High Courts19 Dec 1975
Samastha Lad Vanjari Samaj, Ram Mandir Trust Vs Waman Kisan Sanap and others
Bombay High Court · (1976) MhLj 806
Bombay Public Trusts Act, 1950 — Section 19, 19(ii), 2(10), 22, 22A
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 1 of 15
High Courts19 Dec 1975
Commissioner of Income Tax Vs Fazalbhoy Investment Co. Pvt. Ltd.
Bombay High Court · (1977) 109 ITR 802
Income Tax Act, 1922 — Section 12, 9Transfer of Property Act, 1882 — Section 108
High Courts18 Dec 1975
Kisangopal Vs Narmadabai and Others
Bombay High Court · AIR 1976 Bom 236
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 124, 132(2)
High Courts18 Dec 1975
State of Maharashtra Vs Madhav Dattatraya Sathe
Bombay High Court · (1976) MhLj 140
Criminal Procedure Code, 1973 (CrPC) — Section 190, 342, 5Penal Code, 1860 (IPC) — Section 21
High Courts17 Dec 1975Dismissed
Enayat Ali Nazar Ali Bhori Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 293 : (1976) MhLj 667
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 2
High Courts17 Dec 1975Dismissed
Gammon India Limited, Bombay Vs Asstt. Commissioner of Labour and another
Bombay High Court · (1976) MhLj 343
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 12(2), 15, 16
High Courts17 Dec 1975
Bindabai Chindhu Dange and another Vs Kawadu Dharamaji Mandaokar and another
Bombay High Court · (1976) MhLj 154
Cattle Trespass Act, 1871 — Section 20, 21, 22, 24Criminal Procedure Code, 1973 (CrPC) — Section 349, 380, 4, 4(1)(o), 403
High Courts16 Dec 1975
Bhaskar Atmaram Joshi Vs State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 206 : (1976) MhLj 229
City of Nagpur Corporation Act, 1948 — Section 36
High Courts16 Dec 1975Allowed
Mohd. Ismail Hasan Mir and another Vs State of Maharashtra and another
Bombay High Court · (1976) MhLj 613
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 2, 2(11)(a)
High Courts16 Dec 1975
N.P. Nathwani Vs The Commissioner of Police
Bombay High Court · (1976) 78 BOMLR 1
Bombay Police Act, 1951 — Section 135, 33, 35, 37COMPANIES ACT, 1956 — Section 237Constitution of India, 1950 — Article 13, 14, 162, 19, 20
High Courts15 Dec 1975Dismissed
Dharsibhai Panachand Shah Vs Smt. Samaratbai Lilachand Shah
Bombay High Court · (1978) 80 BOMLR 586
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts15 Dec 1975
SHRI CHIMANLAL HARGOVINDDAS, POONA Vs THE COMMISSIONER OF Income Tax, POONA.
Bombay High Court · (1976) 5 CTR 471
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 256(1)
High Courts15 Dec 1975
Chimanlal Hargovinddas, Poona Vs The Commissioner of Income Tax, Poona
Bombay High Court · (1976) 5 CTR 471
Income Tax Act, 1922 — Section 66(2)
High Courts14 Dec 1975Dismissed
Hiralal Vithaldas Gujarathi and others Vs Kondaji Keru Girme and others
Bombay High Court · (1977) MhLj 768
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 14(1)(a), 25, 25(1)Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17(1)
High Courts12 Dec 1975
Madhav Motor Stores Vs The Commissioner of Income Tax
Bombay High Court · (1975) 12 BOM CK 0015
Income Tax Act, 1922 — Section 22(2), 34, 34(1)(A)
High Courts11 Dec 1975
Dean and Webber Mill Stores Company Vs The State of Maharashtra
Bombay High Court · (1977) 39 STC 161
Bombay Sales Tax Act, 1953 — Section 34(1), 46
High Courts11 Dec 1975
Commissioner of Income Tax Vs Indian Commercial Co. P. Ltd.
Bombay High Court · (1977) 106 ITR 465
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts11 Dec 1975
Commissioner of Income Tax, Bombay City-I Vs Patel Cotton Co. Pvt. Ltd.
Bombay High Court · (1977) 108 ITR 846
Income Tax Act, 1961 — Section 37
High Courts11 Dec 1975
Commissioner of Income Tax Vs Anandlal Becharlal and Co.
Bombay High Court · (1977) 107 ITR 677
Income Tax Act, 1961 — Section 28
High Courts10 Dec 1975
Sarvaiya and Co. Vs The State of Maharashtra
Bombay High Court · (1976) 38 STC 86
Bombay Sales Tax Act, 1959 — Section 61(1)