High Courts24 Apr 1974
Sadanand Murlidhar Burma and Others Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 68 : (1974) MhLj 44
Penal Code, 1860 (IPC) — Section 147, 336, 427, 436
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 8 of 12
High Courts23 Apr 1974Allowed
Narayanrao Marotirao Pimpalkar Vs Waman Nathuji Wankhade and Another
Bombay High Court · AIR 1974 Bom 319 : (1974) MhLj 620
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Evidence Act, 1872 — Section 44
High Courts21 Apr 1974Dismissed
Gangabisan Vs Talakchand
Bombay High Court · (1974) MhLj 613
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 111(g), 114
High Courts20 Apr 1974
Gangabisan Deokaran Gattani Vs Talakchand Waghajibhai
Bombay High Court · AIR 1975 Bom 242 : (1974) MhLj 613
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts19 Apr 1974
Aziz Baksh Vs State of Maharashtra
Bombay High Court · (1975) CriLJ 1023
Criminal Procedure Code, 1973 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 332
High Courts19 Apr 1974
State of Maharashtra Vs Umar Badshah Hassan Damudi
Bombay High Court · (1974) 76 BOMLR 788
Customs Act, 1962 — Section 11
High Courts16 Apr 1974
Bhau Martand Shelar Vs Hajabai Bala Nadaf and Another
Bombay High Court · AIR 1975 Bom 233 : (1975) 77 BOMLR 141
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Apr 1974
Laxmandas Sarvottamdas Doshi and Co. Vs State of Maharashtra
Bombay High Court · (1975) MhLj 622
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 114, 114(g)Prevention of Food Adulteration Act, 1954 — Section 10, 10(5), 11, 11(1)(c)(i), 11(1)(c)(iii)
High Courts11 Apr 1974
The State of Maharashtra Vs Gendalal and Others
Bombay High Court · (1975) CriLJ 815 : (1974) MhLj 61
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts05 Apr 1974Dismissed
Jacob David Sopher Vs Baldev Pathak
Bombay High Court · (1975) MhLj 764
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 15A, 5Civil Procedure Code, 1908 (CPC) — Section 47Companies Act, 1956 — Section 446
High Courts31 Mar 1974
Commissioner of Income Tax (Central), Bombay Vs Madhavnager Cotton Mills Ltd.
Bombay High Court · (1976) 104 ITR 493
Income Tax Act, 1961 — Section 68
High Courts30 Mar 1974
Commissioner of Income Tax Vs Gopal Investors'' Corporation Private Ltd.
Bombay High Court · (1976) 103 ITR 563
Income Tax Act, 1922 — Section 23A, 23A(1), 56(A)
High Courts29 Mar 1974
Laxmikant Vyankatesh Pande Vs Gokuldas Popatlal Sindhi and Another
Bombay High Court · (1976) CriLJ 381
Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 79
High Courts29 Mar 1974
Ramchandra Ganpati Salunke Vs Rajaram Bapu More and Another
Bombay High Court · AIR 1975 Bom 170 : (1975) 77 BOMLR 62
High Courts28 Mar 1974
Manikchand Birdhichand Sharma Vs The State of Maharashtra and Another
Bombay High Court · (1975) CriLJ 1044 : (1974) MhLj 839
Criminal Procedure Code, 1973 (CrPC) — Section 539BPenal Code, 1860 (IPC) — Section 427
High Courts26 Mar 1974Allowed
Tungabhadrabai Deorao Bhagwat Vs Nanasaheb Ganpatrao Khalate
Bombay High Court · (1976) 78 BOMLR 395
Constitution of India, 1950 — Article 15, 227Hindu Succession Act, 1956 — Section 14Land Acquisition Act, 1894 — Section 11, 16, 30
High Courts26 Mar 1974Allowed
Kanakchand Premchand Sanghvi and another Vs State of Maharashtra and another
Bombay High Court · (1975) MhLj 177
Bombay General Clauses Act, 1904 — Section 24, 24(e), 3(26), 3(35)Bombay Motor Vehicles Tax Act, 1958 — Section 20Constitution of India, 1950 — Article 14, 226
High Courts26 Mar 1974
Commissioner of Income Tax, Bombay City-I Vs Patel International Film Ltd.
Bombay High Court · (1976) 102 ITR 219
Income Tax Act, 1922 — Section 10(2)
High Courts25 Mar 1974
Panjuman Hassomal Advani Vs Harpal Singh Abnashi Singh Sawhney and Others
Bombay High Court · AIR 1975 Bom 120 : (1974) 76 BOMLR 729 : (1975) MhLj 29
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 141
High Courts25 Mar 1974
Shivkisan Laxminarayan Jaju and Sons Vs Commissioner of Income Tax, Poona
Bombay High Court · (1976) 105 ITR 359
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 6