High Courts27 Jul 1966Dismissed
Ramchandra Mahadeo Khondre Vs Parasu Dattu Kadam and others
Bombay High Court · (1967) MhLj 361
Transfer of Property Act, 1882 — Section 53
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,104 of 3,658
High Courts27 Jul 1966
Prakash Rajmal Baldota Vs University of Bombay
Bombay High Court · (1966) 2 LLJ 814 : (1967) MhLj 192
Administration of Evacuee Property Act, 1950 — Section 10(2)Constitution of India, 1950 — Article 226, 311, 4
High Courts26 Jul 1966
Municipal Committee, Saoner Vs Rathi N.D.
Bombay High Court · (1967) 69 BOMLR 214 : (1967) 2 LLJ 481 : (1966) MhLj 1136
Bombay Shops and Establishments Act, 1948 — Section 12, 2(15), 48, 49, 52Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 20
High Courts18 Jul 1966
Janata Oil Industries, Nagpur Vs Deputy Commissioner of Sales Tax, Eastern Division, Nagpur and Another
Bombay High Court · (1967) 19 STC 97
Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 22
High Courts18 Jul 1966
Champalal Vs Deputy Commissioner of Sales Tax, Eastern Division, Nagpur and Others
Bombay High Court · (1966) 18 STC 424
Bombay Sales Tax Act, 1959 — Section 2(13)
High Courts14 Jul 1966
In the matter of Mr. D. and Mr. S., Advocates
Bombay High Court · (1967) MhLj 65
Evidence Act, 1872 — Section 45, 47, 67
High Courts13 Jul 1966
Seo Raj Fine Art Litho Works, Nagpur Vs Authority Under the Minimum Wages Act, Nagpur
Bombay High Court · (1967) 14 FLR 269 : (1967) 2 LLJ 392
Minimum Wages Act, 1948 — Section 20, 20(7), 5
High Courts13 Jul 1966
Hirjee Vs The State of Maharashtra and Another
Bombay High Court · (1966) 18 STC 460
Central Provinces and Berar Sales Tax Act, 1947 — Section 11(4), 27
High Courts13 Jul 1966
Shivraj Fine Art Litho Works and Another Vs Authority under the Minimum Wages Act, Nagpur and Another
Bombay High Court · AIR 1967 Bom 223 : (1966) 68 BOMLR 933
Bombay Court Fees Act, 1959 — Article 12Minimum Wages Act, 1948 — Section 20(1), 20(7)
High Courts05 Jul 1966
Dhondba Adku and Another Vs Civil Judge, Junior Division, Hinganghat and Others
Bombay High Court · AIR 1967 Bom 232 : (1966) 68 BOMLR 928 : (1966) MhLj 869
Bombay General Clauses Act, 1904 — Section 14, 21Bombay Village Panchayats Act, 1959 — Section 12(2), 13(3), 15Bombay Village Panchayats Election Rules, 1959 — Rule 3(4), 3(5)
High Courts05 Jul 1966
Atmaram Sadashiv Dongarwar and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1967 Bom 452 : (1967) 69 BOMLR 256 : (1968) MhLj 784 : (1967) MhLj 201
High Courts01 Jul 1966
Dr. H.V. Phopale Vs State of Maharashtra
Bombay High Court · (1967) MhLj 120
Criminal Procedure Code, 1898 (CrPC) — Section 501A
High Courts22 Jun 1966
Manohar Vithal Velankiwar Vs Controller of Estate Duty, Poona
Bombay High Court · (1967) 63 ITR 379 : (1968) MhLj 456
High Courts22 Jun 1966
Hemchand Mahabir Prasad Singhania Vs Subhkaran Nandlal Baragra
Bombay High Court · AIR 1967 Bom 361 : (1966) 68 BOMLR 857 : (1967) MhLj 59
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151
High Courts20 Jun 1966Dismissed
The State of Maharashtra Vs Kamlakar Mahadev Gite
Bombay High Court · (1966) 06 BOM CK 0008
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 341, 380, 454
High Courts20 Jun 1966Dismissed
Daulatram Mohandas Vs Sugrabai Rajjabali Heera
Bombay High Court · (1967) MhLj 98
Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 80Presidency Small Cause Courts Act, 1882 — Section 9
High Courts17 Jun 1966
Saraswatibai Vs Bhikamchand Premsukhdas and Others
Bombay High Court · AIR 1967 Bom 158 : (1966) 68 BOMLR 954 : (1966) MhLj 843
Berar Regulation of Agricultural Leases Act, 1951 — Section 9Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 132(2), 52(1), 52(2), 52(3)
High Courts16 Jun 1966
Nethram and Others Vs Shankarlal Dhorulaji Paliwal and Others
Bombay High Court · AIR 1968 Bom 13 : (1966) 68 BOMLR 852 : (1967) ILR (Bom) 87
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 38
High Courts27 Apr 1966
Lakshmandas Chaganlal Bhatia and Others Vs The State
Bombay High Court · AIR 1968 Bom 400 : (1967) 69 BOMLR 808 : (1968) CriLJ 1584
Constitution of India, 1950 — Article 14, 20, 21 22Criminal Procedure Code, 1898 (CrPC) — Section 173, 204, 337, 339, 343Foreign Exchange Regulation Act, 1947 — Section 23
High Courts25 Apr 1966Allowed
D.G. Asegaonkar Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 874
Constitution of India, 1950 — Article 14, 226, 227, 309