High Courts12 Feb 1976
THE COMMISSIONER OF SALES TAX Vs SATHE BISCUITS and CHOCOLATE CO. LTD.
Bombay High Court · (1976) 5 CTR 454(1)
Bombay Sales Tax Act, 1959 — Section 61(1)
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 16 of 18
High Courts12 Feb 1976
Balakrishna Alias Balaji Vs Nagnath Arjuna Kavle
Bombay High Court · AIR 1976 Bom 443 : (1978) 80 BOMLR 474 : (1976) MhLj 800
High Courts11 Feb 1976
Life Insurance Corporation of India Vs Dinanath Mahadeo Tembhekar and Others
Bombay High Court · AIR 1976 Bom 395 : (1976) MhLj 369
Bombay Stamp Act, 1958 — Article 36, 5, 2Transfer of Property Act, 1882 — Section 105, 107
High Courts11 Feb 1976
Vera D. Thackersey Vs Bai Manekbai Annasaheb Thackersey
Bombay High Court · AIR 1977 Bom 419 : (1976) 78 BOMLR 543
Bombay Civil Courts Act, 1869 — Section 28Bombay High Court Rules — Rule 255, 55General Clauses Act, 1897 — Section 8(1)
High Courts10 Feb 1976
Binod Rao Vs Minocher Rustom Masani
Bombay High Court · (1976) 78 BOMLR 125
Constitution of India, 1950 — Article 12, 13, 14, 186, 19Income Tax Act, 1961 — Section 119Industrial Disputes Act, 1947 — Section 10
High Courts06 Feb 1976
Consolidated Crop Protection Pvt. Ltd. Vs V. Hema Chandra Rao
Bombay High Court · (1976) 78 BOMLR 246 : (1977) 1 LLJ 114
Employees Provident Fund and Family Pension Act, 1952 — Section 12
High Courts05 Feb 1976
Commissioner of Sales Tax Vs Tejco Industries
Bombay High Court · (1976) 5 CTR 333 : (1976) 384 STC 93
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts05 Feb 1976
The Commissioner of Sales Tax Vs Tejco Industries
Bombay High Court · (1976) 5 CTR 333 : (1976) 384 STC 93
High Courts04 Feb 1976
Pandurang and Another Vs Saraswatibai and Another
Bombay High Court · AIR 1976 Bom 369 : (1976) MhLj 561
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 148Hindu Succession Act, 1956 — Section 22
High Courts03 Feb 1976
The State of Maharashtra Vs Mohamed Suleman Sumania and Others
Bombay High Court · (1977) CriLJ 893
Criminal Procedure Code, 1973 (CrPC) — Section 337Imports and Exports (Control) Act, 1947 — Section 5
High Courts03 Feb 1976
Dattatraya Mahadeo Virnodkar and Others Vs Shripad Hari Walke and Others
Bombay High Court · AIR 1976 Bom 398
Transfer of Property Act, 1882 — Section 111, 91
High Courts03 Feb 1976
Bai Fatubai Fidaali Lala Vs Yusufally Esmailjee Nagree
Bombay High Court · AIR 1977 Bom 170 : (1976) MhLj 685
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Transfer of Property Act, 1882 — Section 58
High Courts03 Feb 1976
The Commissioner of Sales Tax Vs Universal Flush Door Mfg. Co.
Bombay High Court · (1976) 5 CTR 362
High Courts02 Feb 1976
Commissioner of Sales Tax Vs Tirathram Kashmirilal (India) Pvt. Ltd.
Bombay High Court · (1977) 6 CTR 37
Bombay Sales Tax (Amendment) Act, 1959 — Section 19(6), 76, 77Bombay Sales Tax Act, 1953 — Section 10, 8, 9Bombay Sales Tax Rules, 1959 — Rule 40, 40(2), 41, 41A, 42
High Courts30 Jan 1976
Commissioner of Sales Tax Vs Metal Distributors Ltd.
Bombay High Court · (1977) 39 STC 212
Bombay Sales Tax Act, 1959 — Section 2(28), 61(1)
High Courts28 Jan 1976
The Municipal Council, Amravati Vs Govind Vishnu Sarnaik and Others
Bombay High Court · AIR 1976 Bom 401 : (1976) MhLj 470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 8
High Courts27 Jan 1976
K. Mallaya Lachmayya Corporation Vs Prbhakarrao Marotrao Dhote
Bombay High Court · AIR 1976 Bom 234
Bombay Stamp Act, 1958 — Section 2, 34, 38Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts27 Jan 1976
Purshottam Waman Gabale and Others Vs Shripad Ramchandra Pargaonkar and Others
Bombay High Court · AIR 1976 Bom 375
Hindu Succession Act, 1956 — Section 18
High Courts27 Jan 1976
The Commissioner of Sales Tax Vs Purohit''s Hotel
Bombay High Court · (1976) 01 BOM CK 0018
Bombay Sales Tax Act, 1959 — Section 13Bombay Sales Tax Rules, 1959 — Rule 41
High Courts27 Jan 1976
Bhauro Antuji Bhoyar Vs Keshaorao Rajaram Dangore and Another
Bombay High Court · AIR 1976 Bom 302 : (1977) MhLj 32
Bombay Stamp Act, 1958 — Article 13, 5, 2