High Courts03 Mar 1973
Vishwabharti Co-operative Housing Society Ltd. Vs State of Maharashtra
Bombay High Court · AIR 1974 Bom 80 : (1974) ILR (Bom) 556 : (1973) MhLj 848
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,041 of 3,660
High Courts03 Mar 1973
The 20Th Century-fox Corp. (India) (P.) Ltd. Vs F.H. Lala and Others
Bombay High Court · (1974) 2 LLJ 156
Industrial Disputes Act, 1947 — Section 11, 11(3)
High Courts02 Mar 1973
Municipal Corporation of Greater Bombay Vs Bhagwan Sakhram Salaskar
Bombay High Court · AIR 1974 Bom 272 : (1974) 76 BOMLR 373
Bombay Municipal Corporation Act, 1888 — Section 351, 352Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6Constitution of India, 1950 — Article 19(1)
High Courts02 Mar 1973
Shri Vishnu Vs Gunwantri Paramanand Malvia and Others
Bombay High Court · AIR 1974 Bom 274
Berar Land Revenue Code, 1928 — Section 155, 156, 157(2), 159, 161
High Courts02 Mar 1973
H.N. Malak Vs Aziz S. Yusuf
Bombay High Court · (1974) 94 ITR 276 : (1973) MhLj 443
Income Tax Act, 1961 — Section 137, 138, 61
High Courts01 Mar 1973
Darubai Vs Shankar Narayan Petil
Bombay High Court · AIR 1974 Bom 215 : (1974) ILR (Bom) 929 : (1973) MhLj 728
Bombay Execution of Decrees (Temporary Postponement) Act, 1959 — Section 3, 3(1), 8
High Courts28 Feb 1973
Nanavati and Co. (Pvt.) Ltd. Vs R.C. Dutt and Others
Bombay High Court · (1975) 45 CompCas 91
Companies Act, 1956 — Section 2, 2(50), 237, 294, 294(5)
High Courts26 Feb 1973
Kishore Premlal Dalaya and Others Vs Akali Premaji and Others
Bombay High Court · AIR 1974 Bom 133 : (1973) 75 BOMLR 604
Suits Valuation Act, 1887 — Section 9
High Courts26 Feb 1973
Devidas Tulsiram Brijwani Vs The Commissioner, Poona Municipal Corporation
Bombay High Court · AIR 1974 Bom 39 : (1973) 75 BOMLR 632 : (1974) ILR (Bom) 553 : (1973) MhLj 889
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts19 Feb 1973Allowed
The Great Eastern Shipping Co. Ltd. Vs The Union of India (UOI)
Bombay High Court · (1974) 76 BOMLR 115
Customs Act, 1962 — Section 2, 86, 87
High Courts15 Feb 1973
The Premier Automobiles Limited Vs Kamlakar Shantaram Wadke
Bombay High Court · (1974) 76 BOMLR 47 : (1974) 29 FLR 365 : (1974) 2 LLJ 66 : (1974) MhLj 646
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 18, 18(1)
High Courts15 Feb 1973
Louise Dinshaw Cambata Vs Dinshaw S. Cambata and Another
Bombay High Court · AIR 1974 Bom 82 : (1973) 75 BOMLR 532 : (1973) MhLj 1051
Civil Procedure Code, 1908 (CPC) — Section 11Special Marriage Act, 1954 — Section 36
High Courts13 Feb 1973
Abdul Karim Kasam Virani Vs The State of Maharashtra and Another
Bombay High Court · (1974) CriLJ 514 : (1974) MhLj 34
Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts06 Feb 1973
Indrayanibal and Another Vs The Collector of Nagpur and Another
Bombay High Court · AIR 1974 Bom 58 : (1974) ILR (Bom) 546
Land Acquisition Act, 1894 — Section 23(1)
High Courts05 Feb 1973
Shriniwas Dwarkadas Agarwal and Another Vs Sundarbal and Others
Bombay High Court · AIR 1974 Bom 203 : (1974) MhLj 51
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 25, 26, 41, 46, 49Transfer of Property Act, 1882 — Section 8
High Courts03 Feb 1973
Parwat and Others Vs Keshao Trimbak Jahagirdar and Another
Bombay High Court · AIR 1973 Bom 262 : (1973) MhLj 451
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts31 Jan 1973
Sheik Madar Vs Bhagwan
Bombay High Court · AIR 1973 Bom 333 : (1973) MhLj 606
Bombay Mamlatdars Courts Act, 1906 — Section 19(4)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 54Maharashtra Land Revenue Code, 1966 — Section 243
High Courts30 Jan 1973
Thanhabai Jaivanta Ilag Vs Dhodiram Pandurang Ilag and Others
Bombay High Court · AIR 1974 Bom 107 : (1973) 75 BOMLR 689 : (1974) MhLj 69
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts29 Jan 1973
Khivaraj Chhagniram Zavar and Another Vs Shivshankar Basappa Lingashetty and Another
Bombay High Court · AIR 1974 Bom 40 : (1973) 75 BOMLR 523 : (1973) MhLj 782
Bombay Public Trusts Act, 1950 — Section 72, 72(1)
High Courts24 Jan 1973
Shri Mithailal Dalsinghar Singh Vs S.V. Joag
Bombay High Court · (1974) 76 BOMLR 1 : (1974) MhLj 220
Constitution of India, 1950 — Article 14, 226