High Courts07 Mar 1978
Co-operative Typewriter Services Ltd. Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1979) 118 ITR 512
Income Tax Act, 1961 — Section 81
COURT ARCHIVE
Bombay High Court judgments, 1978
321 judgments · page 15 of 17
High Courts07 Mar 1978Dismissed
Dinesh Gijubhai Mehta Vs Usha Dinesh Mehta
Bombay High Court · AIR 1979 Bom 173 : (1978) 80 BOMLR 298 : (1979) MhLj 367
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Divorce Act, 1869 — Section 36
High Courts07 Mar 1978
Commissioner of Income Tax, Bombay City-I Vs Alcock Ashdown and Co. Ltd.
Bombay High Court · (1979) 8 CTR 223 : (1979) 119 ITR 164
Income Tax Act, 1922 — Section 15Income Tax Act, 1961 — Section 80J, 84
High Courts04 Mar 1978Dismissed
Taherali Mulla Ibrahim Bohri Vs Municipal Council, Akola
Bombay High Court · (1978) MhLj 359
Bombay Sales Tax Act, 1959 — Section 20, 21, 22, 23, 3Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 226
High Courts03 Mar 1978
Commissioner of Income Tax, Bombay City Vs Arjan Khimji and Co.
Bombay High Court · (1979) 9 CTR 263 : (1980) 121 ITR 421 : (1979) 1 TAXMAN 550
Income Tax Act, 1961 — Section 10, 43(5), 5
High Courts02 Mar 1978
C.A. Gulanikar, Income Tax Officer Vs Ramnarain Sons Private Ltd.
Bombay High Court · (1979) 9 CTR 74 : (1979) 119 ITR 83 : (1979) 1 TAXMAN 436
Income Tax Act, 1961 — Section 148, 153(3)
High Courts01 Mar 1978Allowed
Madhukar Yeshwant Patankar and others Vs Savlaram Gotiram and others
Bombay High Court · (1978) MhLj 844
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32, 32(1B), 34
High Courts01 Mar 1978Allowed
Madhukar Yeshwant Patankar and Others Vs Savleram Gotiram Teli and Others
Bombay High Court · AIR 1979 Bom 117 : (1978) 80 BOMLR 529 : (1978) MhLj 844
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32(1B), 32A, 32B
High Courts01 Mar 1978Dismissed
Subhan Bi Sheikh Noor and another Vs Abdul Samad Haji Abdul Raheman and others
Bombay High Court · (1978) MhLj 519
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts28 Feb 1978Dismissed
The State of Maharashtra Vs Kisan Rupaji Ghatal
Bombay High Court · (1978) 80 BOMLR 93 : (1978) MhLj 618
Forest Act, 1927 — Section 26, 62, 63, 68, 82
High Courts28 Feb 1978Dismissed
Shantinath S. Ghongade Vs Rajmal Uttamchand Gugale
Bombay High Court · AIR 1979 Bom 269 : (1978) 80 BOMLR 671 : (1979) MhLj 229
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25, 25(1), 25(2), 5(3)Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 107, 108
High Courts27 Feb 1978
Anwarbeg Lalbeg and Others Vs Sukdeo Nathu Mali
Bombay High Court · (1978) 02 BOM CK 0030
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(3), 32F, 32F(1), 32G
High Courts27 Feb 1978
Anandrao Tohluji Bagade Vs Namdeorao Lalwanji Sontakkey
Bombay High Court · (1978) 80 BOMLR 462 : (1978) MhLj 371
Constitution of India, 1950 — Article 226, 227, 341, 342
High Courts27 Feb 1978
Kishorilal Maikulal Jais Vs The Nagpur Electric Light and Power Co. Ltd.
Bombay High Court · AIR 1978 Bom 341 : (1978) MhLj 522
Limitation Act, 1963 — Article 113, 14
High Courts27 Feb 1978
Bhaskarrao Jageshwarrao Buty and Others Vs Saru Jadhaorao Tumble and Others
Bombay High Court · AIR 1978 Bom 322 : (1978) MhLj 528
Bombay Money Lenders Act, 1946 — Section 2(9), 21Contract Act, 1872 — Section 23, 65
High Courts24 Feb 1978Allowed
Jaya Sheena Shetty Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 276 : (1978) MhLj 675
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 6, 7
High Courts21 Feb 1978
Madhavrao Sitaram Kohali and Others Vs The State of Maharashtra
Bombay High Court · AIR 1978 Bom 344 : (1978) MhLj 379
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 226
High Courts18 Feb 1978
Maman Chand Ratilal Agarwal Vs Jaysingh Jairam Tyagi
Bombay High Court · (1978) 80 BOMLR 349
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 1, 3, 3(4)Land Acquisition Act, 1894 — Section 4, 6
High Courts17 Feb 1978Dismissed
Ramkrishna Balaji Kirnapure and others Vs D.S. Patil and Another
Bombay High Court · (1978) MhLj 532
Land Acquisition Act, 1894 — Section 11, 12, 12(2), 17, 18
High Courts17 Feb 1978
State of Maharashtra Vs Gulabsingh and Others
Bombay High Court · AIR 1978 Bom 367
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 307, 323, 326, 34Probation of Offenders Act, 1958 — Section 4