High Courts28 Sept 1965
Ghatge and Patil Company Employees'' Union Vs Power (K.R.) and Another
Bombay High Court · (1965) 09 BOM CK 0019
Industrial Disputes Act, 1947 — Section 10, 17A, 19, 19(3)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,109 of 3,658
High Courts28 Sept 1965
Abdul Gani Vs Commissioner, Nagpur Division, Nagpur and Others
Bombay High Court · AIR 1967 Bom 327 : (1966) 68 BOMLR 822 : (1966) ILR (Bom) 1056 : (1967) 2 LLJ 475
Central Provinces and Berar Municipalities Act, 1922 — Section 25(1), 25(5), 34
High Courts28 Sept 1965
State of Maharashtra Vs Gourishankar Kawadu Shende
Bombay High Court · AIR 1966 Bom 179 : (1966) 68 BOMLR 236 : (1966) CriLJ 875 : (1966) ILR (Bom) 495 : (1966) MhLj 97
Criminal Procedure Code, 1898 (CrPC) — Section 367, 367(5), 439(1)Penal Code, 1860 (IPC) — Section 302, 84
High Courts28 Sept 1965
Abdul Gani Babbu Khan Vs Commissioner, Nagpur Division
Bombay High Court · (1965) 67 BOMLR 423 : (1966) MhLj 1081
Central Provinces and Berar Municipalities Act, 1922 — Section 25, 25(1), 25(5), 34AConstitution of India, 1950 — Article 226, 227
High Courts27 Sept 1965
Sitaram Bapu Rane Vs Municipal Corporation and Another
Bombay High Court · (1966) 1 LLJ 588
Bombay Industrial Relations Act, 1946 — Section 78, 79, 80CConstitution of India, 1950 — Article 227
High Courts23 Sept 1965
Haralal Sadasheorao Bande and Others Vs State Industrial Court, Nagpur and Another
Bombay High Court · AIR 1967 Bom 174 : (1966) 68 BOMLR 731 : (1967) 1 LLJ 168
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 37(1), 37(6), 37(7), 37(8), 38Evidence Act, 1872 — Section 1, 123, 162
High Courts23 Sept 1965
Hiralal Sadasheorao Bande Vs State Industrial Court, Nagpur
Bombay High Court · (1966) MhLj 1060
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 12, 12(6), 20(2), 32, 32(1)Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 1965Dismissed
P.K. Deshmukh Vs Sudhabai
Bombay High Court · (1966) MhLj 690
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 30, 39, 42Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Sept 1965
Ramkrishna Yeshwant Gore and Another Vs Secretary, Village Panchayat, Borjai and Others
Bombay High Court · AIR 1967 Bom 334 : (1966) 68 BOMLR 726 : (1966) ILR (Bom) 931 : (1966) MhLj 937
Bombay Village Panchayats Act, 1959 — Section 35(2), 43
High Courts21 Sept 1965
Upendra Subhanna Prabhu Vs First Labour Court, Bombay and Another
Bombay High Court · (1965) 2 LLJ 405
High Courts21 Sept 1965
Employees'' State Insurance Corporation Vs Indian Textile Mills
Bombay High Court · (1965) 09 BOM CK 0004
Employees State Insurance Act, 1948 — Section 66Factories Act, 1948 — Section 21, 21(1), 22(1)
High Courts18 Sept 1965
Asia Publishing House (Private) Ltd. Vs Its Workmen
Bombay High Court · (1966) 1 LLJ 721
Industrial Disputes Act, 1947 — Section 10, 10(1), 12
High Courts17 Sept 1965
R.K. Gupta Vs State of Maharashtra
Bombay High Court · (1966) MhLj 393
Mines Act, 1952 — Section 17, 18, 18(1), 2, 2(1)
High Courts16 Sept 1965
Dharamchand Premchand Vs Kopargaon Taluka Kapus Ginning and Pressing Society Ltd. and Another
Bombay High Court · AIR 1967 Bom 124 : (1966) 68 BOMLR 177 : (1966) ILR (Bom) 414 : (1966) MhLj 417
High Courts14 Sept 1965
Paints Employees'' Union (by general secretary) and Another Vs Nail (M.D.) (Assistant Commissioner of Labour at Bombay) and Another
Bombay High Court · (1966) 1 LLJ 579
High Courts13 Sept 1965
Omparkash Gowardhandas Singhania and Another Vs G.V. Koimatlur and Another
Bombay High Court · AIR 1967 Bom 7 : (1966) 68 BOMLR 176 : (1966) ILR (Bom) 491 : (1966) MhLj 514
High Courts08 Sept 1965
Kishan Valiya Patil Vs The State
Bombay High Court · AIR 1967 Bom 89 : (1966) 68 BOMLR 182 : (1966) ILR (Bom) 483
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3, 7(1)
High Courts06 Sept 1965
Maharashtra State Electricity Board, Bombay Vs Talegaon Dabhade Municipality
Bombay High Court · AIR 1967 Bom 75 : (1966) 68 BOMLR 169 : (1966) ILR (Bom) 471
Electricity (Supply) Act, 1948 — Section 76, 76(1)Electricity Act, 1910 — Section 14(3), 19(2), 52
High Courts06 Sept 1965
Gangavishindas Rijharam Bajaj Vs Advent Corporation (Private) Ltd.
Bombay High Court · AIR 1967 Bom 54 : (1966) 68 BOMLR 161 : (1966) ILR (Bom) 910 : (1966) MhLj 357
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13
High Courts03 Sept 1965
Special Land Acquisition Officer, Bombay and Suburban District Vs Natverlal Jamnadas Muni
Bombay High Court · (1967) MhLj 505
Land Acquisition Act, 1894 — Section 10, 11, 16, 18, 3(b)Succession Act, 1925 — Section 212, 214