COURT ARCHIVE

Bombay High Court judgments, 1972

173 judgments · page 8 of 9

High Courts22 Mar 1972Allowed

Minoo Maneckshaw Kalifa Vs The Union of India (UOI)

Bombay High Court · (1974) 76 BOMLR 788(1)

Constitution of India, 1950 — Article 12, 14, 21, 226Electricity Act, 1910 — Section 3Passports Act, 1967 — Section 10, 11, 2

High Courts22 Mar 1972

Keda Kalu Wagh Patil Vs Devidas Pandharinath Metkar

Bombay High Court · AIR 1974 Bom 35 : (1973) 75 BOMLR 92 : (1973) MhLj 358

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32

High Courts20 Mar 1972

Bennett Coleman and Co. Ltd. Vs Velji Lakshmi and Co., a firm and Others

Bombay High Court · AIR 1973 Bom 86 : (1972) 74 BOMLR 628 : (1972) MhLj 867

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)City of Bombay (Building Works Restriction) Act, 1944 — Section 3

High Courts19 Mar 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 · (1972) 03 BOM CK 0005

Income Tax Act, 1961 — Section 2(45), 5, 84, 85, 85A

High Courts18 Mar 1972

Asaram Ananda Shinde Vs State of Maharashtra

Bombay High Court · (1973) MhLj 278

Hindu Succession Act, 1956 — Section 6Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 15, 16, 17

High Courts18 Mar 1972

Gulabrao Wamanrao Patil and Another Vs S.D. Raje and the State

Bombay High Court · (1973) CriLJ 948

Criminal Procedure Code, 1898 (CrPC) — Section 503Penal Code, 1860 (IPC) — Section 500

High Courts18 Mar 1972Allowed

Gulabrao Wamanrao Patil Vs S.D. Raje

Bombay High Court · (1972) 74 BOMLR 720

Penal Code, 1860 (IPC) — Section 500

High Courts14 Mar 1972

The State of Maharashtra Vs Smt. Jamunadevi Shrikrishna Mohta

Bombay High Court · (1972) 74 BOMLR 800 : (1972) MhLj 469

Bombay Motor Vehicles Tax Act, 1958 — Section 16(1), 3(2)Motor Vehicles Act, 1939 — Section 22, 38

High Courts14 Mar 1972

Kishinchand Murjimal and Others Vs Bal Kalavati and Others

Bombay High Court · AIR 1973 Bom 46 : (1972) 74 BOMLR 623 : (1972) MhLj 822

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29, 5(1), 6Constitution of India, 1950 — Article 227

High Courts10 Mar 1972

Shrikant Vs Dhondi

Bombay High Court · (1973) MhLj 283

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 31(1), 31(3)Constitution of India, 1950 — Article 227

High Courts08 Mar 1972

Pralhad Ganaba Kapare Vs Sadaba Rambhau Bhonsale and Another

Bombay High Court · AIR 1973 Bom 172 : (1972) 74 BOMLR 687 : (1973) MhLj 124

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32

High Courts06 Mar 1972

Kishan Saluba Vs Dharamdevi and Another

Bombay High Court · AIR 1974 Bom 96 : (1973) 75 BOMLR 703 : (1974) ILR (Bom) 120 : (1973) MhLj 951

High Courts02 Mar 1972

Krishna Laxman Yadav and Others Vs Narsinghrao Vithalrao Sonawane and Another

Bombay High Court · AIR 1973 Bom 358 : (1973) 75 BOMLR 29 : (1973) MhLj 225

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 9Transfer of Property Act, 1882 — Section 108

High Courts25 Feb 1972

State of Maharashtra Vs Govind Purushottam Shahane

Bombay High Court · (1974) CriLJ 18 : (1973) MhLj 314

Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2), 6(1)(c)

High Courts25 Feb 1972

Husein Abdul Karim Panju Vs Mariambai Abdul Rahim

Bombay High Court · AIR 1973 Bom 175 : (1972) 74 BOMLR 840

Bombay High Court (Original Side) Rules, 1980 — Rule 710Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 141, 151

High Courts19 Feb 1972

Shankarlal Laxminarayan Rathi and Others Vs Gangabisen Maniklal Sikchi and Another

Bombay High Court · AIR 1972 Bom 326 : (1972) MhLj 738

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4

High Courts18 Feb 1972

Vidarbha Housing Board Vs Income Tax Officer, City and Refund Circle, Nagpur and Others

Bombay High Court · (1973) 92 ITR 430 : (1972) MhLj 826

Constitution of India, 1950 — Article 289(1)Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 119, 131, 147, 148

High Courts16 Feb 1972

The Godavari Sugar Mills Ltd. and Others Vs S. Ramamurthy and Others

Bombay High Court · AIR 1973 Bom 225 : (1972) 74 BOMLR 809 : (1973) ILR (Bom) 181 : (1973) MhLj 85

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(14), 2(30)

High Courts14 Feb 1972

Gopaldas Bulakbidas Mohta Vs State of Maharashtra

Bombay High Court · (1973) MhLj 937

Constitution of India, 1950 — Article 166Penal Code, 1860 (IPC) — Section 161, 403, 405, 409, 420Prevention of Food Adulteration Act, 1954 — Section 5(2)

High Courts14 Feb 1972

Madhavlal N. Pittie Vs Municipal Corporation for Greater Bombay

Bombay High Court · (1973) MhLj 337

Constitution of India, 1950 — Article 227