High Courts11 Jul 1972
Chandkhan and Others Vs W.N. Gound and Others
Bombay High Court · AIR 1973 Bom 1 : (1972) MhLj 792
Bombay Village Panchayats Act, 1959 — Section 129(5), 14(4)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,047 of 3,660
High Courts04 Jul 1972
Union of India Vs Seksarai Cotton Mills Ltd. (In Liquidation) and Others
Bombay High Court · (1975) 45 CompCas 613
Companies Act, 1956 — Section 290, 530Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 15, 15A, 15A(1), 15A(2), 18(1)
High Courts03 Jul 1972
Sundrabai Ramchandra Rabade and Another Vs Anandrao Haribhau Rabade and Another
Bombay High Court · AIR 1973 Bom 301 : (1973) 75 BOMLR 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), Order 21 Rule 90, 47Limitation Act, 1963 — Article 127, 137
High Courts30 Jun 1972
Ajit Investment Co. Private Ltd. and Another Vs K.G. Malvandkar, Sub-registrar, Bombay Suburban Division
Bombay High Court · (1974) 95 ITR 546 : (1973) MhLj 552
Income Tax Act, 1961 — Section 230A, 34Wealth Tax Act, 1957 — Section 29, 34
High Courts30 Jun 1972
Lata Mangeshkar Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1973) 88 ITR 336
Income Tax Act, 1961 — Section 131, 256(2)
High Courts29 Jun 1972
Ajit Investment Co. Pvt. Ltd. and Another Vs K.G. Malvadkar and Others
Bombay High Court · AIR 1973 Bom 285 : (1973) 75 BOMLR 166 : (1973) MhLj 552
Income Tax Act, 1961 — Section 230Maharashtra Registration Rules, 1961 — Rule 44Registration Act, 1908 — Section 34, 35
High Courts28 Jun 1972
West End Hotel Pvt. Ltd. Vs Manu Subedar
Bombay High Court · (1973) MhLj 599
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 18, 18(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 114A
High Courts26 Jun 1972
R.B. Khajotia Vs A.S.T. Zaidy and Another
Bombay High Court · (1973) CriLJ 1499
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73
High Courts26 Jun 1972
Cable and Wireless Ltd. Vs V.H. Gangal and Another
Bombay High Court · (1973) 90 ITR 84
Income Tax Act, 1961 — Section 2(22), 45, 45(2), 46, 46(1)
High Courts23 Jun 1972
Arvind N. Mafatlal and Others Vs Union of India and Others
Bombay High Court · (1973) 90 ITR 429
Income Tax Act, 1961 — Section 214Wealth Tax Act, 1957 — Section 19, 4, 5
High Courts22 Jun 1972
Nana Ram Kshirsagar and Others Vs State of Maharshtra
Bombay High Court · (1973) CriLJ 1665 : (1973) MhLj 274
Bombay Pleaders Act, 1920 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 344
High Courts22 Jun 1972
Commissioner of Income Tax, Bombay City II Vs U.M. Shah, Proprietor, Shrenik Trading Co.
Bombay High Court · (1973) 90 ITR 396
Income Tax Act, 1961 — Section 256(2)
High Courts22 Jun 1972
Blaise Louis and Others Vs The Nagpur University, Nagpur and Another
Bombay High Court · AIR 1973 Bom 5 : (1973) ILR (Bom) 1172 : (1972) MhLj 879
Constitution of India, 1950 — Article 14, 226Nagpur University Act, 1974 — Section 20(1), 22(2), 4, 8
High Courts16 Jun 1972Allowed
Narayanlal Bansilal Vs B.N. Mittle
Bombay High Court · (1973) MhLj 477
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(hh), 13(1)(hhh)Constitution of India, 1950 — Article 227
High Courts15 Jun 1972
Phiroze Sorabji Parekh Vs B.M. Kaul and Another
Bombay High Court · (1973) 1 LLJ 344
Constitution of India, 1950 — Article 226
High Courts12 Jun 1972
Harnam Singh Sardar Vs The State and the Deputy Controler of Imports and Exports
Bombay High Court · (1973) CriLJ 1357 : (1973) MhLj 592
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 208
High Courts28 Apr 1972
Bhila Keshav Patil and Another Vs Ganpati Chunilal Kabre and Another
Bombay High Court · AIR 1974 Bom 10 : (1973) 75 BOMLR 98 : (1973) MhLj 344
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts28 Apr 1972Allowed
Bhila Keshav Patil Vs Ganpati Chunilal Kabre
Bombay High Court · (1973) MhLj 344
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32H, 32M, 32OConstitution of India, 1950 — Article 227
High Courts26 Apr 1972
Punjaram Mithu Kirad Vs Khandelwal Ferro Alloys Ltd. and Others
Bombay High Court · AIR 1972 Bom 339 : (1972) MhLj 667
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 249(2), 252, 48, 48(3)
High Courts25 Apr 1972
Bandu Dhanaji Ahire Vs Chatursing Parwatrao Thoke and Another
Bombay High Court · AIR 1974 Bom 26 : (1973) 75 BOMLR 267 : (1974) ILR (Bom) 105 : (1973) MhLj 473
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 8