High Courts11 Oct 1966
Jayanthilal Purshottamdas Patel Vs Gordhandas Desai Private Ltd. and Another
Bombay High Court · (1968) 38 CompCas 405
Companies Act, 1956 — Section 108, 155
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 3 of 8
High Courts06 Oct 1966
Mariambai Vs Mackinnon Mackenizie and Co. Pvt. Ltd.
Bombay High Court · AIR 1968 Bom 187 : (1967) 69 BOMLR 407 : (1967) ILR (Bom) 484 : (1967) 1 LLJ 610 : (1967) MhLj 758
Workmens Compensation Act, 1923 — Section 3, 3(4)
High Courts06 Oct 1966Dismissed
Mariambai Adam Fakir Vs Mackinnon Mackenzie and Co. Ltd.
Bombay High Court · AIR 1968 Bom 187 : (1967) 69 BOMLR 407 : (1967) ILR (Bom) 484 : (1967) 1 LLJ 610 : (1967) MhLj 758
Evidence Act, 1872 — Section 108Workmens Compensation Act, 1897 — Section 3, 3(1), 3(4)Workmens Compensation Act, 1906 — Section 1
High Courts06 Oct 1966
Mariambai Vs Mackinnon Mackenzie and Co. (India) (Private), Ltd.
Bombay High Court · AIR 1968 Bom 187 : (1967) 69 BOMLR 407 : (1967) ILR (Bom) 484 : (1967) 1 LLJ 610 : (1967) MhLj 758
Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts27 Sept 1966
Modern Builders Vs Hukmatrai N. Vadirani
Bombay High Court · AIR 1967 Bom 373 : (1967) 69 BOMLR 237
Arbitration Act, 1940 — Section 25, 3, 8Evidence Act, 1872 — Section 115
High Courts27 Sept 1966Dismissed
Bastyan Jao Patil Vs The Special Land Acquisition Officer
Bombay High Court · (1971) 73 BOMLR 643
Civil Procedure Code, 1908 (CPC) — Section 80General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts22 Sept 1966
Bombay Labour Union and Others Vs State of Maharashtra and Others
Bombay High Court · (1967) 1 LLJ 149
Industrial Disputes Act, 1947 — Section 12(4), 12(5), 2
High Courts19 Sept 1966
The Employees'' State Insurance Corporation, Bombay Vs Bharat Barrel and Drum Manufacturing Co. Private Ltd. and Another
Bombay High Court · AIR 1967 Bom 472 : (1967) 69 BOMLR 52 : (1967) 15 FLR 369 : (1967) 1 LLJ 625 : (1967) MhLj 261
Bombay Employees Insurance Courts Rules, 1959 — Rule 13(3), 16, 17, 42(1), 42(2)Civil Procedure Code, 1908 (CPC) — Section 129, 2, 80Employees State Insurance Act, 1948 — Section 75, 76, 77, 78, 78(2)
High Courts13 Sept 1966
Village Panchayat, Dharna Wadhona, Buzruk and Others Vs Commissioner, Nagpur Division, Nagpur and Others
Bombay High Court · AIR 1967 Bom 447 : (1967) 69 BOMLR 485 : (1967) MhLj 354
Bombay Village Panchayats Act, 1958 — Section 160, 4(2)Constitution of India, 1950 — Article 226
High Courts09 Sept 1966
Miss Sophy Kelly Vs The State of Maharashtra
Bombay High Court · (1967) MhLj 400
Bombay General Clauses Act, 1904 — Section 3(39)Civil Procedure Code, 1908 (CPC) — Section 122, 129Constitution of India, 1950 — Article 14, 19(1)(g), 226, 358
High Courts09 Sept 1966
Sophy Kelly Vs The State of Maharashtra and Others
Bombay High Court · AIR 1968 Bom 156 : (1967) 69 BOMLR 186 : (1967) ILR (Bom) 1211 : (1967) MhLj 400
Bombay General Clauses Act, 1904 — Section 3(39)Constitution of India, 1950 — Article 13, 14, 226, 245, 254Contract Act, 1872 — Section 10
High Courts08 Sept 1966
Bharat Barrel and Drum Manufacturing Company (Private), Ltd. Vs Raval (B.N.) and Another
Bombay High Court · (1967) 14 FLR 190 : (1966) 2 LLJ 804
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5A, 6
High Courts07 Sept 1966
MISS SAROJ NAYUDU Vs APPELLATE ASSISTANT COMMISSIONER OF Income Tax, NAGPUR and ANOTHER.
Bombay High Court · (1967) 64 ITR 637
Income Tax Act, 1961 — Section 271, 274, 297(2)(g)
High Courts07 Sept 1966
Saroj Nayudu Vs Appellate Assistant Commissioner of Income Tax, Nagpur and Another
Bombay High Court · (1966) 09 BOM CK 0005
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139, 142, 143, 144, 147
High Courts06 Sept 1966
Mackinnon Machenzie and Co. Private Ltd. Vs Habiba and Another
Bombay High Court · AIR 1967 Bom 404 : (1967) 69 BOMLR 179 : (1967) MhLj 464
Workmens Compensation Act, 1923 — Section 3(4)
High Courts06 Sept 1966
Mackinnon Mackenzie and Co. (Private) Ltd., Bombay Vs Habiba Eusoof Karbelkar
Bombay High Court · (1967) 15 FLR 327 : (1967) 2 LLJ 84
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2), 3(2A), 3(3)
High Courts05 Sept 1966
British India General Insurance Company, Ltd. Vs Sabanna and Others
Bombay High Court · (1969) 2 LLJ 300
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 94, 95, 95(1), 96(2), 96(3)
High Courts05 Sept 1966
British India General Insurance Co. Ltd. Vs Sabanna Sabanna and Others
Bombay High Court · (1967) ACJ 165 : AIR 1967 Bom 416 : (1963) 65 BOMLR 162
Civil Procedure Code, 1908 (CPC) — Section 47Motor Vehicles Act, 1939 — Section 95(2), 96(2)Workmens Compensation Act, 1923 — Section 23, 30
High Courts22 Aug 1966
Khadilkar (K.K.) (General Secretary, Engineering Staff Union, Bombay) Vs Indian Hume Pipe Company Ltd., Bombay and Another
Bombay High Court · AIR 1967 Bom 521 : (1967) 69 BOMLR 273 : (1968) 16 FLR 208 : (1967) 1 LLJ 139 : (1967) MhLj 579
Industrial Disputes Act, 1947 — Section 10(1), 11, 33(2), 36, 36(1)
High Courts22 Aug 1966
K.K. Khadilkar Vs Indian Hume Pipe Co. Ltd. and Another
Bombay High Court · AIR 1967 Bom 521 : (1967) 69 BOMLR 273 : (1968) 16 FLR 208 : (1967) 1 LLJ 139 : (1967) MhLj 579
Contract Act, 1872 — Section 182, 183Industrial Disputes Act, 1947 — Section 11, 36(2)