High Courts23 Mar 1963
M.D. Dhanwatay Vs Commissioner of Income Tax, M.P.
Bombay High Court · (1964) 53 ITR 63
Income Tax Act, 1961 — Section 66(2)Partnership Act, 1932 — Section 13
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,127 of 3,658
High Courts18 Mar 1963
Pashabhai Patel and Co. (P.) Ltd. Vs Collector of Sales Tax, Maharashtra State
Bombay High Court · (1964) 15 STC 32
High Courts18 Mar 1963
A-1 Engineering Co. Vs State of Maharashtra
Bombay High Court · (1964) 15 STC 15
High Courts15 Mar 1963Dismissed
Suleman Rahim Pathan Vs Dattu Babaji Patil
Bombay High Court · (1963) 65 BOMLR 696 : (1963) MhLj 966
Transfer of Property Act, 1882 — Section 59A
High Courts14 Mar 1963
Vithalrao Rajaram Hingwe Vs M.K. Joshi and Others
Bombay High Court · AIR 1964 Bom 63 : (1963) 65 BOMLR 599
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Representation of the People (Amendment) Act, 1961 — Section 90(2), 90(3)
High Courts13 Mar 1963
J.P. Sharma Vs Phalton Sugar Works Ltd.
Bombay High Court · (1963) 50 ITR 72
Constitution of India, 1950 — Article 133, 134, 226, 227
High Courts13 Mar 1963
J.P. Sharma Vs The Phalton Sugar Works Ltd.
Bombay High Court · AIR 1964 Bom 116 : (1963) 65 BOMLR 688 : (1964) MhLj 176
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(3)Constitution of India, 1950 — Article 132, 132(1), 133, 133(1), 134Government of India Act, 1935 — Section 226
High Courts12 Mar 1963Dismissed
Potu Bhawani Vs Udhao Vithoba Khade
Bombay High Court · (1963) 65 BOMLR 610 : (1963) MhLj 563
High Courts07 Mar 1963Allowed
Ganeshsinha Domansingha Hajari Vs Commissioner, Nagpur Division
Bombay High Court · (1963) 65 BOMLR 722 : (1963) MhLj 569
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 72Maharashtra Zilla Parishads Presiding Authorities (No-confidence Motion) Rules, 1962 — Rule 2
High Courts06 Mar 1963
Mahendra Bhawanji Thakar Vs S.P. Pande and Others
Bombay High Court · (1965) 56 ITR 522
Income Tax (Amendment) Act, 1959 — Section 4Income Tax Act, 1922 — Section 3, 34(1)
High Courts06 Mar 1963
Mahendra Bhawanji Thakar Vs S.P. Pande and Another
Bombay High Court · AIR 1964 Bom 170 : (1963) 65 BOMLR 674 : (1964) ILR (Bom) 163 : (1964) MhLj 157
Constitution of India, 1950 — Article 14, 141, 145(5)Finance Act, 1956 — Section 18Income Tax (Amendment) Act, 1959 — Section 2, 4
High Courts27 Feb 1963Dismissed
Ranjit Patiraj Chanbe Vs Behram Sheriar Irani
Bombay High Court · (1963) 65 BOMLR 464
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29APresidency Small Cause Courts Act, 1882 — Section 40, 41, 43, 46, 47
High Courts21 Feb 1963
Chandrabhan Nagoji Jichkar Vs Amritrao Harbaji Kotamkar and Others
Bombay High Court · AIR 1965 Bom 34 : (1963) MhLj 340
Central Provinces and Berar Local Government Act, 1948 — Section 10Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 16(1)
High Courts21 Feb 1963
Satyanarayan Shrivallabh Vs Bhagwantrao Marotirao and Others
Bombay High Court · AIR 1965 Bom 58 : (1963) 65 BOMLR 256
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 15, 27, 27(1)
High Courts20 Feb 1963Allowed
Shri Sadawrat Sansthan Vs Deorao Zinguji Khandke
Bombay High Court · (1963) 65 BOMLR 656 : (1963) MhLj 860
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 11, 15, 19
High Courts18 Feb 1963
Shrikrishna Nimaji and Others Vs Namdeo Bapuji and Another
Bombay High Court · AIR 1963 Bom 163 : (1963) 65 BOMLR 251 : (1963) MhLj 289
Berar Regulation of Agricultural leases Act, 1951 — Section 9(9)Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 2, 2(34), 36, 38(7), 41Transfer of Property Act, 1882 — Section 5
High Courts13 Feb 1963
Icchalal Sukhadeo Vs State
Bombay High Court · AIR 1964 Bom 103 : (1963) 65 BOMLR 468 : (1964) CriLJ 396 : (1963) ILR (Bom) 297
Customs Act, 1962 — Section 135Customs Laws Consolidation Act, 1876 — Section 186, 186Foreign Exchange Regulation Act, 1947 — Section 23
High Courts07 Feb 1963
Chenaji Kaliaji Vs Municipal Borough Dhulia
Bombay High Court · (1963) 65 BOMLR 521 : (1963) MhLj 704
Constitution of India, 1950 — Article 14
High Courts04 Feb 1963
State Vs Mohanlal Devichand Shah
Bombay High Court · AIR 1964 Bom 67 : (1963) 65 BOMLR 245 : (1964) CriLJ 330 : (1963) 6 FLR 407 : (1963) ILR (Bom) 631 : (1963) 2 LLJ 241
Minimum Wages Act, 1948 — Section 18, 19, 2, 22, 22A
High Courts29 Jan 1963Dismissed
Eknath Dayaram Wani Vs Kishordas Thakurdas Sheth
Bombay High Court · (1963) 65 BOMLR 595 : (1963) MhLj 782
Bombay Agricultural Debtors Relief Act, 1947 — Section 51(A), 52Limitation Act, 1908 — Section 14