COURT ARCHIVE

Bombay High Court judgments, 1976

345 judgments · page 2 of 18

High Courts30 Nov 1976Dismissed

Boehringer Knoll Ltd. Vs Employees'' State Insurance Corporation

Bombay High Court · (1977) 79 BOMLR 207 : (1977) MhLj 389

Constitution of India, 1950 — Article 133Employees State Insurance Act, 1948 — Section 1, 2, 28, 38, 75Factories Act, 1948 — Section 2

High Courts30 Nov 1976

Commissioner of Income Tax, Bombay City-IV Vs Kishinchand Chellaram

Bombay High Court · (1977) 109 ITR 569

Income Tax Act, 1922 — Section 10(2)

High Courts30 Nov 1976

Commr. of Inc. -Tax (Central), Bombay Vs United General Trust P. Ltd.

Bombay High Court · (1979) 119 ITR 664

Income Tax Act, 1961 — Section 80M

High Courts30 Nov 1976

Vithal Vs Ansabai and Another

Bombay High Court · AIR 1977 Bom 298 : (1977) 79 BOMLR 378 : (1977) MhLj 669

High Courts29 Nov 1976Allowed

Meher Rohinton Moos Vs Rohinton Framroze Moos

Bombay High Court · (1977) 79 BOMLR 131

High Courts26 Nov 1976

Ganpat Vs Motilal Champalal Lunawat and Another

Bombay High Court · AIR 1977 Bom 344

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 20Constitution of India, 1950 — Article 227

High Courts25 Nov 1976Allowed

Smt. S.R. Mirchandani Vs Ramesh Harasha Kalwani

Bombay High Court · (1979) 81 BOMLR 20

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts24 Nov 1976

The Village Panchayat of Mamurabad Vs The State of Maharashtra and Others

Bombay High Court · AIR 1978 Bom 4

Bombay Hereditary Offices Act, 1874 — Section 4Bombay Land Revenue Code, 1879 — Section 203, 211Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(1)

High Courts23 Nov 1976Allowed

Mohanlal Bapubhai Shah Vs Anant Ramchan Dediz

Bombay High Court · (1976) 11 BOM CK 0036

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11ACivil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts23 Nov 1976

Commissioner of Income Tax, Bombay City I Vs Fairdeal Corporation Pvt. Ltd.

Bombay High Court · (1977) 108 ITR 280

Income Tax Act, 1961 — Section 104, 28, 37, 37(1)

High Courts22 Nov 1976Allowed

Kamlaprasad Keshaoprasad Awasthi and another Vs Bayajabai Sitaram and others

Bombay High Court · (1978) MhLj 70

Evidence Act, 1872 — Section 67, 91Transfer of Property Act, 1882 — Section 111, 53A, 54

High Courts22 Nov 1976

Commissioner of Income Tax, Bombay City-II Vs T.C. Dolwani

Bombay High Court · (1978) 111 ITR 650

Income Tax Act, 1922 — Section 34(1)

High Courts18 Nov 1976Dismissed

Ramgopal Shrikisan Asawa Vs Satyanarayan Ramniwas Phofalia and another

Bombay High Court · (1977) MhLj 474

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(1)(g), 13(1)(i), 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 6(d)

High Courts18 Nov 1976

Ramgopal Shrikisan Asawa Vs Satyanarayan Ramniwas Phofalia and Another

Bombay High Court · AIR 1978 Bom 14 : (1977) MhLj 474

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17, 17(1), 5(2)Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227

High Courts18 Nov 1976

Dhananjaya and Others Vs Gajra and Others

Bombay High Court · AIR 1977 Bom 436 : (1977) ILR (Bom) 2598 : (1977) MhLj 463

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 2(19), 2(20)Central Provinces Tenancy Act, 1920 — Section 11Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 4(2)

High Courts17 Nov 1976

Babulal and Sons Vs The Assistant Commissioner of Sales Tax, Nagpur

Bombay High Court · (1977) MhLj 324 : (1978) 41 STC 89

Bombay Sales Tax Act, 1959 — Section 11, 11(2), 15(1), 32, 33

High Courts17 Nov 1976

Ghatge and Patil (Transport) Ltd. Vs Madhusudan Ramkumar

Bombay High Court · AIR 1977 Bom 299 : (1978) 80 BOMLR 512 : (1977) MhLj 365

Civil Procedure Code, 1908 (CPC) — Section 20, 9

High Courts16 Nov 1976

Commissioner of Income Tax, Bombay City I Vs Tata Engineering and Locomotive Co. Ltd.

Bombay High Court · (1977) 108 ITR 869

Income Tax (Computation of Capital of Industrial Undertakings) Rules, 1949 — Rule 3, 3(6)Income Tax Act, 1961 — Section 154, 84

High Courts16 Nov 1976

Commissioner of Income Tax, Bombay City II Vs Estate And Finance Ltd.

Bombay High Court · (1978) 111 ITR 119

Income Tax Act, 1961 — Section 32(2), 72

High Courts12 Nov 1976

Commissioner of Income Tax, Bombay City-I Vs D.M. Turner Commissioner of Income Tax, Bombay City-I Vs P.M. Gamble

Bombay High Court · (1978) 48 CompCas 144 : (1978) 111 ITR 943

Companies Act, 1956 — Section 484(1), 486Income Tax Act, 1922 — Section 12B