High Courts19 Feb 1974
Prakash Rajaram and Others Vs State of Maharashtra
Bombay High Court · (1975) CriLJ 1297 : (1974) MhLj 416
Evidence Act, 1872 — Section 146Penal Code, 1860 (IPC) — Section 394
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 11 of 12
High Courts19 Feb 1974
The State of Maharashtra Vs R.J. Kabani
Bombay High Court · AIR 1975 Bom 63 : (1974) 76 BOMLR 448 : (1974) MhLj 687
Bombay Municipal Corporation Act, 1888 — Section 390, 390(1)
High Courts19 Feb 1974
Vishnu Krishna Belurkar Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 627 : (1974) MhLj 789
Evidence Act, 1872 — Section 145, 154, 157, 27Penal Code, 1860 (IPC) — Section 161, 165A, 34
High Courts18 Feb 1974Allowed
Rajaram Anna Yede Vs Shashikala Bhagwan Yede and others
Bombay High Court · (1976) MhLj 47
Hindu Succession Act, 1956 — Section 12, 2(c), 20, 21, 22
High Courts18 Feb 1974Allowed
Gulrozbanu Karmalli Vs Karmalli
Bombay High Court · (1974) 76 BOMLR 515
Criminal Procedure Code, 1973 (CrPC) — Section 489
High Courts15 Feb 1974
Sadanand Patamkar Vs New Prabhat Silk Mills
Bombay High Court · (1974) 76 BOMLR 437 : (1974) 2 LLJ 52 : (1974) MhLj 761
Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1)D, 79
High Courts13 Feb 1974Allowed
Bombay Cycle and Motor Agency Ltd. Vs Bhagwanprasad Ramragubir Pandey
Bombay High Court · (1974) 76 BOMLR 612
Bombay Prohibition Act, 1949 — Section 100, 28, 66, 90, 98Penal Code, 1860 (IPC) — Section 301, 302, 324, 326
High Courts13 Feb 1974Allowed
Smt. Gulab Bai Damodar Tapse Vs Peter K. Sunder and Others
Bombay High Court · (1974) 02 BOM CK 0020
Motor Vehicles (Amendment) Act, 1969 — Section 103AMotor Vehicles Act, 1939 — Section 102, 103, 105, 22, 24
High Courts13 Feb 1974Dismissed
Santoksingh and another Vs Radheshyam and another
Bombay High Court · (1974) MhLj 663
Bombay Court Fees Act, 1959 — Section 40, 5, 6Civil Procedure Code, 1908 (CPC) — Section 149
High Courts13 Feb 1974
Santoksingh and Another Vs Radheshyam and Another
Bombay High Court · AIR 1975 Bom 5
Bombay Court Fees Act, 1959 — Section 40, 6Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 7 Rule 11, Order 7 Rule 11(c), 149
High Courts12 Feb 1974Dismissed
Ramnath Laxminarayan Vs W.N. Masodkar, Inspector, Amravati Agriculture Produce Market Committee and another
Bombay High Court · (1974) MhLj 583
High Courts11 Feb 1974
Ebrahimbhai Vs State of Maharashtra and Others
Bombay High Court · AIR 1975 Bom 13 : (1974) 76 BOMLR 769 : (1974) MhLj 562
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 7 Rule 11, 80
High Courts11 Feb 1974Dismissed
Ebrahimbhai Vs State of Maharashtra and others
Bombay High Court · (1974) MhLj 562
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Feb 1974
Dattatraya Narhar Pitale Vs Prabhakar Dinkar Gokhale and Another
Bombay High Court · AIR 1975 Bom 205 : (1975) 77 BOMLR 533
Constitution of India, 1950 — Article 245Maharashtra Municipalities Act, 1965 — Section 16(1), 21, 21(1), 44Maharashtra Municipalities Election Rules, 1966 — Rule 15, 15(1)
High Courts06 Feb 1974
Godrej P. Joshi Vs M.V. Bhatia
Bombay High Court · (1974) 76 BOMLR 609
Penal Code, 1860 (IPC) — Section 403, 420
High Courts05 Feb 1974Dismissed
Ramkrishna Baburao Maske Vs Kishan Shivraj Shelke
Bombay High Court · (1974) 76 BOMLR 424 : (1974) MhLj 659
Penal Code, 1860 (IPC) — Section 23, 24, 269, 34, 415
High Courts05 Feb 1974
Kashibai Sachidanand Vs Hindustan Pencils Private Limited
Bombay High Court · (1975) 31 FLR 54 : (1975) 2 LLJ 73 : (1975) MhLj 419
Constitution of India, 1950 — Article 227
High Courts31 Jan 1974
Ramesh Krishna Rao Vs State Bank of India
Bombay High Court · (1974) 76 BOMLR 552 : (1974) 2 LLJ 441 : (1974) MhLj 845
Constitution of India, 1950 — Article 12, 13, 13(1), 14, 19(1)State Bank of India (Officers Service) Rules, 1992 — Rule 18, 49, 50, 51State Bank of India (Subsidiary Banks) Act, 1959 — Section 24(1), 25, 30, 43, 46
High Courts29 Jan 1974
The State of Maharashtra Vs Ibrahim Mohomed Hussein Maddu
Bombay High Court · (1977) 79 BOMLR 704
Commissions of Inquiry Act, 1952 — Section 3, 4, 5, 5A, 6Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 132, 145
High Courts28 Jan 1974Allowed
Vali Mohamed Shaikh Ramzan Kababwala Vs Mohamed Shabir @ Mohamed Sabir Mohamed Umar and Others
Bombay High Court · (1974) 01 BOM CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 145, 386