High Courts11 Jun 1969Dismissed
Haji Sharafuddin Jainudin Vs R.L. Pardeep
Bombay High Court · (1970) 72 BOMLR 44 : (1970) MhLj 203
Bombay Primary Education Act, 1947 — Section 17Maharashtra Municipalities Act, 1965 — Section 16(7)(i), 44(7)(a)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,074 of 3,658
High Courts11 Jun 1969
Commissioner of Income Tax, Poona Vs H.H. SIR C.A. Patwardhan, Rajasaheb of Sangli
Bombay High Court · (1970) 75 ITR 68
Income Tax Act, 1922 — Section 9(4)
High Courts30 Apr 1969
Maghraj Vs Mst. Bayabai
Bombay High Court · (1970) 72 BOMLR 434
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts25 Apr 1969
Dinkar Keshav Bedbkar Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 867 : (1970) MhLj 364
Constitution of India, 1950 — Article 226, 311
High Courts25 Apr 1969Allowed
Nityanand M. Joshi Vs The Life Insurance Corporation of India
Bombay High Court · (1970) 72 BOMLR 184 : (1970) MhLj 439
Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Section 4, 5
High Courts24 Apr 1969
The Municipal Corporation of Greater Bombay Vs The Advance Builders (India) Pvt. Ltd.
Bombay High Court · (1971) 73 BOMLR 657
Maharashtra Regional and Town Planning Act, 1966 — Section 54, 55
High Courts24 Apr 1969
Harikishan Agrawal Vs The State of Maharshtra
Bombay High Court · (1970) CriLJ 788
Criminal Procedure Code, 1898 (CrPC) — Section 198BPenal Code, 1860 (IPC) — Section 500
High Courts24 Apr 1969
Motilal Vijbhukhandas Vs M.R. Pillai
Bombay High Court · (1969) MhLj 875
Forward Contracts (Regulation) Act, 1952 — Section 13, 19, 20, 21, 22A
High Courts24 Apr 1969
Harikumar Radhakisan and Others Vs Uderam Ramkuwar and Others
Bombay High Court · AIR 1970 Bom 262 : (1971) ILR (Bom) 283 : (1969) MhLj 681
Central Provinces and Berar Money Lenders Act, 1934 — Section 11(H)Limitation Act, 1908 — Article 59, 60, 15(1)Limitation Act, 1963 — Article 22, 15, 6, 9
High Courts24 Apr 1969Dismissed
Harikumak Radhakisan and another Vs Uderam Ramkuwar Firm and another
Bombay High Court · (1969) MhLj 681
Limitation Act, 1963 — Section 15, 15(1), 6, 9Provincial Insolvency Act, 1920 — Section 28, 28A, 37
High Courts22 Apr 1969Allowed
Deoram Mangatram Vs Nandan Shivram and another
Bombay High Court · (1969) MhLj 552
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts22 Apr 1969
Commissioner of Income Tax, Madhya Pradesh, Nagpur Vs R.B. Bansilal Abirchand Firm
Bombay High Court · (1971) 79 ITR 104
Income Tax Act, 1922 — Section 10
High Courts21 Apr 1969Dismissed
The State of Gujarat Vs Patel Raghav Natha
Bombay High Court · (1970) 72 BOMLR 346
Bombay Land Revenue Code, 1879 — Section 211, 65, 67Land Revenue Rules, 1921 — Rule 87(b)
High Courts16 Apr 1969Dismissed
Smt. Gangabai Vs President, Municipal Council, Tumsar and others
Bombay High Court · (1969) MhLj 654
Constitution of India, 1950 — Article 226, 227
High Courts11 Apr 1969Allowed
Bhaskar Narayanrao Band Vs The Vice-Chancellor, Nagpur University
Bombay High Court · (1971) 73 BOMLR 670
Constitution of India, 1950 — Article 226
High Courts10 Apr 1969
Rajiyabai Oosman Sayi Vs Mackinnon Mackenzie and Co. (P) Ltd.
Bombay High Court · (1970) 2 LLJ 320 : (1970) MhLj 705
Bombay Municipal Corporation Act, 1888 — Section 527Workmens Compensation Act, 1923 — Section 30
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
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)