COURT ARCHIVE

Bombay High Court judgments, 1977

364 judgments · page 8 of 19

High Courts09 Sept 1977

The Municipal Corporation of Greater Bombay Vs Bhagwandas Dwarkadas and Another

Bombay High Court · AIR 1978 Bom 271 : (1978) 80 BOMLR 193 : (1978) MhLj 43

Bombay Municipal Corporation Act, 1888 — Section 329(2), 354, 489, 491, 503Presidency Small Cause Courts Act, 1882 — Section 38

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High Courts08 Sept 1977

Commissioner of Income Tax, Bombay City-III, Bombay Vs Tribhuvandas G. Patel

Bombay High Court · (1978) 115 ITR 95

Income Tax Act, 1961 — Section 2(47), 45

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High Courts07 Sept 1977Allowed

Mohanlal Gokulchandji Vs Khimraj Bhagaji

Bombay High Court · (1978) MhLj 611

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 12, 12(1), 12(3)(a), 12(3)(b)Constitution of India, 1950 — Article 227

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High Courts07 Sept 1977

Vistari Narayan Shebe Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 891 : (1978) MhLj 244

Penal Code, 1860 (IPC) — Section 302, 326

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High Courts07 Sept 1977Dismissed

Kachrulal Hiralal Dhoot Vs The Gurudwara Board Nanded and Others

Bombay High Court · AIR 1979 Bom 31 : (1979) 81 BOMLR 146

Easements Act, 1882 — Section 60Land Acquisition Act, 1894 — Section 3, 30, 9

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High Courts05 Sept 1977

Baswantrao Appaji Choudhari Vs Commissioner, Nagpur Division, Nagpur and Another

Bombay High Court · AIR 1978 Bom 167 : (1978) 80 BOMLR 575 : (1977) MhLj 834

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 15, 16, 17, 18

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High Courts05 Sept 1977Dismissed

Baswantrao Appaji Choudhari Vs Commissioner, Nagpur Division and another

Bombay High Court · (1977) MhLj 834

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 13(3), 16, 17, 17

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High Courts01 Sept 1977

The Phaltan Sugar Works Ltd. Vs Mansingrao Dhondiram Kadam and Another

Bombay High Court · (1977) CriLJ 2021

Criminal Procedure Code, 1973 (CrPC) — Section 199(1)

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High Courts01 Sept 1977

Maruti Sakharam Aher Vs The State of Maharashtra

Bombay High Court · (1978) CriLJ 67

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High Courts01 Sept 1977

Rajnikant Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another Harish Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another Pravinchandra Ratilal Shah Vs Deccan Farms and Distilleries Ltd. (in Liquidation) and Another

Bombay High Court · (1978) 48 CompCas 322

Companies Act, 1956 — Section 155

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High Courts31 Aug 1977

The State of Maharashtra Vs Laxmichand Varhomal Chugani

Bombay High Court · (1978) CriLJ 845

Criminal Procedure Code, 1973 (CrPC) — Section 390, 83Customs Act, 1962 — Section 135A

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High Courts29 Aug 1977

The State of Maharashtra Vs Jesti Dosa

Bombay High Court · (1977) 79 BOMLR 580 : (1978) MhLj 157

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High Courts29 Aug 1977

Mangilal Jawanmal and Others Vs The Special Land Acquisition Officer (I), Thana

Bombay High Court · AIR 1978 Bom 325 : (1978) 80 BOMLR 46

Bombay Court Fees Act, 1959 — Article 1, 15Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition Act, 1894 — Section 11, 12, 12(1), 12(2), 12A

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High Courts29 Aug 1977

Saraswatibai Dattatraya Mannur (Smt.) Vs Dattatraya Bhimrao Mannur and Another

Bombay High Court · (1977) 08 BOM CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts26 Aug 1977Allowed

Indrasen Uttamrao Deshmukh Vs Sadashivrao Sambhajirao Arwade and others

Bombay High Court · (1978) MhLj 565

Arbitration Act, 1940 — Section 14(2), 17, 30, 33, 44

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High Courts25 Aug 1977Allowed

Indrasen Uttamrao Deshmukh Vs Sadashivrao Sambhajorao Arwade

Bombay High Court · (1978) 80 BOMLR 343 : (1978) MhLj 565

Arbitration Act, 1940 — Section 14, 17, 30, 33, 44

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High Courts25 Aug 1977Allowed

Sharadchandra Chandrashekhar Satbhai Vs Indubai Sharad Satbhai

Bombay High Court · (1978) 80 BOMLR 69 : (1978) MhLj 123

Civil Procedure Code, 1908 (CPC) — Section 125Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts25 Aug 1977Dismissed

Vithalrao Madhaorao Walke Vs Gulabrao Baliraji Barai and another

Bombay High Court · (1977) MhLj 862

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203Penal Code, 1860 (IPC) — Section 120B, 323, 341, 348, 420

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High Courts24 Aug 1977Allowed

Bhupendra Nandlal Shah Vs State of Mah. and Detective Inspector, Crime Branch, C.I.D., Nagpur

Bombay High Court · (1978) MhLj 138

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173

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High Courts24 Aug 1977Allowed

Bhupendra Nanlal Shah Vs The State

Bombay High Court · (1978) 80 BOMLR 154 : (1978) MhLj 138

Criminal Procedure Code, 1973 (CrPC) — Section 167, 173

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