High Courts27 Sept 1976
The State of Maharashtra Vs N. Khamkar
Bombay High Court · (1977) CriLJ 1485
Prevention of Food Adulteration Act, 1954 — Section 7(i), 7(ii), 7(v)
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 5 of 18
High Courts24 Sept 1976Dismissed
Government Pleader Vs The Groundnut Extraction Export Development Association
Bombay High Court · (1977) 79 BOMLR 226
High Courts21 Sept 1976
Advani Oerlikon Pvt. Ltd. Vs Commissioner of Income Tax and Another
Bombay High Court · (1977) 79 BOMLR 229 : (1977) 107 ITR 520
Income Tax Act, 1961 — Section 256(2)
High Courts21 Sept 1976
Sambhu Nath Rameshchandra Sarcar Vs Surendra Manilal Jhaveri
Bombay High Court · (1978) 80 BOMLR 34
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Sept 1976
Forbes Forbes Campbell and Co. Ltd. Vs M.G. Chitale
Bombay High Court · (1979) 81 BOMLR 1 : (1977) MhLj 869
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 12, 13, 19, 26
High Courts20 Sept 1976
The State of Maharashtra Vs Murlidhar Pandurang Kalekar
Bombay High Court · (1977) CriLJ 1342 : (1975) MhLj 66
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(5)
High Courts20 Sept 1976Allowed
Nilavabai Sida Khajure Vs Chanamalappa Bassappa Khajure and others
Bombay High Court · (1977) MhLj 443
Constitution of India, 1950 — Article 227
High Courts17 Sept 1976
Corporation of City of Nagpur Vs G.S. Narayan Ayyar and Another
Bombay High Court · (1977) 35 FLR 314 : (1977) 2 LLJ 189
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 11, 5, 5(4)Bombay Shops and Establishments Act, 1948 — Section 18, 2(4), 2(8), 4, 4(2A)Constitution of India, 1950 — Article 311, 320
High Courts17 Sept 1976
Corporation of the City Vs Gopal Shastri Narayan Ayyar and Another
Bombay High Court · (1977) CriLJ 889 : (1977) MhLj 139
Bombay Shops and Establishments Act, 1948 — Section 7(2A)
High Courts16 Sept 1976Allowed
Shaikh Habib Shaikh Gulab Vs State of Maharashtra and others
Bombay High Court · (1976) MhLj 795
Criminal Procedure Code, 1973 (CrPC) — Section 145Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 16(1), 19, 20, 21
High Courts14 Sept 1976
Narayanibai Vs State of Maharashtra and another
Bombay High Court · (1976) MhLj 865
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 3, 4
High Courts10 Sept 1976
The Municipal Council, Malkapur and Another Vs The State of Maharashtra and Another
Bombay High Court · AIR 1977 Bom 244
Constitution of India, 1950 — Article 166, 166(2), 226, 227Maharashtra Government Rules of Business, 1975 — Rule 14Maharashtra Municipalities Act, 1965 — Section 103, 190, 238, 238(1), 3(1)(c)
High Courts09 Sept 1976
Shriyans Prasad Jain Vs Shanti Prasad Jain and Others
Bombay High Court · (1977) CriLJ 1270
Penal Code, 1860 (IPC) — Section 120B, 409
High Courts09 Sept 1976Dismissed
Gangadhar Rameshwar Telang Vs Anna Bhima Ghugare
Bombay High Court · (1977) MhLj 347
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13, 14, 15Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 31, 31B, 31B, 31CHindu Succession Act, 1956 — Section 14, 14(2), 30
High Courts09 Sept 1976
Shriyans Prasad Jain Vs Shanti Prasad Jain
Bombay High Court · (1977) 79 BOMLR 394
Criminal Procedure Code, 1973 (CrPC) — Section 204, 209, 210, 306, 484Penal Code, 1860 (IPC) — Section 109, 120B, 124A, 323, 406
High Courts08 Sept 1976
Shivyogi Gurumurtippa Wale Vs Santosh Jivraj Shah
Bombay High Court · (1979) 81 BOMLR 42
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 30
High Courts08 Sept 1976
Dwarkanath Hansdas Khaparde Vs Vithal Tulsiram Ramteke and Another
Bombay High Court · (1977) CriLJ 1078 : (1976) MhLj 714
Penal Code, 1860 (IPC) — Section 467, 474, 476
High Courts08 Sept 1976
Deccan Farms and Distilleries Ltd. Vs Velabai Laxmidas Bhanji
Bombay High Court · (1979) 49 CompCas 321
Companies Act, 1956 — Section 391, 431(1), 433, 434, 447Securities Contracts (Regulation) Act, 1956 — Section 22
High Courts03 Sept 1976Dismissed
Dashrath Ramchandra Khairnar Vs Pandu Chila Khairnar
Bombay High Court · (1977) 79 BOMLR 426 : (1977) MhLj 358
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 4, 5, 7, 8Hindu Succession Act, 1956 — Section 4
High Courts03 Sept 1976
Kundlik Tukaram Fatangale Vs State of Maharashtra
Bombay High Court · (1976) MhLj 825
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2, 4, 4(1), 4(1)(b)