High Courts23 Sept 1970
Poonam Chand Maluk Chand Shah Vs State of Maharashtra
Bombay High Court · (1970) 09 BOM CK 0001
Customs Act, 1962 — Section 108, 111, 112, 122, 123
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,059 of 3,658
High Courts22 Sept 1970
Mangharam Chuharmal Vs B.C. Patel and Others
Bombay High Court · AIR 1972 Bom 46 : (1971) 73 BOMLR 140 : (1972) ILR (Bom) 30 : (1971) MhLj 369
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(g)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14
High Courts22 Sept 1970
Mangharam Chubarmal Vs B.C. Patel
Bombay High Court · (1971) MhLj 369
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3)(a), 12(I), 13Civil Procedure Code, 1908 (CPC) — Section 115, 80Constitution of India, 1950 — Article 13(1), 14, 227
High Courts22 Sept 1970Dismissed
Dnyanu Gopal Powar Vs Jijaba Baba Powar
Bombay High Court · (1971) MhLj 980
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10(iv), 10(iv), 12
High Courts22 Sept 1970
Housabai and Others Vs Jijabai Baba Powar and Others
Bombay High Court · AIR 1972 Bom 98 : (1971) 73 BOMLR 667 : (1972) ILR (Bom) 80
Civil Procedure Code, 1908 (CPC) — Section 100, 101Hindu Adoptions and Maintenance Act, 1956 — Section 10, 12
High Courts21 Sept 1970
The Paper Products Ltd. Vs K.R. Powar
Bombay High Court · (1971) 73 BOMLR 434 : (1971) 1 LLJ 35 : (1971) MhLj 908
Industrial Disputes Act, 1947 — Section 10, 10(2), 33A, 39
High Courts21 Sept 1970Allowed
Dharamdas Motibhai Wani Vs Shidya Jatrya Bhil
Bombay High Court · (1971) MhLj 608
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts21 Sept 1970
Dharamdas Motibhai Wani Vs Shidya Jatrya Bhil and Others
Bombay High Court · AIR 1972 Bom 65 : (1971) 73 BOMLR 458 : (1971) ILR (Bom) 1054 : (1971) MhLj 608
Bombay Money Lenders Act, 1946 — Section 10(2), 2(9)Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts18 Sept 1970
Shridhar Atmaram Ghadgay Vs The Corporation of the City of Nagpur
Bombay High Court · AIR 1971 Bom 273 : (1971) MhLj 268
Bombay Municipal Corporation Act, 1888 — Section 527Central Provinces and Berar Municipalities Act, 1922 — Section 66, 66(1), 67, 77City of Nagpur Corporation Act, 1948 — Section 114, 115, 115(14), 200, 201
High Courts17 Sept 1970
Western India Theatres Ltd. Vs Theatre Employees'' Union
Bombay High Court · (1973) 1 LLJ 12
Industrial Disputes Act, 1947 — Section 10(1)
High Courts16 Sept 1970Allowed
The State of Maharashtra Vs Syed Nazir Syed Lal
Bombay High Court · (1972) 74 BOMLR 586 : (1971) MhLj 248
Penal Code, 1860 (IPC) — Section 380
High Courts15 Sept 1970
Gangadhar Revappa Umbaranikar Vs Shankar Vithoba Gholasgaonkar
Bombay High Court · (1971) 73 BOMLR 461 : (1971) MhLj 1009
Provincial Insolvency Act, 1920 — Section 34, 4, 53, 59, 68
High Courts11 Sept 1970
Shrirang Ganapati Pandit Vs The State of Maharashtra and Others
Bombay High Court · AIR 1972 Bom 242 : (1971) ILR (Bom) 1006
Constitution of India, 1950 — Article 14, 15, 15(4), 46
High Courts10 Sept 1970
New India Fisheries Ltd. Vs P.M. Mehra, Income Tax Officer, Companies Circle II(7), Bombay and Another
Bombay High Court · (1971) 82 ITR 765
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 5, 80J, 80K
High Courts09 Sept 1970Allowed
Caitan D''souza Vs Miss Jerbai S.C. Dinshaw
Bombay High Court · (1971) MhLj 974
Bombay Prohibition Act, 1949 — Section 65(e), 66(1)(b), 66(b), 81Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts09 Sept 1970Dismissed
Syed Chunnarshah Vs State of Maharashtra
Bombay High Court · (1971) MhLj 237
Constitution of India, 1950 — Article 227
High Courts09 Sept 1970
Caitan D'' Souza and Others Vs Jerbai S.C. Dinshaw and Others
Bombay High Court · AIR 1972 Bom 117 : (1971) 73 BOMLR 418 : (1971) ILR (Bom) 1467 : (1971) MhLj 974
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts08 Sept 1970Dismissed
Syed Chunnarshah Syed Nadarshah Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 602 : (1971) MhLj 237
Constitution of India, 1950 — Article 227
High Courts08 Sept 1970
Kamal Agency and Others Vs The State of Maharashtra
Bombay High Court · AIR 1971 Bom 332 : (1970) 72 BOMLR 928
Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 3, 32Constitution of India, 1950 — Article 162, 19(1), 246, 258(1), 266Penal Code, 1860 (IPC) — Section 294
High Courts07 Sept 1970
Charanjeet Singh Sial Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 599 : (1971) MhLj 311
Penal Code, 1860 (IPC) — Section 403, 406