High Courts22 Feb 1971Dismissed
Amin Abdul Kadar Murtaza Vs Jivraj Otmal Ratnagiri Bhagidari
Bombay High Court · (1971) MhLj 956
Contract Act, 1872 — Section 126, 133, 135, 139
COURT ARCHIVE
Bombay High Court judgments, 1971
172 judgments · page 8 of 9
High Courts22 Feb 1971
Amin Abdul Kadar Murtasa Vs Jivraj Otmal Ratnagiri Bhagidari and Others
Bombay High Court · AIR 1972 Bom 88 : (1971) 73 BOMLR 715 : (1971) MhLj 956
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 133, 135
High Courts22 Feb 1971
Kishinchand Chellaram Vs Commissioner of Income Tax
Bombay High Court · (1972) 84 ITR 485
Income Tax Act, 1922 — Section 23, 66(2)
High Courts22 Feb 1971
Sitabai Naruna Pujari Vs Auto Engineers
Bombay High Court · (1971) 73 BOMLR 749 : (1972) 24 FLR 357 : (1972) 1 LLJ 290
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 33C(5)
High Courts15 Feb 1971Allowed
Maroti Sonba Phusande Vs State of Maharashtra
Bombay High Court · (1973) MhLj 509
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 33
High Courts13 Feb 1971
State Vs Jaikar Krishna Shetty
Bombay High Court · AIR 1973 Bom 62 : (1972) 74 BOMLR 180 : (1972) ILR (Bom) 773 : (1972) MhLj 412
Bombay Municipal Corporation Act, 1888 — Section 394(1), 471
High Courts10 Feb 1971
Durgadas Devidas Rathod Vs Vithal Sidram Udate and Others
Bombay High Court · AIR 1972 Bom 92 : (1971) 73 BOMLR 751 : (1972) ILR (Bom) 203 : (1971) MhLj 930
Bombay Money Lenders Act, 1946 — Section 18, 19, 2(9), 21, 23
High Courts10 Feb 1971Allowed
Durgadas Devidas Rathod, a Shop Vs Vithal Sidram Udate
Bombay High Court · (1971) MhLj 930
High Courts10 Feb 1971
Commissioner of Income Tax, Bombay City I Vs Union Land and Building Society Pvt. Ltd. [1972] 83 I.T.R. (Sh. N.) 1
Bombay High Court · (1972) 83 ITR 794
Income Tax Act, 1961 — Section 145
High Courts08 Feb 1971
Sanjay Dinkar Kulkarni Vs Shankerappa Ganappa Pasarkar
Bombay High Court · AIR 1971 Bom 302 : (1971) MhLj 478
Bombay Mamlatdars Courts Act, 1906 — Section 23(1), 23(2), 4, 5(2)Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 435
High Courts05 Feb 1971
Tukaram Hari Chaudhuri and Another Vs Mathurabai Pundalik Chaudhari and Another
Bombay High Court · AIR 1973 Bom 37 : (1972) 74 BOMLR 184 : (1972) MhLj 370
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts02 Feb 1971
Brihan Maharashtra Sugar Syndicate Ltd. Vs Commissioner of Income Tax, Poona
Bombay High Court · (1973) 87 ITR 136
Income Tax Act, 1922 — Section 34
High Courts01 Feb 1971
Bhavnani Bus Service Co., Bombay Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1972) 86 ITR 179
Income Tax Act, 1922 — Section 10(2)
High Courts30 Jan 1971
Vithoba Rama Randive Vs Dhairyasinharao Bhayasaheb Ghatge and Another
Bombay High Court · AIR 1972 Bom 122 : (1971) 73 BOMLR 752 : (1972) ILR (Bom) 882 : (1972) MhLj 35
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 58A(1), 85(2), 86
High Courts29 Jan 1971
Miss Gool Rustomji Lala Vs Jal Rustomji Lala
Bombay High Court · (1971) 01 BOM CK 0016
Bombay General Clauses Act, 1904 — Section 13(b)Constitution of India, 1950 — Article 227
High Courts29 Jan 1971
Gool Rustomji Lala Vs Jal Rustomji Lala and Others
Bombay High Court · AIR 1972 Bom 113 : (1971) 73 BOMLR 600 : (1972) ILR (Bom) 1210 : (1971) MhLj 1038
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts28 Jan 1971
Commissioner of Income Tax, Poona Vs Sunderlal N. Daga and Others (No. 2)
Bombay High Court · (1971) 81 ITR 73
Income Tax Act, 1922 — Section 66, 66(1), 66(2)
High Courts28 Jan 1971
Commissioner of Income Tax, Poona Vs Sunderlal N. Daga and Others (No. 3)
Bombay High Court · (1971) 81 ITR 84
Income Tax Act, 1922 — Section 34(1)
High Courts27 Jan 1971Dismissed
Shivmurti Virupaksha Vs Vijaysing Vinayakrao
Bombay High Court · (1971) MhLj 984
Guardians and Wards Act, 1890 — Section 29, 31, 4AHindu Minority and Guardianship Act, 1956 — Section 8, 8(2)
High Courts27 Jan 1971
Shivamurti Vs Vijaysing Vinayakrao Dudhe
Bombay High Court · AIR 1972 Bom 152 : (1971) 73 BOMLR 709
Guardians and Wards Act, 1890 — Section 29Hindu Minority and Guardianship Act, 1956 — Section 8(2)