High Courts28 Jul 1964
Hirji Kalyanji Wadera Vs The State of Maharashtra
Bombay High Court · (1965) 16 STC 502
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(7), 27AConstitution of India, 1950 — Article 286(1), 286(2)
COURT ARCHIVE
Bombay High Court judgments, 1964
121 judgments · page 4 of 7
High Courts28 Jul 1964
State Vs Gorakh Fulaji Mahale
Bombay High Court · AIR 1965 Bom 124 : (1964) 66 BOMLR 799 : (1965) CriLJ 193 : (1965) ILR (Bom) 61 : (1965) MhLj 94
Bombay Police Act, 1951 — Section 161, 161(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts27 Jul 1964
Mathuradas B. Mohta Vs Commissioner of Income Tax, Poona
Bombay High Court · (1965) 56 ITR 269
Income Tax Act, 1922 — Section 18A(8), 30, 30(1), 31
High Courts24 Jul 1964
Atmaram and Others Vs The State of Maharashtra
Bombay High Court · AIR 1965 Bom 131 : (1965) 67 BOMLR 25 : (1965) CriLJ 197 : (1965) ILR (Bom) 126 : (1965) MhLj 238
Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)
High Courts13 Jul 1964
Shantabai Vs Vishnupant Atmaram Kulkarni
Bombay High Court · AIR 1965 Bom 107 : (1964) 66 BOMLR 741 : (1965) CriLJ 73 : (1965) MhLj 137
Criminal Procedure Code, 1898 (CrPC) — Section 12, 12(1), 488, 488(8)
High Courts26 Jun 1964
Shri Adinath Tirthankar Jain Mandir and Others Vs Shantappa Dada Madnaik and Others
Bombay High Court · AIR 1967 Bom 86 : (1965) 67 BOMLR 49 : (1965) ILR (Bom) 266
Bombay Public Trusts Act, 1950 — Section 19, 70
High Courts24 Jun 1964
The Bombay Gas Co. Ltd. Vs R.N. Kulkarni and Another
Bombay High Court · AIR 1965 Bom 172 : (1964) 66 BOMLR 734 : (1964) 9 FLR 436 : (1964) ILR (Bom) 854
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Jun 1964
Bombay Gas Company, Ltd. Vs Kulkarni (R.N.)
Bombay High Court · (1965) 1 LLJ 137
Industrial Disputes Act, 1947 — Section 33(2), 33C, 33C(2), 36A, 36A(1)
High Courts18 Jun 1964
Ramniwas Kanailal Vs S.P. Shende, Income Tax Officer, D-1 Ward, Bombay
Bombay High Court · (1965) 56 ITR 659
Income Tax Act, 1922 — Section 34(1)
High Courts17 Jun 1964Allowed
Popat Ragho Patil Vs Damu Shankar Patil
Bombay High Court · (1964) 66 BOMLR 729 : (1964) MhLj 78
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49, 72(1)
High Courts30 Apr 1964
Bombay Cycle and Motor Agency Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1964) 54 ITR 358
Income Tax Act, 1922 — Section 23A, 23A(I)
High Courts29 Apr 1964Dismissed
Manibhai Tulsibhai Patel Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1964) 66 BOMLR 677 : (1965) MhLj 458
Bombay Municipal Corporation Act, 1888 — Section 394(1)(c)
High Courts28 Apr 1964
INCOME TAX OFFICER, SPECIAL INVESTIGATION CIRCLE "A", NAGPUR Vs J. B. MANGHARAM AND CO. AND OTHERS.
Bombay High Court · (1964) 53 ITR 638
Constitution of India, 1950 — Article 295(1)(b)
High Courts27 Apr 1964
Court Receiver Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1964) 54 ITR 189
Income Tax Act, 1922 — Section 4(3)
High Courts27 Apr 1964
Commissioner of Income Tax, Madras Vs M. Ganapathi Mudaliar
Bombay High Court · (1964) 53 ITR 623
High Courts22 Apr 1964
In re: The Sholapur Spinning and Weaving Co. Ltd.
Bombay High Court · (1964) 66 BOMLR 793 : (1965) MhLj 130
COMPANIES ACT, 1956 — Section 439
High Courts21 Apr 1964
New Era Agencies Private Ltd. Vs Commissioner of Income Tax, Bombay City 1
Bombay High Court · (1964) 54 ITR 518
Income Tax Act, 1961 — Section 28
High Courts20 Apr 1964
Secondary School Certificate Examination Board, Maharashtra State at Poona Vs Pratibha Ganpatrao Deshmukh
Bombay High Court · AIR 1965 Bom 28 : (1964) 66 BOMLR 569 : (1965) ILR (Bom) 113
Bombay Secondary School Certificate Examination Act, 1948 — Section 26Civil Procedure Code, 1908 (CPC) — Order 11 Rule 20
High Courts20 Apr 1964
Ahmed Abdul Vs H.K. Sehgal
Bombay High Court · AIR 1965 Bom 32 : (1964) 66 BOMLR 450 : (1964) 9 FLR 158 : (1965) ILR (Bom) 52 : (1966) 2 LLJ 31
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Workmens Compensation Act, 1923 — Section 2, 4, 5
High Courts20 Apr 1964
Ahmed Abdul Vs Sehgal (H.K.)
Bombay High Court · (1964) MhLj 566
Workmens Compensation Act, 1923 — Section 2, 4