COURT ARCHIVE

Bombay High Court judgments, 1970

246 judgments · page 4 of 13

High Courts31 Aug 1970Dismissed

Prakash Cotton Mills Pvt. Ltd. Vs B.N. Rangwani

Bombay High Court · (1971) 73 BOMLR 200

Central Excises and Salt Act, 1944 — Section 12, 18, 3, 38, 8Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 110, 12, 124, 3

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High Courts27 Aug 1970Allowed

Shripat and others Vs Daulat

Bombay High Court · (1971) MhLj 215

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts26 Aug 1970

Prakash Cotton Mills Private Ltd. and Others Vs B.N. Rangwani and Others

Bombay High Court · AIR 1971 Bom 386 : (1971) 73 BOMLR 225 : (1971) MhLj 566

Central Excise Rules, 1944 — Rule 10, 43, 44, 45, 46Central Excises and Salt Act, 1944 — Section 2, 33, 6, 9Constitution of India, 1950 — Article 226

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High Courts25 Aug 1970

Sohansingh Bharatsingh Vs Narhar Narayan Godbole and Another

Bombay High Court · AIR 1972 Bom 67 : (1971) 73 BOMLR 282 : (1971) ILR (Bom) 975 : (1972) MhLj 49

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 106

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High Courts20 Aug 1970

Bhalchandra Ramchandra Sule Vs Uma Keshub

Bombay High Court · (1972) 74 BOMLR 128 : (1972) MhLj 331

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High Courts19 Aug 1970

Empire Dyeing and Manufacturing Co. Ltd. Vs V.P. Bhide and Others

Bombay High Court · (1977) 1 ELT 34

Central Excise Rules, 1944 — Rule 10, 19, 49, 56A, 8(1)Central Excises and Salt Act, 1944 — Section 3

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High Courts17 Aug 1970

Dattu Subhana Panhalkar Vs Gajanan Vithoba Bobhate and Another

Bombay High Court · AIR 1971 Bom 396 : (1971) 73 BOMLR 371 : (1971) MhLj 834

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Transfer of Property Act, 1882 — Section 106, 106(2), 108, 12

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High Courts14 Aug 1970Dismissed

A.H. Satranjiwala Vs The State of Maharashtra

Bombay High Court · (1972) 74 BOMLR 742

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 326

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High Courts14 Aug 1970Allowed

Voltas Limited Vs A.K. Roy

Bombay High Court · (1971) 73 BOMLR 229

Central Excises and Salt Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 226

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High Courts10 Aug 1970Allowed

Vishnu Ganu Patil Vs Maruti Santu Kurade

Bombay High Court · (1971) MhLj 857

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P, 71, 72, 74(1)(mb)Mamlatdars Court Act, 1906 — Section 16

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High Courts10 Aug 1970

Dattu Subrao Patil Vs Dattatraya Pandurang Patil and Another

Bombay High Court · AIR 1972 Bom 72 : (1971) 73 BOMLR 285 : (1972) ILR (Bom) 1129 : (1972) MhLj 75

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(2)

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High Courts08 Aug 1970Dismissed

Ramcharan Vs Resident Deputy Collector, Yeotmal and others

Bombay High Court · (1970) MhLj 975

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(f), 19(5)Transfer of Property Act, 1882 — Section 106

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High Courts08 Aug 1970

Ramcharan Ramdin Ahir Vs Resident Deputy Collector with Rent Control Appellate Powers, Yeotmal and Others

Bombay High Court · AIR 1971 Bom 203 : (1970) MhLj 975

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 1(3), 2Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 31Transfer of Property Act, 1882 — Section 106

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High Courts07 Aug 1970

K.B. Khatavkar Vs S. Taki Beligrami

Bombay High Court · (1971) 73 BOMLR 570 : (1971) 2 LLJ 445 : (1971) MhLj 753

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(10)Industrial Disputes Act, 1947 — Section 10(1), 17, 2, 25H, 5Minimum Wages Act, 1948 — Section 17, 5

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High Courts04 Aug 1970