High Courts19 Apr 1966
Balkisan Gambhirshet Agarwal Vs Tukaram Shahadu Mali
Bombay High Court · (1967) MhLj 51
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 2(18), 29, 29(2)Specific Relief Act, 1963 — Section 9
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,105 of 3,658
High Courts19 Apr 1966
Tukaram Maruti Bhondave Vs Chandulal Kasturchand Shage
Bombay High Court · (1967) MhLj 115
Civil Procedure Code, 1908 (CPC) — Section 9Provincial Insolvency Act, 1920 — Section 28, 28(2), 4, 53, 54Transfer of Property Act, 1882 — Section 53
High Courts18 Apr 1966
Burmah Shell Refineries Ltd. Vs G.B. Chand (Income Tax Officer) and Another
Bombay High Court · (1966) 61 ITR 493
Income Tax Act, 1961 — Section 108, 139, 141, 141(1), 143
High Courts13 Apr 1966Allowed
Mahamood Ahmad Khan Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 793
Constitution of India, 1950 — Article 226
High Courts12 Apr 1966
M.A. Khan Vs State and Another
Bombay High Court · (1967) CriLJ 994
Bombay Conditions of Detention Order, 1951 — Clause 16(i)Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(1)(b)
High Courts12 Apr 1966
A.G. Kazi and Others Vs C.V. Jethwani
Bombay High Court · AIR 1967 Bom 235 : (1966) 68 BOMLR 529
Constitution of India, 1950 — Article 10, 14, 19, 21, 226Passports Act, 1967 — Section 3
High Courts06 Apr 1966Dismissed
The Wholesale Grain and Seed Merchants Association, Nagpur Vs The State of Maharashtra
Bombay High Court · (1967) MhLj 372
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(g), 21Essential Commodities Act, 1955 — Section 2(a)(v), 3, 5, 6, 7Imports and Exports (Control) Act, 1947 — Section 3(1)(a)
High Courts06 Apr 1966
The Wholesome Grain and Seed Merchants Association, Nagpur and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1968 Bom 75 : (1967) 69 BOMLR 93 : (1967) ILR (Bom) 269 : (1967) MhLj 372
Constitution of India, 1950 — Article 19, 226, 258, 359(1)Defence of India Rules, 1962 — Rule 125, 125(2), 125(3)Essential Commodities Act, 1955 — Section 3
High Courts29 Mar 1966Dismissed
The municipal corporation of the City of sholapur Vs Anil Shankarrao Bhagwat
Bombay High Court · (1967) MhLj 55
Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 410
High Courts25 Mar 1966Dismissed
Shri Ramesh '' Waghari Ramesh Vs Shri Satish Sahney, Commissioner of Police and Others
Bombay High Court · (1966) 03 BOM CK 0015
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3
High Courts24 Mar 1966Allowed
Harilal Kachodimal and another Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 665
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts24 Mar 1966Allowed
Motiram Gangaram and others Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 703
Bombay Prevention of Gambling Act, 1887 — Section 3, 4, 5, 6, 7Public Gambling Act, 1867 — Section 6
High Courts21 Mar 1966
Khurshid Banu Mahibubasaheb Haddiwale Vs Mahibubsabeh Rahiman Haddiwale
Bombay High Court · AIR 1967 Bom 228 : (1966) 68 BOMLR 719
Guardians and Wards Act, 1890 — Section 47
High Courts21 Mar 1966
Hegde M.G. Vs Wireless Manufacturers, Bombay and Another
Bombay High Court · (1967) 2 LLJ 460
Bombay Payment of Wages Rules, 1937 — Rule 16, 16(2)Payment of Wages Act, 1936 — Section 23, 26, 26(3), 7, 7(2)Railways Act, 1989 — Section 47(2)
High Courts17 Mar 1966
Siddi Yakub Siddi Mahamud Shekhani Vs State
Bombay High Court · AIR 1967 Bom 229 : (1966) 68 BOMLR 582 : (1967) CriLJ 856 : (1966) ILR (Bom) 1087 : (1966) MhLj 839
Penal Code, 1860 (IPC) — Section 448
High Courts15 Mar 1966
Kamani Employees'' Union Vs Kamani Engineering Corporation, Ltd. and Others
Bombay High Court · (1967) 14 FLR 97 : (1966) 2 LLJ 446
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10(5), 15
High Courts14 Mar 1966Allowed
The State of Maharashtra Vs Atmaram and others
Bombay High Court · (1966) MhLj 674
Bombay Police Act, 1951 — Section 161(1), 64(b), 80(1), 80(4)Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1898 (CrPC) — Section 161, 163
High Courts08 Mar 1966
Ratanji A. Dubash Vs State of Maharashtra
Bombay High Court · (1970) MhLj 626
Bombay Home Guards Act, 1947 — Section 9Bombay Land Requisition Act, 1948 — Section 2, 4, 5, 6(4)(a), 7Constitution of India, 1950 — Article 226, 311
High Courts08 Mar 1966
Ratanji Ardeshir Dubash Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 304
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 21
High Courts04 Mar 1966
Municipal Corporation of Greater Bombay Vs Kulkarni (R.N.) and Others
Bombay High Court · (1968) 16 FLR 219 : (1967) 1 LLJ 132
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)