COURT ARCHIVE

Bombay High Court judgments

73,287 judgments · page 3,018 of 3,665

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

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

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 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