COURT ARCHIVE

Bombay High Court judgments, 1970

246 judgments · page 8 of 13

High Courts13 Mar 1970

E.A.S. Ramakrishna Vs The Union of India

Bombay High Court · (1970) 72 BOMLR 852 : (1971) 1 LLJ 441 : (1971) MhLj 113

Constitution of India, 1950 — Article 310(1)Government of India Act, 1919 — Section 96(1)BLimitation Act, 1908 — Article 102, 36

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High Courts13 Mar 1970Dismissed

Gurapadappa Sidramappa Jamma Vs Vidyachandra Raoji Mehata

Bombay High Court · (1970) 72 BOMLR 867 : (1971) MhLj 162

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts12 Mar 1970Allowed

Shakila Banu Golam Mustafa Momin Vs Gulam Mustafa Abdul Hamid Momin

Bombay High Court · (1970) MhLj 904

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts12 Mar 1970

Commissioner of Income Tax, Bombay City - I Vs Scindia Steam Navigation Co. Ltd.

Bombay High Court · (1971) 80 ITR 589

Income Tax Act, 1922 — Section 10(5), 31(3)

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High Courts12 Mar 1970

Shakila Banu Vs Gulam Mustafa

Bombay High Court · AIR 1971 Bom 166 : (1970) 72 BOMLR 623 : (1971) ILR (Bom) 714 : (1970) MhLj 904

Civil Procedure Code, 1908 (CPC) — Section 100, 96Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts11 Mar 1970Allowed

Kesu Pandu Yelawande Vs Indubai Ankush Khandagale

Bombay High Court · (1970) 72 BOMLR 471 : (1970) MhLj 751

General Clauses Act, 1897 — Section 8Hindu Succession Act, 1956 — Section 14, 15, 16, 6Transfer of Property Act, 1882 — Section 3

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High Courts10 Mar 1970

Commissioner of Income Tax, Bombay Central Vs Rajkumar Mills Ltd., Indore

Bombay High Court · (1971) 80 ITR 244

Factories Act, 1948 — Section 79, 80Income Tax Act, 1922 — Section 10(2)

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High Courts09 Mar 1970

State Vs Tokaram Zingraji Mohkar and Others

Bombay High Court · (1972) CriLJ 1087

Bombay Prevention of Gambling Act, 1887 — Section 12(a)

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High Courts09 Mar 1970

State of Maharashtra Vs Kalabai Natthuji Rajurkar and Others

Bombay High Court · (1970) CriLJ 1294 : (1970) MhLj 475

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts09 Mar 1970

Ex parte: Girdharlal Shankar Dave

Bombay High Court · AIR 1971 Bom 362 : (1971) 73 BOMLR 397 : (1971) MhLj 652

Bankruptcy (Amendment) Act, 1914 — Section 1(2)Married Womens Property Act, 1882 — Section 1(5)Presidency Towns Insolvency Act, 1909 — Section 11

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High Courts06 Mar 1970

Commissioner of Income Tax, Bombay City I Vs Western India Oil Distributing Co. Ltd.

Bombay High Court · (1971) 81 ITR 32

Income Tax Act, 1922 — Section 10(2), 12

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High Courts06 Mar 1970

Champion Engineering Works Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1971) 81 ITR 273

Income Tax Act, 1922 — Section 10(2)

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High Courts05 Mar 1970

Premier Automobiles Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1971) 80 ITR 415

Income Tax Act, 1922 — Section 10(2)

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High Courts05 Mar 1970

Shrikant Textiles Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1971) 81 ITR 222

Central Excise Rules, 1944 — Rule 9(2)Income Tax Act, 1961 — Section 37

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High Courts05 Mar 1970Allowed

The State of Maharashtra Vs Baba Joseph

Bombay High Court · (1970) 72 BOMLR 830

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 414, 457

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High Courts04 Mar 1970

Dhanrajmal Gobindram and Company Private Ltd. Vs The State of Maharashtra

Bombay High Court · (1970) 72 BOMLR 495 : (1970) MhLj 873

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24Penal Code, 1860 (IPC) — Section 198, 341, 451

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High Courts04 Mar 1970

Dady R.D. Wadia Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1971) 81 ITR 289

Income Tax Act, 1922 — Section 16(3)

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High Courts03 Mar 1970

The State of Maharashtra Vs Kalabai Nathuji Rajurkar

Bombay High Court · (1970) 72 BOMLR 899

Criminal Procedure Code, 1808 — Section 145

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High Courts03 Mar 1970

Industrial Development and Investment Co. Pvt. Ltd. Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1971) 82 ITR 642

Income Tax Act, 1922 — Section 10(1), 10(2)

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High Courts27 Feb 1970Dismissed

Bhika Poona Kanpate and others Vs Civil Judge, Junior Division, Gondia and others

Bombay High Court · (1970) MhLj 648

Bombay Village Panchayats Act, 1958 — Section 15

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