High Courts09 Apr 1969
Prabhudas Kalyanji Adhia Vs State
Bombay High Court · AIR 1970 Bom 134 : (1969) 71 BOMLR 470 : (1970) CriLJ 455
Drugs and Cosmetics Act, 1940 — Section 18, 27, 3
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 8 of 11
High Courts07 Apr 1969
Zarina Umer Chamdewala Vs Sati Lalchand Verumal Lalwani
Bombay High Court · (1969) 71 BOMLR 809
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5Transfer of Property Act, 1882 — Section 6
High Courts07 Apr 1969Allowed
Yusuf Abdulla Patel Vs R.N. Shukla
Bombay High Court · (1970) 72 BOMLR 575
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 113, 114, 118, 2Essential Commodities Act, 1955 — Section 8
High Courts02 Apr 1969
Padgilwar Brothers Vs Commissioner of Income Tax, Poona
Bombay High Court · (1971) 81 ITR 258
Income Tax Act, 1961 — Section 271, 271(1), 274, 274(1), 274(2)
High Courts01 Apr 1969Allowed
Radheshyam Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1969) MhLj 689
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Limitation Act, 1908 — Section 14
High Courts01 Apr 1969
Radheshaym Mohanlal Kaitan Vs The Maharashtra Revenue Tribunal Nagpur and Others
Bombay High Court · AIR 1970 Bom 138 : (1970) 72 BOMLR 326 : (1970) ILR (Bom) 867 : (1969) MhLj 689
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 120, 129, 21, 22, 23Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 417(3)Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts01 Apr 1969
Padgirwar Brothers Vs Commissioner of Income Tax, Poona
Bombay High Court · (1971) 80 ITR 96
Income Tax Act, 1961 — Section 36, 36(2)
High Courts30 Mar 1969
R.B. Jessaram Fetehchand (Sugar Dept.) Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1970) 75 ITR 33
Income Tax Act, 1961 — Section 13, 66(1), 66(2)
High Courts27 Mar 1969Dismissed
Air Corporation Employees Union Vs G.B. Bhirade
Bombay High Court · (1969) MhLj 914
Constitution of India, 1950 — Article 12, 22, 220, 226, 311Evidence Act, 1872 — Section 115
High Courts27 Mar 1969
Air Corporation Employees'' Union and Others Vs G.B. Bhirade and Others
Bombay High Court · AIR 1971 Bom 288 : (1969) 71 BOMLR 707
Constitution of India, 1950 — Article 12, 226, 311Evidence Act, 1872 — Section 115
High Courts26 Mar 1969
Shammomal Khajoomal Vs G.D. Kshetarpal
Bombay High Court · (1969) 71 BOMLR 673 : (1970) MhLj 53
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 4, 5, 7, 8
High Courts25 Mar 1969
Rangubai Pandurang Joshi Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 624 : (1969) MhLj 880
Constitution of India, 1950 — Article 226
High Courts25 Mar 1969Dismissed
Manekji Manchersha Javeri Vs Phiroze Boman Javeri
Bombay High Court · (1970) 72 BOMLR 21 : (1970) MhLj 324
Succession Act, 1925 — Section 226, 268, 295, 312
High Courts24 Mar 1969Dismissed
Khemchand Dayalji Vs Mohammadbhai Chandbhai
Bombay High Court · (1970) 72 BOMLR 428 : (1970) MhLj 848
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 28, 49Bombay Reorganisation Act, 1960 — Section 87Presidency Small Cause Courts Act, 1882 — Section 17, 18, 19, 50, 53
High Courts21 Mar 1969Dismissed
A-I Co-operative Housing Society Limited Vs Laxminarayan Goel
Bombay High Court · (1969) 71 BOMLR 616 : (1969) MhLj 886
High Courts21 Mar 1969
Pushkarnarayan S. Maheshwari Vs Kubrabai Gulamali
Bombay High Court · (1969) 71 BOMLR 769
Contract Act, 1872 — Section 51, 52, 54Transfer of Property Act, 1882 — Section 100, 55
High Courts19 Mar 1969
Krishna Mahadev and Others Vs F.H. Lala and Another
Bombay High Court · (1970) 1 LLJ 68
Constitution of India, 1950 — Article 227
High Courts18 Mar 1969Dismissed
Shankarrao Maruti Nagane Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 77
Bombay Industrial Relations Act, 1946 — Section 114, 42, 46, 98COMPANIES ACT, 1956 — Section 445, 457Constitution of India, 1950 — Article 14, 19, 226, 227, 31
High Courts18 Mar 1969
Adarsha Dugdhalaya Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1971) 80 ITR 49
Income Tax Act, 1922 — Section 10(2)
High Courts17 Mar 1969Dismissed
Vatakkeveedu Chami Gopalkrishna Vs The Life Insurance Corporation of India
Bombay High Court · (1969) 71 BOMLR 577 : (1969) MhLj 921
Constitution of India, 1950 — Article 191, 226, 227Industrial Disputes Act, 1947 — Section 9ALIFE INSURANCE CORPORATION ACT, 1956 — Section 1, 49