High Courts01 Aug 1977
Commissioner of Income Tax, Bombay City-I Vs Shamsunder Juthalal (Deceased)
Bombay High Court · (1978) 112 ITR 927
Income Tax Act, 1961 — Section 24(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,990 of 3,665
High Courts01 Aug 1977
Pravin R. Geglani Vs Beharilal Beniprasad Pvt. Ltd.
Bombay High Court · AIR 1978 Bom 255 : (1978) 80 BOMLR 64 : (1978) MhLj 641
Bombay City Civil Court Act, 1948 — Section 12, 3, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 19, 2(4), 20, 44ACopyright Act, 1957 — Section 62, 62(1), 62(2)
High Courts29 Jul 1977
The Municipal Corporation Vs R.D. Tulpule
Bombay High Court · (1979) 81 BOMLR 207 : (1978) MhLj 620
Bombay Industrial Relations Act, 1946 — Section 78, 79
High Courts29 Jul 1977
Ratan and Another Vs Bisan Ramchandra Pardeshi
Bombay High Court · AIR 1978 Bom 190
Guardians and Wards Act, 1890 — Section 4, 4(1), 4(2), 41, 41(3)Hindu Minority and Guardianship Act, 1956 — Section 2, 4, 5
High Courts27 Jul 1977
Rukhminibai Amarsingh Thakur and Others Vs Bhaiyaji Rawji Bapu Wankhede
Bombay High Court · AIR 1978 Bom 363 : (1977) MhLj 859
High Courts27 Jul 1977Dismissed
The B.E.S.T. Workers'' Union Vs P.B. Kerkar
Bombay High Court · (1979) 81 BOMLR 202 : (1978) MhLj 452
Bombay Industrial Relations Act, 1946 — Section 27A, 32, 33, 33A, 38Constitution of India, 1950 — Article 227
High Courts27 Jul 1977Dismissed
Rukminibai Amarsingh Thakur and others Vs Bhaiyaji Rawjl Bapu Wankhede
Bombay High Court · (1977) MhLj 859
High Courts25 Jul 1977Allowed
Namdeo Baliram Kathole Vs State of Maharashtra and another
Bombay High Court · (1977) MhLj 749
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 15
High Courts25 Jul 1977
Sheikh Mohammad Shah Mohammad Vs Daulat Punjaji Marathe and others
Bombay High Court · (1977) 07 BOM CK 0026
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 20, 36(1)
High Courts25 Jul 1977
Namdeo Baliram Kathole Vs State of Maharashtra and Another
Bombay High Court · AIR 1978 Bom 173 : (1977) MhLj 749
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 15, 8
High Courts22 Jul 1977
Lakhani Sahakari Shetki Kharedi Vikri Sanstha Ltd. Vs Moreshwar Bapu
Bombay High Court · AIR 1978 Bom 273 : (1979) 81 BOMLR 129 : (1978) MhLj 59
Contract Act, 1872 — Section 182
High Courts22 Jul 1977
Commissioner of Gift-tax, Bombay-III Vs Matilda Ferreira
Bombay High Court · (1978) 112 ITR 934
High Courts21 Jul 1977
Gulam Rasool Haji Yacoob Killedar and Others Vs The State of Maharashtra and Others
Bombay High Court · AIR 1978 Bom 59 : (1978) MhLj 144
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 47, 47(1)Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 — Rule 16, 16
High Courts20 Jul 1977
Mrs. Maya Bhagwandas Advani Vs Bhagwandas Tarachand Advani
Bombay High Court · (1979) 81 BOMLR 126 : (1978) MhLj 449
Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 82
High Courts20 Jul 1977
Robert Thursch Vs The Union of India (UOI) and Another
Bombay High Court · (1978) CriLJ 933
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts20 Jul 1977Allowed
Kausalyabai Jagdeorao Vs Devkabai Jaiwantrao Deshmukh
Bombay High Court · (1978) 80 BOMLR 620 : (1978) MhLj 357
Civil Procedure Code, 1908 (CPC) — Section 54Hindu Succession Act, 1956 — Section 10, 15, 4, 8
High Courts19 Jul 1977
Punamchand Sobaji Oswal Vs Dattatraya Bharat Dandekar and Others
Bombay High Court · AIR 1978 Bom 103 : (1978) MhLj 158
Maharashtra Debt Relief Act, 1975 — Section 2, 4, 6, 7
High Courts19 Jul 1977
Commissioner of Gift-tax, Bombay City-I Vs Jer Mavis Lubimoff
Bombay High Court · (1978) 114 ITR 90
Gift Tax Act, 1958 — Section 2, 3, 4(1)
High Courts18 Jul 1977Dismissed
Kunjilal Hanumanlala Jaiswal Vs B.C. Deo
Bombay High Court · (1978) 80 BOMLR 599 : (1978) MhLj 462
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 20
High Courts18 Jul 1977Dismissed
Maroti Bhagwan Landge Vs Shri Shrungarshi Sansthan, Ansing by Trustee Kisanlal Chunnilal Sarda
Bombay High Court · (1977) MhLj 764
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19