High Courts15 Jan 1976
Tatoba Rama Gawada Vs State of Maharashtra
Bombay High Court · (1976) 01 BOM CK 0029
Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 13, 5Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 3,013 of 3,665
High Courts15 Jan 1976
Deorao Mahadeo Narad and Another Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 1792 : (1976) MhLj 459
Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Jan 1976
Central Bank of India Vs Mckenzies Ltd.
Bombay High Court · (1977) 47 CompCas 306
Companies Act, 1956 — Section 433, 434(1), 441(2)
High Courts08 Jan 1976
In Re: Softsule Private Ltd. P.G. Bhatia and Co.
Bombay High Court · (1976) 01 BOM CK 0009
Companies Act, 1956 — Section 292, 292(1), 292(2), 433, 434
High Courts07 Jan 1976
Rajahusein Gulamhusein Lakhani Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 1294
Criminal Procedure Code, 1973 (CrPC) — Section 401, 428
High Courts07 Jan 1976
Laxmi Oil Mills, Hinganghat Vs Sales Tax Officer, Wardha and Another
Bombay High Court · (1976) MhLj 326 : (1976) 384 STC 242
Bombay Sales Tax Act, 1959 — Section 10, 36, 36(2), 5, 9
High Courts06 Jan 1976
Commissioner of Sales Tax Vs Motor and Machinery Manufacturers Ltd.
Bombay High Court · (1976) 5 CTR 381 : (1976) 384 STC 78
Bombay Sales Tax Act, 1959 — Section 20, 20(1), 20(2), 20(5), 20(6)
High Courts06 Jan 1976
Commissioner of Sales Tax Vs Motor Machinery
Bombay High Court · (1976) 5 CTR 381 : (1976) 384 STC 78
Bombay Sales Tax Act, 1959 — Section 20, 55, 56, 57
High Courts06 Jan 1976
Phulabai Sadhu Shinde Vs The State of Maharashtra
Bombay High Court · (1976) CriLJ 1519
Penal Code, 1860 (IPC) — Section 302, 309
High Courts05 Jan 1976
Changdeo Kisan Jadhav Vs Chindya Jain and Others
Bombay High Court · (1976) CriLJ 1293
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts05 Jan 1976Dismissed
Khurshid Khan Amin Khan Vs Husnabanu Mahimood Shaikh
Bombay High Court · (1976) 78 BOMLR 240 : (1976) MhLj 628
Constitution of India, 1950 — Article 15, 227, 29, 44
High Courts19 Dec 1975
Samastha Lad Vanjari Samaj, Ram Mandir Trust Vs Waman Kisan Sanap and others
Bombay High Court · (1976) MhLj 806
Bombay Public Trusts Act, 1950 — Section 19, 19(ii), 2(10), 22, 22A
High Courts19 Dec 1975
Commissioner of Income Tax Vs Fazalbhoy Investment Co. Pvt. Ltd.
Bombay High Court · (1977) 109 ITR 802
Income Tax Act, 1922 — Section 12, 9Transfer of Property Act, 1882 — Section 108
High Courts18 Dec 1975
Kisangopal Vs Narmadabai and Others
Bombay High Court · AIR 1976 Bom 236
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 124, 132(2)
High Courts18 Dec 1975
State of Maharashtra Vs Madhav Dattatraya Sathe
Bombay High Court · (1976) MhLj 140
Criminal Procedure Code, 1973 (CrPC) — Section 190, 342, 5Penal Code, 1860 (IPC) — Section 21
High Courts17 Dec 1975Dismissed
Enayat Ali Nazar Ali Bhori Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 293 : (1976) MhLj 667
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 2
High Courts17 Dec 1975Dismissed
Gammon India Limited, Bombay Vs Asstt. Commissioner of Labour and another
Bombay High Court · (1976) MhLj 343
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 12(2), 15, 16
High Courts17 Dec 1975
Bindabai Chindhu Dange and another Vs Kawadu Dharamaji Mandaokar and another
Bombay High Court · (1976) MhLj 154
Cattle Trespass Act, 1871 — Section 20, 21, 22, 24Criminal Procedure Code, 1973 (CrPC) — Section 349, 380, 4, 4(1)(o), 403
High Courts16 Dec 1975
Bhaskar Atmaram Joshi Vs State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 206 : (1976) MhLj 229
City of Nagpur Corporation Act, 1948 — Section 36
High Courts16 Dec 1975Allowed
Mohd. Ismail Hasan Mir and another Vs State of Maharashtra and another
Bombay High Court · (1976) MhLj 613
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 2, 2(11)(a)