High Courts07 Dec 1978
In Re: Harshadrai alias Bhikubhai C. Desai and others
Bombay High Court · (1979) MhLj 332
Bombay Court Fees Act, 1959 — Section 29Succession Act, 1925 — Section 336
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,967 of 3,665
High Courts06 Dec 1978
Amritsingh Sardarsingh Suri and Others Vs Khandrao Pandurang Aryamane and Another
Bombay High Court · (1978) 12 BOM CK 0018
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts06 Dec 1978
Madhavdas Dwarkadas and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (1978) 12 BOM CK 0017
Bombay Municipal Corporation Act, 1888 — Section 329(2), 489, 499, 503
High Courts01 Dec 1978
Ramkrishan Kulwantrai Vs Commissioner of Sales Tax
Bombay High Court · (1979) 44 STC 117
Bombay Sales Tax Act, 1959 — Section 12A, 12A(4), 21, 21(2), 21(4)Central Sales Tax Act, 1956 — Section 10, 11, 13, 2, 3
High Courts01 Dec 1978
Rajab Mahal Co-operative Housing Society Ltd. Vs State of Maharashtra and Others
Bombay High Court · AIR 1980 Bom 358
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 27Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 7Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)
High Courts30 Nov 1978
Bharatiya Engineering Corporation P. Ltd. Vs R.G. Deshpande, Addl. Commissioner of Income Tax, Bombay City-II and Others
Bombay High Court · (1979) 11 CTR 293 : (1981) 130 ITR 442 : (1979) 1 TAXMAN 441(1)
Income Tax Act, 1961 — Section 264
High Courts30 Nov 1978Dismissed
Kamalakant Sadashiv Satpute Vs Madhav Dhondo Alwani and Another
Bombay High Court · AIR 1979 Bom 291
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1)Constitution of India, 1950 — Article 227
High Courts29 Nov 1978Dismissed
Balwantrao Anandrao Raut Vs Molharrao Rajam Desai and Others
Bombay High Court · (1978) 11 BOM CK 0019
Penal Code, 1860 (IPC) — Section 403, 409
High Courts28 Nov 1978
Commissioner of Sales Tax Vs Chandrakant Keshav Wadke
Bombay High Court · (1979) 43 STC 103
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts28 Nov 1978Allowed
Sharad Sadashiv Muley Vs State of Maharashtra
Bombay High Court · (1978) 11 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 154, 401Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 381
High Courts27 Nov 1978
Vegoils (P) Limited Vs N.G. Chitale and Others
Bombay High Court · (1979) 2 LLJ 313
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 3
High Courts27 Nov 1978
The Trustees of the Port of Bombay Vs P.D. Karandikar, Sales Tax Officer, A Ward, Unit III, Bombay and Another
Bombay High Court · (1979) 44 STC 102
Bombay Sales Tax Act, 1959 — Section 2, 22, 3, 37, 37(1)
High Courts27 Nov 1978Allowed
Jana Handloom Weaving Factory and Furniture Suppliers and Others Vs Laxmi Handloom Factory and Others
Bombay High Court · (1980) 82 BOMLR 277 : (1979) MhLj 577
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94
High Courts26 Nov 1978
Techni-glass Limited Vs Union of India and Others
Bombay High Court · (1990) 29 ECR 539 : (1981) 8 ELT 147
High Courts23 Nov 1978
Gordhandas Desai P. Ltd. Vs V.B. Kulkarni, Income Tax Officer and Others
Bombay High Court · (1981) 129 ITR 495 : (1979) 1 TAXMAN 126
Income Tax Act, 1922 — Section 35
High Courts23 Nov 1978Dismissed
Chhatrapati Charitable Devasthan Trust Vs Parisa Appa Bhoska and Others
Bombay High Court · AIR 1979 Bom 218 : (1980) 82 BOMLR 243 : (1979) MhLj 163
Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 20, 21Bombay Public Trusts Rules, 1951 — Rule 8Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32R, 88
High Courts21 Nov 1978
Commissioner of Sales Tax Vs Ramkrishna Kulwantrai
Bombay High Court · (1979) 43 STC 137
Bombay Sales Tax Act, 1959 — Section 38, 55, 55(4), 60, 61(1)
High Courts21 Nov 1978
Shamrao D. Gosavi Vs Bhau M. Busane
Bombay High Court · (1978) 11 BOM CK 0007
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 33B, 33B(5), 33C(1)
High Courts18 Nov 1978
Commissioner of Agricultural Income Tax Vs Phalton Sugar Works Ltd.
Bombay High Court · (1980) 121 ITR 920
Income Tax Act, 1961 — Section 43, 43(6)Maharashtra Agricultural Income Tax Act, 1962 — Section 2, 2(1), 2(15), 2(16), 3Maharashtra Agricultural Income Tax Rules, 1962 — Rule 3, 5
High Courts17 Nov 1978Dismissed
State of Maharashtra Vs Puranchand Giriraj and Co. and Others
Bombay High Court · (1978) 11 BOM CK 0021
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 2