High Courts16 Jun 1978
Commissioner of Surtax, Vidarbha and Marathwada Vs Ballarpur Industries Ltd.
Bombay High Court · (1979) 116 ITR 528
Companies (Profits) Surtax Rules, 1964 — Rule 4Income Tax Act, 1961 — Section 10, 11, 80, 80A, 80B
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,976 of 3,665
High Courts15 Jun 1978
State of Maharashtra Vs Jawaharlal Shamlal Ujawane
Bombay High Court · (1979) CriLJ 530 : (1979) MhLj 50
Criminal Procedure Code, 1973 (CrPC) — Section 258(2), 484(2)
High Courts15 Jun 1978
Shaikh Gulab Chandu Khatik Vs The State of Maharashtra and Others
Bombay High Court · AIR 1979 Bom 71 : (1979) 81 BOMLR 364 : (1979) MhLj 167
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 247, 256, 36(2), 36(3), 59
High Courts15 Jun 1978
Emil Webber Vs Commissioner of Income Tax, Vidarbha
Bombay High Court · (1978) 114 ITR 515
Income Tax Act, 1961 — Section 14, 17, 2(24), 28
High Courts15 Jun 1978
Ballarpur Paper and Straw Board Mills Ltd. Vs Commissioner of Income Tax, Vidarbha and Marathwada, Nagpur
Bombay High Court · (1979) 118 ITR 613
Income Tax Act, 1961 — Section 254, 263(1)
High Courts14 Jun 1978Dismissed
Sharangdhar Purshottam Kanhere Vs Sitaram Mahadeo Dabholkar
Bombay High Court · (1978) 80 BOMLR 695 : (1979) MhLj 236
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 17A, 17BTransfer of Property Act, 1882 — Section 106, 17C
High Courts13 Jun 1978
Narshibhai Fakirbhai Patel Vs Reserve Bank of India
Bombay High Court · (1979) 1 LLJ 163 : (1978) MhLj 832
Constitution of India, 1950 — Article 131A, 14, 16, 226, 311Reserve Bank of India (Staff) Regulations, 1948 — Regulation 106, 25(2)Reserve Bank of India Act, 1934 — Section 17, 19, 3, 3(1), 3(2)
High Courts13 Jun 1978Dismissed
Tata Hydro Electric Power Supply Co. Ltd. Vs The Municipal Commissioner of Greater Bombay
Bombay High Court · AIR 1979 Bom 10
Bombay Municipal Corporation Act, 1888 — Section 146(2), 217, 3
High Courts12 Jun 1978Dismissed
Asram Maruti Pathe Vs A.A. Adari and Others
Bombay High Court · (1978) 06 BOM CK 0048
High Courts12 Jun 1978
State of Maharashtra Vs Dnyanoba Bhikoba Dagade
Bombay High Court · (1979) CriLJ 277
Criminal Procedure Code, 1973 (CrPC) — Section 53
High Courts27 Apr 1978
Nathumal Chandanmal and Co. and another Vs Damodar Prabhat Sharma and others
Bombay High Court · (1979) MhLj 22
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 5(11)Transfer of Property Act, 1882 — Section 106
High Courts27 Apr 1978Dismissed
Balkrishna Bhanudas Chillal Vs Narayanibai Ramkrishna Kukal
Bombay High Court · AIR 1979 Bom 106
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
High Courts26 Apr 1978
Bhiwa Yeshwant Vs Regional Director, E.S.I. Corpn. and others
Bombay High Court · (1978) MhLj 589
Advocates Act, 1961 — Section 32, 45
High Courts25 Apr 1978
Bhiwa Yeshwant Vs Regional Director, E.S.I. Corp. and Others
Bombay High Court · (1978) 80 BOMLR 361 : (1978) MhLj 589
Advocates Act, 1961 — Section 32, 45Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts25 Apr 1978Allowed
Pradyut Natwarlal Shah Vs Suryakant N. Sangani and Others
Bombay High Court · AIR 1979 Bom 166 : (1978) 80 BOMLR 486 : (1979) MhLj 72
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 54, Order 21 Rule 60, Order 21 Rule 63, Order 21 Rule 97Constitution of India, 1950 — Article 141
High Courts25 Apr 1978
State of Maharashtra Vs Anderson Finn Kay Ove
Bombay High Court · (1978) CriLJ 1666
Criminal Procedure Code, 1973 (CrPC) — Section 428Dangerous Drugs Act, 1930 — Section 38
High Courts24 Apr 1978Allowed
Sitabai Jaltare and others Vs Masjid Nurun Mohalla Jingerwadi
Bombay High Court · (1978) MhLj 789
Bombay Public Trusts Act, 1950 — Section 56B, 86, 86(3), 86(3)(a)Civil Procedure Code, 1908 (CPC) — Section 2
High Courts24 Apr 1978Allowed
Sitabai Ramchandra Jaltare and Others Vs Masjid Nurun Mohalla Jingerwadi
Bombay High Court · AIR 1979 Bom 109 : (1978) MhLj 789
Bombay Public Trusts Act, 1950 — Section 56B, 56B(1), 86(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 2Limitation Act, 1908 — Article 181
High Courts18 Apr 1978Dismissed
Hashmatrai and Another Vs Tarachand and Others
Bombay High Court · AIR 1979 Bom 95 : (1978) MhLj 750
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 41 Rule 1, Order 41 Rule 33Transfer of Property Act, 1882 — Section 106, 111, 113
High Courts17 Apr 1978
Avaba Bajirao Nikam and Others Vs The State of Maharashtra
Bombay High Court · (1979) CriLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 143, 147, 148, 323