High Courts18 Jul 1969Allowed
Narayan Rama Sambrekar Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 154 : (1970) MhLj 283
Essential Commodities Act, 1955 — Section 1, 7
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 6 of 11
High Courts15 Jul 1969
Mariumbi Aslamkhan and Another Vs Vithoba Yeshwanta and Others
Bombay High Court · AIR 1970 Bom 405 : (1970) 72 BOMLR 142 : (1970) MhLj 355
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 110Limitation Act, 1963 — Article 64
High Courts14 Jul 1969Allowed
Kashiprasad Vs Wasudeo
Bombay High Court · (1969) MhLj 905
Contract Act, 1872 — Section 65
High Courts11 Jul 1969
In Re: C.S.D. Financiers Private Ltd., Chintaman Deorao Deshmukh
Bombay High Court · (1969) 07 BOM CK 0009
Companies Act, 1956 — Section 633(2)
High Courts10 Jul 1969Allowed
Maneklal V. Shah Vs Jagdish C. Shah
Bombay High Court · (1970) 72 BOMLR 719
Evidence Act, 1872 — Section 41Succession Act, 1925 — Section 283, 284, 285, 295
High Courts09 Jul 1969
Surjitlal Chhabda Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1970) 75 ITR 458
Income Tax Act, 1922 — Section 16(3)
High Courts30 Jun 1969Allowed
Mallikarjun Sadashiv Honrao Vs Suratram Shivlal
Bombay High Court · (1970) MhLj 207
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 1969
Commissioner of Income Tax Bombay City-II Vs Bombay Samachar Ltd., Bombay
Bombay High Court · (1969) 74 ITR 723
Income Tax Act, 1922 — Section 10(2)
High Courts30 Jun 1969
Mallikarjun Sadashiv Honrao Vs Suratram Shivlal and Others
Bombay High Court · AIR 1971 Bom 45 : (1969) 71 BOMLR 853 : (1970) ILR (Bom) 666 : (1970) MhLj 207
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1, 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1908 — Article 182(2)
High Courts30 Jun 1969
Commissioner of Income Tax Bombay City-I Vs F.M. Chinoy and Co. (Pvt.) Ltd.
Bombay High Court · (1969) 74 ITR 780
Income Tax Act, 1922 — Section 10
High Courts30 Jun 1969
Govindram Mihamal Vs Chetumal Villardas
Bombay High Court · AIR 1970 Bom 251 : (1970) 72 BOMLR 653 : (1970) MhLj 59
Contract Act, 1872 — Section 45Hindu Succession Act, 1956 — Section 30, 4, 4(1), 6Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts26 Jun 1969Allowed
Dr. G.D. Bendale Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 47 : (1970) MhLj 313
Constitution of India, 1950 — Article 226
High Courts26 Jun 1969
Prabhakar Vishnu Naik Vs Union of India
Bombay High Court · AIR 1970 Bom 285 : (1970) 72 BOMLR 160 : (1970) ILR (Bom) 527
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 107, 11, 21Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts26 Jun 1969
Chandrakant Ramrao Saraf and Others Vs Shri Punde, Tahsildar, Gangapur
Bombay High Court · AIR 1970 Bom 221 : (1970) 72 BOMLR 89 : (1970) ILR (Bom) 654 : (1970) MhLj 343
Bombay Village Panchayats Act, 1958 — Section 40, 40(1), 40(2)Constitution of India, 1950 — Article 226Maharashtra Panchayat Samitis (Registration of Voters and Conduct of Election) Rules, 1962 — Rule 13, 15, 19(1), 19(2), 3
High Courts24 Jun 1969Dismissed
Municipal Council, Wardha Vs Zilla Parishad, Wardha
Bombay High Court · (1969) MhLj 766
Income Tax Act, 1961 — Section 30, 46
High Courts17 Jun 1969
Commissioner of Income Tax, Bombay City-I Vs Mehboob Productions Pvt. Ltd.
Bombay High Court · (1969) 74 ITR 676
Income Tax Act, 1922 — Section 10(2)
High Courts13 Jun 1969
Indian Hume Pipe Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1969) 74 ITR 762
Finance Act, 1955 — Section 23A, 23A(1)Income Tax Act, 1922 — Section 66(1)
High Courts12 Jun 1969
Kashiram Shriram Doble Vs Maharashtra Revenue Tribunal at Nagpur and Another
Bombay High Court · AIR 1970 Bom 366 : (1970) 72 BOMLR 838 : (1971) ILR (Bom) 298 : (1970) MhLj 462
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(17), 22(31), 22(32), 29, 36Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84
High Courts11 Jun 1969Dismissed
Haji Sharafuddin Jainudin Vs R.L. Pardeep
Bombay High Court · (1970) 72 BOMLR 44 : (1970) MhLj 203
Bombay Primary Education Act, 1947 — Section 17Maharashtra Municipalities Act, 1965 — Section 16(7)(i), 44(7)(a)
High Courts11 Jun 1969
Commissioner of Income Tax, Poona Vs H.H. SIR C.A. Patwardhan, Rajasaheb of Sangli
Bombay High Court · (1970) 75 ITR 68
Income Tax Act, 1922 — Section 9(4)