COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,095 of 3,658

High Courts08 Aug 1967

Santeline Fernandes (through Margarida Gomes) Vs Mackinnon Mackenzie and Co.

Bombay High Court · (1968) ACJ 102 : (1968) 2 LLJ 189 : (1968) MhLj 292

Succession Act, 1925 — Section 306Workmens Compensation Act, 1923 — Section 11, 14A, 3, 32, 4

Read judgment

High Courts05 Aug 1967

T.C. Nagree (A Firm)

Bombay High Court · (1967) 08 BOM CK 0005

Companies Act, 1956 — Section 391, 433, 434(1), 443

Read judgment

High Courts04 Aug 1967Dismissed

Ramkrishna Suryabhan Gavai and another Vs Krishnarao Gulabrao Deshmukh and another

Bombay High Court · (1968) MhLj 264

Constitution of India, 1950 — Article 102, 173, 191, 84Representation of the People Act, 1951 — Section 100, 2(g), 30, 31, 32Transfer of Property Act, 1882 — Section 43

Read judgment

High Courts04 Aug 1967

B. Mehta and Company

Bombay High Court · (1968) 38 CompCas 284

Companies Act, 1956 — Section 433, 434, 434(1)

Read judgment

High Courts03 Aug 1967

Udhav Shankar Gangawane and Others Vs Tarabai and Others

Bombay High Court · AIR 1968 Bom 308 : (1967) 69 BOMLR 795 : (1968) MhLj 87

Hindu Succession Act, 1956 — Section 14(2)

Read judgment

High Courts03 Aug 1967Dismissed

Bhimashankar Siddannappa Vs The State of Maharashtra

Bombay High Court · (1968) MhLj 148

Penal Code, 1860 (IPC) — Section 302, 307, 322, 323, 324

Read judgment

High Courts02 Aug 1967

State Vs Bhimshankar Siddannapppa Thobde and Others

Bombay High Court · AIR 1968 Bom 254 : (1967) 69 BOMLR 788 : (1968) CriLJ 898

Criminal Procedure Code, 1898 (CrPC) — Section 233, 237, 239, 537Penal Code, 1860 (IPC) — Section 307, 322, 326, 34, 35

Read judgment

High Courts31 Jul 1967

N.E. Merchant and Another Vs State

Bombay High Court · AIR 1968 Bom 283 : (1967) 69 BOMLR 758 : (1967) ILR (Bom) 1392

Bombay Shops and Commercial Establishments Act, 1948 — Section 2(4), 2(7), 2(9), 7(2)

Read judgment

High Courts31 Jul 1967

Merchant (N.E.) Vs Bombay Municipal Corporation

Bombay High Court · (1968) 1 LLJ 187 : (1967) MhLj 1008

Bombay Sales Tax Act, 1959 — Section 71Bombay Shops and Establishments Act, 1948 — Section 52, 7, 7(2)(2A)Companies Act, 1956 — Section 226

Read judgment

High Courts27 Jul 1967

Champalal Lakhichand Vs Rupchand Supadu Patil and Others

Bombay High Court · AIR 1968 Bom 363 : (1968) 70 BOMLR 151 : (1968) MhLj 352

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Limitation Act, 1908 — Section 20

Read judgment

High Courts27 Jul 1967Dismissed

Nawab Sardar Meer Sultan Saheb Alim Khan Saheb Vs R.R. Gibson

Bombay High Court · (1969) 71 BOMLR 357

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 3(1)(g)

Read judgment

High Courts27 Jul 1967

Dayabai and Co. Vs Bapalal and Co.

Bombay High Court · AIR 1968 Bom 279 : (1967) 69 BOMLR 796 : (1968) MhLj 231

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 63, 115

Read judgment

High Courts27 Jul 1967

Damadar Gulabrai Belani and Others Vs Metharam C. Khahtwani

Bombay High Court · AIR 1968 Bom 277 : (1967) 69 BOMLR 867 : (1969) MhLj 9

Arbitration Act, 1940 — Section 30Presidency Small Cause Courts Act, 1882 — Section 38

Read judgment

High Courts26 Jul 1967

Yeshwant Bapuji Mokashi Vs State of Maharashtra and Others

Bombay High Court · AIR 1968 Bom 273 : (1967) 69 BOMLR 859 : (1968) CriLJ 903 : (1968) MhLj 140

Bombay Police Act, 1951 — Section 96Contempt of Courts Act, 1971 — Section 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 167, 344

Read judgment

High Courts25 Jul 1967

Motsingh Vs Bhaiyyalal

Bombay High Court · AIR 1968 Bom 370 : (1968) 70 BOMLR 257 : (1968) MhLj 313

Constitution of India, 1950 — Article 191(1), 58(2)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 50, 53(2), 83, 84, 87Representation of the People Act, 1951 — Section 100(1)

Read judgment

High Courts21 Jul 1967Allowed

Jeoomal Bhagchand Vs S.P. Camp Mess Society, C.A.D. Camp Pulgaon and others

Bombay High Court · (1967) MhLj 959

Soldiers (Litigation) Act, 1925 — Section 5, 6, 7

Read judgment

High Courts21 Jul 1967

Jeoomal Bhagchand Vs S.P. Camp Mess Society, C.A.D. Camp Pulgaon and Others

Bombay High Court · AIR 1968 Bom 206 : (1967) 69 BOMLR 875 : (1967) MhLj 959

Soldiers (Litigation) Act, 1925 — Section 6, 7

Read judgment

High Courts21 Jul 1967

Shriram Haribhau Mankar Vs Shri Madhusudan Atmaram Vairale

Bombay High Court · (1967) MhLj 954

Constitution of India, 1950 — Article 163, 164, 166(3), 168, 177States Reorganisation Act, 1956 — Section 120

Read judgment

High Courts21 Jul 1967

Shriram Haribhau Mankar Vs Madhusudan Atmaram Vairale

Bombay High Court · AIR 1968 Bom 219 : (1967) 69 BOMLR 871 : (1967) MhLj 954

Bombay Ministers Salaries and Allowances Act, 1956 — Section 13Bombay States Reorganisation of the People Act, 1951 — Section 81, 88Constitution of India, 1950 — Article 168, 191(1), 191(2), 3, 372

Read judgment

High Courts19 Jul 1967

Dattu Apparao Machale and Others Vs Digambar Govindrao Shendga

Bombay High Court · AIR 1968 Bom 361 : (1968) 70 BOMLR 86 : (1968) MhLj 355

Limitation Act, 1908 — Article 182

Read judgment