High Courts10 Feb 1972
Y.G. Chavan Vs Parvatibai
Bombay High Court · (1972) 74 BOMLR 845 : (1973) MhLj 83
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 13
COURT ARCHIVE
Bombay High Court judgments, 1972
173 judgments · page 9 of 9
High Courts10 Feb 1972
Castophene Mfg. Co. Vs Janaki Gillumal and Others
Bombay High Court · (1973) 26 FLR 31 : (1972) 2 LLJ 417
Industrial Disputes Act, 1947 — Section 2, 25A, 25A(1), 25C, 25E
High Courts10 Feb 1972
Ratanchand Balaram Shah and Others Vs Kumar Gangabai Shelgonda Patil
Bombay High Court · AIR 1973 Bom 179 : (1972) 74 BOMLR 735
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85
High Courts07 Feb 1972
Sadhu Mahadu Jagdale Vs Tatya Sadhy Jagdale and Others
Bombay High Court · AIR 1973 Bom 91 : (1972) 74 BOMLR 712 : (1973) ILR (Bom) 787 : (1972) MhLj 935
Suits Valuation Act, 1887 — Section 8
High Courts03 Feb 1972
A.P. Puranik and Others Vs The Sholpur Municipal Corporation and Others
Bombay High Court · AIR 1973 Bom 160 : (1972) 74 BOMLR 769 : (1973) ILR (Bom) 175 : (1973) MhLj 105
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts01 Feb 1972
Sabastian D''Cruz Vs Laxman Shreepad Deodhar and Others
Bombay High Court · AIR 1973 Bom 300 : (1973) MhLj 7
Transfer of Property Act, 1882 — Section 60
High Courts01 Feb 1972
Gangadhar Dattatraya Sule Vs The C.K.P. Co-operative Credit Bank Ltd., Bombay and Others
Bombay High Court · AIR 1973 Bom 186 : (1972) 74 BOMLR 814 : (1972) 9 CompLJ 20
High Courts01 Feb 1972
Sakharchand Bhukandas Gujarathi Vs Punju Chintaman Wani and Others
Bombay High Court · AIR 1973 Bom 148 : (1972) 74 BOMLR 709
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 136
High Courts29 Jan 1972
Housabai Vishnu Yadav Vs Kashinath Pandharinath Vanpal and Others
Bombay High Court · AIR 1973 Bom 92
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1, 99Limitation Act, 1963 — Article 61
High Courts26 Jan 1972Allowed
R.B. Khajotia Vs State of Maharashtra
Bombay High Court · (1973) MhLj 326
Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 500, 504, 506
High Courts19 Jan 1972
Dhondo Pandharinath Kulkarni Vs Sbripati Dagdu Nimbalkar
Bombay High Court · (1973) MhLj 953
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 72, 81, 84, 85A
High Courts14 Jan 1972
Ramchandra Vinayak Badamikar Vs Paygonda Sargonda Patil
Bombay High Court · AIR 1973 Bom 163 : (1972) 74 BOMLR 648 : (1973) ILR (Bom) 378 : (1972) MhLj 907
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 136, 20Limitation Act, 1963 — Section 19
High Courts12 Jan 1972
Mohan Gopal Chavan Vs T.R. Kulkarni and Another
Bombay High Court · AIR 1973 Bom 150 : (1972) 74 BOMLR 822 : (1973) ILR (Bom) 700
Maharashtra Regional and Town Planning Act, 1966 — Section 74