High Courts30 Aug 1974
Cricket Club of India Ltd. and Others Vs Madhav L. Apte and Others
Bombay High Court · (1975) 45 CompCas 574
Companies Act, 1956 — Section 165, 169, 169(6), 2(3), 2(4)
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 5 of 12
High Courts29 Aug 1974
B.C. Shah and Co. Vs T.P. Kanani
Bombay High Court · (1976) MhLj 40
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts27 Aug 1974
Subhash Ganpatrao Buty and Another Vs Maroti and Others
Bombay High Court · AIR 1975 Bom 244 : (1975) 77 BOMLR 517 : (1975) MhLj 244
Limitation Act, 1963 — Section 12(2)
High Courts26 Aug 1974Dismissed
Eknath Namdeo Matey and another Vs Kondba Laxman Gadhave and others
Bombay High Court · (1975) MhLj 114
Constitution of India, 1950 — Article 227
High Courts22 Aug 1974
Sushilabai Ramchandra Kulkarni Vs Narayanrao Gopalrao Deshpande and Others
Bombay High Court · AIR 1975 Bom 257 : (1975) 77 BOMLR 558 : (1975) MhLj 682
Hindu Succession Act, 1956 — Section 6
High Courts22 Aug 1974
The State of Maharashtra Vs J.V. Patil
Bombay High Court · (1976) 78 BOMLR 116
Bombay Police Act, 1951 — Section 124Contempt of Courts Act, 1971 — Section 15, 2, 20Criminal Procedure Code, 1973 (CrPC) — Section 169, 428, 54
High Courts21 Aug 1974Dismissed
Sou. Ramkuvar Madanlal Atale Vs Madanlal Surajkaran Atale
Bombay High Court · (1977) 79 BOMLR 143
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 23, 28Civil Procedure Code, 1908 (CPC) — Section 38, 88, 98Hindu Marriage Act, 1955 — Section 10, 12, 13, 18, 2
High Courts16 Aug 1974Dismissed
State of Maharashtra Vs Ouseph Varghese
Bombay High Court · (1975) MhLj 431
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 405, 406, 409, 420
High Courts16 Aug 1974
Surajratan Damani Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 106 ITR 576
Income Tax Act, 1961 — Section 5
High Courts14 Aug 1974
Commissioner of Income Tax, Bombay City Vs Gagalbhai Jute Mills Ltd.
Bombay High Court · (1979) 116 ITR 602
Income Tax Act, 1922 — Section 10(2), 10(2A), 23A(1), 23A(3)
High Courts13 Aug 1974
Namdeo Sakharam Meshram Vs Motilal Udaichand Jain
Bombay High Court · AIR 1975 Bom 191 : (1974) MhLj 959
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6
High Courts13 Aug 1974
Arvind Bhogilal Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1976) 105 ITR 764
Income Tax Act, 1922 — Section 24B, 24B(1)
High Courts13 Aug 1974
Bhaichand Jivraj Muchhala Vs Commissioner of Income Tax
Bombay High Court · (1976) 102 ITR 385
Income Tax Act, 1922 — Section 16(3)
High Courts12 Aug 1974Dismissed
State of Maharashtra Vs Zahid Hussain Kikabhai, Nagpur
Bombay High Court · (1975) MhLj 455
Drugs and Cosmetics Act, 1940 — Section 1, 18, 18(a)(vi), 18(c), 27AGeneral Clauses Act, 1897 — Section 24Prevention of Food Adulteration Act, 1954 — Section 7, 8, 9
High Courts09 Aug 1974Allowed
State of Maharashtra and another Vs Devidas Khursange
Bombay High Court · (1975) MhLj 74
Constitution of India, 1950 — Article 227, 309, 313Government of India Act, 1935 — Section 241Payment of Wages Act, 1936 — Section 10, 11, 12, 13, 15
High Courts09 Aug 1974Allowed
N.J. Katakwar Vs Municipal Council, Tumsar and others
Bombay High Court · (1975) MhLj 298
Maharashtra Municipalities Act, 1965 — Section 80
High Courts08 Aug 1974
Commissioner of Income Tax, Bombay City II Vs M. Bhuta and Co.
Bombay High Court · (1976) 103 ITR 183
Income Tax Act, 1922 — Section 28(1)
High Courts07 Aug 1974
Kamla Gobindram Buxani Vs Bardriprasad Pandey and Others
Bombay High Court · AIR 1975 Bom 187 : (1974) 76 BOMLR 764
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
High Courts06 Aug 1974
Commissioner of Income Tax, Bombay City I Vs D.R. Phatak
Bombay High Court · (1975) 99 ITR 14
Income Tax Act, 1961 — Section 10, 10(14), 16, 17(2)
High Courts05 Aug 1974
Kantilal Chandulal Dharia Vs Commissioner of Income Tax
Bombay High Court · (1976) 104 ITR 487
Income Tax Act, 1922 — Section 34, 34(1), 34(2)