High Courts26 Jun 1968Allowed
State of Maharashtra Vs Jwalaprasad Dube
Bombay High Court · (1968) MhLj 877
Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
Bombay High Court judgments, 1968
256 judgments · page 7 of 13
High Courts26 Jun 1968
State Vs Jwalaprasad Dube
Bombay High Court · AIR 1969 Bom 360 : (1968) 70 BOMLR 693 : (1969) CriLJ 1350 : (1968) ILR (Bom) 1302
Criminal Procedure Code, 1898 (CrPC) — Section 32Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Jun 1968Allowed
Nathmal Gopikisan Vs N.D. Rahate
Bombay High Court · (1969) 71 BOMLR 114 : (1968) MhLj 866
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 1968
Shobha Venkat Rao Vs K.R. Mahale
Bombay High Court · AIR 1969 Bom 370 : (1969) 71 BOMLR 35 : (1968) ILR (Bom) 1397 : (1969) MhLj 328
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(1), Order 6 Rule 17Court Fees Act, 1870 — Section 12
High Courts24 Jun 1968Allowed
Narayan Sheorao Dhangar Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 328
Bombay Prevention of Gambling Act, 1887 — Section 12
High Courts20 Jun 1968Allowed
The Pigment Lakes and Chemical Manufacturing Co. Private Ltd. Vs Sitaram Kashiram Konde
Bombay High Court · (1969) 71 BOMLR 452 : (1969) MhLj 710
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 16, 18, 2, 25F
High Courts20 Jun 1968
Anant Dattatraya Mali and Another Vs Chintaman Govindpatil and Another
Bombay High Court · AIR 1969 Bom 210 : (1968) 70 BOMLR 689 : (1969) ILR (Bom) 66 : (1969) MhLj 35
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(3), 32
High Courts19 Jun 1968Dismissed
State or Maharashtra Vs Sharadkumar Virchand Shah
Bombay High Court · (1968) MhLj 893
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 16, 16(4)
High Courts19 Jun 1968
The State Vs Sharadkumar Virchand Shah and Others
Bombay High Court · AIR 1969 Bom 348 : (1968) 70 BOMLR 710 : (1969) ILR (Bom) 1015 : (1968) MhLj 893
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 16, 16(3), 16(4)
High Courts18 Jun 1968
The Chemist a Firm Vs Ishwarlal Karsondas Kapadia
Bombay High Court · AIR 1969 Bom 282 : (1969) 71 BOMLR 31 : (1969) ILR (Bom) 125 : (1969) MhLj 314
Limitation Act, 1908 — Section 15, 15(1)
High Courts12 Jun 1968Allowed
State of Maharashtra Vs Hussein Ahmed Aliji
Bombay High Court · (1968) 06 BOM CK 0010
Bombay Police Act, 1951 — Section 124
High Courts12 Jun 1968
Khushalchand Bhailal Jain Vs State of Maharashtra
Bombay High Court · AIR 1969 Bom 70 : (1968) 70 BOMLR 792 : (1969) CriLJ 298 : (1969) ILR (Bom) 120 : (1968) MhLj 685
Essential Commodities Act, 1955 — Section 7(1)
High Courts11 Jun 1968
N.J. Nayadu and Co. and Others Vs Administrator of the City of Nagpur and Another
Bombay High Court · AIR 1970 Bom 59 : (1969) 71 BOMLR 253 : (1970) ILR (Bom) 68 : (1969) MhLj 234
Bombay Municipal Boroughs Act, 1925 — Section 73Bombay Municipal Corporation Act, 1888 — Section 169City of Nagpur Corporation Act, 1948 — Section 114, 114(1), 114(2), 114(3), 115
High Courts11 Jun 1968Dismissed
''N.J. Nayadu and Co. and others Vs Administrator of The City of Nagpur and another
Bombay High Court · (1969) MhLj 234
Constitution of India, 1950 — Article 19(1), 276
High Courts11 Jun 1968
Dayawanti Bai Vs Corporation of City of Nagpur
Bombay High Court · (1969) 71 BOMLR 323 : (1969) 2 LLJ 128 : (1969) MhLj 25
Bombay Shops and Establishments Act, 1948 — Section 11(1), 48, 51, 7, 7(1)Maharashtra Shops and Establishments Rules, 1961 — Rule 17
High Courts27 May 1968
Dadajee Dhackjee and Co. (Private) Ltd., Bombay Vs Its Workmen
Bombay High Court · (1968) 2 LLJ 561
Industrial Disputes Act, 1947 — Section 33, 33(1)
High Courts06 May 1968
Camera House, Bombay Vs The State of Maharashtra
Bombay High Court · AIR 1969 Bom 437 : (1970) 25 STC 354
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts06 May 1968
Camera House, Bombay Vs State of Maharashtra
Bombay High Court · AIR 1969 Bom 437 : (1970) 25 STC 354
Sales of Goods Act, 1930 — Section 4
High Courts26 Apr 1968
Keshub Mahindra and Others Vs Commissioner of Gift Tax, Bombay City I
Bombay High Court · (1968) 70 ITR 1
Contract Act, 1872 — Section 2
High Courts26 Apr 1968Dismissed
Velayudhan Kuttapan Nair Vs S.K. Bedekar
Bombay High Court · (1968) MhLj 712
Constitution of India, 1950 — Article 225, 226, 229