High Courts29 Jul 1970
Trimbak Balwant Kulkarni Vs Chahala Bhikha Rajput
Bombay High Court · (1971) 73 BOMLR 537 : (1971) MhLj 798
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32M
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,061 of 3,658
High Courts29 Jul 1970
Jalan Trading Co. Private Ltd. and Another Vs The State of Maharashtra and Another
Bombay High Court · AIR 1971 Bom 196 : (1970) 72 BOMLR 736 : (1971) MhLj 712
Bombay Municipal Boroughs Act, 1925 — Section 52Bombay Municipal Corporation Act, 1888 — Section 5Constitution of India, 1950 — Article 226
High Courts27 Jul 1970Dismissed
Suhas Vs Manohar Shamrao
Bombay High Court · (1970) MhLj 788
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 21, 26, 9, 9(1)
High Courts27 Jul 1970
Suhas Manohar Pande Vs Manohar Shamrao Pande
Bombay High Court · AIR 1971 Bom 183 : (1971) ILR (Bom) 815
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 21, 9, 9(1)
High Courts27 Jul 1970
Sheo Shankar Ratanlalji Khamele Vs Life Insurance Corporation of India, Bombay
Bombay High Court · AIR 1971 Bom 304 : (1972) MhLj 710
Insurance Act, 1938 — Section 45Stamp Act, 1899 — Section 66, 7
High Courts27 Jul 1970
Sheoshankar Vs Life Insurance Corporation of India, Bombay
Bombay High Court · (1973) 43 CompCas 284 : (1972) MhLj 710
Insurance Act, 1938 — Section 45
High Courts23 Jul 1970
In Re: R.T. Engineering and Electronics Co.
Bombay High Court · AIR 1972 Bom 157 : (1971) 73 BOMLR 586
Trade and Merchandise Marks Act, 1958 — Section 11, 12, 12(1), 18, 20
High Courts23 Jul 1970
Himalayan Tile and Marble (Pvt.) Ltd. Vs Francis V. Coutinho and Others
Bombay High Court · AIR 1971 Bom 341 : (1970) 72 BOMLR 910
Constitution of India, 1950 — Article 14, 19, 226, 227, 31(2)Land Acquisition Act, 1894 — Section 12, 17(2), 18, 18(1), 20
High Courts17 Jul 1970Dismissed
Rajaram Sadashiv Wani Vs Bala Nisbat Babaji Wani
Bombay High Court · (1973) MhLj 655
High Courts17 Jul 1970
Sadashiv Shankar Wani and Others Vs Bala Nisbat Babaji Wani and Another
Bombay High Court · AIR 1972 Bom 164 : (1971) 73 BOMLR 766 : (1972) ILR (Bom) 128 : (1972) MhLj 564
High Courts17 Jul 1970
The Trustees of the Port of Bombay Vs The Premier Automobiles Ltd.
Bombay High Court · AIR 1971 Bom 317 : (1971) 73 BOMLR 1
Bombay Port Trust Act, 1879 — Section 16A, 18, 28, 29, 30Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 19(1)
High Courts17 Jul 1970
Chhotabhai Purushottam Patel, Beedi Manufacturers of Bhandara and Others Vs State of Maharashtra by Secretary, Industries and Labour Department, Sachivalaya, Bombay and Others
Bombay High Court · (1972) 1 LLJ 130
Factories Act, 1948 — Section 101, 2, 61, 63, 71Industrial Disputes Act, 1947 — Section 33
High Courts16 Jul 1970Allowed
State of Maharashtra Vs Namdeo Dhannu
Bombay High Court · (1972) 74 BOMLR 583 : (1971) MhLj 47
Bombay Prohibition Act, 1949 — Section 40, 40A, 41, 46, 66Penal Code, 1860 (IPC) — Section 159, 277
High Courts15 Jul 1970
R. Jaikrishna and Co. Vs A. 1 Co-operating Housing Society Ltd.
Bombay High Court · AIR 1971 Bom 382 : (1971) 73 BOMLR 251 : (1971) MhLj 472
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 10(1), Order 7 Rule 11, Order 7 Rule 13
High Courts15 Jul 1970Dismissed
Narayanrao Vs State of Maharashtra
Bombay High Court · (1971) MhLj 512
Bombay Prohibition Act, 1949 — Section 129(A), 129(A)(3), 129(A)(5), 43, 75(a)Penal Code, 1860 (IPC) — Section 166, 186, 193, 211, 294
High Courts13 Jul 1970
The Punjab National Bank Ltd. Vs Ishwarbhai Bhai Lalbhai Patel and Co.
Bombay High Court · AIR 1971 Bom 348 : (1971) MhLj 9
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Contract Act, 1872 — Section 191, 192, 193, 194
High Courts09 Jul 1970
Devlakshmi Harisukh Vahalia and Others Vs Vishwakanth P. Bhatt
Bombay High Court · AIR 1972 Bom 103 : (1971) 73 BOMLR 594 : (1972) MhLj 37
Trusts Act, 1882 — Section 9
High Courts01 Jul 1970
Purushottam Shankar Desai Vs Dayaram Jayaram Dhande
Bombay High Court · (1971) 73 BOMLR 313 : (1971) MhLj 1017
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29
High Courts01 Jul 1970
In re: Petition for Leave to Appeal to The Supreme Court
Bombay High Court · (1972) 74 BOMLR 522(1)
Constitution of India, 1950 — Article 133, 138
High Courts26 Jun 1970Dismissed
Shivnarayan Motilal Darak Vs R.A. Zubairy
Bombay High Court · (1971) 73 BOMLR 479 : (1971) MhLj 742
Maharashtra Co-operative Societies Act, 1960 — Section 109(1), 154