High Courts27 Feb 1970Allowed
Tukaram Sitaram Gore Vs State of Maharashtra
Bombay High Court · (1970) MhLj 763
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Bombay High Court judgments, 1970
246 judgments · page 9 of 13
High Courts27 Feb 1970
Shewaram D. Bhatia Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1971) 82 ITR 638
Income Tax Act, 1922 — Section 24B(2), 34(1)
High Courts27 Feb 1970
Bhagwati Devi Vs Nagpur Corporation
Bombay High Court · (1971) 73 BOMLR 359 : (1970) MhLj 624
City of Nagpur Corporation Act, 1948 — Section 127, 388
High Courts27 Feb 1970
Tukaram Sitaram Gore Vs State
Bombay High Court · AIR 1971 Bom 164 : (1970) 72 BOMLR 492 : (1971) CriLJ 767 : (1971) MhLj 79
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 268(2)Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 116
High Courts27 Feb 1970
Bhika Poona Kanpate Vs The Civil Judge, Junior Division, Gondia and Others
Bombay High Court · AIR 1971 Bom 277 : (1971) 73 BOMLR 352 : (1971) ILR (Bom) 654 : (1970) MhLj 648
Bombay village Panchayats Act, 1958 — Section 10(3), 15, 26Bombay village Panchayats Election Rules, 1959 — Rule 32, 32(3), 32(4), 33, 34Maharashtra Zilla Parishad Election Rules, 1962 — Rule 61, 62, 64, 65, 66
High Courts27 Feb 1970
Dev Chavata and Another Vs Ganesh Mahadeo Deshpande and Another
Bombay High Court · AIR 1970 Bom 412 : (1970) 72 BOMLR 469
Bombay Public Trusts Act, 1950 — Section 50, 52A, 75, 79, 80Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Article 142, 29, 29(2), 3(4)
High Courts26 Feb 1970
The State of Maharashtra Vs Century Spinning and Manufacturing Co., Ltd.
Bombay High Court · (1970) 72 BOMLR 585 : (1971) MhLj 1022
Essential Commodities Act, 1955 — Section 10, 2, 3, 4, 7Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 307
High Courts26 Feb 1970
Commissioner of Income Tax, Bombay City I Vs Solomon Moses
Bombay High Court · (1971) 81 ITR 30
Income Tax Act, 1922 — Section 10(1), 10(2)(XI)
High Courts26 Feb 1970
Commissioner of Income Tax Vs H.G. Date
Bombay High Court · (1971) 82 ITR 71
Income Tax Act, 1922 — Section 2, 4(3), 66
High Courts26 Feb 1970
Commissioner of Income Tax, Poona Vs H.G. Date
Bombay High Court · (1971) 82 ITR 71
Income Tax Act, 1922 — Section 2(1), 4(3)
High Courts25 Feb 1970
Kamlesh and another Vs Sukudeo
Bombay High Court · (1971) MhLj 537
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 25, 25(1), 25(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 114
High Courts25 Feb 1970Allowed
Mastanshah Didarshah Fakir Vs Umarshah Hattushah Fakir
Bombay High Court · (1970) 72 BOMLR 820 : (1970) MhLj 587
Penal Code, 1860 (IPC) — Section 188, 447
High Courts25 Feb 1970
Official Liquidator, Nagpur Glass Works Ltd. Vs (In Liquidation) V.D.P. Ogale and Others
Bombay High Court · (1971) 73 BOMLR 333 : (1971) 41 CompCas 524 : (1970) MhLj 686
Companies Act, 1956 — Section 115, 235, 477, 477(5), 477(6)
High Courts25 Feb 1970
Kamalesh Dashrath Fokmare and Another Vs Sukudoe Pundlik Mahalle
Bombay High Court · AIR 1972 Bom 81
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 30(1), 36(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 114, 2(26), 2(32)
High Courts23 Feb 1970
Commissioner of Income Tax (Central), Bombay Vs Gannon Dunkerley and Co. Ltd.
Bombay High Court · (1971) 79 ITR 637
Income Tax Act, 1922 — Section 23A
High Courts21 Feb 1970
Commissioner of Income Tax, Bombay City I Vs K.A. Patch
Bombay High Court · (1971) 81 ITR 413
Income Tax Act, 1961 — Section 72
High Courts20 Feb 1970Allowed
Ayodhyaprasad Nathulal Jaiswal Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 901 : (1970) MhLj 498
Bombay Prohibition Act, 1949 — Section 12, 18, 24A, 59A, 60
High Courts20 Feb 1970
Union of India Vs Ramprasad Mulchand Agarwal
Bombay High Court · AIR 1971 Bom 52 : (1972) 74 BOMLR 577 : (1971) ILR (Bom) 1307 : (1971) MhLj 167
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 13(1)Civil Procedure Code, 1908 (CPC) — Section 115, 28(1), 29(1), 29(2), 9Railways Act, 1890 — Section 72, 77C
High Courts19 Feb 1970Dismissed
Shioshankar Vs S. G. Daithankar, S. D.O Spl. C. Appln. No. 157 of 1969
Bombay High Court · (1970) MhLj 861
Maharashtra Municipalities Act, 1965 — Section 55(1)
High Courts19 Feb 1970
Commissioner of Income Tax, Bombay City I Vs Agarwal and Company
Bombay High Court · (1970) 77 ITR 894
Income Tax Act, 1922 — Section 12B