High Courts15 Nov 1968
Commissioner of Income Tax, City I, Bombay Vs Kores (India) Private Ltd.
Bombay High Court · (1969) 72 ITR 431
Income Tax Act, 1922 — Section 23A(1)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,080 of 3,658
High Courts14 Nov 1968
Laxmidas and Co. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1969) 72 ITR 88
Income Tax Act, 1922 — Section 34(1)
High Courts14 Nov 1968
Western India Paper and Board Mills (P.) Ltd. Vs Mumbai Mazdoor Sabha and Another
Bombay High Court · (1970) 2 LLJ 331
Factories Act, 1948 — Section 52
High Courts14 Nov 1968
Vishwambhar Vithalrao Patil and Others Vs Madhavrao Piraji Patil and Another
Bombay High Court · AIR 1969 Bom 395 : (1969) 71 BOMLR 279 : (1969) ILR (Bom) 979 : (1969) MhLj 445
Transfer of Property Act, 1882 — Section 62
High Courts13 Nov 1968
Manekchand Mohanlal Poonawala Vs Shah Bhimji Kundanmal and Company
Bombay High Court · (1969) 71 BOMLR 370 : (1969) MhLj 698
Contract Act, 1872 — Section 25
High Courts12 Nov 1968
Bombay Labour Union Vs Industrial Tribunal (K.R. Powar) and Another
Bombay High Court · (1969) 18 FLR 246 : (1969) 1 LLJ 232
Industrial Disputes Act, 1947 — Section 10(1)
High Courts08 Nov 1968
Rangrao Bhausaheb Nalawade and Another Vs Bhimrao Babu Dhole and Others
Bombay High Court · AIR 1969 Bom 433 : (1969) 71 BOMLR 485 : (1969) MhLj 746
Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27(1)Representation of the People Act, 1951 — Section 100, 101
High Courts06 Nov 1968Allowed
Rajaram Ganpat Patil Vs Yeshwant Datto Patil
Bombay High Court · (1969) MhLj 669
Constitution of India, 1950 — Article 226, 227, 261, 320(3)(c)
High Courts06 Nov 1968
Rajaram Ganpat Patil and Others Vs Yeshwant Datto Patil and Others
Bombay High Court · AIR 1970 Bom 104 : (1969) 71 BOMLR 458 : (1969) ILR (Bom) 963 : (1969) MhLj 669
Bombay Village Panchayats Act, 1958 — Section 15Bombay Village Panchayats Election Rules, 1959 — Rule 3(4), 3(5), 7(1), 7(2)Constitution of India, 1950 — Article 226, 227, 261, 320(3)
High Courts04 Nov 1968
Polychem Ltd. Vs The Municipal Corporation of Greater Bombay
Bombay High Court · (1969) 71 BOMLR 398 : (1969) MhLj 784
Bombay Municipal Corporation Act, 1888 — Section 139, 140
High Courts02 Nov 1968
Sheshrao Parashram Vs Yeshwant Ambusha and Others
Bombay High Court · AIR 1969 Bom 429 : (1969) 71 BOMLR 727 : (1969) MhLj 356
Limitation Act, 1908 — Article 142, 144Transfer of Property Act, 1882 — Section 116
High Courts24 Oct 1968Allowed
Dattatraya Vs Shaikh Mahaboob Shaikh Ali
Bombay High Court · (1970) 72 BOMLR 431
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts18 Oct 1968Dismissed
Ramesh Chandra Mehta Vs The State of West Bengal
Bombay High Court · (1970) 72 BOMLR 787
Constitution of India, 1950 — Article 20, 22Customs Act, 1962 — Section 100, 101, 104, 105, 107Evidence Act, 1872 — Section 25
High Courts17 Oct 1968Allowed
Shankar Vs State of Maharashtra
Bombay High Court · (1969) MhLj 677
Limitation Act, 1908 — Article 145
High Courts17 Oct 1968
Keshavsingh Dwarkadas Vs Indian Engineering Co.
Bombay High Court · AIR 1969 Bom 227 : (1969) 71 BOMLR 312 : (1969) MhLj 458
Arbitration Act, 1940 — Section 3, 8(1)
High Courts17 Oct 1968
Shankar Moreshwar Kulkarni Chinchwadkar Vs State of Maharashtra
Bombay High Court · AIR 1970 Bom 8 : (1969) 71 BOMLR 367 : (1969) ILR (Bom) 955
Limitation Act, 1908 — Article 120, 145, 60, 62, 96
High Courts16 Oct 1968Allowed
The Assistant Commissioner of Customs Vs L.R. Melwani
Bombay High Court · (1970) 72 BOMLR 782
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120B
High Courts16 Oct 1968
Tarabai Vishwanath Sabins Vs National and Grindlays Bank Ltd. and Others
Bombay High Court · AIR 1969 Bom 447 : (1969) 71 BOMLR 156 : (1969) MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97
High Courts15 Oct 1968
Indumatiben Chimanlal Desai Vs Union of India
Bombay High Court · (1970) MhLj 238
Bombay City Civil Court Act, 1948 — Section 12, 3, 4, 5Bombay Court Fees Act, 1959 — Section 4, 5, 6(iv), 6(iv)(d), 6(ix)Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19
High Courts11 Oct 1968
K. Lakshminarayanan Vs Deputy Chief Controller of Imports and Exports, Madras and Another
Bombay High Court · AIR 1969 Bom 224 : (1969) 71 BOMLR 302 : (1969) ILR (Bom) 446 : (1970) MhLj 144
Constitution of India, 1950 — Article 246Government of India Act, 1935 — Section 100Imports and Exports (Control) Act, 1947 — Section 3