High Courts24 Jun 1970
Madhukar Ganpatrao Somvanshi Vs Sheshrao Narayanrao Biradar and Others
Bombay High Court · AIR 1972 Bom 129 : (1971) 73 BOMLR 720 : (1971) ILR (Bom) 1592 : (1971) MhLj 961
COURT ARCHIVE
Bombay High Court judgments, 1970
246 judgments · page 6 of 13
High Courts24 Jun 1970Dismissed
Madhukar Ganpatrao Somvanshi Vs Sheshrao Varayanrao Biradar
Bombay High Court · (1971) MhLj 961
Constitution of India, 1950 — Article 225, 327, 329(b), 62, 71Maharashtra Co-operative Societies Act, 1960 — Section 91, 92Representation of the People Act, 1951 — Section 80
High Courts18 Jun 1970
Sahadu Bala Botre Vs Namdeo Bapuji Karale
Bombay High Court · (1971) MhLj 1014
High Courts18 Jun 1970
Gajanan Mahadeo Yerekar and Another Vs State of Maharashtra and Another
Bombay High Court · AIR 1971 Bom 357 : (1971) ILR (Bom) 964 : (1971) MhLj 193
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 122, 122(3), 122(4), 19, 20
High Courts18 Jun 1970
Sahadu Bala Botra and Another Vs Namdeo Bapuji Karale and Others
Bombay High Court · AIR 1972 Bom 25 : (1971) 73 BOMLR 318 : (1971) MhLj 1014
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84
High Courts17 Jun 1970
Jambu Anna and Others Vs Bapu and Others
Bombay High Court · AIR 1972 Bom 141 : (1971) 73 BOMLR 606 : (1971) ILR (Bom) 772 : (1972) MhLj 43
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Jun 1970
P.R. Kokil Vs The General Manager, South Central Railway
Bombay High Court · (1972) 74 BOMLR 124
Industrial Disputes Act, 1947 — Section 2
High Courts29 Apr 1970
K.I. Suratwala and Co. Vs Mahmud Bidi Works Sholapur and Others
Bombay High Court · AIR 1972 Bom 238 : (1972) 74 BOMLR 131 : (1972) ILR (Bom) 317 : (1972) MhLj 340
Bombay Money Lenders Act, 1946 — Section 2(6), 2(9), 25Stamp Act, 1899 — Section 35Usurious Loans Act, 1918 — Section 2(2)
High Courts28 Apr 1970Allowed
Narayanrao Shamrao Deshmdkh and others Vs State of Maharashtra and others
Bombay High Court · (1970) MhLj 913
Hindu Succession Act, 1956 — Section 6, 8
High Courts28 Apr 1970
The Special Land Acquisition Officer, Girna Project Vs Bhogilal Lalchand Gujarati
Bombay High Court · (1970) 72 BOMLR 857 : (1971) MhLj 106
Civil Procedure Code, 1908 (CPC) — Section 2, 3Land Acquisition Act, 1894 — Section 11, 18, 23, 26, 3
High Courts28 Apr 1970
Expanded Metal Depot Private Ltd. Vs Commissioner of Income Tax, Bombay City - III
Bombay High Court · (1971) 80 ITR 483
Income Tax Act, 1922 — Section 10(2)
High Courts28 Apr 1970
Narayanrao Shamrao Deshmukh and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1971 Bom 158 : (1970) MhLj 913
Hindu Succession Act, 1956 — Section 6, 8Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(11), 2(20), 2(22), 4
High Courts27 Apr 1970
M/s. Murarilal Vs B.R. Vad
Bombay High Court · (1971) MhLj 480
Constitution of India, 1950 — Article 133, 133(1), 226
High Courts27 Apr 1970
Commissioner of Income Tax, Bombay City I Vs Anglo-french Drug Co. (Eastern) Pvt. Ltd.
Bombay High Court · (1971) 81 ITR 593
Income Tax Act, 1961 — Section 4
High Courts27 Apr 1970
Muralilal Mahabir Prasad and Others Vs B.R. Vad and Others
Bombay High Court · AIR 1972 Bom 15 : (1971) 73 BOMLR 249 : (1971) MhLj 480
Constitution of India, 1950 — Article 133, 133(1), 226
High Courts24 Apr 1970
Bombay Burmah Trading Corporation Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1971) 81 ITR 777
Income Tax Act, 1922 — Section 10, 10(2)
High Courts22 Apr 1970
Shankar Gopal Jagdale Vs Prabhakar Dattatraya Kulkarni
Bombay High Court · (1970) 72 BOMLR 695
Constitution of India, 1950 — Article 227
High Courts17 Apr 1970
B.S. Heera Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1971) 81 ITR 140
Income Tax Act, 1922 — Section 4(1)
High Courts14 Apr 1970Dismissed
Shivaji Narayan Shinde Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 215 : (1971) MhLj 864
Penal Code, 1860 (IPC) — Section 24, 25, 420, 463, 464
High Courts14 Apr 1970
Dhondiram Dalichand Vs Commissioner of Income Tax, Poona
Bombay High Court · (1971) 81 ITR 609
Income Tax Act, 1922 — Section 13