High Courts12 Jul 1974Dismissed
Suka Hari Vs Lilabai Onkar
Bombay High Court · (1974) MhLj 931
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 7 of 12
High Courts11 Jul 1974
Shriram Hari Tambey Vs Diwakar Ramchandra Kharabe and Others
Bombay High Court · AIR 1975 Bom 227 : (1976) ILR (Bom) 1570
Fatal Accidents Act, 1855 — Section 1
High Courts11 Jul 1974
Kesarabai Vs Haribhau
Bombay High Court · AIR 1975 Bom 115 : (1974) MhLj 924
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)
High Courts11 Jul 1974
Kesarbai Haribhau Marathe Vs Haribhau Narayan Aware
Bombay High Court · (1974) MhLj 924
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 18(2), 18(2)(e)
High Courts10 Jul 1974
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs H. H. MAHARANI SHRI VIJAYKUVERBA SAHEB OF MORVI AND OTHERS.
Bombay High Court · (1975) 100 ITR 67
Estate Duty Act, 1953 — Section 74(2)Income Tax Act, 1922 — Section 12(2)
High Courts10 Jul 1974
Commissioner of Income Tax, Bombay City-I Vs H. H. Maharani Shri Vijaykuverba Saheb of Morvi and Others
Bombay High Court · (1975) 100 ITR 67
Income Tax Act, 1922 — Section 12(2)Income Tax Act, 1961 — Section 57
High Courts29 Jun 1974
India United Mills Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1975) 98 ITR 426
Income Tax Act, 1922 — Section 10(2)
High Courts28 Jun 1974Allowed
Taramati Anantrai Parekh Vs Gangaram Shamdas and others
Bombay High Court · (1975) MhLj 726
Stamp Act, 1899 — Section 35
High Courts27 Jun 1974Dismissed
Madan Gopal Kaura Vs Collector, Nagpur District and another
Bombay High Court · (1974) MhLj 920
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts27 Jun 1974
Mathuradas Gokuldas Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1976) 102 ITR 425
High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 6Income Tax Act, 1922 — Section 66(2)
High Courts26 Jun 1974
Commissioner of Income Tax, Bombay City-IV Vs Jupiter General Insurance Co.
Bombay High Court · (1975) 101 ITR 370
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80M
High Courts25 Jun 1974
P.A. Machiah Vs Champaklal Nagindas and another
Bombay High Court · (1975) MhLj 238
Constitution of India, 1950 — Article 227
High Courts18 Jun 1974
Kartarsing Hukumsing Chog Vs Muktabai Parashram Pansare and Another
Bombay High Court · AIR 1975 Bom 201 : (1974) 76 BOMLR 706 : (1974) MhLj 881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)
High Courts18 Jun 1974
Kartarsing Hukumsing, Chog Vs Smt. Muktabai Parashram Pansare
Bombay High Court · (1974) MhLj 881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a), 12(3)(b)
High Courts30 Apr 1974
Shantilal H. Shah and Others Vs Union of India
Bombay High Court · (1975) 45 CompCas 176
Penal Code, 1860 (IPC) — Section 141, 146
High Courts29 Apr 1974Dismissed
Rajaramka Pulp and Paper Mill Ltd., Tumsar Vs Central Bank of India, Nagpur
Bombay High Court · (1974) MhLj 985
Civil Procedure Code, 1908 (CPC) — Order 6 rule 17
High Courts29 Apr 1974
Udyog Mandir Vs Contessa Knit Wear and Others
Bombay High Court · AIR 1975 Bom 158 : (1974) 76 BOMLR 735 : (1975) MhLj 56
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Specific Relief Act, 1963 — Section 41
High Courts25 Apr 1974
Namdeo Atmaram Ramteke Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 871 : (1975) MhLj 36
Criminal Procedure Code, 1973 (CrPC) — Section 288Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 324
High Courts24 Apr 1974
Ganpat Bapurao Bibekat Vs Rameshwar Shalligram Pitambarwale and Another
Bombay High Court · AIR 1975 Bom 225 : (1974) MhLj 774