High Courts17 Aug 1978Dismissed
State of Maharashtra Vs Narayan Shrinivas Chepe
Bombay High Court · (1978) 08 BOM CK 0046
Railway Property (Unlawful Possession) Act, 1966 — Section 3
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,971 of 3,665
High Courts17 Aug 1978
Kamlabai Keshav Kagale Vs Keshav Pandharinath Kagale
Bombay High Court · (1978) 08 BOM CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Aug 1978
Commissioner of Gift-tax Vs Premji Trikamji Jobanputra
Bombay High Court · (1982) 133 ITR 317
Gift Tax Act, 1958 — Section 2
High Courts17 Aug 1978
Commissioner of Gift-tax, Bombay City-II Vs Premji Trikamji Jobanputra
Bombay High Court · (1982) 133 ITR 317
Gift Tax Act, 1958 — Section 2
High Courts17 Aug 1978
Controller of Estate Duty, Bombay City-II Vs Ramesh Rajaram Sakhalkar
Bombay High Court · (1979) 118 ITR 846
High Courts17 Aug 1978Allowed
Yusuf Sardar Niyamatulla Momin Vs State of Maharashtra
Bombay High Court · (1978) 08 BOM CK 0016
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 323, 395, 397
High Courts17 Aug 1978
Raman Lal Nagji and Dhirajlal Nagji (Accountable Persons to The Estate of Nagji Raghavji) Vs Controller of Estate Duty
Bombay High Court · (1979) 10 CTR 216 : (1979) 118 ITR 785
Estate Duty Act, 1953 — Section 10
High Courts16 Aug 1978
Standard Batteries Ltd. Vs Casings (India) Pvt. Ltd.
Bombay High Court · (1980) 82 BOMLR 355
Arbitration Act, 1940 — Section 2, 20Civil Procedure Code, 1908 (CPC) — Section 20
High Courts16 Aug 1978Dismissed
Bhaurao Shamrao Bhalme and Others Vs Mahadeo Raghu Yelekar
Bombay High Court · AIR 1979 Bom 208 : (1979) 81 BOMLR 323
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Specific Relief Act, 1877 — Section 22Specific Relief Act, 1963 — Section 12, 12(3), 20, 20(1)
High Courts16 Aug 1978
Sambhaj Koli Vs State of Maharashtra
Bombay High Court · (1979) CriLJ 390 : (1978) MhLj 808
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 246(1)
High Courts11 Aug 1978Dismissed
State of Maharashtra Vs Shamji Premji Shah
Bombay High Court · (1978) 08 BOM CK 0044
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 5A.17.03
High Courts11 Aug 1978Allowed
Corporation of the City of Nagpur Vs Dattatraya Balkrishna Naniwadekar and another
Bombay High Court · (1979) MhLj 31
Bombay Shops And Establishments Act, 1948 — Section 10, 11, 13, 14, 15Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)
High Courts11 Aug 1978
Rambhau Bhagwan Dhore Vs State of Maharashtra
Bombay High Court · (1979) MhLj 603
Criminal Procedure Code, 1973 (CrPC) — Section 40, 40(2)(iii)Evidence Act, 1872 — Section 25Maharashtra Land Revenue Code, 1966 — Section 5, 5, 6, 6, 7
High Courts11 Aug 1978
Commissioner of Gift-tax (Central), Bombay Vs J.N. Marshall
Bombay High Court · (1979) 120 ITR 613 : (1979) 2 TAXMAN 43
Gift Tax Act, 1958 — Section 2, 3
High Courts10 Aug 1978
Ganesh Rangnath Dhadphale Vs The Special Land Acquisition Officer (I)
Bombay High Court · (1979) 81 BOMLR 417 : (1979) MhLj 786
Constitution of India, 1950 — Article 226, 254, 31BLand Acquisition Act, 1894 — Section 11, 12, 16, 23, 31
High Courts10 Aug 1978Partly Allowed
Venkatrao Narayanrao Ambekar Vs The Alma Sugar Mills and Another
Bombay High Court · AIR 1979 Bom 38
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2(1), 46, 6, 6(1), 6(2)Maharashtra Purchase Tax on Sugarcane Act, 1962 — Section 5
High Courts10 Aug 1978Partly Allowed
Mohammad Shafi Vs Shamin Banoo
Bombay High Court · AIR 1979 Bom 156
Bombay High Court Rules — Rule 1, 2, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 10, 11, 11(1), 13, 17
High Courts09 Aug 1978
The Bombay Wollen Mills Pvt. Ltd. Vs M.R. Bastikar
Bombay High Court · (1979) 10 CTR 248
Income Tax Act, 1961 — Section 147
High Courts09 Aug 1978
Mangaldas H. Verma Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1980) 124 ITR 185
Income Tax Act, 1961 — Section 24(1)
High Courts08 Aug 1978
Kothari Auto Part Mfg. (P) Ltd. Vs K.R. Pawar and Others
Bombay High Court · (1979) 1 LLJ 473 : (1979) MhLj 425
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 11(1), 12(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 6