High Courts04 Mar 1977
Dr. Baburao Patel Vs Bal Thackeray and Another
Bombay High Court · (1977) CriLJ 1637
Evidence Act, 1872 — Section 146Penal Code, 1860 (IPC) — Section 504, 506
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 17 of 19
High Courts03 Mar 1977
Adarsh Toddy Kamgar Sahakari, Sanstha, Nagpur and Others Vs State of Maharashtra and Others
Bombay High Court · (1977) CriLJ 1809 : (1977) MhLj 508
High Courts01 Mar 1977
Mohammad Sabir Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 825 : (1977) MhLj 338
Criminal Procedure Code, 1973 (CrPC) — Section 399Penal Code, 1860 (IPC) — Section 279
High Courts01 Mar 1977
Arun and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 1168
Criminal Procedure Code, 1973 (CrPC) — Section 232, 407
High Courts28 Feb 1977
In Re: Report By Deputy Registrar High Court, Appellate Side Seeking Directions
Bombay High Court · (1978) MhLj 689
Civil Procedure Code, 1908 (CPC) — Section 48Criminal Procedure Code, 1973 (CrPC) — Section 357, 386, 401, 421, 484(2)General Clauses Act, 1897 — Section 25
High Courts28 Feb 1977
M. Pushpanathen Marimuthu Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 142
Civil Procedure Code, 1908 (CPC) — Section 48Criminal Procedure Code, 1973 (CrPC) — Section 357, 401, 421, 484General Clauses Act, 1897 — Section 25
High Courts25 Feb 1977
M. Framrose and Company Vs The State of Maharashtra
Bombay High Court · (1977) 40 STC 36
Bombay Sales Tax Act, 1959 — Section 2, 2(36), 61(1)Central Sales Tax Act, 1956 — Section 8A
High Courts25 Feb 1977
Commissioner of Income Tax, Bombay City-III Vs Home Industries and Co.
Bombay High Court · (1977) 107 ITR 609
Income Tax Act, 1922 — Section 12B, 12B(1), 12B(2)Income Tax Act, 1961 — Section 14, 45, 46, 47, 48
High Courts24 Feb 1977
L.C. Randhir Vs Girdharilal and Another
Bombay High Court · (1978) CriLJ 879
Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Feb 1977
Sentinel Rolling Shutters and Engineering Co. Pvt. Ltd. Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 541 : (1977) 39 STC 504
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts18 Feb 1977
S.K. Manekia Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 505 : (1977) 39 STC 426
Bombay Sales Tax Act, 1959 — Section 14, 14(3), 15, 15(1), 34
High Courts18 Feb 1977
S.K. Manekla Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 505 : (1977) 39 STC 426
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 2, 47Bombay Sales Tax Act, 1953 — Section 15(1), 43, 45(2)
High Courts18 Feb 1977Allowed
Manik Parwati Dhavale Vs Sonabai Alias Kanta Manik Dhawale
Bombay High Court · (1978) 80 BOMLR 391
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Feb 1977
Manik Dhavale Vs Sonabai and Another
Bombay High Court · (1977) CriLJ 1642
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts16 Feb 1977Dismissed
Prabhakar Ramchandra Bhave Vs State of Maharashtra and others
Bombay High Court · (1977) MhLj 269
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 226(3)
High Courts16 Feb 1977
Bowen Press Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 52 : (1977) 39 STC 367
Bombay Sales Tax Act, 1959 — Section 12, 25, 61(1)Bombay Sales Tax Rules, 1959 — Rule 13Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5
High Courts08 Feb 1977Allowed
Shantabai Prabhakar Kothale Vs Prabhakar Atmaram Kothale
Bombay High Court · (1977) MhLj 453
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(IA), 23(1), 24
High Courts07 Feb 1977
Uttam Rajaram Bhil and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 935
Penal Code, 1860 (IPC) — Section 323, 342, 395
High Courts07 Feb 1977Dismissed
J.M. Jain Vs Ghamandiram K. Gowani
Bombay High Court · (1979) 81 BOMLR 64
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 3Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 135
High Courts04 Feb 1977
Dhausubi Mohamed Pasha Saheb Vs Shahjahan Mustaqe Dhole (Smt.)
Bombay High Court · (1977) 02 BOM CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 11(5), 29(1), 29(2), 29(3)Civil Procedure Code, 1908 (CPC) — Section 115, 29