High Courts26 Nov 1970
Khushalchand B. Daga Vs T.K. Surendran, 4th Income Tax Officer, A-1 Ward and Others
Bombay High Court · (1972) 85 ITR 48
Income Tax (Appellate Tribunal) Rules, 1946 — Rule 24Income Tax Act, 1922 — Section 33(4), 35
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,058 of 3,658
High Courts24 Nov 1970
State of Mysore Vs Ramchandra Gunda and Another
Bombay High Court · AIR 1972 Bom 93 : (1971) 73 BOMLR 723 : (1972) ILR (Bom) 142 : (1973) MhLj 521
Constitution of India, 1950 — Article 300
High Courts19 Nov 1970
Punjabrao Laxmanrao Kawre Vs Janrao Balaji Kawre
Bombay High Court · (1972) 74 BOMLR 581 : (1971) MhLj 302
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(1A)
High Courts19 Nov 1970
Ramchandra Govindrao Pachghare Vs Narayan Sitaramji Adhe
Bombay High Court · (1972) 74 BOMLR 341 : (1971) MhLj 647
Penal Code, 1860 (IPC) — Section 147, 427, 435
High Courts16 Nov 1970Allowed
Ajitsingh Vs The State of Maharashtra and Others
Bombay High Court · AIR 1972 Bom 177 : (1972) 74 BOMLR 345 : (1972) ILR (Bom) 1147 : (1972) MhLj 103
Land Acquisition Act, 1894 — Section 4, 4(1), 5Maharashtra Land Acquisition Rules, 1894 — Rule 1
High Courts12 Nov 1970
R.B. Bansilal Abirchand Spinning and Weaving Mills Vs Commissioner of Income Tax, Poona
Bombay High Court · (1971) 81 ITR 34 : (1971) MhLj 455
Income Tax Act, 1922 — Section 10(2)
High Courts09 Nov 1970
Nandlal Mangaram Pamnani and Others Vs G. Lakshminarasimhan and Another
Bombay High Court · (1971) 82 ITR 1
Income Tax Act, 1922 — Section 14(2), 2(6AA), 35Income Tax Act, 1961 — Section 155
High Courts16 Oct 1970
Siku Industries and Others Vs Smt. C. D''Souza and Others
Bombay High Court · (1971) CriLJ 1322 : (1971) MhLj 172
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 177
High Courts16 Oct 1970Dismissed
German Democratic Republic Vs Dynamic Industrial Undertaking Ltd.
Bombay High Court · (1971) MhLj 482
Civil Procedure Code, 1908 (CPC) — Section 10, 151, 84, 86, 86(1)
High Courts16 Oct 1970
The German Democratic Republic Vs The Dynamic Industrial Undertaking Ltd.
Bombay High Court · AIR 1972 Bom 27 : (1971) 73 BOMLR 183 : (1972) ILR (Bom) 731 : (1971) MhLj 482
Civil Procedure Code, 1908 (CPC) — Section 11, 86, 87
High Courts15 Oct 1970Dismissed
Jayantilal Kalidas Mehta Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 391
Army Act, 1950 — Section 102, 103, 120, 124, 125Constitution of India, 1950 — Article 14, 19, 31, 33Customs Act, 1962 — Section 11, 110, 111, 112, 113
High Courts14 Oct 1970Allowed
Annasaheb Bhausaheb Patil Vs Gangabai Annagonda Patil
Bombay High Court · (1971) MhLj 657
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 6, 8
High Courts14 Oct 1970
Bapusaheb Bhausaheb Patil and Another Vs Gangabai and Others
Bombay High Court · AIR 1972 Bom 16 : (1971) 73 BOMLR 407
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts09 Oct 1970
Bhuramal Vs Income Tax Officer, A Ward, Akola and Others
Bombay High Court · (1971) 82 ITR 747 : (1971) MhLj 183
Income Tax Act, 1961 — Section 2, 2(44)Income Tax Rules, 1962 — Rule 86, 86(1)(a), 86(1)(b)
High Courts07 Oct 1970
The Municipal Corporation of Greater Bombay Vs Hasham Ismail Mamsa
Bombay High Court · AIR 1972 Bom 350 : (1972) 74 BOMLR 683 : (1972) MhLj 941
Bombay Municipal Corporation Act, 1888 — Section 527Constitution of India, 1950 — Article 14, 19Court Fees (Amendment) Act, 1959 — Section 6
High Courts02 Oct 1970Dismissed
Miss Mani J. Desai Vs Gayson and Co. Pvt. Ltd.
Bombay High Court · (1971) 73 BOMLR 394 : (1971) MhLj 861
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts30 Sept 1970Allowed
Ramkisan Shivratan Pitti Vs D.S. Dharmasthal
Bombay High Court · (1971) 73 BOMLR 257
Factories Act, 1948 — Section 101, 2, 21, 92
High Courts24 Sept 1970Allowed
The State of Maharashtra Vs Pandurang Ramji Sanap
Bombay High Court · (1971) 73 BOMLR 245 : (1971) MhLj 408
Penal Code, 1860 (IPC) — Section 108, 109, 116, 120B, 143
High Courts24 Sept 1970Allowed
Pitamber Vs Abdul Gaffar
Bombay High Court · (1971) MhLj 988
Maharashtra Land Revenue Code, 1966 — Section 2(2)Transfer of Property Act, 1882 — Section 105, 5
High Courts24 Sept 1970
Pitamber Govinda Bhavsar Vs Abdul Gafur Abdul Rajak and Others
Bombay High Court · AIR 1972 Bom 43 : (1971) 73 BOMLR 466 : (1971) ILR (Bom) 1486
Bombay Agricultural Debtors Relief Act, 1947 — Section 40Limitation Act, 1908 — Article 144