High Courts29 Jan 1975
Marshal Braganza Vs S.R. Samant, Presiding Officer, First Labour Court and Another
Bombay High Court · (1975) 2 LLJ 189
Industrial Disputes Act, 1947 — Section 2, 33C(2)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 14 of 15
High Courts28 Jan 1975
Commissioner of Sales Tax Vs Dunken Coffee Manufacturing Co.
Bombay High Court · (1975) 35 STC 493
Bombay Sales Tax Act, 1959 — Section 2(17), 2(21), 52(1)
High Courts22 Jan 1975
National Textile Corporation Vs State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 28 : (1975) 77 BOMLR 352
Land Acquisition Act, 1894 — Section 4, 6Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3, 4(2)
High Courts22 Jan 1975Allowed
Vasantrao Dattaji Dhanwate and another Vs Shyamrao Dattaji Dhanwate and others
Bombay High Court · (1975) MhLj 337
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1
High Courts21 Jan 1975
The State of Maharashtra Vs Ramji Ramchandra Rokade and Another
Bombay High Court · (1976) CriLJ 379
Penal Code, 1860 (IPC) — Section 353Probation of Offenders Act, 1958 — Section 4
High Courts21 Jan 1975
Ambaji Traders P. Ltd. Vs Income Tax Officer, Central Circle (III), Nagpur
Bombay High Court · (1976) 105 ITR 273 : (1975) MhLj 580
Income Tax Act, 1961 — Section 129, 143, 144, 146, 147
High Courts18 Jan 1975
The Famous Cine Laboratory and Studio Ltd. Vs State of Maharashtra
Bombay High Court · (1975) 36 STC 104
Bombay Sales Tax Act, 1959 — Section 2(11), 2(17), 3, 52, 52(1)
High Courts17 Jan 1975
Commissioner of Sales Tax, Maharashtra, Bombay Vs Lala Lajpatrai Hotel
Bombay High Court · (1975) 35 STC 368
Bombay Sales Tax Act, 1959 — Section 5, 61(1)
High Courts17 Jan 1975
Commissioner of Sales Tax Vs D.V. Save
Bombay High Court · (1975) 36 STC 47
Bombay Sales Tax Act, 1959 — Section 13, 14, 15, 2, 2(11)
High Courts16 Jan 1975Dismissed
C.S. Umralkar Vs Rajkumar Agarwal
Bombay High Court · (1976) 78 BOMLR 677
Penal Code, 1860 (IPC) — Section 405, 406, 407
High Courts16 Jan 1975Allowed
Digambar Krishnarao Mahajan Vs Chbmosyn Private Limited and another
Bombay High Court · (1975) MhLj 490
Civil Procedure Code, 1908 (CPC) — Section 20Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 19, 2
High Courts16 Jan 1975
Hindustan Tiles and Cement Industries Vs The State of Maharashtra
Bombay High Court · (1975) 36 STC 326
Bombay Sales Tax Act, 1959 — Section 10, 52
High Courts15 Jan 1975
Commissioner of Sales Tax Vs National Education and Information Films Ltd.
Bombay High Court · (1975) 36 STC 84
Bombay Sales Tax Act, 1953 — Section 34(1)
High Courts15 Jan 1975
Commissioner of Sales Tax Vs Durga Khote Productions
Bombay High Court · (1975) 36 STC 77
Bombay Sales Tax Act, 1959 — Section 2(28), 61(1)
High Courts14 Jan 1975
M.S. Shawhney, Asstt. Collector of Customs and Another Vs Sylvania and Laxman Limited
Bombay High Court · (1988) 19 ECR 192 : (1987) 30 ELT 126
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 129, 15, 2(27), 25Sea Customs Act, 1878 — Section 20(2)
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Studio Ratan Batra Private Ltd.
Bombay High Court · (1975) 35 STC 522
Bombay Sales Tax Act, 1953 — Section 2, 2(13), 34(1)
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Lettering Art.
Bombay High Court · (1975) 35 STC 529
Bombay Sales Tax Act, 1959 — Section 2(28), 52
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Wagh''s Fine Art Studio
Bombay High Court · (1975) 35 STC 527
Bombay Sales Tax Act, 1959 — Section 2(11), 52, 61(1)
High Courts13 Jan 1975
Shrikrishna Keshav Kulkarni and Others Vs Balaji Ganesh Kulkarni and Others
Bombay High Court · AIR 1976 Bom 342 : (1976) MhLj 224
Evidence Act, 1872 — Section 91, 92Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12(1)
High Courts12 Jan 1975
State of Maharashtra Vs Namdeo Laxman Gedam
Bombay High Court · (1976) MhLj 319
Penal Code, 1860 (IPC) — Section 302