COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,998 of 3,665

High Courts17 Dec 1976Allowed

Uttamrao Patwari Vs State of Maharashtra and Another

Bombay High Court · (1976) 12 BOM CK 0001

Defence and Internal Security of India Rules, 1971 — Rule 184, 36(6), 36(7), 43(1), 45(1)Penal Code, 1860 (IPC) — Section 124A

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High Courts16 Dec 1976

Commissioner of Income Tax (Central) Vs Tolaram Jalan and Others

Bombay High Court · (1986) 160 ITR 811

Income Tax Act, 1922 — Section 16(3)

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High Courts16 Dec 1976

Rupam Pictures and Another Vs Brijmohan and Others

Bombay High Court · AIR 1977 Bom 425 : (1977) MhLj 298

Arbitration Act, 1940 — Section 2, 20, 20(1), 20(2), 39(1)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119, 137, 181, 14(2), 2

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High Courts09 Dec 1976

Yasin Dadu Patil Vs Kasim Babalal Patil

Bombay High Court · AIR 1977 Bom 341 : (1977) 79 BLJR 375 : (1977) MhLj 902

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7(1), Order 34 Rule 8, Order 34 Rule 8(3), 11Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 60

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High Courts08 Dec 1976

Commissioner of Income Tax, Bombay City-I Vs Gilbert and Barker Manufacturing Co., U.S.A.

Bombay High Court · (1978) 111 ITR 529

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 254(6)

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High Courts07 Dec 1976

Commissioner of Income Tax, Poona Vs Bashirkhan Ismailkhan

Bombay High Court · (1977) 109 ITR 629

Income Tax Act, 1922 — Section 23(3), 34(1)Income Tax Act, 1961 — Section 147, 2(8), 271(1), 297(2)

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High Courts07 Dec 1976

Commissioner of Income Tax, Bombay City-II, Bombay Vs Maltida Ferreira and Others

Bombay High Court · (1977) 108 ITR 616

Income Tax Act, 1922 — Section 34, 34(1)

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High Courts03 Dec 1976

Nagnath Revansidhappa Cholkhane Vs Osmansaheb Mohammedsaheb Pangaonkar

Bombay High Court · (1977) MhLj 491

Bombay Civil Courts Act, 1869 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 10

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High Courts01 Dec 1976

Prabhavati Laxman More (Heirs of Laxman Dattatraya) and others Vs Manohar Namdeo Konde

Bombay High Court · (1977) MhLj 577

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13, 13(1)(hh), 13(3A), 17AConstitution of India, 1950 — Article 227

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High Courts01 Dec 1976

Laxman Dattatraya More and Others Vs Manohar Namdeo Konde

Bombay High Court · AIR 1978 Bom 22

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(3A)Constitution of India, 1950 — Article 227

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High Courts01 Dec 1976

Commissioner of Income Tax, Bombay City-III Vs Devkaran Nanjee Insurance Company Ltd.

Bombay High Court · (1977) 110 ITR 815

Income Tax Act, 1961 — Section 16, 17, 37(2)

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High Courts01 Dec 1976

Commissioner of Income Tax, Bombay City-II Vs Chandanmal Kasturchand

Bombay High Court · (1978) 112 ITR 296

Income Tax (Amendment) Act, 1961 — Section 64Income Tax Act, 1922 — Section 16(3)

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High Courts30 Nov 1976

Commissioner of Income Tax, Bombay City-IV Vs Kishinchand Chellaram

Bombay High Court · (1977) 109 ITR 569

Income Tax Act, 1922 — Section 10(2)

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High Courts30 Nov 1976

Commr. of Inc. -Tax (Central), Bombay Vs United General Trust P. Ltd.

Bombay High Court · (1979) 119 ITR 664

Income Tax Act, 1961 — Section 80M

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High Courts30 Nov 1976

Vithal Vs Ansabai and Another

Bombay High Court · AIR 1977 Bom 298 : (1977) 79 BOMLR 378 : (1977) MhLj 669

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High Courts29 Nov 1976Allowed

Meher Rohinton Moos Vs Rohinton Framroze Moos

Bombay High Court · (1977) 79 BOMLR 131

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High Courts26 Nov 1976

Ganpat Vs Motilal Champalal Lunawat and Another

Bombay High Court · AIR 1977 Bom 344

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3), 20Constitution of India, 1950 — Article 227

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High Courts25 Nov 1976Allowed

Smt. S.R. Mirchandani Vs Ramesh Harasha Kalwani

Bombay High Court · (1979) 81 BOMLR 20

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts24 Nov 1976

The Village Panchayat of Mamurabad Vs The State of Maharashtra and Others

Bombay High Court · AIR 1978 Bom 4

Bombay Hereditary Offices Act, 1874 — Section 4Bombay Land Revenue Code, 1879 — Section 203, 211Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4(1)

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High Courts23 Nov 1976Allowed

Mohanlal Bapubhai Shah Vs Anant Ramchan Dediz

Bombay High Court · (1976) 11 BOM CK 0036

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11ACivil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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