High Courts18 Jul 1973Allowed
Kumari Jethi T. Sipahimalani Vs The Maharashtra State Co-Operative Tribunal
Bombay High Court · (1974) 76 BOMLR 179 : (1974) MhLj 550
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 1973
194 judgments · page 5 of 10
High Courts18 Jul 1973
Hajrat Pirane Chilla of Khwaja Trust, Akola Vs The Manager, United Transport Motor Co. Ltd. and Others
Bombay High Court · AIR 1974 Bom 178
High Courts18 Jul 1973Dismissed
Shankarsa Vs Anusayabai
Bombay High Court · (1973) MhLj 982
Civil Procedure Code, 1908 (CPC) — Section 21Evidence Act, 1872 — Section 44Suits Valuation Act, 1887 — Section 11
High Courts18 Jul 1973
Amalgamated Electricity Co. Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 97 ITR 334
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 4, 40, 55(1), 57Income Tax Rules, 1922 — Rule 8
High Courts13 Jul 1973Allowed
Supdabai Badrinarayan Joshi Vs Subhash Kashinath Shrawak
Bombay High Court · (1974) 76 BOMLR 202
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 16Constitution of India, 1950 — Article 227
High Courts13 Jul 1973
Kalyan Kumar Nag Vs Dina Guha
Bombay High Court · (1974) 76 BOMLR 815 : (1975) MhLj 7 : (1973) MhLj 7
Special Marriage Act, 1954 — Section 21Succession Act, 1925 — Section 57, 58, 69, 70
High Courts11 Jul 1973Dismissed
Shrinivas Subyya Alwa Vs Krishnavani Vasudeo Mudliyar
Bombay High Court · (1974) 76 BOMLR 218 : (1974) MhLj 505
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15A, 5Transfer of Property Act, 1882 — Section 106, 116
High Courts11 Jul 1973
Yadaorao Ramchandra Rao Majarkhede and Others Vs Agricultural Produce Market Committee, Arvi and Others
Bombay High Court · AIR 1974 Bom 181 : (1974) MhLj 338
Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 3, 4, 59
High Courts09 Jul 1973
Sakhubai and Others Vs Onkarlal Dulichand Agarwal
Bombay High Court · AIR 1974 Bom 122 : (1974) MhLj 257
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38, 39, 39
High Courts09 Jul 1973
Borosil Glass Works Limited Vs M.G. Chitale and Richard M. D''souza
Bombay High Court · (1974) 2 LLJ 184 : (2001) 1 MhLj 643
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts06 Jul 1973Allowed
Limbayya Limbadri Adep Vs Narammabai Sadashiv Ande
Bombay High Court · (1974) 76 BOMLR 344 : (1974) MhLj 546
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 1973Dismissed
The State of Maharashtra Vs N.M. Shah
Bombay High Court · (1974) 76 BOMLR 369 : (1974) MhLj 589
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 1973
Kashiprasad Ramanarayan Agrawal Vs Usmankhan Gulabkhan
Bombay High Court · AIR 1974 Bom 76 : (1973) MhLj 925
Bombay Tenancy And Agricultural Lands Act, 1958 — Section 106, 30(1), 36(2)
High Courts05 Jul 1973
N. Venkatrao and Another Vs Kishatanna
Bombay High Court · AIR 1974 Bom 258 : (1974) 76 BOMLR 186 : (1974) MhLj 400
High Courts05 Jul 1973Allowed
State of Maharashtra Vs Tukaram Manikrao Wagh and another
Bombay High Court · (1973) MhLj 988
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 13(5)
High Courts04 Jul 1973Dismissed
The Ahmedabad Mfg. and Calico Printing Co. Ltd. Vs The Workmen
Bombay High Court · (1974) 76 BOMLR 225
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10
High Courts29 Jun 1973
S.M. Deshmukh Vs Ganesh Krishnaji Khare
Bombay High Court · AIR 1975 Bom 82 : (1974) 76 BOMLR 405 : (1974) MhLj 628
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144
High Courts29 Jun 1973Allowed
Shah Jethalal Lalji Vs Khimji M. Bhujpuria
Bombay High Court · (1974) 76 BOMLR 270
Penal Code, 1860 (IPC) — Section 34, 408, 420, 500, 501
High Courts28 Jun 1973
Shankar Madhaorao Gampawar and Others Vs Maltibai
Bombay High Court · AIR 1974 Bom 46 : (1974) ILR (Bom) 1011 : (1973) MhLj 851
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58
High Courts27 Jun 1973Allowed
Hipolito Gregorio Coutinho Vs Jagdish Sagar and others
Bombay High Court · (1975) MhLj 168
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31(1)Partnership Act, 1932 — Section 45