COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,057 of 3,658

High Courts21 Jan 1971

Mrs. Jankibai Prahladrai Brijlal Seksaria Vs Kashinath Raghunath Kelkar and Others

Bombay High Court · AIR 1972 Bom 199 : (1971) 73 BOMLR 729 : (1972) MhLj 92

Bombay Public Trusts Act, 1950 — Section 18, 19, 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 4

High Courts20 Jan 1971

Manik Vs Divisional Superintendent, Central Railway, Nagpur and others

Bombay High Court · (1971) MhLj 468

Bombay Reorganisation Act, 1960 — Section 88Constitution of India, 1950 — Article 226, 227States Reorganisation Act, 1956 — Section 120, 2, 8(1)(c)

High Courts20 Jan 1971

Masnnaji Piraji Bahamani Vs State

Bombay High Court · (1973) MhLj 578

Essential Commodities Act, 1955 — Section 7, 7(1)(b)

High Courts20 Jan 1971

Karsondas Ranchhoddas (Legal Heirs of Late Ranchhoddas Jethabhai) Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1972) 83 ITR 256

Income Tax Act, 1961 — Section 29

High Courts19 Jan 1971

Karsondas Ranchhoddass (Legal Heir of Ranchhoddas Jethabhai - deceased) Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1972) 83 ITR 1

Income Tax Act, 1961 — Section 29

High Courts16 Jan 1971

The State of Maharashtra Vs Joseph Anthony Pereira

Bombay High Court · (1971) 73 BOMLR 613 : (1972) MhLj 90

Drugs and Cosmetics Act, 1940 — Section 18, 27, 34

High Courts08 Jan 1971

Balakrishna Pillai and Others Vs Anant Engineering Works Private Limited and Another

Bombay High Court · (1974) 76 BOMLR 575 : (1975) 2 LLJ 391

Industrial Disputes Act, 1947 — Section 25A, 25C

High Courts18 Dec 1970

Vijaya Govindram Ramavat Vs Bhayyalal Chhotulal Pardeshi and Others

Bombay High Court · AIR 1971 Bom 375 : (1971) MhLj 694

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 12, 19, 19(1), 33, 33(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 117, 14, 14(1), 27, 27(1)Transfer of Property Act, 1882 — Section 108

High Courts14 Dec 1970Dismissed

Municipal Corporation of Greater Bombay Vs Miss S.R. Dethe

Bombay High Court · (1971) 73 BOMLR 738

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 16

High Courts11 Dec 1970

Kamla Bai Vs Divisional Superintendent, Central Railway, Nagpur

Bombay High Court · (1971) 1 LLJ 603

Workmens Compensation Act, 1923 — Section 3

High Courts11 Dec 1970

Annasaheb Sakharam Rajamane Vs T.K. Kamble and Others

Bombay High Court · AIR 1972 Bom 155 : (1971) 73 BOMLR 611 : (1972) ILR (Bom) 108 : (1971) MhLj 749

Maharashtra Municipalities Act, 1965 — Section 150, 151, 16(1), 169, 170

High Courts11 Dec 1970Dismissed

Annasaheb Sakharam Rajamane Vs T.K. Kamble

Bombay High Court · (1971) MhLj 749

Maharashtra Municipalities Act, 1965 — Section 150

High Courts11 Dec 1970

Kamlabai Chintaman Vs Divisional Superintendent, Central Railway, Nagpur

Bombay High Court · AIR 1971 Bom 200 : (1973) 26 FLR 39 : (1971) LabIC 735 : (1971) MhLj 330

Workmens Compensation Act, 1923 — Section 3

High Courts08 Dec 1970

Wasudeo Bakaram Kurve Vs Ramdayal Puna Bisne

Bombay High Court · AIR 1971 Bom 220 : (1971) MhLj 315

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 1, Order 7 Rule 1(2), Order 7 Rule 1(3), Order 7 Rule 11Evidence Act, 1872 — Section 115

High Courts07 Dec 1970Dismissed

Hakam Mahomed Jainwala Vs The State of Maharashtra

Bombay High Court · (1972) 74 BOMLR 117

Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 109, 302, 34

High Courts05 Dec 1970

Seth Ramnath Daga Vs Commissioner of Income Tax

Bombay High Court · (1970) 12 BOM CK 0012

Income Tax Act, 1922 — Section 34, 66(2)

High Courts05 Dec 1970

Yadav Yeshwant Mali Vs Pundlik Pandurang Patil

Bombay High Court · (1971) 73 BOMLR 549 : (1971) MhLj 801

Constitution of India, 1950 — Article 227

High Courts05 Dec 1970

Ramnath Daga Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1971) 82 ITR 287

Income Tax Act, 1922 — Section 10

High Courts04 Dec 1970

Pandurang Narayan Salunke Vs Sindhu and Another

Bombay High Court · AIR 1971 Bom 413 : (1971) 73 BOMLR 402 : (1971) MhLj 615

High Courts30 Nov 1970Dismissed

Shri Krishna Rubber Works Vs The Union of India (UOI)

Bombay High Court · (1971) 73 BOMLR 496

Constitution of India, 1950 — Article 114, 14, 19, 226, 265Rubber Act, 1947 — Section 12, 19, 4, 8