High Courts17 Mar 1966
Siddi Yakub Siddi Mahamud Shekhani Vs State
Bombay High Court · AIR 1967 Bom 229 : (1966) 68 BOMLR 582 : (1967) CriLJ 856 : (1966) ILR (Bom) 1087 : (1966) MhLj 839
Penal Code, 1860 (IPC) — Section 448
COURT ARCHIVE
Bombay High Court judgments, 1966
152 judgments · page 7 of 8
High Courts15 Mar 1966
Kamani Employees'' Union Vs Kamani Engineering Corporation, Ltd. and Others
Bombay High Court · (1967) 14 FLR 97 : (1966) 2 LLJ 446
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10(5), 15
High Courts14 Mar 1966Allowed
The State of Maharashtra Vs Atmaram and others
Bombay High Court · (1966) MhLj 674
Bombay Police Act, 1951 — Section 161(1), 64(b), 80(1), 80(4)Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1898 (CrPC) — Section 161, 163
High Courts08 Mar 1966
Ratanji A. Dubash Vs State of Maharashtra
Bombay High Court · (1970) MhLj 626
Bombay Home Guards Act, 1947 — Section 9Bombay Land Requisition Act, 1948 — Section 2, 4, 5, 6(4)(a), 7Constitution of India, 1950 — Article 226, 311
High Courts08 Mar 1966
Ratanji Ardeshir Dubash Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 304
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 21
High Courts04 Mar 1966
Municipal Corporation of Greater Bombay Vs Kulkarni (R.N.) and Others
Bombay High Court · (1968) 16 FLR 219 : (1967) 1 LLJ 132
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts02 Mar 1966
Sharad Keshav (Accused) Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 800
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7
High Courts01 Mar 1966Allowed
Kamlabai (Landholder) Vs Nayabrao (Tenant) and others
Bombay High Court · (1966) MhLj 993
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32(1), 32FConstitution of India, 1950 — Article 227
High Courts01 Mar 1966
State of Maharashtra Vs Sharad Keshav and Others
Bombay High Court · AIR 1967 Bom 52 : (1966) 68 BOMLR 516 : (1967) CriLJ 165
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 7Criminal Procedure Code, 1898 (CrPC) — Section 239, 242, 243
High Courts25 Feb 1966
Beharilal Ramcharan Cotton Mills Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1966) 62 ITR 212
Appellate Tribunal Rules, 1946 — Rule 12, 29Income Tax Act, 1922 — Section 10(2), 12(3), 33(4)
High Courts23 Feb 1966
Premier Construction Co. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1966) 62 ITR 176
Income Tax Act, 1922 — Section 10(2)
High Courts23 Feb 1966
Chhaganlal Savchand Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1966) 62 ITR 133
Income Tax Act, 1922 — Section 4
High Courts21 Feb 1966
Jokhiram Ramchandra Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1966) 61 ITR 693
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts18 Feb 1966
J.K. Chemicals Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1966) 62 ITR 34
Income Tax Act, 1922 — Section 10(2A)
High Courts17 Feb 1966
State Vs Palaniswamy Vaiyapuri
Bombay High Court · (1967) MhLj 25
Criminal Procedure Code, 1898 (CrPC) — Section 154, 172, 174
High Courts17 Feb 1966
Palaniswamy Vaiyapuri Vs State
Bombay High Court · AIR 1968 Bom 127 : (1966) 68 BOMLR 941 : (1968) CriLJ 453
Criminal Procedure Code, 1898 (CrPC) — Section 162, 172, 174, 367, 367(3)Evidence Act, 1872 — Section 3, 45, 9Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 1966
Central Hindustan Orange and Cold Storage Company Ltd. Vs Prafullachandra Ramchandra Oza
Bombay High Court · (1966) MhLj 1161
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(1), 1(3), 1(4), 13
High Courts17 Feb 1966
Central Hindustan Orange and Cold Storage Co. Ltd. Vs Prafullachandra Ramachandra Oza
Bombay High Court · AIR 1967 Bom 126 : (1966) 68 BOMLR 689 : (1967) CriLJ 605 : (1967) 14 FLR 212 : (1967) 1 LLJ 153
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 197, 4(1), 423Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(3), 19
High Courts16 Feb 1966
Umedmal Deviji Oswal Vs K. Chopda and Co.
Bombay High Court · AIR 1967 Bom 514 : (1967) MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1949 — Section 50Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 115, 9, 96Constitution of India, 1950 — Article 245
High Courts16 Feb 1966
Bhausa Ganusa Pawar and Co. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1966) 62 ITR 75
Income Tax Act, 1922 — Section 26A