COURT ARCHIVE

Bombay High Court judgments

73,256 judgments · page 3,028 of 3,663

High Courts11 Oct 1974

Vyankatesh Dhonddey Deshpande Vs Sou, Kusm Dattatraya Kulkarni and Others

Bombay High Court · AIR 1976 Bom 190 : (1975) 77 BOMLR 671 : (1976) MhLj 373

Bombay Land Revenue Code, 1879 — Section 155Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Land Improvement Loans Act, 1883 — Section 7

High Courts08 Oct 1974Dismissed

Satyanarayan Atmaram Mishra Vs Municipal Corporation of Greater Bombay

Bombay High Court · (1974) 10 BOM CK 0014

Bombay Municipal Corporation Act, 1888 — Section 348, 351, 352A, 354A

High Courts04 Oct 1974

Nagpur Corporation (Civil) Canteen Vs Shri P.D. Kulkarni, Presiding Officer, First Labour Court, Nagpur and 9 others

Bombay High Court · (1975) MhLj 59

Bombay Shops And Establishments Act, 1948 — Section 2, 2(25), 3Minimum Wages Act, 1948 — Section 5

High Courts01 Oct 1974Allowed

Manjulabai Laxman Chavan and others Vs Manikchand Tuljaram Shah and others

Bombay High Court · (1977) MhLj 185

Contract Act, 1872 — Section 43Evidence Act, 1872 — Section 41, 92Transfer of Property Act, 1882 — Section 60

High Courts28 Sept 1974

Tripura Jute Mills Ltd.

Bombay High Court · (1974) 44 CompCas 460

Arbitration Act, 1940 — Section 20

High Courts28 Sept 1974

In Re: Tripura Jute Mills Ltd.

Bombay High Court · (1974) 44 CompCas 460

Arbitration Act, 1940 — Section 20

High Courts25 Sept 1974Allowed

Braham Dutt Sharma Vs S. Bishan Singh Rangwala

Bombay High Court · (1976) 78 BOMLR 462

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 16, 17, 17ACriminal Procedure Code, 1973 (CrPC) — Section 17C, 417

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

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 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 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