COURT ARCHIVE

Bombay High Court judgments, 1962

217 judgments · page 8 of 11

High Courts15 Jun 1962

Hariram Dhalumal Karamchandani Vs Jasoti

Bombay High Court · AIR 1963 Bom 176 : (1962) 64 BOMLR 712 : (1962) ILR (Bom) 554

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 17, 20Divorce Act, 1869 — Section 45Hindu Marriage Act, 1955 — Section 13, 19, 21

High Courts15 Jun 1962

Bhor Industries Ltd. Vs Commissioner of Income Tax, Central, Bombay

Bombay High Court · (1963) 48 ITR 376

Income Tax Act, 1922 — Section 33(4)

High Courts13 Jun 1962

Ajgaralli Yusufalli Vs Kacharulal Maneklal

Bombay High Court · (1962) 64 BOMLR 583

Bombay District Municipal Act, 1901 — Section 22(3)

High Courts12 Jun 1962

Chintamani Purushottam Neurgaonkar Vs Postmaster-general, Central Circle, Nagpur

Bombay High Court · (1963) 1 LLJ 459 : (1963) MhLj 15

Central Civil Services (Safeguarding of National Security) Rules, 1953 — Rule 3

High Courts12 Jun 1962

Chintamani Purushottam Neurgaonkar and Another Vs Post Master General, Central Circle, Nagpur

Bombay High Court · AIR 1965 Bom 59 : (1963) 65 BOMLR 48 : (1963) ILR (Bom) 425

Central Civil Services (Safeguarding of National Security) Rules, 1953 — Rule 3, 4Constitution of India, 1950 — Article 226

High Courts28 Apr 1962

Collector of Sales Tax, Bombay State Vs Parimal Brothers

Bombay High Court · (1962) 64 BOMLR 705 : (1963) MhLj 65 : (1962) 13 STC 647

Bombay Sales Tax Act, 1953 — Section 14(3), 14(4), 16(6)Companies Act, 1913 — Section 230, 230(1)

High Courts26 Apr 1962

Mohiuddin Shaikh Chand Vs Gulam Ghouse Gulam Jilani

Bombay High Court · (1962) 64 BOMLR 560

Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 53A, 54

High Courts26 Apr 1962

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Fairdeal Corporation Ltd.

Bombay High Court · (1962) 13 STC 750

Bombay Sales Tax Act, 1953 — Section 10

High Courts26 Apr 1962

Union of India and Another Vs B.D. Rathi and Others

Bombay High Court · AIR 1963 Bom 54 : (1962) 64 BOMLR 676 : (1962) 5 FLR 435 : (1962) ILR (Bom) 830

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 51Minimum Wages (Central) Rules, 1950 — Rule 24(4A), 25, 32

High Courts25 Apr 1962

Union of India Vs Rathi B.D.

Bombay High Court · (1962) 2 LLJ 655

Factories Act, 1948 — Section 51Minimum Wages Act, 1948 — Section 10, 11, 12, 12(1), 13

High Courts25 Apr 1962

Kwick Stationery Mart, Bombay Vs The State of Maharashtra

Bombay High Court · (1963) 14 STC 282

High Courts24 Apr 1962

M.G. Agarwal Vs The State of Maharashtra

Bombay High Court · (1962) 64 BOMLR 773

Penal Code, 1860 (IPC) — Section 120B, 34, 467, 471

High Courts24 Apr 1962

Celluloid Bangle Works Vs The State of Bombay

Bombay High Court · (1962) 13 STC 611

Bombay Sales Tax Act, 1953 — Section 34, 34(1), 34(2)

High Courts23 Apr 1962

Carona Sahu Company (P.) Ltd. Vs Collector of Sales Tax, Bombay State

Bombay High Court · (1962) 13 STC 693

Bombay Sales Tax Act, 1953 — Section 10, 10C, 34

High Courts23 Apr 1962

Banoo Jal Daruwalla Vs Jal C. Daruwalla

Bombay High Court · (1964) MhLj 147

Parsi Marriage and Divorce Act, 1936 — Section 18, 19, 20, 21, 22

High Courts19 Apr 1962

Bherulal Maniklal Kothari Vs The State of Bombay

Bombay High Court · (1962) 13 STC 703

Bombay Sales Tax Act, 1953 — Section 2(6), 26(1), 34(1)Trade Marks Act, 1940 — Section 30

High Courts12 Apr 1962

Begum and Another Vs The State

Bombay High Court · AIR 1963 Bom 17 : (1962) 64 BOMLR 526 : (1963) CriLJ 148

Bombay District Police Act, 1890 — Section 46Bombay Public Security Measures Act, 1947 — Section 2(1), 42(1)Constitution of India, 1950 — Article 14, 14(3), 19(1), 19(5), 23

High Courts11 Apr 1962

A. Ebrahim and Company Vs The State of Bombay

Bombay High Court · (1962) 13 STC 877

Bombay Sales Tax (Procedure) Rules, 1954 — Rule 3(1)Constitution of India, 1950 — Article 286(1)

High Courts10 Apr 1962

Additional Collector of Sales Tax, Bombay Division, Bombay Vs Manilal Keshavji

Bombay High Court · (1962) 13 STC 624

Bombay Sales Tax Act, 1953 — Section 2(14), 34Bombay Sales Tax Rules, 1952 — Rule 5, 5(1)

High Courts10 Apr 1962

Shri Narayan Sitaram Kokaje Vs The Secretary to the Government of the State of Maharashtra

Bombay High Court · (1962) 64 BOMLR 557

Constitution of India, 1950 — Article 226