High Courts22 Oct 1965
Maria Antonica Rodrigues Vs D.R. Baliga and Others
Bombay High Court · AIR 1967 Bom 465 : (1967) 69 BOMLR 41
Married Womens Property Act, 1874 — Section 6
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,108 of 3,658
High Courts22 Oct 1965
Village Panchayat of Kanhan-Pipri, District Nagpur Vs Standing Committee, Zilla Parishad, Nagpur and Others
Bombay High Court · AIR 1967 Bom 283 : (1966) 68 BOMLR 828 : (1967) MhLj 70
Bombay Village Panchayats Act, 1959 — Section 124, 124(5), 176, 176(1), 176(2)Constitution of India, 1950 — Article 226Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 21, 22, 3, 4, 5
High Courts21 Oct 1965Allowed
C.P. Sugandha Bhandar and Co., Kamptee Vs Union of India
Bombay High Court · (1966) MhLj 555
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161
High Courts20 Oct 1965
Kantilal Khodabhai Patel Vs Chiba Bava Bhandari
Bombay High Court · AIR 1967 Bom 310 : (1966) 68 BOMLR 461
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 9 Rule 13, 151
High Courts20 Oct 1965
Vithoba Babaji Ghodke Vs Balkrishna Ganesh Bhalerao
Bombay High Court · (1967) MhLj 224
Bombay Public Trusts Act, 1950 — Section 18, 19, 2, 22, 39Provincial Small Cause Courts Act, 1887 — Section 17
High Courts20 Oct 1965
Vithoba Balaji Ghodke and Others Vs Balakrishna Ganesh Bhalerao and Others
Bombay High Court · AIR 1968 Bom 14 : (1967) 69 BOMLR 31 : (1966) ILR (Bom) 948 : (1967) MhLj 224
Bombay Public Trusts Act, 1950 — Section 19, 2(4), 70A, 72, 76Bombay Public Trusts Rules, 1951 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts19 Oct 1965
Rallis (India) Ltd. Vs Kulkarni (R.N.) and Another
Bombay High Court · (1965) 2 LLJ 685
Industrial Disputes Act, 1947 — Section 33(2)
High Courts18 Oct 1965
Vasnatal Ranchhoddas Patel and Others Vs Union of India and Others
Bombay High Court · AIR 1967 Bom 138 : (1966) 68 BOMLR 223 : (1967) CriLJ 715
Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 151General Clauses Act, 1897 — Section 9
High Courts15 Oct 1965
Ramchandra Nagoji Kadam Vs Dhondiram Nagoji Kadam
Bombay High Court · (1965) 10 BOM CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435(1)
High Courts14 Oct 1965
M.H. Tejani Vs Kulsumbai M. Jetha
Bombay High Court · AIR 1967 Bom 300 : (1966) 68 BOMLR 809
Arbitration Act, 1940 — Section 12(2), 19, 2, 25, 39(1)
High Courts14 Oct 1965
Ramchandra Nagoji Kandam Vs State of Maharashtra
Bombay High Court · AIR 1967 Bom 41 : (1966) 68 BOMLR 233 : (1967) CriLJ 163 : (1966) ILR (Bom) 756
High Courts13 Oct 1965Allowed
Gram Panchayat, Soit Vs Zilla Parishad, Chanda and others
Bombay High Court · (1966) MhLj 539
Constitution of India, 1950 — Article 227, 265
High Courts12 Oct 1965
Factory Manager, Model Mills, Nagpur Ltd. Vs State Industrial Court, Nagpur and Others
Bombay High Court · AIR 1967 Bom 147 : (1966) 68 BOMLR 749 : (1966) ILR (Bom) 1067
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226, 311
High Courts12 Oct 1965
Satwant Kaur Vs Abdul Kadar Abdul Subhan and Others
Bombay High Court · AIR 1967 Bom 71 : (1966) 68 BOMLR 221 : (1966) ILR (Bom) 944 : (1966) MhLj 497
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 5(11)
High Courts12 Oct 1965
Model Mills Ltd., Nagpur Vs State Industrial Court, Nagpur and Others
Bombay High Court · (1967) 2 LLJ 375
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 311, 311(2)
High Courts07 Oct 1965
S.P. Jain Vs Union of India and Others
Bombay High Court · (1966) 36 CompCas 712
Companies Act, 1956 — Section 10B, 10C, 37, 388B, 388ESupreme court Rules, 1959 — Rule 21
High Courts06 Oct 1965
Madhusudan Tukaram Kulkarni Vs State
Bombay High Court · (1967) CriLJ 318
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts06 Oct 1965
Employees'' State Insurance Corporation Vs Hindustan Sheet Metal Works
Bombay High Court · (1967) MhLj 211
Employees State Insurance Act, 1948 — Section 66Factories Act, 1948 — Section 21, 21(1), 23, 23(1), 24
High Courts05 Oct 1965
Oriental Fire and General Insurance Company Ltd. Vs Industrial Tribunal and Others
Bombay High Court · (1965) 10 BOM CK 0004
High Courts05 Oct 1965
Madhusudan Tukaram Kulkarni Vs State
Bombay High Court · AIR 1967 Bom 65 : (1966) 68 BOMLR 246 : (1966) ILR (Bom) 1092
Defence of India Rules, 1962 — Rule 30(1)