High Courts11 Oct 1972
Jainarayan Mandlal Vs Agarwal Panch Mandal, Khamgaon
Bombay High Court · AIR 1973 Bom 167 : (1973) MhLj 49
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments, 1972
173 judgments · page 3 of 9
High Courts11 Oct 1972
Capsulation Services Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1973) 91 ITR 566
Income Tax Act, 1922 — Section 15C, 15C(2)Income Tax Act, 1961 — Section 114, 80, 84Transfer of Property Act, 1882 — Section 111
High Courts11 Oct 1972
Rambilas Mohanlal Kabra and Another Vs Krishnabal Motilal Agrawal and Others
Bombay High Court · AIR 1973 Bom 168 : (1973) MhLj 233
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 15
High Courts09 Oct 1972
Commissioner of Income Tax, Bombay City-I Vs D.L. Kanhere and Another
Bombay High Court · (1973) 92 ITR 535
Income Tax Act, 1922 — Section 12, 12(14), 9
High Courts06 Oct 1972
Hargovindsingh Narainsing, Present Karta, Damodardas Hargovindsingh Vs Commissioner of Income Tax, Bombay II
Bombay High Court · (1973) 90 ITR 435
Income Tax Act, 1922 — Section 22(2), 23(2)Income Tax Act, 1961 — Section 139
High Courts05 Oct 1972
Commissioner of Income Tax/Excess Profits Tax Vs Official Liquidator
Bombay High Court · (1973) 90 ITR 380
Income Tax Act, 1922 — Section 44
High Courts05 Oct 1972
Commissioner of Income Tax, Bombay City-I Vs J. Voyantizies and Others
Bombay High Court · (1973) 91 ITR 345
Income Tax Act, 1922 — Section 10
High Courts04 Oct 1972
State of Maharashtra Vs B.B. Lokhande
Bombay High Court · (1973) MhLj 487
Bombay Prohibition Act, 1949 — Section 66(1)(b), 81, 83
High Courts04 Oct 1972
Commissioner of Income Tax, Bombay City-II Vs Jamnadas Khimji Kothari
Bombay High Court · (1973) 92 ITR 105
Income Tax Act, 1922 — Section 12(1B), 2(6A)
High Courts04 Oct 1972
Commissioner of Income Tax, Bombay City I Vs Mahindra and Mahindra Ltd.
Bombay High Court · (1973) 91 ITR 130
Income Tax Act, 1922 — Section 66(1)
High Courts03 Oct 1972
Ramanlal Amarnath (Agency) Ltd. (In Voluntary Liquidation) Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1973) 91 ITR 250
Income Tax Act, 1922 — Section 10(2A), 12(5)
High Courts02 Oct 1972
Commissioner of Income Tax, Bombay City-I Vs Bhagwandas K. Bros
Bombay High Court · (1973) 91 ITR 256
Income Tax Act, 1922 — Section 34(1)
High Courts29 Sept 1972
Commissioner of Income Tax, Bombay-I Vs Confinance Ltd.
Bombay High Court · (1973) 89 ITR 292
Income Tax Act, 1922 — Section 10, 13, 3
High Courts29 Sept 1972
Commissioner of Income Tax, Bombay City-I Vs Chimanlal B. Parikh
Bombay High Court · (1973) 92 ITR 59
Income Tax Act, 1922 — Section 14(2), 2(5A), 2(6A), 4(1)
High Courts29 Sept 1972
The Agricultural Produce Market Committee, Sholapur Vs Pantappa Sayanna Vangari
Bombay High Court · AIR 1973 Bom 348 : (1973) 75 BOMLR 503 : (1974) MhLj 356
Bombay Agricultural Produce Markets Act, 1939 — Section 20, 4(2)Bombay Agricultural Produce Markets Rules, 1941 — Rule 65Civil Procedure Code, 1908 (CPC) — Section 9
High Courts28 Sept 1972
Shamrao Shivram Akhade and Another Vs State of Maharashtra
Bombay High Court · (1974) CriLJ 86 : (1973) MhLj 688
Penal Code, 1860 (IPC) — Section 366, 376
High Courts28 Sept 1972
Commissioner of Income Tax Vs Neville N. Wadia
Bombay High Court · (1973) 90 ITR 155
Income Tax Act, 1922 — Section 16(3)
High Courts26 Sept 1972Allowed
Genu Tatyaba Zaware Vs Taibai Gbnu Zaware
Bombay High Court · (1973) MhLj 649
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)
High Courts26 Sept 1972Dismissed
Shamrao Vs State of Maharashtra
Bombay High Court · (1973) MhLj 688
Penal Code, 1860 (IPC) — Section 109, 201, 302, 306, 34
High Courts22 Sept 1972
Vaijoba Shamrao Vs Vasant Abaji
Bombay High Court · AIR 1974 Bom 111 : (1973) 75 BOMLR 663 : (1973) ILR (Bom) 1325 : (1973) MhLj 1004