High Courts08 Apr 1976
Smt. Kusumlataben D. Kamani Vs Prafulchandra Narbheram Kamani
Bombay High Court · (1977) 79 BOMLR 284
Arbitration Act, 1940 — Section 17, 2, 30, 31, 32Registration Act, 1908 — Section 17, 49
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 11 of 18
High Courts08 Apr 1976
Kalavati T. Sanghvi Vs Habib Khan Yusuf Khan
Bombay High Court · (1976) 78 BOMLR 528
High Courts08 Apr 1976
Shripatrao Mahadeorao Jadhav and Others Vs Lonawala Municipal Council
Bombay High Court · AIR 1976 Bom 439 : (1976) MhLj 695 : (1976) MhLj 659
Maharashtra Municipalities Act, 1965 — Section 65(2), 66, 9
High Courts08 Apr 1976
Laxmibai Sadashiv Date and Others Vs Ganesh Shankar Date and Others
Bombay High Court · AIR 1977 Bom 350 : (1977) 79 BOMLR 234
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 1(4)Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 4, 5, 6, 7, 7(2)
High Courts06 Apr 1976Allowed
State of Maharashtra Vs J.S.D. Borgai
Bombay High Court · (1977) MhLj 343
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 409
High Courts06 Apr 1976Dismissed
Kalpana Dresses Vs Employees'' State Insurance Corporation
Bombay High Court · (1978) 80 BOMLR 359 : (1977) MhLj 151
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2(k)
High Courts02 Apr 1976Dismissed
Aminchand pyarelal Vs Union of India
Bombay High Court · (1977) 79 BOMLR 1
Civil Procedure Code, 1908 (CPC) — Section 10, 151Succession Act, 1925 — Section 295
High Courts30 Mar 1976
Commissioner of Income Tax, Bombay-II Vs Forbes Forbes Campbell and Co. Ltd.
Bombay High Court · (1977) 107 ITR 38
Income Tax Act, 1961 — Section 34(3)
High Courts30 Mar 1976
Commissioner of Income Tax, Bombay City-III Vs Zenith Steel Pipes Ltd.
Bombay High Court · (1978) 112 ITR 215
Companies (Profits) Surtax Rules, 1964 — Rule 1(iii)
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Geoffrey Manners and Co. Ltd.
Bombay High Court · (1977) 109 ITR 172
Companies (Profits) Surtax Act, 1964 — Rule 1, 4
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Hindustan Sugar Mills Ltd.
Bombay High Court · (1977) 107 ITR 659
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Marrior (India) Ltd.
Bombay High Court · (1977) 107 ITR 35
Companies (Profits) Surtax Rules, 1964 — Rule 1
High Courts29 Mar 1976
Commissioner of Income Tax, Bombay City-VI Vs Golden Tobacco Co. Ltd.
Bombay High Court · (1977) 108 ITR 453
High Courts28 Mar 1976
Commissioner of Income Tax, Bombay City-II Vs Geoffrey Manners and Co. Ltd.
Bombay High Court · (1977) 108 ITR 987
Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 2(5), 2(8), 34, 4
High Courts26 Mar 1976
Pure Drinks Pvt. Ltd. Vs Mumbai Mazdoor Sabha, Bombay and Another
Bombay High Court · (1978) 2 LLJ 218
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 162, 537
High Courts26 Mar 1976
Sadashiv Karu Jamdade and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 355
Constitution of India, 1950 — Article 14, 14, 21, 22, 22(4)Criminal Procedure Code, 1973 (CrPC) — Section 491(1)Defence of India Act, 1962 — Section 3(15), 3(2), 40
High Courts26 Mar 1976
Commissioner of Income Tax, Bombay City II Vs Otis Elevator Co. (India) Ltd.
Bombay High Court · (1977) 107 ITR 241
Income Tax Act, 1961 — Section 33, 34(3)
High Courts26 Mar 1976
Laxmibai Hareshwar Joshi and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 168 : (1977) MhLj 752 : (1977) MhLj 725
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136, 28
High Courts26 Mar 1976
Prabhudas Tribhavandas Sanghvi and Another Vs The State of Maharashtra and Another
Bombay High Court · (1976) CriLJ 1788
Penal Code, 1860 (IPC) — Section 73
High Courts25 Mar 1976Allowed
New Consolidated Construction Co. Ltd. Vs Glaxo Laboratories (India) Ltd.
Bombay High Court · (1976) 78 BOMLR 441
Arbitration Act, 1940 — Section 20