COURT ARCHIVE

Bombay High Court judgments, 1962

217 judgments · page 2 of 11

High Courts15 Nov 1962

Namdeo Digamber Gaikwad and Others Vs Vijaykumar Ramchandra Shaha and Others

Bombay High Court · AIR 1963 Bom 244 : (1963) 65 BOMLR 408 : (1963) ILR (Bom) 576 : (1963) MhLj 603

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 41 Rule 11, Order 41 Rule 2, Order 6 Rule 4Dekkhan Agriculturists Relief Act, 1879 — Section 15B

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High Courts15 Nov 1962

Vishwanath Naganath Andage Vs Mahadeo Sultanappa Waghmode and Another

Bombay High Court · AIR 1964 Bom 40 : (1963) 65 BOMLR 432 : (1963) ILR (Bom) 59 : (1963) MhLj 646

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Article 163Provincial Insolvency Act, 1920 — Section 4, 5

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High Courts12 Nov 1962

Mansinh Surajsinh Vs Jamnadas and Bros. and Others

Bombay High Court · AIR 1964 Bom 49 : (1963) 65 BOMLR 484 : (1963) ILR (Bom) 623

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High Courts12 Nov 1962

Raichand Gulabchand Vs Dattatraya Shankar Mote and Others

Bombay High Court · AIR 1964 Bom 1 : (1963) 65 BOMLR 510 : (1963) ILR (Bom) 509 : (1963) MhLj 756

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 4Registration Act, 1908 — Section 52, 55Transfer of Property Act, 1882 — Section 100, 3, 5, 58

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High Courts06 Nov 1962

Mathur Alloy Steels Pvt. Ltd. and Another Vs Union of India and Others

Bombay High Court · (1993) 2 LLJ 471

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14

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High Courts19 Oct 1962

H.H. Maharani Shri Vijaykuverba Saheb of Morvi and Another Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 594

Income Tax Act, 1922 — Section 4(3)

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High Courts17 Oct 1962

Gaurishanker Kedia Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 655

Income Tax Act, 1922 — Section 22(2), 23(4), 27, 30, 30(1)

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High Courts16 Oct 1962

D.P. Wadia and Sons Vs Commissioner of Income Tax, Poona

Bombay High Court · (1963) 50 ITR 761

Income Tax Act, 1922 — Section 22(2), 23(2)

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High Courts15 Oct 1962

Kohinoor Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 49 ITR 578

Income Tax Act, 1922 — Section 10(2A)

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High Courts13 Oct 1962

Killick Nixon and Co. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1963) 49 ITR 244

Income Tax Act, 1922 — Section 12B

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High Courts12 Oct 1962

Haji Latif Gani, Nagpur Vs Abdul Rashid Sheikh Mohammad Khan

Bombay High Court · (1963) MhLj 361

Minimum Wages Act, 1948 — Section 20

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High Courts12 Oct 1962

General Manager, Haji Latif Gani Bidi Manufacturers and Another Vs Abdul Rashid and Another

Bombay High Court · AIR 1964 Bom 89 : (1963) 65 BOMLR 401 : (1963) 7 FLR 156 : (1963) ILR (Bom) 856 : (1963) 2 LLJ 257

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20, 20(1)Payment of Wages Act, 1936 — Section 13(2), 15, 15(1), 15(2), 15(3)

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High Courts11 Oct 1962

Cursetji J. Dubash Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 49 ITR 671

Income Tax Act, 1922 — Section 16(3), 23(5), 30(1), 66

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High Courts10 Oct 1962

Trustees of Chaturbhuj Raghavji Trust Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1963) 50 ITR 693

Income Tax Act, 1922 — Section 41, 9(1)

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High Courts05 Oct 1962

Commissioner of Income Tax, Bombay City II Vs Union Co-operative Insurance Society Ltd.

Bombay High Court · (1963) 49 ITR 533

Income Tax Act, 1922 — Section 10(7)Income Tax Rules, 1922 — Rule 6

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High Courts04 Oct 1962

F. Hoffman La Roche and Company Limited Vs The Sanitex Chemical Industries Limited

Bombay High Court · (1965) 67 BOMLR 729

Trade and Merchandise Marks Act, 1958 — Section 11, 12, 2

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High Courts03 Oct 1962

State Vs Namgonda Jayagonda Patil and Others

Bombay High Court · AIR 1964 Bom 5 : (1963) 65 BOMLR 145 : (1964) CriLJ 28 : (1963) ILR (Bom) 93 : (1963) MhLj 420

Bombay Abkari Act, 1878 — Section 43(1)Bombay Prevention of Gambling Act, 1887 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 392

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High Courts03 Oct 1962

Jai Kishan Narang Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1963) 50 ITR 700

Income Tax Act, 1922 — Section 10(2)

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High Courts01 Oct 1962

National Motor Company Vs Commissioner of Income Tax, Madhya Pradesh

Bombay High Court · (1963) 48 ITR 986

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 3, 6

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High Courts01 Oct 1962

Parshottam Mahadev Patharphod Vs State

Bombay High Court · AIR 1963 Bom 74 : (1962) 64 BOMLR 788 : (1963) CriLJ 573 : (1962) ILR (Bom) 755 : (1963) MhLj 157

Criminal Procedure Code, 1898 (CrPC) — Section 342, 423, 516A, 517Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 361, 378, 403, 404, 410

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