High Courts12 Dec 1967Allowed
Narayanrao Madhaorao Datarao Vs The State of Maharashtra
Bombay High Court · (1968) 70 BOMLR 425 : (1968) MhLj 367
Criminal Procedure Code, 1898 (CrPC) — Section 465
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,091 of 3,658
High Courts11 Dec 1967
Ramchandra Shankar Kad Vs Shankar Genu Kad
Bombay High Court · AIR 1968 Bom 388 : (1968) 70 BOMLR 222 : (1968) MhLj 492
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 1, 101, 104, 114
High Courts07 Dec 1967Allowed
Lakhamshi Hiralal and Co. Vs Damji Khimji and Co.
Bombay High Court · (1968) MhLj 835 : (1967) MhLj 689
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41
High Courts07 Dec 1967
Indian Express Newspapers (Bombay) Ltd. Vs Basumati Private Ltd.
Bombay High Court · AIR 1969 Bom 40 : (1968) 70 BOMLR 195
Bombay High Court (Original Side) Rules, 1980 — Rule 104, 105Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, 10, 100, 101
High Courts05 Dec 1967
Yadneshawar Madhav Bhawe Vs Mango Raoji Patil
Bombay High Court · AIR 1969 Bom 74 : (1968) 70 BOMLR 438 : (1968) ILR (Bom) 743
Bombay Agricultural Debtors Relief Act, 1947 — Section 38, 38(3), 43, 46Civil Procedure Code, 1908 (CPC) — Section 2(2), 36, 47
High Courts04 Dec 1967
Union of India Vs Sugrabai Abdul Majid and others
Bombay High Court · (1968) MhLj 468
Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 1967
Union of India Vs Sugrabai and Others
Bombay High Court · AIR 1969 Bom 13 : (1968) 70 BOMLR 212 : (1968) ILR (Bom) 998 : (1968) MhLj 468
Penal Code, 1860 (IPC) — Section 304A
High Courts24 Nov 1967Dismissed
Narayan Tanbaji and others Vs Kamgar Co-operative Housing Society Ltd. and others
Bombay High Court · (1968) MhLj 570
Maharashtra Co-operative Societies Act, 1960 — Section 154, 91
High Courts21 Nov 1967
Shrinath Brothers Vs The Century Spg. and Mfg. Co. Ltd.
Bombay High Court · AIR 1968 Bom 443 : (1968) 70 BOMLR 219 : (1968) MhLj 510
Arbitration Act, 1940 — Section 14(2), 41Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5, 141, 41
High Courts20 Nov 1967
P.V. Masand Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 387
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts17 Nov 1967
Parwati Santosh Hazare Vs Janabai Alias Bani
Bombay High Court · (1968) MhLj 441
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts17 Nov 1967
Parwati Vs Janabai
Bombay High Court · AIR 1969 Bom 77 : (1968) 70 BOMLR 517 : (1969) ILR (Bom) 297 : (1968) MhLj 441
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts15 Nov 1967
Ramchandra Sheshgiri Kamath Vs Janardan Vishwanath Hegde
Bombay High Court · AIR 1969 Bom 111 : (1968) 70 BOMLR 376 : (1969) ILR (Bom) 766
Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 41, 43, 46, 47, 49
High Courts15 Nov 1967Dismissed
The Bengal Coal Supplying Firm Vs The Union of India (UOI)
Bombay High Court · (1968) 70 BOMLR 254 : (1968) MhLj 539
Contract Act, 1872 — Section 161Railways Act, 1890 — Section 73
High Courts14 Nov 1967Allowed
Syed Mahaboob Raju Vs Habibsha Garibsha
Bombay High Court · (1968) 70 BOMLR 252 : (1968) MhLj 494
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Nov 1967
Kasturchand Kisanlal Chandak Vs District Judge, Nagpur and Others
Bombay High Court · AIR 1968 Bom 381 : (1968) 70 BOMLR 285 : (1968) MhLj 329
Maharashtra Municipalities Act, 1965 — Section 150, 16(1)
High Courts14 Nov 1967
Shevaram Thadaram Jaisinghani Vs Indian Oil Corporation Ltd. and Another
Bombay High Court · AIR 1969 Bom 117 : (1968) 70 BOMLR 546 : (1968) MhLj 748
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 6 Rule 5, 122, 129
High Courts14 Nov 1967
Meghji Kanji Patel Vs Kundanman Chamanlal Mehtani
Bombay High Court · AIR 1968 Bom 387 : (1968) 70 BOMLR 253
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13Evidence Act, 1872 — Section 114
High Courts14 Nov 1967
Harisingh Isharsingh Vs Chandansingh Pratapsingh and Another
Bombay High Court · AIR 1968 Bom 380 : (1968) 70 BOMLR 251 : (1968) MhLj 519
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115, 60Constitution of India, 1950 — Article 191(1)
High Courts14 Nov 1967
Shevaram Thadaram Jaisinghani Vs Indian Oil Corporation Ltd.
Bombay High Court · (1968) MhLj 748
Civil Procedure Code, 1908 (CPC) — Section 121, 122, 129