High Courts23 Oct 1964
Thakoraji Maharaj Dharmashala Trust Vs Ram Manohardas and Others
Bombay High Court · (1965) 1 LLJ 145
Payment of Wages Act, 1936 — Section 15, 15(1), 15(2), 15(3), 15(4)Presidency Small Cause Courts Act, 1882 — Section 38
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,118 of 3,658
High Courts22 Oct 1964
Kesardeo Baijnath Vs Nathmal Kisanalal
Bombay High Court · AIR 1966 Bom 266 : (1965) ILR (Bom) 363
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)
High Courts21 Oct 1964Dismissed
Laxmibai and others Vs Ramarao Mhatarji and others
Bombay High Court · (1965) MhLj 694
Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 11(1), 15(2)
High Courts20 Oct 1964
Pralhad Baidas Chaudhari Vs The Chief Executive Officer, Zilla Parishad Dhulia and Others
Bombay High Court · AIR 1966 Bom 29 : (1965) 67 BOMLR 190 : (1965) ILR (Bom) 566 : (1965) MhLj 465
Bombay Municipal Boroughs Act, 1925 — Section 19(2)Bombay Village Panchayats Act, 1958 — Section 32Maharashtra Zilla Parishads (President and Vice President) and Panchayat Samities (Chairman) (Current Administrative Duties) Rules, 1963 — Rule 2
High Courts14 Oct 1964
Indian Hume Pipe Company Limited Vs C.D. Morey
Bombay High Court · (1964) 10 BOM CK 0005
Constitution of India, 1950 — Article 226
High Courts06 Oct 1964Allowed
Gopikishan Agarwal Vs District Judge, Bhandara and others
Bombay High Court · (1964) 10 BOM CK 0013
Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 34, 35
High Courts06 Oct 1964
Amichand Valanji and Others Vs G.B. Kotak and Others
Bombay High Court · AIR 1966 Bom 70 : (1965) 67 BOMLR 234
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 3(1), 3(2), 40, 44
High Courts01 Oct 1964Dismissed
The Municipal Corporation Vs Lala Pancham
Bombay High Court · (1965) 67 BOMLR 782
Administration of Evacuee Property Act, 1950 — Section 24Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 19
High Courts22 Sept 1964
Ambalal Chimanlal Chokshi Vs State
Bombay High Court · AIR 1966 Bom 243 : (1965) 67 BOMLR 54 : (1966) CriLJ 1385 : (1965) ILR (Bom) 289
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 162, 439Defence of India Rules, 1963 — Rule 126L
High Courts18 Sept 1964
Deonath Dundhnath Mishra Vs The State of Maharashtra
Bombay High Court · AIR 1967 Bom 1 : (1967) CriLJ 21
Evidence Act, 1872 — Section 101, 104, 114, 3, 5Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1)
High Courts17 Sept 1964Dismissed
Salubai Ramchandra Vs Chandu Sadhu
Bombay High Court · (1965) 67 BOMLR 69 : (1965) MhLj 203
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 111Constitution of India, 1950 — Article 133, 14, 145, 183, 225Government of India Act, 1935 — Section 223
High Courts17 Sept 1964
Narendra Sing Bhasin and Co. Vs S.N. Limaya
Bombay High Court · AIR 1966 Bom 164 : (1965) 67 BOMLR 43 : (1965) ILR (Bom) 360 : (1965) MhLj 607
City of Nagpur Corporation Act, 1948 — Section 374
High Courts16 Sept 1964
Damayanti G. Chandiramani Vs S. Vaney
Bombay High Court · AIR 1966 Bom 19 : (1965) 67 BOMLR 380 : (1966) CriLJ 9 : (1965) ILR (Bom) 619
Contempt of Courts Act, 1971 — Section 1, 3, 3(2), 4Penal Code, 1860 (IPC) — Section 228
High Courts12 Sept 1964Allowed
Laxman Damodhar Zoting Vs Shamrao Vishwanath Jawade
Bombay High Court · AIR 1966 Bom 159 : (1965) 67 BOMLR 41 : (1965) MhLj 800
Bombay Village Panchayats Election Rules, 1959 — Rule 24
High Courts04 Sept 1964
Dattatraya Krishna Jangam Vs Jairam Ganesh Gore
Bombay High Court · AIR 1965 Bom 177 : (1964) 66 BOMLR 645 : (1965) ILR (Bom) 730
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29APresidency Small Cause Courts Act, 1882 — Section 41, 47, 49
High Courts01 Sept 1964
State Vs Shavakshaw Ratanji Deboo
Bombay High Court · (1965) 2 LLJ 406
Maharashtra Shops and Establishments Act, 1948 — Section 18(1), 342, 60, 60(1), 62Maharashtra Shops and Establishments Rules, 1961 — Rule 20(13)
High Courts28 Aug 1964
Jobanputra (B.K.) Vs Kalelkar (B.S.)
Bombay High Court · (1965) 1 LLJ 543 : (1965) MhLj 190
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 10Industrial Disputes Act, 1947 — Section 11, 12, 13, 14, 15
High Courts28 Aug 1964
B.K. Jobanputra and Others Vs B.S. Kalekar and Others
Bombay High Court · AIR 1965 Bom 146 : (1965) 67 BOMLR 1 : (1965) 10 FLR 104 : (1965) ILR (Bom) 239
Industrial Disputes Act, 1947 — Section 18(3)Payment of Wages Act, 1936 — Section 2
High Courts27 Aug 1964
A.N. Tendulkar Vs C.F. Mathias and Another
Bombay High Court · AIR 1965 Bom 187 : (1965) 67 BOMLR 11 : (1965) ILR (Bom) 280 : (1965) MhLj 477
Bombay District Municipal Act, 1901 — Section 23(7), 24(1), 46Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 1964Dismissed
Vijaykumar minor through father Tukaram Dyanoba Vs Gokulchand Surajmal
Bombay High Court · (1966) MhLj 446
Civil Procedure Code, 1908 (CPC) — Section 100, 107Contract Act, 1872 — Section 196, 197, 198, 199Evidence Act, 1872 — Section 92