High Courts02 Dec 1968
Sun-n-sand Hotel Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1969) 23 STC 507
Bombay Sales Tax Act, 1959 — Section 2(29)
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 2 of 13
High Courts02 Dec 1968
Poona Labour Union Vs State of Maharashtra and Others
Bombay High Court · (1969) 2 LLJ 291
Industrial Disputes Act, 1947 — Section 10(2), 13, 16, 17, 22(1)
High Courts30 Nov 1968
The Bank of Maharashtra Ltd. Vs Vasant Dattatraya Datar
Bombay High Court · (1970) 72 BOMLR 709
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Contract Act, 1872 — Section 128Limitation Act, 1963 — Section 5
High Courts26 Nov 1968
Khaja Zahiruddin Shamsir Muhammad Habiboolli Vs State (Revenue and Forest Department)
Bombay High Court · (1969) 2 LLJ 505
Constitution of India, 1950 — Article 226, 311
High Courts25 Nov 1968
Ganpat and another Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1969) MhLj 447
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74, 76, 76ACivil Procedure Code, 1908 (CPC) — Section 104, 115
High Courts25 Nov 1968
Ganpat Ragho and Another Vs Maharashtra Revenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1970 Bom 86 : (1969) 71 BOMLR 815 : (1970) ILR (Bom) 626 : (1969) MhLj 447
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 102, 103, 104, 105Civil Procedure Code, 1908 (CPC) — Section 104
High Courts25 Nov 1968
Home Industries Corporation Vs State of Maharashtra
Bombay High Court · (1969) 24 STC 121
Bombay Sales Tax (Amendment) Act, 1957 — Section 12A, 12A(1), 12A(3), 7Bombay Sales Tax (Registration, Licensing and Authorisation) Rules, 1954 — Rule 11, 13(1), 14Bombay Sales Tax Act, 1953 — Section 10, 39A, 46, 8
High Courts22 Nov 1968Dismissed
Shivanand Bhivappa Vs Madhaolal Ramchandra
Bombay High Court · (1969) 71 BOMLR 829 : (1969) MhLj 12
Evidence Act, 1872 — Section 34
High Courts22 Nov 1968
Commissioner of Income Tax, Bombay Vs Balvantrai S. Jain
Bombay High Court · (1969) 72 ITR 59
Income Tax Act, 1922 — Section 34(1)
High Courts21 Nov 1968
Bhimaji Laxman Dinde Vs C.N. Gite
Bombay High Court · (1969) 71 BOMLR 490 : (1969) MhLj 759
Constitution of India, 1950 — Article 226, 227
High Courts21 Nov 1968
Lonkaran and others Vs Rameshwardas and another
Bombay High Court · (1969) MhLj 549
Civil Procedure Code, 1908 (CPC) — Section 152, 34
High Courts21 Nov 1968
Barretto (I.C.) Vs Dhambe (A.S.) and Others
Bombay High Court · (1969) 2 LLJ 306
Constitution of India, 1950 — Article 227
High Courts20 Nov 1968
M.N. Patwardhan Vs Commissioner of Expenditure-tax, Poona
Bombay High Court · (1970) 78 ITR 338
High Courts20 Nov 1968
P.V. Masand and Others Vs The State of Maharashtra and Another
Bombay High Court · (1970) CriLJ 399 : (1969) MhLj 617
Criminal Procedure Code, 1898 (CrPC) — Section 476(B)Penal Code, 1860 (IPC) — Section 199
High Courts19 Nov 1968
Engineering Mazdoor Sabha Vs Aney (D.M.) and Others
Bombay High Court · (1969) 2 LLJ 296
Industrial Disputes Act, 1947 — Section 10(1), 33B, 33B(1)
High Courts19 Nov 1968
Vithalbhai T. Patel Vs Shyamlal Durgadas Khanna
Bombay High Court · (1969) 71 BOMLR 372 : (1969) MhLj 732
Bombay City Civil and Sessions Court Rules, 1948 — Rule 123Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4), Order 37 Rule 4, 148Limitation Act, 1963 — Section 5
High Courts18 Nov 1968
W.T. Suren and Co. (P.) Ltd. Vs Commissioner of Income Tax Bombay-1
Bombay High Court · (1971) 80 ITR 602
Income Tax Act, 1922 — Section 10(2)
High Courts15 Nov 1968
Vasant Vithal Palse and Others Vs The Indian Hume Pipe Co. Ltd. and Another
Bombay High Court · (1970) 2 LLJ 328
Constitution of India, 1950 — Article 226, 227
High Courts15 Nov 1968
Commissioner of Income Tax, City I, Bombay Vs Kores (India) Private Ltd.
Bombay High Court · (1969) 72 ITR 431
Income Tax Act, 1922 — Section 23A(1)
High Courts14 Nov 1968
Laxmidas and Co. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1969) 72 ITR 88
Income Tax Act, 1922 — Section 34(1)