High Courts27 Jun 1978
Commissioner of Income Tax, Bombay City-I, Bombay Vs Kamini Kaushal
Bombay High Court · (1978) 115 ITR 694
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 10 of 17
High Courts26 Jun 1978Allowed
Shetkari Sahakari Sakhar Karkhana Limited, Sangli Vs Narhari Balkrishna Tulpule
Bombay High Court · (1979) MhLj 210
Civil Procedure Code, 1908 (CPC) — Section 9Maharashtra Co-operative Societies Act, 1960 — Section 164, 91, 91(1), 91(1)(a), 91(3)Payment of Wages Act, 1936 — Section 15
High Courts26 Jun 1978
Jerama Rubaji Valvi Vs The State of Maharashtra
Bombay High Court · (1979) CriLJ 400
Arms Act, 1959 — Section 25(1)(a)Penal Code, 1860 (IPC) — Section 307
High Courts26 Jun 1978
Basavva (Smt.) Kanangale Vs Mohammad Sultan Watangi
Bombay High Court · (1978) 06 BOM CK 0033
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32(1B), 32A, 32R, 70
High Courts23 Jun 1978
R.M. Shah Vs Bombay Port Trust and Another
Bombay High Court · (1978) 2 LLJ 263
High Courts23 Jun 1978Allowed
Musabhai Vs State of Maharashtra
Bombay High Court · (1978) 06 BOM CK 0046
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts23 Jun 1978
Jacob Harold Aranha and Another Vs Mrs. Vera Aranha and Another
Bombay High Court · (1979) CriLJ 974
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 494
High Courts23 Jun 1978Dismissed
Tulsidas Kilachand and others Vs Bombay Buildings Repairs Reconstruction Board and others
Bombay High Court · (1978) MhLj 877
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 28, 28(1), 7Constitution of India, 1950 — Article 14
High Courts23 Jun 1978
Tulsidas Kilachand and Others Vs The Bombay Buildings Repairs Reconstruction Board and Others
Bombay High Court · AIR 1979 Bom 56 : (1979) 81 BOMLR 368 : (1978) MhLj 877
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 2, 27, 27(1), 27(2), 27(4)Bombay Municipal Corporation Act, 1888 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 7
High Courts23 Jun 1978
Controller of Estate Duty (Central), Bombay Vs Jaisinh Gopaldas
Bombay High Court · (1980) 126 ITR 114
Estate Duty Act, 1953 — Section 10, 44
High Courts22 Jun 1978
Urmila Vs Controller of Estate Duty, Bombay
Bombay High Court · (1979) 9 CTR 81 : (1980) 122 ITR 958
Estate Duty Act, 1953 — Section 2, 2(15), 40, 5, 7
High Courts22 Jun 1978
Laxmanrao Madhavrao Vs State of Maharashtra and Others
Bombay High Court · AIR 1979 Bom 276 : (1979) MhLj 357
Constitution of India, 1950 — Article 14Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 18, 2(11), 2(11A), 2(20)Penal Code, 1860 (IPC) — Section 312, 315
High Courts22 Jun 1978Allowed
Purushottam and Another Vs Nag Vastra Bhandar
Bombay High Court · AIR 1979 Bom 60 : (1979) MhLj 87
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(2), 2(12)
High Courts21 Jun 1978
Controller of Estate Duty, Bombay Vs Fatimabai H. Jamal
Bombay High Court · (1979) 9 CTR 72 : (1979) 117 ITR 979
Estate Duty Act, 1953 — Section 10
High Courts21 Jun 1978
The State of Maharashtra Vs Nizamuddin Hazi Mohamedkasam
Bombay High Court · (1978) 80 BOMLR 407 : (1978) MhLj 775
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 20, 7
High Courts21 Jun 1978
Commissioner of Income Tax, Bombay City-II, Bombay Vs D.S. Bottlewala
Bombay High Court · (1978) 115 ITR 441
Income Tax Act, 1922 — Section 34(1)
High Courts20 Jun 1978
D.K. Mehra Vs N.Y. Fazalbhoy and Others
Bombay High Court · (1978) 06 BOM CK 0045
High Courts20 Jun 1978
Commissioner of Gift-tax, Bombay Vs Ebrahim Haji Usuf Botawala
Bombay High Court · (1980) 122 ITR 62
Gift Tax Act, 1958 — Section 2, 3, 4, 4(1)
High Courts20 Jun 1978
Commissioner of Income Tax, Bombay City-II Vs Industrial Solvents and Chemicals Pvt. Ltd.
Bombay High Court · (1979) 8 CTR 124 : (1979) 119 ITR 608
Income Tax Act, 1961 — Section 28
High Courts19 Jun 1978
Pfizer Employees Union, Bombay Vs Mazdoor Congress, Bombay and Others
Bombay High Court · (1978) 80 BOMLR 735 : (1980) 1 LLJ 65 : (1979) MhLj 571
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 10(1), 10(2), 10(3), 11