High Courts29 Feb 1968
Radhabai Vs Parwatibai
Bombay High Court · AIR 1970 Bom 275 : (1969) MhLj 27
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 22 Rule 3Specific Relief Act, 1963 — Section 15
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 11 of 13
High Courts29 Feb 1968
Commissioner of Income Tax, Bombay Vs Ramnarain Kapur and Co. Pvt. Ltd.
Bombay High Court · (1968) 69 ITR 719
Income Tax Act, 1922 — Section 10
High Courts26 Feb 1968Dismissed
Union of India and another Vs Kalinga Textiles Private Ltd. and another
Bombay High Court · (1968) MhLj 797
Civil Procedure Code, 1908 (CPC) — Section 79, 80Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 114
High Courts26 Feb 1968
Union of India and Another Vs Kalinga Textiles Ltd. Company and Another
Bombay High Court · AIR 1969 Bom 401 : (1969) 71 BOMLR 214 : (1969) ILR (Bom) 864 : (1968) MhLj 797
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, 79, 80Contract Act, 1872 — Section 151, 152, 161, 2, 69Evidence Act, 1872 — Section 106, 114, 115
High Courts23 Feb 1968Dismissed
Nemchand Chunilal Gujar Vs Bhimrao Anna Patil
Bombay High Court · (1968) MhLj 739
High Courts23 Feb 1968
S.M. Dahanukar Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1968) 69 ITR 504
Income Tax Act, 1922 — Section 12, 34(1), 9
High Courts20 Feb 1968
Commissioner of Wealth Tax, Bombay City II Vs Vatsalabai Chandavarkar
Bombay High Court · (1968) 69 ITR 577
Wealth Tax Act, 1957 — Section 2, 27(1), 5(1)
High Courts20 Feb 1968
Commissioner of Sales Tax Vs Vicco Laboratories
Bombay High Court · (1968) 22 STC 169
High Courts20 Feb 1968
Commissioner of Wealth Tax, Bombay Vs Trustees of Mrs. Hansabai Tribhuwandas Trust
Bombay High Court · (1968) 69 ITR 527
High Courts20 Feb 1968
Commissioner of Sales Tax Vs Cooper and Co.
Bombay High Court · (1968) 22 STC 111
Central Sales Tax Act, 1956 — Section 13(1), 2, 6, 8, 8(2)
High Courts16 Feb 1968
J.N. Bagga and Others Vs All India Reporter Ltd.
Bombay High Court · AIR 1969 Bom 302 : (1969) 71 BOMLR 409 : (1969) CriLJ 1109 : (1969) MhLj 188
Contract Act, 1872 — Section 2Copyright Act, 1957 — Section 62, 69, 69(1)Criminal Procedure Code, 1898 (CrPC) — Section 177, 5(2)
High Courts16 Feb 1968
Manordas Kalidas Vs The State of Maharashtra
Bombay High Court · (1969) 24 STC 37
Bombay Sales Tax Act, 1953 — Section 31, 51
High Courts15 Feb 1968
The Sholapur Municipal Corporation Vs Ramkrishna V. Relekar
Bombay High Court · (1969) MhLj 859
Bombay Provincial Municipal Corporations Act, 1949 — Section 1Penal Code, 1860 (IPC) — Section 177, 188, 277
High Courts15 Feb 1968
Trustees of Gordhandas Govindram Family Charity Trust, Bombay Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · (1968) 70 ITR 600
Income Tax Act, 1961 — Section 4(3)Wealth Tax Act, 1957 — Section 21, 21(1), 27(1), 3, 5(1)
High Courts15 Feb 1968
Sholapur Municipal Corporation and Another Vs Ramkrishna V. Relekar and Another
Bombay High Court · AIR 1970 Bom 333 : (1969) 71 BOMLR 481 : (1970) CriLJ 1330 : (1970) ILR (Bom) 55 : (1969) MhLj 859
Bombay Provincial Municipal Corporations Act, 1949 — Section 194, 319, 393, 393(1), 477Bombay Provincial Municipal Corporations Rules, 1949 — Rule 29(1)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 345, 345(2), 345(7), 5(1)
High Courts14 Feb 1968
Popat Namdeo Sodanvar Vs Jagu Pandu Govekar
Bombay High Court · (1968) MhLj 665
Contract Act, 1872 — Section 11Transfer of Property Act, 1882 — Section 53A, 55, 66
High Courts14 Feb 1968
Popat Namdeo Sodanvor Vs Jagu Pandu Govekar
Bombay High Court · AIR 1969 Bom 140 : (1968) 70 BOMLR 456 : (1968) ILR (Bom) 1245 : (1968) MhLj 665
High Courts13 Feb 1968
Manordas Kalidas Vs Commissioner of Sales Tax, Bombay
Bombay High Court · (1969) 24 STC 521
Bombay Sales Tax Act, 1946 — Section 11Bombay Sales Tax Act, 1953 — Section 15, 31, 9(2)Constitution of India, 1950 — Article 226
High Courts12 Feb 1968
Oriental Fire and General Insurance Co. Ltd. Vs American President Lines Ltd. and Another
Bombay High Court · (1968) 70 BOMLR 487 : (1968) 38 CompCas 294
Marine Insurance Act, 1906 — Section 79Marine Insurance Act, 1963 — Section 52, 53, 79, 90Transfer of Property Act, 1882 — Section 130A, 135A, 135A(3)
High Courts09 Feb 1968
Commissioner of Sales Tax Vs Ashok Surgical Co.
Bombay High Court · (1969) 23 STC 114
Bombay Sales Tax Act, 1953 — Section 26, 26(1)