High Courts01 Dec 1972
Pandurabg Sakharam Vs The Mahaarashtra Revenue Tribunal, Nagpur and Others
Bombay High Court · AIR 1974 Bom 20 : (1974) ILR (Bom) 816 : (1973) MhLj 792
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,043 of 3,660
High Courts28 Nov 1972
State of Maharashtra Vs Vithabai Laxman Hedau (Original Applicant) and Laxman Ganpat Hedau (Original Non-applicant)
Bombay High Court · (1973) MhLj 212
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts24 Nov 1972
Uttamchand Hukumchand Shet and Others Vs Vishwanath Bindravan Bundelkhandi and Others
Bombay High Court · AIR 1974 Bom 28 : (1973) 75 BOMLR 512
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43CCivil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11, 9
High Courts24 Nov 1972Dismissed
Mahadeo Vs State of Maharashtra
Bombay High Court · (1973) MhLj 217
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2, 2(1), 2(1), 2(16)
High Courts23 Nov 1972Dismissed
Janardhan C. Upadhye Vs Rajni Patel
Bombay High Court · (1974) 76 BOMLR 654
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 41
High Courts23 Nov 1972
The Municipal Council Vs Shripat Ganeshlal and Another
Bombay High Court · (1973) CriLJ 1490 : (1973) MhLj 399
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)
High Courts21 Nov 1972
Gajanan Bhan Magat Vs Employees'' State Insurance Corporation
Bombay High Court · (1973) 27 FLR 277 : (1974) 2 LLJ 163
Employees State Insurance Act, 1948 — Section 2(15B), 2(8), 51Workmens Compensation Act, 1923 — Section 3
High Courts20 Nov 1972Allowed
Ajitsingh Vs Dhan Ji Shaw J. Poonawalla
Bombay High Court · (1973) MhLj 901
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 5(11)Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 108, 108(c)
High Courts17 Nov 1972
Chouthmal Nathuram Joshi Vs Bhagwandas Zutalal Marwadi
Bombay High Court · AIR 1973 Bom 337 : (1973) MhLj 637
Arbitration Act, 1940 — Section 13, 2, 3Forward Contracts (Regulation) Act, 1952 — Section 15(2)
High Courts09 Nov 1972
Shamrao Krishnarao Kadu Vs Nandkishore Ghanshyamda Jaiswal and Others
Bombay High Court · AIR 1974 Bom 6 : (1974) ILR (Bom) 485 : (1973) MhLj 667
Maharashtra Municipalities Act, 1965 — Section 44(3), 45(4), 55(3), 9(2), 9(4)
High Courts09 Nov 1972
Zuri Agro Chemicals Ltd. Vs F.S. Wadia and Others
Bombay High Court · (1974) 76 BOMLR 15 : (1974) 44 CompCas 465 : (1974) MhLj 365
Companies Act, 1956 — Section 106, 17, 17(3), 17(6), 173
High Courts01 Nov 1972
Mahadeo Kisanrao Salunke Vs State of Maharashtra
Bombay High Court · AIR 1973 Bom 223 : (1974) MhLj 164 : (1973) MhLj 217
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(1), 2(16)
High Courts27 Oct 1972
Jaichand Housilal Gujarathi Vs Ananda Tanji Patil and Others
Bombay High Court · AIR 1973 Bom 165 : (1973) MhLj 272
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 111, 6(1)
High Courts27 Oct 1972Dismissed
Steel Plant Private Ltd. Vs The Republic Forge Co. Ltd.
Bombay High Court · (1974) 76 BOMLR 13
High Courts26 Oct 1972
Sitaram Tensukhrai Lekaria Vs V.R. Bhoware and Another
Bombay High Court · AIR 1973 Bom 103 : (1973) ILR (Bom) 1227 : (1973) MhLj 15
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 23
High Courts25 Oct 1972Dismissed
Smt. Shakuntala Vs Nilkanth and other
Bombay High Court · (1973) MhLj 310
Hindu Marriage Act, 1955 — Section 2, 3, 5, 7Penal Code, 1860 (IPC) — Section 496
High Courts24 Oct 1972Dismissed
State of Maharashtra Vs Sadhusingh
Bombay High Court · (1973) MhLj 263
Bombay Prohibition Act, 1949 — Section 116, 117, 118, 129A, 129B
High Courts20 Oct 1972
Somnath Vs Tipanna Ramchandra Jannu
Bombay High Court · AIR 1973 Bom 276 : (1973) 75 BOMLR 177 : (1973) MhLj 910
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 7 Rule 1
High Courts20 Oct 1972
Harbansingh Ajitsingh Vs Union of India and Another
Bombay High Court · AIR 1973 Bom 363 : (1973) 75 BOMLR 559 : (1973) MhLj 949
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Oct 1972
Kondiba Vs Gajanan
Bombay High Court · (1974) MhLj 275
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 31A, 31BConstitution of India, 1950 — Article 227