COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,069 of 3,658

High Courts19 Dec 1969Dismissed

Express Newspapers Limited Vs The State of Maharashtra

Bombay High Court · (1970) 72 BOMLR 385 : (1970) MhLj 809

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 19, 265, 276Contract Act, 1872 — Section 72

High Courts17 Dec 1969Allowed

The State of Maharashtra Vs Rajkumar Kochhar

Bombay High Court · (1970) 72 BOMLR 797

Evidence Act, 1872 — Section 10, 32Penal Code, 1860 (IPC) — Section 120B, 149, 204, 211, 420

High Courts16 Dec 1969Dismissed

Mahagu Vishwanath Huske Vs Bhagirathibai Shrawan Husko

Bombay High Court · (1972) 74 BOMLR 785

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

High Courts16 Dec 1969

State Vs P.G. Chavan

Bombay High Court · (1969) 12 BOM CK 0004

Customs Act, 1962 — Section 135, 135(1)

High Courts15 Dec 1969Dismissed

Jaikisan Biharilal Vs Budhaji Nagoji

Bombay High Court · (1971) 73 BOMLR 167 : (1970) MhLj 532

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 40

High Courts12 Dec 1969Dismissed

Manohar Shriniwas Mantri Vs Adtarsingh Gangasingh

Bombay High Court · (1970) 72 BOMLR 629 : (1970) MhLj 890

Penal Code, 1860 (IPC) — Section 288

High Courts08 Dec 1969Allowed

Annapurnabai Joshi Vs Mankarnabai and others

Bombay High Court · (1971) MhLj 586

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(3)(d), 38(7)

High Courts05 Dec 1969

Bhaskar Narayanrao Band Vs Dr. Vishnu Bhikaji Kolte

Bombay High Court · (1971) 73 BOMLR 361

Nagpur University Act, 1963 — Section 31

High Courts04 Dec 1969Dismissed

Rupam Pictures Vs Chaganlal Gulabchand Chandak

Bombay High Court · (1970) 72 BOMLR 827 : (1970) MhLj 260

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1)

High Courts04 Dec 1969Dismissed

Laxmibai Gulabrao Vs Martand Daulatrao Deshmukh

Bombay High Court · (1972) 74 BOMLR 773

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts02 Dec 1969

Laxman Bakaram Vs The State of Maharashtra

Bombay High Court · (1971) CriLJ 1234 : (1971) MhLj 33

Penal Code, 1860 (IPC) — Section 376, 457

High Courts28 Nov 1969Allowed

Purushottam and another Vs Gopalrao and others

Bombay High Court · (1970) MhLj 895

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 14, 2(10), 2(27), 2(5), 23

High Courts26 Nov 1969Dismissed

Waman Dhulaji Rajput Vs Umabai

Bombay High Court · (1970) MhLj 211

Constitution of India, 1950 — Article 227

High Courts25 Nov 1969

State of Maharashtra Vs Dinkar Bandu Deshmukh and another (Accused)

Bombay High Court · (1970) MhLj 634

Evidence Act, 1872 — Section 155(1), 157, 27, 32(1), 32(1)

High Courts25 Nov 1969

Dinkar Bandhu Deshmukh and Another Vs State

Bombay High Court · AIR 1970 Bom 438 : (1970) 72 BOMLR 405 : (1970) CriLJ 1622

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 101, 11, 134, 155(1), 157Penal Code, 1860 (IPC) — Section 109, 302, 323, 34, 506

High Courts21 Nov 1969Allowed

Shankar Deoba Patil and another Vs Ganpatilal Shiodayal Chamedia

Bombay High Court · (1970) MhLj 442

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts21 Nov 1969Allowed

Fertilisers and Chemicals Travancore Ltd. Vs Rajkumar Lines Limited

Bombay High Court · (1970) 72 BOMLR 271 : (1970) MhLj 503

Civil Procedure Code, 1908 (CPC) — Section 102, 151, 2

High Courts21 Nov 1969

Shankar Deoba Patil and Another Vs Ganpatilal Shiodayal Chamedia

Bombay High Court · AIR 1971 Bom 87 : (1971) ILR (Bom) 433

Bombay Tenancy and Agricultural Lands Act, 1958 — Section 125Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 4, Order 38 Rule 5

High Courts19 Nov 1969

The State of Maharashtra Vs S.B. Mahajani

Bombay High Court · (1970) 72 BOMLR 299 : (1970) MhLj 445

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, 114

High Courts18 Nov 1969Allowed

Smt. Sitabai Adkuji Meshram Vs District Transport Company

Bombay High Court · (1972) 74 BOMLR 768

Contract Act, 1872 — Section 45