High Courts23 Mar 1974
Sk. Razak Vs Riyasathbi and Others
Bombay High Court · (1975) CriLJ 1131
Criminal Procedure Code, 1973 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 25
COURT ARCHIVE
Bombay High Court judgments, 1974
234 judgments · page 9 of 12
High Courts20 Mar 1974Dismissed
Baldevdas R. Raheja Vs The Union of India (UOI)
Bombay High Court · (1977) 79 BOMLR 581
COMPANIES ACT, 1956 — Section 203, 250, 255, 256, 260Constitution of India, 1950 — Article 14, 311Criminal Procedure Code, 1973 (CrPC) — Section 164, 364
High Courts19 Mar 1974
Commissioner of Income Tax, Bombay City-III Vs Khushalbhai Patel and Sons
Bombay High Court · (1979) 118 ITR 656
Income Tax Act, 1922 — Section 10(2)
High Courts19 Mar 1974
Commissioner of Income Tax Vs Elphinstone Spinning and Weaving Mills Co. Ltd.
Bombay High Court · (1975) 100 ITR 139
Income Tax Act, 1922 — Section 10(2)
High Courts19 Mar 1974
Rambhuwal Thakar Prasad Vs Phoenix Mills
Bombay High Court · (1976) 1 LLJ 93
Employees State Insurance Act, 1948 — Section 73Industrial Disputes Act, 1947 — Section 33A
High Courts18 Mar 1974
Gram Seva Mandal, Wardha Vs The Collector, Wardha and Others
Bombay High Court · AIR 1975 Bom 73 : (1974) MhLj 977
Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(2)
High Courts18 Mar 1974Allowed
Gram Sewa Mandal, Wardha Vs Collector, Wardha and 2 others
Bombay High Court · (1974) MhLj 977
Land Acquisition Act, 1894 — Section 10, 11, 12, 12(1), 12(2)
High Courts18 Mar 1974
Commissioner of Income Tax, Bombay City-II Vs Bai Savitagouri and Others (Trustees of The Estate of Late M. Dahyabi)
Bombay High Court · (1975) 100 ITR 680
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 3, 34(1), 41
High Courts17 Mar 1974
Commissioner of Income Tax Vs Naraindas Dwarkadas
Bombay High Court · (1976) 102 ITR 767
Income Tax Act, 1961 — Section 23(5), 34
High Courts16 Mar 1974
Commissioner of Income Tax, New Delhi Vs East West Import and Export Pvt. Ltd.
Bombay High Court · (1975) 100 ITR 458
Income Tax Act, 1922 — Section 23A(1)
High Courts16 Mar 1974
H.B. Munshi, Commissioner of Sales Tax, Bombay and Another Vs The Oriental Rubber Industries Pvt. Ltd.
Bombay High Court · (1974) 34 STC 113
Bombay Sales Tax Act, 1959 — Section 2(5), 2(7), 20, 20(2), 20(5)
High Courts15 Mar 1974
Ramchandra Maroti and Others Vs The Collector (Land Acquisition Officer for the Nagpur Improvement Trust), Nagpur and Others
Bombay High Court · AIR 1975 Bom 281
Constitution of India, 1950 — Article 14, 19, 226, 31Nagpur Improvement Trust Act, 1936 — Section 26, 27, 31, 39, 41
High Courts15 Mar 1974
Commissioner of Income Tax, Bombay City-I Vs Colour-chem Ltd.
Bombay High Court · (1977) 106 ITR 323
Income Tax Act, 1922 — Section 10(2)
High Courts14 Mar 1974
Chandrakalabai Vs Sharadchandra and Another
Bombay High Court · (1975) CriLJ 1294 : (1974) MhLj 871
Criminal Procedure Code, 1973 (CrPC) — Section 145(4)
High Courts14 Mar 1974
Kusuto Vs Soniya Bai and Others
Bombay High Court · (1975) CriLJ 1135
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Mar 1974
Kusum Bai Vs Soniya Bai and others
Bombay High Court · (1974) MhLj 809
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Mar 1974
In Re: Focus Advertising Pvt. Ltd.
Bombay High Court · (1974) 44 CompCas 567
Companies Act, 1956 — Section 346, 433, 434(1), 557(1)
High Courts13 Mar 1974Dismissed
Rajaram and another Vs Maniram and others
Bombay High Court · (1974) MhLj 730
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Mar 1974
Rajaram Nathuji Pathode and Another Vs Maniram Sambha Kose and Others
Bombay High Court · AIR 1975 Bom 1 : (1974) MhLj 730
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115
High Courts13 Mar 1974Allowed
Sushilabai Dattatraya Deshmukh Vs State of Maharashtra
Bombay High Court · (1975) MhLj 284
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 504, 506Registration Act, 1908 — Section 32(a)