High Courts22 Dec 1978
Tigrania Steel Corporation Vs Union of India
Bombay High Court · (1990) 29 ECR 47 : (1994) 70 ELT 535
Customs Act, 1962 — Section 12, 12(1), 130, 14, 147
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 1 of 17
High Courts21 Dec 1978
Ramnarayan Kisanlal Maniyar (By heir) Vs Waman Tukaram Joshi and Others
Bombay High Court · (1978) 12 BOM CK 0013
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts19 Dec 1978
Commissioner of Sales Tax Vs Famous Cine Laboratories Ltd.
Bombay High Court · (1979) 43 STC 217
Bombay Sales Tax Act, 1959 — Section 2(11), 2(17), 2(28), 52, 52(1)
High Courts18 Dec 1978Dismissed
State of Maharashtra Vs Ranjitbhai Babubhai Suratwalla
Bombay High Court · (1982) 1 BomCR 433
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 47
High Courts16 Dec 1978Dismissed
The B.E.S.T. Workers'' Union Vs P.B. Kerkar
Bombay High Court · (1980) 82 BOMLR 348 : (1979) MhLj 632 : (1978) MhLj 452
Bombay Industrial Relations Act, 1946 — Section 29, 3, 42, 43, 44Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C
High Courts15 Dec 1978
Khushalbhai Hirabhai Patel Vs National General Kamgar Union and Another
Bombay High Court · (1978) 12 BOM CK 0016
Industrial Disputes Act, 1947 — Section 25H
High Courts15 Dec 1978
S. Sukmini Achi and Others Vs Bankimchandra K. Lodaya and Another
Bombay High Court · (1978) 12 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 114, 120B, 14, 407
High Courts15 Dec 1978Dismissed
Sabera Begum and Others Vs G.M. Ansari
Bombay High Court · (1978) 12 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Evidence Act, 1872 — Section 3, 5Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Dec 1978
Commissioner of Sales Tax Vs Bombay Company Pvt. Ltd.
Bombay High Court · (1979) 43 STC 261
Bombay Sales Tax Act, 1959 — Section 21, 21(1), 21(2), 22, 33
High Courts08 Dec 1978
Wazirkhan Sherkhan Vs Proprietor, M/s. Shrikrishna Gyanodaya Cottage Industries, Nagpur
Bombay High Court · (1979) MhLj 325
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28(1), 28(1), 30, 30(1)(b)
High Courts08 Dec 1978
Bombay Fancy Textiles Vs Union of India and Another
Bombay High Court · (1984) 17 ELT 103
Central Excise Rules, 1944 — Rule 96, 96ZH
High Courts08 Dec 1978
Commissioner of Sales Tax Vs Esso Standard Eastern Inc.
Bombay High Court · (1979) 43 STC 144
Bombay Sales Tax Act, 1959 — Section 2(28), 52, 61(1)
High Courts07 Dec 1978Allowed
Natwarlal Pranbhai Thakkar and Others Vs Dwarkadas B. Thakkar and Others
Bombay High Court · (1978) 12 BOM CK 0012
Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 105
High Courts07 Dec 1978
Unichem Laboratories Ltd. Vs The Union of India (UOI) and B.S. Chawla, Collector of Central Excise and Another
Bombay High Court · (1990) 29 ECR 115
High Courts07 Dec 1978
In Re: Harshadrai alias Bhikubhai C. Desai and others
Bombay High Court · (1979) MhLj 332
Bombay Court Fees Act, 1959 — Section 29Succession Act, 1925 — Section 336
High Courts06 Dec 1978
Amritsingh Sardarsingh Suri and Others Vs Khandrao Pandurang Aryamane and Another
Bombay High Court · (1978) 12 BOM CK 0018
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts06 Dec 1978
Madhavdas Dwarkadas and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1978) 12 BOM CK 0017
Bombay Municipal Corporation Act, 1888 — Section 329(2), 489, 499, 503
High Courts01 Dec 1978
Ramkrishan Kulwantrai Vs Commissioner of Sales Tax
Bombay High Court · (1979) 44 STC 117
Bombay Sales Tax Act, 1959 — Section 12A, 12A(4), 21, 21(2), 21(4)Central Sales Tax Act, 1956 — Section 10, 11, 13, 2, 3
High Courts01 Dec 1978
Rajab Mahal Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · AIR 1980 Bom 358
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 27Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 7Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)
High Courts30 Nov 1978
Bharatiya Engineering Corporation P. Ltd. Vs R.G. Deshpande, Addl. Commissioner of Income Tax, Bombay City-II and Others
Bombay High Court · (1979) 11 CTR 293 : (1981) 130 ITR 442 : (1979) 1 TAXMAN 441(1)
Income Tax Act, 1961 — Section 264