High Courts28 Jan 1974
Mohandas Vishindas Chainani Vs Hiranand Assumal
Bombay High Court · (1974) 76 BOMLR 494
Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 1, 10, 11, 12, 13
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 12 of 12
High Courts28 Jan 1974Allowed
Shakuntala Shridhar Shetty Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 106
Fatal Accidents Act, 1855 — Section 1A, 2Penal Code, 1860 (IPC) — Section 304A
High Courts23 Jan 1974Allowed
Shakuntla Shridhar Shetty Vs State of Maharashtra
Bombay High Court · (1974) 01 BOM CK 0013
Fatal Accidents Act, 1855 — Section 1A, 2Penal Code, 1860 (IPC) — Section 304A
High Courts23 Jan 1974
Lotan Bhoji Patil and Others Vs The State of Maharashtra
Bombay High Court · (1975) CriLJ 1577
Criminal Procedure Code, 1973 (CrPC) — Section 161(5), 94
High Courts23 Jan 1974
Ramaji Baliramji Sawarkar Vs Special Land Acquisition Officer, (General), Nagpur and Others
Bombay High Court · AIR 1974 Bom 249 : (1974) MhLj 475
Land Acquisition Act, 1894 — Section 18, 23, 24, 43(8), 48(2)
High Courts22 Jan 1974
State of Maharashtra Vs Hassanali Vali Mohamed
Bombay High Court · (1975) CriLJ 1782
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts19 Jan 1974
Balukishan A. Devidaval Vs The State of Maharashtra
Bombay High Court · (1975) CriLJ 1891
Criminal Procedure Code, 1973 (CrPC) — Section 561ARailway Protection Force Act, 1957 — Section 3
High Courts19 Jan 1974
Martand Ramchandra Potdar Vs Dattatraya Ramchandra Potdar
Bombay High Court · AIR 1975 Bom 237 : (1975) 77 BOMLR 239 : (1975) MhLj 383
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), 144
High Courts19 Jan 1974
Minerva Mills Ltd. Vs Govt. of Maharashtra
Bombay High Court · (1975) 45 CompCas 1
Companies Act, 1956 — Section 17, 17(1), 17(2), 17(3), 17(4)Industries (Development and Regulation) Act, 1951 — Section 13(1), 17(1), 18A, 18B, 18B(1)
High Courts16 Jan 1974
Shankarrao Ramchandrarao Phate and Another Vs Chatrapal Anandrao Kedar and Others
Bombay High Court · AIR 1974 Bom 281 : (1974) MhLj 674
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 42
High Courts16 Jan 1974
Namdeo Vishnu Joshi and Another Vs Raghunath Ganu Kadam and Others
Bombay High Court · AIR 1974 Bom 311 : (1974) 76 BOMLR 530 : (1974) MhLj 750
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(2), 31, 32Civil Procedure Code, 1908 (CPC) — Section 2(12)Mamlatdars Court Act, 1906 — Section 21
High Courts15 Jan 1974
Union of India Vs Samuel Peters and Another
Bombay High Court · (1975) 2 LLJ 185 : (1975) MhLj 390
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Jan 1974Dismissed
Babu Kallappa Khot Vs Mhalsabai Malhar Kulkarni
Bombay High Court · (1974) 76 BOMLR 603 : (1974) MhLj 832
High Courts08 Jan 1974
Prabhakar Shamrao Marathe and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (1974) 76 BOMLR 711 : (1975) 30 FLR 225 : (1975) 1 LLJ 326 : (1975) MhLj 47
Industrial Disputes Act, 1947 — Section 10, 10A, 17, 17A, 20