High Courts15 Oct 1971
Rangnath Sakharam Pawar Vs Dnyandeo Baburao Kakade
Bombay High Court · (1972) 74 BOMLR 449 : (1972) MhLj 673
Constitution of India, 1950 — Article 286Penal Code, 1860 (IPC) — Section 108, 120, 269, 277, 283
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,052 of 3,660
High Courts14 Oct 1971
Lalshankar Mulji Joshi Vs Kantilal Mohanlal Parikh and Another
Bombay High Court · AIR 1972 Bom 373 : (1972) MhLj 459
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Transfer of Property Act, 1882 — Section 106
High Courts12 Oct 1971Allowed
Pandhari and others Vs Jagdamba Devi Deosthan, Nagpur and another
Bombay High Court · (1971) MhLj 1045
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 70, 74
High Courts12 Oct 1971
Pandhari Ramji Timade and Others Vs Jagdamba Devi Deosthan, Nagpur and Another
Bombay High Court · AIR 1972 Bom 123 : (1972) ILR (Bom) 1074 : (1971) MhLj 1045
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 100(3), 107(1)
High Courts06 Oct 1971Dismissed
Prabhakar Narayan Upadhyay Vs State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 299 : (1972) MhLj 583
Penal Code, 1860 (IPC) — Section 302
High Courts04 Oct 1971Allowed
Lokumal Kishinchand Manghnani Vs Vivek Arya
Bombay High Court · (1972) 74 BOMLR 290 : (1972) MhLj 576
Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 342
High Courts30 Sept 1971
Danial H. Walcott Vs Superintendent, Nagpur Central Prison
Bombay High Court · (1972) 74 BOMLR 436
Constitution of India, 1950 — Article 226, 227Prisons Act, 1894 — Section 12, 45, 46, 51, 59
High Courts30 Sept 1971
Danial H. Walcott J. Prisoner Vs Superintendent, Nagpur Central Prison
Bombay High Court · (1972) CriLJ 673
Prisons Act, 1894 — Section 46
High Courts27 Sept 1971
Mohammad Akil Khan Vs Premraj Jawanmal Surana and Another
Bombay High Court · AIR 1972 Bom 217 : (1972) 74 BOMLR 225 : (1972) ILR (Bom) 1040 : (1972) MhLj 483
Land Acquisition Act, 1894 — Section 23, 3, 30, 9(1)Transfer of Property Act, 1882 — Section 55(6)
High Courts24 Sept 1971
In The Matter of: Dhootpapeshwar Sales Corporation Private Limited
Bombay High Court · (1972) 42 CompCas 139
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts21 Sept 1971Dismissed
Shamsadbi Naga Pinjari Vs Gunvantibai Ramsnehi
Bombay High Court · (1972) 74 BOMLR 723
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Evidence Act, 1872 — Section 114, 32, 33General Clauses Act, 1897 — Section 27
High Courts21 Sept 1971
K.R. Agarwal Vs Balkrishna Jawar and Another
Bombay High Court · AIR 1972 Bom 343 : (1972) 74 BOMLR 238 : (1972) MhLj 474
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 2
High Courts16 Sept 1971
Akhil Deshastha Rigvedi Brahman Madhyawarti Mandal Vs Joint Charity Commissioner, Maharashtra State, Bombay and Another
Bombay High Court · (1973) 43 CompCas 361
Companies Act, 1913 — Section 36Companies Act, 1956 — Section 25
High Courts16 Sept 1971
Akhil Deshastha Rugvedi Brahmin Madhyawarti Mandal Vs Joint Charity Commissioner Maharashtra State, Bombay and Another
Bombay High Court · AIR 1972 Bom 313 : (1972) MhLj 571
Bombay Public Trusts Act, 1950 — Section 19, 2(13)Companies Act, 1913 — Section 25
High Courts15 Sept 1971
The Municipal Corporation of Greater Bombay Vs Pandit Vishwanath Atmaram Mishra
Bombay High Court · (1974) 76 BOMLR 112
Bombay Municipal Corporation Act, 1888 — Section 304, 351
High Courts10 Sept 1971
The Laxmi Co-operative Bank Ltd., Sholapur Vs Mohan Govind Diwanji and Another
Bombay High Court · AIR 1972 Bom 354 : (1972) 74 BOMLR 186 : (1972) ILR (Bom) 1033 : (1972) MhLj 423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25Constitution of India, 1950 — Article 226
High Courts06 Sept 1971
Tham Chew Chong Vs State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 613
Bombay Land Requisition Act, 1948 — Section 4(3), 6(4)(a)
High Courts01 Sept 1971
Bank of India Ltd. Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd.
Bombay High Court · (1972) 42 CompCas 211
Companies Act, 1956 — Section 154, 2(12), 390, 391, 391(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 23(1)
High Courts01 Sept 1971
Suka Ishram Chaudhari Vs Jamnabai Ranchodas Gujarathi and Others
Bombay High Court · AIR 1972 Bom 273 : (1972) 74 BOMLR 220 : (1972) MhLj 477
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1)Constitution of India, 1950 — Article 227
High Courts31 Aug 1971Dismissed
Bhaurao Dagadu Thakur Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 304 : (1972) MhLj 604
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20, 310, 311General Clauses Act, 1897 — Section 26