High Courts23 Jun 1976
Suman C. Kirloskar Vs Commissioner of Gift-tax, Poona
Bombay High Court · (1976) 5 CTR 390
Gift Tax Act, 1958 — Section 26(1), 34
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 10 of 18
High Courts22 Jun 1976
The Commissioner of Income Tax, Bombay City-VIII Vs Hansa Dyeing and Printing Works, Bombay
Bombay High Court · (1976) 5 CTR 482
Income Tax Act, 1961 — Section 154, 40
High Courts18 Jun 1976
Commissioner of Income Tax Vs Indian Smelting and Refining Co. Ltd.
Bombay High Court · (1977) 107 ITR 793
High Courts16 Jun 1976Dismissed
Hariram Balram Pande Vs State of Maharashtra
Bombay High Court · (1977) MhLj 80
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 2(1)(L), 7(1)
High Courts14 Jun 1976
Jagannath Yeshwant Badade and Others Vs Kazi Janimiya Mainoddin Patel and Others
Bombay High Court · AIR 1977 Bom 313 : (1977) MhLj 671
Constitution of India, 1950 — Article 13, 13(3), 141, 19(1)
High Courts28 Apr 1976
Kamal Chintaman Mithari and Others Vs Ganpatrao Ramchandra Powar
Bombay High Court · AIR 1977 Bom 163 : (1978) 80 BOMLR 365 : (1978) MhLj 116
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Rent and Mortgage Interest (Restrictions) Act, 1920 — Section 12(1)
High Courts27 Apr 1976Dismissed
Kailaschand Khusalchand Bakliwal Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 449
Constitution of India, 1950 — Article 14, 15, 19, 20, 21Contract Act, 1872 — Section 160, 173, 174Transfer of Property Act, 1882 — Section 52
High Courts27 Apr 1976Dismissed
Rajaram Rokade and Bros. Vs Employees of M/s Rajaram Rokade and Bros. and others
Bombay High Court · (1976) MhLj 815
Bombay Industrial Relations Act, 1946 — Section 42(2), 54(7), 73(2)Constitution of India, 1950 — Article 136, 226, 227Minimum Wages Act, 1948 — Section 5
High Courts27 Apr 1976
Hiranand Assumal Vs Mohandas Vishindas Chainani
Bombay High Court · (1977) MhLj 501
Bombay Court Fees Act, 1959 — Section 6, 6(v)Easements Act, 1882 — Section 63Specific Relief Act, 1963 — Section 6
High Courts26 Apr 1976Dismissed
V.K. Khadke Vs Smt. Manjulabai Vanji Chaudhari
Bombay High Court · (1978) 80 BOMLR 446
Maharashtra Municipalities Act, 1965 — Section 300
High Courts26 Apr 1976Dismissed
Kisan Baban Raut Vs Collector, Akola and others
Bombay High Court · (1976) MhLj 747
High Courts23 Apr 1976
The Maharashtra State Road Transport Corporation Vs Raoji Hari Lad
Bombay High Court · AIR 1977 Bom 1 : (1977) LabIC 23 : (1978) MhLj 88
Limitation Act, 1963 — Article 102, 120, 7, 10, 11Payment of Wages Act, 1936 — Section 22
High Courts21 Apr 1976Dismissed
Ratanlal Sitaram and another Vs Rukhmabai Sambha and others
Bombay High Court · (1976) MhLj 492
Bombay Land Requisition Act, 1948 — Section 6Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31
High Courts21 Apr 1976
Ratanlal Sitaram and Another Vs Rukhmabai and Others
Bombay High Court · AIR 1977 Bom 24 : (1976) MhLj 492
Bombay Land Requisition Act, 1948 — Section 6Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 31, 9
High Courts15 Apr 1976Dismissed
The Union of India and Another Vs M/s. D.P. Wadia and Sons
Bombay High Court · AIR 1977 Bom 10
Arbitration Act, 1940 — Section 13Civil Procedure Code, 1908 (CPC) — Section 34, 9Contract Act, 1872 — Section 73
High Courts14 Apr 1976
Chandrakant Sakharam Karkhanis and others Vs State of Maharashtra and others
Bombay High Court · (1976) MhLj 755
Constitution of India, 1950 — Article 109, 162, 166, 166(2), 166(3)Government of India Act, 1935 — Section 241, 255, 40, 40(1), 40(2)
High Courts14 Apr 1976
Chandrakant Sakharam Karkhanis and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 193 : (1980) 82 BOMLR 212 : (1977) LabIC 654 : (1976) MhLj 755
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 138Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 162, 166, 166(1)(2), 166(2), 166(3)
High Courts12 Apr 1976Dismissed
The State of Maharashtra Vs Morarji Hirji Maru
Bombay High Court · (1976) 78 BOMLR 289
Essential Commodities Act, 1955 — Section 1, 3, 7, 8
High Courts12 Apr 1976Allowed
A Vs B
Bombay High Court · (1978) 80 BOMLR 384
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3Hindu Marriage Act, 1955 — Section 10, 25, 27
High Courts12 Apr 1976Allowed
Shanta Wadhwa Vs Purshottam Mohandas Wadhwa
Bombay High Court · (1977) MhLj 661
Hindu Marriage Act, 1955 — Section 10, 10(1)(b), 18, 25(1), 27