High Courts26 Jun 1973Allowed
Khemchand Thengumal Rajpal Vs S.C. Gupte
Bombay High Court · (1974) 76 BOMLR 511
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,038 of 3,660
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)
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
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
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
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
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)
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)
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
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
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
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
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
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
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
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)
High Courts25 Apr 1973
Indian Oil Corporation Ltd. Vs S. Rajagopalan, Income Tax Officer, Companies Circle II(1), Bombay and Others
Bombay High Court · (1973) 92 ITR 241
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 16, 2, 32, 32(2), 33Income Tax Rules, 1962 — Rule 19A, 19A(1), 19A(2), 19A(3)
High Courts25 Apr 1973
The Sholapur Municipal Corporation Vs Umkant Shankarrao Bhagwat
Bombay High Court · AIR 1974 Bom 174 : (1973) 75 BOMLR 766 : (1974) MhLj 146
Bombay Provincial Municipal Corporations Act, 1949 — Section 406Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Apr 1973
Ganeshilal Ramkumar and Another Vs Jhangiram Lillaram
Bombay High Court · AIR 1974 Bom 101 : (1973) 75 BOMLR 760 : (1974) ILR (Bom) 1105 : (1974) MhLj 370
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5
High Courts23 Apr 1973
Jairam Kissan Vs Chandrakaladevi and Others
Bombay High Court · AIR 1974 Bom 49 : (1973) MhLj 971
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(2), 38(3), 38(4)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227