COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,111 of 3,658

High Courts02 Aug 1965

Saraswatibai and Others Vs Gulab Ajwani and Others

Bombay High Court · AIR 1967 Bom 312 : (1966) 68 BOMLR 368 : (1966) ILR (Bom) 981

Displaced Persons (Claims) Act, 1950 — Section 6(3)Displaced Persons (Claims) Supplementary Act, 1954 — Section 5Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 25, 34

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High Courts29 Jul 1965

Ambadas Rambhau Gujar and Another Vs State of Maharashtra and Others

Bombay High Court · (1965) 2 LLJ 409

Factories Act, 1948 — Section 25, 61, 62, 63, 66(1)Trade Unions Act, 1926 — Section 13

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High Courts27 Jul 1965

V.V. Iyer Vs Jasjit Singh

Bombay High Court · (1972) 74 BOMLR 77

Constitution of India, 1950 — Article 226

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High Courts23 Jul 1965

Manibai and Another Vs Raj Kumar Harpal Deo and Another

Bombay High Court · AIR 1967 Bom 92 : (1966) 68 BOMLR 180 : (1966) ILR (Bom) 659

Motor Vehicles Act, 1939 — Section 110, 110F

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High Courts22 Jul 1965

Gajanan Vishwanath Ketkar Vs The State

Bombay High Court · AIR 1967 Bom 96 : (1966) 68 BOMLR 321 : (1967) CriLJ 427 : (1966) ILR (Bom) 839

Defence of India Rules, 1962 — Rule 30(1)

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High Courts20 Jul 1965

Tukaram Zipru Wani Vs Baban Dhondu Deshmukh

Bombay High Court · (1965) 67 BOMLR 908 : (1966) MhLj 171

Bombay Land Revenue Code, 1879 — Section 70Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(2)

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High Courts19 Jul 1965Allowed

Narbhaisingh Vs State of Maharashtra

Bombay High Court · (1966) MhLj 565

Bombay Prohibition Act, 1949 — Section 66(1), 66(I)(b)Evidence Act, 1872 — Section 114

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High Courts15 Jul 1965

Maruti Shidalappa Vs Shivappa Mallappa Chaugule and Another

Bombay High Court · AIR 1967 Bom 39 : (1966) 68 BOMLR 283

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89

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High Courts14 Jul 1965Allowed

Shripat Daulatrao Vs Smt. Saraswatibai and another

Bombay High Court · (1965) MhLj 793

Bombay Court Fees Act, 1959 — Section 6(ii)

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High Courts13 Jul 1965

Extrusion Processes Private Ltd. Vs Goregaon Electrical Industries Private Ltd.

Bombay High Court · (1966) MhLj 693

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High Courts07 Jul 1965Dismissed

In Re: Aruna Purshottam Sonawala and Colaba Land and Mills Co. Ltd.

Bombay High Court · (1966) MhLj 850

Companies Act, 1956 — Section 477

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High Courts07 Jul 1965

Pravin Sankalchand Shah Vs D.B. Dalal (Official Liquiddator)

Bombay High Court · (1967) 37 CompCas 317

Companies Act, 1956 — Section 477, 543

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High Courts07 Jul 1965

Indian Hume Pipe Company Ltd. Vs Bhimarao Baliram Gajbhiya

Bombay High Court · (1967) 14 FLR 92 : (1966) MhLj 625 : (1966) MhLj 318

Industrial Disputes Act, 1947 — Section 25F, 25H, 33C(2)

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High Courts07 Jul 1965

Sohanlal G. Sanghi Vs Commissioner of Income Tax, Nagpur

Bombay High Court · (1966) 61 ITR 203

Income Tax Act, 1922 — Section 4(3)

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High Courts07 Jul 1965

Indian Hume Pipe Co. Ltd. Vs Bhirmrao and Another

Bombay High Court · AIR 1966 Bom 270 : (1965) 67 BOMLR 820 : (1966) ILR (Bom) 343 : (1966) MhLj 318

Industrial Disputes Act, 1947 — Section 25F, 25H

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High Courts01 Jul 1965

Rambhau Jairam Dhamange Vs Vinkur Co-operative Society Ltd. and Others (Intervener-Dinkar)

Bombay High Court · AIR 1966 Bom 187 : (1965) 67 BOMLR 877 : (1966) ILR (Bom) 616 : (1966) MhLj 1

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 22, 23, 54Industrial Disputes Act, 1947 — Section 10, 10(2), 19(2), 2Payment of Wages Act, 1936 — Section 15

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High Courts01 Jul 1965