COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,122 of 3,658

High Courts11 Feb 1964Dismissed

State of Maharashtra Vs Sheoshankar Bachhooram Pande

Bombay High Court · (1964) 66 BOMLR 476 : (1964) MhLj 561

Bombay Police Act, 1951 — Section 161Bombay Prohibition Act, 1949 — Section 105, 107, 117, 118, 120Constitution of India, 1950 — Article 14

High Courts11 Feb 1964

Awantikabai Dinkar Ujagare Vs V.T. Jagtap

Bombay High Court · (1964) 66 BOMLR 442 : (1964) MhLj 536

Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 9(1)(b)

High Courts06 Feb 1964

Amritlal and Co. (Private), Ltd. Vs Employees'' State Insurance Corporation (At Bombay)

Bombay High Court · (1965) 2 LLJ 200

Employees State Insurance Act, 1948 — Section 66, 82Factories Act, 1948 — Section 21(1)

High Courts04 Feb 1964

S.H. Motor Transport Company Vs Motilal Hiralal Mudholkar

Bombay High Court · AIR 1965 Bom 24 : (1964) 66 BOMLR 588 : (1964) ILR (Bom) 822 : (1965) MhLj 50

Industrial Disputes Act, 1947 — Section 2

High Courts04 Feb 1964

S.H. Motor Transport Co. Vs Motilal and Others

Bombay High Court · AIR 1965 Bom 24 : (1964) 66 BOMLR 588 : (1964) ILR (Bom) 822 : (1965) MhLj 50

Berar Industrial Disputes Settlement Act, 1947 — Section 2(10)Constitution of India, 1950 — Article 226, 227

High Courts03 Feb 1964Allowed

Sohanlal Pahladrai Vaid Vs State

Bombay High Court · (1964) 02 BOM CK 0002

Commissions of Inquiry Act, 1952 — Section 6Evidence Act, 1872 — Section 145

High Courts31 Jan 1964

Abdul Mohamad Agra and Another Vs Peter Leo D''Mello and Another

Bombay High Court · AIR 1965 Bom 21 : (1964) 66 BOMLR 551 : (1965) ILR (Bom) 96

Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110, 110

High Courts30 Jan 1964

Bank Silver Company Vs The Employees'' State Insurance Corporation, Bombay

Bombay High Court · AIR 1965 Bom 111 : (1964) 66 BOMLR 780 : (1965) ILR (Bom) 8 : (1965) MhLj 157

Employees State Insurance Act, 1948 — Section 2(12), 2(9)

High Courts30 Jan 1964

Bank Silver Company Vs Employees'' State Insurance Corporation

Bombay High Court · (1964) 9 FLR 411

Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14), 2(21), 2(22)Factories Act, 1948 — Section 2(m)

High Courts30 Jan 1964Allowed

Eknath Shankar Lonkar Vs Gorakh Krishna Patil

Bombay High Court · (1964) 66 BOMLR 584 : (1964) MhLj 691

Constitution of India, 1950 — Article 227

High Courts29 Jan 1964Dismissed

Zahirabi Vs Shaikh Imam

Bombay High Court · (1964) MhLj 377

High Courts17 Jan 1964

Lakshmipat Choraria Vs State

Bombay High Court · (1965) 67 BOMLR 618

Constitution of India, 1950 — Article 14, 19, 20, 21, 31Evidence Act, 1872 — Section 114, 118, 121, 122, 123Penal Code, 1860 (IPC) — Section 109, 114, 120B, 161, 165

High Courts18 Dec 1963

Bhausa hanmantsa Pawar Vs The State of Maharashtra

Bombay High Court · (1964) 66 BOMLR 362 : (1964) MhLj 401

Bombay Prohibition Act, 1949 — Section 24A, 59A, 65, 66, 6AConstitution of India, 1950 — Article 20, 226

High Courts18 Dec 1963

Shiramabai Vs Kalgonda Bhimgonda and Others

Bombay High Court · AIR 1964 Bom 263 : (1964) 66 BOMLR 351 : (1964) MhLj 407

Hindu Succession Act, 1956 — Section 6Hindu Womens Right to Property Act, 1937 — Section 4

High Courts17 Dec 1963

State Vs Drupati Sahijisingh Bhawnani

Bombay High Court · AIR 1965 Bom 6 : (1964) 66 BOMLR 281 : (1965) CriLJ 15 : (1964) ILR (Bom) 656 : (1964) MhLj 393

Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(3)Imports and Exports (Control) Act, 1947 — Section 5Sea Customs Act, 1878 — Section 167(81)

High Courts12 Dec 1963

Poona Electric Supply Company Ltd., Poona Vs Industrial Tribunal (S. Taki Bilgrami) and Others

Bombay High Court · (1965) 1 LLJ 485

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 10(2)

High Courts10 Dec 1963

Hans George Vs State

Bombay High Court · AIR 1964 Bom 274 : (1964) 66 BOMLR 262 : (1964) CriLJ 650 : (1964) ILR (Bom) 319 : (1964) MhLj 441

Defence of India Rules, 1939 — Rule 119, 81(4)Foreign Exchange Regulation Act, 1947 — Section 23, 23(1, 23(2), 23(3), 8(1)Reserve Bank of India Act, 1934 — Section 8

High Courts04 Dec 1963

Keki Ardeshir Master Vs Kotwal A.G.

Bombay High Court · (1963) MhLj 382

High Courts28 Nov 1963

Vithoba Maruti Chavan Vs S.Taki Bilgrami and Another

Bombay High Court · AIR 1965 Bom 81 : (1964) 66 BOMLR 426 : (1964) ILR (Bom) 778

Bombay Industrial Relations Act, 1946 — Section 78, 78(1)

High Courts28 Nov 1963

Vithoba Maruti Chavan Vs Taki Bilgrami S.

Bombay High Court · (1964) MhLj 717

Industrial Disputes Act, 1947 — Section 19, 2