COURT ARCHIVE

Bombay High Court judgments, 1972

173 judgments · page 6 of 9

High Courts28 Jun 1972

West End Hotel Pvt. Ltd. Vs Manu Subedar

Bombay High Court · (1973) MhLj 599

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 18, 18(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 114A

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High Courts26 Jun 1972

R.B. Khajotia Vs A.S.T. Zaidy and Another

Bombay High Court · (1973) CriLJ 1499

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73

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High Courts26 Jun 1972

Cable and Wireless Ltd. Vs V.H. Gangal and Another

Bombay High Court · (1973) 90 ITR 84

Income Tax Act, 1961 — Section 2(22), 45, 45(2), 46, 46(1)

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High Courts23 Jun 1972

Arvind N. Mafatlal and Others Vs Union of India and Others

Bombay High Court · (1973) 90 ITR 429

Income Tax Act, 1961 — Section 214Wealth Tax Act, 1957 — Section 19, 4, 5

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High Courts22 Jun 1972

Nana Ram Kshirsagar and Others Vs State of Maharshtra

Bombay High Court · (1973) CriLJ 1665 : (1973) MhLj 274

Bombay Pleaders Act, 1920 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 344

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High Courts22 Jun 1972

Commissioner of Income Tax, Bombay City II Vs U.M. Shah, Proprietor, Shrenik Trading Co.

Bombay High Court · (1973) 90 ITR 396

Income Tax Act, 1961 — Section 256(2)

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High Courts22 Jun 1972

Blaise Louis and Others Vs The Nagpur University, Nagpur and Another

Bombay High Court · AIR 1973 Bom 5 : (1973) ILR (Bom) 1172 : (1972) MhLj 879

Constitution of India, 1950 — Article 14, 226Nagpur University Act, 1974 — Section 20(1), 22(2), 4, 8

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High Courts16 Jun 1972Allowed

Narayanlal Bansilal Vs B.N. Mittle

Bombay High Court · (1973) MhLj 477

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(hh), 13(1)(hhh)Constitution of India, 1950 — Article 227

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High Courts15 Jun 1972

Phiroze Sorabji Parekh Vs B.M. Kaul and Another

Bombay High Court · (1973) 1 LLJ 344

Constitution of India, 1950 — Article 226

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High Courts12 Jun 1972

Harnam Singh Sardar Vs The State and the Deputy Controler of Imports and Exports

Bombay High Court · (1973) CriLJ 1357 : (1973) MhLj 592

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 208

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High Courts28 Apr 1972

Devidas Narayan More and Another Vs Chunilal Bhailal Wani and Others

Bombay High Court · AIR 1973 Bom 195 : (1972) 74 BOMLR 606 : (1973) ILR (Bom) 1134 : (1972) MhLj 917

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33

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High Courts28 Apr 1972

Bhila Keshav Patil and Another Vs Ganpati Chunilal Kabre and Another

Bombay High Court · AIR 1974 Bom 10 : (1973) 75 BOMLR 98 : (1973) MhLj 344

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32

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High Courts28 Apr 1972Allowed

Bhila Keshav Patil Vs Ganpati Chunilal Kabre

Bombay High Court · (1973) MhLj 344

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32H, 32M, 32OConstitution of India, 1950 — Article 227

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High Courts26 Apr 1972

Punjaram Mithu Kirad Vs Khandelwal Ferro Alloys Ltd. and Others

Bombay High Court · AIR 1972 Bom 339 : (1972) MhLj 667

Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 249(2), 252, 48, 48(3)

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High Courts25 Apr 1972

Bandu Dhanaji Ahire Vs Chatursing Parwatrao Thoke and Another

Bombay High Court · AIR 1974 Bom 26 : (1973) 75 BOMLR 267 : (1974) ILR (Bom) 105 : (1973) MhLj 473

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 8

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High Courts25 Apr 1972

Laxman Gopal Joshi Vs Narayan Govind Vidwans and Others

Bombay High Court · AIR 1974 Bom 33 : (1973) 75 BOMLR 458 : (1973) ILR (Bom) 1250 : (1973) MhLj 874

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 33(1), 33(2)

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High Courts24 Apr 1972

Bandu Dhanaji Ahire Vs Chatursing Parwatrao Thoke

Bombay High Court · (1973) MhLj 473

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(17), 32F, 32G, 32O, 32O(1)Constitution of India, 1950 — Article 227

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High Courts20 Apr 1972

Vasant Ramchandra Sharma Vs Narayanibai Mulchand Agrawal and Others

Bombay High Court · AIR 1973 Bom 214 : (1973) 75 BOMLR 24 : (1973) ILR (Bom) 993 : (1973) MhLj 157

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(2), 11(3), 12, 12(1), 12(3)

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High Courts18 Apr 1972Allowed

Kondaji Pundlik Lonare Vs Jaiwantabai Balu Pote

Bombay High Court · (1973) MhLj 339

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 32, 32(I)Constitution of India, 1950 — Article 227

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High Courts18 Apr 1972

Kondaji Pundulik Lanore Vs Hari Baly Pote and Others

Bombay High Court · AIR 1973 Bom 293 : (1973) 75 BOMLR 69 : (1973) ILR (Bom) 742

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1)

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