High Courts14 Oct 1977
Shripati Pandu Kambale Vs Bahu Ganpati Kambale
Bombay High Court · (1979) 81 BOMLR 226 : (1978) MhLj 345
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,986 of 3,665
High Courts13 Oct 1977
Municipal Corporation of the City of Pune Vs Dinanath Dattatraya Borkar and Others
Bombay High Court · (1978) CriLJ 1489
High Courts13 Oct 1977Dismissed
State of Maharashtra Vs Bramhadotta Ramdas Sharma
Bombay High Court · (1977) 10 BOM CK 0009
Penal Code, 1860 (IPC) — Section 304A
High Courts12 Oct 1977Dismissed
State of Maharashtra Vs Kashinath Dagdu Sanap
Bombay High Court · (1978) MhLj 339
Constitution of India, 1950 — Article 311
High Courts07 Oct 1977
Commissioner of Income Tax, Vidarbha And Marathwada Vs Shah Nanji Nagsi
Bombay High Court · (1979) 116 ITR 292
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts06 Oct 1977
The State of Maharashtra Vs Sevantilal Jasanglal Shah
Bombay High Court · (1978) CriLJ 1013
Drugs and Cosmetics Act, 1940 — Section 18(c)
High Courts06 Oct 1977
Damodar Pandurang Thakore Vs The Trustees of The Port of Bombay
Bombay High Court · (1979) 81 BOMLR 197 : (1978) MhLj 425
Civil Procedure Code, 1908 (CPC) — Section 121, 122, 128, 129, 157Constitution of India, 1950 — Article 227Government of India Act, 1935 — Section 224
High Courts05 Oct 1977Dismissed
Bandu alias Ashok Pandurang Gore Vs State of Maharashtra
Bombay High Court · (1978) MhLj 324
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 294, 330Evidence Act, 1872 — Section 32, 32(1), 32(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts05 Oct 1977
Vithaldas Jayawant Vs Commissioner of Income Tax, Vidarbha
Bombay High Court · (1978) 113 ITR 866
Income Tax Act, 1961 — Section 271(1)
High Courts04 Oct 1977
Commissioner of Income Tax Vs J.A. Trivedi Bros.
Bombay High Court · (1979) 117 ITR 983
Income Tax Act, 1961 — Section 37
High Courts04 Oct 1977Allowed
Kodube Jadhav Vs State of Maharashtra
Bombay High Court · (1977) 10 BOM CK 0004
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4, 4(2)Bombay Prohibition Act, 1949 — Section 66(1), 85(1)
High Courts03 Oct 1977
Commissioner of Income Tax, Marathwada and Vidarbha Vs Natwar Transport Co. Pvt. Ltd.
Bombay High Court · (1979) 116 ITR 284
Income Tax Act, 1922 — Section 23A
High Courts30 Sept 1977
Commissioner of Income Tax, Vidarbha and Marathwada Vs Vasant Screens
Bombay High Court · (1980) 124 ITR 835
Income Tax Act, 1961 — Section 37(1)
High Courts29 Sept 1977
The State of Maharashtra Vs Shanti Prasad Jain
Bombay High Court · (1979) 81 BOMLR 184 : (1978) MhLj 227
Criminal Procedure Code, 1973 (CrPC) — Section 395(2)
High Courts29 Sept 1977
Commissioner of Income Tax, Vidarbha and Marathwada Vs Vivian Bose
Bombay High Court · (1979) 118 ITR 989
Income Tax Act, 1961 — Section 17(1), 27, 64(1)Wealth Tax Act, 1957 — Section 4(1)
High Courts28 Sept 1977
Commissioner of Income Tax, Madhya Pradesh Vs Central Provinces Manganese Ore Co. Ltd.
Bombay High Court · (1978) 112 ITR 734
Income Tax Act, 1961 — Section 250
High Courts27 Sept 1977
Commissioner of Income Tax Vidarbha Vs Godavaridevi Saraf
Bombay High Court · (1978) 2 ELT 624 : (1978) 113 ITR 589
Income Tax Act, 1961 — Section 254
High Courts27 Sept 1977Allowed
Tukaram Nandaji Gawande Vs Commissioner Nagpur Division, Nagpur and another
Bombay High Court · (1978) MhLj 601
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2, 45(2), 6
High Courts27 Sept 1977Allowed
Nagorao Vishwanath Inge Vs The State
Bombay High Court · (1978) 80 BOMLR 156 : (1978) MhLj 152
Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 227, 228, 238Penal Code, 1860 (IPC) — Section 409, 420, 464, 465, 477A
High Courts27 Sept 1977
Commissioner of Income Tax, Vidarbha Vs General Motor Owner''s Association P. Ltd.
Bombay High Court · (1978) 113 ITR 674
Income Tax Act, 1922 — Section 13, 23A