High Courts12 Oct 1979
Commissioner of Income Tax (Central) Vs Piramal Spinning and Weaving Mills Ltd.
Bombay High Court · (1980) 124 ITR 408
Income Tax Act, 1961 — Section 256(2), 35B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,949 of 3,665
High Courts11 Oct 1979
Yesho Nathu Mahajan and Another Vs The State of Maharashtra and Others
Bombay High Court · AIR 1980 Bom 221
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts09 Oct 1979
Commissioner of Income Tax, Bombay City-iv Vs Excel Industries Ltd.
Bombay High Court · (1980) 14 CTR 44 : (1980) 122 ITR 995 : (1979) 4 TAXMAN 89
Income Tax Act, 1961 — Section 256(2)
High Courts09 Oct 1979
Vijay Ramchandra Bhuwania Vs Collector of Customs
Bombay High Court · (1989) 42 ELT 396
Central Excise Rules, 1944 — Rule 174
High Courts05 Oct 1979
Abdul Jaffar Abdul Sattar Vs Union of India (UOI) and Others
Bombay High Court · (1983) ECR 639
Constitution of India, 1950 — Article 226
High Courts05 Oct 1979
Balkrishna Tukaram Shikhare Vs Madhukar Ramchandra Pawar
Bombay High Court · (1979) 10 BOM CK 0005
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70B, 74Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 322
High Courts04 Oct 1979
Bhagwan since deceased by his heirs Vs Babanrao Kasar and Another
Bombay High Court · (1979) 10 BOM CK 0009
High Courts04 Oct 1979
Ramchandra Shewchandray and Sons Pvt. Ltd. and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (1979) 10 BOM CK 0008
Bombay Town Planning Act, 1954 — Section 51
High Courts03 Oct 1979
Nandkuwarbai M. Patil Vs P.N. Shahane and Others
Bombay High Court · (1979) 10 BOM CK 0015
High Courts03 Oct 1979Dismissed
Union of India (UOI) and Another Vs Kanti Oil Mills
Bombay High Court · (1979) 10 BOM CK 0014
Foreign Exchange Regulation Act, 1947 — Section 5(1)
High Courts02 Oct 1979
Ramchand Bhojraj Vs Ex Parte: Ramchand Hoodraj
Bombay High Court · AIR 1980 Bom 130
Maharashtra Debt Relief Act, 1975 — Section 2(O), 4
High Courts02 Oct 1979Dismissed
Vinayak Ramchandra Chatre and others Vs Pandurang Ganaji Khatkar and another
Bombay High Court · (1980) MhLj 365
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 36, 38
High Courts28 Sept 1979
Doma and Another Vs The State of Maharashtra
Bombay High Court · (1981) CriLJ 653
Penal Code, 1860 (IPC) — Section 161, 21(8), 34
High Courts27 Sept 1979
Controller of Estate Duty, Bombay City-I Vs General Manager, Bank of India
Bombay High Court · (1980) 18 CTR 187 : (1981) 131 ITR 626
Estate Duty Act, 1953 — Section 10
High Courts26 Sept 1979
Ramnath Nandlal Dhoot and Co. and Another Vs B.R. Shroti and Others
Bombay High Court · AIR 1980 Bom 387
Bombay High Court (Original Side) Rules, 1980 — Rule 174Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 2(1)
High Courts24 Sept 1979Dismissed
Ashokgir Rajangir Gosawi and others Vs Shankarrao Jairam Ghose and another
Bombay High Court · (1980) MhLj 816
Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 20, 21
High Courts24 Sept 1979
Harbansingh Kripalsingh Vs M.K. Chakarborty and Another
Bombay High Court · (1979) 09 BOM CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 379(1), 379(2), 482Customs Act, 1962 — Section 108, 135(1)
High Courts24 Sept 1979Allowed
Mehendra Kumar Kakani Vs State of Maharashtra
Bombay High Court · (1979) 09 BOM CK 0017
Evidence Act, 1872 — Section 63Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 4, 4(2)
High Courts21 Sept 1979Allowed
Govind Krishna Jadhav Vs State of Maharashtra
Bombay High Court · (1980) 82 BOMLR 173 : (1980) MhLj 72
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Sept 1979
Controller of Estate Duty, Pune Vs R.G. Deshmukh
Bombay High Court · (1980) 124 ITR 273 : (1980) 3 TAXMAN 260
Estate Duty Act, 1953 — Section 24