COURT ARCHIVE

Bombay High Court judgments, 1972

173 judgments · page 2 of 9

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)

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High Courts17 Nov 1972

Chouthmal Nathuram Joshi Vs Bhagwandas Zutalal Marwadi

Bombay High Court · AIR 1973 Bom 337 : (1973) MhLj 637

Arbitration Act, 1940 — Section 13, 2, 3Forward Contracts (Regulation) Act, 1952 — Section 15(2)

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High Courts09 Nov 1972

Shamrao Krishnarao Kadu Vs Nandkishore Ghanshyamda Jaiswal and Others

Bombay High Court · AIR 1974 Bom 6 : (1974) ILR (Bom) 485 : (1973) MhLj 667

Maharashtra Municipalities Act, 1965 — Section 44(3), 45(4), 55(3), 9(2), 9(4)

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High Courts09 Nov 1972Allowed

Kasturbai Ratanchand Gandhi Vs S.S. Badole

Bombay High Court · (1974) ACJ 214 : (1974) 76 BOMLR 79 : (1974) MhLj 492

Employees Compensation Act, 1923 — Section 2, 3, 30, 4

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High Courts09 Nov 1972

Zuri Agro Chemicals Ltd. Vs F.S. Wadia and Others

Bombay High Court · (1974) 76 BOMLR 15 : (1974) 44 CompCas 465 : (1974) MhLj 365

Companies Act, 1956 — Section 106, 17, 17(3), 17(6), 173

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High Courts01 Nov 1972

Mahadeo Kisanrao Salunke Vs State of Maharashtra

Bombay High Court · AIR 1973 Bom 223 : (1974) MhLj 164 : (1973) MhLj 217

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 2(16)

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High Courts27 Oct 1972

Jaichand Housilal Gujarathi Vs Ananda Tanji Patil and Others

Bombay High Court · AIR 1973 Bom 165 : (1973) MhLj 272

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 6(1)

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High Courts27 Oct 1972Dismissed

Steel Plant Private Ltd. Vs The Republic Forge Co. Ltd.

Bombay High Court · (1974) 76 BOMLR 13

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High Courts26 Oct 1972

Sitaram Tensukhrai Lekaria Vs V.R. Bhoware and Another

Bombay High Court · AIR 1973 Bom 103 : (1973) ILR (Bom) 1227 : (1973) MhLj 15

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 23

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High Courts25 Oct 1972Dismissed

Smt. Shakuntala Vs Nilkanth and other

Bombay High Court · (1973) MhLj 310

Hindu Marriage Act, 1955 — Section 2, 3, 5, 7Penal Code, 1860 (IPC) — Section 496

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High Courts24 Oct 1972Dismissed

State of Maharashtra Vs Sadhusingh

Bombay High Court · (1973) MhLj 263

Bombay Prohibition Act, 1949 — Section 116, 117, 118, 129A, 129B

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High Courts20 Oct 1972

Somnath Vs Tipanna Ramchandra Jannu

Bombay High Court · AIR 1973 Bom 276 : (1973) 75 BOMLR 177 : (1973) MhLj 910

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 7 Rule 1

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High Courts20 Oct 1972

Harbansingh Ajitsingh Vs Union of India and Another

Bombay High Court · AIR 1973 Bom 363 : (1973) 75 BOMLR 559 : (1973) MhLj 949

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts19 Oct 1972

Kondiba Vs Gajanan

Bombay High Court · (1974) MhLj 275

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 31A, 31BConstitution of India, 1950 — Article 227

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High Courts19 Oct 1972

Commissioner of Income Tax Vs Tata Sons Private Ltd.

Bombay High Court · (1974) 97 ITR 128

Income Tax Act, 1922 — Section 4, 49D

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High Courts19 Oct 1972

D.M. Dahanukar Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1973) 88 ITR 454

Income Tax Act, 1922 — Section 12B(2)

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High Courts19 Oct 1972

Commissioner of Income Tax, Bombay City I Vs Ahmedabad Electricity Co. Ltd.

Bombay High Court · (1973) 89 ITR 77

Income Tax Act, 1961 — Section 10(2)

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High Courts18 Oct 1972

Bharat Line Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1973) 90 ITR 363

Income Tax Act, 1922 — Section 10(2)

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High Courts12 Oct 1972Dismissed

Nazir Gulam Saheb Baddi Vs D.G. Mugwe

Bombay High Court · (1973) MhLj 581

Customs Act, 1962 — Section 110, 111, 115, 115(2), 124Penal Code, 1860 (IPC) — Section 109, 120

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High Courts12 Oct 1972Dismissed

The Union of India (UOI) Vs The Scindia Steam Navigation Co. Ltd.

Bombay High Court · (1974) 76 BOMLR 8

Arbitration Act, 1940 — Section 34

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