High Courts19 Feb 1969Dismissed
Ramchand Maroti Mandwale Vs Malkapur Municipal Council, Malkapur and another
Bombay High Court · (1969) MhLj 540
Constitution of India, 1950 — Article 226, 227, 265, 276, 276(2)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,077 of 3,658
High Courts19 Feb 1969Allowed
Ramdas Sheoramji Pathahe Vs Panjab Govindraoji Pathare and others
Bombay High Court · (1969) MhLj 425
Representation of the People Act, 1950 — Section 16, 19Representation of the People Act, 1951 — Section 62, 62(3)
High Courts19 Feb 1969
Ramchand Maroti Mandwale Vs Malkapur Municipal Council, Malkapur and Another
Bombay High Court · AIR 1970 Bom 154 : (1970) 72 BOMLR 240 : (1971) ILR (Bom) 165 : (1969) MhLj 540
Constitution of India, 1950 — Article 226, 227, 246, 265, 276(2)Maharashtra Education (Cess) Act, 1962 — Section 3, 4, 5(1), 6, 9(1)
High Courts19 Feb 1969
Ramdas Sheoramji Vs Panjab Govindraoji and Others
Bombay High Court · AIR 1970 Bom 96 : (1970) 72 BOMLR 173 : (1971) ILR (Bom) 222 : (1969) MhLj 425
Bombay Village Panchayats Act, 1958 — Section 15Bombay Village Panchayats Act, 1959 — Section 13, 13, 13(3)Bombay Village Panchayats Election Rules, 1959 — Rule 2(2), 21, 21(1), 23, 29(1)
High Courts18 Feb 1969
Narayan Gopal Karadkar Vs Hanumant Ramrao Palkar
Bombay High Court · (1969) 71 BOMLR 477 : (1969) MhLj 728
Bombay Municipal Boroughs Act, 1925 — Section 172, 61(1)(b)(ii)
High Courts18 Feb 1969
Ramkrishna Ramnath Vs Income Tax Officer, Central Circle-III, Nagpur
Bombay High Court · (1970) 77 ITR 995 : (1969) MhLj 574
Income Tax Act, 1961 — Section 147, 148, 148(2)
High Courts14 Feb 1969
State of Maharashtra, Revenue and Forest Department Vs Dinkarrao Narayanrao Deshmukh and Another
Bombay High Court · (1970) 72 BOMLR 237 : (1970) ILR (Bom) 144 : (1969) MhLj 634
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12(1), 18, 3, 8, 9
High Courts13 Feb 1969
Manekshaw Rustomji Mehta and Others Vs A.N. Jijina and Another
Bombay High Court · AIR 1971 Bom 117 : (1971) 73 BOMLR 629 : (1970) ILR (Bom) 829 : (1971) MhLj 122
Presidency Small Cause Courts Act, 1882 — Section 30, 41, 42, 43, 44
High Courts12 Feb 1969Dismissed
Samant N. Balakrishna Vs George Fernandez
Bombay High Court · (1970) 72 BOMLR 117
Constitution of India, 1950 — Article 326, 327Representation of the People Act, 1951 — Section 100, 101, 123, 128, 20
High Courts11 Feb 1969
Kacharu Baban Kothawale and Others Vs State of Maharashtra and Another
Bombay High Court · AIR 1970 Bom 205 : (1969) 71 BOMLR 663 : (1970) ILR (Bom) 374 : (1970) MhLj 138
Bombay Administration of Estates Regulations, 1827 — Section 10, 9Bombay Land Revenue Code, 1879 — Section 72Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Feb 1969Dismissed
Balgonda Appanna Parvate Patil Vs Ramgonda Shivgonda Patil
Bombay High Court · (1969) 71 BOMLR 582 : (1970) MhLj 641
Civil Procedure Code, 1908 (CPC) — Section 15SUITS VALUATION ACT, 1887 — Section 11, 3, 7, 8
High Courts05 Feb 1969Dismissed
National and Grindlays Bank Ltd. Vs The Municipal Corporation
Bombay High Court · (1970) 72 BOMLR 112
Bombay Municipal Corporation Act, 1888 — Section 146(2), 147, 156
High Courts05 Feb 1969
The State of Maharashtra Vs Zulfequar Hussain Abdul Hussain
Bombay High Court · (1970) 72 BOMLR 166
Civil Procedure Code, 1908 (CPC) — Section 79
High Courts04 Feb 1969
Tanajirao Martinrao Kadambande Vs H.J. Chinoy
Bombay High Court · (1969) 71 BOMLR 732
Constitution of India, 1950 — Article 226Coroners Act, 1871 — Section 13, 16, 17, 18, 19Evidence Act, 1872 — Section 1, 137, 154, 3
High Courts30 Jan 1969
Abdul Sabir Khan Ahmed Khan Vs The Municipal Council
Bombay High Court · (1969) 71 BOMLR 823 : (1969) MhLj 532
Industrial Disputes Act, 1947 — Section 2, 25F, 25P, 3
High Courts29 Jan 1969
Venkatrao Anant Pai Vs Narayanlal Bansilal
Bombay High Court · (1969) 71 BOMLR 607 : (1969) MhLj 808
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts24 Jan 1969
Southarn Chemical Works Vs Mohamed Husein Fakruddin Maniar
Bombay High Court · AIR 1970 Bom 128 : (1970) 72 BOMLR 156 : (1970) ILR (Bom) 645
Contract Act, 1872 — Section 205, 23Drugs and Cosmetics Act, 1940 — Section 18Drugs and Cosmetics Rules, 1945 — Rule 61
High Courts21 Jan 1969Allowed
Gulam Murtazakhan Hazi Aftab Ahmed Khan Vs Muslim National Co-operative Bank Ltd.
Bombay High Court · (1969) 71 BOMLR 836 : (1970) MhLj 273
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts19 Jan 1969
State Vs Radhamal Sangatmal Sindhi
Bombay High Court · (1960) 62 BOMLR 468
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts14 Jan 1969Dismissed
Shankar and another Vs The State of Maharashtra and another
Bombay High Court · (1969) MhLj 464
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 2(0), 2(g), 2(i), 2(k), 2(m)