COURT ARCHIVE

Bombay High Court judgments, 1971

172 judgments · page 4 of 9

High Courts30 Jul 1971

Kekhasarao Sorabji Irani Vs The State of Maharashtra and Others

Bombay High Court · AIR 1972 Bom 357 : (1972) 74 BOMLR 271 : (1972) ILR (Bom) 1262 : (1972) MhLj 649

Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5Criminal Procedure Code, 1898 (CrPC) — Section 435, 438

High Courts27 Jul 1971

Ganeshrao Kishanrao Deshmukh Vs Devsingh Venkatasingh and Others

Bombay High Court · AIR 1972 Bom 369 : (1972) 74 BOMLR 316 : (1972) ILR (Bom) 978 : (1972) MhLj 661

High Courts27 Jul 1971

P.B. Bhatt and Others Vs V.R. Thakkar and Others

Bombay High Court · AIR 1972 Bom 365 : (1972) 74 BOMLR 509 : (1972) MhLj 756

Evidence Act, 1872 — Section 91, 92

High Courts27 Jul 1971

Laljibhai C. Kapadia Vs Lalji B. Desai

Bombay High Court · (1973) 43 CompCas 17

Companies Act, 1956 — Section 172, 172(1), 173, 173(1), 173(2)

High Courts27 Jul 1971

Laljibhai C. Kapadia and Another Vs Lalji B. Desai and Others

Bombay High Court · AIR 1972 Bom 276 : (1972) 74 BOMLR 85 : (1972) ILR (Bom) 917

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Companies Act, 1956 — Section 172, 172(1), 173, 173(1), 173(2)

High Courts23 Jul 1971

All India Voltas and Volkart Employees'' Federation Vs Voltas Ltd. and Another

Bombay High Court · (1972) 1 LLJ 326

Industrial Disputes Act, 1947 — Section 10(2)Payment of Bonus Act, 1965 — Section 12, 2(12), 2(13), 2(21), 4

High Courts20 Jul 1971

State Vs Yakub Ahmed

Bombay High Court · (1971) 07 BOM CK 0012

Customs Act, 1962 — Section 108, 111, 135

High Courts20 Jul 1971

Bhalchandra Dharmajee Makaji and Others Vs Alcock, Ashdown and Co. Ltd. and Others

Bombay High Court · (1972) 42 CompCas 190

Companies (Amendment) Act, 1963 — Section 10, 11Companies Act, 1956 — Section 397, 398, 402

High Courts20 Jul 1971

Sahida Ismail Vs Petko R. Salvejkov and Others

Bombay High Court · AIR 1973 Bom 18 : (1972) 74 BOMLR 514 : (1972) MhLj 798

Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 225, 372

High Courts13 Jul 1971

New Prahlad Mills (P.) Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1972) 85 ITR 480

Income Tax Act, 1922 — Section 66(2)

High Courts07 Jul 1971

Kisanlal Bachharaj Vyas Vs Mohan Chandmal and Others

Bombay High Court · AIR 1971 Bom 410 : (1971) MhLj 809

Bombay Civil Courts Act, 1869 — Section 40Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 41 Rule 11, Order 7 Rule 11, 115, 122Constitution of India, 1950 — Article 227, 227(1), 277(2)

High Courts01 Jul 1971

Raja Bahadur Motilal Bombay Mills Ltd. Vs Life Insurance Corporation of India and Others

Bombay High Court · AIR 1973 Bom 24 : (1972) 74 BOMLR 522

Bombay High Court Rules — Rule 500Constitution of India, 1950 — Article 133(1)

High Courts01 Jul 1971

Diwanchand Gupta Vs N.M. Shah and Others

Bombay High Court · AIR 1972 Bom 316 : (1972) 74 BOMLR 259 : (1972) ILR (Bom) 1417 : (1972) MhLj 524

Bombay Municipal Corporation Act, 1888 — Section 354, 471, 507, 507(2), 56(3)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 226

High Courts30 Jun 1971

Commissioner of Sales Tax, Maharashtra State, Bombay Vs Associated Electrical Industries, Nagpur-1

Bombay High Court · (1971) 28 STC 531

Central Sales Tax Act, 1956 — Section 3, 5(2)

High Courts30 Jun 1971

The Commissioner of Sales Tax, Maharashtra State, Bombay-10 Vs Hindustan Silk Mills, Bombay-2

Bombay High Court · (1972) 29 STC 99

Bombay Sales Tax Act, 1953 — Section 8, 9(1)

High Courts30 Jun 1971

Commissioner of Sales Tax Vs Patel India Pvt. Ltd.

Bombay High Court · (1971) 28 STC 516

Bombay Sales Tax Act, 1953 — Section 34(2)

High Courts30 Jun 1971

Rajan Naginds Doshi and Another Vs British Burma Petroleum Co. Ltd. and Others

Bombay High Court · (1972) 42 CompCas 197

Companies Act, 1956 — Section 2(7), 582, 583, 583(4), 584

High Courts29 Jun 1971

Commissioner of Sales Tax, Bombay Vs Siemens Engineering and Manufacturing Co. of India Ltd.

Bombay High Court · (1971) 28 STC 528

Bombay Sales Tax Act, 1959 — Section 20, 55(4), 61(1)

High Courts22 Jun 1971

The City of Nagpur Corporation Vs Sukhanandan Ahir etc.

Bombay High Court · (1972) CriLJ 535

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(i)

High Courts22 Jun 1971

The City of Nagpur Corporation Vs Sukhanandan Mahabir Ahir

Bombay High Court · (1972) 74 BOMLR 383 : (1971) MhLj 783

Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 20, 23