High Courts27 Feb 1975
Apollo Electric Industries Vs Silka Electric Corporation and another
Bombay High Court · (1976) MhLj 872
Civil Procedure Code, 1908 (CPC) — Section 2, 3, 73
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,024 of 3,665
High Courts27 Feb 1975
Wasudeo Madhaorao Assarkar and Another Vs The State of Maharashtra
Bombay High Court · AIR 1976 Bom 94 : (1975) MhLj 404
Constitution of India, 1950 — Article 14, 19(1), 25, 31Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8
High Courts26 Feb 1975
Commissioner of Sales Tax Vs Tajkhanji and Co.
Bombay High Court · (1975) 36 STC 130
Bombay Sales Tax Act, 1953 — Section 14(7), 26(1), 34(1)Income Tax Act, 1922 — Section 25(4)Industrial Disputes Act, 1947 — Section 25
High Courts26 Feb 1975
Tata Iron and Steel Co. Ltd. Vs D.V. Bapat, Income Tax Officer, Companies Circle I(2), Bombay and Another
Bombay High Court · (1975) 101 ITR 292
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 28, 29, 30, 31Payment of Gratuity Act, 1972 — Section 4
High Courts25 Feb 1975
Commissioner of Sales Tax Vs Pure Ice Cream Company
Bombay High Court · (1975) 36 STC 18
High Courts21 Feb 1975
Commissioner of Sales Tax Vs The Premier Aerated Waters Pvt. Ltd.
Bombay High Court · (1975) 36 STC 201
Bombay Sales Tax Act, 1953 — Section 34(1)
High Courts20 Feb 1975
Commissioner of Sales Tax Vs Kutubali Noorjibhai and Co.
Bombay High Court · (1975) 36 STC 523
Bombay Sales Tax Act, 1959 — Section 36(2), 61(1)
High Courts20 Feb 1975
Commissioner of Sales Tax Vs Shetkari Sahakari Sangh Limited
Bombay High Court · (1975) 35 STC 554
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts19 Feb 1975Allowed
Chief Officer, Municipal Council, Akola Vs Second Labour Court, Nagpur and others
Bombay High Court · (1975) MhLj 556
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20
High Courts19 Feb 1975
Asharam Ramgopal Vs Sarjubai Ramgopal and Others
Bombay High Court · AIR 1976 Bom 272
Hindu Succession Act, 1956 — Section 14
High Courts19 Feb 1975
Commissioner of Sales Tax Vs Habib Kasambhai
Bombay High Court · (1975) 35 STC 560
Bombay Sales Tax Act, 1959 — Section 13, 14, 2(17), 61(1)
High Courts19 Feb 1975
Municipal Council, Akola Vs Second Labour Court, Nagpur and Others
Bombay High Court · (1976) 1 LLJ 334 : (1975) MhLj 556
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20
High Courts18 Feb 1975
Laxmibai Samba Jadhav and Others Vs Bharatlal Premchand Gandhi and Others
Bombay High Court · AIR 1976 Bom 160
Bombay Land Revenue Code, 1879 — Section 135Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85
High Courts17 Feb 1975
Commissioner of Sales Tax Vs Mckenzies Ltd.
Bombay High Court · (1976) 38 STC 391
Bombay Sales Tax Act, 1953 — Section 34(1)Constitution of India, 1950 — Article 226, 286(1)
High Courts17 Feb 1975
Commissioner of Sales Tax Vs Bombay Mercantile Corporation
Bombay High Court · (1975) 35 STC 505
Bombay Sales Tax Act, 1959 — Section 10, 12, 13, 2(17), 2(26)
High Courts17 Feb 1975
Commissioner of Sales Tax Vs Zeal and Company
Bombay High Court · (1975) 35 STC 486
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts13 Feb 1975Allowed
Manganese Ore (India) Limited, Nagpur Vs Gram Panchayat Khairi and others
Bombay High Court · (1975) MhLj 596
Constitution of India, 1950 — Article 276
High Courts13 Feb 1975
N.D. Georgopoulos Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 187
Bombay Sales Tax Act, 1959 — Section 2, 2(13), 2(28), 34, 4(2)Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4
High Courts12 Feb 1975
Gangadhar Sadhashiorao Watane and Others Vs The State of Maharashtra and Another
Bombay High Court · AIR 1976 Bom 13
Constitution of India, 1950 — Article 19, 31, 358, 360, 9Maharashtra Raw Cotton (Procurement, Processing and Marketing ) (Amendment) Act, 1974 — Section 25Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 25
High Courts12 Feb 1975
Sarfarzali Nawabali Mirza Vs Miss Maneck G. Burjorji Reporter
Bombay High Court · (1976) 78 BOMLR 704 : (1976) MhLj 576
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 18, 28, 5Civil Procedure Code, 1908 (CPC) — Section 104Presidency Small Cause Courts Act, 1882 — Section 19