High Courts13 Aug 1975
Employees'' State Insurance Corporation Vs Shalimar Tar Products (1935) Limited
Bombay High Court · (1976) 78 BOMLR 376 : (1976) 1 LLJ 330 : (1976) MhLj 14
Employees State Insurance Act, 1948 — Section 2, 2(9)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 7 of 15
High Courts13 Aug 1975
Commissioner of Income Tax Vs Kayarts
Bombay High Court · (1977) 107 ITR 119
Income Tax Act, 1922 — Section 34, 34(1)
High Courts13 Aug 1975
Commissioner of Income Tax, Bombay City-I Vs Gulf Oil (Great Britain) Ltd.
Bombay High Court · (1977) 108 ITR 874
Income Tax Act, 1922 — Section 42Income Tax Act, 1961 — Section 9
High Courts12 Aug 1975
The Scindia Steam Navigation Co., Ltd. Vs The Union of India and Another
Bombay High Court · AIR 1976 Bom 354 : (1976) MhLj 700
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(2)
High Courts12 Aug 1975
Jaisingh and Others Vs Ganpatbapu
Bombay High Court · AIR 1976 Bom 75 : (1975) MhLj 743
Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 — Section 2, 20, 21, 3
High Courts11 Aug 1975
Sayyed Hasan Sayyed Mahamad Idrus and Others Vs Sayyad Mazarulhakka Sayyad Mahamad Idrus and Others
Bombay High Court · AIR 1976 Bom 251 : (1976) MhLj 101
Bombay Court Fees Act, 1959 — Section 6Court Fees Act, 1870 — Section 7
High Courts11 Aug 1975
Western Mechanical Industries Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 110 ITR 703
Income Tax Act, 1961 — Section 37(1)
High Courts08 Aug 1975
Commissioner of Income Tax, Bombay City Vs Lalitaben Gulabchand and Others
Bombay High Court · (1977) 108 ITR 764
Income Tax Act, 1922 — Section 12B
High Courts07 Aug 1975
Gendu Biosan Lodhande Vs Shamrao Akaji Lokhande
Bombay High Court · AIR 1976 Bom 109
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 114Limitation Act, 1908 — Section 12
High Courts07 Aug 1975Dismissed
Krishna Madhav Ghule and others Vs Padminibai Mohan Ghule
Bombay High Court · (1977) MhLj 402
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 25, 27, 28
High Courts07 Aug 1975
Commissioner of Income Tax, Bombay City III Vs Bombay State Road Transport Corporation
Bombay High Court · (1977) 106 ITR 303
High Courts06 Aug 1975
Kopargaon Big Hagayatkar Vividha Karyakari Sahakari Society Ltd. Vs Deorao Sakharam Pawar and Another
Bombay High Court · AIR 1976 Bom 333 : (1977) MhLj 181
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 11(2), Order 29 Rule 1
High Courts06 Aug 1975
Commissioner of Income Tax, Bombay City-I Vs Asian Dry Dock Co.
Bombay High Court · (1977) 108 ITR 822
Income Tax Act, 1961 — Section 2(4), 28
High Courts05 Aug 1975
Keshao Govind Begde Vs The State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 78
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 13(2), 14, 16(2), 17
High Courts05 Aug 1975
Yadaorao Nathuji Kokude Vs The State of Maharashtra and Others
Bombay High Court · (1976) CriLJ 751 : (1976) MhLj 31
Criminal Procedure Code, 1973 (CrPC) — Section 112, 145
High Courts05 Aug 1975Allowed
Bandu Pandu Ghadge Vs Smt. Gulshanbi Mard Kondibhai Karbhari
Bombay High Court · (1977) 79 BOMLR 391 : (1976) MhLj 350
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14
High Courts05 Aug 1975
Kantilal Chandulal Dharia Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1975) 08 BOM CK 0006
Income Tax Act, 1922 — Section 34
High Courts04 Aug 1975
Manilal Jamnadas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1977) 109 ITR 278
Income Tax Act, 1922 — Section 26A
High Courts04 Aug 1975Allowed
Chandulal Vasudeo Vaidya and another Vs Nasik Municipal Borough, Nasik and others
Bombay High Court · (1976) MhLj 308
Maharashtra Regional and Town Planning Act, 1966 — Section 18(2)(j), 39(1), 63, 88, 88(c)
High Courts04 Aug 1975
Sitaram Shobharam and Another Vs Nandram Chunilal
Bombay High Court · AIR 1976 Bom 35
Constitution of India, 1950 — Article 227