High Courts07 Feb 1979
Mechanical Packing Industries Pvt. Limited Vs C.L. Nangia and Others
Bombay High Court · (1983) 3 ECR 627 : (1981) 8 ELT 144
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 17 of 21
High Courts07 Feb 1979
Bright Brothers (Pvt.) Ltd. and Company Vs Venkatlal G. Pittie and others
Bombay High Court · (1979) MhLj 894
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(1)(a), 13(1)(b), 13(J)Transfer of Property Act, 1882 — Section 108, 108(o)
High Courts07 Feb 1979Dismissed
The State of Maharashtra Vs Ibrahim Ismailji Nagree
Bombay High Court · (1980) 82 BOMLR 19 : (1979) MhLj 486
Bombay Land Requisition Act, 1948 — Section 6(4)(a)
High Courts06 Feb 1979
Mukundkumari Vs K.V.S. Namoondari, 17Th Ito, D-i Ward, Bombay and Another
Bombay High Court · (1979) 13 CTR 131 : (1979) 118 ITR 433 : (1979) 2 TAXMAN 73
Wealth Tax Act, 1957 — Section 5(1)
High Courts06 Feb 1979Dismissed
Moosa Suleman Memon and Others Vs Hanuman Idol and Others
Bombay High Court · (1979) 02 BOM CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1), Order 23 Rule 1(3)
High Courts05 Feb 1979
Phiroze Temulji Anklesaria Vs H.C. Vashistha and Others
Bombay High Court · AIR 1980 Bom 9
Bombay Land Revenue Code, 1879 — Section 37Cantonments Act, 1924 — Section 3Civil Procedure Code, 1908 (CPC) — Section 92
High Courts05 Feb 1979
Sujanbai Haribhau Kakde and Others Vs Motiram Gopal Saraf and Another
Bombay High Court · AIR 1980 Bom 188 : (1980) MhLj 578
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 125, 125(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 115, 9Representation of the People Act, 1951 — Section 90
High Courts05 Feb 1979
Seksaria Riswan Sugar Factory Ltd. Vs Commissioner of Income Tax
Bombay High Court · (1979) 11 CTR 274 : (1980) 121 ITR 196 : (1979) 2 TAXMAN 65
Income Tax (Amendment) Act, 1961 — Section 28, 29, 30, 31, 32Income Tax Act, 1922 — Section 24(1)
High Courts02 Feb 1979
Extrusion Process Pvt. Ltd. Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1979) 119 ITR 287 : (1979) 2 TAXMAN 64
Income Tax Act, 1922 — Section 10(4A)
High Courts02 Feb 1979Dismissed
Akola Zilla Parishad, Akola Vs Laxman Baluji Manatkar and another
Bombay High Court · (1980) MhLj 675
Limitation Act, 1963 — Section 2
High Courts02 Feb 1979
State of Maharashtra Vs Jayantilal Popatlal Chandrani, etc. etc.
Bombay High Court · (1979) CriLJ 1231 : (1979) MhLj 584
Criminal Procedure Code, 1973 (CrPC) — Section 96Forward Contracts (Regulation) Act, 1952 — Section 22A
High Courts01 Feb 1979
The State of Maharashtra Vs Shantabai and Another
Bombay High Court · AIR 1980 Bom 36 : (1980) 82 BOMLR 29 : (1979) MhLj 673
Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4
High Courts01 Feb 1979Allowed
Smt. Bhanu Athaiya Vs Commander K.D. Kaushal
Bombay High Court · (1980) 82 BOMLR 12
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13AConstitution of India, 1950 — Article 14
High Courts01 Feb 1979
Manjula D. Boral Vs Dilip Jyoti Prakash Boral
Bombay High Court · AIR 1980 Bom 235 : (1979) MhLj 523
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7Guardians and Wards Act, 1890 — Section 7
High Courts01 Feb 1979
Commissioner of Income Tax, Bombay City-1 Vs Gannon Dunkerley and Co. Ltd.
Bombay High Court · (1979) 13 CTR 104 : (1979) 119 ITR 595
Income Tax Act, 1922 — Section 18A(6), 30Income Tax Rules, 1922 — Rule 48(1), 48(5)
High Courts31 Jan 1979
Bhodilal Menghraj and Co. P. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 119 ITR 968 : (1979) 1 TAXMAN 286
Income Tax Act, 1961 — Section 28
High Courts31 Jan 1979
Commissioner of Income Tax, Bombay City-II Vs W.I.A.A. Club Ltd.
Bombay High Court · (1982) 136 ITR 569 : (1979) 2 TAXMAN 57
High Courts31 Jan 1979Dismissed
State of Maharashtra Vs Fakir Mohammad and Others
Bombay High Court · (1979) 01 BOM CK 0014
Penal Code, 1860 (IPC) — Section 34, 379
High Courts31 Jan 1979Dismissed
Shaikh Hamid Vs Dagu Limbhare and Another
Bombay High Court · (1979) 01 BOM CK 0002
Prevention of Food Adulteration Act, 1954 — Section 11(1), 16(1), 16(1A), 2Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 55
High Courts30 Jan 1979Dismissed
Krishnaraj Jamnadas Modi Vs Colaba Land Co-operative Housing Society Ltd. and Another
Bombay High Court · (1979) 81 BOMLR 307 : (1979) MhLj 841
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)