High Courts24 Sept 1973
Yeshbai and Another Vs Ganpat Irappa Jangam and Another
Bombay High Court · AIR 1975 Bom 20 : (1974) 76 BOMLR 278
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
COURT ARCHIVE
Bombay High Court judgments, 1973
194 judgments · page 3 of 10
High Courts20 Sept 1973Allowed
Prabhakar Laxman Mokashi Vs Sadanand Trimbak Yardi
Bombay High Court · (1974) 76 BOMLR 191
Contempt of Courts Act, 1971 — Section 15, 17, 2, 3Press and Registration of Books Act, 1867 — Section 3, 5
High Courts18 Sept 1973
Sayed Ahmed Kabuli Vs The State of Maharasthra
Bombay High Court · AIR 1975 Bom 176 : (1974) 76 BOMLR 258
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 11, 5, 6, 7
High Courts18 Sept 1973
Vishwas Narayan Limaye Vs Sharad Pawar
Bombay High Court · (1976) 78 BOMLR 616
Contempt of Courts Act, 1971 — Section 10, 11, 14, 15, 17
High Courts15 Sept 1973Dismissed
The Union of India (UOI) Vs A.K. Mathiborwala
Bombay High Court · (1974) 76 BOMLR 659
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts15 Sept 1973
Dr. Arun Ganesh Phansalkar and Another Vs The State of Maharashtra
Bombay High Court · (1974) CriLJ 995 : (1974) MhLj 173
Companies Act, 1913 — Section 240Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 132
High Courts12 Sept 1973
The New India Assurance Co. Ltd. Vs Radheshyam Motilal Khandelwal and Others
Bombay High Court · AIR 1974 Bom 228 : (1974) MhLj 319
Contract Act, 1872 — Section 28Insurance Act, 1938 — Section 2(6B)
High Courts06 Sept 1973
Jhaman Karamsingh Dadlani Vs Ramanlal Maneklal Kantawala and Others
Bombay High Court · AIR 1975 Bom 182 : (1974) 76 BOMLR 644
Advocates Act, 1961 — Section 30Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Bombay High Court (Original Side) Rules, 1980 — Rule 623
High Courts06 Sept 1973
Indian Sailors'' Home Society Vs R.D. Tulpule and Another
Bombay High Court · (1974) 2 LLJ 227
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts04 Sept 1973Allowed
Shantilal Kalidas Shah and others Vs Lallubhai Talakchand and another
Bombay High Court · (1975) MhLj 278
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)
High Courts03 Sept 1973
Hasam Nurani Malak Vs Mohansingh and Another
Bombay High Court · AIR 1974 Bom 136 : (1974) MhLj 120
Contract Act, 1872 — Section 55
High Courts30 Aug 1973Dismissed
Manohar Mahadeo Virker Vs Manohar Waman Pendharkar and others
Bombay High Court · (1974) MhLj 141
Transfer of Property Act, 1882 — Section 106
High Courts23 Aug 1973
Habib Ahmed Khudabux Vs Abdul Khadar Rehmanji
Bombay High Court · (1974) MhLj 812
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 23, 28, 28(1), 29Civil Procedure Code, 1908 (CPC) — Section 8Presidency Small Cause Courts Act, 1882 — Section 18, 19, 19, 20, 21
High Courts23 Aug 1973
Habib Ahmed Khudabax Vs Abdul Kabur Rehmanji Godiwala and Others
Bombay High Court · AIR 1975 Bom 41 : (1974) 76 BOMLR 427 : (1974) MhLj 812
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98
High Courts18 Aug 1973Dismissed
Devendra Trading Company Vs State of Maharashtra and others
Bombay High Court · (1974) MhLj 463
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 3
High Courts17 Aug 1973
Smt. Kadamma Anjappa Vs Motor Accidents Claims Tribunal
Bombay High Court · (1974) MhLj 558
Motor Vehicles Act, 1988 — Section 110(1)
High Courts17 Aug 1973
Kadamma Anjanappa and Another Vs The Motor Accidents Tribunal, Bombay and Another
Bombay High Court · AIR 1975 Bom 49 : (1974) 76 BOMLR 330 : (1974) MhLj 558
Motor Vehicles Act, 1939 — Section 110A(3)
High Courts09 Aug 1973Dismissed
Kashinath Ramji Shirsat Vs State of Maharashtra
Bombay High Court · (1975) MhLj 479
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 12, 15(1)(a), 17
High Courts09 Aug 1973
Tanbaji Madhoji Chagre and Another Vs Nathoba Janbaji Dongre and Others
Bombay High Court · AIR 1974 Bom 238 : (1974) MhLj 484
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 6
High Courts09 Aug 1973Allowed
Major S.L. Bhasin Vs Lt. Col. Rucy D. Colabawala
Bombay High Court · (1974) 76 BOMLR 422 : (1974) MhLj 686 : (1974) MhLj 684
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 17, 22