COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 3,046 of 3,660

High Courts25 Aug 1972

P. Ratnam Yeshwantraj Mudliyar Vs Vimalchandra Shiv Datta Grovar and Others

Bombay High Court · AIR 1973 Bom 111 : (1973) MhLj 72

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27, Order 9 Rule 9, 100, 101Transfer of Property Act, 1882 — Section 106

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High Courts21 Aug 1972

Ramkrishan Ganpat Futane and Others Vs Mohammad Kasam and Others

Bombay High Court · AIR 1973 Bom 242 : (1974) 76 BOMLR 104 : (1973) MhLj 511

Evidence Act, 1872 — Section 67, 73Registration Act, 1908 — Section 60(2)

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High Courts19 Aug 1972

Klim Plastic Products and Others Vs Paradise Industrial Corporation and Others

Bombay High Court · AIR 1973 Bom 249 : (1973) 75 BOMLR 224 : (1973) MhLj 533

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 11(4), 12(1)

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High Courts18 Aug 1972Allowed

Chand Ladlesaheb Shaikh Vs Dattatraya Shankar Malkhare

Bombay High Court · (1974) MhLj 44

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32C, 32F, 32F, 32F(1)

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High Courts17 Aug 1972

Rama Ningappa Joshilkar Vs Kirtikumar Pawatrao Desal and Others

Bombay High Court · AIR 1974 Bom 92 : (1973) 75 BOMLR 701 : (1973) MhLj 969

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32

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High Courts16 Aug 1972

Maharashtra State Electricity Board, Bombay Vs Union of India

Bombay High Court · AIR 1973 Bom 44 : (1973) ILR (Bom) 843 : (1972) MhLj 865

Railways Act, 1890 — Section 74(3)

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High Courts10 Aug 1972

Sheshrao Baliramji Kale and Others Vs The Collector, Buldana and Others

Bombay High Court · AIR 1973 Bom 45 : (1973) ILR (Bom) 829 : (1972) MhLj 910

Bombay Village Panchayats Act, 1959 — Section 28(1), 28(2)

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High Courts09 Aug 1972

Mahadeo Maroti and Another Vs Ganpati Sousthan and Others

Bombay High Court · AIR 1973 Bom 119 : (1973) ILR (Bom) 803

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 11, 132(2)

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High Courts09 Aug 1972

Khushal Gajananrao Vanjari Vs The Collector and Another Bhagwan Mahadeo Patwari

Bombay High Court · AIR 1973 Bom 53 : (1973) ILR (Bom) 822 : (1972) MhLj 861

Bombay Village Panchayats Act, 1958 — Section 28Regulation of Voters and Conduct of Election Rules, 1962 — Rule 3

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High Courts03 Aug 1972Allowed

Marutrao Bhaurao Shelke Vs Akbaralli Noorbhai Bohori

Bombay High Court · (1974) 76 BOMLR 35

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 227

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High Courts01 Aug 1972Dismissed

Laxminarayan Deepchand Maheshwari Vs Bhiku Punjaji Lewa

Bombay High Court · (1974) 76 BOMLR 83 : (1973) MhLj 489

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103

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High Courts31 Jul 1972Allowed

The Central Bank Executor and Trustee Co. Ltd. Vs K.R. Pawar

Bombay High Court · (1974) 76 BOMLR 69

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 12, 13, 14

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High Courts27 Jul 1972

Keshav Vithal Mhatre Vs Arvind Ranchhod Parekh and Another

Bombay High Court · AIR 1974 Bom 94 : (1973) 75 BOMLR 694 : (1974) ILR (Bom) 114 : (1973) MhLj 958

Bombay Land Revenue Code, 1879 — Section 83Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 61, 88(1), 90

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High Courts26 Jul 1972Dismissed

Narasappa Vs State of Maharashtra

Bombay High Court · (1973) MhLj 381

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

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High Courts25 Jul 1972

Surajmal Dagduamji, Shop Vs Shrikisan Ramkisan

Bombay High Court · AIR 1973 Bom 313 : (1973) 75 BOMLR 186 : (1973) MhLj 190

Civil Procedure Code, 1908 (CPC) — Section 100General Clauses Act, 1897 — Section 3(22)Limitation Act, 1908 — Section 14

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High Courts25 Jul 1972

Madhukar Trimbakrao Ghisad Vs Malti Madhukar Ghisad and Another

Bombay High Court · AIR 1973 Bom 141 : (1973) 75 BOMLR 311 : (1973) ILR (Bom) 1003 : (1973) MhLj 204

Civil Procedure Code, 1908 (CPC) — Section 2(2), 28Hindu Marriage Act, 1955 — Section 21, 24, 28

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High Courts21 Jul 1972

Lachmandas Bansilal Rathod Vs Zumberlal Surajmal Gandhi and Others

Bombay High Court · AIR 1974 Bom 115 : (1973) 75 BOMLR 678 : (1974) MhLj 524

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Transfer of Property Act, 1882 — Section 105, 50

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High Courts19 Jul 1972

Commissioner of Income Tax Vs New Great Insurance Co. Ltd. Commissioner of Income Tax Vs Indian Guarantee and General Insurance Co. Ltd. Commissioner of Income Tax Vs Jupiter General Insurance Co. Ltd.

Bombay High Court · (1973) 43 CompCas 446 : (1973) 90 ITR 348

Income Tax Act, 1961 — Section 235, 80K, 80M, 85, 85A

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High Courts14 Jul 1972

Reshmabai and Others Vs Sona Puna Patil and Another

Bombay High Court · AIR 1974 Bom 118 : (1973) 75 BOMLR 710 : (1974) ILR (Bom) 281

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4

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High Courts14 Jul 1972

Deoram Ana Patil Vs Sonu Puna Patil

Bombay High Court · (1974) MhLj 9

Bombay Agricultural Debtors Relief Act, 1947 — Section 40

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