High Courts19 Jan 1970Allowed
Pratap Baburao Bhosale Vs The State of Maharashtra
Bombay High Court · (1970) 72 BOMLR 411 : (1970) MhLj 729
Bombay Police Act, 1951 — Section 124Evidence Act, 1872 — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,068 of 3,658
High Courts16 Jan 1970Allowed
Smt. Shantabai Mishra Vs Kamlakant Laxmtkant
Bombay High Court · (1970) MhLj 679
Bombay Court Fees Act, 1959 — Section 6, 6(v)(b)Suits Valuation Act, 1887 — Section 8
High Courts16 Jan 1970
Daruvala Bros. (P) Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1971) 80 ITR 213
Income Tax Act, 1922 — Section 10(5A)
High Courts16 Jan 1970
Shantabai Vs Kamlakant
Bombay High Court · AIR 1971 Bom 283 : (1971) 73 BOMLR 341 : (1971) ILR (Bom) 493
Bombay Court Fees Act, 1959 — Section 6, 7Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1(1)Suits Valuation Act, 1887 — Section 11, 3, 3(2), 4, 6
High Courts15 Jan 1970
R.M. Raja (Deceased) Vs Commissioner of Income Tax, Bombay City III Bombay
Bombay High Court · (1971) 80 ITR 308
Income Tax Act, 1922 — Section 4(1)
High Courts14 Jan 1970Allowed
State Vs Sindhi Dalwai
Bombay High Court · (1970) 72 BOMLR 396
Penal Code, 1860 (IPC) — Section 302, 84
High Courts14 Jan 1970
Balkrishan R. Dayma Vs Bank of Jaipur Ltd. and Another
Bombay High Court · (1971) 41 CompCas 557
Contract Act, 1872 — Section 151, 152
High Courts12 Jan 1970
Walchandnagar Industries Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1970) 76 ITR 478
Income Tax Act, 1961 — Section 10(2)Income Tax Rules, 1922 — Rule 23
High Courts12 Jan 1970
Keshao Raghunath Deosant and Others Vs Waman Keshao Deosani and Another
Bombay High Court · AIR 1971 Bom 26 : (1971) 73 BOMLR 820 : (1970) MhLj 801
Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 13, Order 26 Rule 14
High Courts12 Jan 1970
Keshao and others Vs Waman and another
Bombay High Court · (1970) MhLj 801
Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Section 54
High Courts10 Jan 1970
Ramchandra Maroti Patil Vs State of Maharashtra
Bombay High Court · (1970) MhLj 349
Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 133(1)(b), 133(1)(c)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(a), 21, 22(1)
High Courts09 Jan 1970Dismissed
Smt. Menkabai Vs Manohar and others
Bombay High Court · (1970) MhLj 927
Civil Procedure Code, 1908 (CPC) — Section 1, 10, 100, 101, 102
High Courts09 Jan 1970Dismissed
Bandulal Radhakisan Vs Harihar Ramchandra Sansthan, Akola and 3 others
Bombay High Court · (1971) MhLj 43
Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts09 Jan 1970
Menkabai Vs Manohar Mukundrao Deshpande and Others
Bombay High Court · AIR 1971 Bom 21 : (1971) 73 BOMLR 478 : (1972) ILR (Bom) 413 : (1970) MhLj 927
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(b), Order 33 Rule 1, Order 44 Rule 2, 1, 121
High Courts07 Jan 1970Dismissed
Atmaram Vs Prabhawatibai and others
Bombay High Court · (1970) MhLj 805
Specific Relief Act, 1963 — Section 6
High Courts07 Jan 1970
Rijhumal Valiram and Others Vs Commissioner of Income Tax, Bombay City - I
Bombay High Court · (1971) 80 ITR 491
Income Tax Act, 1922 — Section 4
High Courts07 Jan 1970
Atmaram Panduji Tidke Vs Prabhawatibai Dattatraya Pakode and Others
Bombay High Court · AIR 1971 Bom 148 : (1971) 73 BOMLR 470 : (1970) MhLj 805
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 100(12), 100(2), 120, 124Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6)Specific Relief Act, 1963 — Section 6
High Courts20 Dec 1969
Manubhai Kikabhai and Co. Vs Babajee Rajaram
Bombay High Court · AIR 1970 Bom 267 : (1970) 72 BOMLR 311
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Workmens Compensation Act, 1923 — Section 4
High Courts19 Dec 1969Dismissed
Shenphad Sadashiv Kalwaghe Vs Maharashtra Revenue Tribunal, Nagpur and another
Bombay High Court · (1970) MhLj 541
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227
High Courts19 Dec 1969
K.J. Pathare Vs S.J. Pathare
Bombay High Court · (1971) 73 BOMLR 616
Civil Procedure Code, 1908 (CPC) — Section 51Penal Code, 1860 (IPC) — Section 380, 406