COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,078 of 3,658

High Courts14 Jan 1969

Shankar Jayaram and Another Vs State of Maharashtra and Another

Bombay High Court · AIR 1970 Bom 117 : (1970) 72 BOMLR 258 : (1971) ILR (Bom) 150

Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 2, 75, 76, 77, 78

High Courts13 Jan 1969

Maruti Mahipati Mullick Vs Polson Limited

Bombay High Court · (1969) 71 BOMLR 655

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18, 19Payment of Wages Act, 1936 — Section 15, 2, 22, 4

High Courts13 Jan 1969

Marketing and Advertising Associates Pvt. Ltd. Vs Telerad Private Ltd.

Bombay High Court · (1969) 39 CompCas 436

Companies (Court) Rules, 1959 — Rule 7

High Courts10 Jan 1969Dismissed

Vallabbhai Nathabhai Vs Bai Jivi

Bombay High Court · (1970) 72 BOMLR 185 : (1969) MhLj 958

Constitution of India, 1950 — Article 227

High Courts19 Dec 1968

Commissioner of Income Tax Vs R. Dwarkadas and Co.

Bombay High Court · (1971) 80 ITR 283

Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30(5)

High Courts18 Dec 1968

Dhirajlal Girdharlal Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1970) 78 ITR 657

Income Tax Act, 1922 — Section 66

High Courts18 Dec 1968

Blue Star Engineering Co. (Bombay) (P.) Ltd. Vs Commissioner of Income Tax, Bombay City

Bombay High Court · (1969) 73 ITR 283

Income Tax Act, 1922 — Section 42

High Courts17 Dec 1968

Chainsukhlal Punamchand Meher Vs The State of Maharashtra

Bombay High Court · (1969) 71 BOMLR 390 : (1969) MhLj 646

Penal Code, 1860 (IPC) — Section 149, 27, 302, 34, 381

High Courts17 Dec 1968Dismissed

Mudbidri Gopal Rao Vs S.V. Kondaskar

Bombay High Court · (1969) 71 BOMLR 418 : (1969) MhLj 773

Civil Procedure Code, 1908 (CPC) — Section 129

High Courts17 Dec 1968

Commissioner of Income Tax, Bombay Vs K.B.H.M.D.H. Bhiwandiwalla and Co.

Bombay High Court · (1971) 79 ITR 467

Income Tax Act, 1922 — Section 10(2)

High Courts16 Dec 1968

Vithaldas Girdharidas Vs B.L. Shelar, Judicial Member, I.T. Apfellate Tribunal and Others

Bombay High Court · (1980) 122 ITR 859

Constitution of India, 1950 — Article 226, 227Estate Duty Act, 1953 — Section 63

High Courts16 Dec 1968Dismissed

J.N. Bagga and others Vs All India Reporter Ltd., Nagpur

Bombay High Court · (1969) MhLj 188

Contract Act, 1872 — Section 2, 2(a)Copyright Act, 1957 — Section 1, 2(2)(a), 51, 51(b)(i), 62

High Courts16 Dec 1968

Manilal Dharamchand Vs Commissioner of Income Tax, Poona

Bombay High Court · (1970) 78 ITR 96

Income Tax Act, 1922 — Section 26A

High Courts11 Dec 1968

Radhakisan Hiralal Ladhe Vs Trimbak Maruti Murdare and Another

Bombay High Court · AIR 1969 Bom 397 : (1969) 71 BOMLR 465 : (1969) ILR (Bom) 1013 : (1969) MhLj 664

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8

High Courts10 Dec 1968

Kanji Jadhavji and Co., Bombay Vs Transport and Dock Workers'' Union, Bombay and Another

Bombay High Court · (1969) 2 LLJ 123

Industrial Disputes Act, 1947 — Section 10, 10(1), 10(5), 17A, 19

High Courts06 Dec 1968

Commissioner of Business Profits Tax, Bombay City I Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (1970) 78 ITR 450

Business Profits Tax Act, 1947 — Rule 2, 3, 2(1), 2(17), 4

High Courts05 Dec 1968

S.S. Shirgaonkar Vs Commissioner of Income Tax, Poona

Bombay High Court · (1970) 78 ITR 576

Income Tax Act, 1922 — Section 34(3)

High Courts05 Dec 1968

Harbansingh Sardar Lenasingh and Another Vs The State

Bombay High Court · AIR 1970 Bom 79 : (1969) 71 BOMLR 599 : (1970) CriLJ 325

Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 342, 46, 60, 61Customs Act, 1962 — Section 104(1), 104(2), 108, 135

High Courts04 Dec 1968

Pushpabai Shankarlal Sura Vs The Official Liquidator, Sholapur Oil Mills Ltd.

Bombay High Court · (1969) MhLj 717

Civil Procedure Code, 1908 (CPC) — Section 2(2), 38, 73Companies Act, 1956 — Section 183, 199, 202, 214, 28Land Acquisition Act, 1894 — Section 18

High Courts04 Dec 1968

Whittle Anderson Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1971) 79 ITR 613

Income Tax Act, 1922 — Section 10(2)