High Courts20 Jun 1975Allowed
State Vs Madhukar Hedau
Bombay High Court · (1976) MhLj 77
Criminal Procedure Code, 1973 (CrPC) — Section 428, 468, 484, 484(2)(a), 484(2)(b)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 10 of 15
High Courts17 Jun 1975
Maruti namdeo Gade Vs Dattatraya Vishnu Maval
Bombay High Court · (1976) 78 BOMLR 602
Constitution of India, 1950 — Article 227
High Courts17 Apr 1975
Watsalabai and Others Vs Babutai and Others
Bombay High Court · AIR 1976 Bom 58 : (1975) MhLj 561
Constitution (Twenty-Eighth Amendment) Act, 1972 — Section 3(2)Constitution of India, 1950 — Article 133(1)
High Courts16 Apr 1975
Mahalaxmi Glass Works Private Limited Vs Employees'' State Insurance Corporation
Bombay High Court · (1978) 80 BOMLR 230 : (1976) 32 FLR 436 : (1976) 2 LLJ 238 : (1976) MhLj 447
Employees State Insurance Act, 1948 — Section 2(22), 75, 82
High Courts15 Apr 1975Allowed
Shree Changdeo Sugar Mills Ltd. Vs A.V. Desai
Bombay High Court · (1976) 78 BOMLR 524
Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 227
High Courts14 Apr 1975
Jagdishgir Laxamangir Gosavi and Another Vs Rangacharya Gururacharya Swami Rambagwale and Others
Bombay High Court · AIR 1976 Bom 261
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts14 Apr 1975Dismissed
Atmaram Harchandrai Bharvani Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1978) 80 BOMLR 128
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 65, 72
High Courts11 Apr 1975Allowed
Western India Match Co. Ltd. Vs The Union of India (UOI) and Another
Bombay High Court · (1991) 33 ECR 349
High Courts11 Apr 1975Allowed
State of Maharashtra Vs Chandrashekhar Nilkanth Washimkar
Bombay High Court · (1975) MhLj 607
Criminal Procedure Code, 1973 (CrPC) — Section 177, 2(g), 204, 208, 209Penal Code, 1860 (IPC) — Section 420, 458, 467, 471
High Courts10 Apr 1975
Krushanadas Nagindas Bhate Vs Bhagwandas Ranchhoddas and Others
Bombay High Court · AIR 1976 Bom 153
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123Trusts Act, 1882 — Section 81
High Courts10 Apr 1975Allowed
Jamaluddin and Another Vs State of Maharashtra
Bombay High Court · (1975) 04 BOM CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 236, 237Penal Code, 1860 (IPC) — Section 379, 403
High Courts10 Apr 1975
Enas Elish Sutari Vs The State of Maharashtra and Another
Bombay High Court · (1976) CriLJ 1859 : (1975) MhLj 772
Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a)
High Courts07 Apr 1975
Guljarsing and Others Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 205 : (1976) MhLj 485
Arms Act, 1959 — Section 25(a)
High Courts06 Apr 1975
In Re: Dena Bank Ltd.
Bombay High Court · (1976) 46 CompCas 541
Companies Act, 1956 — Section 145, 39(1), 391, 392(1), 394
High Courts05 Apr 1975
Premchand Nathmal Kothari and Others Vs Kisanlal Bachharaj Vyas and Others
Bombay High Court · AIR 1976 Bom 82 : (1975) MhLj 497
Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 — Section 13, 3, 6
High Courts04 Apr 1975
K.K. Dabir Vs The City of Nagpur Corporation
Bombay High Court · AIR 1976 Bom 117 : (1976) MhLj 293
City of Nagpur Corporation Act, 1948 — Section 119
High Courts03 Apr 1975
Laxman Ganpati Khot and Others Vs Anusyabai and Another
Bombay High Court · AIR 1976 Bom 264 : (1977) MhLj 68
Evidence Act, 1872 — Section 101, 104, 62, 63, 65Hindu Adoptions and Maintenance Act, 1956 — Section 10
High Courts02 Apr 1975
Laxman Chandrabhan Naktode and Another Vs Maharashtra Revenue Tribunal Nagpur and Others
Bombay High Court · AIR 1976 Bom 87 : (1975) MhLj 541
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120
High Courts02 Apr 1975Allowed
State of Maharashtra Vs Pocha Lachama Munkewar
Bombay High Court · (1976) MhLj 195
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 24, 25, 25, 26, 26Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 1975Allowed
Kishan Pandurang Kagde Vs Baldev Singh Gian Singh and another
Bombay High Court · (1977) MhLj 656
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 482Penal Code, 1860 (IPC) — Section 379