High Courts30 Mar 1977
Narsingrao Gangaram Pimpale Vs The State of Maharashta
Bombay High Court · (1978) CriLJ 711
Arms Act, 1959 — Section 25(1)(a)Bombay Police Act, 1951 — Section 161
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 15 of 19
High Courts30 Mar 1977
Chandrakant Laxman Barate and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 235Probation of Offenders Act, 1958 — Section 4
High Courts29 Mar 1977
Mumtaz Begum Vs Assistant Commissioner of Police and Another
Bombay High Court · (1978) CriLJ 719
Constitution of India, 1950 — Article 226
High Courts28 Mar 1977
Oriental Products and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 722
Criminal Procedure Code, 1973 (CrPC) — Section 482Trade and Merchandise Marks Act, 1958 — Section 84, 85
High Courts28 Mar 1977
The State of Maharashtra Vs Aherbhai Abdeally Khinkhadwala and Another
Bombay High Court · (1978) CriLJ 820
Penal Code, 1860 (IPC) — Section 95
High Courts28 Mar 1977
Empire Dyeing and Manufacturing Company Limited Vs The State of Maharashtra
Bombay High Court · (1977) 40 STC 1
Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 10, 10A, 2, 6, 7
High Courts28 Mar 1977
Empire Dyeing and Manufacturing Co. Ltd. Vs State of Maharashtra
Bombay High Court · (1977) 6 CTR 706
Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax Act, 1956 — Section 10A, 8(3), 9(2)
High Courts25 Mar 1977
Limba and Others Vs Manikrao and Others
Bombay High Court · AIR 1978 Bom 83 : (1978) MhLj 490
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, Order 21 Rule 58Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Succession Act, 1956 — Section 14, 14(1), 6, 8
High Courts24 Mar 1977
Electric Construction and Equipment Co. Ltd. Vs State of Maharashtra
Bombay High Court · (1977) 03 BOM CK 0014
Bombay Sales Tax Act, 1959 — Section 2, 31, 37, 38, 46(2)
High Courts24 Mar 1977
Pragji Mulji and Co. Vs State of Maharashtra
Bombay High Court · (1977) 6 CTR 615
High Courts23 Mar 1977
Balshiram Rambhau Awate Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 821
Penal Code, 1860 (IPC) — Section 307
High Courts23 Mar 1977Allowed
Vikram Yeshwanta and others Vs Eknath Trimbak Gadekar and others
Bombay High Court · (1977) MhLj 520
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 4B, 88BSpecific Relief Act, 1963 — Section 9
High Courts23 Mar 1977
Mahalakshmi Glass Works Pvt. Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1977) 40 STC 488
Bombay Sales Tax Act, 1959 — Section 18, 2(32), 37, 37(1), 37(2)
High Courts23 Mar 1977
Vikram Yeshwanta and Others Vs Eknath Trimbak Gadekar and Others
Bombay High Court · AIR 1978 Bom 71 : (1977) MhLj 520
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 10, 120, 124, 125, 129Bombay Tenancy and Agricultural Lands (Vidarbha Region) Rules, 1959 — Rule 11Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B
High Courts23 Mar 1977
Mahalakshmi Glass Works (P) Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 750
Bombay Sales Tax Act, 1959 — Section 37, 38(6), 46, 46(2), 52Mysore Sales Tax Act, 1957 — Section 18, 18(1), 18(2)
High Courts23 Mar 1977
Commissioner of Sales Tax Vs Rowe and Rowe
Bombay High Court · (1977) 6 CTR 560
Bombay Sales Tax Act, 1959 — Section 19, 19(1), 77, 78
High Courts22 Mar 1977
Controller of Estate Duty, Bombay City, Bombay Vs Kantilal Nemchand
Bombay High Court · (1978) 115 ITR 89
Estate Duty Act, 1953 — Section 10
High Courts22 Mar 1977
Sampat Chimaji Dige Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 823
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 380
High Courts22 Mar 1977
Union Sales Corporation Vs State of Maharashtra
Bombay High Court · (1977) 6 CTR 550 : (1977) 39 STC 452
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts21 Mar 1977Allowed
The Municipal Corporation Vs Smt. Sulochanabai Sadashiv Joil
Bombay High Court · (1979) 81 BOMLR 82 : (1978) MhLj 199
Employees Compensation Act, 1923 — Section 2, 3