High Courts25 Aug 1964
Forbes Forbes Campbell and Co. Ltd. Vs Mahanand Sharma
Bombay High Court · (1965) 2 LLJ 455
Workmens Compensation Act, 1923 — Section 30(1)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,119 of 3,658
High Courts24 Aug 1964Dismissed
The State of Maharashtra Vs Mayer Hans George
Bombay High Court · (1965) 67 BOMLR 583
Defence of India Rules, 1962 — Rule 141Foreign Exchange Regulation Act, 1947 — Section 24(1), 8(1)
High Courts24 Aug 1964
State Vs Hiraman Punja Vidhate
Bombay High Court · AIR 1965 Bom 154 : (1965) 67 BOMLR 16 : (1965) CriLJ 349 : (1965) ILR (Bom) 237
Criminal Procedure Code, 1898 (CrPC) — Section 417Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 376
High Courts12 Aug 1964
Tribuwandas Gulabchand and Brothers, Nagpur Vs The State of Maharashtra
Bombay High Court · (1965) 16 STC 452
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
High Courts11 Aug 1964Dismissed
Jagannath Sonu Parkar Vs The State
Bombay High Court · (1965) 67 BOMLR 38
General Clauses Act, 1897 — Section 26, 8
High Courts10 Aug 1964
Ganesh Narayan and Others Vs Commissioner, Nagpur Division, Nagpurand Others
Bombay High Court · AIR 1965 Bom 92 : (1964) 66 BOMLR 807 : (1965) ILR (Bom) 200 : (1965) MhLj 577
Bombay Commissioners of Divisions Act, 1957 — Section 3(4)Land Acquisition Act, 1894 — Section 5
High Courts10 Aug 1964
Madhavrao Tatyasaheb Ghatge Vs Collector, District Kolhapur and Others
Bombay High Court · AIR 1965 Bom 217 : (1964) 66 BOMLR 784 : (1965) ILR (Bom) 184 : (1965) MhLj 146
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 12, 14, 14(2), 2, 27(5)Maharashtra Zilla Parishad Election Rules, 1962 — Rule 11(1), 37, 38, 43(1)
High Courts07 Aug 1964
Mohammad Ilyas Alvi Vs State of Maharastra
Bombay High Court · AIR 1965 Bom 156 : (1965) 67 BOMLR 170 : (1965) ILR (Bom) 317 : (1965) 2 LLJ 487
Civil Services (Classification, Control and Appeal) Rules — Rule 57Constitution of India, 1950 — Article 233, 235Evidence Act, 1872 — Section 124
High Courts07 Aug 1964
Mohammad Ilyas Alvi Vs State of Maharashtra
Bombay High Court · AIR 1965 Bom 156 : (1965) 67 BOMLR 170 : (1965) ILR (Bom) 317 : (1965) 2 LLJ 487
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 1, 5Constitution of India, 1950 — Article 217(1), 226, 227, 233, 234General Clauses Act, 1897 — Section 16
High Courts07 Aug 1964
Kamalabai Harjivandas Pareka Vs T.B. Desaid and Another
Bombay High Court · AIR 1966 Bom 36 : (1965) 67 BOMLR 85
Constitution (Amendment) Act, 1955 — Article 226Constitution of India, 1950 — Article 31, 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8, 8(1), 8(3)
High Courts05 Aug 1964
M.W. Pradhan Vs Panchal Engineering Works
Bombay High Court · AIR 1967 Bom 48 : (1965) 67 BOMLR 18 : (1966) ILR (Bom) 965
Limitation (Amendment) Act, 1963 — Article 1Limitation Act, 1908 — Article 85Partnership Act, 1932 — Section 46, 47
High Courts31 Jul 1964
Sadruddin Suleman Jhaveri Vs J.H. Patwardhan and Others
Bombay High Court · AIR 1965 Bom 224 : (1965) 67 BOMLR 101 : (1965) ILR (Bom) 394 : (1965) MhLj 290
Bombay Commissioners of Divisions Act, 1957 — Section 3(2), 3(4)Bombay Land Acquisition (Amendment) Act, 1958 — Section 3(2), 4, 6Constitution of India, 1950 — Article 14, 19(1), 245, 254(2), 31
High Courts28 Jul 1964
Gorakh Tulji Mahale Vs The State of Maharashtra
Bombay High Court · (1964) 07 BOM CK 0006
Bombay Police Act, 1951 — Section 159, 161Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 161, 218, 409, 477A
High Courts28 Jul 1964
Hirji Kalyanji Wadera Vs The State of Maharashtra
Bombay High Court · (1965) 16 STC 502
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(7), 27AConstitution of India, 1950 — Article 286(1), 286(2)
High Courts28 Jul 1964
State Vs Gorakh Fulaji Mahale
Bombay High Court · AIR 1965 Bom 124 : (1964) 66 BOMLR 799 : (1965) CriLJ 193 : (1965) ILR (Bom) 61 : (1965) MhLj 94
Bombay Police Act, 1951 — Section 161, 161(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts27 Jul 1964
Mathuradas B. Mohta Vs Commissioner of Income Tax, Poona
Bombay High Court · (1965) 56 ITR 269
Income Tax Act, 1922 — Section 18A(8), 30, 30(1), 31
High Courts24 Jul 1964
Atmaram and Others Vs The State of Maharashtra
Bombay High Court · AIR 1965 Bom 131 : (1965) 67 BOMLR 25 : (1965) CriLJ 197 : (1965) ILR (Bom) 126 : (1965) MhLj 238
Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)
High Courts13 Jul 1964
Shantabai Vs Vishnupant Atmaram Kulkarni
Bombay High Court · AIR 1965 Bom 107 : (1964) 66 BOMLR 741 : (1965) CriLJ 73 : (1965) MhLj 137
Criminal Procedure Code, 1898 (CrPC) — Section 12, 12(1), 488, 488(8)
High Courts26 Jun 1964
Shri Adinath Tirthankar Jain Mandir and Others Vs Shantappa Dada Madnaik and Others
Bombay High Court · AIR 1967 Bom 86 : (1965) 67 BOMLR 49 : (1965) ILR (Bom) 266
Bombay Public Trusts Act, 1950 — Section 19, 70
High Courts24 Jun 1964
The Bombay Gas Co. Ltd. Vs R.N. Kulkarni and Another
Bombay High Court · AIR 1965 Bom 172 : (1964) 66 BOMLR 734 : (1964) 9 FLR 436 : (1964) ILR (Bom) 854
Industrial Disputes Act, 1947 — Section 33C(2)