High Courts12 Mar 1974
Seksaria Biswan Sugar Factory Ltd. Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1975) 101 ITR 703
Income Tax Act, 1922 — Section 23A
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 10 of 12
High Courts11 Mar 1974Allowed
Shivprasad and others Vs Raghunath
Bombay High Court · (1974) MhLj 610
Bombay Execution of Decrees (Temporary Postponement) Act, 1959 — Section 1, 3, 3, 4, 4
High Courts11 Mar 1974
Smt. Aruna Gajanan Bhatte and Others Vs Govindbhai Appaji Bhatte and Others
Bombay High Court · (1975) CriLJ 1786 : (1975) MhLj 398
Criminal Procedure Code, 1973 (CrPC) — Section 476Evidence Act, 1872 — Section 3
High Courts10 Mar 1974
H.H. Maharani Shri Vijaykunverba Saheb of Morvi and Others Vs Commissioner of Income Tax, Bombay City-I Commissioner of Income Tax, Bombay City-I Vs H.H. Maharani Shri Vijaykunverba Saheb of Morvi and Others
Bombay High Court · (1975) 99 ITR 162
Income Tax Act, 1922 — Section 16(3)
High Courts07 Mar 1974Allowed
Sukhdeo Vithal Pansare Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 507 : (1974) MhLj 777
Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Mar 1974
Sukhdeo Vithal Pansare Vs Prabhakar Sukhdeo Pansare and Another
Bombay High Court · (1974) CriLJ 1435
Penal Code, 1860 (IPC) — Section 500
High Courts04 Mar 1974
Dhrangadhra Chemical Works Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1975) 101 ITR 491
Income Tax Act, 1922 — Section 10(5)Saurashtra Income Tax Ordinance, 1949 — Section 13(5)
High Courts02 Mar 1974
Ram Kumar Jalan Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1976) 105 ITR 331
Income Tax Act, 1961 — Section 256(2), 37, 37(1), 69
High Courts02 Mar 1974
Zenith Tin Works Charitable Trust Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1976) 102 ITR 119
Income Tax Act, 1952 — Section 4(3)Income Tax Act, 1961 — Section 31, 66(1)
High Courts01 Mar 1974Dismissed
Nathu and another Vs Kamlabai and another
Bombay High Court · (1974) MhLj 721
Bombay Tenancy and Agricultural Lands Act, 1958 — Section 100(2)
High Courts28 Feb 1974Dismissed
Miss Simi Garewal Vs T.N. Ramchandran
Bombay High Court · (1976) 78 BOMLR 623
High Courts27 Feb 1974
Mistry Foxdar and Co. Vs Osmanshahi Mills Ltd. and Maharashtra State Textile Corporation Ltd.
Bombay High Court · (1974) 44 CompCas 471
Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 2, 4, 4(3)
High Courts25 Feb 1974
Bombay Enamel Works Vs Purushottam S. Somaiya
Bombay High Court · (1974) MhLj 947
Bombay City Civil Court Act, 1948 — Section 9
High Courts25 Feb 1974
Bombay Enamel Works Vs Purshottam S. Somaiya
Bombay High Court · AIR 1975 Bom 128 : (1974) 76 BOMLR 580 : (1974) MhLj 947
Bombay City Civil Court Act, 1948 — Section 9Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, 107, 148
High Courts22 Feb 1974
Patel Stone Trading Co. Vs Ramsing
Bombay High Court · AIR 1975 Bom 79 : (1974) MhLj 616
Bombay Stamp Act, 1958 — Article 54, 13, 2Stamp Act, 1899 — Section 2(5)
High Courts22 Feb 1974Dismissed
M/s Patel Stone Trading Co. Nagpur Vs Ramsing Ganpatsing
Bombay High Court · (1974) MhLj 616
Bombay Stamp Act, 1958 — Section 2, 2(5), 2(c), 2(c)(ii)
High Courts22 Feb 1974
Amba Tannin and Pharmaceuticals Ltd. Vs Official Liquidator, High Court, Bombay and Others United India Fire and General Insurance Co. Ltd. Vs Official Liquidator, High Court, Bombay and Others
Bombay High Court · (1975) 45 CompCas 457
Companies Act, 1956 — Section 24, 394, 397, 398, 433
High Courts21 Feb 1974Allowed
Hari Prasad and another Vs Nathmal Chunilal
Bombay High Court · (1974) MhLj 637
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111, 113, 116
High Courts20 Feb 1974Dismissed
Assistant Regional Director Incharge, Employee''s State Insurance Corporation at Nagpur Vs Model Mills Ltd. Nagpur and another
Bombay High Court · (1974) MhLj 529
Constitution of India, 1950 — Article 286(1)Employees State Insurance Act, 1948 — Section 11, 2(22), 38, 39, 40Factories Act, 1948 — Section 2(22), 79, 80, 81
High Courts19 Feb 1974
Vithoba Vs State of Maharashtra
Bombay High Court · (1976) CriLJ 1281
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1947 — Section 5A