High Courts23 Mar 1973
Shere-E-Punjab Co-operative Housing Society Ltd. and Others Vs G.W. Kshirsagar and Others
Bombay High Court · AIR 1974 Bom 269 : (1974) 76 BOMLR 22 : (1974) ILR (Bom) 580 : (1974) MhLj 247
COURT ARCHIVE
Bombay High Court judgments, 1973
194 judgments · page 8 of 10
High Courts20 Mar 1973
Deviprasad Kejriwal Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1976) 102 ITR 180
Income Tax Act, 1922 — Section 18A, 18A(5), 18A(6), 18A(9), 28
High Courts20 Mar 1973Dismissed
Prabhakar Raghunath Dixit Vs B.S. Kothare
Bombay High Court · (1974) 76 BOMLR 240
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts20 Mar 1973
Commissioner of Income Tax Bombay City II Vs Ramprasad Mehra and Others
Bombay High Court · (1975) 100 ITR 468
Income Tax Act, 1922 — Section 16(1), 16(3)
High Courts19 Mar 1973
Dilip Kumar Roy Vs Commissioner of Income Tax, Poona
Bombay High Court · (1974) 94 ITR 1
Income Tax Act, 1922 — Section 10
High Courts19 Mar 1973
D.P. Wadia and Sons Vs Commissioner of Income Tax, Poona
Bombay High Court · (1975) 100 ITR 79
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts16 Mar 1973Allowed
State of Maharashtra Vs Nihalchand Owner of Jiwandas Madan Bricks Factory, Jamni
Bombay High Court · (1973) MhLj 568
Factories Act, 1948 — Section 102, 102(1), 106, 117, 2(m)(i)
High Courts16 Mar 1973
Madhao Pandurang and Another Vs Yeshwant
Bombay High Court · AIR 1974 Bom 12 : (1974) ILR (Bom) 752 : (1973) MhLj 771
Evidence Act, 1872 — Section 17, 21Limitation Act, 1908 — Article 142, 144
High Courts15 Mar 1973Allowed
The State of Maharashtra Vs Ramchandra Vasudeo Deshpande
Bombay High Court · (1974) 76 BOMLR 249
Penal Code, 1860 (IPC) — Section 120B, 161, 162, 165, 165A
High Courts14 Mar 1973
Godavari Pravara Canal Co-operative Purchase and Sale Union Ltd. Vs Krishnarao and Another
Bombay High Court · AIR 1974 Bom 52 : (1974) MhLj 75
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4Contract Act, 1872 — Section 45
High Courts13 Mar 1973
Bennet Coleman and Co. and Mauli Chand Sharma and Another Vs Union of India (UOI) and Others
Bombay High Court · (1977) 47 ITR 92
Companies Act, 1956 — Section 237, 255, 388, 388B, 388C
High Courts13 Mar 1973
Bennet Coleman and Co. Vs Union of India and Others
Bombay High Court · (1977) 47 CompCas 92
Companies Act, 1956 — Section 181, 197A, 255, 255(2), 262
High Courts12 Mar 1973
Commissioner of Income Tax, Bombay City II Vs Trustees of Shri Cutchi Lohana Panchtade Mahajan Trust
Bombay High Court · (1975) 98 ITR 448
Income Tax Act, 1922 — Section 4(3)
High Courts12 Mar 1973
Commissioner of Income Tax, Bombay City II Vs Trustees of Abdulcadar Ebrahim Trust
Bombay High Court · (1975) 100 ITR 85
Income Tax Act, 1922 — Section 4(3)
High Courts12 Mar 1973
Chintaman Vs Dnyaneshwar and Another
Bombay High Court · (1974) CriLJ 542 : (1973) MhLj 612
Penal Code, 1860 (IPC) — Section 415, 420
High Courts11 Mar 1973
A.J. Patel (By his Legal Representative) Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 97 ITR 683
Income Tax Act, 1922 — Section 4(3)
High Courts10 Mar 1973
Dalmia Dadri Cement Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1974) 94 ITR 303
Income Tax Act, 1922 — Section 4(1)
High Courts09 Mar 1973
E. Ajay Kumar Vs Tulsabai and Another
Bombay High Court · AIR 1973 Bom 330 : (1973) MhLj 683
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts09 Mar 1973
Gulabsing Fattesing Vasave Vs Commissioner of Income Tax, Poona
Bombay High Court · (1975) 100 ITR 509
Income Tax Act, 1922 — Section 2(1), 4(3)
High Courts08 Mar 1973
Ganpati Ram Bhande and Others Vs Baliram Raghunath Jadhav and Others
Bombay High Court · AIR 1974 Bom 155 : (1974) 76 BOMLR 58 : (1974) MhLj 512
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 51, Order 21 Rule 52, Order 21 Rule 53, Order 21 Rule 54, Order 21 Rule 55Transfer of Property Act, 1882 — Section 55(6)