Bombay High Court Judgments 1974

High Courts20 Dec 1974Dismissed

Suraj Prakash Seth and another Vs R.K. Gurnani and another

Bombay High Court · (1975) MhLj 588

Administration of Evacuee Property Act, 1950 — Section 26Constitution of India, 1950 — Article 134(1)(c), 14, 20Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 431, 435, 439

Read judgment

High Courts20 Dec 1974

Bhagirathibai and Another Vs Lalchand Balaram and Others

Bombay High Court · AIR 1975 Bom 301 : (1975) MhLj 295

Succession Act, 1925 — Section 119

Read judgment

High Courts19 Dec 1974Dismissed

Balkrishna Raghunath Sawant Vs Jagannath Sitaram Akarte

Bombay High Court · (1976) 78 BOMLR 234

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500

Read judgment

High Courts19 Dec 1974

Mehboob Productions Private Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1977) 106 ITR 758

Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 2(24)

Read judgment

High Courts17 Dec 1974

Commissioner of Income Tax, Mysore Vs Purushotam Gangadhar Bhende

Bombay High Court · (1977) 106 ITR 932

Income Tax Act, 1961 — Section 14, 2(31), 22, 23, 24

Read judgment

High Courts16 Dec 1974Allowed

David alias Balasaheb Sunderrao Takalkar Vs Kalpana alias Mai alias Vijayamala Prabhakar Londhe

Bombay High Court · (1976) 78 BOMLR 85

Constitution of India, 1950 — Article 38Divorce Act, 1869 — Section 10, 12, 13, 14, 18Hindu Marriage Act, 1955 — Section 12, 2, 23, 3

Read judgment

High Courts16 Dec 1974

Commissioner of Sales Tax Vs S.K. Manekia

Bombay High Court · (1975) 36 STC 249

Bombay Sales Tax Act, 1946 — Section 23(1), 23AIncome Tax Act, 1922 — Section 66(1)

Read judgment

High Courts13 Dec 1974

Gopal Shiroam Bhankhed Vs Sagirabegum

Bombay High Court · AIR 1975 Bom 270 : (1975) MhLj 444

Berar Regulation of Agricultural Leases Act, 1951 — Section 19, 8(1), 9, 9(1), 9(4)

Read judgment

High Courts12 Dec 1974Allowed

Madhao Krishnarao Deshpande Vs State of Maharashtra

Bombay High Court · (1975) MhLj 775

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 17, 21, 33, 35

Read judgment

High Courts11 Dec 1974

Virendra Kumar Khairulal Jaiswal Vs K.L. Aney

Bombay High Court · AIR 1976 Bom 125 : (1975) MhLj 80

Bombay Prohibition Act, 1949 — Section 146Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 10, 11, 12, 12, 14

Read judgment

High Courts10 Dec 1974Allowed

Dhondiba Parshuram Kakade Vs Shri Someshwar Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (1979) 81 BOMLR 31

Representation of the People Act, 1950 — Section 15, 16, 17, 18, 19

Read judgment

High Courts10 Dec 1974Dismissed

Vrajlal Manilal and Company Vs Corporation of City of Nagpur

Bombay High Court · (1975) MhLj 599

City Of Nagpur Corporation Act, 1948 — Section 114(1)(e)Constitution of India, 1950 — Article 226

Read judgment

High Courts10 Dec 1974

Commissioner of Sales Tax Vs Indokem Private Limited

Bombay High Court · (1975) 35 STC 432

Bombay Sales Tax Act, 1959 — Section 22, 3, 3(1), 3(4), 32(1)

Read judgment

High Courts06 Dec 1974Dismissed

Kantilal Karsandas Bhanji Ved Vs Vijaysingh Gordhandas and others

Bombay High Court · (1977) MhLj 39

Bombay Land Requisition Act, 1948 — Section 6Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Dec 1974Allowed

Sitaram Narhar Walkhade and others Vs Amru Chelaram Jat

Bombay High Court · (1976) MhLj 303

Bombay Tenancy and Agricultural Lands Act, 1958 — Section 38(1)

Read judgment

High Courts06 Dec 1974

Tarachand Hajarimal Oil Mills Vs The State of Maharashtra

Bombay High Court · (1975) 36 STC 313

Bombay Sales Tax Act, 1959 — Section 11, 61(1)

Read judgment

High Courts06 Dec 1974

Commissioner of Income Tax, Bombay City-I Vs Asbestos, Magnesia and Friction Materials Ltd.

Bombay High Court · (1977) 106 ITR 286

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 15

Read judgment

High Courts06 Dec 1974

Bombay Samachar (P.) Ltd. Vs Commr. of Income Tax, Bombay City-III

Bombay High Court · (1979) 120 ITR 819

Income Tax Act, 1922 — Section 66(2)

Read judgment

High Courts06 Dec 1974

Commissioner of Sales Tax Vs S. Gupta and Company

Bombay High Court · (1975) 35 STC 427

Bombay Sales Tax Act, 1959 — Section 20(6), 22, 33, 33(3), 33(6)

Read judgment

High Courts05 Dec 1974

Ramesh Ramlal Narang Vs M.G. Mugwe and Others

Bombay High Court · (1976) CriLJ 135

Maintenance of Internal Security Act, 1971 — Section 3(1)(c)

Read judgment

Bombay High Court judgments, 1974