High Courts19 Jun 1978Dismissed
Biru Nana Kolekar Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 482
Bombay Prohibition Act, 1949 — Section 13, 24A, 59A, 66, 6A
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 11 of 17
High Courts19 Jun 1978
Ramakant Madhusudan Tipnis Vs Municipal Corporation of Greater Bombay
Bombay High Court · AIR 1978 Bom 382
Bombay Municipal Corporation Act, 1888 — Section 146, 146(2), 147, 154, 155
High Courts17 Jun 1978
Kesheorao Bhiosanji Navale Vs State of Maharashtra
Bombay High Court · (1979) CriLJ 403 : (1979) MhLj 157
Penal Code, 1860 (IPC) — Section 307
High Courts17 Jun 1978
Commissioner of Wealth-tax, Vidarbha Vs Ballarpur Industries Ltd.
Bombay High Court · (1979) 118 ITR 711
Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts17 Jun 1978
Rambhau Laxman Pingale and Another Vs Poona Municipal Corporation and Another
Bombay High Court · (1978) ACJ 463
Bombay Municipal Corporation Act, 1888 — Section 527Bombay Provincial Municipal Corporations Act, 1949 — Section 487Motor Vehicles Act, 1988 — Section 110, 110D
High Courts16 Jun 1978
Commissioner of Income Tax Vs Ballarpur Industries Ltd.
Bombay High Court · (1979) 119 ITR 817
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts16 Jun 1978
Commissioner of Income Tax, Vidarbha and Marathwada Vs Ballarpur Industries Ltd.
Bombay High Court · (1979) 119 ITR 817
Income Tax Act, 1961 — Section 37(1)
High Courts16 Jun 1978
Commissioner of Surtax, Vidarbha and Marathwada Vs Ballarpur Industries Ltd.
Bombay High Court · (1979) 116 ITR 528
Companies (Profits) Surtax Rules, 1964 — Rule 4Income Tax Act, 1961 — Section 10, 11, 80, 80A, 80B
High Courts15 Jun 1978
State of Maharashtra Vs Jawaharlal Shamlal Ujawane
Bombay High Court · (1979) CriLJ 530 : (1979) MhLj 50
Criminal Procedure Code, 1973 (CrPC) — Section 258(2), 484(2)
High Courts15 Jun 1978
Shaikh Gulab Chandu Khatik Vs The State of Maharashtra and Others
Bombay High Court · AIR 1979 Bom 71 : (1979) 81 BOMLR 364 : (1979) MhLj 167
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 256, 36(2), 36(3), 59
High Courts15 Jun 1978
Emil Webber Vs Commissioner of Income Tax, Vidarbha
Bombay High Court · (1978) 114 ITR 515
Income Tax Act, 1961 — Section 14, 17, 2(24), 28
High Courts15 Jun 1978
Ballarpur Paper and Straw Board Mills Ltd. Vs Commissioner of Income Tax, Vidarbha and Marathwada, Nagpur
Bombay High Court · (1979) 118 ITR 613
Income Tax Act, 1961 — Section 254, 263(1)
High Courts14 Jun 1978Dismissed
Sharangdhar Purshottam Kanhere Vs Sitaram Mahadeo Dabholkar
Bombay High Court · (1978) 80 BOMLR 695 : (1979) MhLj 236
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 17A, 17BTransfer of Property Act, 1882 — Section 106, 17C
High Courts13 Jun 1978
Narshibhai Fakirbhai Patel Vs Reserve Bank of India
Bombay High Court · (1979) 1 LLJ 163 : (1978) MhLj 832
Constitution of India, 1950 — Article 131A, 14, 16, 226, 311Reserve Bank of India (Staff) Regulations, 1948 — Regulation 106, 25(2)Reserve Bank of India Act, 1934 — Section 17, 19, 3, 3(1), 3(2)
High Courts13 Jun 1978Dismissed
Tata Hydro Electric Power Supply Co. Ltd. Vs The Municipal Commissioner of Greater Bombay
Bombay High Court · AIR 1979 Bom 10
Bombay Municipal Corporation Act, 1888 — Section 146(2), 217, 3
High Courts12 Jun 1978Dismissed
Asram Maruti Pathe Vs A.A. Adari and Others
Bombay High Court · (1978) 06 BOM CK 0048
High Courts12 Jun 1978
State of Maharashtra Vs Dnyanoba Bhikoba Dagade
Bombay High Court · (1979) CriLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 53
High Courts27 Apr 1978
Nathumal Chandanmal and Co. and another Vs Damodar Prabhat Sharma and others
Bombay High Court · (1979) MhLj 22
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 5(11)Transfer of Property Act, 1882 — Section 106
High Courts27 Apr 1978Dismissed
Balkrishna Bhanudas Chillal Vs Narayanibai Ramkrishna Kukal
Bombay High Court · AIR 1979 Bom 106
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
High Courts26 Apr 1978
Bhiwa Yeshwant Vs Regional Director, E.S.I. Corpn. and others
Bombay High Court · (1978) MhLj 589
Advocates Act, 1961 — Section 32, 45