High Courts27 Apr 1976
Hiranand Assumal Vs Mohandas Vishindas Chainani
Bombay High Court · (1977) MhLj 501
Bombay Court Fees Act, 1959 — Section 6, 6(v)Easements Act, 1882 — Section 63Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,006 of 3,665
High Courts26 Apr 1976Dismissed
V.K. Khadke Vs Smt. Manjulabai Vanji Chaudhari
Bombay High Court · (1978) 80 BOMLR 446
Maharashtra Municipalities Act, 1965 — Section 300
High Courts26 Apr 1976Dismissed
Kisan Baban Raut Vs Collector, Akola and others
Bombay High Court · (1976) MhLj 747
High Courts23 Apr 1976
The Maharashtra State Road Transport Corporation Vs Raoji Hari Lad
Bombay High Court · AIR 1977 Bom 1 : (1977) LabIC 23 : (1978) MhLj 88
Limitation Act, 1963 — Article 102, 120, 7, 10, 11Payment of Wages Act, 1936 — Section 22
High Courts21 Apr 1976Dismissed
Ratanlal Sitaram and another Vs Rukhmabai Sambha and others
Bombay High Court · (1976) MhLj 492
Bombay Land Requisition Act, 1948 — Section 6Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31
High Courts21 Apr 1976
Ratanlal Sitaram and Another Vs Rukhmabai and Others
Bombay High Court · AIR 1977 Bom 24 : (1976) MhLj 492
Bombay Land Requisition Act, 1948 — Section 6Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 19, 31, 9
High Courts15 Apr 1976Dismissed
The Union of India and Another Vs M/s. D.P. Wadia and Sons
Bombay High Court · AIR 1977 Bom 10
Arbitration Act, 1940 — Section 13Civil Procedure Code, 1908 (CPC) — Section 34, 9Contract Act, 1872 — Section 73
High Courts14 Apr 1976
Chandrakant Sakharam Karkhanis and others Vs State of Maharashtra and others
Bombay High Court · (1976) MhLj 755
Constitution of India, 1950 — Article 109, 162, 166, 166(2), 166(3)Government of India Act, 1935 — Section 241, 255, 40, 40(1), 40(2)
High Courts14 Apr 1976
Chandrakant Sakharam Karkhanis and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 1977 Bom 193 : (1980) 82 BOMLR 212 : (1977) LabIC 654 : (1976) MhLj 755
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 138Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 162, 166, 166(1)(2), 166(2), 166(3)
High Courts12 Apr 1976Dismissed
The State of Maharashtra Vs Morarji Hirji Maru
Bombay High Court · (1976) 78 BOMLR 289
Essential Commodities Act, 1955 — Section 1, 3, 7, 8
High Courts12 Apr 1976Allowed
A Vs B
Bombay High Court · (1978) 80 BOMLR 384
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3Hindu Marriage Act, 1955 — Section 10, 25, 27
High Courts12 Apr 1976Allowed
Shanta Wadhwa Vs Purshottam Mohandas Wadhwa
Bombay High Court · (1977) MhLj 661
Hindu Marriage Act, 1955 — Section 10, 10(1)(b), 18, 25(1), 27
High Courts08 Apr 1976
Smt. Kusumlataben D. Kamani Vs Prafulchandra Narbheram Kamani
Bombay High Court · (1977) 79 BOMLR 284
Arbitration Act, 1940 — Section 17, 2, 30, 31, 32Registration Act, 1908 — Section 17, 49
High Courts08 Apr 1976
Kalavati T. Sanghvi Vs Habib Khan Yusuf Khan
Bombay High Court · (1976) 78 BOMLR 528
High Courts08 Apr 1976
Shripatrao Mahadeorao Jadhav and Others Vs Lonawala Municipal Council
Bombay High Court · AIR 1976 Bom 439 : (1976) MhLj 695 : (1976) MhLj 659
Maharashtra Municipalities Act, 1965 — Section 65(2), 66, 9
High Courts06 Apr 1976Allowed
State of Maharashtra Vs J.S.D. Borgai
Bombay High Court · (1977) MhLj 343
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 409
High Courts06 Apr 1976Dismissed
Kalpana Dresses Vs Employees'' State Insurance Corporation
Bombay High Court · (1978) 80 BOMLR 359 : (1977) MhLj 151
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2(k)
High Courts02 Apr 1976Dismissed
Aminchand pyarelal Vs Union of India
Bombay High Court · (1977) 79 BOMLR 1
Civil Procedure Code, 1908 (CPC) — Section 10, 151Succession Act, 1925 — Section 295
High Courts30 Mar 1976
Commissioner of Income Tax, Bombay-II Vs Forbes Forbes Campbell and Co. Ltd.
Bombay High Court · (1977) 107 ITR 38
Income Tax Act, 1961 — Section 34(3)
High Courts30 Mar 1976
Commissioner of Income Tax, Bombay City-III Vs Zenith Steel Pipes Ltd.
Bombay High Court · (1978) 112 ITR 215
Companies (Profits) Surtax Rules, 1964 — Rule 1(iii)