COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,128 of 3,658

High Courts25 Jan 1963Dismissed

Sohanlal Narain Das Vs Laxmidas Raghunath Gadit

Bombay High Court · (1966) MhLj 649

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105

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High Courts18 Jan 1963Dismissed

Venkatrao Vithalrao Vs Vithal Sambhaji

Bombay High Court · (1963) 65 BOMLR 545 : (1963) MhLj 834

Constitution of India, 1950 — Article 227

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High Courts16 Jan 1963Allowed

Kishnu Ghanshyam Vs Maroti Mukunda

Bombay High Court · (1963) 65 BOMLR 578 : (1963) MhLj 520

Contract Act, 1872 — Section 14Registration Act, 1908 — Section 35, 69Stamp Act, 1899 — Section 2, 35

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High Courts14 Jan 1963Allowed

The Municipal Corporation Vs Hashu P. Advani

Bombay High Court · (1963) 65 BOMLR 494 : (1963) MhLj 763

Constitution of India, 1950 — Article 226

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High Courts14 Jan 1963

Shamsunder Rajkumar Vs Bharat Oil Mills

Bombay High Court · AIR 1964 Bom 38 : (1963) 65 BOMLR 584 : (1963) ILR (Bom) 436 : (1963) MhLj 414

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3Evidence Act, 1872 — Section 1, 2, 3Provincial Small Cause Courts Act, 1887 — Section 17, 25

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High Courts11 Jan 1963

Malabar Hill Co-operative Housing Society Ltd. Vs K.L. Gauba and Others

Bombay High Court · AIR 1964 Bom 147 : (1963) 65 BOMLR 533 : (1964) CriLJ 652

Bombay Co-operative Societies Act, 1925 — Section 54, 54(1), 54(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Contempt of Courts Act, 1971 — Section 3, 3(1), 3(2)

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High Courts09 Jan 1963Dismissed

Totaram Krishnaji Vs Shripal Sidha Swami Math Sansthan

Bombay High Court · (1963) MhLj 633

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 88cEvidence Act, 1872 — Section 114

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High Courts19 Dec 1962

Maneklal A. Mehta Vs The Municipal Commissioner

Bombay High Court · (1963) 65 BOMLR 480

Bombay Municipal Corporation Act, 1888 — Section 154

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High Courts19 Dec 1962

Anandrao Vs Krishnaji

Bombay High Court · (1963) MhLj 587

Civil Procedure Code, 1908 (CPC) — Section 141, 47

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High Courts14 Dec 1962

State of Maharashtra Vs Tanba Sadashio Kunbi

Bombay High Court · AIR 1964 Bom 82 : (1963) 65 BOMLR 477 : (1964) CriLJ 395 : (1963) ILR (Bom) 627 : (1963) MhLj 690

Penal Code, 1860 (IPC) — Section 441, 442, 448, 506

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High Courts13 Dec 1962

Administrator of the Shringeri Math, Jagatguru Shringeri Shankaracharya Shri Abhinav Vidyatirth Swamigal Vs Charity Commissioner, Bombay

Bombay High Court · AIR 1967 Bom 194 : (1963) 65 BOMLR 457 : (1964) ILR (Bom) 568

Bombay Public Trusts Act, 1950 — Section 2(18), 3(3), 79Bombay Public Trusts Registration Act, 1935 — Section 10, 3(3), 6Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts10 Dec 1962

Kanayalal Hinlal Agarwal and Another Vs Talabsha Maghbulsha Musalman and Others

Bombay High Court · AIR 1964 Bom 157 : (1963) 65 BOMLR 452 : (1963) ILR (Bom) 139 : (1963) MhLj 751

Bombay Agricultural Debtors Relief Act, 1947 — Section 19Civil Procedure Code Amendment Act, 1956 — Section 68, 69, 70, 71, 72Civil Procedure Code, 1908 (CPC) — Section 48, 68

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High Courts10 Dec 1962Dismissed

Narayan Dogra Shetty Vs Ramchandra Shivram Hingne

Bombay High Court · (1963) 65 BOMLR 449 : (1963) MhLj 686

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High Courts06 Dec 1962

Chalisgaon Shri Laxmi Narayan Mills Co. Ltd. Vs Armitlal Kalidas Kanji

Bombay High Court · AIR 1964 Bom 76 : (1963) 65 BOMLR 746 : (1963) ILR (Bom) 587

Companies Act, 1913 — Section 171Contract Act, 1872 — Section 55, 73Limitation Act, 1908 — Section 14, 3

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High Courts06 Dec 1962

Abdul Kayum Ahmad and Others Vs Damodhar Paikaji Kinhekar and Another

Bombay High Court · AIR 1964 Bom 46 : (1963) 65 BOMLR 505 : (1964) ILR (Bom) 17 : (1963) MhLj 738

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, 101Specific Relief Act, 1877 — Section 12, 21, 27

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High Courts05 Dec 1962

Registrar, High Court, A.S., Bombay Vs S.K. Irani and Another

Bombay High Court · AIR 1963 Bom 254 : (1963) 65 BOMLR 131 : (1963) CriLJ 603 : (1963) ILR (Bom) 115

Commissions of Inquiry Act, 1952 — Section 4Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 1, 1(5), 10, 11, 12

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High Courts03 Dec 1962

Dwarkadas Nathamal Vs Vimal alias Yamuna and Others

Bombay High Court · AIR 1964 Bom 42 : (1963) 65 BOMLR 588 : (1964) ILR (Bom) 68

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1 , Order 2 Rule 2(2), Order 2 Rule 2(3), Order 21 Rule 100, Order 21 Rule 103Limitation Act, 1963 — Article 109, 2

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High Courts28 Nov 1962