High Courts21 Nov 1962
Keshaorao Ramji Vs Gunwantrao Anyaji
Bombay High Court · (1963) 65 BOMLR 499 : (1963) MhLj 676
Central Provinces Tenancy Act, 1920 — Section 105Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)(c)
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,129 of 3,658
High Courts21 Nov 1962
Shantaram Dinkar Karnik Vs Malti Shantaram Karnik
Bombay High Court · AIR 1964 Bom 83 : (1963) 65 BOMLR 441 : (1963) ILR (Bom) 63 : (1963) MhLj 649
Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25
High Courts20 Nov 1962
Appellants: Merwanji Fardoonji Sethna Vs Respondent: Antelo Custodio Correa
Bombay High Court · AIR 1967 Bom 191 : (1963) 65 BOMLR 412 : (1964) ILR (Bom) 61 : (1963) MhLj 582
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(3B), 17, 5(12)
High Courts20 Nov 1962
Suratsing Chandanmal Oswal Vs Gulabchand Lachmandas Pardesi
Bombay High Court · AIR 1963 Bom 263 : (1963) 65 BOMLR 436 : (1963) MhLj 828
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 11, 152Limitation Act, 1908 — Article 152, 182, 182(2)
High Courts19 Nov 1962
Anandrao Kesheorao Pande Vs Krishnaji Baliram Dhapadkar
Bombay High Court · AIR 1964 Bom 232 : (1963) 65 BOMLR 417 : (1963) ILR (Bom) 99
Central Provinces and Berar Money Lenders Act, 1934 — Section 11Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 8, Order 9 Rule 9, 141, 47
High Courts16 Nov 1962Dismissed
Babulal Talakchand Shah Vs Purshottam Shridhar Joshi
Bombay High Court · (1963) 65 BOMLR 434 : (1963) MhLj 670
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
High Courts15 Nov 1962
Namdeo Digamber Gaikwad and Others Vs Vijaykumar Ramchandra Shaha and Others
Bombay High Court · AIR 1963 Bom 244 : (1963) 65 BOMLR 408 : (1963) ILR (Bom) 576 : (1963) MhLj 603
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 41 Rule 11, Order 41 Rule 2, Order 6 Rule 4Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts15 Nov 1962
Vishwanath Naganath Andage Vs Mahadeo Sultanappa Waghmode and Another
Bombay High Court · AIR 1964 Bom 40 : (1963) 65 BOMLR 432 : (1963) ILR (Bom) 59 : (1963) MhLj 646
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Article 163Provincial Insolvency Act, 1920 — Section 4, 5
High Courts12 Nov 1962
Mansinh Surajsinh Vs Jamnadas and Bros. and Others
Bombay High Court · AIR 1964 Bom 49 : (1963) 65 BOMLR 484 : (1963) ILR (Bom) 623
High Courts12 Nov 1962
Raichand Gulabchand Vs Dattatraya Shankar Mote and Others
Bombay High Court · AIR 1964 Bom 1 : (1963) 65 BOMLR 510 : (1963) ILR (Bom) 509 : (1963) MhLj 756
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 4Registration Act, 1908 — Section 52, 55Transfer of Property Act, 1882 — Section 100, 3, 5, 58
High Courts06 Nov 1962
Mathur Alloy Steels Pvt. Ltd. and Another Vs Union of India and Others
Bombay High Court · (1993) 2 LLJ 471
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts19 Oct 1962
H.H. Maharani Shri Vijaykuverba Saheb of Morvi and Another Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 594
Income Tax Act, 1922 — Section 4(3)
High Courts17 Oct 1962
Gaurishanker Kedia Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 655
Income Tax Act, 1922 — Section 22(2), 23(4), 27, 30, 30(1)
High Courts16 Oct 1962
D.P. Wadia and Sons Vs Commissioner of Income Tax, Poona
Bombay High Court · (1963) 50 ITR 761
Income Tax Act, 1922 — Section 22(2), 23(2)
High Courts15 Oct 1962
Kohinoor Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 578
Income Tax Act, 1922 — Section 10(2A)
High Courts13 Oct 1962
Killick Nixon and Co. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1963) 49 ITR 244
Income Tax Act, 1922 — Section 12B
High Courts12 Oct 1962
Haji Latif Gani, Nagpur Vs Abdul Rashid Sheikh Mohammad Khan
Bombay High Court · (1963) MhLj 361
Minimum Wages Act, 1948 — Section 20
High Courts11 Oct 1962
Cursetji J. Dubash Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 49 ITR 671
Income Tax Act, 1922 — Section 16(3), 23(5), 30(1), 66
High Courts10 Oct 1962
Trustees of Chaturbhuj Raghavji Trust Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1963) 50 ITR 693
Income Tax Act, 1922 — Section 41, 9(1)
High Courts05 Oct 1962
Commissioner of Income Tax, Bombay City II Vs Union Co-operative Insurance Society Ltd.
Bombay High Court · (1963) 49 ITR 533
Income Tax Act, 1922 — Section 10(7)Income Tax Rules, 1922 — Rule 6