High Courts23 Feb 1979Dismissed
The Maharashtra State Electricity Board, Bombay Vs Bhausaheb Daulatrao Bhonsale
Bombay High Court · AIR 1979 Bom 280
Electricity Act, 1910 — Section 24
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 15 of 21
High Courts23 Feb 1979Dismissed
The State of Maharashtra Vs Glaxo Laboratories (India) Pvt. Ltd.
Bombay High Court · (1980) 82 BOMLR 46
Central Excises and Salt Act, 1944 — Section 40Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 226, 236, 265, 31
High Courts22 Feb 1979Allowed
Narendra Singh Virdi Vs N.N. Engineer and Others
Bombay High Court · (1979) MhLj 851
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 13(1)
High Courts22 Feb 1979
Shamrao Sampatrao Khanderai Vs State of Maharashtra and Another
Bombay High Court · (1979) CriLJ 1457 : (1979) MhLj 551
Criminal Procedure Code, 1973 (CrPC) — Section 369, 451
High Courts22 Feb 1979
Navnitdas Girdharlal Ramaya Vs Kundalikarao Khanderao Shinde
Bombay High Court · (1981) 83 BOMLR 215 : (1979) MhLj 381
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 477A
High Courts22 Feb 1979
Navnitdas Girdharlal Ramaya Vs Kundalikrao Khanderao Shinde and Others
Bombay High Court · (1979) CriLJ 1242
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts22 Feb 1979
Mohamed Yusuf Ahmed Vs S.D. Pradhan, Secretary to the Government of Maharashtra, Home Department and Others
Bombay High Court · (1980) 82 BOMLR 32 : (1980) CriLJ 126
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 8, 8(1), 8(3)Constitution of India, 1950 — Article 22, 22(5)
High Courts22 Feb 1979
Elora Construction Company Vs The Municipal Corporation of Gr. Bombay and Others
Bombay High Court · AIR 1980 Bom 162
Bombay Municipal Corporation Act, 1888 — Section 114, 154, 156, 200, 217Constitution of India, 1950 — Article 19, 19(1), 19(5), 265, 31Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts21 Feb 1979
A.N. Kulkarni Vs Poona Cantonment Board
Bombay High Court · (1981) 43 FLR 22 : (1979) 2 LLJ 336
Industrial Disputes Act, 1947 — Section 33(2)Minimum Wages Act, 1948 — Section 12(1), 13(1), 14, 2, 20Payment of Wages Act, 1936 — Section 15
High Courts21 Feb 1979
Smt. Kusumben D. Mahadevia V. N. C. Upadhya and Others Kusumben D. Mahadevia Vs Commissioner of Wealth-tax, Bombay City-I
Bombay High Court · (1980) 14 CTR 20 : (1980) 124 ITR 799 : (1979) 2 TAXMAN 225
Income Tax Act, 1961 — Section 24, 24(6)Wealth Tax Act, 1957 — Section 12A, 27, 3 , 46, 46(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Feb 1979Allowed
Madhavrao Devrao Poul Vs Vasantrao Narayanrao Devkar and Others
Bombay High Court · AIR 1979 Bom 288 : (1980) 82 BOMLR 66 : (1979) MhLj 297
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 14, 26, 27, 27(1), 27(2)
High Courts19 Feb 1979
Mafatlal Gagalbhai and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 13 CTR 236 : (1980) 122 ITR 382 : (1979) 2 TAXMAN 256
Income Tax Act, 1961 — Section 99(1)
High Courts16 Feb 1979Allowed
Qazi Abdul Quddus Qazi Abdul Rahim Vs Qazi Ghaziuddin and others
Bombay High Court · (1979) MhLj 431
Limitation Act, 1908 — Article 181
High Courts15 Feb 1979
In Re: Indirabai Govindrao Kulkarni and others
Bombay High Court · (1979) MhLj 511
Bombay Court Fees Act, 1959 — Section 28, 49Court Fees Act, 1870 — Section 19H, 19H(8)
High Courts14 Feb 1979
Commissioner of Income Tax, Bombay City-I Vs Tata Engineering and Locomotive Co. Pvt. Ltd.
Bombay High Court · (1979) 13 CTR 209 : (1980) 123 ITR 538 : (1979) 2 TAXMAN 149
Income Tax Act, 1961 — Section 37(1)
High Courts14 Feb 1979
Commissioner of Income Tax, Bombay City-I Vs S.G. Patwardhan
Bombay High Court · (1980) 121 ITR 719 : (1980) 3 TAXMAN 581
Income Tax Act, 1922 — Section 66(1)
High Courts14 Feb 1979
Devidayal Metal Industries Vs The Municipal Corporation for Greater Bombay and Another
Bombay High Court · AIR 1980 Bom 154
Bombay Municipal Corporation Act, 1888 — Section 527Constitution of India, 1950 — Article 19(1)Electric Lighting (Clauses) Act, 1899 — Section 118
High Courts13 Feb 1979
Commissioner of Income Tax, Bombay City-i Vs Tata Mills Ltd.
Bombay High Court · (1979) 118 ITR 496 : (1979) 1 TAXMAN 289
Income Tax Act, 1961 — Section 32, 33
High Courts13 Feb 1979
Pandharinath Sakharam Chavan Vs Bhagwan Ramu Kate and Others
Bombay High Court · AIR 1980 Bom 203 : (1980) 82 BOMLR 341 : (1979) MhLj 337
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 29(1), 29(2), 32, 32Limitation Act, 1908 — Section 28Limitation Act, 1963 — Section 27
High Courts13 Feb 1979
Commissioner of Income Tax, Bombay City-I Vs Sterling Investment Corporation Ltd.
Bombay High Court · (1979) 12 CTR 263 : (1980) 123 ITR 441 : (1979) 1 TAXMAN 396
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 2(14)