High Courts18 Mar 1971
Gulabchand Hiralal Vs Hakimchand Chothmal and Others
Bombay High Court · AIR 1972 Bom 192 : (1971) 73 BOMLR 882 : (1972) ILR (Bom) 585 : (1972) MhLj 156
Provincial Insolvency Act, 1920 — Section 43(1)
COURT ARCHIVE
Bombay High Court judgments, 1971
172 judgments · page 7 of 9
High Courts17 Mar 1971
The Central Provinces Manganese Ore Company Ltd., Nagpur Vs The State of Maharashtra (Sales Tax Department)
Bombay High Court · (1972) MhLj 987 : (1972) 29 STC 74
Central Provinces and Berar Sales Tax Act, 1947 — Section 2
High Courts17 Mar 1971
Wasudeo Mahadeo Wattamwar and Another Vs Govindsingh Rupsingh Thakur
Bombay High Court · AIR 1971 Bom 298 : (1971) MhLj 58
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Bombay Revenue Tribunal Procedure Rules, 1959 — Rule 19Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 101, 102, 107, 107(5), 107(6)Maharashtra Land Revenue Code, 1966 — Section 232
High Courts15 Mar 1971
Raghunath Gopal Daftardar Vs Sau, Vijaya Raghunath Daftardar
Bombay High Court · AIR 1972 Bom 132 : (1971) 73 BOMLR 840 : (1972) ILR (Bom) 511 : (1972) MhLj 110
Contract Act, 1872 — Section 17Hindu Marriage Act, 1955 — Section 12(1), 12(2)
High Courts11 Mar 1971
Bindichand Hiralal Bhandari Vs Babu Sadashiv Borhade and Others
Bombay High Court · AIR 1972 Bom 232 : (1971) 73 BOMLR 887 : (1972) MhLj 251
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 13, 14
High Courts09 Mar 1971Dismissed
Raja Bahadur Motilal (Bombay) Mills Ltd. Vs Life Insurance Corporation of India
Bombay High Court · (1971) MhLj 992
Civil Procedure Code, 1908 (CPC) — Section 129
High Courts09 Mar 1971
Raja Bahadur Motilal (Bombay) Mills Ltd. Vs Life Insurance Corporation of India and Others
Bombay High Court · AIR 1972 Bom 1 : (1971) 73 BOMLR 523 : (1972) ILR (Bom) 552
Bombay High Court (Original Side) Rules, 1980 — Rule 310, 500Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts04 Mar 1971
Jivanlal Damodardas Wani Vs Narayan Ukha Sali
Bombay High Court · AIR 1972 Bom 148 : (1971) 73 BOMLR 814 : (1972) MhLj 64
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Mar 1971Dismissed
State of Maharashtra Vs Hansraj Depar
Bombay High Court · (1971) 73 BOMLR 712 : (1971) MhLj 965
Essential Commodities Act, 1955 — Section 1, 3, 7
High Courts03 Mar 1971
Purnabai and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1971 Bom 194 : (1971) 73 BOMLR 909 : (1972) MhLj 182
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 19
High Courts02 Mar 1971
Chinnubhai Chandulal Parikh and Another Vs Dhanyakumar Motiram Belokar and Others
Bombay High Court · (1971) CriLJ 1597
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(1)
High Courts02 Mar 1971
Chinnubhai Chandulal Parikh Vs Dhanyakumar Motiram Belokar
Bombay High Court · (1972) 74 BOMLR 362 : (1971) MhLj 597
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147(1)
High Courts01 Mar 1971
K.K. Porbunderwalla Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1972) 85 ITR 385
Income Tax Act, 1922 — Section 16(3), 66(1)
High Courts01 Mar 1971
Jaysing Ratilal Kotak Vs Municipal Commissioner for Greater Bombay and Another
Bombay High Court · AIR 1972 Bom 197 : (1971) 73 BOMLR 885 : (1972) MhLj 179
Bombay Municipal Corporation Act, 1888 — Section 166(2), 167, 217(1), 217(2), 218
High Courts26 Feb 1971
Sassoon J. David and Co. P. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1975) 98 ITR 50
Income Tax Act, 1961 — Section 37
High Courts26 Feb 1971
Kisan Sahakari Punarvasan Society Ltd. Vs N.M. Gowaikar and Co.
Bombay High Court · AIR 1972 Bom 150 : (1971) 73 BOMLR 817 : (1972) MhLj 86
Bombay Court Fees Act, 1870 — Article 1Bombay Court fees Act, 1959 — Section 2
High Courts25 Feb 1971
Little Gibbs Co-Operative Housing Society Ltd. Vs State of Maharashtra
Bombay High Court · (1971) MhLj 969
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 1971
Berar Trading Company Ltd. Vs Gajanan Gopalrao Dixit
Bombay High Court · (1972) 42 CompCas 48
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Companies Act, 1956 — Section 257
High Courts25 Feb 1971
Little Gibbs Co-op, Housing Society Ltd., Bombay and Another Vs The State of Maharashtra and Others
Bombay High Court · AIR 1972 Bom 108 : (1971) 73 BOMLR 773 : (1972) 8 CompLJ 229
High Courts23 Feb 1971
The Charity Commissioner, (M.S.), Bombay Vs Syed Yasin and Others
Bombay High Court · AIR 1971 Bom 314 : (1971) MhLj 611
Bombay Civil Courts Act, 1869 — Section 16, 16(1), 16(2), 2(4)Bombay Public Trusts Act, 1950 — Section 50, 72Civil Procedure Code, 1908 (CPC) — Section 17, 26