High Courts22 Jan 1968
Otis Elevator Company (India) Ltd. Vs The State of Maharashtra
Bombay High Court · (1969) 24 STC 525
Bombay Sales Tax Act, 1953 — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,090 of 3,658
High Courts22 Jan 1968
Commissioner of Income Tax, Bombay City I Vs C.N. Patuck
Bombay High Court · (1969) 71 ITR 713
Transfer of Property Act, 1882 — Section 100
High Courts18 Jan 1968
Lal and Co. Vs Kulkarni (R.N.) and Others
Bombay High Court · (1968) 17 FLR 438 : (1968) 2 LLJ 518
Industrial Disputes Act, 1947 — Section 14, 2, 33C, 33C(1), 33C(2)
High Courts18 Jan 1968
Greaves Cotton and Cromption Parkinson Ltd. Vs Commissionero of Income Tax Bombay
Bombay High Court · (1968) 70 ITR 181
Income Tax Act, 1922 — Section 10(2), 10(4)
High Courts17 Jan 1968
K.S. Films Vs The State of Maharashtra
Bombay High Court · (1969) 23 STC 121
Bombay Sales Tax Act, 1959 — Section 13, 2(11), 52
High Courts16 Jan 1968Dismissed
Shiva Martand Vs Arun Nanakchand
Bombay High Court · (1968) MhLj 883
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(a), 31(I), 31AAConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 6(h), 7
High Courts16 Jan 1968
Commissioner of Income Tax, Bombay City I Vs Merwanji Kola and Co.
Bombay High Court · (1968) 68 ITR 663
Income Tax Act, 1922 — Section 25(3)
High Courts16 Jan 1968
Shiva Martand Tapkire and Another Vs Arun Nankchand Khatri and Another
Bombay High Court · AIR 1969 Bom 93 : (1968) 70 BOMLR 442 : (1968) MhLj 883
Bombay Land Revenue Code, 1879 — Section 178, 179, 181Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Transfer of Property Act, 1882 — Section 6, 7
High Courts15 Jan 1968
The Mahabaleshwar Club Vs The State of Maharashtra
Bombay High Court · (1968) 22 STC 123
Bombay Sales Tax Act, 1959 — Section 2(11), 2(19), 2(28), 22, 33(6)
High Courts13 Jan 1968
Malik Dairy Farms Vs Its Workers'' Union
Bombay High Court · (1968) 17 FLR 436 : (1968) 2 LLJ 523
Constitution of India, 1950 — Article 225, 226, 227
High Courts12 Jan 1968
Versova Koli Sahakari Vahatuk Sangh Ltd. Vs The State of Maharashtra
Bombay High Court · (1968) 22 STC 116
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(19), 2(28), 3
High Courts21 Dec 1967Allowed
Aminuddin Sheikh Hafizuddin Vs Bhaoji Hiramansa
Bombay High Court · (1968) 70 BOMLR 421 : (1968) MhLj 452
Constitution of India, 1950 — Article 227
High Courts21 Dec 1967
Commissioner of Income Tax, Bombay Vs Abdul Hussein Essaji Arsiwalla
Bombay High Court · (1968) 69 ITR 174
Income Tax Act, 1922 — Section 9(1)
High Courts21 Dec 1967
Wasudev Bhanu and Others Vs Bombay Gas Company Ltd., Bombay and Others
Bombay High Court · (1967) 12 BOM CK 0005
Industrial Disputes Act, 1947 — Section 10(1), 12(2), 18, 2, 20
High Courts19 Dec 1967
Kolhapur Sugar Mills, Ltd. Vs Syed Taki Bilgrami and Another
Bombay High Court · (1968) 1 LLJ 800
Bombay Industrial Relations Act, 1946 — Section 11, 2(4), 3(13), 3(19), 42(2)Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1961 — Section 21
High Courts18 Dec 1967
The Presidency Industrial Bank Ltd. Vs The Hindustan Leather Industries Ltd. and Others
Bombay High Court · AIR 1969 Bom 84 : (1968) 70 BOMLR 373 : (1969) MhLj 49
Banking Companies Act, 1949 — Section 44A, 44A(6)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 6, 11Companies Act, 1913 — Section 109, 153A(2)
High Courts16 Dec 1967
Zainab Bai and Others Vs Navayug Chitrapat Co. Ltd.
Bombay High Court · AIR 1969 Bom 194 : (1968) 70 BOMLR 390 : (1969) ILR (Bom) 315
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Companies Act, 1956 — Section 446, 537
High Courts13 Dec 1967
Mahamed Hussain Kakroddin Maniyar and Others Vs The State
Bombay High Court · AIR 1968 Bom 344 : (1968) 70 BOMLR 247 : (1968) CriLJ 1231 : (1968) MhLj 505
Arms Act, 1959 — Section 25, 30Criminal Procedure Code, 1898 (CrPC) — Section 497, 498Drugs and Cosmetics Act, 1940 — Section 18
High Courts13 Dec 1967
Narayan Hari Kumbhare Vs Porwal (P.K.) and Others
Bombay High Court · (1968) 17 FLR 206 : (1969) 1 LLJ 21 : (1968) MhLj 476
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20, 24
High Courts13 Dec 1967
Narayan Hari Kumbhare Vs P.K. Porwal and Others
Bombay High Court · AIR 1970 Bom 380 : (1968) 70 BOMLR 415 : (1968) ILR (Bom) 753
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33Minimum Wages Act, 1948 — Section 20, 24, 2E