High Courts18 Feb 1977Allowed
Manik Parwati Dhavale Vs Sonabai Alias Kanta Manik Dhawale
Bombay High Court · (1978) 80 BOMLR 391
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,996 of 3,665
High Courts18 Feb 1977
Manik Dhavale Vs Sonabai and Another
Bombay High Court · (1977) CriLJ 1642
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts16 Feb 1977Dismissed
Prabhakar Ramchandra Bhave Vs State of Maharashtra and others
Bombay High Court · (1977) MhLj 269
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 226(3)
High Courts16 Feb 1977
Bowen Press Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 52 : (1977) 39 STC 367
Bombay Sales Tax Act, 1959 — Section 12, 25, 61(1)Bombay Sales Tax Rules, 1959 — Rule 13Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5
High Courts08 Feb 1977Allowed
Shantabai Prabhakar Kothale Vs Prabhakar Atmaram Kothale
Bombay High Court · (1977) MhLj 453
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(IA), 23(1), 24
High Courts07 Feb 1977
Uttam Rajaram Bhil and Others Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 935
Penal Code, 1860 (IPC) — Section 323, 342, 395
High Courts07 Feb 1977Dismissed
J.M. Jain Vs Ghamandiram K. Gowani
Bombay High Court · (1979) 81 BOMLR 64
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 3Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 135
High Courts04 Feb 1977
Dhausubi Mohamed Pasha Saheb Vs Shahjahan Mustaqe Dhole (Smt.)
Bombay High Court · (1977) 02 BOM CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 11(5), 29(1), 29(2), 29(3)Civil Procedure Code, 1908 (CPC) — Section 115, 29
High Courts29 Jan 1977
Maniar and Sons Vs The State of Maharashtra
Bombay High Court · (1978) 7 CTR 19 : (1977) 40 STC 562
Bombay Sales Tax Act, 1959 — Section 12, 23, 3(3), 46, 5
High Courts28 Jan 1977
Maniar and Sons Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 119
Bombay Sales Tax Act, 1959 — Section 10(2), 12, 61(1)Bombay Sales Tax Rules, 1959 — Rule 40, 42, 45
High Courts25 Jan 1977
Commissioner of Sales Tax Vs Poona Municipal Corporation
Bombay High Court · (1977) 6 CTR 535 : (1977) 40 STC 468
Bombay Sales Tax Act, 1959 — Section 2, 37, 37(1), 37(2), 40
High Courts24 Jan 1977
Commissioner of Sales Tax Vs Polychem Ltd.
Bombay High Court · (1977) 39 STC 315
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts24 Jan 1977
Ramchandra Oil Mills Vs Commissioner of Sales Tax, Bombay
Bombay High Court · (1977) 39 STC 493
Bombay Sales Tax Act, 1959 — Section 33, 61(2)
High Courts24 Jan 1977
Mohit Gajadhar Ahir Vs Inderbali Rangai Ahir and Others
Bombay High Court · AIR 1977 Bom 445
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41
High Courts24 Jan 1977
Ramchandra Oil Mills Vs Commissioner of Sales Tax
Bombay High Court · (1977) 6 CTR 317
High Courts21 Jan 1977
Commissioner of Sales Tax Vs Devidayal Metal Industries Private Ltd.
Bombay High Court · (1977) 6 CTR 424 : (1978) 41 STC 184
Bombay Sales Tax Act, 1959 — Section 2(28), 52(1), 61(1)
High Courts21 Jan 1977
Commissioner of Sales Tax Vs Devidayal Metal Industries Pvt. Ltd.
Bombay High Court · (1977) 6 CTR 424 : (1978) 41 STC 184
Bombay Sales Tax Act, 1959 — Section 52
High Courts18 Jan 1977
Commissioner of Sales Tax Vs Sultan Shev Co.
Bombay High Court · (1977) 40 STC 583
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)Central Sales Tax Act, 1956 — Section 14, 15
High Courts18 Jan 1977
The Commissioner of Sales Tax Vs Sultan Shev Co.
Bombay High Court · (1977) 6 CTR 385