High Courts24 Jun 1977
Ram Lal Ganpat Rai Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1978) 112 ITR 462
Income Tax Act, 1961 — Section 68
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,992 of 3,665
High Courts21 Jun 1977
Gajanan Anandrao Dake and Another Vs Vishwanath Ahilaji Thembekar and Another
Bombay High Court · AIR 1978 Bom 1 : (1978) MhLj 30
Bombay Court Fees Act, 1959 — Article 1, 5, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Court Fees Act, 1870 — Section 7, 7(5)
High Courts21 Jun 1977
Commissioner of Income Tax, Bombay City-III Vs Khorshed M. Mistry and Another
Bombay High Court · (1978) 113 ITR 850
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 45
High Courts17 Jun 1977
Jethmal Dhanji Vs State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 721
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 6, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 42, 6, 8
High Courts17 Jun 1977
Graham Trading Co. (India) Ltd. Vs Commissioner of Income Tax, Bombay City- III
Bombay High Court · (1978) 113 ITR 256
Income Tax (Double Taxation Relief) (United Kingdom) Rules, 1948 — Rule 2Income Tax Act, 1922 — Section 49A
High Courts16 Jun 1977
Keshavji Morarji Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1978) 112 ITR 33
Income Tax Act, 1922 — Section 16(3)
High Courts14 Jun 1977Allowed
The State of Maharashtra Vs Hormusji Dinshaw Davierwala
Bombay High Court · (1979) 81 BOMLR 114
Evidence Act, 1872 — Section 51Land Acquisition Act, 1894 — Section 23, 28, 34
High Courts28 Apr 1977Dismissed
Awadhoot Kisan Ambalkar and others Vs State of Maharashtra and others
Bombay High Court · (1977) MhLj 689
Companies Act, 1956 — Section 167, 186Constitution of India, 1950 — Article 226(3), 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 21, 2A, 2A, 3, 33
High Courts28 Apr 1977Allowed
Malkarjunappa Shivmurthiappa Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 337
Bombay Police Act, 1951 — Section 161Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 141
High Courts28 Apr 1977
Awadhoot and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1978 Bom 28 : (1977) MhLj 689
Bombay Tenancy and Agricultural Lands Act, 1958 — Section 6Companies Act, 1956 — Section 167, 186Constitution of India, 1950 — Article 226, 226(3), 227, 245
High Courts26 Apr 1977Allowed
Bindraban Kanhaiyalal Agarwal Vs Kasturilal Nyhalchand Sodi
Bombay High Court · (1979) 81 BOMLR 110 : (1978) MhLj 561
Bombay City Civil Court Act, 1948 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Section 38, 39
High Courts25 Apr 1977Allowed
Balasaheb Anandrao Ghatge Vs Jaimala Shahaji Raje Angre and others
Bombay High Court · (1977) MhLj 777
Hindu Succession Act, 1956 — Section 15
High Courts25 Apr 1977
Balasaheb Anandrao Ghatge Vs Jaimala Sahaji Raje Angre and Others
Bombay High Court · AIR 1978 Bom 44 : (1979) 81 BOMLR 105 : (1977) MhLj 777
Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16
High Courts22 Apr 1977
Shripatrao Dajisaheb Ghatge and Another Vs The State of Maharashtra and Another
Bombay High Court · AIR 1977 Bom 384 : (1977) 79 BOMLR 259 : (1977) MhLj 406
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1), 88CCivil Procedure Code, 1908 (CPC) — Section 109, 110Constitution (Forty-Second Amendment) Act, 1976 — Section 58
High Courts21 Apr 1977
Imam Samsher Hakim and Another Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 712
Penal Code, 1860 (IPC) — Section 302, 397, 449
High Courts21 Apr 1977
Shriram and Another Vs Thakurdas and Another
Bombay High Court · (1978) CriLJ 715 : (1977) MhLj 581
Penal Code, 1860 (IPC) — Section 380, 425, 441
High Courts18 Apr 1977
Ghaffor Bhai Nabu Bhai Tawar Vs Motiram Keshaorao Bongirwar and Others
Bombay High Court · (1978) CriLJ 405 : (1977) MhLj 548
Criminal Procedure Code, 1973 (CrPC) — Section 457, 523
High Courts15 Apr 1977Dismissed
State Vs Udayram Rupram Oza
Bombay High Court · (1977) 79 BOMLR 372
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7
High Courts15 Apr 1977
The State of Maharashtra Vs Udayram Rupram Oza
Bombay High Court · (1977) CriLJ 1807 : (1978) MhLj 1
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts15 Apr 1977Allowed
Madhav Keshav Mirashi Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 321 : (1978) MhLj 219
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6, 6A, 6B, 6C