High Courts18 Jan 1977
Commissioner of Sales Tax Vs Mulla Akbarally Tayabally
Bombay High Court · (1977) 6 CTR 309
Bombay Sales Tax Act, 1953 — Section 14, 15
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,997 of 3,665
High Courts12 Jan 1977
Ahamadalli Mahamad Hanif Makandar Vs Rabiya Alias Babijan Hasan Shaikh
Bombay High Court · (1978) 80 BOMLR 238
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127
High Courts12 Jan 1977Dismissed
Shankar Ramaji Atram Vs Chief Conservator of Forest, Govt. of Mah., Poona and others
Bombay High Court · (1977) MhLj 536
Constitution of India, 1950 — Article 226, 311, 311(2), 320(3)(b), 323
High Courts12 Jan 1977
The State of Maharashtra Vs Asaram Mahadu Dwange
Bombay High Court · (1978) CriLJ 1017
High Courts12 Jan 1977
Commissioner of Sales Tax Vs Voltas Ltd.
Bombay High Court · (1977) 39 STC 409
Bombay Sales Tax Act, 1959 — Section 52, 52(1), 61(1)
High Courts12 Jan 1977
Commissioner of Sales Tax Vs National Chikki Mart
Bombay High Court · (1977) 6 CTR 296 : (1977) 39 STC 447
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts12 Jan 1977
Rashid Hassanmiya Khandeshi Vs The Competent Authority and Another
Bombay High Court · (1978) CriLJ 1016
Constitution of India, 1950 — Article 226, 227Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1)
High Courts11 Jan 1977
Shaligram Gangaram Khandelwal Vs The State of Maharashtra
Bombay High Court · (1978) CriLJ 423
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6(2)
High Courts11 Jan 1977
Babasaheb Dnyanu Patil Vs Shripatrao Shankarrao Bondre and Others
Bombay High Court · AIR 1978 Bom 177 : (1977) MhLj 61
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 9
High Courts10 Jan 1977
Commissioner of Sales Tax Vs Godrej and Boyce Mfg. Co. Pvt. Ltd.
Bombay High Court · (1977) 39 STC 418
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts10 Jan 1977
Shankar Dhondiba Hambheer Vs Janabai and Another
Bombay High Court · (1978) CriLJ 888
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts10 Jan 1977
Commissioner of Sales Tax Vs 16/35 Movie Productions
Bombay High Court · (1977) 6 CTR 285
High Courts23 Dec 1976
J.E. Bilimoria and Sons, Nagpur Vs Corporation of City of Nagpur
Bombay High Court · (1977) MhLj 293
Bombay Prohibition Act, 1949 — Section 105, 106, 26, 26(d)City Of Nagpur Corporation Act, 1948 — Section 114(1)(e), 115(6)
High Courts23 Dec 1976Allowed
Dattu Rama Kadam Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 432
High Courts22 Dec 1976
B. Mehta and Co. Vs Puranmal Bubna and Others Official Liquidator Vs Puranmal Bubna and Others
Bombay High Court · (1979) 49 CompCas 98
Companies Act, 1956 — Section 425, 426, 427, 428, 429Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 35, 4, 4(6)
High Courts21 Dec 1976
Shreeram Yeshwant Path and others Vs Regional Settlement Commissioner and Custodian, Evacuee Properties, Bombay and others
Bombay High Court · (1977) MhLj 433
Administration of Evacuee Property Act, 1950 — Section 10, 12, 17, 18, 2(d)
High Courts21 Dec 1976
Balkrishna Raghunath Gharat Vs Sadashiv Hiru Gharat
Bombay High Court · AIR 1977 Bom 412
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 23, 3, 4
High Courts20 Dec 1976Allowed
Nago Atmaramji Kohale Vs State of Maharashtra
Bombay High Court · (1977) MhLj 163
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 309, 53, 53A
High Courts17 Dec 1976
Commissioner of Income Tax, Bombay City-1 Vs Investa Industrial Corporation Ltd.
Bombay High Court · (1979) 119 ITR 380
Income Tax Act, 1961 — Section 28, 36
High Courts17 Dec 1976
Western Automobiles (India) Vs Commissioner of Income Tax, Bombay City-I, Bombay
Bombay High Court · (1978) 112 ITR 1048
Income Tax Act, 1961 — Section 271(1)