High Courts19 Apr 1963
Hanutmal Asaram Mandha Vs Nathu Venkoba
Bombay High Court · AIR 1967 Bom 190 : (1963) 65 BOMLR 654 : (1963) MhLj 557
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 8(1), 8(2)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,126 of 3,658
High Courts19 Apr 1963
Vithalrao Rajaram Hingwe Vs M.K. Joshi and Others
Bombay High Court · AIR 1964 Bom 107 : (1963) 65 BOMLR 612
Bombay Treasury Rules, 1960 — Rule 112, 117 , 118, 188, 6Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 1963
Tata Engineering and Locomotive Co. Ltd. Vs Income Tax Officer, Companies Circle I (1), Bombay
Bombay High Court · (1963) 49 ITR 866
Income Tax (Amendment) Act, 1961 — Section 163Income Tax Act, 1922 — Section 18A, 40(2), 42, 43
High Courts17 Apr 1963
Commissioner of Wealth Tax, Bombay Vs Standard Mills Co. Ltd.
Bombay High Court · (1963) 50 ITR 267
Wealth Tax Act, 1957 — Section 2, 27, 3, 4, 5
High Courts11 Apr 1963
Vimlaben Khimji and Others Vs H.S. Manvikar and Another
Bombay High Court · (1964) 51 ITR 29
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Income Tax Act, 1922 — Section 46(2)
High Courts11 Apr 1963
Haribhau Govindrao and Others Vs Maharashtra State, Bombay and Others
Bombay High Court · AIR 1967 Bom 186 : (1963) 65 BOMLR 529 : (1963) ILR (Bom) 528 : (1963) MhLj 503
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 111, 111(4), 118, 49(4), 72
High Courts10 Apr 1963
Ramkrishna Ramnath and Another Vs The State of Maharashtra and Another
Bombay High Court · AIR 1964 Bom 51 : (1963) 65 BOMLR 726 : (1963) 7 FLR 373 : (1963) ILR (Bom) 672 : (1963) 2 LLJ 548
Bombay Minimum Wages Rules, 1951 — Rule 3, 4, 6, 6(1), 6(2)Constitution of India, 1950 — Article 141, 226, 227Minimum Wages Act, 1948 — Section 2, 3(1), 5, 5(1), 5(2)
High Courts10 Apr 1963
Ramkrishna Ramnath Vs State of Maharashtra
Bombay High Court · (1963) MhLj 793
Minimum Wages Act, 1948 — Section 2, 27, 3, 3(1), 30
High Courts09 Apr 1963
The Bombay Municipal Corporation Vs Motichand Hirachand
Bombay High Court · (1963) 65 BOMLR 718 : (1963) MhLj 917
Bombay Municipal Corporation Act, 1888 — Section 154
High Courts09 Apr 1963
Ramkishore Pandit Vs Vijayabahadursingh Jagtapsingh
Bombay High Court · AIR 1964 Bom 85 : (1963) 65 BOMLR 712 : (1964) ILR (Bom) 202
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29ACivil Procedure Code, 1908 (CPC) — Section 9Presidency Small Cause Courts Act, 1882 — Section 41, 43, 44, 45, 46
High Courts08 Apr 1963
Commissioner of Wealth Tax, Bombay City Vs Indian Standard Metal Company Ltd.
Bombay High Court · (1963) 49 ITR 832
Wealth Tax Act, 1957 — Section 14, 15, 16, 16(1), 2
High Courts08 Apr 1963
Pesumal Dhanmal Vs New Asiatic Insurance Co. Ltd. and Others
Bombay High Court · AIR 1964 Bom 121 : (1963) 65 BOMLR 705 : (1964) ILR (Bom) 194 : (1963) MhLj 978
Motor Vehicles Act, 1939 — Section 64, 94, 95, 95(1), 95(4)Road Traffic Act, 1930 — Section 35, 36, 36(1), 38
High Courts05 Apr 1963
Chellaram Kishandas Vs The State of Maharashtra
Bombay High Court · (1964) 15 STC 545
Bombay Sales Tax Act, 1953 — Section 10, 14(7), 34(1), 386(1)Constitution of India, 1950 — Article 300Income Tax Act, 1945 — Section 17
High Courts04 Apr 1963
Babulal Onkarmal and Co. Vs The State of Bombay
Bombay High Court · (1964) 15 STC 598
Bombay Sales Tax Act, 1953 — Section 2(6)
High Courts04 Apr 1963
Usha Prints (India) (Private) Ltd. Vs Employees'' State Insurance Corporation
Bombay High Court · (1963) 7 FLR 369 : (1963) MhLj 962
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts04 Apr 1963
The Usha Prints India Private Ltd. Vs The Employees State Insurance Corporation and Another
Bombay High Court · AIR 1964 Bom 94 : (1963) 65 BOMLR 701 : (1964) ILR (Bom) 187 : (1963) 2 LLJ 544 : (1963) MhLj 962
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Employees State Insurance Act, 1948 — Section 1(12), 2(12)Factories Act, 1948 — Section 2
High Courts30 Mar 1963
Radhakrishna Rungta and Others Vs Seventh Income Tax Officer, C-II Ward, Bombay
Bombay High Court · (1963) 49 ITR 846
Income Tax Act, 1922 — Section 22(1), 22(2), 22(2A), 22(3)
High Courts27 Mar 1963
Lakhiram Ramdas Vs Vidyut Cable and Rubber Industries
Bombay High Court · (1963) 65 BOMLR 604 : (1963) MhLj 942
High Courts25 Mar 1963Dismissed
Nanaseth alias Ibrahim Khoja Vs State of Maharashtra
Bombay High Court · (1963) MhLj 674
Penal Code, 1860 (IPC) — Section 379
High Courts24 Mar 1963
Bombay Cycle Stores Co. (P.) Ltd. Vs Commissioner of Income Tax, Nagpur
Bombay High Court · (1964) 51 ITR 460
Income Tax (Amendment) Act, 1961 — Section 104Income Tax Act, 1922 — Section 23A