High Courts19 Apr 1973
Shaikh Bannu and Another Vs State of Maharashtra
Bombay High Court · (1974) CriLJ 162 : (1973) MhLj 800
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 204, 419, 471
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,039 of 3,660
High Courts13 Apr 1973
Shakuntala Raje Panditji Vs Maharashtra Revenue Tribunal, Nagpur and Another
Bombay High Court · AIR 1974 Bom 1 : (1974) ILR (Bom) 1090 : (1973) MhLj 737
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 33
High Courts12 Apr 1973Allowed
Pandu Dhondi Yerudkar Vs Ananda Krishna Patil
Bombay High Court · (1974) MhLj 548
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85A
High Courts12 Apr 1973
Pandu Dhondi Yerudkar and Another Vs Ananda Krishna Patil
Bombay High Court · AIR 1975 Bom 52 : (1974) 76 BOMLR 368 : (1974) MhLj 548
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts11 Apr 1973
Nandkishore Fakirchand Sevak Vs Nanji Raghoji Mali and Another
Bombay High Court · AIR 1973 Bom 354 : (1973) MhLj 748
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 118Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 17Constitution of India, 1950 — Article 14, 19, 31
High Courts11 Apr 1973
Bhujangrao Ganpati Vs Sheshrao Rajaram
Bombay High Court · AIR 1974 Bom 104 : (1973) 75 BOMLR 772 : (1973) MhLj 1034
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts10 Apr 1973
Virbala Sumant Lokhande Vs Sumant Madhay Lokhande
Bombay High Court · AIR 1974 Bom 297 : (1974) 76 BOMLR 364 : (1974) ILR (Bom) 459
Divorce Act, 1869 — Section 10, 3(9)
High Courts09 Apr 1973
R.S. Deshpande and Another Vs Municipal Corporation of Greater Bombay
Bombay High Court · (1975) 2 LLJ 45
Industrial Disputes Act, 1947 — Section 2
High Courts06 Apr 1973
Jethabhai Ratanshi Lodaya Vs Manabai Jethabhai Lodaya
Bombay High Court · AIR 1975 Bom 88 : (1974) 76 BOMLR 304
Hindu Marriage Act, 1955 — Section 10(2), 13(1), 13(1A), 23(1)
High Courts06 Apr 1973
Ganapati Gopal Patil and Others Vs Shankar Rama Patil and Others
Bombay High Court · AIR 1974 Bom 106 : (1973) 75 BOMLR 763 : (1974) ILR (Bom) 1085 : (1973) MhLj 1042
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts06 Apr 1973
Damodar Shantaram Nadkarni Vs S.E. Sukhtankar
Bombay High Court · (1973) 2 LLJ 558 : (1974) MhLj 83
Bombay District Municipal Act, 1901 — Section 46Bombay Municipal Corporation Act, 1888 — Section 83, 83(2)Constitution of India, 1950 — Article 12, 14, 15, 16, 226
High Courts05 Apr 1973
Shivraj Fine Art Litho Works, Nagpur Vs Regional Director, Regional Office, Maharashtra, Bombay and Others
Bombay High Court · (1974) 1 LLJ 453 : (1973) MhLj 1037
Employees State Insurance Act, 1948 — Section 2(22), 39, 73A, 75, 76Factories Act, 1948 — Section 59Minimum Wages Act, 1948 — Section 14, 14(2)
High Courts26 Mar 1973
Commissioner of Income Tax, Poona Vs Hindustan Antibiotics Ltd.
Bombay High Court · (1974) 93 ITR 548
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts25 Mar 1973
Babubhai M. Sanghvi Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1974) 97 ITR 213
Income Tax Act, 1922 — Section 12B, 12B(2), 16(3)Income Tax Act, 1961 — Section 45, 52, 52(1)
High Courts24 Mar 1973
Commissioner of Income Tax, Bombay City II Vs Rasiklal Maneklal (H.U. F.), Bombay
Bombay High Court · (1974) 95 ITR 656
Income Tax Act, 1922 — Section 12B
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
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