High Courts22 Dec 1972Dismissed
State of Maharashtra Vs Shivnarayan Ratanlal Jaiswal
Bombay High Court · (1973) MhLj 566
Minimum Wages Act, 1948 — Section 2, 2(g), 22A, 27
COURT ARCHIVE
Bombay High Court judgments, 1972
168 judgments · page 1 of 9
High Courts22 Dec 1972Allowed
Krishna Vs Janardhan
Bombay High Court · (1973) MhLj 438
Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13Penal Code, 1860 (IPC) — Section 441, 447, 5
High Courts22 Dec 1972
Rajaram and Another Vs Ganpati and Others
Bombay High Court · AIR 1973 Bom 269 : (1973) MhLj 696
Provincial Insolvency Act, 1920 — Section 4, 53, 54
High Courts18 Dec 1972Dismissed
Mahdukar Vishram Sawant Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 328
Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26, 6Penal Code, 1860 (IPC) — Section 101, 161, 405, 409
High Courts15 Dec 1972
Anandrao Bajirao Deshmukh Vs Mahadeo Raoji Gore
Bombay High Court · AIR 1973 Bom 274 : (1973) MhLj 620
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(2), 39
High Courts15 Dec 1972
Dadaji Vishwanath Gohane Vs Shamrao and Others
Bombay High Court · AIR 1973 Bom 229 : (1973) MhLj 363
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120
High Courts12 Dec 1972
Purushottam Raghunath Pande and Another Vs The State of Maharashtra
Bombay High Court · (1973) CriLJ 1005 : (1973) MhLj 108
Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts08 Dec 1972Dismissed
Jatashankar Dayaram Vs Commissioner of Income Tax
Bombay High Court · (1975) MhLj 132
Civil Procedure Code, 1908 (CPC) — Section 141, 24Income Tax Act, 1961 — Section 131, 255(2), 256, 256(2), 256(2)Succession Act, 1925 — Section 237, 261
High Courts07 Dec 1972Allowed
Rajaram Atmaram Lande and others Vs State of Maharashtra
Bombay High Court · (1973) MhLj 813
Bombay General Clauses Act, 1904 — Section 5Constitution of India, 1950 — Article 14, 168, 19, 19(1), 19(1)(g)Essential Commodities Act, 1955 — Section 3
High Courts06 Dec 1972
Manohar Vs State of Maharashtra
Bombay High Court · (1973) MhLj 921
Maharashtra Land Revenue Code, 1966 — Section 7(4)Penal Code, 1860 (IPC) — Section 161
High Courts04 Dec 1972
Harsukh Jadhavji Joshi Vs Ramesh Himatlal Shah
Bombay High Court · AIR 1974 Bom 87 : (1973) 75 BOMLR 649 : (1973) MhLj 975
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts02 Dec 1972
Shewa Lachha Banjar Vs Bhawarilal Ganeshmal Marwadi and Others
Bombay High Court · AIR 1973 Bom 139 : (1973) MhLj 726
Evidence Act, 1872 — Section 114, 44
High Courts01 Dec 1972
Pandurabg Sakharam Vs The Mahaarashtra Revenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1974 Bom 20 : (1974) ILR (Bom) 816 : (1973) MhLj 792
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts28 Nov 1972
State of Maharashtra Vs Vithabai Laxman Hedau (Original Applicant) and Laxman Ganpat Hedau (Original Non-applicant)
Bombay High Court · (1973) MhLj 212
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts24 Nov 1972
Uttamchand Hukumchand Shet and Others Vs Vishwanath Bindravan Bundelkhandi and Others
Bombay High Court · AIR 1974 Bom 28 : (1973) 75 BOMLR 512
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43CCivil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11, 9
High Courts24 Nov 1972Dismissed
Mahadeo Vs State of Maharashtra
Bombay High Court · (1973) MhLj 217
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2, 2(1), 2(1), 2(16)
High Courts23 Nov 1972Dismissed
Janardhan C. Upadhye Vs Rajni Patel
Bombay High Court · (1974) 76 BOMLR 654
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 41
High Courts23 Nov 1972
The Municipal Council Vs Shripat Ganeshlal and Another
Bombay High Court · (1973) CriLJ 1490 : (1973) MhLj 399
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)
High Courts21 Nov 1972
Gajanan Bhan Magat Vs Employees'' State Insurance Corporation
Bombay High Court · (1973) 27 FLR 277 : (1974) 2 LLJ 163
Employees State Insurance Act, 1948 — Section 2(15B), 2(8), 51Workmens Compensation Act, 1923 — Section 3
High Courts20 Nov 1972Allowed
Ajitsingh Vs Dhan Ji Shaw J. Poonawalla
Bombay High Court · (1973) MhLj 901
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 5(11)Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 108, 108(c)