COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,073 of 3,658

High Courts31 Jul 1969

Popular Process Studio Vs The Employees'' State Insurance Corporation

Bombay High Court · (1971) 21 FLR 101 : (1970) 2 LLJ 336

Employees State Insurance Act, 1948 — Section 2(14), 26(1), 3, 40, 46Industrial Disputes Act, 1947 — Section 33(2), 33C(2)

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High Courts24 Jul 1969Allowed

Dadarao Kashiram and another Vs State of Maharashtra and 2 others

Bombay High Court · (1969) MhLj 813

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13, 13(1), 14

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High Courts24 Jul 1969

Haribhau Shinde and Another Vs F.H. Lala Industrial Tribunal, Bombay and Another

Bombay High Court · AIR 1970 Bom 213 : (1970) 72 BOMLR 192 : (1970) ILR (Bom) 1001

Constitution of India, 1950 — Article 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 21Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 34

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High Courts18 Jul 1969

Parshuram Ramchandra Mohite and Others Vs State

Bombay High Court · (1970) CriLJ 1296

Criminal Procedure Code, 1898 (CrPC) — Section 517Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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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

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High Courts14 Jul 1969Allowed

Kashiprasad Vs Wasudeo

Bombay High Court · (1969) MhLj 905

Contract Act, 1872 — Section 65

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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)

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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

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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)

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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

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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)

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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)

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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

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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

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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

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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

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High Courts24 Jun 1969Dismissed

Municipal Council, Wardha Vs Zilla Parishad, Wardha

Bombay High Court · (1969) MhLj 766

Income Tax Act, 1961 — Section 30, 46

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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)

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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)

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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

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