High Courts08 Jul 1976Allowed
Mohamad Tayum Vs Union of India and others
Bombay High Court · (1977) MhLj 153
Constitution of India, 1950 — Article 309, 311, 311(2), 311(2)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,005 of 3,665
High Courts06 Jul 1976
Haribai Vs Baba Anna and Another
Bombay High Court · AIR 1977 Bom 289 : (1978) MhLj 127
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 100, 101Hindu Adoptions and Maintenance Act, 1956 — Section 10, 3Hindu Succession Act, 1956 — Section 14, 4
High Courts06 Jul 1976
Dhrangadhra Chemical Works Ltd. Vs Commissioner of Income Tax, Bombay City II
Bombay High Court · (1977) 106 ITR 473
Income Tax Act, 1922 — Section 4(3)
High Courts05 Jul 1976
Pramod M. Jhaveri and Another Vs Sukhdeo Ramratan and Another
Bombay High Court · AIR 1977 Bom 42 : (1978) MhLj 300
Maharashtra Debt Relief Act, 1975 — Section 11, 11(1), 12, 2, 3Maharashtra Debt Relief Ordinance, 1975 — Section 2(2)Presidency Towns Insolvency Act, 1909 — Section 13(2), 3, 4, 5, 6
High Courts05 Jul 1976
The Commissioner of Income Tax, Bombay Vs Dossibai N.B. Jeejeebhai, Bombay
Bombay High Court · (1976) 5 CTR 483
Income Tax Act, 1961 — Section 3
High Courts05 Jul 1976
Raymond Woollen Mills Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others
Bombay High Court · (1979) 49 CompCas 686
Companies Act, 1956 — Section 111Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 11, 12, 12(1), 12(3)
High Courts05 Jul 1976
Crompton Greaves Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others Philips India Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others
Bombay High Court · (1979) 49 CompCas 757
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 18, 2, 26, 33
High Courts02 Jul 1976
The Commissioner of Income Tax, Bombay City III, Bombay Vs Dharamdas Hargovindas, Bombay
Bombay High Court · (1976) 5 CTR 426
Income Tax Act, 1922 — Section 10, 24, 24(1), 24(2)
High Courts01 Jul 1976
K.M. Sheth Vs Commissioner of Income Tax/wealth-tax
Bombay High Court · (1977) 107 ITR 45
Income Tax Act, 1961 — Section 16, 64Wealth Tax Act, 1957 — Section 27(1), 4, 4(1)
High Courts29 Jun 1976
Govindrao Atmaramji Warjurkar and Another Vs The State of Maharashtra
Bombay High Court · AIR 1976 Bom 383 : (1977) MhLj 320
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226
High Courts28 Jun 1976
International Tractor Co. of India Ltd. Vs Union of India and Others
Bombay High Court · (1977) 1 ELT 133
Central Excise Rules, 1944 — Rule 49, 8(1), 9Central Excises and Salt Act, 1944 — Section 3, 4
High Courts25 Jun 1976
Narottam Morarji and Co. Vs Commissioner of Excess Profits Tax
Bombay High Court · (1977) 109 ITR 69
Excess Profits Tax Act, 1940 — Section 17(4), 2(9)
High Courts25 Jun 1976
Pyase Saheb Gulsar Chhotumiya Sawasi etc. Vs Dashrath Wasudeo Daff and Others
Bombay High Court · AIR 1977 Bom 91 : (1977) MhLj 246
City of Nagpur Corporation Act, 1948 — Section 15, 16, 348, 348(6), 348(7)
High Courts23 Jun 1976
Suman C. Kirloskar Vs Commissioner of Gift-tax, Poona
Bombay High Court · (1976) 5 CTR 390
Gift Tax Act, 1958 — Section 26(1), 34
High Courts22 Jun 1976
The Commissioner of Income Tax, Bombay City-VIII Vs Hansa Dyeing and Printing Works, Bombay
Bombay High Court · (1976) 5 CTR 482
Income Tax Act, 1961 — Section 154, 40
High Courts18 Jun 1976
Commissioner of Income Tax Vs Indian Smelting and Refining Co. Ltd.
Bombay High Court · (1977) 107 ITR 793
High Courts16 Jun 1976Dismissed
Hariram Balram Pande Vs State of Maharashtra
Bombay High Court · (1977) MhLj 80
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 2(1)(L), 7(1)
High Courts14 Jun 1976
Jagannath Yeshwant Badade and Others Vs Kazi Janimiya Mainoddin Patel and Others
Bombay High Court · AIR 1977 Bom 313 : (1977) MhLj 671
Constitution of India, 1950 — Article 13, 13(3), 141, 19(1)
High Courts28 Apr 1976
Kamal Chintaman Mithari and Others Vs Ganpatrao Ramchandra Powar
Bombay High Court · AIR 1977 Bom 163 : (1978) 80 BOMLR 365 : (1978) MhLj 116
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Rent and Mortgage Interest (Restrictions) Act, 1920 — Section 12(1)
High Courts27 Apr 1976Dismissed
Rajaram Rokade and Bros. Vs Employees of M/s Rajaram Rokade and Bros. and others
Bombay High Court · (1976) MhLj 815
Bombay Industrial Relations Act, 1946 — Section 42(2), 54(7), 73(2)Constitution of India, 1950 — Article 136, 226, 227Minimum Wages Act, 1948 — Section 5