High Courts05 Nov 1976
Commissioner of Income Tax, Bombay City Vs Bennett Coleman and Co. Ltd.
Bombay High Court · (1979) 116 ITR 297
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,000 of 3,665
High Courts04 Nov 1976Allowed
Harishchandra Narsingrao Deshmukh Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 166
Constitution of India, 1950 — Article 227
High Courts03 Nov 1976
State of Maharashtra Vs Yeshwant Parasharam Sawant
Bombay High Court · (1977) CriLJ 1477
Prevention of corruption Act, 1947 — Section 5(2)
High Courts03 Nov 1976Dismissed
State Vs Yeshwant Parashram Sawant
Bombay High Court · (1977) 79 BOMLR 693
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 19, 193, 219, 228, 40
High Courts29 Oct 1976
State of Maharashtra and others Vs Shri Chandrakant
Bombay High Court · (1976) MhLj 916
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Oct 1976
The State of Maharashtra Vs D.R. Chatterjee
Bombay High Court · (1977) CriLJ 1040
Bombay Police Act, 1951 — Section 102
High Courts20 Oct 1976Dismissed
State of Maharashtra Vs D.R. Chatterjee
Bombay High Court · (1977) 79 BOMLR 104
Bombay Police Act, 1951 — Section 102Criminal Procedure Code, 1973 (CrPC) — Section 2, 251
High Courts20 Oct 1976
Yeshwant Tukaram Jadhav Vs Vithal Dattoba Sankpal and Others
Bombay High Court · AIR 1978 Bom 365 : (1978) 80 BOMLR 190 : (1978) MhLj 18
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(1), 29(2), 31, 31Constitution of India, 1950 — Article 227
High Courts12 Oct 1976
National Asphalt Products Constructions Co. Vs N.M. Kothari and Others
Bombay High Court · (1977) 35 FLR 31 : (1977) 2 LLJ 377 : (1977) MhLj 241
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts08 Oct 1976Allowed
Vimalabai Govind Juvekar Vs State of Maharashtra and others
Bombay High Court · (1976) MhLj 858
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 11, 12, 13Transfer of Property Act, 1882 — Section 5
High Courts08 Oct 1976
Vimalabai Govind Juvekar Vs The State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 77 : (1976) MhLj 858
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(7)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10(1), 10(2), 10(3), 11Transfer of Property Act, 1882 — Section 5
High Courts08 Oct 1976
Vasantrao Vs Shyamrao
Bombay High Court · (1977) 47 CompCas 669 : (1975) MhLj 337
Companies Act, 1956 — Section 11, 11(2), 3, 425(1), 44
High Courts08 Oct 1976
Vasantrao Dattaji Dhanwatay and Another Vs Shyamrao Dattaji Dhanwatay and Others
Bombay High Court · AIR 1977 Bom 188 : (1976) MhLj 836
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 9Companies Act, 1956 — Section 11, 11(2), 425(1), 583, 583(3)Partnership Act, 1932 — Section 40, 41, 42, 43, 44
High Courts06 Oct 1976Dismissed
The Groundnut Extractions Export Development Association Vs State Bank of India
Bombay High Court · (1977) 79 BOMLR 184
Civil Procedure Code, 1908 (CPC) — Section 88
High Courts06 Oct 1976
Krishnaji Mahadeo Bapat Vs Wamanrao Balwantrao Shinde and Another
Bombay High Court · AIR 1977 Bom 36
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 6
High Courts01 Oct 1976Allowed
Gulabrao Anandrao Mahure Vs State of Maharashtra
Bombay High Court · (1976) MhLj 727
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 10, 10(1), 10(2), 11, 11Registration Act, 1908 — Section 47, 59, 60, 60(2)Transfer of Property Act, 1882 — Section 53A, 55(4)
High Courts30 Sept 1976
M/s. Bhurmal Kapurchand and Co. Vs M/s. Premier Machine Tools Co.
Bombay High Court · AIR 1977 Bom 305
Civil Procedure Code, 1908 (CPC) — Section 9(i)Presidency Towns Insolvency Act, 1909 — Section 1, 2(a), 4, 9, 9(i)
High Courts30 Sept 1976Allowed
Chandrabhan Ganpatrao Tale Vs State of Maharashtra
Bombay High Court · (1977) MhLj 278
Constitution of India, 1950 — Article 16, 16(1), 226, 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 235, 372, 389, 417, 418Penal Code, 1860 (IPC) — Section 161
High Courts30 Sept 1976
Moghu Jagobaji Zade and others Vs Tahsildar, Nagpur and others
Bombay High Court · (1977) MhLj 564
Constitution of India, 1950 — Article 14, 15, 15(4), 19, 19(5)Maharashtra Land Revenue Code, 1966 — Section 36, 36(2), 36A
High Courts30 Sept 1976
Hanmanta Laxman Thorat and Others Vs Dhondavvabai Hanmanta Thorat and Others
Bombay High Court · AIR 1977 Bom 191 : (1976) 78 BOMLR 675
Hindu Marriage Act, 1955 — Section 11, 12, 16