High Courts14 Nov 1975
Shardaben Jayantilal Mulji and Others. Vs Commissioner of Wealth-tax
Bombay High Court · (1977) 106 ITR 667
Wealth Tax Act, 1957 — Section 4(1)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 4 of 15
High Courts13 Nov 1975
HINDUSTAN PETROLEUM CORPORATION LTD. Vs THE COMMISSIONER OF WEALTH TAX, BOMBAY CITY I, BOMBAY.
Bombay High Court · (1976) 5 CTR 83
Wealth Tax Act, 1957 — Section 27
High Courts13 Nov 1975
Hindustan Petroleum Corporation Ltd. Vs The Commissioner of Wealth Tax, Bombay City I, Bombay
Bombay High Court · (1976) 5 CTR 83
Wealth Tax Act, 1957 — Section 13(1), 27, 27(1), 6(1)
High Courts13 Nov 1975
Commissioner of Wealth-tax Vs K.J. Somaiya Trust
Bombay High Court · (1977) 109 ITR 798
Wealth Tax Act, 1957 — Section 21(1), 21(4)
High Courts12 Nov 1975Dismissed
State of Maharashtra Vs Vilas Desharath Shate and Others
Bombay High Court · (1975) 11 BOM CK 0023
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 22, 28, 29
High Courts12 Nov 1975
The Commissioner of Wealth-tax, Poona Vs S.S. Malu, Sangli
Bombay High Court · (1975) 11 BOM CK 0014
Wealth Tax Act, 1957 — Section 27(1), 3
High Courts11 Nov 1975
Commissioner of Sales Tax Vs New Great Eastern Spinning and Weaving Company Limited
Bombay High Court · (1976) 37 STC 290
Bombay Sales Tax Act, 1959 — Section 13(1), 41, 61(1)
High Courts11 Nov 1975
THE COMMISSIONER OF SALES TAX Vs NEW GREAT EASTERN SPINNING AND WEAVING COMPANY LIMITED.
Bombay High Court · (1976) 5 CTR 93
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts24 Oct 1975Dismissed
P.L. Shende and another Vs M.P. Mardikar and others
Bombay High Court · (1976) MhLj 593
Nagpur University Act, 1974 — Section 29(2)(ii)
High Courts21 Oct 1975
The State of Maharashtra Vs Prakash Vishnurao Mane
Bombay High Court · (1977) 79 BOMLR 217
Evidence Act, 1872 — Section 146, 153, 155, 159, 160Penal Code, 1860 (IPC) — Section 161, 165
High Courts21 Oct 1975
Shankar Sadu Wanjhe Vs Parwatibai Ramchandra Dongre
Bombay High Court · AIR 1976 Bom 241 : (1976) 78 BOMLR 186
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 148, 149, 151, 35
High Courts21 Oct 1975
Cadell Weaving Mills and Co. Pvt. Ltd. Vs Asstt. Collr. of C. Ex., Bombay
Bombay High Court · (1975) 10 BOM CK 0007
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6
High Courts21 Oct 1975
Balkisandas Vs Additional Collector, Akola and Others
Bombay High Court · (1977) 106 ITR 77 : (1976) MhLj 23
Income Tax Act, 1961 — Section 2(44), 247, 63(1), 86
High Courts20 Oct 1975Allowed
Rajaram Bhau Kadam and others Vs Babu Shankar Kadam and another
Bombay High Court · (1976) MhLj 425
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 85, 88C
High Courts19 Oct 1975
COMMISSIONER OF Income Tax, POONA Vs M/S. INDIAN TOOL MANUFACTURING CO.
Bombay High Court · (1976) 5 CTR 388(1)
Income Tax Act, 1961 — Section 256(2)
High Courts19 Oct 1975
Commissioner of Income Tax, Poona Vs Indian Tool Manufacturing Co.
Bombay High Court · (1976) 5 CTR 388(1)
Income Tax Act, 1961 — Section 256(2)
High Courts17 Oct 1975Allowed
Shrimati Kaushalya Bai Vs Collector of Central Excise and Others
Bombay High Court · (1975) 10 BOM CK 0016
Central Excise Rules, 1944 — Rule 32, 40
High Courts16 Oct 1975
Jamna Mahadeo Patil and Another Vs Devarat Mehta and Others
Bombay High Court · AIR 1977 Bom 4
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts15 Oct 1975Allowed
Ramkumar Ramchandra Choudhari Vs The Hingoli Municipal Council
Bombay High Court · (1976) 78 BOMLR 243 : (1976) MhLj 137
Constitution of India, 1950 — Article 227
High Courts15 Oct 1975
Anil Bhaskar Sonavane Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 325
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302