High Courts16 Feb 1976
In Re: Jaifabs Textile Mills Pvt. Ltd. Amersey and Sons
Bombay High Court · (1977) 47 CompCas 434
Companies (Court) Rules, 1959 — Rule 338
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,011 of 3,665
High Courts16 Feb 1976
The Commissioner of Sales Tax Vs M.A. Hoosein and Bros.
Bombay High Court · (1976) 5 CTR 250(1)
Bombay Sales Tax Act, 1953 — Section 8, 9
High Courts13 Feb 1976Allowed
Smt. Mehbubabi Nasir Shaikh Vs Nasir Farid Shaikh
Bombay High Court · (1976) 78 BOMLR 258 : (1976) MhLj 631
Constitution of India, 1950 — Article 227
High Courts13 Feb 1976
The Commissioner of Sales Tax Vs Nagji Achaldas
Bombay High Court · (1976) 5 CTR 270
Bombay Sales Tax Act, 1946 — Section 6(3)Bombay Sales Tax Rules, 1959 — Rule 1
High Courts12 Feb 1976
The Commissioner of Sales Tax Vs Jai Hind Oil Mills Co.
Bombay High Court · (1976) 5 CTR 432
Bombay Sales Tax Rules, 1959 — Rule 41, 42Constitution of India, 1950 — Article 286
High Courts12 Feb 1976
Commissioner of Sales Tax Vs Jai Hind Oil Mills Co.
Bombay High Court · (1977) 40 STC 60
Bombay Sales Tax Act, 1959 — Section 13, 2, 42, 61(1)
High Courts12 Feb 1976Allowed
Bhaskar Digambar Choudhary Vs Bhagwan Vishwanath Fadnis
Bombay High Court · (1976) 78 BOMLR 454
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts12 Feb 1976Allowed
Jagannath Marotrao Gavande and another Vs State of Maharashtra and another
Bombay High Court · (1976) MhLj 247
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(3), 21, 33Civil Procedure Code, 1908 (CPC) — Section 33Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17, 18, 18, 19, 19
High Courts12 Feb 1976
The Commissioner of Sales Tax Vs Sathe Biscuits and Chocolate Co. Ltd.
Bombay High Court · (1976) 5 CTR 454
Bombay Sales Tax Rules, 1959 — Rule 41
High Courts12 Feb 1976
THE COMMISSIONER OF SALES TAX Vs SATHE BISCUITS and CHOCOLATE CO. LTD.
Bombay High Court · (1976) 5 CTR 454(1)
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts12 Feb 1976
Balakrishna Alias Balaji Vs Nagnath Arjuna Kavle
Bombay High Court · AIR 1976 Bom 443 : (1978) 80 BOMLR 474 : (1976) MhLj 800
High Courts11 Feb 1976
Life Insurance Corporation of India Vs Dinanath Mahadeo Tembhekar and Others
Bombay High Court · AIR 1976 Bom 395 : (1976) MhLj 369
Bombay Stamp Act, 1958 — Article 36, 5, 2Transfer of Property Act, 1882 — Section 105, 107
High Courts11 Feb 1976
Vera D. Thackersey Vs Bai Manekbai Annasaheb Thackersey
Bombay High Court · AIR 1977 Bom 419 : (1976) 78 BOMLR 543
Bombay Civil Courts Act, 1869 — Section 28Bombay High Court Rules — Rule 255, 55General Clauses Act, 1897 — Section 8(1)
High Courts10 Feb 1976
Binod Rao Vs Minocher Rustom Masani
Bombay High Court · (1976) 78 BOMLR 125
Constitution of India, 1950 — Article 12, 13, 14, 186, 19Income Tax Act, 1961 — Section 119Industrial Disputes Act, 1947 — Section 10
High Courts06 Feb 1976
Consolidated Crop Protection Pvt. Ltd. Vs V. Hema Chandra Rao
Bombay High Court · (1976) 78 BOMLR 246 : (1977) 1 LLJ 114
Employees Provident Fund and Family Pension Act, 1952 — Section 12
High Courts05 Feb 1976
Commissioner of Sales Tax Vs Tejco Industries
Bombay High Court · (1976) 5 CTR 333 : (1976) 384 STC 93
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts05 Feb 1976
The Commissioner of Sales Tax Vs Tejco Industries
Bombay High Court · (1976) 5 CTR 333 : (1976) 384 STC 93
High Courts04 Feb 1976
Pandurang and Another Vs Saraswatibai and Another
Bombay High Court · AIR 1976 Bom 369 : (1976) MhLj 561
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 148Hindu Succession Act, 1956 — Section 22
High Courts03 Feb 1976
The State of Maharashtra Vs Mohamed Suleman Sumania and Others
Bombay High Court · (1977) CriLJ 893
Criminal Procedure Code, 1973 (CrPC) — Section 337Imports and Exports (Control) Act, 1947 — Section 5
High Courts03 Feb 1976
Dattatraya Mahadeo Virnodkar and Others Vs Shripad Hari Walke and Others
Bombay High Court · AIR 1976 Bom 398
Transfer of Property Act, 1882 — Section 111, 91