High Courts30 Jun 1977
Kishinchand Chellaram Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1978) 114 ITR 654
Income Tax Act, 1922 — Section 10(2), 10(4)
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 13 of 19
High Courts30 Jun 1977
Harendra Popatlal Gandhi Vs Controller of Estate Duty
Bombay High Court · (1978) 112 ITR 41
Estate Duty Act, 1953 — Section 44
High Courts30 Jun 1977
Kishanbhai Jinubhai Gavit Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 829
Motor Vehicles Act, 1988 — Section 117Penal Code, 1860 (IPC) — Section 279
High Courts29 Jun 1977
Pralhad Narayan Nafade and Another Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 830
Penal Code, 1860 (IPC) — Section 307, 34
High Courts28 Jun 1977
Balwant and Others Vs Annasaheb Bapusaheb Patil and Others
Bombay High Court · AIR 1978 Bom 64 : (1978) 80 BOMLR 27
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4Hindu Succession Act, 1956 — Section 16, 5
High Courts24 Jun 1977
Ram Lal Ganpat Rai Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1978) 112 ITR 462
Income Tax Act, 1961 — Section 68
High Courts21 Jun 1977
Gajanan Anandrao Dake and Another Vs Vishwanath Ahilaji Thembekar and Another
Bombay High Court · AIR 1978 Bom 1 : (1978) MhLj 30
Bombay Court Fees Act, 1959 — Article 1, 5, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Court Fees Act, 1870 — Section 7, 7(5)
High Courts21 Jun 1977
Commissioner of Income Tax, Bombay City-III Vs Khorshed M. Mistry and Another
Bombay High Court · (1978) 113 ITR 850
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 45
High Courts17 Jun 1977
Jethmal Dhanji Vs State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 721
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 6, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 42, 6, 8
High Courts17 Jun 1977
Graham Trading Co. (India) Ltd. Vs Commissioner of Income Tax, Bombay City- III
Bombay High Court · (1978) 113 ITR 256
Income Tax (Double Taxation Relief) (United Kingdom) Rules, 1948 — Rule 2Income Tax Act, 1922 — Section 49A
High Courts16 Jun 1977
Keshavji Morarji Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1978) 112 ITR 33
Income Tax Act, 1922 — Section 16(3)
High Courts15 Jun 1977
Dharamsi Morarji Chemical Co. Ltd., Bombay Vs Ambernath Nagarpalika Parishad, Ambernath and another
Bombay High Court · (1978) MhLj 502
Bombay General Clauses Act, 1904 — Section 24Constitution of India, 1950 — Article 226, 226(1), 226(3), 31(1)Essential Commodities Act, 1955 — Section 2(d), 3
High Courts14 Jun 1977Allowed
The State of Maharashtra Vs Hormusji Dinshaw Davierwala
Bombay High Court · (1979) 81 BOMLR 114
Evidence Act, 1872 — Section 51Land Acquisition Act, 1894 — Section 23, 28, 34
High Courts28 Apr 1977Dismissed
Awadhoot Kisan Ambalkar and others Vs State of Maharashtra and others
Bombay High Court · (1977) MhLj 689
Companies Act, 1956 — Section 167, 186Constitution of India, 1950 — Article 226(3), 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 2A, 2A, 3, 33
High Courts28 Apr 1977Dismissed
Kamlabai Malkarjunappa and others Vs State of Maharashtra
Bombay High Court · (1978) MhLj 252
Bombay Motor Vehicles Tax Act, 1958 — Section 15(b), 16(1)(a), 3, 4(1), 4(O)Bombay Police Act, 1951 — Section 161Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Apr 1977Allowed
Malkarjunappa Shivmurthiappa Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 337
Bombay Police Act, 1951 — Section 161Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 141
High Courts28 Apr 1977
Awadhoot and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1978 Bom 28 : (1977) MhLj 689
Bombay Tenancy and Agricultural Lands Act, 1958 — Section 6Companies Act, 1956 — Section 167, 186Constitution of India, 1950 — Article 226, 226(3), 227, 245
High Courts26 Apr 1977Allowed
Bindraban Kanhaiyalal Agarwal Vs Kasturilal Nyhalchand Sodi
Bombay High Court · (1979) 81 BOMLR 110 : (1978) MhLj 561
Bombay City Civil Court Act, 1948 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Section 38, 39
High Courts25 Apr 1977
Shantilal Ambalal Mehta Vs M.A. Rangaswamy
Bombay High Court · (1977) 79 BOMLR 633 : (1977) MhLj 587
Bombay Police Act, 1951 — Section 56, 59Cantonments Act, 1924 — Section 60Civil Procedure Code, 1908 (CPC) — Section 9
High Courts25 Apr 1977Allowed
Balasaheb Anandrao Ghatge Vs Jaimala Shahaji Raje Angre and others
Bombay High Court · (1977) MhLj 777
Hindu Succession Act, 1956 — Section 15