COURT ARCHIVE

Bombay High Court judgments, 1973

194 judgments · page 6 of 10

High Courts27 Jun 1973Dismissed

New Grand High Class Bakery Vs The Employees'' State Insurance Corporation

Bombay High Court · (1974) 76 BOMLR 359 : (1974) MhLj 622

Employees State Insurance Act, 1948 — Section 2(12), 75, 82, 92Factories Act, 1948 — Section 2(g)

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High Courts27 Jun 1973

Zilla Parishad, Bhandara Vs Agricultural Produce Marker Committee, Tirora and Others

Bombay High Court · AIR 1974 Bom 128 : (1974) MhLj 378

Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 3, 4Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2(1), 3, 4

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High Courts27 Jun 1973

Beauty Art Dyers and Cleaners (P.) Ltd. Vs Registrar of Companies

Bombay High Court · (1973) 06 BOM CK 0001

Companies (Court) Rules, 1959 — Rule 286, 37, 91Companies Act, 1956 — Section 17, 17(5), 18, 18(1), 18(4)

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High Courts26 Jun 1973Allowed

Khemchand Thengumal Rajpal Vs S.C. Gupte

Bombay High Court · (1974) 76 BOMLR 511

Constitution of India, 1950 — Article 226

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High Courts26 Jun 1973Allowed

Baburao Raoji and another Vs State of Maharashtra

Bombay High Court · (1974) MhLj 385

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2, 2(11), 2(14), 2(20), 2(21)

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High Courts25 Jun 1973

Namdeo Khushal Dighe Vs Kesharbai Damodhardas Chandak and Another

Bombay High Court · AIR 1974 Bom 192 : (1974) MhLj 291

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 38, 39, 39A, 49

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High Courts25 Jun 1973Dismissed

Union of India (UOI) Vs S.R. Doiphode

Bombay High Court · (1974) 76 BOMLR 334

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3Industrial Disputes Act, 1947 — Section 2

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High Courts22 Jun 1973

The State of Maharashtra Vs Waman Lalji Pimple

Bombay High Court · AIR 1974 Bom 99 : (1974) ILR (Bom) 1005

Land Acquisition Act, 1894 — Section 23

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High Courts21 Jun 1973

Cawasji Behramji and Co. Vs T.J. D''lima

Bombay High Court · (1973) 06 BOM CK 0014

Customs Act, 1962 — Section 111, 59, 60

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High Courts20 Jun 1973

Additional Commissioner of Income Tax, Bombay City-I Vs Lata Mangeshkar

Bombay High Court · (1974) 97 ITR 696

Income Tax Act, 1922 — Section 28(1)

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High Courts19 Jun 1973

Commissioner of Income Tax, Bombay City I Vs Tata Chemicals Ltd.

Bombay High Court · (1974) 94 ITR 85

Income Tax Act, 1961 — Section 9(1)

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High Courts16 Jun 1973Dismissed

Bhogilal Laherchand Vs State of Maharashtra

Bombay High Court · (1975) MhLj 533

Constitution of India, 1950 — Article 19, 19(1)(f), 19(5), 31, 31(2)Land Acquisition Act, 1894 — Section 4, 5A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 113, 126, 15, 16, 164

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High Courts13 Jun 1973

State of Maharashtra Vs Prithviraj Pokhraj Jain

Bombay High Court · (1973) 06 BOM CK 0004

Customs Act, 1962 — Section 123, 135

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High Courts12 Jun 1973Dismissed

Tata Engineering and Locomotive Co. Ltd. Vs The Union of India (UOI)

Bombay High Court · (1974) 76 BOMLR 675

Bombay Prohibition Act, 1949 — Section 98, 99Constitution of India, 1950 — Article 19, 226Customs Act, 1962 — Section 115, 2

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High Courts27 Apr 1973Dismissed

Town Municipal Committee, Amravati Vs M/s. Vijay Stores

Bombay High Court · (1973) MhLj 877

Constitution of India, 1950 — Article 277, 286(1)(a), 32

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High Courts27 Apr 1973

J.S. Parkar Vs V.B. Palekar and Others

Bombay High Court · (1974) 94 ITR 616

Income Tax Act, 1961 — Section 14, 143, 143(2), 143(3), 183

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High Courts26 Apr 1973

Sitaram Vs The State of Maharashtra

Bombay High Court · (1974) CriLJ 82 : (1973) MhLj 572

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 376

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High Courts26 Apr 1973Allowed

Kalawati Ramchand Malani Vs Shankarrao Patil

Bombay High Court · (1974) 76 BOMLR 718 : (1974) MhLj 908

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 105

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High Courts26 Apr 1973

Motilal Madanchand Lodha Vs Ragho Tanaji Patil and Others

Bombay High Court · AIR 1974 Bom 261 : (1974) 76 BOMLR 207 : (1974) MhLj 404

Civil Procedure Code, 1908 (CPC) — Section 64

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High Courts25 Apr 1973Allowed

Radhabai Ganpati Vs Bhimrai Gyanoba

Bombay High Court · (1975) MhLj 394

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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