High Courts27 Mar 1964Dismissed
Kasambhai Mohammadbhai Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1964) MhLj 646
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,121 of 3,658
High Courts25 Mar 1964
Burmah Shell Refineries Ltd. Vs A.V. Raman, Income Tax Officer, Companies Circle I (1), Bombay and Another
Bombay High Court · (1965) 56 ITR 310
Income Tax Act, 1961 — Section 154
High Courts24 Mar 1964
State Vs Shankar Dnyanoba Gambhire and Another
Bombay High Court · AIR 1965 Bom 17 : (1964) 66 BOMLR 446 : (1965) CriLJ 145 : (1964) ILR (Bom) 707
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 20(1), 7(1)
High Courts23 Mar 1964
Y.N. Killedar Vs S.S. Malpathak and Others
Bombay High Court · (1964) 54 ITR 1
Income Tax Act, 1922 — Section 44
High Courts20 Mar 1964
Khanchand Pokardas Vs Harumal D. Varma
Bombay High Court · (1964) 66 BOMLR 829 : (1965) CriLJ 75 : (1965) MhLj 143
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts19 Mar 1964Allowed
Ramchandra Nagorao Kullarwar Vs Maharashtra Revenue Tribunal, Nagpur and others
Bombay High Court · (1968) MhLj 574
Constitution of India, 1950 — Article 227
High Courts19 Mar 1964
National Rayon Corporation Ltd. Vs G.R. Bahmani, Income Tax Officer, Companies Circle I (3), Bombay
Bombay High Court · (1965) 56 ITR 114
Income Tax Act, 1922 — Section 35
High Courts13 Mar 1964
Dhondu Shamrao Polakhare Vs Maharashtra Revenue Tribunal
Bombay High Court · (1964) 66 BOMLR 540 : (1964) MhLj 638
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 38(3)(c)
High Courts13 Mar 1964
Ramdas Chimna Vs Pralhad Deorao and Others
Bombay High Court · AIR 1965 Bom 74 : (1964) 66 BOMLR 499 : (1964) ILR (Bom) 702
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 9
High Courts11 Mar 1964
Zadba Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · AIR 1965 Bom 19 : (1964) 66 BOMLR 474 : (1964) ILR (Bom) 699 : (1964) MhLj 559
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 36(2), 39, 39(1)Transfer of Property Act, 1882 — Section 106
High Courts10 Mar 1964Dismissed
Madhavrao Tatyasaheb Ghatge Vs Collector, Kolhapur and others
Bombay High Court · (1965) MhLj 146
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 123
High Courts08 Mar 1964
Commissioner of Income Tax, Nagpur Vs Hirani Construction Co.
Bombay High Court · (1966) 60 ITR 599
Income Tax Act, 1922 — Section 23(5), 24
High Courts04 Mar 1964
Chapsibhai Dhanjibhai Vs Purshottam Motilal
Bombay High Court · AIR 1964 Bom 287 : (1964) 66 BOMLR 525 : (1964) MhLj 668
Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 12Limitation Act, 1908 — Article 142
High Courts04 Mar 1964
Mahadeo Subhanji Adekar Vs Akaji Undersa Umathe
Bombay High Court · AIR 1965 Bom 129 : (1964) MhLj 528
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2Civil Procedure Code, 1908 (CPC) — Section 38, 47
High Courts27 Feb 1964
Haribhau and Another Vs Maharashtra Renenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1967 Bom 271 : (1964) 66 BOMLR 599 : (1964) ILR (Bom) 832 : (1964) MhLj 546
Bombay Tenancy and Agricultural Lands Act, 1958 — Section 21(3), 21(5)
High Courts24 Feb 1964
Maharashtra State Electricity Board Vs Industrial Tribunal, Bombay and Others
Bombay High Court · (1964) 02 BOM CK 0013
Industrial Disputes Act, 1947 — Section 10, 18, 18(3), 25F, 25FF
High Courts21 Feb 1964
State Vs Atmaram Mahadeo Ghosale
Bombay High Court · (1964) MhLj 471
Bombay Police Act, 1951 — Section 159, 161, 161(1)Constitution of India, 1950 — Article 372Penal Code, 1860 (IPC) — Section 201, 218, 34
High Courts21 Feb 1964
Atmaram Mahadeo Ghosale and Others Vs State
Bombay High Court · AIR 1965 Bom 9 : (1964) 66 BOMLR 356 : (1965) CriLJ 18 : (1965) ILR (Bom) 103
Bombay Police Act, 1951 — Section 161, 161(1)Constitution of India, 1950 — Article 372
High Courts14 Feb 1964Dismissed
Shri Kesheoraj Deo Sansthan Karanja Vs Bapurao Deoba
Bombay High Court · (1964) 66 BOMLR 519 : (1964) MhLj 589
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 2(12), 38
High Courts12 Feb 1964
Deolal Sitaram Thakre Vs K.M. Galat Patil
Bombay High Court · (1964) 66 BOMLR 595 : (1964) MhLj 553
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 57, 68