High Courts29 Jan 1977
Maniar and Sons Vs The State of Maharashtra
Bombay High Court · (1978) 7 CTR 19 : (1977) 40 STC 562
Bombay Sales Tax Act, 1959 — Section 12, 23, 3(3), 46, 5
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 18 of 19
High Courts28 Jan 1977
Maniar and Sons Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 119
Bombay Sales Tax Act, 1959 — Section 10(2), 12, 61(1)Bombay Sales Tax Rules, 1959 — Rule 40, 42, 45
High Courts25 Jan 1977
Commissioner of Sales Tax Vs Poona Municipal Corporation
Bombay High Court · (1977) 6 CTR 535 : (1977) 40 STC 468
Bombay Sales Tax Act, 1959 — Section 2, 37, 37(1), 37(2), 40
High Courts24 Jan 1977
Commissioner of Sales Tax Vs Polychem Ltd.
Bombay High Court · (1977) 39 STC 315
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts24 Jan 1977
Ramchandra Oil Mills Vs Commissioner of Sales Tax, Bombay
Bombay High Court · (1977) 39 STC 493
Bombay Sales Tax Act, 1959 — Section 33, 61(2)
High Courts24 Jan 1977
Mohit Gajadhar Ahir Vs Inderbali Rangai Ahir and Others
Bombay High Court · AIR 1977 Bom 445
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41
High Courts24 Jan 1977
Ramchandra Oil Mills Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 317
High Courts21 Jan 1977
Commissioner of Sales Tax Vs Devidayal Metal Industries Private Ltd.
Bombay High Court · (1977) 6 CTR 424 : (1978) 41 STC 184
Bombay Sales Tax Act, 1959 — Section 2(28), 52(1), 61(1)
High Courts21 Jan 1977
Commissioner of Sales Tax Vs Devidayal Metal Industries Pvt. Ltd.
Bombay High Court · (1977) 6 CTR 424 : (1978) 41 STC 184
Bombay Sales Tax Act, 1959 — Section 52
High Courts18 Jan 1977
Commissioner of Sales Tax Vs Sultan Shev Co.
Bombay High Court · (1977) 40 STC 583
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)Central Sales Tax Act, 1956 — Section 14, 15
High Courts18 Jan 1977
The Commissioner of Sales Tax Vs Sultan Shev Co.
Bombay High Court · (1977) 6 CTR 385
High Courts18 Jan 1977
Commissioner of Sales Tax Vs Mulla Akbarally Tayabally
Bombay High Court · (1977) 6 CTR 309
Bombay Sales Tax Act, 1953 — Section 14, 15
High Courts12 Jan 1977
Ahamadalli Mahamad Hanif Makandar Vs Rabiya Alias Babijan Hasan Shaikh
Bombay High Court · (1978) 80 BOMLR 238
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127
High Courts12 Jan 1977Dismissed
Shankar Ramaji Atram Vs Chief Conservator of Forest, Govt. of Mah., Poona and others
Bombay High Court · (1977) MhLj 536
Constitution of India, 1950 — Article 226, 311, 311(2), 320(3)(b), 323
High Courts12 Jan 1977
The State of Maharashtra Vs Asaram Mahadu Dwange
Bombay High Court · (1978) CriLJ 1017
High Courts12 Jan 1977
Commissioner of Sales Tax Vs Voltas Ltd.
Bombay High Court · (1977) 39 STC 409
Bombay Sales Tax Act, 1959 — Section 52, 52(1), 61(1)
High Courts12 Jan 1977
Commissioner of Sales Tax Vs National Chikki Mart
Bombay High Court · (1977) 6 CTR 296 : (1977) 39 STC 447
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts12 Jan 1977
Rashid Hassanmiya Khandeshi Vs The Competent Authority and Another
Bombay High Court · (1978) CriLJ 1016
Constitution of India, 1950 — Article 226, 227Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1)
High Courts11 Jan 1977
Shaligram Gangaram Khandelwal Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 423
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6(2)