COURT ARCHIVE

Bombay High Court judgments, 1971

172 judgments · page 2 of 9

High Courts10 Nov 1971

Jalna Consumers'' Co-operative Society Ltd. Vs Hiralal Girdharilal

Bombay High Court · (1972) 74 BOMLR 762

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Transfer of Property Act, 1882 — Section 106, 111, 4

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High Courts09 Nov 1971

Madhav Sakharam Jondhale Vs The Sangamner Municipality

Bombay High Court · (1973) 1 LLJ 330 : (1972) MhLj 775

Bombay District Municipal Act, 1901 — Section 46Bombay Municipal Boroughs Act, 1925 — Section 58Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts08 Nov 1971Dismissed

The State of Maharashtra Vs Shivbalak Gawrishankar Dube

Bombay High Court · (1972) 74 BOMLR 561 : (1972) MhLj 808

Constitution of India, 1950 — Article 368Income Tax Act, 1961 — Section 2

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High Courts05 Nov 1971

Anaji Thamaji Patil Vs Ragho Bhivraj Patil and Another

Bombay High Court · AIR 1973 Bom 75 : (1972) 74 BOMLR 666 : (1972) MhLj 959

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Transfer of Property Act, 1882 — Section 52, 58, 65

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High Courts04 Nov 1971

V.A. Chedda Vs Bambai Mazdoor Union

Bombay High Court · (1972) 74 BOMLR 243 : (1972) MhLj 504

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2

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High Courts15 Oct 1971

Rangnath Sakharam Pawar Vs Dnyandeo Baburao Kakade

Bombay High Court · (1972) 74 BOMLR 449 : (1972) MhLj 673

Constitution of India, 1950 — Article 286Penal Code, 1860 (IPC) — Section 108, 120, 269, 277, 283

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High Courts14 Oct 1971

Lalshankar Mulji Joshi Vs Kantilal Mohanlal Parikh and Another

Bombay High Court · AIR 1972 Bom 373 : (1972) MhLj 459

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

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High Courts12 Oct 1971Allowed

Pandhari and others Vs Jagdamba Devi Deosthan, Nagpur and another

Bombay High Court · (1971) MhLj 1045

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 70, 74

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High Courts12 Oct 1971

Pandhari Ramji Timade and Others Vs Jagdamba Devi Deosthan, Nagpur and Another

Bombay High Court · AIR 1972 Bom 123 : (1972) ILR (Bom) 1074 : (1971) MhLj 1045

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 100(3), 107(1)

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High Courts06 Oct 1971Dismissed

Prabhakar Narayan Upadhyay Vs State of Maharashtra

Bombay High Court · (1972) 74 BOMLR 299 : (1972) MhLj 583

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Oct 1971Allowed

Lokumal Kishinchand Manghnani Vs Vivek Arya

Bombay High Court · (1972) 74 BOMLR 290 : (1972) MhLj 576

Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 342

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High Courts02 Oct 1971

Shanta Agarwal Vs Baldota Bros

Bombay High Court · (1974) 76 BOMLR 156

Contract Act, 1872 — Section 2, 23, 46Income Tax Act, 1961 — Section 139, 271

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High Courts30 Sept 1971

Danial H. Walcott Vs Superintendent, Nagpur Central Prison

Bombay High Court · (1972) 74 BOMLR 436

Constitution of India, 1950 — Article 226, 227Prisons Act, 1894 — Section 12, 45, 46, 51, 59

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High Courts30 Sept 1971

Danial H. Walcott J. Prisoner Vs Superintendent, Nagpur Central Prison

Bombay High Court · (1972) CriLJ 673

Prisons Act, 1894 — Section 46

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High Courts27 Sept 1971

Mohammad Akil Khan Vs Premraj Jawanmal Surana and Another

Bombay High Court · AIR 1972 Bom 217 : (1972) 74 BOMLR 225 : (1972) ILR (Bom) 1040 : (1972) MhLj 483

Land Acquisition Act, 1894 — Section 23, 3, 30, 9(1)Transfer of Property Act, 1882 — Section 55(6)

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High Courts24 Sept 1971

In The Matter of: Dhootpapeshwar Sales Corporation Private Limited

Bombay High Court · (1972) 42 CompCas 139

Companies Act, 1956 — Section 433, 434, 434(1)

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High Courts21 Sept 1971Dismissed

Shamsadbi Naga Pinjari Vs Gunvantibai Ramsnehi

Bombay High Court · (1972) 74 BOMLR 723

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Evidence Act, 1872 — Section 114, 32, 33General Clauses Act, 1897 — Section 27

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High Courts21 Sept 1971