High Courts13 Oct 1975
C. Eduljee and Company Limited and Another Vs First Labour Court, Nagpur and Others
Bombay High Court · (1977) 47 CompCas 770 : (1976) MhLj 20
Bombay Industrial Relations Act, 1946 — Section 106, 106(1), 106(2), 3(14)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 5 of 15
High Courts10 Oct 1975Allowed
Malti Dadaji Mahajan Vs Chief Executive Officer, Zilla Parishad, Wardha
Bombay High Court · (1976) MhLj 109
Constitution of India, 1950 — Article 14, 16, 311(2)
High Courts09 Oct 1975
Krishna Madhaorao Ghatate and Another Vs The Union of India and Others
Bombay High Court · AIR 1975 Bom 324 : (1975) CriLJ 1828 : (1975) MhLj 822
Constitution of India, 1950 — Article 14, 141, 19, 21, 22Maintenance of Internal Security Act, 1971 — Section 16, 3, 3(1)
High Courts04 Oct 1975Dismissed
State of Maharashtra Vs Samrilal Chhaganlal Agrawal (Accused)
Bombay High Court · (1976) MhLj 92
Constitution of India, 1950 — Article 19(1)(f), 258(1)Criminal Procedure Code, 1973 (CrPC) — Section 10(1), 10(2)Essential Commodities Act, 1955 — Section 3, 3(1), 5, 6A, 6B
High Courts03 Oct 1975
The State of Maharashtra Vs Baijnath Shah Mathura Shah
Bombay High Court · (1976) CriLJ 908
Prevention of Food Adulteration Act, 1954 — Section 10(7), 9
High Courts02 Oct 1975
Shivhankarlal Gupta and Another Vs C.T.A. Pillai and Others
Bombay High Court · AIR 1976 Bom 165
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Constitution of India, 1950 — Article 13Criminal Procedure Code, 1973 (CrPC) — Section 491, 492(2)
High Courts30 Sept 1975
Keshav Ramchandra Malear Vs Ramdas Dasharath Malekar and Others
Bombay High Court · AIR 1976 Bom 330
Limitation Act, 1963 — Article 136
High Courts26 Sept 1975
Manohar Shamrao Singanapure and Another Vs Balkrishna Dattatrya Deshpande and Others
Bombay High Court · AIR 1976 Bom 105 : (1975) MhLj 816
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27, 27(1)
High Courts25 Sept 1975
Harikishan and Others Vs Krishna Dhanaji Shelki and Another
Bombay High Court · AIR 1977 Bom 330 : (1976) MhLj 537
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(12), 2(13), 2(16), 2(21), 21Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 31A
High Courts25 Sept 1975Allowed
Vishwanath Sadashiv Deshpande and others Vs Comptroller and Auditor-General of India, New Delhi and others
Bombay High Court · (1975) MhLj 876
Constitution of India, 1950 — Article 309, 310, 311
High Courts25 Sept 1975
Harikisan Kanhaiyalal Pampalia Vs Krishnaji Dhanaji Shelki and another
Bombay High Court · (1976) MhLj 537
Constitution of India, 1950 — Article 31A
High Courts24 Sept 1975Dismissed
Prakash Ramnath Adurkar Vs Ganesh Waman Athawale
Bombay High Court · (1976) 78 BOMLR 328
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 114, 328, 447, 504, 506
High Courts23 Sept 1975
Sumanbai Vs Anandrao Onkar Panpatil
Bombay High Court · AIR 1976 Bom 212
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 23(1), 9
High Courts22 Sept 1975
Sambaji Abaji Patharkar Vs The State of Maharashtra and Another
Bombay High Court · (1976) CriLJ 1854
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts22 Sept 1975Allowed
Buchayya Chandrayya Irabatti Vs G.S. Chindhde
Bombay High Court · (1978) 80 BOMLR 162 : (1976) MhLj 191
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 13, 18, 4Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C
High Courts20 Sept 1975Dismissed
M.P. Rashtriya Brooke Bond Chaha Karmachari Sangh, Kanhan, Nagpur Vs Industrial Court, Nagpur and others
Bombay High Court · (1975) MhLj 353
Bombay Industrial Relations Act, 1946 — Section 123A, 13, 16, 16(1), 16(3)
High Courts18 Sept 1975Dismissed
Janardan Sarvottam Rao Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 380
Criminal Procedure Code, 1973 (CrPC) — Section 397General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 16
High Courts17 Sept 1975
Sheikh Mohamed Arshad Faizulla Vs Devidas Vithal Salsingikar and Others
Bombay High Court · AIR 1976 Bom 281
Bombay Municipal Corporation Act, 1888 — Section 33(1)Constitution of India, 1950 — Article 226
High Courts17 Sept 1975
Tehmi Dinyar Mistry Vs Dinyar Kaikhushroo Mistry
Bombay High Court · AIR 1976 Bom 246
Divorce Act, 1869 — Section 37Parsi Marriage and Divorce Act, 1936 — Section 40(1)
High Courts16 Sept 1975Dismissed
G.G.A. Naidu Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 79
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 309, 397Income Tax Act, 1961 — Section 117, 297, 298