High Courts10 Aug 1972
Sheshrao Baliramji Kale and Others Vs The Collector, Buldana and Others
Bombay High Court · AIR 1973 Bom 45 : (1973) ILR (Bom) 829 : (1972) MhLj 910
Bombay Village Panchayats Act, 1959 — Section 28(1), 28(2)
COURT ARCHIVE
Bombay High Court judgments, 1972
173 judgments · page 5 of 9
High Courts09 Aug 1972
Mahadeo Maroti and Another Vs Ganpati Sousthan and Others
Bombay High Court · AIR 1973 Bom 119 : (1973) ILR (Bom) 803
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 11, 132(2)
High Courts09 Aug 1972
Khushal Gajananrao Vanjari Vs The Collector and Another Bhagwan Mahadeo Patwari
Bombay High Court · AIR 1973 Bom 53 : (1973) ILR (Bom) 822 : (1972) MhLj 861
Bombay Village Panchayats Act, 1958 — Section 28Regulation of Voters and Conduct of Election Rules, 1962 — Rule 3
High Courts03 Aug 1972Allowed
Marutrao Bhaurao Shelke Vs Akbaralli Noorbhai Bohori
Bombay High Court · (1974) 76 BOMLR 35
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 227
High Courts01 Aug 1972Dismissed
Laxminarayan Deepchand Maheshwari Vs Bhiku Punjaji Lewa
Bombay High Court · (1974) 76 BOMLR 83 : (1973) MhLj 489
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103
High Courts31 Jul 1972Allowed
The Central Bank Executor and Trustee Co. Ltd. Vs K.R. Pawar
Bombay High Court · (1974) 76 BOMLR 69
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 12, 13, 14
High Courts27 Jul 1972
Keshav Vithal Mhatre Vs Arvind Ranchhod Parekh and Another
Bombay High Court · AIR 1974 Bom 94 : (1973) 75 BOMLR 694 : (1974) ILR (Bom) 114 : (1973) MhLj 958
Bombay Land Revenue Code, 1879 — Section 83Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 61, 88(1), 90
High Courts26 Jul 1972Dismissed
Narasappa Vs State of Maharashtra
Bombay High Court · (1973) MhLj 381
Penal Code, 1860 (IPC) — Section 366, 376
High Courts25 Jul 1972
Surajmal Dagduamji, Shop Vs Shrikisan Ramkisan
Bombay High Court · AIR 1973 Bom 313 : (1973) 75 BOMLR 186 : (1973) MhLj 190
Civil Procedure Code, 1908 (CPC) — Section 100General Clauses Act, 1897 — Section 3(22)Limitation Act, 1908 — Section 14
High Courts25 Jul 1972
Madhukar Trimbakrao Ghisad Vs Malti Madhukar Ghisad and Another
Bombay High Court · AIR 1973 Bom 141 : (1973) 75 BOMLR 311 : (1973) ILR (Bom) 1003 : (1973) MhLj 204
Civil Procedure Code, 1908 (CPC) — Section 2(2), 28Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts21 Jul 1972
Lachmandas Bansilal Rathod Vs Zumberlal Surajmal Gandhi and Others
Bombay High Court · AIR 1974 Bom 115 : (1973) 75 BOMLR 678 : (1974) MhLj 524
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Transfer of Property Act, 1882 — Section 105, 50
High Courts19 Jul 1972
Commissioner of Income Tax Vs New Great Insurance Co. Ltd. Commissioner of Income Tax Vs Indian Guarantee and General Insurance Co. Ltd. Commissioner of Income Tax Vs Jupiter General Insurance Co. Ltd.
Bombay High Court · (1973) 43 CompCas 446 : (1973) 90 ITR 348
Income Tax Act, 1961 — Section 235, 80K, 80M, 85, 85A
High Courts14 Jul 1972
Reshmabai and Others Vs Sona Puna Patil and Another
Bombay High Court · AIR 1974 Bom 118 : (1973) 75 BOMLR 710 : (1974) ILR (Bom) 281
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts14 Jul 1972
Deoram Ana Patil Vs Sonu Puna Patil
Bombay High Court · (1974) MhLj 9
Bombay Agricultural Debtors Relief Act, 1947 — Section 40
High Courts11 Jul 1972
Chandkhan and Others Vs W.N. Gound and Others
Bombay High Court · AIR 1973 Bom 1 : (1972) MhLj 792
Bombay Village Panchayats Act, 1959 — Section 129(5), 14(4)Constitution of India, 1950 — Article 226
High Courts04 Jul 1972
Union of India Vs Seksarai Cotton Mills Ltd. (In Liquidation) and Others
Bombay High Court · (1975) 45 CompCas 613
Companies Act, 1956 — Section 290, 530Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 15, 15A, 15A(1), 15A(2), 18(1)
High Courts03 Jul 1972
Sundrabai Ramchandra Rabade and Another Vs Anandrao Haribhau Rabade and Another
Bombay High Court · AIR 1973 Bom 301 : (1973) 75 BOMLR 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), Order 21 Rule 90, 47Limitation Act, 1963 — Article 127, 137
High Courts30 Jun 1972
Ajit Investment Co. Private Ltd. and Another Vs K.G. Malvandkar, Sub-registrar, Bombay Suburban Division
Bombay High Court · (1974) 95 ITR 546 : (1973) MhLj 552
Income Tax Act, 1961 — Section 230A, 34Wealth Tax Act, 1957 — Section 29, 34
High Courts30 Jun 1972
Lata Mangeshkar Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1973) 88 ITR 336
Income Tax Act, 1961 — Section 131, 256(2)
High Courts29 Jun 1972
Ajit Investment Co. Pvt. Ltd. and Another Vs K.G. Malvadkar and Others
Bombay High Court · AIR 1973 Bom 285 : (1973) 75 BOMLR 166 : (1973) MhLj 552
Income Tax Act, 1961 — Section 230Maharashtra Registration Rules, 1961 — Rule 44Registration Act, 1908 — Section 34, 35