High Courts02 Mar 1962Allowed
Chandrabhagabai Udhaorao Vs Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 454
Land Acquisition Act, 1894 — Section 17, 4, 5A
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,137 of 3,658
High Courts01 Mar 1962
State Vs Ramsingh Desasingh
Bombay High Court · AIR 1963 Bom 68 : (1962) 64 BOMLR 451 : (1963) CriLJ 567 : (1962) ILR (Bom) 504
Bombay Prohibition Act, 1949 — Section 129, 66, 66(2)
High Courts23 Feb 1962
Union of India and Others Vs Maqsood Ahmed
Bombay High Court · AIR 1963 Bom 110 : (1962) 64 BOMLR 683 : (1963) ILR (Bom) 158 : (1963) MhLj 60
Administration of Evacuee Property (Amendment) Act, 1956 — Section 16, 16(2)Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2), 12A, 25, 26Administration of Evacuee Property Ordinance, 1956 — Ordinance 6
High Courts22 Feb 1962Allowed
Kesheorao Shrawanji Datir Vs Collector
Bombay High Court · (1962) 64 BOMLR 599
Central Provinces and Berar Municipalities Act, 1922 — Section 18(3)
High Courts21 Feb 1962
Panchfulabai Bapubao Deshmukh Vs Maharashtra Revenue Tribunal
Bombay High Court · (1962) 64 BOMLR 717
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 36(1)
High Courts20 Feb 1962
Municipal Committee, Dhamangaon and Another Vs Hirabai and Others
Bombay High Court · AIR 1963 Bom 225 : (1962) 64 BOMLR 602 : (1963) ILR (Bom) 612
Bombay District Municipal Act, 1901 — Section 167ABombay Municipal Boroughs Act, 1925 — Section 206Central Provinces and Berar Municipalities Act, 1922 — Section 241(1), 48, 48(1), 48(2), 66(1)
High Courts14 Feb 1962
The Special Land Acquisition Officer Vs The Trustees of the Port of Bombay
Bombay High Court · (1962) 64 BOMLR 579
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 101, 102, 135Land Acquisition Act, 1894 — Section 25, 53
High Courts13 Feb 1962Dismissed
The National Union of Commercial Employees Vs M.R. Meher
Bombay High Court · (1962) 64 BOMLR 693
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12, 2, 20
High Courts08 Feb 1962
Rao Saheb Manilal Gangaram Sindore and Another Vs Western India Theatres Ltd. and Others
Bombay High Court · AIR 1963 Bom 40 : (1962) 64 BOMLR 532
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 7 Rule 10, Order 7 Rule 11Companies Act, 1956 — Section 155
High Courts06 Feb 1962
Ranjit D. Udeshi and Others Vs The State
Bombay High Court · AIR 1962 Bom 268 : (1962) 64 BOMLR 356 : (1962) ILR (Bom) 538
Penal Code, 1860 (IPC) — Section 292
High Courts31 Jan 1962
Harikisan Vs The State of Maharashtra
Bombay High Court · (1962) 64 BOMLR 522
Constitution of India, 1950 — Article 22, 226
High Courts31 Jan 1962
Bandulal Balaprasad Vs The State
Bombay High Court · AIR 1962 Bom 258 : (1962) 64 BOMLR 354 : (1962) ILR (Bom) 490
Bombay Prohibition Act, 1949 — Section 116, 262, 65Criminal Procedure Code, 1898 (CrPC) — Section 251A, 262(1), 537
High Courts30 Jan 1962
Malji Manilal Kamdar Vs Lalji Haridas and Another
Bombay High Court · AIR 1963 Bom 70 : (1962) 64 BOMLR 348 : (1963) CriLJ 569 : (1962) ILR (Bom) 765
Bombay District Municipal Act, 1901 — Section 22Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Income Tax Act, 1883 — Section 5
High Courts30 Jan 1962
MULJI MANILAL KAMDAR Vs STATE OF MAHARASHTRA and ANOTHER.
Bombay High Court · (1962) 45 ITR 257
Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 23
High Courts29 Jan 1962
State of Bombay Vs N.T. Advani
Bombay High Court · AIR 1963 Bom 13 : (1962) 64 BOMLR 446 : (1962) ILR (Bom) 532 : (1963) 2 LLJ 563
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 29, 3, 38, 46, 49Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 Jan 1962
State of Bombay Vs Advani (N.T.)
Bombay High Court · AIR 1963 Bom 13 : (1962) 64 BOMLR 446 : (1962) ILR (Bom) 532 : (1963) 2 LLJ 563
Civil Services (Classification, Control and Appeal) Rules — Rule 3Constitution of India, 1950 — Article 299, 311Government of India Act, 1919 — Section 40
High Courts25 Jan 1962
Sarabdeo Ram Dular Shukla Vs Vipin Maneklal
Bombay High Court · (1962) 01 BOM CK 0008
Constitution of India, 1950 — Article 226
High Courts24 Jan 1962Dismissed
Sakharam Bagji Narwade Vs Commissioner, Nagpur Division
Bombay High Court · (1962) 64 BOMLR 341
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1962
Ramaswamy Iyer Agnellus Lawrence Gopalan Vs The Union of India and Another
Bombay High Court · AIR 1963 Bom 21 : (1962) 64 BOMLR 440 : (1963) CriLJ 152 : (1962) ILR (Bom) 523
Army Act, 1950 — Section 174, 3, 69Criminal Procedure Code, 1898 (CrPC) — Section 386, 386(2), 386(3)Penal Code, 1860 (IPC) — Section 409, 68, 69, 70
High Courts23 Jan 1962Allowed
The State of Bombay Vs Umarsaheb Buransaheb Inamdar
Bombay High Court · (1962) 64 BOMLR 520
Penal Code, 1860 (IPC) — Section 120B, 406