High Courts17 Nov 1973
Ramdas Khimji Brothers Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 97 ITR 361
Income Tax Act, 1922 — Section 25(4)
COURT ARCHIVE
Bombay High Court judgments, 1973
194 judgments · page 2 of 10
High Courts17 Nov 1973Dismissed
Lila Kishenchand Jaisinghani Vs Odhavji Popatlal Ahya
Bombay High Court · (1974) 76 BOMLR 523
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11A, 49, 5Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 9
High Courts15 Nov 1973
Commissioner of Income Tax, Bombay City I Vs Associated Cement Companies Ltd.
Bombay High Court · (1974) 96 ITR 650
Income Tax Act, 1922 — Section 10(2)
High Courts13 Nov 1973
Dhiraj Lal Mohan Lal Kathewadi and Others Vs Ranchhod Balaram Nayak and Others
Bombay High Court · AIR 1974 Bom 256 : (1974) 76 BOMLR 189
Stamp Act, 1899 — Section 12
High Courts09 Nov 1973
Mahadeo Amrut Gajbhiye Vs The State of Maharashtra
Bombay High Court · (1974) CriLJ 1075 : (1974) MhLj 164
Criminal Procedure Code, 1898 (CrPC) — Section 499
High Courts08 Nov 1973
Rikhabchand Mohanlal Surana Vs The Sholapur Spinning and Weaving Company Ltd.
Bombay High Court · (1974) 76 BOMLR 748
Civil Procedure Code, 1908 (CPC) — Section 73COMPANIES ACT, 1956 — Section 390, 391, 392, 393, 433Provincial Insolvency Act, 1920 — Section 2, 28, 45, 46, 47
High Courts07 Nov 1973
Sayed Abdul Khair Vs Babubhai Jamalbhai and Another
Bombay High Court · (1974) CriLJ 1337
Constitution of India, 1950 — Article 14
High Courts07 Nov 1973
Sayed Abdul Khair Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 390 : (1974) MhLj 579
Constitution of India, 1950 — Article 14, 15, 39
High Courts07 Nov 1973Allowed
Abdul Karim Khan Vs Lalman Lachmanji
Bombay High Court · (1975) MhLj 423
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226, 227
High Courts06 Nov 1973
Sushilbai Nagesh Chandorkar Vs The State of Maharashtra
Bombay High Court · AIR 1975 Bom 106 : (1974) 76 BOMLR 540
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43AMaharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 18, 19, 20
High Courts06 Nov 1973
Sushilabai Vs State of Maharashtra
Bombay High Court · (1974) MhLj 737
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 14, 15, 16Constitution of India, 1950 — Article 227
High Courts03 Nov 1973Dismissed
A.K. Porbunderwala and Sons Vs Gulam Hussain Alibhai Nathani and Another
Bombay High Court · AIR 1974 Bom 288 : (1974) 76 BOMLR 400 : (1974) MhLj 594
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5(8)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9A
High Courts02 Nov 1973
Bapusaheb Balasaheb Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1975 Bom 143 : (1974) 76 BOMLR 455 : (1974) MhLj 698
Contempt of Courts Act, 1971 — Section 3
High Courts02 Nov 1973
Bapusaheb Balasaheb Patil Vs State of Maharashtra
Bombay High Court · (1974) MhLj 698
Civil Procedure Code, 1908 (CPC) — Section 114, 151Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 3
High Courts31 Oct 1973Dismissed
Ramesh Himmatlal Shah Vs Harsukh Jhadavji Joshi
Bombay High Court · (1974) 76 BOMLR 375
Civil Procedure Code, 1908 (CPC) — Section 11, 60
High Courts29 Oct 1973
Ramdas P. Chitrigi Vs Monica Pascol Miranda and Another
Bombay High Court · AIR 1974 Bom 245 : (1974) 76 BOMLR 394 : (1974) MhLj 539
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 50
High Courts12 Oct 1973
Chindha Vithal Sonawane Vs Special Land Acquisition Officer
Bombay High Court · (1975) MhLj 468
Land Acquisition Act, 1894 — Section 23, 23(1), 24, 4, 4(1)
High Courts11 Oct 1973
P.T. Anklesaria Vs Union of India (UOI)
Bombay High Court · (1974) 76 BOMLR 688 : (1974) MhLj 891
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Sept 1973Dismissed
Special Land Acquisition Officer Vs Dr. Mohamad Salim Samsuddin
Bombay High Court · (1974) MhLj 781
Land Acquisition Act, 1894 — Section 18, 23, 25(2), 25(3), 9
High Courts27 Sept 1973
Mohamed Salim Samsuddin and Others Vs The Special Land Acquisition Officer (II), Nasik
Bombay High Court · AIR 1975 Bom 53 : (1974) 76 BOMLR 519 : (1975) ILR (Bom) 227
Land Acquisition Act, 1894 — Section 18, 23, 23(4), 25(2), 9(2)