25 Nov 1969

Dinkar Bandhu Deshmukh and Another Vs State

Bombay High Court · AIR 1970 Bom 438 : (1970) 72 BOMLR 405 : (1970) CriLJ 1622

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 101, 11, 134, 155(1), 157Penal Code, 1860 (IPC) — Section 109, 302, 323, 34, 506

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High Courts21 Nov 1969Allowed

Shankar Deoba Patil and another Vs Ganpatilal Shiodayal Chamedia

Bombay High Court · (1970) MhLj 442

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts21 Nov 1969Allowed

Fertilisers and Chemicals Travancore Ltd. Vs Rajkumar Lines Limited

Bombay High Court · (1970) 72 BOMLR 271 : (1970) MhLj 503

Civil Procedure Code, 1908 (CPC) — Section 102, 151, 2

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High Courts21 Nov 1969

Shankar Deoba Patil and Another Vs Ganpatilal Shiodayal Chamedia

Bombay High Court · AIR 1971 Bom 87 : (1971) ILR (Bom) 433

Bombay Tenancy and Agricultural Lands Act, 1958 — Section 125Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 4, Order 38 Rule 5

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High Courts19 Nov 1969

The State of Maharashtra Vs S.B. Mahajani

Bombay High Court · (1970) 72 BOMLR 299 : (1970) MhLj 445

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, 114

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High Courts18 Nov 1969Allowed

Smt. Sitabai Adkuji Meshram Vs District Transport Company

Bombay High Court · (1972) 74 BOMLR 768

Contract Act, 1872 — Section 45

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High Courts14 Nov 1969

Manubhai and Company Vs Babajee Rajaram

Bombay High Court · (1970) ACJ 366 : (1971) 21 FLR 109 : (1970) 2 LLJ 334 : (1970) MhLj 454

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts07 Nov 1969

Firestone Tyre and Rubber Co. Vs Synthetics and Chemicals Ltd. and Others

Bombay High Court · (1971) 41 CompCas 377 : (1971) 41 ITR 377

Companies Act, 1956 — Section 10, 10(1), 10E, 12, 12(1)

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High Courts31 Oct 1969Allowed

Madangopal Vallabhdas Vs Janardhan Barku and another

Bombay High Court · (1970) MhLj 457

Bombay Court Fees Act, 1959 — Section 6Bombay General Clauses Act, 1904 — Section 25Court Fees Act, 1870 — Section 6(v), 7, 7(v)

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High Courts25 Oct 1969Allowed

Gajanan Tukaram Vs Maharashtra Revenue Tribunal and another

Bombay High Court · (1970) MhLj 613

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 18, 21, 6

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High Courts24 Oct 1969Dismissed

Dnyanu Kondiba Kale Vs The State of Maharashtra

Bombay High Court · (1970) 72 BOMLR 382 : (1970) MhLj 720

Bombay Prohibition Act, 1949 — Section 83, 85

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High Courts24 Oct 1969

Dnyanu Kondiba Kale Vs State

Bombay High Court · (1970) CriLJ 1684

Bombay Prohibition Act, 1949 — Section 85(1)(2)

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High Courts23 Oct 1969

Jamnadas Dharamdas Vs Dr. John Joseph Ferreira

Bombay High Court · (1970) 72 BOMLR 505

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 28, 5Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 108, 111, 114, 114A

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High Courts22 Oct 1969

Filmistan Private Limited Vs Municipal Commissioner for Greater Bombay

Bombay High Court · (1969) 10 BOM CK 0014

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 7

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High Courts21 Oct 1969Dismissed

Gill and Co. (P.) Ltd. Vs Shri Madhav Mills Ltd.

Bombay High Court · (1970) 72 BOMLR 679

COMPANIES ACT, 1956 — Section 132, 2, 240, 343, 454Constitution of India, 1950 — Article 20, 226Evidence Act, 1872 — Section 132, 27, 73

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High Courts21 Oct 1969

(In Liquidation) Official Liquidator Vs Haridas Mundhra and Others

Bombay High Court · (1969) 10 BOM CK 0013

Companies Act, 1913 — Section 196(7)Companies Act, 1956 — Section 196(7), 2(11), 455(1), 477, 478Constitution of India, 1950 — Article 20(2), 20(3)

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High Courts21 Oct 1969

State of Maharashtra Vs Laxman Dashrath Garad

Bombay High Court · (1970) 72 BOMLR 281 : (1970) MhLj 597

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts17 Oct 1969Allowed

Shrikant Vasantrao Deshpande Vs Ahmadkhan Mandarkhan

Bombay High Court · (1971) 73 BOMLR 170 : (1970) MhLj 485

Penal Code, 1860 (IPC) — Section 277

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High Courts17 Oct 1969Dismissed

Digamber Pandurang Sawant Vs Ahmed Appa Khedekar

Bombay High Court · (1970) 72 BOMLR 303 : (1970) MhLj 456

Bombay Village Panchayats Act, 1958 — Section 15(5)(b)Bombay Village Panchayats Election Rules, 1959 — Rule 33(2)

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High Courts17 Oct 1969

Nandlal Shankarlal Tiwari and Others Vs Laxman Umakant Malkarjun and Others

Bombay High Court · AIR 1970 Bom 268 : (1970) 72 BOMLR 715 : (1970) MhLj 264

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(1), Order 20 Rule 4(2), Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 17

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