High Courts04 Aug 1975
Manilal Jamnadas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1977) 109 ITR 278
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,020 of 3,665
High Courts04 Aug 1975Allowed
Chandulal Vasudeo Vaidya and another Vs Nasik Municipal Borough, Nasik and others
Bombay High Court · (1976) MhLj 308
Maharashtra Regional and Town Planning Act, 1966 — Section 18(2)(j), 39(1), 63, 88, 88(c)
High Courts04 Aug 1975
Sitaram Shobharam and Another Vs Nandram Chunilal
Bombay High Court · AIR 1976 Bom 35
Constitution of India, 1950 — Article 227
High Courts02 Aug 1975
Manilal Jamnadas (Seeds) Vs Commissioner of Income Tax
Bombay High Court · (1977) 109 ITR 24
Income Tax Act, 1922 — Section 26A
High Courts01 Aug 1975
Bhupatrai Maganlal Ghia and Others Vs Rajaram Ghai Ors.
Bombay High Court · AIR 1976 Bom 258 : (1976) MhLj 242
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts30 Jul 1975
Amritlal and Co. Pvt. Ltd. Vs Commissioner of Income Tax, Central, Bombay
Bombay High Court · (1977) 108 ITR 719
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37
High Courts25 Jul 1975
Sd. Umar Sd. Ahmed Vs Dedamiya Husenbhai and Others
Bombay High Court · AIR 1976 Bom 336 : (1977) MhLj 261
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1), 11(3), 12, 12(2), 12(3)
High Courts25 Jul 1975Dismissed
Karbhari Govindrao Patil and another Vs B.D. Pawar and others
Bombay High Court · (1976) MhLj 841
Constitution of India, 1950 — Article 19, 226, 233, 320Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 2, 64, 65
High Courts25 Jul 1975Allowed
Shankar Badhe and Others Vs Ram Mandir Chinawal Charitable Trust and Another
Bombay High Court · (1975) 07 BOM CK 0010
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B, 88D
High Courts21 Jul 1975
Secretary, Bishop Cotton School, Nagpur Vs S.M. Yakub and Others
Bombay High Court · (1976) 1 LLJ 340 : (1976) MhLj 18
Constitution of India, 1950 — Article 226, 227Deputy Director of Education Rules — Rule 71(4), 76(1), 77(3)
High Courts21 Jul 1975Dismissed
Ramchandra Ganpat Chogle Vs The Commissioner for Co-operation and Registrar Co-operative Societies
Bombay High Court · (1976) 78 BOMLR 682
COMPANIES ACT, 1956 — Section 543
High Courts18 Jul 1975
Sadanand Nagesh Waikar Vs Shankarlal Girdharlal Oza and State of Maharashtra
Bombay High Court · (1975) 07 BOM CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482, 561, 561APrevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts17 Jul 1975
Dilip Singh Vs Dhaniram Narvandas and Others
Bombay High Court · AIR 1976 Bom 38
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16Evidence Act, 1872 — Section 65, 89
High Courts16 Jul 1975
Fakir Mohamed Abdul Razak Vs The Charity Commissioner, Bombay and Others
Bombay High Court · AIR 1976 Bom 304
Bombay Public Trusts Act, 1950 — Section 50Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96
High Courts16 Jul 1975Allowed
Babu Nathu Gond Vs State of Maharashtra
Bombay High Court · (1975) MhLj 779
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 145, 154, 162
High Courts15 Jul 1975
Ogale Glass Works Ltd. Vs The Union of India
Bombay High Court · (1977) 79 BOMLR 37
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 113, 226, 276, 286, 96Contract Act, 1872 — Section 2, 3, 72
High Courts14 Jul 1975
Ramesh Ramlal Narang Vs C.T.A. PILLAI and others
Bombay High Court · (1975) MhLj 650
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5, 5(b)Constitution of India, 1950 — Article 14, 19, 21, 22, 359(1)
High Courts14 Jul 1975
Dattatraya Hari Vaidya and Others Vs Union of India and Others
Bombay High Court · AIR 1976 Bom 42
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3Constitution of India, 1950 — Article 226, 309
High Courts10 Jul 1975
Commissioner of Income Tax Vs Natwarlal Mohanlal and Co.
Bombay High Court · (1976) 105 ITR 748
Income Tax Act, 1961 — Section 37(1)
High Courts09 Jul 1975
Commissioner of Income Tax, Bombay City II Vs Babulal Narottamdas, Legal Heirs of Narottamdas Jethalal
Bombay High Court · (1976) 105 ITR 721
Income Tax Act, 1961 — Section 5, 7