High Courts25 Sept 1974
In Re: Tata Iron and Steel Company Ltd.
Bombay High Court · (1975) 45 CompCas 355
Companies Act, 1956 — Section 235, 236, 237, 238, 239Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 21, 22, 23
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 4 of 12
High Courts24 Sept 1974
"Parekh Brothers", Nagpur Vs Corporation of The City of Nagpur and others
Bombay High Court · (1975) MhLj 86
City Of Nagpur Corporation Act, 1948 — Section 111(1)(e), 114, 114(1), 114(1)(e), 114(2)(g)Rubber Act, 1947 — Section 12(2)
High Courts23 Sept 1974
Laxman Haribhau Mahakal Vs State of Maharashtra
Bombay High Court · (1975) MhLj 737
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts21 Sept 1974
State of Maharashtra Vs Bhimrao Vithal Jadhav
Bombay High Court · (1976) 2 LLJ 365 : (1976) MhLj 475 : (1974) MhLj 807 : (1973) MhLj 39
Bombay Police Act, 1951 — Section 1, 23, 24, 25(2), 6(1)Bombay Prohibition Act, 1949 — Section 66(1)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Sept 1974Dismissed
Shri Gajanan Maharaj Sansthan, Shegaon Vs Kisan Vithuji Lokhande
Bombay High Court · (1975) MhLj 754
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 11, 11, 11, 12, 12, 12
High Courts18 Sept 1974Allowed
Mehkar Municipal Council, Mehkar Vs Municipal Octroi Employees Union, Mehkar and another
Bombay High Court · (1975) MhLj 313
Constitution of India, 1950 — Article 265Industrial Disputes Act, 1947 — Section 2(j), 2(s), 33C(2)
High Courts17 Sept 1974Allowed
Manohar Govindrao Siras Vs Ramchandra Govindrao Siras and others
Bombay High Court · (1975) MhLj 373
Civil Procedure Code, 1908 (CPC) — Section 115, 135, 141, 151Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 25
High Courts13 Sept 1974Dismissed
Brijmohan Bhangwansahay Joshi Vs Dattatraya Shankar Dixit
Bombay High Court · (1975) MhLj 97
Civil Procedure Code, 1908 (CPC) — Section 38, 47, 7, 7(a), 7(a)(iii)
High Courts12 Sept 1974Allowed
K. Jayaraja Ballal Vs The Commissioner of Bombay Division
Bombay High Court · (1976) 78 BOMLR 689
Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 1974Dismissed
Ramakrishna Ramnath Vs State of Maharashtra and others
Bombay High Court · (1975) MhLj 212
Constitution of India, 1950 — Article 14, 19, 19(1)(g)Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 10, 10(1)(d), 2(kkk), 2(s), 25C
High Courts10 Sept 1974
Vithal Ranganath Gaikwad and Others Vs Murlidhar Vaman Dhavale and Another
Bombay High Court · AIR 1975 Bom 358 : (1975) 77 BOMLR 387 : (1976) ILR (Bom) 1878
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32
High Courts09 Sept 1974
Philips India Ltd. Vs Kunju Punnu and Another
Bombay High Court · AIR 1975 Bom 306 : (1975) 77 BOMLR 337 : (1975) MhLj 792
High Courts07 Sept 1974Allowed
Sumitra Devi Motidas Udasi Vs Chunilal Bhimjibhai
Bombay High Court · (1975) MhLj 290
High Courts06 Sept 1974
Philips India Ltd. Vs Kunju Punnu and another
Bombay High Court · (1975) MhLj 792
High Courts06 Sept 1974Dismissed
Union of India (UOI) Vs Mansingka Industries Pvt. Ltd.
Bombay High Court · (1979) 4 ELT 158
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 2, 2(4), 3, 35, 36Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Sept 1974Dismissed
Bhimrao Harnooji Wanjari Vs State of Maharashtra
Bombay High Court · (1975) MhLj 660
Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 361, 366, 90Penal Code, 1860 (IPC) — Section 323, 375, 376
High Courts05 Sept 1974
Ratilal Narbheram Vs Welji Nagji and Another
Bombay High Court · AIR 1975 Bom 218 : (1975) MhLj 136
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47, 9
High Courts05 Sept 1974Allowed
Narayan Thunaji Vs Mahadeo Ragho
Bombay High Court · (1974) MhLj 903
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Sept 1974Allowed
Sushilabai Chhotelal Gupta Vs Ramcharan Hanumanprasad Vaishya and another
Bombay High Court · (1976) MhLj 82
Civil Procedure Code, 1908 (CPC) — Section 151