High Courts15 Sept 1975
Bandu Kesu Jagadale and Others Vs Gopinath Ramchandra Inamdar and Another
Bombay High Court · AIR 1976 Bom 216 : (1977) MhLj 46
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 6 of 15
High Courts09 Sept 1975
Sidramappa Basappa Atnure Vs Bipinchand Fulchand Gandhi
Bombay High Court · (1976) 78 BOMLR 309
Civil Procedure Code, 1908 (CPC) — Section 100, 108Evidence Act, 1872 — Section 82, 91, 92, 95
High Courts09 Sept 1975Allowed
D.B. Bhappu Vs Parasmal Nemaji Bhimani
Bombay High Court · (1976) 78 BOMLR 500
Constitution of India, 1950 — Article 141, 22, 226, 227, 276Criminal Procedure Code, 1973 (CrPC) — Section 252, 253, 254, 255, 256Customs Act, 1962 — Section 135
High Courts05 Sept 1975
Hanifabi Sheikh Abbas and Another Vs Balaji Ramaji Khapne and Another
Bombay High Court · AIR 1976 Bom 219
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125(1)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 18
High Courts05 Sept 1975
Janba Daulatrao Borkar Vs Rajesh Kumar Ramjiwan Agarwal
Bombay High Court · AIR 1976 Bom 70 : (1975) MhLj 746
High Courts04 Sept 1975
General Manager, Central Railway and Another Vs Jankoo Vithal and Another
Bombay High Court · (1977) 1 LLJ 235
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts03 Sept 1975
Babarao Vs Sonba
Bombay High Court · AIR 1976 Bom 332 : (1976) MhLj 7
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Sept 1975
Digambar Narayan Kulkarni Vs Gajanan Laxman Barve
Bombay High Court · (1976) 78 BOMLR 252 : (1976) MhLj 3
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13
High Courts02 Sept 1975
SK. Jusa Vs Ganpat Dagdu Gire and Others
Bombay High Court · AIR 1976 Bom 222
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 43 Rule 1, 115
High Courts01 Sept 1975
Dhruwa Neelkant Vs Krishna Ramchandra Shastri
Bombay High Court · AIR 1976 Bom 249
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 25Soldiers (Litigation) Act, 1925 — Section 10, 2
High Courts01 Sept 1975
Bhanudas Krishna Gawde Vs K.G. Paranjape and Others
Bombay High Court · (1976) CriLJ 534
Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts29 Aug 1975
Shantabai Vishnumal Vs Ganpat Ladha and Others
Bombay High Court · AIR 1976 Bom 288 : (1976) MhLj 332
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 5(11)
High Courts25 Aug 1975
Ranchhoddas Govinddas Banatwala
Bombay High Court · (1976) 78 BOMLR 219 : (1976) MhLj 636
Succession Act, 1925 — Section 212, 214, 370, 372, 374
High Courts22 Aug 1975
Jasmine Mills Ltd. Vs A.V. Venkateshwaran and Others
Bombay High Court · (1977) 79 BOMLR 438 : (1976) MhLj 400
Central Excise Rules, 1944 — Rule 10, 10A, 52, 9
High Courts20 Aug 1975
Isaq Mahboob and Others Vs Vithalrao Nagorao Kelgaonkar and Another
Bombay High Court · (1976) CriLJ 1856
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 34
High Courts19 Aug 1975Dismissed
Rameshkumar Sarupchand Vs Anil Alias Lemichand Hukumchand
Bombay High Court · (1976) 78 BOMLR 423
High Courts19 Aug 1975Allowed
The Union of India (UOI) Vs M.K.C. Kutty
Bombay High Court · (1976) 78 BOMLR 332
Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts18 Aug 1975
The State of Maharashtra Vs Tukaram Shiva Patil
Bombay High Court · (1976) 78 BOMLR 411
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 209, 439, 482
High Courts18 Aug 1975
Bai Mohinibai Dharmasey Vs Khimji Tokarshi Jivraj and Another
Bombay High Court · AIR 1976 Bom 295 : (1976) MhLj 256
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 23Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts14 Aug 1975
Commissioner of Income Tax, Bombay City-III Vs Rajkumar Ashok Pal Singh
Bombay High Court · (1977) 109 ITR 581
Income Tax Act, 1922 — Section 3, 4, 66(1)