High Courts13 Feb 1975Allowed
Manganese Ore (India) Limited, Nagpur Vs Gram Panchayat Khairi and others
Bombay High Court · (1975) MhLj 596
Constitution of India, 1950 — Article 276
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 13 of 15
High Courts13 Feb 1975
N.D. Georgopoulos Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 187
Bombay Sales Tax Act, 1959 — Section 2, 2(13), 2(28), 34, 4(2)Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4
High Courts12 Feb 1975
Gangadhar Sadhashiorao Watane and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1976 Bom 13
Constitution of India, 1950 — Article 19, 31, 358, 360, 9Maharashtra Raw Cotton (Procurement, Processing and Marketing ) (Amendment) Act, 1974 — Section 25Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 25
High Courts12 Feb 1975
Sarfarzali Nawabali Mirza Vs Miss Maneck G. Burjorji Reporter
Bombay High Court · (1976) 78 BOMLR 704 : (1976) MhLj 576
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 18, 28, 5Civil Procedure Code, 1908 (CPC) — Section 104Presidency Small Cause Courts Act, 1882 — Section 19
High Courts12 Feb 1975Dismissed
India United Mills Ltd. Vs Rashtriya Mill Mazdoor Sangh
Bombay High Court · (1976) 78 BOMLR 458
Bombay Industrial Relations Act, 1946 — Section 27A, 3, 30, 32, 33
High Courts11 Feb 1975Dismissed
Enas Elish Sutari Vs State of Maharashtra
Bombay High Court · (1975) MhLj 772
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(b)(iii), 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts11 Feb 1975
Krishnadevi Gupta and Another Vs Banwarilal Hanuman Prasad Tibrewala and Others
Bombay High Court · AIR 1976 Bom 233
Specific Relief Act, 1963 — Section 42
High Courts10 Feb 1975
Jagdishprasad R. Agarwal Vs Municipal Corporation of Gr. Bom.
Bombay High Court · (1975) 02 BOM CK 0020
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts10 Feb 1975
The State of Maharashtra Vs Pirumal Khushaldas and Others
Bombay High Court · (1976) CriLJ 485 : (1975) MhLj 570
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(i)
High Courts07 Feb 1975
Associated Biscuit Co. P. Ltd. Vs T.L. Nambiar
Bombay High Court · (1978) 48 CompCas 481
Companies Act, 1956 — Section 433, 434, 483
High Courts05 Feb 1975
Commissioner of Sales Tax Vs Rowers Chemicals Pvt. Ltd.
Bombay High Court · (1975) 35 STC 452
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts04 Feb 1975
Commissioner of Sales Tax Vs Jayanand Khira and Co. Private Ltd.
Bombay High Court · (1975) 36 STC 242
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts01 Feb 1975Allowed
Haroon Mohamed Memon Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 630
Evidence Act, 1872 — Section 27General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 411, 414
High Courts31 Jan 1975
Navrang Plastics Vs The State of Maharashtra
Bombay High Court · (1975) 35 STC 510
Bombay Sales Tax Act, 1959 — Section 10, 52, 61(1)
High Courts31 Jan 1975Dismissed
Annappa Balappa Shirhatti Vs Malabai Annappa Shirhatti
Bombay High Court · (1976) 78 BOMLR 539 : (1976) MhLj 790
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 25, 4Limitation Act, 1963 — Section 30Transfer of Property Act, 1882 — Section 100
High Courts31 Jan 1975
Commissioner of Sales Tax Vs Hard Castle Waud and Co. Pvt. Ltd.
Bombay High Court · (1976) 37 STC 479
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts30 Jan 1975
Copper Rollers Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1975) 36 STC 391
Bombay Sales Tax Act, 1959 — Section 10, 19, 19(4), 19(6), 3
High Courts29 Jan 1975
Commissioner of Sales Tax Vs Trinity Products
Bombay High Court · (1975) 35 STC 502
Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)
High Courts29 Jan 1975
Commissioner of Sales Tax Vs Musarafalli Kutbuddin
Bombay High Court · (1975) 4 CTR 78 : (1975) 35 STC 503
Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)
High Courts29 Jan 1975
Associated Film Industries Pvt. Limited Vs D.R. Kohli and Others
Bombay High Court · (1980) 6 ELT 107
Central Excise Rules, 1944 — Rule 210, 226, 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 2(d), 35