COURT ARCHIVE

Bombay High Court judgments, 1970

246 judgments · page 11 of 13

High Courts04 Feb 1970Dismissed

Erandol Taluka Gramodyog Utpadak Sahakari Society Vs M/s. Sunil Waste Corporation

Bombay High Court · (1970) MhLj 923

Civil Procedure Code, 1908 (CPC) — Section 38, 47Limitation Act, 1963 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 164

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High Courts04 Feb 1970

Erandol Taluka Gramodyog, Utpadak Sahakari Society, Erandol Vs Sunil Waste Corporation

Bombay High Court · AIR 1971 Bom 91 : (1970) 72 BOMLR 620 : (1970) 6 CompLJ 212 : (1970) MhLj 923

Civil Procedure Code, 1908 (CPC) — Section 38, 47Limitation Act, 1963 — Section 3Partnership Act, 1932 — Section 69(1), 69(2)

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High Courts04 Feb 1970

State Vs Shantilal Vallabhadas Pandya

Bombay High Court · (1970) 72 BOMLR 905 : (1970) CriLJ 952

Central Provinces and Berar Municipalities Act, 1922 — Section 218Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 4(1), 60, 63Maharashtra Municipalities Act, 1965 — Section 26, 26(2), 26(3), 26(4), 27

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High Courts03 Feb 1970

P.D. Ghanekar Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1971) 80 ITR 236

Income Tax Act, 1922 — Section 4(3)

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High Courts03 Feb 1970Allowed

Santdas and another Vs Sheodayal Gurudasmal

Bombay High Court · (1970) MhLj 419

Bombay Stamp Act, 1958 — Section 2(c)(ii), 2(o)(ii), 33, 34, 4Partnership Act, 1932 — Section 39, 40, 40, 41, 41Stamp Act, 1899 — Section 2(5), 2(5)(a), 4, 5, 6

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High Courts03 Feb 1970

Shah Prabhudas Gulabchand Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1970) 77 ITR 870

Income Tax Act, 1922 — Section 26A

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High Courts03 Feb 1970

Santdas Moolchand Jhangiani and Another Vs Sheodayal Gurudasmal Massand

Bombay High Court · AIR 1971 Bom 237 : (1971) 73 BOMLR 42 : (1971) ILR (Bom) 457 : (1970) MhLj 419

Bombay Stamp Act, 1958 — Article 13, 47, 2, 2(5), 4Partnership Act, 1932 — Section 39, 40, 41, 43, 44

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High Courts03 Feb 1970

Ramkrushna Gangaram Rathi and Another Vs Kisan Zingraji Madke and Others

Bombay High Court · AIR 1971 Bom 305 : (1971) ILR (Bom) 885 : (1970) MhLj 836

Bombay District Municipal Act, 1901 — Section 23(7)Central Provinces and Berar Municipalities Act, 1922 — Section 18AMaharashtra Municipalities (Conduct of Business) Rules, 1966 — Rule 16, 24

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High Courts03 Feb 1970Dismissed

Ramkrusna and another Vs Kisan Zingraji Madke and others

Bombay High Court · (1970) MhLj 836

Penal Code, 1860 (IPC) — Section 21

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High Courts02 Feb 1970

Commissioner of Income Tax (Central), Bombay Vs P.K. Badiani

Bombay High Court · (1970) 76 ITR 369

Income Tax Act, 1922 — Section 10(2), 2(6A)

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High Courts31 Jan 1970

V.M. Deshpande and Another Vs V.S. Kondaskar, Official Liquidator

Bombay High Court · AIR 1971 Bom 174 : (1970) 72 BOMLR 698

Bombay General Clauses Act, 1904 — Section 7Companies (Amendment) Act, 1960 — Section 165(2), 187Companies Act, 1913 — Section 169, 171, 211, 228, 229

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High Courts31 Jan 1970

In Re: Colaba Land and Mills Co. Ltd.

Bombay High Court · (1970) 40 CompCas 1065

Companies Act, 1956 — Section 446(1)Income Tax Act, 1961 — Section 142, 142(1), 147, 148, 46(2)

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High Courts30 Jan 1970Dismissed

Govindrao Dajibarao and others Vs Collector, Akola and others

Bombay High Court · (1971) MhLj 119

Land Acquisition Act, 1894 — Section 4, 6

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High Courts30 Jan 1970

Dudharam Janardan Chimurkar Vs Balaji Raghobaji Band and Another

Bombay High Court · AIR 1971 Bom 94 : (1971) MhLj 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, 47

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High Courts28 Jan 1970Allowed

Vishwanath Sadashiv Karandikar Vs Gokuldas Ramdas Gujar

Bombay High Court · (1970) MhLj 738

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High Courts28 Jan 1970Allowed

Babulal Vithoba Vs Jagannath Sakharamji Somkuwar

Bombay High Court · (1970) 72 BOMLR 835 : (1970) MhLj 481

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28

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High Courts27 Jan 1970

Narayan Sampat Jawanjal Vs Harinarayan Sukhdeo and Others

Bombay High Court · AIR 1971 Bom 89 : (1971) ILR (Bom) 599 : (1971) MhLj 95

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 125Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Constitution of India, 1950 — Article 227

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High Courts23 Jan 1970

H.N. Patwardhan Vs Commissioner of Income Tax, Poona

Bombay High Court · (1970) 76 ITR 279

Income Tax Act, 1922 — Section 16(3)

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High Courts23 Jan 1970Allowed

Mrs. Piadad Fernandez Vs K.M. Ramesh

Bombay High Court · (1970) 72 BOMLR 569(1)

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts22 Jan 1970Allowed

M.K. Khan Vs Competent Authority, Assistant Housing Commissioner (Estate Management), Maharashtra Housing Board

Bombay High Court · (1970) 72 BOMLR 630 : (1971) MhLj 61

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 227, 329Transfer of Property Act, 1882 — Section 108

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