High Courts12 Sept 1979
Kirloskar Cummins Limited Vs Union of India
Bombay High Court · (1980) CENCUS 21
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 12(1), 160, 20Sea Customs Act, 1878 — Section 23
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 5 of 21
High Courts12 Sept 1979Allowed
Dhondba Raoji Jadhao Vs Krishnabai Gopalrao Raje and another
Bombay High Court · (1980) MhLj 466
Transfer of Property Act, 1882 — Section 53A
High Courts12 Sept 1979
Commissioner of Income Tax, Bombay Vs Shirinbai P. Pundole
Bombay High Court · (1981) 129 ITR 448
Income Tax Act, 1961 — Section 2(14), 2(47), 45
High Courts12 Sept 1979
Commissioner of Income Tax, Pune-I Vs Swastik Rubber Products Ltd.
Bombay High Court · (1983) 140 ITR 304
Companies Act, 1956 — Section 391, 394(2)Income Tax Act, 1961 — Section 170, 256(2)
High Courts12 Sept 1979Dismissed
Dinkar Sakharam Kulkarni Vs District and Sessions Judge, Akola and others
Bombay High Court · (1980) MhLj 331
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Sept 1979Allowed
Ramkrishna Ajabrao and others Vs Vithal Laxman Vanmali
Bombay High Court · (1979) 09 BOM CK 0033
High Courts11 Sept 1979Allowed
Tulsiram Jagannath Saoji (L. R. of the Original Plaintiff Chhotelal) Vs Maroti Doma Koshe and another
Bombay High Court · (1980) MhLj 205
Bombay Public Trusts Act, 1950 — Section 12, 72Evidence Act, 1872 — Section 13, 17
High Courts11 Sept 1979Allowed
Nanda Renukabai Rajaram Godse Vs State of Maharashtra
Bombay High Court · (1979) 09 BOM CK 0020
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts10 Sept 1979
Rashidkhan Vs Maltibai
Bombay High Court · AIR 1981 Bom 343 : (1980) MhLj 428
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36(2), 38, 38(2), 38(4), 38(7)Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(3), 8, 9
High Courts10 Sept 1979
Raghunath Ambadstrao Vs Kishan Vithoba Kamble and Others
Bombay High Court · (1979) 09 BOM CK 0023
High Courts07 Sept 1979Dismissed
Bank of Maharashtra, Nagpur Vs Deputy Official Liquidator, Nagpur
Bombay High Court · (1980) MhLj 246
Companies Act, 1956 — Section 529Transfer of Property Act, 1882 — Section 6, 8
High Courts06 Sept 1979
Panjabrao Harbaji Kolhe Vs Gaianan Balaji Mane and Others
Bombay High Court · AIR 1980 Bom 396
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Transfer of Property Act, 1882 — Section 105
High Courts06 Sept 1979Dismissed
Commissioner of Income Tax Vs Sandvik Asia Ltd.
Bombay High Court · (1980) 4 TAXMAN 352
Companies (Profits) Surtax Act, 1964 — Section 18, 6(2), 8(b)Income Tax Act, 1922 — Section 34, 34(1)(a)Income Tax Act, 1961 — Section 256(2), 80I
High Courts06 Sept 1979
Ashok Shankar Gholap Vs Krishnarao H. Deshmukh and Another
Bombay High Court · AIR 1980 Bom 224
Representation of the People Act, 1951 — Section 103, 34(1), 81, 81(3), 83
High Courts06 Sept 1979
Commissioner of Income Tax, Poona-i Vs Sandvik Asia Ltd.
Bombay High Court · (1980) 122 ITR 988 : (1979) 4 TAXMAN 352
Income Tax Act, 1961 — Section 256(2)
High Courts06 Sept 1979
Vasantrao Kesheorao Dharangaonkar Vs Leelabai Gajraj Jain
Bombay High Court · AIR 1980 Bom 398
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 115
High Courts05 Sept 1979
Commissioner of Income Tax, Bombay City-II Vs Tata Engineering and Locomotive Co. Ltd.
Bombay High Court · (1981) 131 ITR 19
Income Tax Act, 1961 — Section 256(2), 263, 35B(1)
High Courts05 Sept 1979
Draupadabai (Smt.) Balkrishna and Others Vs Special Land Acquisition Officer (Command Area), Mula Dam Project and Others
Bombay High Court · (1979) 09 BOM CK 0042
Land Acquisition Act, 1894 — Section 4
High Courts05 Sept 1979Dismissed
Janrao Jairamji Vidhale Vs Devidas Deorao Vyavhare and others
Bombay High Court · (1980) MhLj 699
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 19, 29, 31, 32(F)
High Courts05 Sept 1979
Ramchandra Dhondiba Unde Vs Special Land Acquisition Officer (Command Area), Mulla Project and Others
Bombay High Court · (1979) 09 BOM CK 0021
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4, 4(1), 6