High Courts24 Jan 1973
Chimanlal Beliram Mehta Vs M.G. Vaidya
Bombay High Court · (1973) 01 BOM CK 0005
Finance Act, 1961 — Section 13
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,042 of 3,660
High Courts19 Jan 1973
Esso Standard Inc. Vs Udharam Bhagwandas Japanwalla
Bombay High Court · (1975) 45 CompCas 16 : (1973) MhLj 1022
Penal Code, 1860 (IPC) — Section 109, 114, 34, 417, 420
High Courts15 Jan 1973
Babu Rama Chaugule Vs The Goodwill Bank Ltd., Miraj
Bombay High Court · AIR 1973 Bom 342 : (1973) 75 BOMLR 561 : (1973) MhLj 960
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 12Provincial Insolvency Act, 1920 — Section 28(6)
High Courts11 Jan 1973
The State of Maharashtra Vs Narayan Shankar Hasabnis and Others
Bombay High Court · AIR 1974 Bom 300 : (1974) 76 BOMLR 347
Bombay Land Revenue Code, 1879 — Section 61Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 3, 3(3), 4, 4(1)
High Courts10 Jan 1973Allowed
Jiwan Prakash Vs State of Maharashtra
Bombay High Court · (1973) MhLj 855
Penal Code, 1860 (IPC) — Section 331, 380, 381, 390, 420
High Courts10 Jan 1973
Yeshwantrao and Others Vs Mirabai and Others
Bombay High Court · AIR 1974 Bom 60 : (1974) ILR (Bom) 522 : (1973) MhLj 931
Central Provinces and Berar Money Lenders Act, 1934 — Section 3(1), 7Central Provinces and Berar Money Lenders Rules — Rule 10, 12
High Courts10 Jan 1973
R.H. Muttoo and Another Vs Kasturbai Walchand
Bombay High Court · (1987) 166 ITR 392
Income Tax Act, 1961 — Section 264, 33A(2), 4(3)Wealth Tax Act, 1957 — Section 16, 23, 24, 24(1), 24(2)
High Courts10 Jan 1973Dismissed
R.H. Muttoo Vs Mrs. Kasturbai Walchand
Bombay High Court · (1987) 166 ITR 392
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A(2), 4(3)(xii)Wealth Tax Act, 1957 — Section 16, 23, 24, 24(1), 24(2)
High Courts22 Dec 1972Dismissed
State of Maharashtra Vs Shivnarayan Ratanlal Jaiswal
Bombay High Court · (1973) MhLj 566
Minimum Wages Act, 1948 — Section 2, 2(g), 22A, 27
High Courts22 Dec 1972Allowed
Krishna Vs Janardhan
Bombay High Court · (1973) MhLj 438
Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13Penal Code, 1860 (IPC) — Section 441, 447, 5
High Courts22 Dec 1972
Rajaram and Another Vs Ganpati and Others
Bombay High Court · AIR 1973 Bom 269 : (1973) MhLj 696
Provincial Insolvency Act, 1920 — Section 4, 53, 54
High Courts18 Dec 1972Dismissed
Mahdukar Vishram Sawant Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 328
Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26, 6Penal Code, 1860 (IPC) — Section 101, 161, 405, 409
High Courts15 Dec 1972
Anandrao Bajirao Deshmukh Vs Mahadeo Raoji Gore
Bombay High Court · AIR 1973 Bom 274 : (1973) MhLj 620
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(2), 39
High Courts15 Dec 1972
Dadaji Vishwanath Gohane Vs Shamrao and Others
Bombay High Court · AIR 1973 Bom 229 : (1973) MhLj 363
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120
High Courts12 Dec 1972
Purushottam Raghunath Pande and Another Vs The State of Maharashtra
Bombay High Court · (1973) CriLJ 1005 : (1973) MhLj 108
Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts08 Dec 1972Dismissed
Jatashankar Dayaram Vs Commissioner of Income Tax
Bombay High Court · (1975) MhLj 132
Civil Procedure Code, 1908 (CPC) — Section 141, 24Income Tax Act, 1961 — Section 131, 255(2), 256, 256(2), 256(2)Succession Act, 1925 — Section 237, 261
High Courts07 Dec 1972Allowed
Rajaram Atmaram Lande and others Vs State of Maharashtra
Bombay High Court · (1973) MhLj 813
Bombay General Clauses Act, 1904 — Section 5Constitution of India, 1950 — Article 14, 168, 19, 19(1), 19(1)(g)Essential Commodities Act, 1955 — Section 3
High Courts06 Dec 1972
Manohar Vs State of Maharashtra
Bombay High Court · (1973) MhLj 921
Maharashtra Land Revenue Code, 1966 — Section 7(4)Penal Code, 1860 (IPC) — Section 161
High Courts04 Dec 1972
Harsukh Jadhavji Joshi Vs Ramesh Himatlal Shah
Bombay High Court · AIR 1974 Bom 87 : (1973) 75 BOMLR 649 : (1973) MhLj 975
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts02 Dec 1972
Shewa Lachha Banjar Vs Bhawarilal Ganeshmal Marwadi and Others
Bombay High Court · AIR 1973 Bom 139 : (1973) MhLj 726
Evidence Act, 1872 — Section 114, 44