High Courts10 Nov 1967
Chandanmal Oswal Vs Kishore alias Kashiram
Bombay High Court · (1968) MhLj 155
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,092 of 3,658
High Courts09 Nov 1967
Pukhraj Pannalal Shah and Others Vs K.K. Ganguly and Another
Bombay High Court · AIR 1968 Bom 433 : (1968) 70 BOMLR 231 : (1968) CriLJ 1617
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 439, 5(2)Customs Act, 1962 — Section 104(3), 108
High Courts09 Nov 1967Dismissed
Sheikh Hussain Sheikh Gulab Vs Maharashtra Revenue Tribunal and others
Bombay High Court · (1968) MhLj 464
High Courts09 Nov 1967Dismissed
Sk. Hussain Gulab Vs The Maharashtra Revenue Tribunal
Bombay High Court · (1968) 70 BOMLR 435
Berar Regulation of Agricultural Leases Act, 1951 — Section 2(h)
High Courts06 Nov 1967
Commissioner of Income Tax, Bombay City II, Bombay Vs New India Assurance Co. Ltd.
Bombay High Court · (1969) 71 ITR 761
Income Tax Act, 1922 — Rule 4, 6, 10, 10(7), 12
High Courts31 Oct 1967
In The Matter of: Seksaria Cotton Mills Ltd.
Bombay High Court · (1969) 39 CompCas 47
High Courts25 Oct 1967
Shashikalabai Anandrao Vs Returning Officer, Gram Panchayat Election, Umri and Others
Bombay High Court · AIR 1968 Bom 445 : (1968) 70 BOMLR 310 : (1968) MhLj 391
Bombay Village Panchayats Election Rules, 1959 — Rule 10(1), 8
High Courts25 Oct 1967
The Central Bank Executor and Trustee Company Ltd. Vs Hormusji Nusserwanji Madraswala and others
Bombay High Court · (1968) MhLj 750
Trusts Act, 1882 — Section 78
High Courts25 Oct 1967Dismissed
In Re: Bhimji Nanji and Co.
Bombay High Court · (1969) 71 BOMLR 638
Presidency Towns Insolvency Act, 1909 — Section 12, 13
High Courts25 Oct 1967
Sindhu-hochtief (India) (Private), Ltd. Vs Pratap Dialdas and Another
Bombay High Court · (1968) 2 LLJ 515
Industrial Disputes Act, 1947 — Section 10, 10A, 17, 2
High Courts25 Oct 1967
Central Bank Executor and Trustee Co. Ltd. Vs Hormusji Nusserwanji Madraswalla and Others
Bombay High Court · AIR 1969 Bom 101 : (1968) 70 BOMLR 568 : (1968) MhLj 750
Trusts Act, 1882 — Section 78
High Courts24 Oct 1967Dismissed
Ramkrishna Ramnath (Firm) and others Vs Commissioner of Sales Tax, Indore, M.P. and another
Bombay High Court · (1968) MhLj 284
Bombay Civil Courts Act, 1869 — Section 16, 17, 26, 8Civil Procedure Code, 1908 (CPC) — Section 106, 115
High Courts19 Oct 1967
M/s. Hindustan Vehicles Ltd. Vs Girilal and Co. and others
Bombay High Court · (1968) MhLj 778 : (1967) MhLj 617
High Courts19 Oct 1967
Executors of The Estate of Late J.J. Kapadia Vs Commissioner of Income Tax Bombay City I
Bombay High Court · (1968) 67 ITR 590
Income Tax Act, 1922 — Section 16(3)
High Courts18 Oct 1967
Wamanrao Motiramji Masodkar Vs Amrutlal Gulabchand and Another
Bombay High Court · AIR 1968 Bom 336 : (1968) 70 BOMLR 274 : (1968) CriLJ 1227 : (1968) MhLj 217
Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 19Central Provinces and Berar Agricultural Produce Market Rules, 1935 — Rule 33(1), 33(2)
High Courts15 Oct 1967
E.D. Sassoon and Co. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1968) 70 ITR 561
Income Tax Act, 1922 — Section 25(3)
High Courts14 Oct 1967
Deviprasad Khandelwal and Sons Vs Union of India
Bombay High Court · AIR 1969 Bom 163 : (1968) 70 BOMLR 364
Constitution of India, 1950 — Article 14, 19, 19(1), 299Contract Act, 1872 — Section 10, 7General Clauses Act, 1897 — Section 21
High Courts13 Oct 1967Allowed
Josephy Santa Vincent Vs Ambico Industries
Bombay High Court · (1968) MhLj 532
Civil Procedure Code, 1908 (CPC) — Section 115, 116Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts13 Oct 1967
Josephy Santa Vincent Vs Ambico Industries and Others
Bombay High Court · AIR 1969 Bom 49 : (1968) 70 BOMLR 224 : (1968) MhLj 532
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Constitution of India, 1950 — Article 227
High Courts11 Oct 1967Allowed
Hindustan Embroidery Mills Pvt. Ltd. Vs K. Ravindra and Co.
Bombay High Court · (1974) 76 BOMLR 146
Trade and Merchandise Marks Act, 1958 — Section 120, 29