High Courts20 Oct 1975Allowed
Rajaram Bhau Kadam and others Vs Babu Shankar Kadam and another
Bombay High Court · (1976) MhLj 425
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 85, 88C
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,017 of 3,665
High Courts19 Oct 1975
COMMISSIONER OF Income Tax, POONA Vs M/S. INDIAN TOOL MANUFACTURING CO.
Bombay High Court · (1976) 5 CTR 388(1)
Income Tax Act, 1961 — Section 256(2)
High Courts19 Oct 1975
Commissioner of Income Tax, Poona Vs Indian Tool Manufacturing Co.
Bombay High Court · (1976) 5 CTR 388(1)
Income Tax Act, 1961 — Section 256(2)
High Courts17 Oct 1975Allowed
Shrimati Kaushalya Bai Vs Collector of Central Excise and Others
Bombay High Court · (1975) 10 BOM CK 0016
Central Excise Rules, 1944 — Rule 32, 40
High Courts16 Oct 1975
Jamna Mahadeo Patil and Another Vs Devarat Mehta and Others
Bombay High Court · AIR 1977 Bom 4
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts15 Oct 1975
Anil Bhaskar Sonavane Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 325
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts13 Oct 1975
C. Eduljee and Company Limited and Another Vs First Labour Court, Nagpur and Others
Bombay High Court · (1977) 47 CompCas 770 : (1976) MhLj 20
Bombay Industrial Relations Act, 1946 — Section 106, 106(1), 106(2), 3(14)
High Courts10 Oct 1975Allowed
Malti Dadaji Mahajan Vs Chief Executive Officer, Zilla Parishad, Wardha
Bombay High Court · (1976) MhLj 109
Constitution of India, 1950 — Article 14, 16, 311(2)
High Courts04 Oct 1975Dismissed
State of Maharashtra Vs Samrilal Chhaganlal Agrawal (Accused)
Bombay High Court · (1976) MhLj 92
Constitution of India, 1950 — Article 19(1)(f), 258(1)Criminal Procedure Code, 1973 (CrPC) — Section 10(1), 10(2)Essential Commodities Act, 1955 — Section 3, 3(1), 5, 6A, 6B
High Courts03 Oct 1975
The State of Maharashtra Vs Baijnath Shah Mathura Shah
Bombay High Court · (1976) CriLJ 908
Prevention of Food Adulteration Act, 1954 — Section 10(7), 9
High Courts02 Oct 1975
Shivhankarlal Gupta and Another Vs C.T.A. Pillai and Others
Bombay High Court · AIR 1976 Bom 165
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Constitution of India, 1950 — Article 13Criminal Procedure Code, 1973 (CrPC) — Section 491, 492(2)
High Courts30 Sept 1975
Keshav Ramchandra Malear Vs Ramdas Dasharath Malekar and Others
Bombay High Court · AIR 1976 Bom 330
Limitation Act, 1963 — Article 136
High Courts26 Sept 1975
Manohar Shamrao Singanapure and Another Vs Balkrishna Dattatrya Deshpande and Others
Bombay High Court · AIR 1976 Bom 105 : (1975) MhLj 816
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 27, 27(1)
High Courts25 Sept 1975
Harikishan and Others Vs Krishna Dhanaji Shelki and Another
Bombay High Court · AIR 1977 Bom 330 : (1976) MhLj 537
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(12), 2(13), 2(16), 2(21), 21Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 31A
High Courts25 Sept 1975Allowed
Vishwanath Sadashiv Deshpande and others Vs Comptroller and Auditor-General of India, New Delhi and others
Bombay High Court · (1975) MhLj 876
Constitution of India, 1950 — Article 309, 310, 311
High Courts25 Sept 1975
Harikisan Kanhaiyalal Pampalia Vs Krishnaji Dhanaji Shelki and another
Bombay High Court · (1976) MhLj 537
Constitution of India, 1950 — Article 31A
High Courts24 Sept 1975Dismissed
Prakash Ramnath Adurkar Vs Ganesh Waman Athawale
Bombay High Court · (1976) 78 BOMLR 328
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 114, 328, 447, 504, 506
High Courts23 Sept 1975
Sumanbai Vs Anandrao Onkar Panpatil
Bombay High Court · AIR 1976 Bom 212
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 23(1), 9
High Courts22 Sept 1975
Sambaji Abaji Patharkar Vs The State of Maharashtra and Another
Bombay High Court · (1976) CriLJ 1854
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts22 Sept 1975Allowed
Buchayya Chandrayya Irabatti Vs G.S. Chindhde
Bombay High Court · (1978) 80 BOMLR 162 : (1976) MhLj 191
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 13, 18, 4Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C