COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 3,051 of 3,660

High Courts13 Dec 1971

Laxmibai Kisanrao Tamhane and Others Vs Trivenibai

Bombay High Court · AIR 1973 Bom 152 : (1972) 74 BOMLR 540 : (1973) ILR (Bom) 126 : (1972) MhLj 693

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 44Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 111

High Courts09 Dec 1971

Shevantibai Dattatraya Mane and Another Vs Vasant Gopal Deshmukh and Others

Bombay High Court · AIR 1973 Bom 97 : (1972) 74 BOMLR 701 : (1972) MhLj 953

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

High Courts07 Dec 1971Allowed

Ramzan Fathubhai Tamboli Vs Bansilal Chunilal Munot

Bombay High Court · (1974) 76 BOMLR 39 : (1974) MhLj 350

Bombay High Court (Appellate Side) Rules, 1960 — Rule 6

High Courts07 Dec 1971

Madhukar Bhaskar Sheorey Vs Saral Madhukar Sheorey

Bombay High Court · AIR 1973 Bom 55 : (1972) 74 BOMLR 496 : (1973) ILR (Bom) 113 : (1972) MhLj 762

Hindu Marriage Act, 1955 — Section 13(1A)

High Courts01 Dec 1971

M. Gordhandas and Co. Vs D. Arvind Mills

Bombay High Court · (1974) 76 BOMLR 119

Evidence Act, 1872 — Section 58

High Courts25 Nov 1971

Moolchand Purushottam Patel Vs Sales Tax Officer Cinematographic Exhibitors Association Vs Sales Tax Officer

Bombay High Court · (1977) 40 STC 475

Bombay Sales Tax Act, 1959 — Section 11, 12A(4), 2(28), 2(33), 22

High Courts22 Nov 1971

Keki Pestonji Jamadar and Another Vs Kohodadad Merwan Irani and Others

Bombay High Court · AIR 1973 Bom 130 : (1972) 74 BOMLR 198 : (1973) ILR (Bom) 80 : (1972) MhLj 427

Bombay Public Trusts Act, 1950 — Section 19, 79, 80

High Courts19 Nov 1971Dismissed

Vithalrao Ramchandra Ghorpade Vs The State of Maharashtra

Bombay High Court · (1972) 74 BOMLR 523 : (1972) MhLj 841

Bombay Police Act, 1951 — Section 59Constitution of India, 1950 — Article 14, 16, 19, 226, 309States Reorganisation Act, 1956 — Section 115

High Courts19 Nov 1971

Babhutmal Raichand Oswal Vs Laxmibai Raghunath Tarte

Bombay High Court · (1972) 74 BOMLR 214 : (1972) MhLj 382

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

High Courts17 Nov 1971

Trust for Education, Achalpur Vs Chandrabhan Akaji Dhor

Bombay High Court · AIR 1972 Bom 235 : (1972) MhLj 164

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129

High Courts15 Nov 1971

Ratnaprabhabai Vs Sheshrao Shankarrao Bhore

Bombay High Court · AIR 1972 Bom 182 : (1972) 74 BOMLR 434 : (1972) MhLj 159

Hindu Marriage Act, 1955 — Section 23, 9

High Courts12 Nov 1971

The Sholapur Municipal Corporation Vs Ramchandra Ramappa Madgundi

Bombay High Court · (1972) 74 BOMLR 469

Bombay Municipal Boroughs Act, 1925 — Section 81(6), 82(3), 84(1)

High Courts12 Nov 1971

Rayabai Vs The State of Maharashtra

Bombay High Court · AIR 1973 Bom 59 : (1972) MhLj 706

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts12 Nov 1971

Gulamhussein Ahmedalli and Co. Vs Canhag Private Ltd.

Bombay High Court · (1972) 42 CompCas 136 : (1972) 42 ITR 136

Companies Act, 1956 — Section 433, 434, 434(1)

High Courts11 Nov 1971

Plaza Chemical Industries Vs Kohinoor Chemical Co. Ltd.

Bombay High Court · AIR 1973 Bom 191 : (1972) 74 BOMLR 838

Trade and Merchandise Marks Act, 1958 — Section 46, 46(3)

High Courts10 Nov 1971

Jalna Consumers'' Co-operative Society Ltd. Vs Hiralal Girdharilal

Bombay High Court · (1972) 74 BOMLR 762

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Transfer of Property Act, 1882 — Section 106, 111, 4

High Courts09 Nov 1971

Madhav Sakharam Jondhale Vs The Sangamner Municipality

Bombay High Court · (1973) 1 LLJ 330 : (1972) MhLj 775

Bombay District Municipal Act, 1901 — Section 46Bombay Municipal Boroughs Act, 1925 — Section 58Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts08 Nov 1971Dismissed

The State of Maharashtra Vs Shivbalak Gawrishankar Dube

Bombay High Court · (1972) 74 BOMLR 561 : (1972) MhLj 808

Constitution of India, 1950 — Article 368Income Tax Act, 1961 — Section 2

High Courts05 Nov 1971

Anaji Thamaji Patil Vs Ragho Bhivraj Patil and Another

Bombay High Court · AIR 1973 Bom 75 : (1972) 74 BOMLR 666 : (1972) MhLj 959

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Transfer of Property Act, 1882 — Section 52, 58, 65

High Courts04 Nov 1971

V.A. Chedda Vs Bambai Mazdoor Union

Bombay High Court · (1972) 74 BOMLR 243 : (1972) MhLj 504

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2