COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 3,050 of 3,660

High Courts18 Feb 1972

Vidarbha Housing Board Vs Income Tax Officer, City and Refund Circle, Nagpur and Others

Bombay High Court · (1973) 92 ITR 430 : (1972) MhLj 826

Constitution of India, 1950 — Article 289(1)Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 119, 131, 147, 148

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High Courts16 Feb 1972

The Godavari Sugar Mills Ltd. and Others Vs S. Ramamurthy and Others

Bombay High Court · AIR 1973 Bom 225 : (1972) 74 BOMLR 809 : (1973) ILR (Bom) 181 : (1973) MhLj 85

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(14), 2(30)

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High Courts14 Feb 1972

Madhavlal N. Pittie Vs Municipal Corporation for Greater Bombay

Bombay High Court · (1973) MhLj 337

Constitution of India, 1950 — Article 227

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High Courts10 Feb 1972

Y.G. Chavan Vs Parvatibai

Bombay High Court · (1972) 74 BOMLR 845 : (1973) MhLj 83

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 13

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High Courts10 Feb 1972

Castophene Mfg. Co. Vs Janaki Gillumal and Others

Bombay High Court · (1973) 26 FLR 31 : (1972) 2 LLJ 417

Industrial Disputes Act, 1947 — Section 2, 25A, 25A(1), 25C, 25E

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High Courts10 Feb 1972

Ratanchand Balaram Shah and Others Vs Kumar Gangabai Shelgonda Patil

Bombay High Court · AIR 1973 Bom 179 : (1972) 74 BOMLR 735

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85

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High Courts07 Feb 1972

Sadhu Mahadu Jagdale Vs Tatya Sadhy Jagdale and Others

Bombay High Court · AIR 1973 Bom 91 : (1972) 74 BOMLR 712 : (1973) ILR (Bom) 787 : (1972) MhLj 935

Suits Valuation Act, 1887 — Section 8

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High Courts03 Feb 1972

A.P. Puranik and Others Vs The Sholpur Municipal Corporation and Others

Bombay High Court · AIR 1973 Bom 160 : (1972) 74 BOMLR 769 : (1973) ILR (Bom) 175 : (1973) MhLj 105

Land Acquisition Act, 1894 — Section 4(1), 5

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High Courts01 Feb 1972

Sabastian D''Cruz Vs Laxman Shreepad Deodhar and Others

Bombay High Court · AIR 1973 Bom 300 : (1973) MhLj 7

Transfer of Property Act, 1882 — Section 60

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High Courts01 Feb 1972

Gangadhar Dattatraya Sule Vs The C.K.P. Co-operative Credit Bank Ltd., Bombay and Others

Bombay High Court · AIR 1973 Bom 186 : (1972) 74 BOMLR 814 : (1972) 9 CompLJ 20

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High Courts01 Feb 1972

Sakharchand Bhukandas Gujarathi Vs Punju Chintaman Wani and Others

Bombay High Court · AIR 1973 Bom 148 : (1972) 74 BOMLR 709

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 136

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High Courts29 Jan 1972

Housabai Vishnu Yadav Vs Kashinath Pandharinath Vanpal and Others

Bombay High Court · AIR 1973 Bom 92

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1, 99Limitation Act, 1963 — Article 61

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High Courts26 Jan 1972Allowed

R.B. Khajotia Vs State of Maharashtra

Bombay High Court · (1973) MhLj 326

Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 500, 504, 506

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High Courts19 Jan 1972

Dhondo Pandharinath Kulkarni Vs Sbripati Dagdu Nimbalkar

Bombay High Court · (1973) MhLj 953

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 72, 81, 84, 85A

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High Courts14 Jan 1972

Ramchandra Vinayak Badamikar Vs Paygonda Sargonda Patil

Bombay High Court · AIR 1973 Bom 163 : (1972) 74 BOMLR 648 : (1973) ILR (Bom) 378 : (1972) MhLj 907

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 136, 20Limitation Act, 1963 — Section 19

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High Courts12 Jan 1972

Mohan Gopal Chavan Vs T.R. Kulkarni and Another

Bombay High Court · AIR 1973 Bom 150 : (1972) 74 BOMLR 822 : (1973) ILR (Bom) 700

Maharashtra Regional and Town Planning Act, 1966 — Section 74

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High Courts23 Dec 1971Allowed

M/s The Phoenix Mills Ltd. Vs Central Bureau of Investigation

Bombay High Court · (1973) MhLj 677

Imports and Exports (Control) Act, 1947 — Section 5, 6Penal Code, 1860 (IPC) — Section 120B, 172, 173, 174, 175

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High Courts23 Dec 1971

D.S. Rame Vs The State of Maharashtra

Bombay High Court · (1973) 1 LLJ 213

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 163(3), 226Evidence Act, 1872 — Section 123, 162

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High Courts22 Dec 1971

Ramesh Premchand Shah and Another Vs Engineers'' Enterprises Pvt. Ltd. and Others

Bombay High Court · (1977) 47 CompCas 294

Companies Act, 1956 — Section 397, 398, 433

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High Courts18 Dec 1971

Chindhu Gotu Sonar Vs Vana Munji Patil

Bombay High Court · AIR 1973 Bom 94 : (1972) 74 BOMLR 691 : (1973) ILR (Bom) 249 : (1973) MhLj 113

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43, 70, 84, 85

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