High Courts14 Nov 1969
Manubhai and Company Vs Babajee Rajaram
Bombay High Court · (1970) ACJ 366 : (1971) 21 FLR 109 : (1970) 2 LLJ 334 : (1970) MhLj 454
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,070 of 3,658
High Courts07 Nov 1969
Firestone Tyre and Rubber Co. Vs Synthetics and Chemicals Ltd. and Others
Bombay High Court · (1971) 41 CompCas 377 : (1971) 41 ITR 377
Companies Act, 1956 — Section 10, 10(1), 10E, 12, 12(1)
High Courts31 Oct 1969Allowed
Madangopal Vallabhdas Vs Janardhan Barku and another
Bombay High Court · (1970) MhLj 457
Bombay Court Fees Act, 1959 — Section 6Bombay General Clauses Act, 1904 — Section 25Court Fees Act, 1870 — Section 6(v), 7, 7(v)
High Courts25 Oct 1969Allowed
Gajanan Tukaram Vs Maharashtra Revenue Tribunal and another
Bombay High Court · (1970) MhLj 613
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 18, 21, 6
High Courts24 Oct 1969Dismissed
Dnyanu Kondiba Kale Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 382 : (1970) MhLj 720
Bombay Prohibition Act, 1949 — Section 83, 85
High Courts24 Oct 1969
Dnyanu Kondiba Kale Vs State
Bombay High Court · (1970) CriLJ 1684
Bombay Prohibition Act, 1949 — Section 85(1)(2)
High Courts23 Oct 1969
Jamnadas Dharamdas Vs Dr. John Joseph Ferreira
Bombay High Court · (1970) 72 BOMLR 505
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 28, 5Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 108, 111, 114, 114A
High Courts21 Oct 1969Dismissed
Gill and Co. (P.) Ltd. Vs Shri Madhav Mills Ltd.
Bombay High Court · (1970) 72 BOMLR 679
COMPANIES ACT, 1956 — Section 132, 2, 240, 343, 454Constitution of India, 1950 — Article 20, 226Evidence Act, 1872 — Section 132, 27, 73
High Courts21 Oct 1969
(In Liquidation) Official Liquidator Vs Haridas Mundhra and Others
Bombay High Court · (1969) 10 BOM CK 0013
Companies Act, 1913 — Section 196(7)Companies Act, 1956 — Section 196(7), 2(11), 455(1), 477, 478Constitution of India, 1950 — Article 20(2), 20(3)
High Courts21 Oct 1969
State of Maharashtra Vs Laxman Dashrath Garad
Bombay High Court · (1970) 72 BOMLR 281 : (1970) MhLj 597
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Oct 1969Allowed
Shrikant Vasantrao Deshpande Vs Ahmadkhan Mandarkhan
Bombay High Court · (1971) 73 BOMLR 170 : (1970) MhLj 485
Penal Code, 1860 (IPC) — Section 277
High Courts17 Oct 1969Dismissed
Digamber Pandurang Sawant Vs Ahmed Appa Khedekar
Bombay High Court · (1970) 72 BOMLR 303 : (1970) MhLj 456
Bombay Village Panchayats Act, 1958 — Section 15(5)(b)Bombay Village Panchayats Election Rules, 1959 — Rule 33(2)
High Courts16 Oct 1969Dismissed
Ku. Kamal Vs Deputy Collector with powers of Collector (under clause 31 of Rent Control Order, 1949), Nagpur and others
Bombay High Court · (1970) MhLj 430
High Courts16 Oct 1969
The Rashtriya Mill Mazdoor Sangh, Bombay Vs B.A. Ekbote and Others
Bombay High Court · AIR 1971 Bom 31 : (1970) 72 BOMLR 478 : (1970) ILR (Bom) 1058 : (1970) 2 LLJ 511
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 23, 3
High Courts16 Oct 1969
Engineering Mazdoor Sabha and Others Vs S. Taki Belgrami and Another
Bombay High Court · AIR 1970 Bom 402 : (1970) 72 BOMLR 477 : (1970) ILR (Bom) 1157
Industrial Disputes Act, 1947 — Section 24
High Courts16 Oct 1969
Rashtriya Mill Mazdoor Sangh Vs B.A. Egbote
Bombay High Court · (1970) 2 LLJ 511
Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 23, 3
High Courts16 Oct 1969
The Engineering Mazdoor Sabha Vs S. Taki Bilgrami
Bombay High Court · (1971) 1 LLJ 77 : (1970) MhLj 734
High Courts13 Oct 1969Dismissed
Ku. Madhuri Vs Gangadhar
Bombay High Court · (1970) MhLj 375
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(3), 32, 32F, 32F(1)(a)
High Courts10 Oct 1969
H.R. Syiem Vs P.S. Lulla
Bombay High Court · (1970) 72 BOMLR 534
Constitution of India, 1950 — Article 226
High Courts10 Oct 1969Dismissed
Tanaba Vs Maharashtra Revenue Tribunal, Nagpur and 3 others
Bombay High Court · (1970) MhLj 519
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13, 14, 16