High Courts15 Sept 1971
The Municipal Corporation of Greater Bombay Vs Pandit Vishwanath Atmaram Mishra
Bombay High Court · (1974) 76 BOMLR 112
Bombay Municipal Corporation Act, 1888 — Section 304, 351
COURT ARCHIVE
Bombay High Court judgments, 1971
172 judgments · page 3 of 9
High Courts10 Sept 1971
The Laxmi Co-operative Bank Ltd., Sholapur Vs Mohan Govind Diwanji and Another
Bombay High Court · AIR 1972 Bom 354 : (1972) 74 BOMLR 186 : (1972) ILR (Bom) 1033 : (1972) MhLj 423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25Constitution of India, 1950 — Article 226
High Courts06 Sept 1971
Tham Chew Chong Vs State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 613
Bombay Land Requisition Act, 1948 — Section 4(3), 6(4)(a)
High Courts01 Sept 1971
Bank of India Ltd. Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd.
Bombay High Court · (1972) 42 CompCas 211
Companies Act, 1956 — Section 154, 2(12), 390, 391, 391(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 23(1)
High Courts01 Sept 1971
Suka Ishram Chaudhari Vs Jamnabai Ranchodas Gujarathi and Others
Bombay High Court · AIR 1972 Bom 273 : (1972) 74 BOMLR 220 : (1972) MhLj 477
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Constitution of India, 1950 — Article 227
High Courts31 Aug 1971Dismissed
Bhaurao Dagadu Thakur Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 304 : (1972) MhLj 604
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20, 310, 311General Clauses Act, 1897 — Section 26
High Courts28 Aug 1971
Baban Krishnarao Misal Vs Narayan Yeshwant Godse and Others
Bombay High Court · AIR 1972 Bom 375 : (1972) 74 BOMLR 310 : (1972) ILR (Bom) 1284 : (1972) MhLj 560
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33
High Courts27 Aug 1971
Bhikubai Bhima Gaidhane and Another Vs Khandu Daji Pagar and Another
Bombay High Court · AIR 1973 Bom 101 : (1972) 74 BOMLR 698
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32
High Courts25 Aug 1971
Bhaurao Dagdagu Thakur Vs The State of Maharashtra
Bombay High Court · (1973) 1 LLJ 153
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20(2), 310, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts20 Aug 1971Dismissed
American Express Bakery Vs The Employees'' State Insurance Corporation
Bombay High Court · (1972) 74 BOMLR 138 : (1972) MhLj 353
Employees State Insurance Act, 1948 — Section 2, 39, 74, 82Factories Act, 1948 — Section 2, 30, 39
High Courts20 Aug 1971
Sabir Ahmed Lal Mohamed Vs State of Maharashtra
Bombay High Court · AIR 1972 Bom 296 : (1972) 74 BOMLR 161 : (1972) CriLJ 1437
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 26(34)Constitution of India, 1950 — Article 20(2)Motor Vehicles Act, 1939 — Section 17(1)
High Courts17 Aug 1971
Govinda Zibla doye Vs Udhao Dharmaji Nikhade and Others
Bombay High Court · AIR 1972 Bom 169 : (1972) ILR (Bom) 1000 : (1972) MhLj 588
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 21(1), 36(1), 43(14A)
High Courts12 Aug 1971
Commissioner of Income Tax, Bombay City-II Vs H. Holck Larsen
Bombay High Court · (1972) 85 ITR 467
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts12 Aug 1971
Shrikant Pundlikrao Ganorkar Vs The Assistant Collector, Achalpur Tahsil Achalpur and District Amravati and Another
Bombay High Court · AIR 1972 Bom 128 : (1972) ILR (Bom) 834 : (1971) MhLj 80
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20, 21, 49
High Courts11 Aug 1971
Framroze Rustomji Paymaster and Others Vs British Burmah Petroleum Co. Ltd. and Others
Bombay High Court · (1976) 78 BOMLR 642 : (1976) 46 CompCas 587
Bombay Court Fees Act, 1959 — Section 6, 9Civil Procedure Code, 1908 (CPC) — Section 21Companies Act, 1956 — Section 592, 599, 602
High Courts10 Aug 1971
H. Holck Larsen Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1972) 85 ITR 285
Income Tax Act, 1961 — Section 5
High Courts05 Aug 1971
Sulabai Jagannath Vharkate Vs Jagannath Sonaji Vharkate
Bombay High Court · (1972) 74 BOMLR 295 : (1972) MhLj 553
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 114, 14
High Courts05 Aug 1971
C.H. Shah Vs S.S. Malpathak and Others
Bombay High Court · AIR 1973 Bom 14 : (1972) 74 BOMLR 505 : (1972) MhLj 816
Evidence Act, 1872 — Section 114, 63, 65, 67, 68
High Courts03 Aug 1971
The Chief Officer, Sangli Municipal Council Vs The Khadya Peya Vikretas Malak Sangh Sangli
Bombay High Court · (1972) 74 BOMLR 727
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 24, 7
High Courts03 Aug 1971
Commissioner of Income Tax, Bombay City I Vs Tanubai D. Desai
Bombay High Court · (1972) 84 ITR 713 : (1972) MhLj 517
Income Tax Act, 1922 — Section 10(2)Trusts Act, 1882 — Section 51, 94, 95