High Courts03 Feb 1970
Shah Prabhudas Gulabchand Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1970) 77 ITR 870
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,067 of 3,658
High Courts03 Feb 1970
Ramkrushna Gangaram Rathi and Another Vs Kisan Zingraji Madke and Others
Bombay High Court · AIR 1971 Bom 305 : (1971) ILR (Bom) 885 : (1970) MhLj 836
Bombay District Municipal Act, 1901 — Section 23(7)Central Provinces and Berar Municipalities Act, 1922 — Section 18AMaharashtra Municipalities (Conduct of Business) Rules, 1966 — Rule 16, 24
High Courts03 Feb 1970Dismissed
Ramkrusna and another Vs Kisan Zingraji Madke and others
Bombay High Court · (1970) MhLj 836
Penal Code, 1860 (IPC) — Section 21
High Courts02 Feb 1970
Commissioner of Income Tax (Central), Bombay Vs P.K. Badiani
Bombay High Court · (1970) 76 ITR 369
Income Tax Act, 1922 — Section 10(2), 2(6A)
High Courts31 Jan 1970
V.M. Deshpande and Another Vs V.S. Kondaskar, Official Liquidator
Bombay High Court · AIR 1971 Bom 174 : (1970) 72 BOMLR 698
Bombay General Clauses Act, 1904 — Section 7Companies (Amendment) Act, 1960 — Section 165(2), 187Companies Act, 1913 — Section 169, 171, 211, 228, 229
High Courts31 Jan 1970
In Re: Colaba Land and Mills Co. Ltd.
Bombay High Court · (1970) 40 CompCas 1065
Companies Act, 1956 — Section 446(1)Income Tax Act, 1961 — Section 142, 142(1), 147, 148, 46(2)
High Courts30 Jan 1970Dismissed
Govindrao Dajibarao and others Vs Collector, Akola and others
Bombay High Court · (1971) MhLj 119
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Jan 1970
Dudharam Janardan Chimurkar Vs Balaji Raghobaji Band and Another
Bombay High Court · AIR 1971 Bom 94 : (1971) MhLj 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, 47
High Courts28 Jan 1970Allowed
Vishwanath Sadashiv Karandikar Vs Gokuldas Ramdas Gujar
Bombay High Court · (1970) MhLj 738
High Courts28 Jan 1970Allowed
Babulal Vithoba Vs Jagannath Sakharamji Somkuwar
Bombay High Court · (1970) 72 BOMLR 835 : (1970) MhLj 481
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts27 Jan 1970
Narayan Sampat Jawanjal Vs Harinarayan Sukhdeo and Others
Bombay High Court · AIR 1971 Bom 89 : (1971) ILR (Bom) 599 : (1971) MhLj 95
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 125Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Constitution of India, 1950 — Article 227
High Courts23 Jan 1970
H.N. Patwardhan Vs Commissioner of Income Tax, Poona
Bombay High Court · (1970) 76 ITR 279
Income Tax Act, 1922 — Section 16(3)
High Courts23 Jan 1970Allowed
Mrs. Piadad Fernandez Vs K.M. Ramesh
Bombay High Court · (1970) 72 BOMLR 569(1)
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts22 Jan 1970Allowed
M.K. Khan Vs Competent Authority, Assistant Housing Commissioner (Estate Management), Maharashtra Housing Board
Bombay High Court · (1970) 72 BOMLR 630 : (1971) MhLj 61
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 227, 329Transfer of Property Act, 1882 — Section 108
High Courts22 Jan 1970
Piadad Fernander Vs K.M. Ramesh and Others
Bombay High Court · AIR 1970 Bom 376 : (1970) 72 BOMLR 569 : (1970) MhLj 939
Bombay Municipal Corporation Act, 1888 — Section 354, 354(1), 488Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Jan 1970
The Union of India Vs Vithalsa Kisansa and Co.
Bombay High Court · AIR 1971 Bom 172
Limitation Act, 1908 — Article 31
High Courts22 Jan 1970Dismissed
Union of India Vs Vithalsa Kisansa and Co., Subji Mandi, Akola
Bombay High Court · (1970) MhLj 767
High Courts21 Jan 1970Dismissed
Jankibai Vs Ranu
Bombay High Court · (1971) MhLj 344
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(1)
High Courts19 Jan 1970
Hiralal Dayaram Patil Vs Bhikari Sampat Shinde
Bombay High Court · (1971) 73 BOMLR 481
Transfer of Property Act, 1882 — Section 55
High Courts19 Jan 1970
Mills Store Co. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1971) 80 ITR 225
Income Tax Act, 1922 — Section 10(2)