High Courts27 Nov 1963
Vasant Pandurang Deval Vs State of Bombay
Bombay High Court · (1963) 11 BOM CK 0001
Constitution of India, 1950 — Article 311, 311(2)Government of India Act, 1935 — Section 240(3)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,123 of 3,658
High Courts19 Nov 1963
State Vs Madhukar Gopinath Lolge
Bombay High Court · AIR 1967 Bom 61 : (1965) 67 BOMLR 226 : (1967) CriLJ 167 : (1965) ILR (Bom) 257 : (1965) MhLj 402
Bombay Prohibition Act, 1949 — Section 66(1), 83Evidence Act, 1872 — Section 3, 45
High Courts15 Nov 1963
Indian Coffee Workers'' Co-operative Stores Ltd. and Another Vs Bachoobai Cowasjee Dhanjeeshaw and Others
Bombay High Court · AIR 1967 Bom 210 : (1964) 66 BOMLR 338 : (1964) ILR (Bom) 484 : (1964) MhLj 478
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15, 29
High Courts15 Nov 1963
Ramchandra Dhondu Dalvi Vs Vithaldas Gokuldas
Bombay High Court · AIR 1964 Bom 251 : (1964) 66 BOMLR 277 : (1964) MhLj 397
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 37 Rule 3
High Courts01 Nov 1963
Shankar Dhawan and Others Vs Sales Tax Officer, Circle II, Nagpur and Another
Bombay High Court · (1964) MhLj 24 : (1964) 15 STC 292
Central Provinces and Berar Sales Tax Act, 1947 — Section 2
High Courts15 Oct 1963Allowed
Gopal Ramji Dhenge Vs The Returning Officer, Lakhani Electoral Division
Bombay High Court · (1964) 66 BOMLR 542 : (1964) MhLj 656
Constitution of India, 1950 — Article 226, 227, 329
High Courts15 Oct 1963
State Vs Sheshappa Dudhappa Tambade
Bombay High Court · AIR 1964 Bom 253 : (1964) 66 BOMLR 230 : (1964) CriLJ 523 : (1964) MhLj 360
Bombay Prohibition (Extension and Amendment) Act, 1959 — Section 66(2)Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 2, 24, 4(2)
High Courts14 Oct 1963Allowed
Pheroze Jehangir Dastoor Vs Mrs. Roshan Jal Nanavaty
Bombay High Court · (1964) MhLj 339
Constitution of India, 1950 — Article 210, 240Penal Code, 1860 (IPC) — Section 114, 120B, 143, 3, 341
High Courts14 Oct 1963
Pheroze Jehangir Dastoor Vs The State
Bombay High Court · AIR 1964 Bom 264 : (1964) 66 BOMLR 225
Constitution of India, 1950 — Article 240Criminal Procedure Code, 1898 (CrPC) — Section 188Goa, Daman and Diu (Laws) Regulation, 1962 — Section 3, 3(1), 3(2), 5
High Courts01 Oct 1963Allowed
George Fernandes Vs The State of Maharashtra
Bombay High Court · (1964) 66 BOMLR 185 : (1964) MhLj 297
Constitution of India, 1950 — Article 226Prisons Act, 1894 — Section 4, 45, 59
High Courts01 Oct 1963
In Re: Shree Madhav Mills Ltd.
Bombay High Court · AIR 1967 Bom 219 : (1966) 68 BOMLR 551 : (1967) 15 FLR 430 : (1966) 2 LLJ 827 : (1966) MhLj 833
Companies Act, 1956 — Section 445(3), 451, 457Industrial Disputes Act, 1947 — Section 2, 25FFF(1)
High Courts26 Sept 1963
State of Maharashtra Vs Syndicate Transport Co. (P) Ltd. and Others
Bombay High Court · AIR 1964 Bom 195 : (1964) 66 BOMLR 197 : (1964) CriLJ 276 : (1964) MhLj 308
Criminal Procedure Code, 1898 (CrPC) — Section 386, 388General Clauses Act, 1897 — Section 3, 3(42)Interpretation Act, 1889 — Section 2
High Courts26 Sept 1963
I.S. Lulla Vs H.R. Syiem, Asst. Collector of Customs
Bombay High Court · (1963) 09 BOM CK 0004
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 3
High Courts25 Sept 1963Dismissed
Laxmikant Bhaskar Sabnis Vs Vinayakro Deorao Deshmukh
Bombay High Court · (1964) 66 BOMLR 182 : (1964) MhLj 202
Constitution of India, 1950 — Article 227
High Courts24 Sept 1963
Manik Sadashiv and Others Vs Krishnabai and Others
Bombay High Court · AIR 1964 Bom 284 : (1964) 66 BOMLR 515 : (1964) MhLj 595
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 100, 82, 92, 95
High Courts11 Sept 1963
Mohamed Zafrul Islam Vs Birendra Lall
Bombay High Court · AIR 1965 Bom 120 : (1964) 66 BOMLR 767 : (1965) MhLj 124
Constitution of India, 1950 — Article 226Motor Transport Workers Act, 1961 — Section 1(4), 13, 2, 38Motor Vehicles Act, 1988 — Section 2(22), 2(23), 42(2)
High Courts06 Sept 1963
Vishvamohan Raghuviraprasad Tiwari Vs Mahadu Chaudhari
Bombay High Court · AIR 1964 Bom 191 : (1964) 66 BOMLR 28 : (1964) CriLJ 272 : (1964) MhLj 227
Bombay District Municipal Act, 1901 — Section 23(7), 45Bombay Primary Education Act, 1923 — Section 9(1), 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 200, 201, 202
High Courts04 Sept 1963Dismissed
Chhotelal Verma Vs The Corporation of The City of Nagpur
Bombay High Court · (1964) 66 BOMLR 502
Constitution of India, 1950 — Article 226
High Courts30 Aug 1963
Narayandas Kedarnath Daga Vs The State of Maharashtra
Bombay High Court · (1964) 66 BOMLR 17
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 190, 204, 409, 420, 477A
High Courts30 Aug 1963
The State Vs Kuppuswamy Murgesh Acharya
Bombay High Court · AIR 1967 Bom 199 : (1964) 66 BOMLR 5 : (1967) CriLJ 731 : (1963) ILR (Bom) 819
Bombay Prohibition Act, 1949 — Section 117, 66(1)