High Courts05 Aug 1974
Fakirchand Chenabhai Gandhi Vs Commissioner of Income Tax, Poona
Bombay High Court · (1976) 102 ITR 703
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 6 of 12
High Courts05 Aug 1974
R.K. Dhingra and Co. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1976) 102 ITR 643
Income Tax Act, 1922 — Section 26A
High Courts01 Aug 1974
Sayed Abas Razavi Vs Smt. Kaneeze Sakina and Another
Bombay High Court · (1976) CriLJ 47 : (1975) MhLj 378
Criminal Procedure Code, 1973 (CrPC) — Section 488Evidence Act, 1872 — Section 112
High Courts01 Aug 1974
Rameshwar Bhuralal Sharma Vs Vithal Sukhdeo Rathod and Others
Bombay High Court · AIR 1975 Bom 160 : (1975) MhLj 107
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 124, 36, 36(1), 36(2)Civil Procedure Code, 1908 (CPC) — Section 11, 54
High Courts01 Aug 1974
Walchand and Co. Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1975) 100 ITR 598
Income Tax Act, 1922 — Section 2(6A)
High Courts30 Jul 1974
Vidarbha Mills Barar Ltd. Vs Collector of Central Excise and Others
Bombay High Court · (1974) 07 BOM CK 0010
Central Excise Rules, 1944 — Rule 10
High Courts27 Jul 1974
State Bank of India Vs The Official Liquidator and others
Bombay High Court · AIR 1995 Bom 219
Major Port Trusts Act, 1963 — Section 120Merchant Shipping Act, 1958 — Section 398, 399, 47, 50, 51(1)
High Courts26 Jul 1974Dismissed
Baswant Motiram Gayki Vs Ganpat Dhanaji Gayki
Bombay High Court · (1975) MhLj 9
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1)Limitation Act, 1963 — Section 27
High Courts25 Jul 1974
Vishwas Balu and Others Vs Ghasiram Ramratan Jajum and Others
Bombay High Court · AIR 1975 Bom 278 : (1975) 77 BOMLR 330 : (1976) ILR (Bom) 1617
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Constitution of India, 1950 — Article 227
High Courts25 Jul 1974
State of Maharashtra Vs Sarvodaya Industries, Akola
Bombay High Court · (1974) MhLj 966
Civil Procedure Code, 1908 (CPC) — Section 15, 15, 16, 16, 17, 17
High Courts25 Jul 1974
The State of Maharashtra Vs Sarvodaya Industries
Bombay High Court · AIR 1975 Bom 197 : (1974) MhLj 966
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts24 Jul 1974
Abdul Hafiz Beg and Another Vs Sahebbi and Others
Bombay High Court · AIR 1975 Bom 165 : (1975) MhLj 122 : (1974) MhLj 122
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 104
High Courts22 Jul 1974Dismissed
Asgarali Shamsherali Vs Chief Officer, Akot Municipal Council, Akot and others
Bombay High Court · (1975) MhLj 868
Maharashtra Municipalities Act, 1965 — Section 195
High Courts19 Jul 1974
Commissioner of Income Tax Vs Elphinstone Spinning and Weaving Mills Co. Ltd.
Bombay High Court · (1974) 07 BOM CK 0008
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 40
High Courts18 Jul 1974Allowed
Venutai Motiram Ghongde Vs Sadashiv Parashramji and two others
Bombay High Court · (1974) MhLj 951
Civil Procedure Code, 1908 (CPC) — Section 20, 98, 99
High Courts18 Jul 1974
Venutai Motiram Ghongde Vs Sadashiv Parashramji Madghe and Others
Bombay High Court · AIR 1975 Bom 68 : (1974) MhLj 951
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11, Order 9 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts18 Jul 1974
Commissioner of Income Tax Vs Bai Savitagouri and Others
Bombay High Court · (1974) 07 BOM CK 0007
Income Tax Act, 1922 — Section 34, 34(1)
High Courts17 Jul 1974Allowed
Narayanan Nambeesan Vs The State of Maharashtra
Bombay High Court · (1974) 76 BOMLR 690
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428, 484
High Courts16 Jul 1974
Commissioner of Income Tax Vs East West Import and Export Pvt. Ltd.
Bombay High Court · (1974) 07 BOM CK 0009
Income Tax Act, 1922 — Section 23A(1)
High Courts12 Jul 1974
Inder Sen Roy Vs State of Maharashtra
Bombay High Court · (1975) 1 LLJ 359
Factories Act, 1948 — Section 100, 100(1), 100(2), 101, 112