COURT ARCHIVE

Bombay High Court judgments, 1975

287 judgments · page 15 of 15

High Courts10 Jan 1975

Ramesh Shankar Wankhede Vs The State of Maharashtra

Bombay High Court · AIR 1975 Bom 297 : (1975) MhLj 233

Land Acquisition Act, 1894 — Section 18Limitation (Amendment) Act, 1863 — Section 29(2), 5

High Courts10 Jan 1975

Bombay High Court · (1975) 36 STC 473

Bombay Sales Tax Act, 1959 — Section 11, 12, 14, 14(1), 14(3)

High Courts09 Jan 1975

Bombay High Court · (1976) CriLJ 1946

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 20A

High Courts09 Jan 1975Allowed

Bombay High Court · (1975) MhLj 552

Maharashtra Village Police Act, 1967 — Section 5(3)

High Courts08 Jan 1975Allowed

Bombay High Court · (1975) 01 BOM CK 0018

Penal Code, 1860 (IPC) — Section 304A

High Courts07 Jan 1975

Bombay High Court · (1975) 36 STC 1

Bombay Sales Tax Act, 1959 — Section 2(11), 52, 61(1)

High Courts06 Jan 1975

Bombay High Court · (1975) 36 STC 182

Bombay Sales Tax Act, 1959 — Section 2(14)Central Sales Tax Act, 1956 — Section 2