COURT ARCHIVE

Bombay High Court judgments, 1973

194 judgments · page 10 of 10

High Courts05 Feb 1973

Shriniwas Dwarkadas Agarwal and Another Vs Sundarbal and Others

Bombay High Court · AIR 1974 Bom 203 : (1974) MhLj 51

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 25, 26, 41, 46, 49Transfer of Property Act, 1882 — Section 8

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High Courts03 Feb 1973

Parwat and Others Vs Keshao Trimbak Jahagirdar and Another

Bombay High Court · AIR 1973 Bom 262 : (1973) MhLj 451

Civil Procedure Code, 1908 (CPC) — Section 100, 101

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High Courts31 Jan 1973

Sheik Madar Vs Bhagwan

Bombay High Court · AIR 1973 Bom 333 : (1973) MhLj 606

Bombay Mamlatdars Courts Act, 1906 — Section 19(4)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 54Maharashtra Land Revenue Code, 1966 — Section 243

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High Courts30 Jan 1973

Thanhabai Jaivanta Ilag Vs Dhodiram Pandurang Ilag and Others

Bombay High Court · AIR 1974 Bom 107 : (1973) 75 BOMLR 689 : (1974) MhLj 69

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2

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High Courts29 Jan 1973

Khivaraj Chhagniram Zavar and Another Vs Shivshankar Basappa Lingashetty and Another

Bombay High Court · AIR 1974 Bom 40 : (1973) 75 BOMLR 523 : (1973) MhLj 782

Bombay Public Trusts Act, 1950 — Section 72, 72(1)

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High Courts24 Jan 1973

Shri Mithailal Dalsinghar Singh Vs S.V. Joag

Bombay High Court · (1974) 76 BOMLR 1 : (1974) MhLj 220

Constitution of India, 1950 — Article 14, 226

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High Courts24 Jan 1973

Chimanlal Beliram Mehta Vs M.G. Vaidya

Bombay High Court · (1973) 01 BOM CK 0005

Finance Act, 1961 — Section 13

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High Courts19 Jan 1973

Esso Standard Inc. Vs Udharam Bhagwandas Japanwalla

Bombay High Court · (1975) 45 CompCas 16 : (1973) MhLj 1022

Penal Code, 1860 (IPC) — Section 109, 114, 34, 417, 420

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High Courts15 Jan 1973

Babu Rama Chaugule Vs The Goodwill Bank Ltd., Miraj

Bombay High Court · AIR 1973 Bom 342 : (1973) 75 BOMLR 561 : (1973) MhLj 960

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 12Provincial Insolvency Act, 1920 — Section 28(6)

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High Courts11 Jan 1973

The State of Maharashtra Vs Narayan Shankar Hasabnis and Others

Bombay High Court · AIR 1974 Bom 300 : (1974) 76 BOMLR 347

Bombay Land Revenue Code, 1879 — Section 61Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 3, 3(3), 4, 4(1)

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High Courts10 Jan 1973Allowed

Jiwan Prakash Vs State of Maharashtra

Bombay High Court · (1973) MhLj 855

Penal Code, 1860 (IPC) — Section 331, 380, 381, 390, 420

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High Courts10 Jan 1973

Yeshwantrao and Others Vs Mirabai and Others

Bombay High Court · AIR 1974 Bom 60 : (1974) ILR (Bom) 522 : (1973) MhLj 931

Central Provinces and Berar Money Lenders Act, 1934 — Section 3(1), 7Central Provinces and Berar Money Lenders Rules — Rule 10, 12

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High Courts10 Jan 1973

R.H. Muttoo and Another Vs Kasturbai Walchand

Bombay High Court · (1987) 166 ITR 392

Income Tax Act, 1961 — Section 264, 33A(2), 4(3)Wealth Tax Act, 1957 — Section 16, 23, 24, 24(1), 24(2)

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High Courts10 Jan 1973Dismissed

R.H. Muttoo Vs Mrs. Kasturbai Walchand

Bombay High Court · (1987) 166 ITR 392

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A(2), 4(3)(xii)Wealth Tax Act, 1957 — Section 16, 23, 24, 24(1), 24(2)

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