High Courts11 Apr 1970
Vishwanath Revansiddappa Lingshetti Vs Shivshankar Basappa Ningshetti
Bombay High Court · (1972) 74 BOMLR 714
COURT ARCHIVE
Bombay High Court judgments, 1970
246 judgments · page 7 of 13
High Courts11 Apr 1970
Commissioner of Income Tax, Bombay City I Vs Nadiad Electric Supply Co. Ltd., Bombay
Bombay High Court · (1971) 80 ITR 650
Income Tax Act, 1961 — Section 4
High Courts09 Apr 1970
Commissioner of Income Tax, Bombay City II
Bombay High Court · (1972) 83 ITR 136
Income Tax Act, 1922 — Section 41
High Courts06 Apr 1970
Hindusthan Klockner Switchgear Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1971) 81 ITR 20
Income Tax Act, 1961 — Section 37(1)
High Courts03 Apr 1970Dismissed
Satpalsing Arora Vs Santdas Prabhudas Malkani
Bombay High Court · (1971) 73 BOMLR 777
Constitution of India, 1950 — Article 226, 227, 228
High Courts03 Apr 1970
Ganesh Narayan Kulkarni Vs Ganesh Ramchandra Joshi and Others
Bombay High Court · AIR 1971 Bom 16 : (1970) 72 BOMLR 741 : (1971) ILR (Bom) 1556 : (1971) MhLj 87
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 97Limitation Act, 1908 — Article 11A, 144Limitation Act, 1963 — Article 65, 98
High Courts03 Apr 1970
Pushpabai Shankerlal Sura and Others Vs The Official Liquidator, Sholapur Oil Mills Ltd.
Bombay High Court · AIR 1970 Bom 271 : (1969) 71 BOMLR 472 : (1971) ILR (Bom) 195
Arbitration Act, 1940 — Article 3, 4Bombay Court Fees Act, 1959 — Article 1, 13, 7, 49Civil Procedure Code, 1908 (CPC) — Section 2(2), 73
High Courts31 Mar 1970
Nirmala M. Doshi Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1971) 82 ITR 648
Income Tax Act, 1922 — Section 12(2)
High Courts31 Mar 1970Dismissed
State Vs Narhar Sakharam Dande
Bombay High Court · (1970) 72 BOMLR 908 : (1970) MhLj 494
Penal Code, 1860 (IPC) — Section 67, 68, 69, 70
High Courts31 Mar 1970
Hingir Rampur Coal Co. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1971) 81 ITR 633
Income Tax Act, 1922 — Section 10(2)
High Courts26 Mar 1970
Commissioner of Income Tax, Bombay City II Vs Deviprasad Khandelwal and Co. Ltd.
Bombay High Court · (1971) 81 ITR 460
Income Tax Act, 1922 — Section 66, 66(1), 66(2)
High Courts25 Mar 1970
Official Liquidator of The Sakeeria Cotton Mills Ltd. (In Liquidation) Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1971) 81 ITR 528
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts20 Mar 1970Allowed
State of Maharashtra Vs Kamalaji Hemraj Sharma
Bombay High Court · (1970) MhLj 434
Bombay Prevention of Gambling Act, 1887 — Section 12, 12A, 4, 5, 6
High Courts20 Mar 1970
Commissioner of Income Tax (Central), Bombay Vs Gannon Dunkerley and Co. Ltd., Bombay
Bombay High Court · (1971) 81 ITR 136
Income Tax Act, 1922 — Section 23A
High Courts20 Mar 1970
Navnitlal C. Jhaveri Vs Commissioner of Income Tax, Bombay City - I, Bombay
Bombay High Court · (1971) 80 ITR 582
Income Tax Act, 1922 — Section 2(6A)
High Courts18 Mar 1970
Commissioner of Income Tax, Bombay City-II Vs Public Utilities Investment Trust Ltd.
Bombay High Court · (1983) 143 ITR 236
Income Tax Act, 1922 — Section 4A
High Courts18 Mar 1970Allowed
Chandrabai Panuurang Ramghandra Bidwekar Vs Nanji Jaywant
Bombay High Court · (1970) MhLj 748
High Courts18 Mar 1970
Chandrabai Pandurang Bidwekar Vs Nanji Jaywant
Bombay High Court · AIR 1971 Bom 115 : (1970) 72 BOMLR 503 : (1970) MhLj 748
Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 105
High Courts17 Mar 1970
D.P. Kelkar Vs Ambadas Keshav Bajaj and Others
Bombay High Court · AIR 1971 Bom 124 : (1971) 73 BOMLR 260 : (1971) 22 FLR 268 : (1971) ILR (Bom) 910 : (1971) LabIC 429 : (1971) MhLj 69
Companies Act, 1913 — Section 408, 409Industrial Disputes Act, 1947 — Section 25Payment of Bonus Act, 1965 — Section 1(3), 10, 11, 12, 13
High Courts16 Mar 1970Allowed
State of Maharashtra Vs Gambhirdas Amarchand
Bombay High Court · (1971) 73 BOMLR 40 : (1970) MhLj 460
Bombay Shops and Establishments Act, 1948 — Section 52(b)