High Courts18 Apr 1967
Harivansh Lal M. Mehra Vs The State
Bombay High Court · (1967) 69 BOMLR 704 : (1967) MhLj 1001
Constitution of India, 1950 — Article 1, 240Penal Code, 1860 (IPC) — Section 21
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,097 of 3,658
High Courts12 Apr 1967
Chhotabhai Jethabhai Patel and Co. Vs Industrial Court, Nagpur and Others
Bombay High Court · AIR 1969 Bom 56 : (1968) 70 BOMLR 298 : (1969) ILR (Bom) 455 : (1968) 2 LLJ 757 : (1968) MhLj 377
Bombay Industrial Relations Act, 1946 — Section 42(4), 78(1)
High Courts12 Apr 1967
Chhotabhai Jethabhai Patel Vs Industrial Court, Nagpur
Bombay High Court · (1968) MhLj 377 : (1967) MhLj 40
Bombay Industrial Relations Act, 1946 — Section 42(4), 78Constitution of India, 1950 — Article 227
High Courts04 Apr 1967
Gram Panchayat, Sawargaon Vs Jamnaprasad Raghunath Prasad
Bombay High Court · (1967) 69 BOMLR 801 : (1968) 1 LLJ 222 : (1968) MhLj 71
Bombay Village Panchayats Act, 1958 — Section 162(1), 163, 164, 164(2), 45Cattle Trespass Act, 1871 — Section 4Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 41
High Courts30 Mar 1967
Laxmibai Laxmichand Shah Vs Laxmichand Ravaji Shah
Bombay High Court · AIR 1968 Bom 332 : (1968) 70 BOMLR 80 : (1969) 72 ITR 157 : (1968) MhLj 338
Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1)
High Courts28 Mar 1967
Krishna Rajaram Wani Vs M.V. Koranne and the State of Maharashtra
Bombay High Court · AIR 1968 Bom 247 : (1967) 69 BOMLR 651 : (1967) ILR (Bom) 1156 : (1967) MhLj 964
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts28 Mar 1967Dismissed
Krishna Rajaram Wani Vs M.V. Koranne
Bombay High Court · (1967) MhLj 964
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 16(1)(a)(i), 2
High Courts17 Mar 1967
Ambika Tobacco Company, Gondia Vs Labour Court, Nagpur and Others
Bombay High Court · (1968) 70 BOMLR 159 : (1968) 17 FLR 105 : (1968) 2 LLJ 353 : (1968) MhLj 10
Industrial Disputes Act, 1947 — Section 12, 13, 14, 2, 20Minimum Wages Act, 1948 — Section 20, 20(1), 20(2)
High Courts15 Mar 1967
Indradeo A. Deshmukh Vs Manohar (N.Y.) and Another
Bombay High Court · (1967) 1 LLJ 811
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 1967
Waman Sambhaji Duka Vs Narhari Sambhajirao Phatale
Bombay High Court · AIR 1968 Bom 124 : (1967) 69 BOMLR 687 : (1968) CriLJ 305 : (1967) ILR (Bom) 1147
Bombay General Clauses Act, 1904 — Section 27General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 406, 420, 467
High Courts07 Mar 1967
Rai Saheb Rekchand Mohota Spg. and Wvg. Mills (P) Ltd. Vs The Labour Court, The State of Maharashtra at Nagpur and Others
Bombay High Court · AIR 1968 Bom 151 : (1967) 69 BOMLR 752
Industrial Disputes Act, 1947 — Section 2
High Courts07 Mar 1967
Kevalchand Nemchand Mehta Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1968) 67 ITR 804
Income Tax Act, 1922 — Section 12(2), 16(3)
High Courts07 Mar 1967
Narayandas S. Kanuga Vs Sarasvatibai D. Joshi
Bombay High Court · (1967) MhLj 946
High Courts07 Mar 1967
Rai Saheb Rekchand Mohota Spinning and Weaving Mills (Private), Ltd. Vs Labour Court, Nagpur and Others
Bombay High Court · (1967) 15 FLR 322 : (1968) 1 LLJ 610 : (1967) MhLj 864
Industrial Disputes Act, 1947 — Section 2, 25, 25A, 25B, 25C
High Courts07 Mar 1967
A.R. Mahadevia Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1967) 65 ITR 308
Income Tax Act, 1922 — Section 10, 24(1)
High Courts07 Mar 1967
Narayandas S. Kanuga Vs Sarasvatibai D. Joshi and Another
Bombay High Court · AIR 1968 Bom 280 : (1967) 69 BOMLR 622 : (1967) MhLj 946
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1877 — Section 54, 58
High Courts03 Mar 1967
Commissioner of Income Tax Bombay Vs Framji H. Commissariat
Bombay High Court · (1967) 64 ITR 588
Income Tax Act, 1922 — Section 16(3)
High Courts02 Mar 1967Dismissed
Narayan Gopal Mhatre Vs Shankar Sitaram Sontakke
Bombay High Court · (1967) 69 BOMLR 699 : (1968) MhLj 30
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43C
High Courts02 Mar 1967
Commissioner of Income Tax, Bombay City I Vs Lady Ratanbai Mathuradas and Others
Bombay High Court · (1968) 67 ITR 504
Income Tax Act, 1922 — Section 41, 41(1)
High Courts01 Mar 1967
Commissioner of Income Tax, Bombay Vs Sir Chunilal V. Mehta and Sons Private Ltd.
Bombay High Court · (1967) 65 ITR 50
Income Tax Act, 1922 — Section 10(5A)