High Courts22 Aug 1963
Hotel Mazdoor Sabha Vs Alvares N.J. and Another
Bombay High Court · (1964) MhLj 540
Bombay Shops and Establishments Act, 1948 — Section 2(25)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,124 of 3,658
High Courts22 Aug 1963
Hotel Mazdoor Sabha and Another Vs N.J. Alvares and Another
Bombay High Court · AIR 1965 Bom 13 : (1964) 66 BOMLR 332 : (1965) ILR (Bom) 87
Bombay shops and Establishments Act, 1948 — Section 2(25)
High Courts21 Aug 1963
Abdul Kadar Saleh Mohomed and Others Vs State
Bombay High Court · AIR 1964 Bom 133 : (1963) 65 BOMLR 864 : (1964) CriLJ 648 : (1963) ILR (Bom) 800 : (1964) MhLj 95
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 196(2), 196A(2), 222, 236Penal Code, 1860 (IPC) — Section 107, 120A, 120B, 23, 34
High Courts20 Aug 1963
State Vs Shriniwas B. Soni
Bombay High Court · AIR 1967 Bom 200 : (1963) 65 BOMLR 839 : (1967) CriLJ 732 : (1963) ILR (Bom) 798 : (1964) MhLj 89
Bombay Municipal Boroughs Act, 1925 — Section 193A, 94(1)
High Courts16 Aug 1963Dismissed
The Ratnagiri Municipal Borough Vs Dr. Shantaram Hari Ketkar
Bombay High Court · (1963) 65 BOMLR 787 : (1964) MhLj 155
Bombay Municipal Boroughs Act, 1925 — Section 73
High Courts12 Aug 1963
C.K. Iypunny Vs R.N. Kulkarni and Another
Bombay High Court · AIR 1964 Bom 188 : (1964) 66 BOMLR 34 : (1964) 8 FLR 175 : (1964) MhLj 211
Bombay Industrial Relations Act, 1946 — Section 3(15), 42(4), 46(2), 46(5), 47Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 254(2)
High Courts12 Aug 1963
Iypunny C.K. Vs Madhusudan Mills and Another
Bombay High Court · (1963) 08 BOM CK 0004
Industrial Disputes Act, 1947 — Section 20, 31, 33(1), 33C, 33C(1)
High Courts09 Aug 1963
Hasan Nurani Malak Vs S.M. Ismail
Bombay High Court · (1963) 65 BOMLR 873 : (1964) MhLj 71
Constitution of India, 1950 — Article 133, 226, 227
High Courts07 Aug 1963
Abdulla Alimohamed and Another Vs Union of India and Others
Bombay High Court · AIR 1964 Bom 241 : (1964) 66 BOMLR 38 : (1964) MhLj 197
Administration of Evacuee Property Act, 1950 — Section 16, 2, 28, 46, 56Administration of Evacuee Property Ordinance, 1949 — Rule 5(1)Civil Procedure Code, 1908 (CPC) — Section 115, 80, 9
High Courts06 Aug 1963
National Machinery Manufacturers Ltd. Vs P.D. Vyas and Another
Bombay High Court · AIR 1964 Bom 184 : (1964) 66 BOMLR 169 : (1964) MhLj 331
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts06 Aug 1963
National Machinery Manufacturers Ltd. Vs Vyas P.D. and Another
Bombay High Court · AIR 1964 Bom 184 : (1964) 66 BOMLR 169 : (1964) MhLj 331
Industrial Disputes Act, 1947 — Section 25F, 33, 33(1), 33(2), 33A
High Courts02 Aug 1963
State of Maharashtra Vs Vijaysingh Dinkarrao Rajurkar
Bombay High Court · (1964) 66 BOMLR 42 : (1964) MhLj 273
Bombay Prohibition Act, 1949 — Section 24A, 66, 6A, 85Constitution of India, 1950 — Article 19
High Courts29 Jul 1963
Miss Aninha D''costa Vs Smt. Parvatibai M. Thakur
Bombay High Court · (1964) 66 BOMLR 744
High Courts25 Jul 1963
R.B. Bansilal Abirchand Firm Vs Commissioner of Income Tax, M.P.
Bombay High Court · (1963) 65 BOMLR 859 : (1964) 53 ITR 536 : (1964) MhLj 45
Income Tax Act, 1922 — Section 34(1)
High Courts24 Jul 1963
State Vs Ghoraishi (Qureshi) Sayed Mohomed
Bombay High Court · AIR 1964 Bom 235 : (1964) 66 BOMLR 216 : (1964) CriLJ 399 : (1964) ILR (Bom) 278
Citizenship Act, 1955 — Section 3, 3(2), 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5
High Courts22 Jul 1963
State Vs Premchand Kubchand
Bombay High Court · AIR 1964 Bom 155 : (1963) 65 BOMLR 870 : (1964) CriLJ 660 : (1964) ILR (Bom) 257 : (1964) MhLj 102
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 2, 8
High Courts17 Jul 1963
Rajputana Textiles (Agencies) Private Ltd. Vs Das Gupta, Income Tax Officer/excess Profits Tax Office and Another
Bombay High Court · (1964) 52 ITR 1
Excess Profits Tax Act, 1940 — Section 15Income Tax Act, 1922 — Section 34(1), 34(1A)
High Courts10 Jul 1963
Kamani Engineering Corporation Ltd. and Others Vs Societe De Traction Et D''Electricite Societe Anonyme and Others
Bombay High Court · AIR 1965 Bom 114 : (1964) 66 BOMLR 758
Arbitration (Protocol and Convention) Act, 1937 — Section 2, 3Arbitration Act, 1940 — Section 34
High Courts09 Jul 1963
Eastern Machinery and Trading Co. (M/s.) Vs Assistant Enforcement Officer, Bombay
Bombay High Court · (1964) MhLj 79
Foreign Exchange Regulation Act, 1947 — Section 19(3)
High Courts09 Jul 1963
Eastern Machinery Trading Co. Vs State
Bombay High Court · AIR 1964 Bom 127 : (1963) 65 BOMLR 812 : (1964) CriLJ 643 : (1963) ILR (Bom) 778
Adjudication Proceedings and Appeal Rules, 1957 — Rule 3, 3(1)Criminal Procedure Code, 1898 (CrPC) — Section 95(1), 96, 96(2), 98Foreign Exchange Regulation Act, 1947 — Section 19, 19, 19(2), 19(3)