High Courts17 Mar 1969
R.B. Bansilal Abirchand Spinning and Weaving Mills Vs Commissioner of Income Tax, Poona
Bombay High Court · (1970) 75 ITR 260
Income Tax Act, 1922 — Section 13
COURT ARCHIVE
Bombay High Court judgments, 1969
214 judgments · page 9 of 11
High Courts13 Mar 1969Allowed
Kalusing Dalesing Rajput Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 669 : (1969) MhLj 944
Penal Code, 1860 (IPC) — Section 167, 420, 466
High Courts13 Mar 1969Dismissed
R.J. Gujar Vs Jamnadas Gopalji and State of Maharashtra
Bombay High Court · (1969) MhLj 723
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1)(a)(i), 11, 11(1), 13
High Courts13 Mar 1969
Aryabhushan Press, Poona Vs K.R. Powar and Another
Bombay High Court · (1969) 03 BOM CK 0012
Industrial Disputes Act, 1947 — Section 10, 2
High Courts13 Mar 1969
R.J. Gujar Vs Jamnadas Gopalji and Another
Bombay High Court · AIR 1970 Bom 135 : (1970) 72 BOMLR 169 : (1970) CriLJ 455(1) : (1971) ILR (Bom) 256 : (1969) MhLj 723
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13(2), 16(1), 19Prevention of Food Adulteration Rules, 1955 — Rule 22, 22A
High Courts12 Mar 1969
Kirloskar Pneumatic Co. Ltd. Vs Municipal Corporation for The City of Poona
Bombay High Court · (1969) MhLj 832
Bombay General Clauses Act, 1904 — Section 7, 7(1)Constitution of India, 1950 — Article 133(1)(a)
High Courts11 Mar 1969Dismissed
Shaikh Md. Umarsaheb Vs Kadalaskar Hasham Karimsab and others
Bombay High Court · (1970) MhLj 289
Constitution of India, 1950 — Article 226, 227, 228
High Courts11 Mar 1969
Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1969) 74 ITR 823
Income Tax Act, 1922 — Section 23A
High Courts06 Mar 1969
Dina Dinshaw Merchant Vs Dinshaw Ardeshir Merchant
Bombay High Court · AIR 1970 Bom 341 : (1970) 72 BOMLR 41 : (1969) ILR (Bom) 1043 : (1970) MhLj 286
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 100, 11Evidence Act, 1872 — Section 115Parsi Marriage and Divorce (Amendment) Act, 1988 — Section 46
High Courts03 Mar 1969
Smt. Sulochana Ganpat Rege Vs Madan Dattatray Wadke
Bombay High Court · (1970) 72 BOMLR 351 : (1970) MhLj 852
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 18, 20, 7Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49
High Courts03 Mar 1969
Garment Cleaning Works Vs D.M. Aney and Another
Bombay High Court · AIR 1970 Bom 209 : (1969) 71 BOMLR 843 : (1971) 21 FLR 283 : (1970) ILR (Bom) 722 : (1970) 2 LLJ 195 : (1970) MhLj 318
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes Act, 1947 — Section 10A(3A), 17A, 18(1), 18(2), 18(3)
High Courts03 Mar 1969
Namdeo Kashinath Aher Vs H.G. Vartak and Another
Bombay High Court · AIR 1970 Bom 385 : (1969) 71 BOMLR 758 : (1970) CriLJ 1427 : (1970) ILR (Bom) 464
Bombay Police Act, 1951 — Section 161Constitution of India, 1950 — Article 14, 164(1), 164(2)Criminal Procedure Code, 1898 (CrPC) — Section 197, 438
High Courts03 Mar 1969
Smt. Sulochana Vs Madan and others
Bombay High Court · (1970) MhLj 852
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 12(2), 18, 18(1), 18(2)Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 17(1)(b), 49
High Courts03 Mar 1969
H. G. Vartak Vs State
Bombay High Court · (1970) MhLj 662
Bombay Police Act, 1951 — Section 161Constitution of India, 1950 — Article 14, 164, 164(2)General Clauses Act, 1897 — Section 3(60)
High Courts28 Feb 1969
Raymond Woollen Mills Ltd. Vs The Joint Chief Controller of Imports
Bombay High Court · (1974) 76 BOMLR 26
Constitution of India, 1950 — Article 13, 226
High Courts27 Feb 1969
Radhabai Vs State of Maharashtra and Others
Bombay High Court · AIR 1970 Bom 232 : (1970) 72 BOMLR 369 : (1970) ILR (Bom) 841 : (1969) MhLj 933
Berar Regulation of Agricultural Leases Act — Section 9, 9(9)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 119, 38, 38(1), 38(2), 38(7)Forward Contracts (Regulation) Act, 1952 — Section 2
High Courts27 Feb 1969Dismissed
Ganesh Shrawan Chaudhari Vs State
Bombay High Court · (1969) 71 BOMLR 643 : (1970) MhLj 75
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 309, 84
High Courts27 Feb 1969
Ramkrishna Ramnath Vs G. Lakshmi Narasimhan, Income Tax Officer, Central Circle III, Nagpur
Bombay High Court · (1970) 77 ITR 456
Income Tax Act, 1961 — Section 13, 143(2), 34, 34(1), 34(3)
High Courts27 Feb 1969
Ramkrishna Ramnath Vs G. Lakshmi Narsimhan
Bombay High Court · AIR 1970 Bom 30 : (1969) MhLj 574
Constitution of India, 1950 — Article 14, 226, 227, 277Finance Act, 1950 — Section 13(1)Income Tax (Amendment) Act, 1961 — Section 13, 143(2)
High Courts26 Feb 1969
Jagdishprasad Kashiprasad and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1970 Bom 166 : (1969) 71 BOMLR 536 : (1970) CriLJ 660 : (1969) ILR (Bom) 1191 : (1969) MhLj 433
Criminal Procedure Code, 1898 (CrPC) — Section 147, 149, 367Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 325