High Courts02 Sept 1970Allowed
Vishnu Ganu Patil Vs Maruti Santu Kurade
Bombay High Court · (1971) 73 BOMLR 555 : (1971) MhLj 857
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,060 of 3,658
High Courts02 Sept 1970
Gangansingh Dumarshing and Others Vs S. Taki Bilgrami, Industrial Tribunal and Others
Bombay High Court · (1973) 1 LLJ 193
Industrial Disputes Act, 1947 — Section 10, 10(1), 33B, 8
High Courts31 Aug 1970Allowed
Boman Chothia Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 923
Bombay Police Act, 1951 — Section 110, 120, 140, 68Constitution of India, 1950 — Article 220, 228Evidence Act, 1872 — Section 145, 161
High Courts31 Aug 1970Dismissed
Prakash Cotton Mills Pvt. Ltd. Vs B.N. Rangwani
Bombay High Court · (1971) 73 BOMLR 200
Central Excises and Salt Act, 1944 — Section 12, 18, 3, 38, 8Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 110, 12, 124, 3
High Courts27 Aug 1970Allowed
Shripat and others Vs Daulat
Bombay High Court · (1971) MhLj 215
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Aug 1970
Prakash Cotton Mills Private Ltd. and Others Vs B.N. Rangwani and Others
Bombay High Court · AIR 1971 Bom 386 : (1971) 73 BOMLR 225 : (1971) MhLj 566
Central Excise Rules, 1944 — Rule 10, 43, 44, 45, 46Central Excises and Salt Act, 1944 — Section 2, 33, 6, 9Constitution of India, 1950 — Article 226
High Courts25 Aug 1970
Sohansingh Bharatsingh Vs Narhar Narayan Godbole and Another
Bombay High Court · AIR 1972 Bom 67 : (1971) 73 BOMLR 282 : (1971) ILR (Bom) 975 : (1972) MhLj 49
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 106
High Courts20 Aug 1970
Bhalchandra Ramchandra Sule Vs Uma Keshub
Bombay High Court · (1972) 74 BOMLR 128 : (1972) MhLj 331
High Courts17 Aug 1970
Dattu Subhana Panhalkar Vs Gajanan Vithoba Bobhate and Another
Bombay High Court · AIR 1971 Bom 396 : (1971) 73 BOMLR 371 : (1971) MhLj 834
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Transfer of Property Act, 1882 — Section 106, 106(2), 108, 12
High Courts14 Aug 1970Dismissed
A.H. Satranjiwala Vs The State of Maharashtra
Bombay High Court · (1972) 74 BOMLR 742
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 326
High Courts10 Aug 1970Allowed
Vishnu Ganu Patil Vs Maruti Santu Kurade
Bombay High Court · (1971) MhLj 857
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P, 71, 72, 74(1)(mb)Mamlatdars Court Act, 1906 — Section 16
High Courts10 Aug 1970
Dattu Subrao Patil Vs Dattatraya Pandurang Patil and Another
Bombay High Court · AIR 1972 Bom 72 : (1971) 73 BOMLR 285 : (1972) ILR (Bom) 1129 : (1972) MhLj 75
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(2)
High Courts08 Aug 1970Dismissed
Ramcharan Vs Resident Deputy Collector, Yeotmal and others
Bombay High Court · (1970) MhLj 975
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(f), 19(5)Transfer of Property Act, 1882 — Section 106
High Courts08 Aug 1970
Ramcharan Ramdin Ahir Vs Resident Deputy Collector with Rent Control Appellate Powers, Yeotmal and Others
Bombay High Court · AIR 1971 Bom 203 : (1970) MhLj 975
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 1(3), 2Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 31Transfer of Property Act, 1882 — Section 106
High Courts07 Aug 1970
K.B. Khatavkar Vs S. Taki Beligrami
Bombay High Court · (1971) 73 BOMLR 570 : (1971) 2 LLJ 445 : (1971) MhLj 753
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(10)Industrial Disputes Act, 1947 — Section 10(1), 17, 2, 25H, 5Minimum Wages Act, 1948 — Section 17, 5
High Courts04 Aug 1970
Eastern Steamship Private Ltd. Vs Pucto Private Ltd. and Another
Bombay High Court · (1970) 72 BOMLR 697 : (1971) 41 CompCas 43
Companies Act, 1913 — Section 171Companies Act, 1956 — Section 446, 446(1)
High Courts03 Aug 1970
Khobraji Jairam Masmatkar Vs Vijaysingrao Narsingrao Deshmukh
Bombay High Court · (1972) 74 BOMLR 595
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Aug 1970
Khobraji and Another Vs Vijayasingrao and Others
Bombay High Court · (1971) CriLJ 996 : (1971) MhLj 128
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts31 Jul 1970Allowed
Mahadeo Keshaorao Langarkar Vs Shamrao Balwant Kesarkar
Bombay High Court · (1971) MhLj 745
Specific Relief Act, 1963 — Section 19(b)Transfer of Property Act, 1882 — Section 3, 53A
High Courts31 Jul 1970
Mahadeo Keshav Lingarkar and Another Vs Shamrao Balwant Kesarker
Bombay High Court · AIR 1972 Bom 100 : (1971) 73 BOMLR 454 : (1972) ILR (Bom) 376
Transfer of Property Act, 1882 — Section 3