High Courts20 Jul 1971
State Vs Yakub Ahmed
Bombay High Court · (1971) 07 BOM CK 0012
Customs Act, 1962 — Section 108, 111, 135
COURT ARCHIVE
Bombay High Court judgments
73,193 judgments · page 3,054 of 3,660
High Courts20 Jul 1971
Bhalchandra Dharmajee Makaji and Others Vs Alcock, Ashdown and Co. Ltd. and Others
Bombay High Court · (1972) 42 CompCas 190
Companies (Amendment) Act, 1963 — Section 10, 11Companies Act, 1956 — Section 397, 398, 402
High Courts20 Jul 1971
Sahida Ismail Vs Petko R. Salvejkov and Others
Bombay High Court · AIR 1973 Bom 18 : (1972) 74 BOMLR 514 : (1972) MhLj 798
Colonial Courts of Admiralty (India) Act, 1891 — Section 2Constitution of India, 1950 — Article 225, 372
High Courts13 Jul 1971
New Prahlad Mills (P.) Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1972) 85 ITR 480
Income Tax Act, 1922 — Section 66(2)
High Courts07 Jul 1971
Kisanlal Bachharaj Vyas Vs Mohan Chandmal and Others
Bombay High Court · AIR 1971 Bom 410 : (1971) MhLj 809
Bombay Civil Courts Act, 1869 — Section 40Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 41 Rule 11, Order 7 Rule 11, 115, 122Constitution of India, 1950 — Article 227, 227(1), 277(2)
High Courts01 Jul 1971
Raja Bahadur Motilal Bombay Mills Ltd. Vs Life Insurance Corporation of India and Others
Bombay High Court · AIR 1973 Bom 24 : (1972) 74 BOMLR 522
Bombay High Court Rules — Rule 500Constitution of India, 1950 — Article 133(1)
High Courts01 Jul 1971
Diwanchand Gupta Vs N.M. Shah and Others
Bombay High Court · AIR 1972 Bom 316 : (1972) 74 BOMLR 259 : (1972) ILR (Bom) 1417 : (1972) MhLj 524
Bombay Municipal Corporation Act, 1888 — Section 354, 471, 507, 507(2), 56(3)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 226
High Courts30 Jun 1971
Commissioner of Sales Tax, Maharashtra State, Bombay Vs Associated Electrical Industries, Nagpur-1
Bombay High Court · (1971) 28 STC 531
Central Sales Tax Act, 1956 — Section 3, 5(2)
High Courts30 Jun 1971
The Commissioner of Sales Tax, Maharashtra State, Bombay-10 Vs Hindustan Silk Mills, Bombay-2
Bombay High Court · (1972) 29 STC 99
Bombay Sales Tax Act, 1953 — Section 8, 9(1)
High Courts30 Jun 1971
Commissioner of Sales Tax Vs Patel India Pvt. Ltd.
Bombay High Court · (1971) 28 STC 516
Bombay Sales Tax Act, 1953 — Section 34(2)
High Courts30 Jun 1971
Rajan Naginds Doshi and Another Vs British Burma Petroleum Co. Ltd. and Others
Bombay High Court · (1972) 42 CompCas 197
Companies Act, 1956 — Section 2(7), 582, 583, 583(4), 584
High Courts29 Jun 1971
Commissioner of Sales Tax, Bombay Vs Siemens Engineering and Manufacturing Co. of India Ltd.
Bombay High Court · (1971) 28 STC 528
Bombay Sales Tax Act, 1959 — Section 20, 55(4), 61(1)
High Courts22 Jun 1971
The City of Nagpur Corporation Vs Sukhanandan Ahir etc.
Bombay High Court · (1972) CriLJ 535
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(i)
High Courts22 Jun 1971
The City of Nagpur Corporation Vs Sukhanandan Mahabir Ahir
Bombay High Court · (1972) 74 BOMLR 383 : (1971) MhLj 783
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 20, 23
High Courts21 Jun 1971
Balakrishna Bhaskar Paranjape Vs H.R. Gokhale
Bombay High Court · AIR 1973 Bom 32 : (1972) 74 BOMLR 508 : (1972) MhLj 820
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Representation of the People Act, 1951 — Section 83(1)
High Courts18 Jun 1971
Gujarat Wood Works Vs General Kamgar Union (Red Flag) and Another
Bombay High Court · (1971) 2 LLJ 246
Constitution of India, 1950 — Article 226
High Courts17 Jun 1971
Dadu Narayan Patil Vs Jamnibai Ragho Patil and Others
Bombay High Court · AIR 1973 Bom 192 : (1972) 74 BOMLR 625 : (1972) ILR (Bom) 910 : (1972) MhLj 912
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84Constitution of India, 1950 — Article 227
High Courts16 Jun 1971
Filmistan Private Ltd. Vs The Municipal Corporation for Greater Bombay
Bombay High Court · AIR 1973 Bom 66 : (1970) 72 BOMLR 461 : (1972) MhLj 896
Bombay Municipal Corporation Act, 1888 — Section 154Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(10)Evidence Act, 1872 — Section 63
High Courts15 Jun 1971
A.G. Pathak Vs S.L. Prasad
Bombay High Court · (1972) 74 BOMLR 136 : (1972) MhLj 346
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 66Industrial Disputes Act, 1947 — Section 10
High Courts30 Apr 1971
Shreekunwardevi Daga Vs L.G. Trivedi, Income Tax Officer, A-ward, Wardha and Others
Bombay High Court · (1972) 85 ITR 451 : (1971) MhLj 729
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 64, 64(1)