COURT ARCHIVE

Bombay High Court judgments, 1970

246 judgments · page 5 of 13

High Courts29 Jul 1970

Jalan Trading Co. Private Ltd. and Another Vs The State of Maharashtra and Another

Bombay High Court · AIR 1971 Bom 196 : (1970) 72 BOMLR 736 : (1971) MhLj 712

Bombay Municipal Boroughs Act, 1925 — Section 52Bombay Municipal Corporation Act, 1888 — Section 5Constitution of India, 1950 — Article 226

High Courts27 Jul 1970Dismissed

Suhas Vs Manohar Shamrao

Bombay High Court · (1970) MhLj 788

Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 21, 26, 9, 9(1)

High Courts27 Jul 1970

Suhas Manohar Pande Vs Manohar Shamrao Pande

Bombay High Court · AIR 1971 Bom 183 : (1971) ILR (Bom) 815

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 21, 9, 9(1)

High Courts27 Jul 1970

Sheo Shankar Ratanlalji Khamele Vs Life Insurance Corporation of India, Bombay

Bombay High Court · AIR 1971 Bom 304 : (1972) MhLj 710

Insurance Act, 1938 — Section 45Stamp Act, 1899 — Section 66, 7

High Courts27 Jul 1970

Sheoshankar Vs Life Insurance Corporation of India, Bombay

Bombay High Court · (1973) 43 CompCas 284 : (1972) MhLj 710

Insurance Act, 1938 — Section 45

High Courts23 Jul 1970

In Re: R.T. Engineering and Electronics Co.

Bombay High Court · AIR 1972 Bom 157 : (1971) 73 BOMLR 586

Trade and Merchandise Marks Act, 1958 — Section 11, 12, 12(1), 18, 20

High Courts23 Jul 1970

Himalayan Tile and Marble (Pvt.) Ltd. Vs Francis V. Coutinho and Others

Bombay High Court · AIR 1971 Bom 341 : (1970) 72 BOMLR 910

Constitution of India, 1950 — Article 14, 19, 226, 227, 31(2)Land Acquisition Act, 1894 — Section 12, 17(2), 18, 18(1), 20

High Courts17 Jul 1970Dismissed

Rajaram Sadashiv Wani Vs Bala Nisbat Babaji Wani

Bombay High Court · (1973) MhLj 655

High Courts17 Jul 1970

Sadashiv Shankar Wani and Others Vs Bala Nisbat Babaji Wani and Another

Bombay High Court · AIR 1972 Bom 164 : (1971) 73 BOMLR 766 : (1972) ILR (Bom) 128 : (1972) MhLj 564

High Courts17 Jul 1970

The Trustees of the Port of Bombay Vs The Premier Automobiles Ltd.

Bombay High Court · AIR 1971 Bom 317 : (1971) 73 BOMLR 1

Bombay Port Trust Act, 1879 — Section 16A, 18, 28, 29, 30Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 19(1)

High Courts17 Jul 1970

Chhotabhai Purushottam Patel, Beedi Manufacturers of Bhandara and Others Vs State of Maharashtra by Secretary, Industries and Labour Department, Sachivalaya, Bombay and Others

Bombay High Court · (1972) 1 LLJ 130

Factories Act, 1948 — Section 101, 2, 61, 63, 71Industrial Disputes Act, 1947 — Section 33

High Courts17 Jul 1970

Chhotabhai Purushottam Patel and Others Vs The State of Maharashtra by Secretary, Industries and Labour Department, Sachivalaya, Bombay and Others

Bombay High Court · AIR 1971 Bom 244 : (1971) LabIC 1080 : (1971) MhLj 413

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 1, 10, 11, 12, 13Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 — Rule 34, 36, 37, 37(1), 37(2)Constitution of India, 1950 — Article 14, 19, 19(1), 246

High Courts16 Jul 1970Allowed

State of Maharashtra Vs Namdeo Dhannu

Bombay High Court · (1972) 74 BOMLR 583 : (1971) MhLj 47

Bombay Prohibition Act, 1949 — Section 40, 40A, 41, 46, 66Penal Code, 1860 (IPC) — Section 159, 277

High Courts15 Jul 1970

R. Jaikrishna and Co. Vs A. 1 Co-operating Housing Society Ltd.

Bombay High Court · AIR 1971 Bom 382 : (1971) 73 BOMLR 251 : (1971) MhLj 472

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10(1), Order 7 Rule 11, Order 7 Rule 13

High Courts15 Jul 1970Dismissed

Narayanrao Vs State of Maharashtra

Bombay High Court · (1971) MhLj 512

Bombay Prohibition Act, 1949 — Section 129(A), 129(A)(3), 129(A)(5), 43, 75(a)Penal Code, 1860 (IPC) — Section 166, 186, 193, 211, 294

High Courts13 Jul 1970

The Punjab National Bank Ltd. Vs Ishwarbhai Bhai Lalbhai Patel and Co.

Bombay High Court · AIR 1971 Bom 348 : (1971) MhLj 9

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Contract Act, 1872 — Section 191, 192, 193, 194

High Courts09 Jul 1970

Devlakshmi Harisukh Vahalia and Others Vs Vishwakanth P. Bhatt

Bombay High Court · AIR 1972 Bom 103 : (1971) 73 BOMLR 594 : (1972) MhLj 37

Trusts Act, 1882 — Section 9

High Courts01 Jul 1970

Purushottam Shankar Desai Vs Dayaram Jayaram Dhande

Bombay High Court · (1971) 73 BOMLR 313 : (1971) MhLj 1017

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29

High Courts01 Jul 1970

In re: Petition for Leave to Appeal to The Supreme Court

Bombay High Court · (1972) 74 BOMLR 522(1)

Constitution of India, 1950 — Article 133, 138

High Courts26 Jun 1970Dismissed

Shivnarayan Motilal Darak Vs R.A. Zubairy

Bombay High Court · (1971) 73 BOMLR 479 : (1971) MhLj 742

Maharashtra Co-operative Societies Act, 1960 — Section 109(1), 154