High Courts03 Aug 1973Dismissed
Pal Hire Purchase Ltd. Vs B.V. Shah And Company and another
Bombay High Court · (1975) MhLj 242
Bombay Court Fees Act, 1959 — Section 43
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,036 of 3,660
High Courts03 Aug 1973
Agri Orient Industries (P.) Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1975) 101 ITR 605
Income Tax Act, 1922 — Section 23A
High Courts02 Aug 1973Allowed
Bapurao Rajaram Waikar Vs Babulal Mulchand Shah
Bombay High Court · (1974) 76 BOMLR 246
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 25Constitution of India, 1950 — Article 227
High Courts02 Aug 1973
Kisan Shoram Leva and Another Vs Hari Totaram and Others
Bombay High Court · AIR 1974 Bom 65 : (1973) MhLj 906
Hindu Succession Act, 1956 — Section 14
High Courts02 Aug 1973
Bajirao Shekoji Vs Koosan Kondaji
Bombay High Court · AIR 1974 Bom 64 : (1973) MhLj 1009
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(18), 106, 111
High Courts01 Aug 1973
Gulamhussein Ebrahim Matcheswalla (By his Legal Heirs) Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1974) 97 ITR 24
Income Tax Act, 1922 — Section 12(2)
High Courts01 Aug 1973
Govindlal Bhikulal Maheshwari and Others Vs Firm Thakurdas Bhallabhadas and Others
Bombay High Court · AIR 1974 Bom 164 : (1974) MhLj 106
Contract Act, 1872 — Section 38
High Courts31 Jul 1973
Islam Ali Vs Panchavat Samiti, Telhara and Others
Bombay High Court · AIR 1974 Bom 68 : (1973) MhLj 867
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 89Maharashtra Agricultural Produce Marketing (Regulation) (Amendment) Act, 1964 — Section 18Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 15(1)
High Courts30 Jul 1973
Valiram Lakhani Vs S.M. Kuray and Others
Bombay High Court · AIR 1974 Bom 295 : (1974) 76 BOMLR 176 : (1974) MhLj 374
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Jul 1973
Tulsabai Nathudas and Others Vs Narayan Ajabrao Raut
Bombay High Court · AIR 1974 Bom 72 : (1974) MhLj 28 : (1974) MhLj 26
Central Provinces Debt Conciliation Act, 1933 — Section 13, 13(1)Contract Act, 1872 — Section 2, 25(3)
High Courts25 Jul 1973Allowed
Sakharam Sheku Shinde Vs Shiva Deorao Jamale
Bombay High Court · (1974) 76 BOMLR 267
Hindu Minority and Guardianship Act, 1956 — Section 4, 6, 8
High Courts24 Jul 1973
Dattatraya Kaluram Jadhav Vs Narayandas Badridas Rathi and Another
Bombay High Court · AIR 1974 Bom 189 : (1974) MhLj 251
Constitution of India, 1950 — Article 227
High Courts24 Jul 1973
Jamnabai Vs Survabhan Sekharam Pawar
Bombay High Court · AIR 1974 Bom 142 : (1974) MhLj 183
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(2), 38(3), 38(4), 38(5), 38(6)
High Courts23 Jul 1973
P. Narayana Pillai Vs T.V. Rangarajan and Another
Bombay High Court · AIR 1974 Bom 97 : (1973) 75 BOMLR 775 : (1974) MhLj 352
Constitution of India, 1950 — Article 226
High Courts20 Jul 1973
Commissioner of Income Tax Vs Ramprasad Mehra and Others
Bombay High Court · (1973) 07 BOM CK 0011
Income Tax Act, 1922 — Section 16(1), 16(3)
High Courts20 Jul 1973
Kishandas Dilberdas Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1974) 96 ITR 638
Income Tax Act, 1961 — Section 10(2)
High Courts19 Jul 1973
Bapu Sitaram Adsule Vs Appa Mhadgonda Patil
Bombay High Court · (1974) 76 BOMLR 265 : (1974) MhLj 497
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A
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
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