High Courts09 Aug 1977Allowed
Krishnanath Alias Kishanrao Nanasaheb Deshmukh Vs S.B. Kulkarni
Bombay High Court · (1978) 80 BOMLR 287 : (1978) MhLj 431
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 10 of 19
High Courts09 Aug 1977
Narayan Hosiery Pvt. Ltd. Vs Commissioner of Income Tax, Central Bombay
Bombay High Court · (1978) 113 ITR 630
Income Tax (Amendment) Act, 1961 — Section 271(1), 297(2)Income Tax Act, 1922 — Section 22(2), 28(3)
High Courts08 Aug 1977
Ginners and Pressers P. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1978) 113 ITR 616
Income Tax Act, 1922 — Section 10(5)
High Courts08 Aug 1977
Kothari Auto Parts Manufacturing Pvt. Ltd. Vs K.R. Pawar
Bombay High Court · (1979) 81 BOMLR 411
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts05 Aug 1977
Akola Electrical Supply Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1978) 113 ITR 265
Income Tax Act, 1961 — Section 41, 41(2)
High Courts04 Aug 1977
Paramanand Joshi, Proprietor, G.P. Knitted Industries Vs T.M. Singh and Others
Bombay High Court · (1977) 08 BOM CK 0028
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts04 Aug 1977Dismissed
State of Maharashtra Vs Laxmi Narsimham
Bombay High Court · (1977) MhLj 715
Evidence Act, 1872 — Section 106, 137, 138, 154
High Courts03 Aug 1977
Kolhapur Sugar Mills Ltd. Vs Commissioner of Income Tax, Bombay South, Poona
Bombay High Court · (1979) 119 ITR 387
Income Tax Act, 1922 — Section 10(2)
High Courts03 Aug 1977
Shivagonda Ravaji Sankpal Vs Chandrakant Dnyanu Sutar
Bombay High Court · (1978) 80 BOMLR 371 : (1978) MhLj 169
Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 60
High Courts03 Aug 1977Dismissed
Gleitleger (India) Private Limited Vs The Special Land Acquisition Officer
Bombay High Court · (1978) 80 BOMLR 302
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts03 Aug 1977
Shivgonda Ravaji Sankpal Vs Chandrakant Dnyanu Sutar and another
Bombay High Court · (1978) MhLj 169
Constitution of India, 1950 — Article 31Contract Act, 1872 — Section 25(3), 60Limitation Act, 1963 — Section 10, 12, 13, 14, 15
High Courts03 Aug 1977
Bai Savitabai Maganlal and Others Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1978) 113 ITR 240
Income Tax Act, 1922 — Section 41(1)
High Courts02 Aug 1977
B.M. Dhup, General Secretary, Maharashtra Mazdoor Congress, Bombay Vs Vegetable Vitamin Foods Co. (P.) Ltd. and Others
Bombay High Court · (1978) 80 BOMLR 415 : (1979) 2 LLJ 241
Industrial Disputes (Central) Rules, 1957 — Rule 62Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Regulation 95, 24(1), 44, 61Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 22, 50
High Courts02 Aug 1977
Modella Woollens Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 120 ITR 726
Income Tax Act, 1961 — Section 212(3), 217, 37(1), 80J, 84Income Tax Rules, 1962 — Rule 19
High Courts02 Aug 1977
Gopaldas T. Agarwal Vs Commissioner of Income Tax (Central), Bombay
Bombay High Court · (1978) 113 ITR 447
Income Tax Act, 1961 — Section 69
High Courts01 Aug 1977Dismissed
Mistry Lallubhoy and Co. Vs Engineering and Metal Workers'' Union and another
Bombay High Court · (1978) MhLj 480
Factories Act, 1948 — Section 52Industrial Disputes Act, 1947 — Section 10(1)(d), 33, 9A
High Courts01 Aug 1977
Deorao Pandurang Mangrulkar Vs The Collector, Chandrapur and Another
Bombay High Court · AIR 1978 Bom 293 : (1978) MhLj 47
High Courts01 Aug 1977
Commissioner of Income Tax, Bombay City-I Vs Shamsunder Juthalal (Deceased)
Bombay High Court · (1978) 112 ITR 927
Income Tax Act, 1961 — Section 24(2)
High Courts01 Aug 1977
Pravin R. Geglani Vs Beharilal Beniprasad Pvt. Ltd.
Bombay High Court · AIR 1978 Bom 255 : (1978) 80 BOMLR 64 : (1978) MhLj 641
Bombay City Civil Court Act, 1948 — Section 12, 3, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 19, 2(4), 20, 44ACopyright Act, 1957 — Section 62, 62(1), 62(2)
High Courts29 Jul 1977Allowed
Deorao Pandurang Mangrulkar Vs Collector, Chandrapur and another
Bombay High Court · (1978) MhLj 47