High Courts12 Sept 1967
Anant Sadashiv Netravali Vs Chitale Agricultural Products Ltd.
Bombay High Court · (1968) 38 CompCas 292
Companies Act, 1956 — Section 434(1), 457(1)
COURT ARCHIVE
Bombay High Court judgments, 1967
200 judgments · page 5 of 10
High Courts12 Sept 1967
In Re: Indo-pharma Pharmaceutical Works Pvt. Ltd.
Bombay High Court · (1968) 38 CompCas 313
Companies Act, 1956 — Section 17, 17(1)
High Courts12 Sept 1967
M.L. Dahanukar and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1968) 68 ITR 533
Income Tax Act, 1922 — Section 10(2)
High Courts11 Sept 1967
Commissioner of Income Tax, Bombay City II Vs Industrial Investment Trust Co. Ltd.
Bombay High Court · (1968) 67 ITR 436
Income Tax Act, 1961 — Section 4(1), 66(1)
High Courts08 Sept 1967
Commissioner of Income Tax, Bombay City II Vs London Hotel
Bombay High Court · (1968) 68 ITR 62
Income Tax Act, 1922 — Section 10(2)
High Courts06 Sept 1967
Union of India Vs Haim Aghajan Jer Manor
Bombay High Court · AIR 1968 Bom 366 : (1968) 70 BOMLR 95 : (1968) MhLj 346
Foreign Exchange Regulation Act, 1947 — Section 12(1), 12(2), 22, 23Sea Customs Act, 1878 — Section 167(8)
High Courts06 Sept 1967
The Chatusshakhiya Brahmavrinda Gayaran Trust Vs The Union of India (UOI)
Bombay High Court · (1968) 70 BOMLR 407
Bombay Court Fees Act, 1959 — Section 7(1)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts01 Sept 1967
H.R. Gokhale Vs Bharucha Noshir C. and Others
Bombay High Court · AIR 1969 Bom 177 : (1968) 70 BOMLR 466
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 53(4), 56(3), 60, 93Representation of the People Act, 1951 — Section 100(1), 83(1), 90, 92
High Courts01 Sept 1967
Commissioner of Income Tax, Bombay City 1 Vs Cooper Engineering Ltd.
Bombay High Court · (1968) 68 ITR 457
Income Tax Act, 1922 — Section 17, 18(3B), 4(1)
High Courts29 Aug 1967Dismissed
Asia Publishing House Vs John Wiley and Sons, Inc.
Bombay High Court · (1969) 71 BOMLR 777
Arbitration Act, 1940 — Section 35
High Courts24 Aug 1967
Lalchand Mengraj and Others Vs Shree Ram Mills Ltd. and Others
Bombay High Court · (1968) 38 CompCas 606
Companies Act, 1956 — Section 256, 256(1), 256(2), 256(3), 256(4)
High Courts23 Aug 1967
Bibi Batool and Others Vs The Principal Judge, City Civil Court, Bombay and Others
Bombay High Court · AIR 1972 Bom 254 : (1972) 74 BOMLR 22
Bombay Municipal Corporation Act, 1888 — Section 105, 105Constitution of India, 1950 — Article 14
High Courts08 Aug 1967
Margarida Gomes and Another Vs Mackinnor Mackenzie and Co. Pvt. Ltd.
Bombay High Court · AIR 1968 Bom 328 : (1968) 70 BOMLR 62
Bombay Workmens Compensation Rules, 1934 — Rule 41Succession Act, 1925 — Section 306Workmens Compensation Act, 1923 — Section 32, 4A
High Courts08 Aug 1967
Santeline Fernandes (through Margarida Gomes) Vs Mackinnon Mackenzie and Co.
Bombay High Court · (1968) ACJ 102 : (1968) 2 LLJ 189 : (1968) MhLj 292
Succession Act, 1925 — Section 306Workmens Compensation Act, 1923 — Section 11, 14A, 3, 32, 4
High Courts05 Aug 1967
T.C. Nagree (A Firm)
Bombay High Court · (1967) 08 BOM CK 0005
Companies Act, 1956 — Section 391, 433, 434(1), 443
High Courts05 Aug 1967Allowed
Narayansingh Sampatsingh Weakey Vs Dina Vithoba Narnavare and another
Bombay High Court · (1968) MhLj 89
Constitution of India, 1950 — Article 338, 340, 341, 342, 342(1)Representation of the People Act, 1951 — Section 81
High Courts04 Aug 1967Dismissed
Ramkrishna Suryabhan Gavai and another Vs Krishnarao Gulabrao Deshmukh and another
Bombay High Court · (1968) MhLj 264
Constitution of India, 1950 — Article 102, 173, 191, 84Representation of the People Act, 1951 — Section 100, 2(g), 30, 31, 32Transfer of Property Act, 1882 — Section 43
High Courts04 Aug 1967
B. Mehta and Company
Bombay High Court · (1968) 38 CompCas 284
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts03 Aug 1967
Udhav Shankar Gangawane and Others Vs Tarabai and Others
Bombay High Court · AIR 1968 Bom 308 : (1967) 69 BOMLR 795 : (1968) MhLj 87
Hindu Succession Act, 1956 — Section 14(2)
High Courts03 Aug 1967Dismissed
Bhimashankar Siddannappa Vs The State of Maharashtra
Bombay High Court · (1968) MhLj 148
Penal Code, 1860 (IPC) — Section 302, 307, 322, 323, 324