High Courts13 Sept 1968Allowed
Jagpalsingh Vs Digamber and others
Bombay High Court · (1969) MhLj 347
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 5
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,082 of 3,658
High Courts13 Sept 1968Dismissed
Smt. Manjuli Vs Civil Judge, Senior Division, Wardha and others
Bombay High Court · (1969) MhLj 435
Bombay General Clauses Act, 1904 — Section 11Constitution of India, 1950 — Article 14, 15, 227, 33Representation of the People Act, 1951 — Section 33, 34, 36, 54, 54(4)
High Courts13 Sept 1968
Jagpalsingh Sajjansingh Vs Digamber Tulsiram and Others
Bombay High Court · AIR 1970 Bom 122 : (1969) 71 BOMLR 545 : (1970) ILR (Bom) 592 : (1969) MhLj 347
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 107, 107(2), 111, 111(1), 111(2)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Bombay Revenue Tribunal Procedure Rules, 1959 — Rule 11, 11(6), 13, 25, 45Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 1968
Manjuli Vs Civil Judge, Senior Division, Wardha and Others
Bombay High Court · AIR 1970 Bom 1 : (1969) 71 BOMLR 560 : (1970) ILR (Bom) 353 : (1969) MhLj 435
Bombay General Clauses Act, 1904 — Section 11Bombay Village Panchayats (Divisions of Village into Wards and Reservation of Seats for Women, Scheduled Castes and Scheduled Tribes) Rules, 1966 — Rule 14, 17, 4, 5, 8Bombay Village Panchayats Act, 1958 — Section 10(2), 15(1)
High Courts09 Sept 1968
Waman Suryabhan and Others Vs Maharashtra Revenue Tribunal, Nagpur and Others
Bombay High Court · (1969) 71 BOMLR 553 : (1970) ILR (Bom) 438 : (1969) MhLj 375
Berar Regulation of Agricultural Leases Act, 1951 — Section 8(1), 9(1), 9(3)Bombay Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Act, 1957 — Section 3, 36, 36(2), 4, 5Bombay Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Ordinance, 1957 — Section 3, 4
High Courts06 Sept 1968
The State Vs Vali Mohammad
Bombay High Court · AIR 1969 Bom 294 : (1969) 71 BOMLR 1 : (1969) CriLJ 1101 : (1969) ILR (Bom) 422 : (1969) MhLj 208
Constitution of India, 1950 — Article 141Criminal Procedure (Amendment) Act, 1955 — Section 367(5)
High Courts04 Sept 1968Dismissed
Gitabai Vs Dayaram and others
Bombay High Court · (1969) MhLj 838
Civil Procedure Code, 1908 (CPC) — Section 109, 112Constitution of India, 1950 — Article 226, 227
High Courts04 Sept 1968
Gitabai Vs Dayaram Shankar and Others
Bombay High Court · AIR 1970 Bom 160 : (1970) 72 BOMLR 32 : (1970) ILR (Bom) 572 : (1969) MhLj 838
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120, 6, 7Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9, 111, 115Constitution of India, 1950 — Article 226 , 227
High Courts29 Aug 1968Dismissed
The Deccan Merchants Co-operative Bank Ltd. Vs Dalichand Jugraj Jain
Bombay High Court · (1970) 72 BOMLR 418
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 18, 28, 29Constitution of India, 1950 — Article 226
High Courts26 Aug 1968
Ganesh Vinayak Athavale Vs Bhau Babbana Mhaisaie
Bombay High Court · (1969) 71 BOMLR 284 : (1969) MhLj 456
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 29, 3
High Courts23 Aug 1968
Laxminarayan Temple, Kothure Vs Laxman Mahadu Chandore by his legal representatives and Others
Bombay High Court · AIR 1970 Bom 23 : (1969) 71 BOMLR 197 : (1970) ILR (Bom) 1289 : (1969) MhLj 476
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 10, 10A, 11, 13, 27Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88B, 88B(1), 88B(2)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 52
High Courts22 Aug 1968
Belapur Co. Ltd. Vs Maharashtra State Farming Corporation
Bombay High Court · AIR 1969 Bom 231 : (1970) MhLj 330
Evidence Act, 1872 — Section 91, 92, 93, 94, 95
High Courts21 Aug 1968
Abdul Jabbar Taj Vs R.K. Karanjia
Bombay High Court · AIR 1970 Bom 48 : (1969) 71 BOMLR 420 : (1970) CriLJ 183 : (1969) ILR (Bom) 145 : (1969) MhLj 58
Contempt of Courts Act, 1971 — Section 1, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 342, 417(3)Penal Code, 1860 (IPC) — Section 292
High Courts20 Aug 1968Allowed
Abdul Jabbar Taj Vs R.K. Karanjia, Editor and Publisher of Blitz, Bombay
Bombay High Court · (1969) MhLj 58
Penal Code, 1860 (IPC) — Section 292
High Courts19 Aug 1968Dismissed
Vasant Sheshrao Vs Deviprasad Mahadeo
Bombay High Court · (1970) 72 BOMLR 333 : (1969) MhLj 577
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 40, 69
High Courts13 Aug 1968
Bombay Grain Dealers Association and Others Vs Lakshmichand Vasanji and Co.
Bombay High Court · AIR 1969 Bom 342 : (1969) 71 BOMLR 179
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts05 Aug 1968
Maharashtra State Road Transport Corporation, Nagpur Vs Madhukar Narayanrao and Others
Bombay High Court · (1969) 71 BOMLR 713 : (1969) 2 LLJ 619 : (1969) MhLj 171
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Road Transport Corporations Act, 1950 — Section 47A
High Courts03 Aug 1968
Kantilal Takhatmal Jain Vs State of Maharashtra
Bombay High Court · (1969) MhLj 199
Bombay Police Act, 1951 — Section 114, 62Customs Act, 1962 — Section 104(4), 135, 137Essential Commodities Act, 1955 — Section 7
High Courts03 Aug 1968
Kantilal Takhatmal Jain and Another Vs State
Bombay High Court · AIR 1970 Bom 225 : (1968) 70 BOMLR 757 : (1970) CriLJ 799 : (1969) ILR (Bom) 1172 : (1969) MhLj 199
Bombay District Police Act, 1867 — Section 61Criminal Procedure Code, 1898 (CrPC) — Section 114, 155, 155(1), 155(2), 156(1)Customs Act, 1962 — Section 104(4), 134, 135, 137
High Courts02 Aug 1968
Rukmani Hoondraj Hingorani Vs The Appellate Authority under the Maharashtra Medical Practitioners Act, 1961
Bombay High Court · (1969) MhLj 318
Constitution of India, 1950 — Article 14, 226, 227Maharashtra Medical Practitioners Act, 1961 — Section 11, 16, 16(1), 17, 18