COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 3,048 of 3,660

High Courts25 Apr 1972

Laxman Gopal Joshi Vs Narayan Govind Vidwans and Others

Bombay High Court · AIR 1974 Bom 33 : (1973) 75 BOMLR 458 : (1973) ILR (Bom) 1250 : (1973) MhLj 874

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 33(1), 33(2)

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High Courts24 Apr 1972

Bandu Dhanaji Ahire Vs Chatursing Parwatrao Thoke

Bombay High Court · (1973) MhLj 473

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(17), 32F, 32G, 32O, 32O(1)Constitution of India, 1950 — Article 227

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High Courts20 Apr 1972

Vasant Ramchandra Sharma Vs Narayanibai Mulchand Agrawal and Others

Bombay High Court · AIR 1973 Bom 214 : (1973) 75 BOMLR 24 : (1973) ILR (Bom) 993 : (1973) MhLj 157

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(2), 11(3), 12, 12(1), 12(3)

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High Courts18 Apr 1972Allowed

Kondaji Pundlik Lonare Vs Jaiwantabai Balu Pote

Bombay High Court · (1973) MhLj 339

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 32, 32(I)Constitution of India, 1950 — Article 227

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High Courts18 Apr 1972

Kondaji Pundulik Lanore Vs Hari Baly Pote and Others

Bombay High Court · AIR 1973 Bom 293 : (1973) 75 BOMLR 69 : (1973) ILR (Bom) 742

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

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High Courts18 Apr 1972

Dhondi Vithoba Koli Vs Mahadeo Dagdu Koli and Others

Bombay High Court · AIR 1973 Bom 323 : (1973) 75 BOMLR 290

Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4, 5, 5(3), 6, 9Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)

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High Courts17 Apr 1972

Surjitsingh Bishansingh Vs Karansingh

Bombay High Court · (1973) MhLj 371

Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 71

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High Courts14 Apr 1972

Lalit Gopal Berry Vs M.V. Hirway

Bombay High Court · (1973) 27 FLR 256 : (1973) 2 LLJ 22 : (1973) MhLj 322

Constitution of India, 1950 — Article 226

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High Courts14 Apr 1972

Ballarpur Collieries Co. Vs Commissioner of Income Tax, Poona

Bombay High Court · (1973) 92 ITR 219 : (1972) MhLj 728 : (1972) MhLj 725

Income Tax Act, 1922 — Section 10(1), 10(2), 23(5), 23(6), 24

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High Courts12 Apr 1972

Suryakant Ramchandra Mudake Vs Shivlinga Vishwanath Ghongade

Bombay High Court · AIR 1973 Bom 252 : (1973) 75 BOMLR 58

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 78(2)

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High Courts11 Apr 1972

Sarjerao Kondiba Sagar Vs P.G. Karnik and Others

Bombay High Court · AIR 1973 Bom 171 : (1973) 75 BOMLR 76 : (1973) ILR (Bom) 736

Commissions of Inquiry Act, 1952 — Section 3, 8

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High Courts06 Apr 1972

Idandas Phagunmal Asnani Vs S.E. Sukhtankar, Municipal Commissioner and Others

Bombay High Court · (1972) 2 LLJ 434

Bombay General Clauses Act, 1904 — Section 16Bombay Municipal Corporation Act, 1888 — Section 83(2)Constitution of India, 1950 — Article 226

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High Courts04 Apr 1972

Ultra Chemical Industries Vs Kishore Industrial Fine Chemical Works

Bombay High Court · AIR 1973 Bom 297 : (1973) MhLj 588

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts04 Apr 1972

Smt. Yashodabai Keshav Thakur Desai Vs Bhaskar Moreshwar Kamat and Another

Bombay High Court · (1973) CriLJ 1007

Penal Code, 1860 (IPC) — Section 341, 504, 506

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High Courts04 Apr 1972Allowed

Yashodabai Keshav Thakur Desai Vs Bhaskar Moreshwar Kamat

Bombay High Court · (1972) 74 BOMLR 717 : (1972) MhLj 950

Penal Code, 1860 (IPC) — Section 114, 209, 220, 323, 341

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High Courts29 Mar 1972

Jamunabai Shivram Hirey Vs Madhav Trimbak Muley

Bombay High Court · (1973) MhLj 673

Constitution of India, 1950 — Article 227

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High Courts28 Mar 1972

Sujataali, Motebarali and Another Vs Rupchand Vishnu Dhande and Others

Bombay High Court · AIR 1973 Bom 365 : (1973) 75 BOMLR 257 : (1973) ILR (Bom) 1163 : (1973) MhLj 766

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32(1B)

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High Courts27 Mar 1972

Wadilal Damodar Shah Vs Joseph Paul Abrakkal and Another

Bombay High Court · (1973) CriLJ 1245 : (1973) MhLj 46

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High Courts27 Mar 1972

Shantabai Ramchandra Ghatge and Others Vs Pandurang Ramchandra Mandlik and Others

Bombay High Court · AIR 1973 Bom 203 : (1973) 75 BOMLR 79

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 70, 74

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High Courts27 Mar 1972Dismissed

Wadilal Damodar Shah Vs Joseph Paul Abrakkal

Bombay High Court · (1972) 74 BOMLR 752 : (1973) MhLj 46

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