High Courts09 Sept 1969
Lalit J. Patel Vs T.R. Bhide
Bombay High Court · (1970) 72 BOMLR 366 : (1970) MhLj 459
Arbitration Act, 1940 — Section 23Bombay City Civil Court Act, 1948 — Section 11
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,072 of 3,658
High Courts09 Sept 1969
Aspendiar K. Irani Vs Jini Jehangir Ghamat and Another
Bombay High Court · AIR 1971 Bom 213 : (1970) 72 BOMLR 626 : (1971) CriLJ 945 : (1971) ILR (Bom) 353
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 26, 26(1), 26(2)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 3
High Courts08 Sept 1969Dismissed
The Himalaya Drug Co. Vs Warner-Lambert Pharmaceutical Co.
Bombay High Court · (1970) 72 BOMLR 528
Trade and Merchandise Marks Act, 1958 — Section 11, 12, 18
High Courts08 Sept 1969
Dhansa Deosa Vs Vasudeo Shioram and others
Bombay High Court · (1970) MhLj 965
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 6Transfer of Property Act, 1882 — Section 52
High Courts08 Sept 1969
Dhanse Deosa Kalal Vs Vasudeo Shioram and Others
Bombay High Court · AIR 1971 Bom 151 : (1971) 73 BOMLR 293 : (1971) ILR (Bom) 530 : (1970) MhLj 965
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 2(18), 2(31), 2(32), 29Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(18), 29(2), 4Constitution of India, 1950 — Article 227
High Courts05 Sept 1969
Eknath Bhanudas Utane Vs Shankarrao Deorao Jumde and Another
Bombay High Court · AIR 1971 Bom 1 : (1971) MhLj 546
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1), 15Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 1(3), 2, 8Defence of India Rules, 1962 — Rule 81
High Courts26 Aug 1969Dismissed
Vithal Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1970) MhLj 185
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(3)(d)
High Courts25 Aug 1969
Sayaji Mills Ltd. Vs P.A. Bhaskar
Bombay High Court · AIR 1970 Bom 418 : (1970) 72 BOMLR 312 : (1971) 21 FLR 110 : (1970) ILR (Bom) 787 : (1970) MhLj 579
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Employees Provident Fund (Amendment) Act, 1958 — Section 3
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
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 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)