High Courts02 Mar 1966
Sharad Keshav (Accused) Vs The State of Maharashtra
Bombay High Court · (1966) MhLj 800
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,106 of 3,658
High Courts01 Mar 1966Allowed
Kamlabai (Landholder) Vs Nayabrao (Tenant) and others
Bombay High Court · (1966) MhLj 993
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32(1), 32FConstitution of India, 1950 — Article 227
High Courts01 Mar 1966
State of Maharashtra Vs Sharad Keshav and Others
Bombay High Court · AIR 1967 Bom 52 : (1966) 68 BOMLR 516 : (1967) CriLJ 165
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 7Criminal Procedure Code, 1898 (CrPC) — Section 239, 242, 243
High Courts25 Feb 1966
Beharilal Ramcharan Cotton Mills Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1966) 62 ITR 212
Appellate Tribunal Rules, 1946 — Rule 12, 29Income Tax Act, 1922 — Section 10(2), 12(3), 33(4)
High Courts23 Feb 1966
Premier Construction Co. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1966) 62 ITR 176
Income Tax Act, 1922 — Section 10(2)
High Courts23 Feb 1966
Chhaganlal Savchand Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1966) 62 ITR 133
Income Tax Act, 1922 — Section 4
High Courts21 Feb 1966
Jokhiram Ramchandra Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1966) 61 ITR 693
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts18 Feb 1966
J.K. Chemicals Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1966) 62 ITR 34
Income Tax Act, 1922 — Section 10(2A)
High Courts17 Feb 1966
State Vs Palaniswamy Vaiyapuri
Bombay High Court · (1967) MhLj 25
Criminal Procedure Code, 1898 (CrPC) — Section 154, 172, 174
High Courts17 Feb 1966
Central Hindustan Orange and Cold Storage Company Ltd. Vs Prafullachandra Ramchandra Oza
Bombay High Court · (1966) MhLj 1161
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(1), 1(3), 1(4), 13
High Courts17 Feb 1966
Central Hindustan Orange and Cold Storage Co. Ltd. Vs Prafullachandra Ramachandra Oza
Bombay High Court · AIR 1967 Bom 126 : (1966) 68 BOMLR 689 : (1967) CriLJ 605 : (1967) 14 FLR 212 : (1967) 1 LLJ 153
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 197, 4(1), 423Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(3), 19
High Courts16 Feb 1966
Umedmal Deviji Oswal Vs K. Chopda and Co.
Bombay High Court · AIR 1967 Bom 514 : (1967) MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1949 — Section 50Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 115, 9, 96Constitution of India, 1950 — Article 245
High Courts16 Feb 1966
Bhausa Ganusa Pawar and Co. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1966) 62 ITR 75
Income Tax Act, 1922 — Section 26A
High Courts15 Feb 1966
Commissioner of Income Tax, Bombay City-I Vs Jagmohandas J. Kapadia
Bombay High Court · (1966) 61 ITR 663
Income Tax Act, 1922 — Section 10(2), 12, 12(2)
High Courts14 Feb 1966
Commissioner of Income Tax, Bombay Vs Port Canning and Land Improvement Co. Ltd. (In Voluntary Liquidation)
Bombay High Court · (1966) 62 ITR 87
Income Tax Act, 1922 — Section 10
High Courts10 Feb 1966
Commissioner of Income Tax, Bombay City-I Vs Malegaon Electricity Co. Private Ltd. and Others
Bombay High Court · (1966) 62 ITR 789
Income Tax Act, 1922 — Section 10(2), 34(1)
High Courts10 Feb 1966
Nanavati and Co. Private Ltd. Vs R.C. Dutt and Others
Bombay High Court · (1967) 37 CompCas 171
Companies Act, 1956 — Section 2(50), 294, 294(5), 294(6), 397Constitution of India, 1950 — Article 14
High Courts09 Feb 1966
Zandu Pharmaceutical Works, Ltd. Vs R.N. Kulkarni and Co. and Others
Bombay High Court · (1966) 02 BOM CK 0006
Industrial Disputes Act, 1947 — Section 25C, 25E, 33(1), 33C(2)
High Courts07 Feb 1966
Commissioner of Income Tax, Bombay City-II Vs Patel Bros.
Bombay High Court · (1966) 61 ITR 685
Income Tax Act, 1922 — Section 10(2)
High Courts07 Feb 1966
Miraj City Municipality Vs American Board of Foreign Mission
Bombay High Court · AIR 1967 Bom 276 : (1966) 68 BOMLR 519 : (1967) MhLj 12
Bombay District Municipal Act, 1901 — Section 46, 65, 65(3), 86(1)Bombay District Municipal Rules, 1901 — Rule 15