High Courts21 Sept 1972
Sadasshivrao Raghunathrao Gandekar Vs Anandrao Raghunathrao Gandekar and Another
Bombay High Court · AIR 1973 Bom 284 : (1973) 75 BOMLR 175
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
COURT ARCHIVE
Bombay High Court judgments, 1972
173 judgments · page 4 of 9
High Courts21 Sept 1972
Aloo Investment Co. Pvt. Ltd. Vs Union of India and Another
Bombay High Court · (1973) 90 ITR 64
Income Tax Act, 1922 — Section 23A, 35
High Courts20 Sept 1972Dismissed
Rafiq Ismail Shikalgar Vs Appa Yeshwant
Bombay High Court · (1973) MhLj 484
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts15 Sept 1972
In Re: Jonathan Samuel Solomon
Bombay High Court · (1974) CriLJ 15 : (1973) MhLj 584
Constitution of India, 1950 — Article 134(1)(c)
High Courts14 Sept 1972Dismissed
Khemraj and another Vs Municipal Council, Buldana and State of Maharashtra
Bombay High Court · (1973) MhLj 30
Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 15Maharashtra Municipalities Act, 1965 — Section 138, 139
High Courts13 Sept 1972Allowed
Bharat Barrel and Drum Mfg. Co. Ltd. Vs B.S. Kalelkar
Bombay High Court · (1974) 76 BOMLR 686 : (1974) MhLj 939
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A
High Courts13 Sept 1972
The State of Maharashtra (Public Works Department) Vs Bapurao Dnyanoba Chiddarwar and Others
Bombay High Court · AIR 1973 Bom 231 : (1974) 76 BOMLR 92 : (1973) MhLj 424
Land Acquisition Act, 1894 — Section 18, 23, 4, 54
High Courts12 Sept 1972
Dhanrajmal Gobindram and Co. (P.) Ltd. and Others Vs The State of Maharashtra and Another
Bombay High Court · (1973) CriLJ 1848
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(4)
High Courts07 Sept 1972
Anusyabai Vs The State of Maharashtra and Others
Bombay High Court · AIR 1973 Bom 125 : (1973) MhLj 56
High Courts04 Sept 1972Allowed
Naoroze Dorabji Baria Vs Labhshankar Hariram Mehta
Bombay High Court · (1973) MhLj 890
Constitution of India, 1950 — Article 246, 73(1)(a)Government of India Act, 1935 — Section 270(1)Penal Code, 1860 (IPC) — Section 109, 120B, 21, 341, 409
High Courts31 Aug 1972
Manohar Narayan Joshi Vs Ramu Mhatang Patel and Others
Bombay High Court · AIR 1973 Bom 105 : (1973) 75 BOMLR 305 : (1973) ILR (Bom) 764 : (1972) MhLj 973
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 3(1)
High Courts30 Aug 1972
Shakti Electro Mechanical Industries Pvt. Ltd. Vs F.N. Lala
Bombay High Court · (1974) 76 BOMLR 42 : (1974) 29 FLR 180 : (1974) 2 LLJ 1
Factories Act, 1948 — Section 51Industrial Disputes Act, 1947 — Section 10(1), 12(5), 33, 33A, 9A
High Courts29 Aug 1972
State Vs Jagashi Lalji Jain and Another
Bombay High Court · (1974) CriLJ 413 : (1973) MhLj 662
Bombay Municipal Corporation Act, 1888 — Section 394(1)(a)(ii), 471
High Courts25 Aug 1972
Sanjay Cotton Co. Vs Omprakash Shioprakash and Another
Bombay High Court · AIR 1973 Bom 40 : (1973) 75 BOMLR 318 : (1973) ILR (Bom) 1197 : (1974) MhLj 43
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 58, 61
High Courts25 Aug 1972
P. Ratnam Yeshwantraj Mudliyar Vs Vimalchandra Shiv Datta Grovar and Others
Bombay High Court · AIR 1973 Bom 111 : (1973) MhLj 72
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27, Order 9 Rule 9, 100, 101Transfer of Property Act, 1882 — Section 106
High Courts21 Aug 1972
Ramkrishan Ganpat Futane and Others Vs Mohammad Kasam and Others
Bombay High Court · AIR 1973 Bom 242 : (1974) 76 BOMLR 104 : (1973) MhLj 511
Evidence Act, 1872 — Section 67, 73Registration Act, 1908 — Section 60(2)
High Courts19 Aug 1972
Klim Plastic Products and Others Vs Paradise Industrial Corporation and Others
Bombay High Court · AIR 1973 Bom 249 : (1973) 75 BOMLR 224 : (1973) MhLj 533
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12(1)
High Courts18 Aug 1972Allowed
Chand Ladlesaheb Shaikh Vs Dattatraya Shankar Malkhare
Bombay High Court · (1974) MhLj 44
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32C, 32F, 32F, 32F(1)
High Courts17 Aug 1972
Rama Ningappa Joshilkar Vs Kirtikumar Pawatrao Desal and Others
Bombay High Court · AIR 1974 Bom 92 : (1973) 75 BOMLR 701 : (1973) MhLj 969
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32
High Courts16 Aug 1972
Maharashtra State Electricity Board, Bombay Vs Union of India
Bombay High Court · AIR 1973 Bom 44 : (1973) ILR (Bom) 843 : (1972) MhLj 865
Railways Act, 1890 — Section 74(3)