COURT ARCHIVE

Bombay High Court judgments, 1971

172 judgments · page 6 of 9

High Courts08 Apr 1971

Narendrakumar Bhogilal Shah Vs State

Bombay High Court · AIR 1972 Bom 184 : (1971) 73 BOMLR 828 : (1972) CriLJ 921 : (1972) ILR (Bom) 1372

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(1), 18(3), 18(4), 6

High Courts31 Mar 1971Dismissed

The Sholapur Municipal Corporation Vs Dhananjay Dhondusa Kolhapure

Bombay High Court · (1972) 74 BOMLR 169 : (1972) MhLj 398

Bombay Municipal Boroughs Act, 1925 — Section 81Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 406(2)(e), 99

High Courts31 Mar 1971

V.A. Nair Vs Indian Hume Pipe Co.

Bombay High Court · (1973) 1 LLJ 126

Industrial Disputes Act, 1947 — Section 10(1)Payment of Bonus Act, 1965 — Section 33

High Courts30 Mar 1971

Isabel M. Rebello Vs Kasarchand Anandram Banthia and Others

Bombay High Court · AIR 1973 Bom 35 : (1972) 74 BOMLR 114 : (1972) ILR (Bom) 1223 : (1972) MhLj 349

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)

High Courts29 Mar 1971Allowed

Home Insurance Co. of New York Vs Shantikumar R. Canji

Bombay High Court · (1973) MhLj 347

High Courts29 Mar 1971

Commissioner of Income Tax, Bombay City II Vs Mimraj Manmal Ruia

Bombay High Court · (1972) 84 ITR 673

Income Tax Act, 1922 — Section 12(2)

High Courts29 Mar 1971

Abdul Hussain Shaikh Gulamali Jambawalla Vs Bombay Metal Syndicate

Bombay High Court · AIR 1972 Bom 252 : (1972) 74 BOMLR 43 : (1972) ILR (Bom) 622 : (1972) MhLj 175

Contract Act, 1872 — Section 124 , 126Limitation Act, 1963 — Article 113

High Courts28 Mar 1971

Municipal Committee i.e. The Municipal Council, Washim Vs Purushottam Dattatraya Pande

Bombay High Court · (1974) MhLj 599

Limitation Act, 1901 — Article 7Maharashtra Municipalities Act, 1965 — Section 304

High Courts28 Mar 1971

Commissioner of Excess Profits Tax, Bombay City I Vs Ramgopal Ganpatrai and Sons Ltd.

Bombay High Court · (1972) 85 ITR 272

Excess Profits Tax Act, 1940 — Section 4, 5

High Courts26 Mar 1971

N.N. Rao Vs Greaves Cotton and Co. and Others

Bombay High Court · (1973) 1 LLJ 81

Industrial Disputes Act, 1947 — Section 33(3)

High Courts26 Mar 1971

Umabai Trimbakrao Talukdar and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1971 Bom 293 : (1971) MhLj 815

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 41, 41(1), 41(2), 46, 47Hindu Succession Act, 1956 — Section 19

High Courts26 Mar 1971

Aiyasha Begum and Others Vs Kapurchand Rahmal

Bombay High Court · AIR 1972 Bom 145 : (1971) 73 BOMLR 754 : (1972) ILR (Bom) 619 : (1971) MhLj 987

Civil Procedure Code, 1908 (CPC) — Section 107

High Courts25 Mar 1971

Sk. Jumman Sk. Amir Vs Shahajahanbi Suleman

Bombay High Court · (1973) ACJ 383 : (1972) 74 BOMLR 65 : (1972) MhLj 261

Employees Compensation Act, 1923 — Section 2

High Courts25 Mar 1971

Trimbak Purshottam Patil Vs Yashodabai

Bombay High Court · AIR 1971 Bom 295 : (1971) MhLj 523

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36, 36(2), 38, 38(1), 38(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11

High Courts25 Mar 1971

The Charity Commissioner, Maharashtra State, Bombay Vs Hirjibhoy Mancherji Kavarana and Others

Bombay High Court · AIR 1972 Bom 229 : (1971) 73 BOMLR 880 : (1972) MhLj 153

Bombay Public Trusts Act, 1950 — Section 50, 50

High Courts24 Mar 1971Allowed

Indian Central Tin Works Vs The Employees'' State Insurance Corporation

Bombay High Court · (1972) 74 BOMLR 61 : (1972) MhLj 279

Employees Compensation Act, 1923 — Section 3Employees State Insurance Act, 1948 — Section 2, 53, 66Factories Act, 1948 — Section 21

High Courts23 Mar 1971

Aiyasha Begum Zainulla Shah Vs Kapurchand Rajmal

Bombay High Court · (1971) MhLj 987

High Courts22 Mar 1971

The Union of India and Another Vs Tata Engineering, Locomotive Co. Ltd. and Another

Bombay High Court · AIR 1972 Bom 301 : (1972) 74 BOMLR 1 : (1972) ILR (Bom) 228

Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 23(1)

High Courts22 Mar 1971

Union of India and Another Vs Tata Engineering and Locomotive Co. Ltd. Union of India and Another Vs Central Bank of India Ltd.

Bombay High Court · (1972) 42 CompCas 72

Banking Regulation Act, 1949 — Section 22Companies Act, 1956 — Section 17(1), 293(1), 370, 391, 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 20(1), 21, 21(1)

High Courts19 Mar 1971

Vishnu Shantaram Desai Vs Indira Anant Patkar and Another

Bombay High Court · AIR 1972 Bom 207 : (1971) 73 BOMLR 792 : (1972) ILR (Bom) 592 : (1972) MhLj 124

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32