High Courts18 Aug 1969
Louis Pascal Duming John Vs Special Land Acquisition Officer
Bombay High Court · (1970) 72 BOMLR 703
Administrator Generals Act, 1913 — Section 32Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 5 of 11
High Courts14 Aug 1969Dismissed
Dr. Mahadeo Dattatraya Joshi Vs Municipal Corporation
Bombay High Court · (1970) 72 BOMLR 729
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Constitution of India, 1950 — Article 14, 226, 227, 82Specific Relief Act, 1963 — Section 6
High Courts14 Aug 1969Dismissed
Maganlal Radia Vs State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 734
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 52Maharashtra Land Revenue Code, 1966 — Section 53
High Courts14 Aug 1969
Royal Western India Turf Club Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1970) 78 ITR 548
Income Tax Act, 1922 — Section 10(2)
High Courts12 Aug 1969
Bhagwandas Ichharam Panchal Vs Royal Western India Turf Club Limited
Bombay High Court · (1970) 72 BOMLR 764
Coinage Act, 1906 — Section 13Constitution of India, 1950 — Article 21, 22Contract Act, 1872 — Section 38
High Courts12 Aug 1969
Rallis India Limited Vs F.H. Lala
Bombay High Court · (1969) 71 BOMLR 688 : (1970) MhLj 216
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 6
High Courts12 Aug 1969
Mirabelle Hotel Co. Pvt. Ltd. Vs Manu Subedar and Others
Bombay High Court · AIR 1971 Bom 38 : (1970) 72 BOMLR 222 : (1970) ILR (Bom) 768
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 28, 28(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 15(1), 17(2)
High Courts08 Aug 1969Dismissed
Atmaram Onkar Talele Vs Ananda Shrawan Kolambe
Bombay High Court · (1970) 72 BOMLR 287 : (1970) MhLj 569
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 88D
High Courts08 Aug 1969
Bhogilal H. Patel Vs Commissioner of Income Tax (Central) Bombay
Bombay High Court · (1969) 74 ITR 692
Income Tax Act, 1961 — Section 28
High Courts07 Aug 1969Allowed
Ramchandra Mahadeorao Mahankal Vs The Collector
Bombay High Court · (1970) 72 BOMLR 666 : (1970) MhLj 116
Maharashtra Co-operative Societies Act, 1960 — Section 137(1)
High Courts06 Aug 1969
Gopal Vinayak Godse Vs The Union of India and Others
Bombay High Court · AIR 1971 Bom 56 : (1970) 72 BOMLR 871 : (1971) CriLJ 324
Civil Procedure Code, 1908 (CPC) — Section 20Constitution (Fifth Amendment) Act, 1955 — Section 8Constitution of India, 1950 — Article 19, 19(1), 19(2), 19(5), 19(6)
High Courts01 Aug 1969
Cooper Engineering Ltd., Bombay Vs D.M. Aney and Others
Bombay High Court · (1970) 72 BOMLR 201 : (1971) 1 LLJ 613
Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 18(1), 19
High Courts31 Jul 1969
Popular Process Studio and Another Vs Employees'' State Insurance Corporation
Bombay High Court · AIR 1970 Bom 413 : (1970) 72 BOMLR 320 : (1970) MhLj 780
Bombay Employees Insurance Courts Rules, 1959 — Rule 17Criminal Procedure Code, 1898 (CrPC) — Section 195Employees State Insurance Act, 1948 — Section 2(14), 26(1), 75, 75(1), 75(2)
High Courts31 Jul 1969
Popular Process Studio Vs The Employees'' State Insurance Corporation
Bombay High Court · (1971) 21 FLR 101 : (1970) 2 LLJ 336
Employees State Insurance Act, 1948 — Section 2(14), 26(1), 3, 40, 46Industrial Disputes Act, 1947 — Section 33(2), 33C(2)
High Courts30 Jul 1969
Chunilal Rikhabchand and Co. Vs The Union of India and Another
Bombay High Court · AIR 1970 Bom 307 : (1970) 72 BOMLR 150 : (1970) ILR (Bom) 1024 : (1970) MhLj 387
Bombay Civil Courts Act, 1869 — Section 32, 32(3)Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161
High Courts24 Jul 1969Allowed
Dadarao Kashiram and another Vs State of Maharashtra and 2 others
Bombay High Court · (1969) MhLj 813
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13, 13(1), 14
High Courts24 Jul 1969
Dadarao and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 1970 Bom 144 : (1970) 72 BOMLR 246 : (1970) ILR (Bom) 540 : (1969) MhLj 813
Estate Duty Act, 1953 — Section 5Income Tax Act, 1922 — Section 23(4), 24B, 27Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(2), 10(3), 12, 12(1)
High Courts24 Jul 1969
Haribhau Shinde and Another Vs F.H. Lala Industrial Tribunal, Bombay and Another
Bombay High Court · AIR 1970 Bom 213 : (1970) 72 BOMLR 192 : (1970) ILR (Bom) 1001
Constitution of India, 1950 — Article 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 21Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 34
High Courts22 Jul 1969
Rustom K. Karanjia and Another Vs Krishnaraj M.D. Thackersey and Others
Bombay High Court · AIR 1970 Bom 424 : (1970) 72 BOMLR 94 : (1971) ILR (Bom) 324 : (1970) MhLj 404
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, 35Constitution of India, 1950 — Article 39
High Courts18 Jul 1969
Parshuram Ramchandra Mohite and Others Vs State
Bombay High Court · (1970) CriLJ 1296
Criminal Procedure Code, 1898 (CrPC) — Section 517Essential Commodities Act, 1955 — Section 7(1)(a)(ii)