High Courts04 Dec 1975
Mohan Vs The State of Maharashtra and Another
Bombay High Court · AIR 1976 Bom 329
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 2(20)
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,015 of 3,665
High Courts03 Dec 1975
Monie Ardeshir Baria and Piloo F. Antia, Executrices of The Estate of Ardeshir D. Baria and Others Vs Controller of Estate Duty, Bombay
Bombay High Court · (1977) 106 ITR 203
Estate Duty Act, 1953 — Section 22, 44, 64(1)New South Wales Act — Section 100Trusts Act, 1882 — Section 63
High Courts02 Dec 1975Dismissed
S.P. Khanna, Dy. Official Liquidator, Laxmi Bank Ltd., Nagpur Vs S.N. Ghosh
Bombay High Court · (1976) MhLj 150
Companies Act, 1956 — Section 441, 483, 536, 536(2)
High Courts27 Nov 1975Allowed
Shivchandray Poddar (Since deceased by his heir Bhagwati Prasad) Vs Shera Dara Haveliwalla and others Opponents
Bombay High Court · (1977) MhLj 379
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a), 12(3)(b), 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 108(e), 111(g), 116
High Courts26 Nov 1975
Commissioner of Sales Tax Vs Associated Dental and Medical Supply Co.
Bombay High Court · (1976) 37 STC 336
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts26 Nov 1975
THE COMMISSIONER OF SALES TAX Vs M/S. ASSOCIATED DENTAL AND MEDICAL SUPPLY CO.
Bombay High Court · (1976) 5 CTR 260
Bombay Sales Tax Act, 1959 — Entry 56(C), 61(1)
High Courts26 Nov 1975
Mahendra Electric Works Vs The State of Maharashtra
Bombay High Court · (1975) 11 BOM CK 0016
High Courts26 Nov 1975
The Commissioner of Sales Tax Vs Associated Dental and Medical Supply Co.
Bombay High Court · (1976) 37 STC 336
High Courts26 Nov 1975
Impex (India) Limited Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 249
Bombay Sales Tax Act, 1959 — Section 2(11), 2(21), 22, 22(6), 3
High Courts24 Nov 1975
Azad Crown Works Vs Commissioner of Sales Tax
Bombay High Court · (1976) 37 STC 570
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts24 Nov 1975
Azad Crown Works Vs State of Maharashtra
Bombay High Court · (1976) 37 STC 570
Bombay Sales Tax Rules, 1959 — Rule 2, 68
High Courts20 Nov 1975
Umabai Trimbakrao Talukdar Vs Sitaram Govind Shirbhate and another
Bombay High Court · (1976) MhLj 505
Hindu Succession Act, 1956 — Section 19
High Courts20 Nov 1975
Commissioner of Gift-tax Vs Nagji Dullabhji
Bombay High Court · (1979) 118 ITR 804
Gift Tax Act, 1958 — Section 2, 3, 4
High Courts20 Nov 1975
Traub India Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 258
High Courts20 Nov 1975
Keshavji Ramji Sanghavi Vs Sulochanabai Ramkrishna Mirwankar
Bombay High Court · AIR 1977 Bom 7 : (1976) 78 BOMLR 192 : (1976) MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 6Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Maharashtra Litho Press
Bombay High Court · (1976) 37 STC 298
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Gramodyog Jain Society Ltd.
Bombay High Court · (1976) 37 STC 328
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Gramodyog Jain Society
Bombay High Court · (1976) 37 STC 328
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
High Courts19 Nov 1975
Commissioner of Gift-tax Vs Cawasji Jehangir Co. (P.) Ltd.
Bombay High Court · (1977) 106 ITR 390
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Maharashtra Litho Works
Bombay High Court · (1976) 37 STC 298