COURT ARCHIVE

Bombay High Court judgments, 1970

246 judgments · page 12 of 13

High Courts22 Jan 1970

Piadad Fernander Vs K.M. Ramesh and Others

Bombay High Court · AIR 1970 Bom 376 : (1970) 72 BOMLR 569 : (1970) MhLj 939

Bombay Municipal Corporation Act, 1888 — Section 354, 354(1), 488Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts22 Jan 1970

The Union of India Vs Vithalsa Kisansa and Co.

Bombay High Court · AIR 1971 Bom 172

Limitation Act, 1908 — Article 31

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High Courts22 Jan 1970Dismissed

Union of India Vs Vithalsa Kisansa and Co., Subji Mandi, Akola

Bombay High Court · (1970) MhLj 767

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High Courts21 Jan 1970Dismissed

Jankibai Vs Ranu

Bombay High Court · (1971) MhLj 344

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(1)

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High Courts20 Jan 1970

Western India Oil Distributing Co. Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1970) 77 ITR 140

Income Tax Act, 1922 — Section 66(1)

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High Courts19 Jan 1970

Hiralal Dayaram Patil Vs Bhikari Sampat Shinde

Bombay High Court · (1971) 73 BOMLR 481

Transfer of Property Act, 1882 — Section 55

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High Courts19 Jan 1970

Mills Store Co. Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1971) 80 ITR 225

Income Tax Act, 1922 — Section 10(2)

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High Courts19 Jan 1970Allowed

Pratap Baburao Bhosale Vs The State of Maharashtra

Bombay High Court · (1970) 72 BOMLR 411 : (1970) MhLj 729

Bombay Police Act, 1951 — Section 124Evidence Act, 1872 — Section 27

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High Courts16 Jan 1970Allowed

Smt. Shantabai Mishra Vs Kamlakant Laxmtkant

Bombay High Court · (1970) MhLj 679

Bombay Court Fees Act, 1959 — Section 6, 6(v)(b)Suits Valuation Act, 1887 — Section 8

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High Courts16 Jan 1970

Daruvala Bros. (P) Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1971) 80 ITR 213

Income Tax Act, 1922 — Section 10(5A)

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High Courts16 Jan 1970

Shantabai Vs Kamlakant

Bombay High Court · AIR 1971 Bom 283 : (1971) 73 BOMLR 341 : (1971) ILR (Bom) 493

Bombay Court Fees Act, 1959 — Section 6, 7Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1(1)Suits Valuation Act, 1887 — Section 11, 3, 3(2), 4, 6

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High Courts15 Jan 1970

R.M. Raja (Deceased) Vs Commissioner of Income Tax, Bombay City III Bombay

Bombay High Court · (1971) 80 ITR 308

Income Tax Act, 1922 — Section 4(1)

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High Courts14 Jan 1970Allowed

State Vs Sindhi Dalwai

Bombay High Court · (1970) 72 BOMLR 396

Penal Code, 1860 (IPC) — Section 302, 84

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High Courts14 Jan 1970

Balkrishan R. Dayma Vs Bank of Jaipur Ltd. and Another

Bombay High Court · (1971) 41 CompCas 557

Contract Act, 1872 — Section 151, 152

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High Courts12 Jan 1970

Walchandnagar Industries Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1970) 76 ITR 478

Income Tax Act, 1961 — Section 10(2)Income Tax Rules, 1922 — Rule 23

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High Courts12 Jan 1970

Keshao Raghunath Deosant and Others Vs Waman Keshao Deosani and Another

Bombay High Court · AIR 1971 Bom 26 : (1971) 73 BOMLR 820 : (1970) MhLj 801

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 13, Order 26 Rule 14

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High Courts12 Jan 1970

Keshao and others Vs Waman and another

Bombay High Court · (1970) MhLj 801

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts10 Jan 1970

Ramchandra Maroti Patil Vs State of Maharashtra

Bombay High Court · (1970) MhLj 349

Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 133(1)(b), 133(1)(c)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(a), 21, 22(1)

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High Courts09 Jan 1970Dismissed

Godrej and Boyce Mfg. Co. Pvt. Ltd. Vs The Municipal Commissioner

Bombay High Court · (1970) 72 BOMLR 747

Bombay Municipal Corporation Act, 1888 — Section 218D

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High Courts09 Jan 1970Dismissed

Smt. Menkabai Vs Manohar and others

Bombay High Court · (1970) MhLj 927

Civil Procedure Code, 1908 (CPC) — Section 1, 10, 100, 101, 102

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