COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 3,045 of 3,660

High Courts29 Sept 1972

The Agricultural Produce Market Committee, Sholapur Vs Pantappa Sayanna Vangari

Bombay High Court · AIR 1973 Bom 348 : (1973) 75 BOMLR 503 : (1974) MhLj 356

Bombay Agricultural Produce Markets Act, 1939 — Section 20, 4(2)Bombay Agricultural Produce Markets Rules, 1941 — Rule 65Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

High Courts28 Sept 1972

Shamrao Shivram Akhade and Another Vs State of Maharashtra

Bombay High Court · (1974) CriLJ 86 : (1973) MhLj 688

Penal Code, 1860 (IPC) — Section 366, 376

Read judgment

High Courts28 Sept 1972

Commissioner of Income Tax Vs Neville N. Wadia

Bombay High Court · (1973) 90 ITR 155

Income Tax Act, 1922 — Section 16(3)

Read judgment

High Courts26 Sept 1972Allowed

Genu Tatyaba Zaware Vs Taibai Gbnu Zaware

Bombay High Court · (1973) MhLj 649

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)

Read judgment

High Courts26 Sept 1972Dismissed

Shamrao Vs State of Maharashtra

Bombay High Court · (1973) MhLj 688

Penal Code, 1860 (IPC) — Section 109, 201, 302, 306, 34

Read judgment

High Courts22 Sept 1972

Vaijoba Shamrao Vs Vasant Abaji

Bombay High Court · AIR 1974 Bom 111 : (1973) 75 BOMLR 663 : (1973) ILR (Bom) 1325 : (1973) MhLj 1004

Read judgment

High Courts21 Sept 1972

Sadasshivrao Raghunathrao Gandekar Vs Anandrao Raghunathrao Gandekar and Another

Bombay High Court · AIR 1973 Bom 284 : (1973) 75 BOMLR 175

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

Read judgment

High Courts21 Sept 1972

Aloo Investment Co. Pvt. Ltd. Vs Union of India and Another

Bombay High Court · (1973) 90 ITR 64

Income Tax Act, 1922 — Section 23A, 35

Read judgment

High Courts20 Sept 1972Dismissed

Rafiq Ismail Shikalgar Vs Appa Yeshwant

Bombay High Court · (1973) MhLj 484

Criminal Procedure Code, 1898 (CrPC) — Section 145

Read judgment

High Courts15 Sept 1972

In Re: Jonathan Samuel Solomon

Bombay High Court · (1974) CriLJ 15 : (1973) MhLj 584

Constitution of India, 1950 — Article 134(1)(c)

Read judgment

High Courts14 Sept 1972Dismissed

Khemraj and another Vs Municipal Council, Buldana and State of Maharashtra

Bombay High Court · (1973) MhLj 30

Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 15Maharashtra Municipalities Act, 1965 — Section 138, 139

Read judgment

High Courts13 Sept 1972Allowed

Bharat Barrel and Drum Mfg. Co. Ltd. Vs B.S. Kalelkar

Bombay High Court · (1974) 76 BOMLR 686 : (1974) MhLj 939

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A

Read judgment

High Courts13 Sept 1972

The State of Maharashtra (Public Works Department) Vs Bapurao Dnyanoba Chiddarwar and Others

Bombay High Court · AIR 1973 Bom 231 : (1974) 76 BOMLR 92 : (1973) MhLj 424

Land Acquisition Act, 1894 — Section 18, 23, 4, 54

Read judgment

High Courts12 Sept 1972

Dhanrajmal Gobindram and Co. (P.) Ltd. and Others Vs The State of Maharashtra and Another

Bombay High Court · (1973) CriLJ 1848

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(4)

Read judgment

High Courts07 Sept 1972

Anusyabai Vs The State of Maharashtra and Others

Bombay High Court · AIR 1973 Bom 125 : (1973) MhLj 56

Read judgment

High Courts04 Sept 1972Allowed

Naoroze Dorabji Baria Vs Labhshankar Hariram Mehta

Bombay High Court · (1973) MhLj 890

Constitution of India, 1950 — Article 246, 73(1)(a)Government of India Act, 1935 — Section 270(1)Penal Code, 1860 (IPC) — Section 109, 120B, 21, 341, 409

Read judgment

High Courts31 Aug 1972

Manohar Narayan Joshi Vs Ramu Mhatang Patel and Others

Bombay High Court · AIR 1973 Bom 105 : (1973) 75 BOMLR 305 : (1973) ILR (Bom) 764 : (1972) MhLj 973

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 3(1)

Read judgment

High Courts30 Aug 1972

Shakti Electro Mechanical Industries Pvt. Ltd. Vs F.N. Lala

Bombay High Court · (1974) 76 BOMLR 42 : (1974) 29 FLR 180 : (1974) 2 LLJ 1

Factories Act, 1948 — Section 51Industrial Disputes Act, 1947 — Section 10(1), 12(5), 33, 33A, 9A

Read judgment

High Courts29 Aug 1972

State Vs Jagashi Lalji Jain and Another

Bombay High Court · (1974) CriLJ 413 : (1973) MhLj 662

Bombay Municipal Corporation Act, 1888 — Section 394(1)(a)(ii), 471

Read judgment

High Courts25 Aug 1972

Sanjay Cotton Co. Vs Omprakash Shioprakash and Another

Bombay High Court · AIR 1973 Bom 40 : (1973) 75 BOMLR 318 : (1973) ILR (Bom) 1197 : (1974) MhLj 43

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 58, 61

Read judgment