High Courts24 Mar 1972
Someshwar Bapurao Nilakhe Vs Nivritti Baburao Gholave
Bombay High Court · AIR 1973 Bom 147 : (1972) 74 BOMLR 647 : (1972) MhLj 916
General Clauses Act, 1897 — Section 9(1)Limitation Act, 1963 — Section 18(1)
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,049 of 3,660
High Courts24 Mar 1972
Tenumal Bishamal Singhi Vs Amar Mohandas Sindhi and Others
Bombay High Court · AIR 1973 Bom 84 : (1972) 74 BOMLR 644 : (1972) MhLj 946
Limitation Act, 1908 — Section 18
High Courts23 Mar 1972
Jalandar Gorakh Kirtikar Vs Smt. Shobha, J. Kirtikar and Another
Bombay High Court · (1972) 74 BOMLR 755
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts23 Mar 1972Dismissed
Jalandar Gorakh Kirtikar Vs Shobha J. Kirtikar
Bombay High Court · (1972) 74 BOMLR 755
Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts23 Mar 1972
Achut Pandurang Kulkarni Vs Sadashiv Ganesh Phulambrikar
Bombay High Court · AIR 1973 Bom 210 : (1973) 75 BOMLR 21 : (1973) MhLj 153
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts22 Mar 1972
Keda Kalu Wagh Patil Vs Devidas Pandharinath Metkar
Bombay High Court · AIR 1974 Bom 35 : (1973) 75 BOMLR 92 : (1973) MhLj 358
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts20 Mar 1972
Bennett Coleman and Co. Ltd. Vs Velji Lakshmi and Co., a firm and Others
Bombay High Court · AIR 1973 Bom 86 : (1972) 74 BOMLR 628 : (1972) MhLj 867
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)City of Bombay (Building Works Restriction) Act, 1944 — Section 3
High Courts19 Mar 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 · (1972) 03 BOM CK 0005
Income Tax Act, 1961 — Section 2(45), 5, 84, 85, 85A
High Courts18 Mar 1972
Asaram Ananda Shinde Vs State of Maharashtra
Bombay High Court · (1973) MhLj 278
Hindu Succession Act, 1956 — Section 6Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 14, 15, 16, 17
High Courts18 Mar 1972
Gulabrao Wamanrao Patil and Another Vs S.D. Raje and the State
Bombay High Court · (1973) CriLJ 948
Criminal Procedure Code, 1898 (CrPC) — Section 503Penal Code, 1860 (IPC) — Section 500
High Courts18 Mar 1972Allowed
Gulabrao Wamanrao Patil Vs S.D. Raje
Bombay High Court · (1972) 74 BOMLR 720
Penal Code, 1860 (IPC) — Section 500
High Courts14 Mar 1972
The State of Maharashtra Vs Smt. Jamunadevi Shrikrishna Mohta
Bombay High Court · (1972) 74 BOMLR 800 : (1972) MhLj 469
Bombay Motor Vehicles Tax Act, 1958 — Section 16(1), 3(2)Motor Vehicles Act, 1939 — Section 22, 38
High Courts14 Mar 1972
Kishinchand Murjimal and Others Vs Bal Kalavati and Others
Bombay High Court · AIR 1973 Bom 46 : (1972) 74 BOMLR 623 : (1972) MhLj 822
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29, 5(1), 6Constitution of India, 1950 — Article 227
High Courts10 Mar 1972
Shrikant Vs Dhondi
Bombay High Court · (1973) MhLj 283
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 31, 31(1), 31(3)Constitution of India, 1950 — Article 227
High Courts08 Mar 1972
Pralhad Ganaba Kapare Vs Sadaba Rambhau Bhonsale and Another
Bombay High Court · AIR 1973 Bom 172 : (1972) 74 BOMLR 687 : (1973) MhLj 124
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32
High Courts06 Mar 1972
Kishan Saluba Vs Dharamdevi and Another
Bombay High Court · AIR 1974 Bom 96 : (1973) 75 BOMLR 703 : (1974) ILR (Bom) 120 : (1973) MhLj 951
High Courts02 Mar 1972
Krishna Laxman Yadav and Others Vs Narsinghrao Vithalrao Sonawane and Another
Bombay High Court · AIR 1973 Bom 358 : (1973) 75 BOMLR 29 : (1973) MhLj 225
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 9Transfer of Property Act, 1882 — Section 108
High Courts25 Feb 1972
State of Maharashtra Vs Govind Purushottam Shahane
Bombay High Court · (1974) CriLJ 18 : (1973) MhLj 314
Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2), 6(1)(c)
High Courts25 Feb 1972
Husein Abdul Karim Panju Vs Mariambai Abdul Rahim
Bombay High Court · AIR 1973 Bom 175 : (1972) 74 BOMLR 840
Bombay High Court (Original Side) Rules, 1980 — Rule 710Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 141, 151
High Courts19 Feb 1972
Shankarlal Laxminarayan Rathi and Others Vs Gangabisen Maniklal Sikchi and Another
Bombay High Court · AIR 1972 Bom 326 : (1972) MhLj 738
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4