COURT ARCHIVE

Bombay High Court judgments, 1968

256 judgments · page 10 of 13

High Courts13 Mar 1968

Chipping and Painting Employers, Association Private Limited Vs A.T. Zambre and Another

Bombay High Court · AIR 1969 Bom 274 : (1968) 70 BOMLR 506 : (1968) 17 FLR 324 : (1969) ILR (Bom) 783

Industrial Disputes Act, 1947 — Section 10(1), 2, 7, 8Industrial Employment (Standing Orders) Act, 1946 — Section 13A, 2

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High Courts13 Mar 1968

Chipping and Painting Employees'' Association Ltd. Vs Zambre (A.T.) and Another

Bombay High Court · (1968) 2 LLJ 193

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 33C

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High Courts11 Mar 1968

Badrinarayan Ramsukh Rathi Vs Nichaldas Tejbhandas Sindhi and Another

Bombay High Court · AIR 1969 Bom 119 : (1968) 70 BOMLR 481 : (1969) ILR (Bom) 38

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(3A), 13(3B)Constitution of India, 1950 — Article 227

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High Courts11 Mar 1968

National Engineering Employees'' Union Vs Kulkarni (R.N.) and Another

Bombay High Court · (1968) 2 LLJ 82

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High Courts11 Mar 1968

Shinde (A.G.) and Others Vs Bombay Telephones (By Manager) and Another

Bombay High Court · (1968) 2 LLJ 74

Factories Act, 1948 — Section 59

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High Courts07 Mar 1968Allowed

Collector, Buldana and others Vs Shama Tukaram and others

Bombay High Court · (1968) MhLj 450

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High Courts07 Mar 1968

Union of India and Another Vs Authority under the Minimum Wages Act, 1948 for Neral Area and Civil Judge Junior Division Karjat and Others

Bombay High Court · AIR 1969 Bom 310 : (1968) 70 BOMLR 548 : (1968) MhLj 771

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20, 20(2)

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High Courts07 Mar 1968

Union of India Vs Authority under The Minimum Wages Act and Others

Bombay High Court · (1968) 17 FLR 266 : (1968) 2 LLJ 750

Minimum Wages Act, 1948 — Section 12, 13, 14, 18, 2

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High Courts06 Mar 1968Dismissed

Ramchandra Govind Take and others Vs State of Maharashtra

Bombay High Court · (1968) MhLj 646

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 321, 323, 324, 326

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High Courts06 Mar 1968

Ramachandra Govind Take and Others Vs The State

Bombay High Court · AIR 1969 Bom 20 : (1968) 70 BOMLR 399 : (1969) CriLJ 112 : (1969) ILR (Bom) 552

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 425, 441, 96, 97, 99

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High Courts05 Mar 1968

Purohit and Purohit Vs Sarva Shramik Sangh and Another

Bombay High Court · (1968) 2 LLJ 185

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High Courts04 Mar 1968

N. Nageshwar Roa Vs Ruth Moses and Others

Bombay High Court · AIR 1969 Bom 54 : (1968) 70 BOMLR 404 : (1968) ILR (Bom) 768 : (1968) MhLj 631

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High Courts04 Mar 1968

Shivaji Gulabrao Bhoite Vs B.N. Biscuit Confectionery Works and Another

Bombay High Court · (1968) 2 LLJ 73

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts04 Mar 1968

Mohamed Mubin Vs Janta Cleaners and Another

Bombay High Court · (1968) 2 LLJ 77

Industrial Disputes Act, 1947 — Section 25

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High Courts04 Mar 1968

Vasant Gopal Gurav and Another Vs F.M. Lyla and Others

Bombay High Court · (1968) 2 LLJ 182

Bombay Industrial Relations Act, 1946 — Section 73

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High Courts04 Mar 1968

Ramdeo Pheru Rajbhur and Another Vs B.N. Biscuit Confectionery Works and Another

Bombay High Court · (1968) 2 LLJ 72

Bonus Act, 1965 — Section 33

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High Courts04 Mar 1968

Maharashtra State Electricity Board, Bombay Vs Its Workmen (Excluding Those N.M.R. Establishment) employed under it in The Western Maharashtra and Marathwada

Bombay High Court · (1968) 2 LLJ 552

Industrial Disputes Act, 1947 — Section 10(1), 12, 12(5), 2Payment of Bonus Act, 1965 — Section 2 , 2(16), 20, 32

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High Courts04 Mar 1968

N. Nageshwar Rao Vs Ruth Moses

Bombay High Court · (1968) MhLj 631

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 165, 91, 91(1), 93, 94

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High Courts01 Mar 1968Dismissed

Kisan Punjaji Vs Yashodabai Mahadeo

Bombay High Court · (1968) 70 BOMLR 765 : (1968) MhLj 688

Penal Code, 1860 (IPC) — Section 341Transfer of Property Act, 1882 — Section 116

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High Courts01 Mar 1968

Commissioner of Income Tax, Bombay Vs Cilag Ltd.

Bombay High Court · (1968) 70 ITR 760

Income Tax Act, 1922 — Section 24

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