High Courts13 Aug 1976Dismissed
Shrawan Hanaji Undirwade and another Vs State of Maharashtra
Bombay High Court · (1976) MhLj 654
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a), 173, 209Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 7 of 18
High Courts13 Aug 1976
Vithalrao Udhaorao Uttarwar and Others Vs The State of Maharashtra
Bombay High Court · AIR 1977 Bom 99
Bombay General Clauses Act, 1904 — Section 7Constitution (Thirty-Eighth Amendment) Act, 1975 — Article 329(A4), 329(A5)Constitution of India, 1950 — Article 14, 15(3), 19, 21, 245
High Courts13 Aug 1976
In Re: Khandelwal Udyog Ltd. and Acme Mfg. Ltd.
Bombay High Court · (1977) 47 CompCas 503
Companies Act, 1956 — Section 390, 391, 393(1)
High Courts12 Aug 1976
Commissioner of Income Tax, Bombay City-II Vs V.R. Chaphekar and Others
Bombay High Court · (1977) 107 ITR 49
Income Tax Act, 1922 — Section 10, 12, 24(2), 7Income Tax Act, 1961 — Section 15
High Courts11 Aug 1976
Commissioner of Income Tax, Bombay City-III Vs Century Spg. and Mfg. Co. Ltd.
Bombay High Court · (1977) 109 ITR 209
Companies (Profits) Surtax Act, 1964 — Section 4
High Courts11 Aug 1976
Commissioner of Income Tax, Bombay City III Vs Century Spg. and Mfg. Co. Ltd.
Bombay High Court · (1978) 111 ITR 6
Gift Tax Act, 1958 — Section 5(1)Income Tax Act, 1961 — Section 84
High Courts10 Aug 1976
Commissioner of Income Tax, Bombay City-III Vs Century Spg. and Mfg. Co. Ltd.
Bombay High Court · (1977) 108 ITR 431
Income Tax Act, 1961 — Section 84Super Profits Tax Act, 1963 — Rule 1
High Courts10 Aug 1976
The Municipal Corporation of the City of Solapur Vs The Solapur Agricultural Produce Market Committee
Bombay High Court · AIR 1978 Bom 184 : (1977) 79 BOMLR 361 : (1978) MhLj 9
Bombay Agricultural Produce Markets Act, 1939 — Section 4(1), 4(2), 4(2B), 4(4), 5
High Courts09 Aug 1976Allowed
Jawaharlal Jamnadas Rathi and others Vs State of Maharashtra
Bombay High Court · (1976) MhLj 603
Bombay Prevention of Gambling Act, 1887 — Section 12, 4, 5, 6, 7Evidence Act, 1872 — Section 114
High Courts06 Aug 1976
G.S. Dugal and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1978) 111 ITR 757
Income Tax Act, 1922 — Section 26A
High Courts06 Aug 1976
Siddhanath Krishnaji Kadam Vs Dadajee Dhachjee and Co. Private Limited
Bombay High Court · (1978) 80 BOMLR 614
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts06 Aug 1976
Commissioner of Income Tax, Poona Vs H.N. Shindore
Bombay High Court · (1978) 113 ITR 679
Income Tax Act, 1922 — Section 34(1A)
High Courts06 Aug 1976
G. S. Dugal And Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1978) 111 ITR 757
Income Tax Act, 1922 — Section 26A
High Courts06 Aug 1976
Commissioner of Wealth-tax, Bombay City-I Vs Bhalchamora D. Jokhakar and Others
Bombay High Court · (1978) 112 ITR 229
Wealth Tax Act, 1957 — Section 2
High Courts06 Aug 1976
COMMISSIONER OF WEALTH-TAX, BOMBAY CITY-I Vs BHALCHAMORA D. JOKHAKAR AND OTHERS.
Bombay High Court · (1978) 112 ITR 228
Wealth Tax Act, 1957 — Section 2(e)(iv)
High Courts04 Aug 1976
Commercial Art Engravers Pvt. Ltd. Vs Indian and Eastern Newspapers Society
Bombay High Court · (1978) 48 CompCas 36
Companies Act, 1956 — Section 447, 454, 457, 457(1), 457(3)
High Courts04 Aug 1976Allowed
Hindustan Antibiotics Ltd. Vs Shri Ramdas Trimbak Deshmukh
Bombay High Court · (1977) 79 BOMLR 364
Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 41
High Courts03 Aug 1976
Sardruddin Allisaheb Mutavali and Others Vs Hajarat Peer Shamma Meer Saheb Darga and Others
Bombay High Court · AIR 1977 Bom 38
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 Aug 1976Dismissed
R.P. Ghosh Vs Pramilabai Ravindra Puri and others
Bombay High Court · (1976) MhLj 828
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105, 106, 116
High Courts02 Aug 1976
R.P. Ghosh Vs Pramilabai Ravindra Puri and Others
Bombay High Court · AIR 1977 Bom 181 : (1976) MhLj 828
Presidency Small Cause Courts Act, 1882 — Section 25Transfer of Property Act, 1882 — Section 106Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1