High Courts03 Jul 1963
Yusufalli Esmail Nagree Vs The State
Bombay High Court · AIR 1965 Bom 3 : (1964) 66 BOMLR 62 : (1965) CriLJ 12 : (1964) ILR (Bom) 240
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 165A
COURT ARCHIVE
Bombay High Court judgments, 1963
125 judgments · page 4 of 7
High Courts03 Jul 1963
Gopal Sitaram Mahashabde Vs The State
Bombay High Court · (1963) 65 BOMLR 836 : (1964) MhLj 153
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 26
High Courts26 Jun 1963
Sakharam Vithoba Salunkhe Vs Shankar Babaji Sawant and Others
Bombay High Court · AIR 1964 Bom 228 : (1963) 65 BOMLR 780 : (1964) ILR (Bom) 229
Registration of Electors Rules, 1960 — Rule 26, 27Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 119, 119A
High Courts19 Jun 1963
Madhavrao Tatyasaheb Ghatge Vs The Collector
Bombay High Court · (1963) 65 BOMLR 763 : (1964) MhLj 42
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27(1)
High Courts13 Jun 1963
Employees'' State Insurance Corporation, Bombay Vs Indian Hume Pipe Company Ltd., Bombay
Bombay High Court · (1963) 2 LLJ 104
Apprentices Act, 1961 — Section 12, 13(1), 14, 16, 18Employees State Insurance Act, 1948 — Section 2(12), 2(22), 2(9)Industrial Disputes Act, 1947 — Section 2, 25C
High Courts04 May 1963
Jubilee Mills Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1964) 51 ITR 683
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts04 May 1963
Faiju Mahadeo Chandekar and Others Vs Civil Judge and Others
Bombay High Court · AIR 1964 Bom 160 : (1963) 65 BOMLR 755 : (1964) ILR (Bom) 210 : (1964) MhLj 25
Bombay Village Panchayats Act, 1958 — Section 15
High Courts03 May 1963
Laxminarayan R. Rathi Vs Income Tax Officer, Poona
Bombay High Court · (1964) 52 ITR 254
Income Tax Act, 1922 — Section 34, 34(I), 34(IA)
High Courts02 May 1963Allowed
State of Maharashtra Vs Vljaysingh (Accused)
Bombay High Court · (1964) MhLj 273
Bombay Police Act, 1951 — Section 86Bombay Prohibition Act, 1949 — Section 13, 13(b), 143, 24A, 59AConstitution of India, 1950 — Article 19(1)(f)
High Courts30 Apr 1963
Narayan Krishnaji Marulkar and Another Vs State
Bombay High Court · AIR 1967 Bom 213 : (1963) 65 BOMLR 473 : (1967) CriLJ 853 : (1964) ILR (Bom) 53
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 129, 66(2)
High Courts29 Apr 1963
Investa Machine Tools and Engineering Company Ltd. Vs Its Workmen
Bombay High Court · (1963) 04 BOM CK 0021
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 22, 25F, 25FFF
High Courts27 Apr 1963
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Arun Electrics
Bombay High Court · (1965) 16 STC 385
Bombay Sales Tax Act, 1959 — Section 52
High Courts24 Apr 1963
Commissioner of Sales Tax Vs Hindoostan Spinning and Weaving Company Limited
Bombay High Court · (1964) 15 STC 69
High Courts24 Apr 1963
Ramubai Vs Jiyaram Sharma
Bombay High Court · AIR 1964 Bom 96 : (1963) 65 BOMLR 647
Hindu Succession Act, 1956 — Section 11, 19, 8Mussalman Wakf Validating Act, 1913 — Section 3Transfer of Property Act, 1882 — Section 105, 106
High Courts23 Apr 1963
Banoo Jal Daruwalla Vs Jal C. Daruwalla Jal C. Daruwalla Vs Banoo Jal Daruwalla
Bombay High Court · AIR 1964 Bom 124 : (1963) 65 BOMLR 750 : (1964) MhLj 147
Married Womens Property Act, 1882 — Section 17Parsi Marriage and Divorce Act, 1936 — Section 18, 19, 20, 21, 22
High Courts22 Apr 1963
Jagmohandas Gokaldas Vs Commissioner of Wealth Tax, Bombay
Bombay High Court · (1963) 50 ITR 578
Wealth Tax Act, 1957 — Section 10, 11, 12, 23, 24
High Courts19 Apr 1963
Hanutmal Asaram Mandha Vs Nathu Venkoba
Bombay High Court · AIR 1967 Bom 190 : (1963) 65 BOMLR 654 : (1963) MhLj 557
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 8(1), 8(2)
High Courts19 Apr 1963
Vithalrao Rajaram Hingwe Vs M.K. Joshi and Others
Bombay High Court · AIR 1964 Bom 107 : (1963) 65 BOMLR 612
Bombay Treasury Rules, 1960 — Rule 112, 117 , 118, 188, 6Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 1963
Tata Engineering and Locomotive Co. Ltd. Vs Income Tax Officer, Companies Circle I (1), Bombay
Bombay High Court · (1963) 49 ITR 866
Income Tax (Amendment) Act, 1961 — Section 163Income Tax Act, 1922 — Section 18A, 40(2), 42, 43
High Courts17 Apr 1963
Commissioner of Wealth Tax, Bombay Vs Standard Mills Co. Ltd.
Bombay High Court · (1963) 50 ITR 267
Wealth Tax Act, 1957 — Section 2, 27, 3, 4, 5