High Courts23 Dec 1976
J.E. Bilimoria and Sons, Nagpur Vs Corporation of City of Nagpur
Bombay High Court · (1977) MhLj 293
Bombay Prohibition Act, 1949 — Section 105, 106, 26, 26(d)City Of Nagpur Corporation Act, 1948 — Section 114(1)(e), 115(6)
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 1 of 18
High Courts23 Dec 1976Allowed
Dattu Rama Kadam Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 432
High Courts22 Dec 1976
B. Mehta and Co. Vs Puranmal Bubna and Others Official Liquidator Vs Puranmal Bubna and Others
Bombay High Court · (1979) 49 CompCas 98
Companies Act, 1956 — Section 425, 426, 427, 428, 429Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 35, 4, 4(6)
High Courts21 Dec 1976
Shreeram Yeshwant Path and others Vs Regional Settlement Commissioner and Custodian, Evacuee Properties, Bombay and others
Bombay High Court · (1977) MhLj 433
Administration of Evacuee Property Act, 1950 — Section 10, 12, 17, 18, 2(d)
High Courts21 Dec 1976
Balkrishna Raghunath Gharat Vs Sadashiv Hiru Gharat
Bombay High Court · AIR 1977 Bom 412
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 23, 3, 4
High Courts20 Dec 1976Allowed
Nago Atmaramji Kohale Vs State of Maharashtra
Bombay High Court · (1977) MhLj 163
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 309, 53, 53A
High Courts17 Dec 1976
Commissioner of Income Tax, Bombay City-1 Vs Investa Industrial Corporation Ltd.
Bombay High Court · (1979) 119 ITR 380
Income Tax Act, 1961 — Section 28, 36
High Courts17 Dec 1976
Western Automobiles (India) Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · (1978) 112 ITR 1048
Income Tax Act, 1961 — Section 271(1)
High Courts17 Dec 1976Allowed
Uttamrao Patwari Vs State of Maharashtra and Another
Bombay High Court · (1976) 12 BOM CK 0001
Defence and Internal Security of India Rules, 1971 — Rule 184, 36(6), 36(7), 43(1), 45(1)Penal Code, 1860 (IPC) — Section 124A
High Courts16 Dec 1976
Commissioner of Income Tax (Central) Vs Tolaram Jalan and Others
Bombay High Court · (1986) 160 ITR 811
Income Tax Act, 1922 — Section 16(3)
High Courts16 Dec 1976
Rupam Pictures and Another Vs Brijmohan and Others
Bombay High Court · AIR 1977 Bom 425 : (1977) MhLj 298
Arbitration Act, 1940 — Section 2, 20, 20(1), 20(2), 39(1)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119, 137, 181, 14(2), 2
High Courts09 Dec 1976
Yasin Dadu Patil Vs Kasim Babalal Patil
Bombay High Court · AIR 1977 Bom 341 : (1977) 79 BLJR 375 : (1977) MhLj 902
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7(1), Order 34 Rule 8, Order 34 Rule 8(3), 11Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 60
High Courts08 Dec 1976
Commissioner of Income Tax, Bombay City-I Vs Gilbert and Barker Manufacturing Co., U.S.A.
Bombay High Court · (1978) 111 ITR 529
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 254(6)
High Courts07 Dec 1976
Commissioner of Income Tax, Poona Vs Bashirkhan Ismailkhan
Bombay High Court · (1977) 109 ITR 629
Income Tax Act, 1922 — Section 23(3), 34(1)Income Tax Act, 1961 — Section 147, 2(8), 271(1), 297(2)
High Courts07 Dec 1976
Commissioner of Income Tax, Bombay City-II, Bombay Vs Maltida Ferreira and Others
Bombay High Court · (1977) 108 ITR 616
Income Tax Act, 1922 — Section 34, 34(1)
High Courts03 Dec 1976
Nagnath Revansidhappa Cholkhane Vs Osmansaheb Mohammedsaheb Pangaonkar
Bombay High Court · (1977) MhLj 491
Bombay Civil Courts Act, 1869 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 10
High Courts01 Dec 1976
Prabhavati Laxman More (Heirs of Laxman Dattatraya) and others Vs Manohar Namdeo Konde
Bombay High Court · (1977) MhLj 577
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13, 13(1)(hh), 13(3A), 17AConstitution of India, 1950 — Article 227
High Courts01 Dec 1976
Laxman Dattatraya More and Others Vs Manohar Namdeo Konde
Bombay High Court · AIR 1978 Bom 22
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(3A)Constitution of India, 1950 — Article 227
High Courts01 Dec 1976
Commissioner of Income Tax, Bombay City-III Vs Devkaran Nanjee Insurance Company Ltd.
Bombay High Court · (1977) 110 ITR 815
Income Tax Act, 1961 — Section 16, 17, 37(2)
High Courts01 Dec 1976
Commissioner of Income Tax, Bombay City-II Vs Chandanmal Kasturchand
Bombay High Court · (1978) 112 ITR 296
Income Tax (Amendment) Act, 1961 — Section 64Income Tax Act, 1922 — Section 16(3)