COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,085 of 3,658

High Courts26 Apr 1968

In Re: New Kaiser-I-Hind Spinning and Weaving Co. Ltd. (In Liquidation)

Bombay High Court · (1968) 38 CompCas 701

Companies Act, 1956 — Section 391, 392, 392(1), 392(2), 393Securities Contracts (Regulation) Act, 1956 — Section 13, 2, 23(1)

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High Courts26 Apr 1968

Velayudhan Kuttapan Nair Vs S.K. Bedekar and Another

Bombay High Court · AIR 1969 Bom 315 : (1968) 70 BOMLR 563 : (1968) MhLj 712

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution (Fifteenth Amendment) Act, 1963 — Article 225, 226(1A)

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High Courts26 Apr 1968

Powers Cables Private Ltd. Vs B.K. Potdar

Bombay High Court · (1969) MhLj 637

Constitution of India, 1950 — Article 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(1), 19(3), 22, 24

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High Courts23 Apr 1968

Krishna S. Gokavi Vs Doiphode (S.R.) and Another

Bombay High Court · (1968) 2 LLJ 80

Payment of Wages Act, 1936 — Section 7

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High Courts23 Apr 1968

Runjaji Suryabhanji and Others Vs Manjurabai Urkudaji and Others

Bombay High Court · AIR 1969 Bom 319 : (1969) 71 BOMLR 129 : (1969) ILR (Bom) 826 : (1969) MhLj 53

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 33, 33(1), 36

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High Courts22 Apr 1968Allowed

Deoram Mangalram Vs Nandan Shivram

Bombay High Court · (1969) 71 BOMLR 529 : (1969) MhLj 552

Civil Procedure Code, 1908 (CPC) — Section 146

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High Courts19 Apr 1968Dismissed

Brajvallabh Vs Mah. Revenue Tribunal, Nagpur and others

Bombay High Court · (1968) MhLj 736

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 14, 15, 16

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High Courts19 Apr 1968

C.S. Parameswaran Vs The Authority under the Minimum Wages Act, 1948 for Nandgaon and Manmad

Bombay High Court · (1969) 71 BOMLR 292 : (1969) MhLj 500

Constitution of India, 1950 — Article 39Minimum Wages Act, 1948 — Section 12, 13, 14, 15, 16

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High Courts18 Apr 1968

Shapoorji Nusserwanji and Co. Vs Regional Provident Fund Commissioner (Chairman, Board of Trustees, Employees'' Provident Fund Scheme)

Bombay High Court · (1971) 22 FLR 110 : (1968) 2 LLJ 739 : (1969) MhLj 361

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts15 Apr 1968Dismissed

Rameshkumar and others Vs State of Maharashtra

Bombay High Court · (1968) MhLj 662

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts15 Apr 1968Dismissed

S. Bhattacharjee Vs S.B. Gosavi and others

Bombay High Court · (1968) MhLj 837

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154, 91, 91, 91(1), 91(1)(b)

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High Courts10 Apr 1968Dismissed

State Vs Hari Nikate

Bombay High Court · (1968) MhLj 709

Essential Commodities Act, 1955 — Section 3, 7

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High Courts10 Apr 1968

Manoramabai Moreshwar and Others Vs Ibrahim Khan Bismilla Khan and Others

Bombay High Court · AIR 1969 Bom 366 : (1969) 71 BOMLR 317 : (1969) ILR (Bom) 232 : (1969) MhLj 219

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 20, 96

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High Courts10 Apr 1968

Brajvallabh Shankarlal Vs Maharashtra Revenue Tribunal, Nagpur and Others

Bombay High Court · AIR 1969 Bom 218 : (1969) 71 BOMLR 111 : (1969) ILR (Bom) 819 : (1968) MhLj 736

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 18, 20, 21, 33

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High Courts10 Apr 1968

State Vs Vithal Hair Nikate

Bombay High Court · AIR 1969 Bom 71 : (1968) 70 BOMLR 515 : (1969) CriLJ 300 : (1969) ILR (Bom) 247 : (1968) MhLj 709

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High Courts08 Apr 1968Allowed

Yamunabai Gangadhar Kharade Vs Parappa Sadashiv Rajmane

Bombay High Court · (1968) MhLj 828

Hindu Succession Act, 1956 — Section 14(1)Transfer of Property Act, 1882 — Section 100

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High Courts05 Apr 1968Dismissed

Hari Maroti and another Vs Vithal Shankar and another

Bombay High Court · (1968) MhLj 652

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts05 Apr 1968Allowed

Krishna Rambhau Vs Dharma Kathod Kapse

Bombay High Court · (1968) MhLj 780

Limitation Act, 1963 — Article 109

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High Courts04 Apr 1968Dismissed

Reserve Bank Employees Association, Nagpur Vs State of Maharashtra and others

Bombay High Court · (1968) MhLj 725

Penal Code, 1860 (IPC) — Section 34, 352

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High Courts04 Apr 1968

Reserve Bank Employees Association, Nagpur Vs State of Maharashtra and Others

Bombay High Court · AIR 1969 Bom 199 : (1969) 71 BOMLR 99 : (1969) CriLJ 711 : (1969) ILR (Bom) 804 : (1968) MhLj 725

Criminal Procedure (Amendment) Act, 1955 — Section 263, 264Criminal Procedure Code, 1898 (CrPC) — Section 350, 439

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