High Courts18 Feb 1970
Sher Mohomed Musahib Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 349 : (1971) 2 LLJ 31
Bombay Shops and Establishments Act, 1948 — Section 2(4), 52, 60(1), 62, 7(1)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,066 of 3,658
High Courts16 Feb 1970
B.R. Bamasi Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1972) 83 ITR 223
Income Tax Act, 1961 — Section 254, 34, 34(1)
High Courts16 Feb 1970
Rajpal Brothers (P.) Ltd. Vs Commissioner of Income Tax, Bombay City - I
Bombay High Court · (1971) 80 ITR 463
Income Tax Act, 1922 — Section 2(6A)
High Courts13 Feb 1970
State Vs Shantilal Vallabhdas
Bombay High Court · (1970) MhLj 257
Maharashtra Municipalities Act, 1965 — Section 26(2)
High Courts12 Feb 1970
Rehaman and Another Vs The Corporation of the City of Nagpur and Another
Bombay High Court · AIR 1970 Bom 394 : (1971) 73 BOMLR 344 : (1970) CriLJ 1436 : (1970) MhLj 618
City of Nagpur Corporation Act, 1948 — Section 408, 409, 409(2), 409(3), 5(12)Companies Act, 1956 — Section 446General Clauses Act, 1897 — Section 18, 2(31)
High Courts12 Feb 1970Dismissed
Nabukhan Mohammed Hussein Khan Vs S. Ramamurthi
Bombay High Court · (1971) 73 BOMLR 442 : (1971) MhLj 633
Bombay Police Act, 1951 — Section 55, 56, 57, 58, 59Constitution of India, 1950 — Article 19, 226Penal Code, 1860 (IPC) — Section 114, 302, 307, 323, 324
High Courts10 Feb 1970
Commissioner of Income Tax, Bombay City I Vs Elphinstone Dye Works (P.) Ltd.
Bombay High Court · (1971) 82 ITR 634
Income Tax Act, 1922 — Section 4(3)
High Courts10 Feb 1970
Ebrahim Aboobaker Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1971) 81 ITR 664
Income Tax Act, 1922 — Section 10(2)
High Courts09 Feb 1970
State of Maharashtra Vs Laxmansingh Jalamsingh
Bombay High Court · (1970) 02 BOM CK 0028
Customs Act, 1962 — Section 111, 123, 123(1), 135
High Courts06 Feb 1970Allowed
Bhaskar and another Vs S. G. Daithankar, Sub-Divisional Officer, Bhandara and 23 others
Bombay High Court · (1970) MhLj 953
Constitution of India, 1950 — Article 368
High Courts06 Feb 1970
Namdeo Amrut Gohane Vs Narayan Shamrao Deshmukh and Another
Bombay High Court · AIR 1971 Bom 121 : (1970) MhLj 797
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 151, 152, 2(2)Transfer of Property Act, 1882 — Section 55, 55(4)
High Courts06 Feb 1970
Ranbirsingh Shankarsingh Thakur Vs Hindusthan General Electric Corporation Ltd. and Another
Bombay High Court · AIR 1971 Bom 97 : (1972) 74 BOMLR 789 : (1972) ILR (Bom) 427 : (1971) MhLj 27
Sales of Goods Act, 1930 — Section 13, 14, 15, 16, 16(1)
High Courts06 Feb 1970Dismissed
Namdeo Gohane Vs Narayan Deshmukh and another
Bombay High Court · (1970) MhLj 797
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 2(2)Transfer of Property Act, 1882 — Section 55, 55(4), 55(4)(b)
High Courts06 Feb 1970
Bhaskar Narayan Hardikar and Another Vs S.G. Daithankar and Others
Bombay High Court · AIR 1971 Bom 188 : (1971) 73 BOMLR 851 : (1970) MhLj 953
Bombay Village Panchayats Act, 1958 — Section 35(2)Constitution of India, 1950 — Article 368Maharashtra Municipalities (Conduct of Business) Rules, 1966 — Rule 3(2)
High Courts05 Feb 1970
Sassoon J. David and Company Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1972) 85 ITR 83
Income Tax Act, 1922 — Section 10(2)
High Courts05 Feb 1970
Wadilal Chunilal Vs Murlidhar Girdharlal Shah
Bombay High Court · (1970) 72 BOMLR 723
Penal Code, 1860 (IPC) — Section 176Succession Act, 1925 — Section 263, 301, 302, 317, 321
High Courts04 Feb 1970
Erandol Taluka Gramodyog, Utpadak Sahakari Society, Erandol Vs Sunil Waste Corporation
Bombay High Court · AIR 1971 Bom 91 : (1970) 72 BOMLR 620 : (1970) 6 CompLJ 212 : (1970) MhLj 923
Civil Procedure Code, 1908 (CPC) — Section 38, 47Limitation Act, 1963 — Section 3Partnership Act, 1932 — Section 69(1), 69(2)
High Courts04 Feb 1970
State Vs Shantilal Vallabhadas Pandya
Bombay High Court · (1970) 72 BOMLR 905 : (1970) CriLJ 952
Central Provinces and Berar Municipalities Act, 1922 — Section 218Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1), 60, 63Maharashtra Municipalities Act, 1965 — Section 26, 26(2), 26(3), 26(4), 27
High Courts03 Feb 1970
P.D. Ghanekar Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1971) 80 ITR 236
Income Tax Act, 1922 — Section 4(3)
High Courts03 Feb 1970Allowed
Santdas and another Vs Sheodayal Gurudasmal
Bombay High Court · (1970) MhLj 419
Bombay Stamp Act, 1958 — Section 2(c)(ii), 2(o)(ii), 33, 34, 4Partnership Act, 1932 — Section 39, 40, 40, 41, 41Stamp Act, 1899 — Section 2(5), 2(5)(a), 4, 5, 6