High Courts09 Jan 1970Dismissed
Bandulal Radhakisan Vs Harihar Ramchandra Sansthan, Akola and 3 others
Bombay High Court · (1971) MhLj 43
Negotiable Instruments Act, 1881 (NI) — Section 28
COURT ARCHIVE
Bombay High Court judgments, 1970
246 judgments · page 13 of 13
High Courts09 Jan 1970
Menkabai Vs Manohar Mukundrao Deshpande and Others
Bombay High Court · AIR 1971 Bom 21 : (1971) 73 BOMLR 478 : (1972) ILR (Bom) 413 : (1970) MhLj 927
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(b), Order 33 Rule 1, Order 44 Rule 2, 1, 121
High Courts07 Jan 1970Dismissed
Atmaram Vs Prabhawatibai and others
Bombay High Court · (1970) MhLj 805
Specific Relief Act, 1963 — Section 6
High Courts07 Jan 1970
Madansa Annasa Jain Vs Union of India and Another
Bombay High Court · AIR 1971 Bom 34 : (1972) 74 BOMLR 568 : (1971) MhLj 338
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 30, 31, 36, 48, 49Railways Act, 1989 — Section 55, 56, 72, 77
High Courts07 Jan 1970
Rijhumal Valiram and Others Vs Commissioner of Income Tax, Bombay City - I
Bombay High Court · (1971) 80 ITR 491
Income Tax Act, 1922 — Section 4
High Courts07 Jan 1970
Atmaram Panduji Tidke Vs Prabhawatibai Dattatraya Pakode and Others
Bombay High Court · AIR 1971 Bom 148 : (1971) 73 BOMLR 470 : (1970) MhLj 805
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 100(12), 100(2), 120, 124Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6)Specific Relief Act, 1963 — Section 6