High Courts01 Apr 1969Allowed
Radheshyam Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1969) MhLj 689
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Limitation Act, 1908 — Section 14
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,075 of 3,658
High Courts01 Apr 1969
Padgirwar Brothers Vs Commissioner of Income Tax, Poona
Bombay High Court · (1971) 80 ITR 96
Income Tax Act, 1961 — Section 36, 36(2)
High Courts30 Mar 1969
R.B. Jessaram Fetehchand (Sugar Dept.) Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1970) 75 ITR 33
Income Tax Act, 1961 — Section 13, 66(1), 66(2)
High Courts27 Mar 1969Dismissed
Air Corporation Employees Union Vs G.B. Bhirade
Bombay High Court · (1969) MhLj 914
Constitution of India, 1950 — Article 12, 22, 220, 226, 311Evidence Act, 1872 — Section 115
High Courts27 Mar 1969
Air Corporation Employees'' Union and Others Vs G.B. Bhirade and Others
Bombay High Court · AIR 1971 Bom 288 : (1969) 71 BOMLR 707
Constitution of India, 1950 — Article 12, 226, 311Evidence Act, 1872 — Section 115
High Courts26 Mar 1969
Shammomal Khajoomal Vs G.D. Kshetarpal
Bombay High Court · (1969) 71 BOMLR 673 : (1970) MhLj 53
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 4, 5, 7, 8
High Courts25 Mar 1969
Rangubai Pandurang Joshi Vs The State of Maharashtra
Bombay High Court · (1969) 71 BOMLR 624 : (1969) MhLj 880
Constitution of India, 1950 — Article 226
High Courts25 Mar 1969Dismissed
Manekji Manchersha Javeri Vs Phiroze Boman Javeri
Bombay High Court · (1970) 72 BOMLR 21 : (1970) MhLj 324
Succession Act, 1925 — Section 226, 268, 295, 312
High Courts24 Mar 1969Dismissed
Khemchand Dayalji Vs Mohammadbhai Chandbhai
Bombay High Court · (1970) 72 BOMLR 428 : (1970) MhLj 848
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 28, 49Bombay Reorganisation Act, 1960 — Section 87Presidency Small Cause Courts Act, 1882 — Section 17, 18, 19, 50, 53
High Courts21 Mar 1969
Pushkarnarayan S. Maheshwari Vs Kubrabai Gulamali
Bombay High Court · (1969) 71 BOMLR 769
Contract Act, 1872 — Section 51, 52, 54Transfer of Property Act, 1882 — Section 100, 55
High Courts19 Mar 1969
Krishna Mahadev and Others Vs F.H. Lala and Another
Bombay High Court · (1970) 1 LLJ 68
Constitution of India, 1950 — Article 227
High Courts18 Mar 1969Dismissed
Shankarrao Maruti Nagane Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 77
Bombay Industrial Relations Act, 1946 — Section 114, 42, 46, 98COMPANIES ACT, 1956 — Section 445, 457Constitution of India, 1950 — Article 14, 19, 226, 227, 31
High Courts18 Mar 1969
Adarsha Dugdhalaya Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1971) 80 ITR 49
Income Tax Act, 1922 — Section 10(2)
High Courts17 Mar 1969Dismissed
Vatakkeveedu Chami Gopalkrishna Vs The Life Insurance Corporation of India
Bombay High Court · (1969) 71 BOMLR 577 : (1969) MhLj 921
Constitution of India, 1950 — Article 191, 226, 227Industrial Disputes Act, 1947 — Section 9ALIFE INSURANCE CORPORATION ACT, 1956 — Section 1, 49
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
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)