High Courts21 Jun 1971
Balakrishna Bhaskar Paranjape Vs H.R. Gokhale
Bombay High Court · AIR 1973 Bom 32 : (1972) 74 BOMLR 508 : (1972) MhLj 820
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Representation of the People Act, 1951 — Section 83(1)
COURT ARCHIVE
Bombay High Court judgments, 1971
172 judgments · page 5 of 9
High Courts18 Jun 1971
Gujarat Wood Works Vs General Kamgar Union (Red Flag) and Another
Bombay High Court · (1971) 2 LLJ 246
Constitution of India, 1950 — Article 226
High Courts17 Jun 1971
Dadu Narayan Patil Vs Jamnibai Ragho Patil and Others
Bombay High Court · AIR 1973 Bom 192 : (1972) 74 BOMLR 625 : (1972) ILR (Bom) 910 : (1972) MhLj 912
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84Constitution of India, 1950 — Article 227
High Courts16 Jun 1971
Filmistan Private Ltd. Vs The Municipal Corporation for Greater Bombay
Bombay High Court · AIR 1973 Bom 66 : (1970) 72 BOMLR 461 : (1972) MhLj 896
Bombay Municipal Corporation Act, 1888 — Section 154Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(10)Evidence Act, 1872 — Section 63
High Courts15 Jun 1971
A.G. Pathak Vs S.L. Prasad
Bombay High Court · (1972) 74 BOMLR 136 : (1972) MhLj 346
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 66Industrial Disputes Act, 1947 — Section 10
High Courts30 Apr 1971
Shreekunwardevi Daga Vs L.G. Trivedi, Income Tax Officer, A-ward, Wardha and Others
Bombay High Court · (1972) 85 ITR 451 : (1971) MhLj 729
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 64, 64(1)
High Courts30 Apr 1971
Nagpur District Central Co-operative Bank Ltd. and Another Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and Another
Bombay High Court · AIR 1971 Bom 365
Banking Companies Act, 1949 — Section 5(1)Constitution of India, 1950 — Article 246
High Courts28 Apr 1971Dismissed
Hari Rachu Kanadi Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 891 : (1972) MhLj 191
Evidence Act, 1872 — Section 154, 25General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 120B, 161, 34
High Courts28 Apr 1971
Sarubai Vs Vinayak Govind Chandrate and Others
Bombay High Court · AIR 1973 Bom 71 : (1972) MhLj 563
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(2)
High Courts28 Apr 1971
Jaikumar Shivlal Shah and Others Vs Motilal Hirachand Gandhi and Another
Bombay High Court · AIR 1973 Bom 27 : (1972) 74 BOMLR 174 : (1972) ILR (Bom) 816 : (1972) MhLj 405
Bombay Stamp Act, 1958 — Section 35, 58Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(22), 2(5), 36
High Courts27 Apr 1971
Chandulal and Co. Vs Nihalchand Pannaji
Bombay High Court · AIR 1972 Bom 299 : (1972) 74 BOMLR 142 : (1972) ILR (Bom) 811 : (1972) MhLj 329
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts26 Apr 1971
Arthur and Co. Vs Shamji Kalidas and Co.
Bombay High Court · AIR 1972 Bom 345 : (1972) 74 BOMLR 280
Arbitration Act, 1940 — Section 2
High Courts22 Apr 1971
Devidas Narayan Kango Vs Brijlal Lakdu Bhavsar and Others
Bombay High Court · AIR 1973 Bom 72 : (1972) 74 BOMLR 110 : (1972) ILR (Bom) 800 : (1972) MhLj 315
Provincial Insolvency Act, 1920 — Section 41
High Courts22 Apr 1971
M.G. Investment and Industrial Company Ltd. Vs New Shorrock Spinning and Mfg. Co. Ltd.
Bombay High Court · (1972) 42 CompCas 145
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Companies Act, 1956 — Section 173(2), 324A, 391, 394, 394(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 23, 23(1), 26
High Courts16 Apr 1971
Balku Laxman Khatik Vs Biru Ramachandra Kotmire and Another
Bombay High Court · AIR 1972 Bom 379 : (1972) 74 BOMLR 312 : (1972) MhLj 601
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33
High Courts16 Apr 1971
Sohanraj Ganeshmal Shah Vs Gulabrao B. Kate and Another
Bombay High Court · AIR 1972 Bom 377 : (1972) 74 BOMLR 107 : (1972) ILR (Bom) 792 : (1972) MhLj 373
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6
High Courts14 Apr 1971Dismissed
Ramchandra Bhairu Shingate Vs The State of Maharashtra
Bombay High Court · (1971) 73 BOMLR 811 : (1972) MhLj 226
Penal Code, 1860 (IPC) — Section 307, 326
High Courts13 Apr 1971
Nagnath Tatya Halge Vs Kishan Tatya Kale
Bombay High Court · AIR 1972 Bom 228 : (1972) 74 BOMLR 141 : (1972) MhLj 334
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11
High Courts12 Apr 1971
The State of Maharashtra Vs Ramlakhan Jagnarayan Upadhya
Bombay High Court · (1971) CriLJ 1778 : (1971) MhLj 704
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b)Penal Code, 1860 (IPC) — Section 211
High Courts08 Apr 1971
Parvatibai Vs Sitabai Ganpat Chavan and Another
Bombay High Court · AIR 1972 Bom 381 : (1972) 74 BOMLR 147 : (1972) MhLj 357
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33