COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,086 of 3,658

High Courts03 Apr 1968Dismissed

Mansing Surajsingh Padvi Vs The State of Maharashtra

Bombay High Court · (1968) 70 BOMLR 654

Constitution of India, 1950 — Article 10, 12, 123, 13, 14General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 42, 62, 91, 92, 99

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High Courts03 Apr 1968Dismissed

Manoramabai Bapurao Vs Satyabhamabai Bapurao

Bombay High Court · (1968) 70 BOMLR 686 : (1968) MhLj 608

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 11

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High Courts01 Apr 1968

Varjivandas Hirji and Co. Vs D.T. Ghatpande and Another

Bombay High Court · AIR 1969 Bom 95 : (1968) 70 BOMLR 500 : (1968) MhLj 717

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)

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High Courts01 Apr 1968

Varjivandas Hirji and Co. Vs Regional Provident Fund Commissioner (D.T. Ghatpude) and Another

Bombay High Court · (1968) 2 LLJ 744

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 13, 16, 17

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High Courts01 Apr 1968

Atmaram Namdeo Vs State of Maharashtra

Bombay High Court · AIR 1969 Bom 189 : (1969) 71 BOMLR 105 : (1969) CriLJ 706 : (1969) ILR (Bom) 334 : (1968) MhLj 784

Criminal Procedure Code, 1898 (CrPC) — Section 6Penal Code, 1860 (IPC) — Section 302

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High Courts28 Mar 1968

Maharashtra State Electricity Board Vs State Industrial Court, Nagpur and Others

Bombay High Court · (1969) 71 BOMLR 206 : (1969) 2 LLJ 105 : (1969) MhLj 133

Bombay State Electricity Board Employees Service Regulations — Regulation 11, 38Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 41Electricity (Supply) Act, 1948 — Section 79

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High Courts27 Mar 1968Dismissed

Prabhakar Ganpatrao Samel Vs The State of Maharashtra

Bombay High Court · (1969) 71 BOMLR 500 : (1967) MhLj 9

Constitution of India, 1950 — Article 13, 14, 19Essential Commodities Act, 1955 — Section 3

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High Courts27 Mar 1968

Union of India and Another Vs Radhakisan and Another

Bombay High Court · AIR 1968 Bom 7 : (1969) 71 BOMLR 123 : (1968) MhLj 678

Railways Act, 1890 — Section 72, 74

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High Courts25 Mar 1968Allowed

Vasant Hariba Londhe Vs Jagannath Eamghandra Kulkarni

Bombay High Court · (1969) 71 BOMLR 12 : (1969) MhLj 249

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37

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High Courts23 Mar 1968

Madanlal Rangilal Daga Vs Gurunath Laxman Patange

Bombay High Court · (1968) MhLj 897

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Mar 1968Dismissed

Sri Laxminarayan Temple, Kothure Vs Laxman Mahadu Chandore

Bombay High Court · (1969) MhLj 476

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27Constitution of India, 1950 — Article 14, 19, 19, 19(1)(f), 19(5)

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High Courts22 Mar 1968Dismissed

Nana Gangaram Dhorb Vs State of Maharashtra

Bombay High Court · (1969) 71 BOMLR 375

Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34

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High Courts22 Mar 1968

Namdeorao Madhavrao Thakre Vs Dulaji Sitaram Patil

Bombay High Court · (1968) 70 BOMLR 843 : (1969) MhLj 74

Constitution of India, 1950 — Article 100, 61

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High Courts18 Mar 1968

Kailas Sizing Works Vs Municipality of Bhivandi and Nizampur

Bombay High Court · AIR 1969 Bom 127 : (1968) 70 BOMLR 554 : (1969) ILR (Bom) 564 : (1968) MhLj 916

Bombay District Municipal Act, 1901 — Section 167, 167ABombay General Clauses Act, 1904 — Section 3(20)Contract Act, 1872 — Section 2, 226

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High Courts16 Mar 1968

Commissioner of Wealth-tax, Bombay City II Vs Purshottam N. Amersey and Another

Bombay High Court · (1969) 71 ITR 180

Wealth Tax Act, 1957 — Section 2, 21, 21(2), 21(4), 3

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High Courts16 Mar 1968

Rahim Hajubhai Shaukh (A) Vs Shiraj Kasim Nadar and Others

Bombay High Court · (1968) 70 BOMLR 704 : (1969) 18 FLR 238 : (1969) 1 LLJ 226

Payment of Wages Act, 1936 — Section 15, 17, 18, 2, 22

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High Courts14 Mar 1968

Engineering General Kamgar Union Vs Best Cotton Company and Another

Bombay High Court · (1968) 2 LLJ 186

Constitution of India, 1950 — Article 227

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High Courts14 Mar 1968

Sophia Reuben and Another Vs Gokhale (V.V.)

Bombay High Court · (1968) 2 LLJ 79

Industrial Disputes Act, 1947 — Section 33C

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High Courts13 Mar 1968

Chipping and Painting Employers, Association Private Limited Vs A.T. Zambre and Another

Bombay High Court · AIR 1969 Bom 274 : (1968) 70 BOMLR 506 : (1968) 17 FLR 324 : (1969) ILR (Bom) 783

Industrial Disputes Act, 1947 — Section 10(1), 2, 7, 8Industrial Employment (Standing Orders) Act, 1946 — Section 13A, 2

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High Courts13 Mar 1968

Chipping and Painting Employees'' Association Ltd. Vs Zambre (A.T.) and Another

Bombay High Court · (1968) 2 LLJ 193

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 33C

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