Latest Judgements
Filters
Reset filtersFound 0 result
Showing 261- 270 of 0 result for ""
Updated just now
R.M. Vora Vs The Japan Cotton Trading Co. Ltd.
Blackwell, J.@mdashThis is a suit for damages for wrongful dismissal. In the written statement, the defendants submit inter alia that the suit isbarred by the law of limitation. By a consent Judge''s order, dated August…
Citation
Acts
Commissioner of Income Tax, Bombay Vs Balvantrai S. Jain
Kotval, C.J.@mdashThough the question referred to us has been couched in somewhat wide language as follows :Whether, on the facts and in the circumstances of the case, the proceedings initiated u/s 34 of the Indian Inco…
Citation
Acts
Kamal Chintaman Mithari and Others Vs Ganpatrao Ramchandra Powar
1. This appeal raises an interesting question u/s 5(11)(c) of the Bombay Rents Hotel and Lodging House Bates Control Act, 1947 (hereinafterreferred to as the ""said Act""), The facts necessary for appreciation of the co…
Citation
Acts
Jaleel Khan Vs Assistant Secretary, Home Deptt. (Spl.), Government of Maharashtra and another
Rege, J.@mdashThis is a petition under Art. 226 of the Constitution of India by detenu detained under the detention order dated 20th February,1981 made under Conservation of Foreign Exchange Prevention of Smuggling Acti…
Citation
Acts
Smt. Ramuben Bhimji and Others Vs Padmabai and Others
1. Whether the Agreement of 1st December 1962 created a licence or a lease is a short question that arises for determination in the presentAppeal.2. The learned Judge of the trial Court by his impugned judgment and decr…
Citation
Acts
Gulam Hussain Ahmedali and Co. Vs Trustees of the Port of Trust, Bombay
This Judgment has been overruled by : Trustees of the Port of Bombay Vs. Premier Automobiles Ltd., AIR 1981 SC 1982 : (1981) 1SCC 228 : (1981) 1 SCR 532Tarkunde, J.@mdashThis suit was filed in the Bombay Small Causes Co…
Citation
Acts