High Courts21 Dec 1967Allowed
Aminuddin Sheikh Hafizuddin Vs Bhaoji Hiramansa
Bombay High Court · (1968) 70 BOMLR 421 : (1968) MhLj 452
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1967
200 judgments · page 1 of 10
High Courts21 Dec 1967
Commissioner of Income Tax, Bombay Vs Abdul Hussein Essaji Arsiwalla
Bombay High Court · (1968) 69 ITR 174
Income Tax Act, 1922 — Section 9(1)
High Courts21 Dec 1967
Wasudev Bhanu and Others Vs Bombay Gas Company Ltd., Bombay and Others
Bombay High Court · (1967) 12 BOM CK 0005
Industrial Disputes Act, 1947 — Section 10(1), 12(2), 18, 2, 20
High Courts19 Dec 1967
Kolhapur Sugar Mills, Ltd. Vs Syed Taki Bilgrami and Another
Bombay High Court · (1968) 1 LLJ 800
Bombay Industrial Relations Act, 1946 — Section 11, 2(4), 3(13), 3(19), 42(2)Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1961 — Section 21
High Courts18 Dec 1967
The Presidency Industrial Bank Ltd. Vs The Hindustan Leather Industries Ltd. and Others
Bombay High Court · AIR 1969 Bom 84 : (1968) 70 BOMLR 373 : (1969) MhLj 49
Banking Companies Act, 1949 — Section 44A, 44A(6)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 6, 11Companies Act, 1913 — Section 109, 153A(2)
High Courts16 Dec 1967
Zainab Bai and Others Vs Navayug Chitrapat Co. Ltd.
Bombay High Court · AIR 1969 Bom 194 : (1968) 70 BOMLR 390 : (1969) ILR (Bom) 315
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Companies Act, 1956 — Section 446, 537
High Courts13 Dec 1967
Mahamed Hussain Kakroddin Maniyar and Others Vs The State
Bombay High Court · AIR 1968 Bom 344 : (1968) 70 BOMLR 247 : (1968) CriLJ 1231 : (1968) MhLj 505
Arms Act, 1959 — Section 25, 30Criminal Procedure Code, 1898 (CrPC) — Section 497, 498Drugs and Cosmetics Act, 1940 — Section 18
High Courts13 Dec 1967
Narayan Hari Kumbhare Vs Porwal (P.K.) and Others
Bombay High Court · (1968) 17 FLR 206 : (1969) 1 LLJ 21 : (1968) MhLj 476
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20, 24
High Courts13 Dec 1967
Narayan Hari Kumbhare Vs P.K. Porwal and Others
Bombay High Court · AIR 1970 Bom 380 : (1968) 70 BOMLR 415 : (1968) ILR (Bom) 753
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33Minimum Wages Act, 1948 — Section 20, 24, 2E
High Courts12 Dec 1967Allowed
Narayanrao Madhaorao Datarao Vs The State of Maharashtra
Bombay High Court · (1968) 70 BOMLR 425 : (1968) MhLj 367
Criminal Procedure Code, 1898 (CrPC) — Section 465
High Courts11 Dec 1967
Ramchandra Shankar Kad Vs Shankar Genu Kad
Bombay High Court · AIR 1968 Bom 388 : (1968) 70 BOMLR 222 : (1968) MhLj 492
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 1, 101, 104, 114
High Courts07 Dec 1967Allowed
Lakhamshi Hiralal and Co. Vs Damji Khimji and Co.
Bombay High Court · (1968) MhLj 835 : (1967) MhLj 689
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41
High Courts07 Dec 1967
Indian Express Newspapers (Bombay) Ltd. Vs Basumati Private Ltd.
Bombay High Court · AIR 1969 Bom 40 : (1968) 70 BOMLR 195
Bombay High Court (Original Side) Rules, 1980 — Rule 104, 105Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, 10, 100, 101
High Courts05 Dec 1967
Yadneshawar Madhav Bhawe Vs Mango Raoji Patil
Bombay High Court · AIR 1969 Bom 74 : (1968) 70 BOMLR 438 : (1968) ILR (Bom) 743
Bombay Agricultural Debtors Relief Act, 1947 — Section 38, 38(3), 43, 46Civil Procedure Code, 1908 (CPC) — Section 2(2), 36, 47
High Courts04 Dec 1967
Union of India Vs Sugrabai Abdul Majid and others
Bombay High Court · (1968) MhLj 468
Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 1967
Union of India Vs Sugrabai and Others
Bombay High Court · AIR 1969 Bom 13 : (1968) 70 BOMLR 212 : (1968) ILR (Bom) 998 : (1968) MhLj 468
Penal Code, 1860 (IPC) — Section 304A
High Courts24 Nov 1967Dismissed
Narayan Tanbaji and others Vs Kamgar Co-operative Housing Society Ltd. and others
Bombay High Court · (1968) MhLj 570
Maharashtra Co-operative Societies Act, 1960 — Section 154, 91
High Courts21 Nov 1967
Shrinath Brothers Vs The Century Spg. and Mfg. Co. Ltd.
Bombay High Court · AIR 1968 Bom 443 : (1968) 70 BOMLR 219 : (1968) MhLj 510
Arbitration Act, 1940 — Section 14(2), 41Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5, 141, 41
High Courts20 Nov 1967
P.V. Masand Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 387
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts17 Nov 1967
Parwati Santosh Hazare Vs Janabai Alias Bani
Bombay High Court · (1968) MhLj 441
Hindu Womens Right to Property Act, 1937 — Section 3(2)