High Courts28 Aug 1971
Baban Krishnarao Misal Vs Narayan Yeshwant Godse and Others
Bombay High Court · AIR 1972 Bom 375 : (1972) 74 BOMLR 310 : (1972) ILR (Bom) 1284 : (1972) MhLj 560
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,053 of 3,660
High Courts27 Aug 1971
Bhikubai Bhima Gaidhane and Another Vs Khandu Daji Pagar and Another
Bombay High Court · AIR 1973 Bom 101 : (1972) 74 BOMLR 698
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32
High Courts25 Aug 1971
Bhaurao Dagdagu Thakur Vs The State of Maharashtra
Bombay High Court · (1973) 1 LLJ 153
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20(2), 310, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts20 Aug 1971Dismissed
American Express Bakery Vs The Employees'' State Insurance Corporation
Bombay High Court · (1972) 74 BOMLR 138 : (1972) MhLj 353
Employees State Insurance Act, 1948 — Section 2, 39, 74, 82Factories Act, 1948 — Section 2, 30, 39
High Courts20 Aug 1971
Sabir Ahmed Lal Mohamed Vs State of Maharashtra
Bombay High Court · AIR 1972 Bom 296 : (1972) 74 BOMLR 161 : (1972) CriLJ 1437
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 26(34)Constitution of India, 1950 — Article 20(2)Motor Vehicles Act, 1939 — Section 17(1)
High Courts17 Aug 1971
Govinda Zibla doye Vs Udhao Dharmaji Nikhade and Others
Bombay High Court · AIR 1972 Bom 169 : (1972) ILR (Bom) 1000 : (1972) MhLj 588
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 21(1), 36(1), 43(14A)
High Courts12 Aug 1971
Commissioner of Income Tax, Bombay City-II Vs H. Holck Larsen
Bombay High Court · (1972) 85 ITR 467
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts12 Aug 1971
Shrikant Pundlikrao Ganorkar Vs The Assistant Collector, Achalpur Tahsil Achalpur and District Amravati and Another
Bombay High Court · AIR 1972 Bom 128 : (1972) ILR (Bom) 834 : (1971) MhLj 80
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20, 21, 49
High Courts11 Aug 1971
Framroze Rustomji Paymaster and Others Vs British Burmah Petroleum Co. Ltd. and Others
Bombay High Court · (1976) 78 BOMLR 642 : (1976) 46 CompCas 587
Bombay Court Fees Act, 1959 — Section 6, 9Civil Procedure Code, 1908 (CPC) — Section 21Companies Act, 1956 — Section 592, 599, 602
High Courts10 Aug 1971
H. Holck Larsen Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1972) 85 ITR 285
Income Tax Act, 1961 — Section 5
High Courts05 Aug 1971
Sulabai Jagannath Vharkate Vs Jagannath Sonaji Vharkate
Bombay High Court · (1972) 74 BOMLR 295 : (1972) MhLj 553
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 114, 14
High Courts05 Aug 1971
C.H. Shah Vs S.S. Malpathak and Others
Bombay High Court · AIR 1973 Bom 14 : (1972) 74 BOMLR 505 : (1972) MhLj 816
Evidence Act, 1872 — Section 114, 63, 65, 67, 68
High Courts03 Aug 1971
The Chief Officer, Sangli Municipal Council Vs The Khadya Peya Vikretas Malak Sangh Sangli
Bombay High Court · (1972) 74 BOMLR 727
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 24, 7
High Courts03 Aug 1971
Commissioner of Income Tax, Bombay City I Vs Tanubai D. Desai
Bombay High Court · (1972) 84 ITR 713 : (1972) MhLj 517
Income Tax Act, 1922 — Section 10(2)Trusts Act, 1882 — Section 51, 94, 95
High Courts30 Jul 1971
Kekhasarao Sorabji Irani Vs The State of Maharashtra and Others
Bombay High Court · AIR 1972 Bom 357 : (1972) 74 BOMLR 271 : (1972) ILR (Bom) 1262 : (1972) MhLj 649
Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5Criminal Procedure Code, 1898 (CrPC) — Section 435, 438
High Courts27 Jul 1971
Ganeshrao Kishanrao Deshmukh Vs Devsingh Venkatasingh and Others
Bombay High Court · AIR 1972 Bom 369 : (1972) 74 BOMLR 316 : (1972) ILR (Bom) 978 : (1972) MhLj 661
High Courts27 Jul 1971
P.B. Bhatt and Others Vs V.R. Thakkar and Others
Bombay High Court · AIR 1972 Bom 365 : (1972) 74 BOMLR 509 : (1972) MhLj 756
Evidence Act, 1872 — Section 91, 92
High Courts27 Jul 1971
Laljibhai C. Kapadia Vs Lalji B. Desai
Bombay High Court · (1973) 43 CompCas 17
Companies Act, 1956 — Section 172, 172(1), 173, 173(1), 173(2)
High Courts27 Jul 1971
Laljibhai C. Kapadia and Another Vs Lalji B. Desai and Others
Bombay High Court · AIR 1972 Bom 276 : (1972) 74 BOMLR 85 : (1972) ILR (Bom) 917
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Companies Act, 1956 — Section 172, 172(1), 173, 173(1), 173(2)
High Courts23 Jul 1971
All India Voltas and Volkart Employees'' Federation Vs Voltas Ltd. and Another
Bombay High Court · (1972) 1 LLJ 326
Industrial Disputes Act, 1947 — Section 10(2)Payment of Bonus Act, 1965 — Section 12, 2(12), 2(13), 2(21), 4