High Courts12 Feb 1975Dismissed
India United Mills Ltd. Vs Rashtriya Mill Mazdoor Sangh
Bombay High Court · (1976) 78 BOMLR 458
Bombay Industrial Relations Act, 1946 — Section 27A, 3, 30, 32, 33
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,025 of 3,665
High Courts11 Feb 1975Dismissed
Enas Elish Sutari Vs State of Maharashtra
Bombay High Court · (1975) MhLj 772
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(b)(iii), 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts11 Feb 1975
Krishnadevi Gupta and Another Vs Banwarilal Hanuman Prasad Tibrewala and Others
Bombay High Court · AIR 1976 Bom 233
Specific Relief Act, 1963 — Section 42
High Courts10 Feb 1975
Jagdishprasad R. Agarwal Vs Municipal Corporation of Gr. Bom.
Bombay High Court · (1975) 02 BOM CK 0020
Bombay Municipal Corporation Act, 1888 — Section 351
High Courts07 Feb 1975
Associated Biscuit Co. P. Ltd. Vs T.L. Nambiar
Bombay High Court · (1978) 48 CompCas 481
Companies Act, 1956 — Section 433, 434, 483
High Courts05 Feb 1975
Commissioner of Sales Tax Vs Rowers Chemicals Pvt. Ltd.
Bombay High Court · (1975) 35 STC 452
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts04 Feb 1975
Commissioner of Sales Tax Vs Jayanand Khira and Co. Private Ltd.
Bombay High Court · (1975) 36 STC 242
Bombay Sales Tax Act, 1959 — Section 52(1), 61(1)
High Courts01 Feb 1975Allowed
Haroon Mohamed Memon Vs The State of Maharashtra
Bombay High Court · (1976) 78 BOMLR 630
Evidence Act, 1872 — Section 27General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 411, 414
High Courts31 Jan 1975
Navrang Plastics Vs The State of Maharashtra
Bombay High Court · (1975) 35 STC 510
Bombay Sales Tax Act, 1959 — Section 10, 52, 61(1)
High Courts31 Jan 1975Dismissed
Annappa Balappa Shirhatti Vs Malabai Annappa Shirhatti
Bombay High Court · (1976) 78 BOMLR 539 : (1976) MhLj 790
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23, 25, 4Limitation Act, 1963 — Section 30Transfer of Property Act, 1882 — Section 100
High Courts31 Jan 1975
Commissioner of Sales Tax Vs Hard Castle Waud and Co. Pvt. Ltd.
Bombay High Court · (1976) 37 STC 479
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts30 Jan 1975
Copper Rollers Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1975) 36 STC 391
Bombay Sales Tax Act, 1959 — Section 10, 19, 19(4), 19(6), 3
High Courts29 Jan 1975
Commissioner of Sales Tax Vs Trinity Products
Bombay High Court · (1975) 35 STC 502
Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)
High Courts29 Jan 1975
Commissioner of Sales Tax Vs Musarafalli Kutbuddin
Bombay High Court · (1975) 4 CTR 78 : (1975) 35 STC 503
Bombay Sales Tax Act, 1959 — Section 2(17), 61(1)
High Courts29 Jan 1975
Associated Film Industries Pvt. Limited Vs D.R. Kohli and Others
Bombay High Court · (1980) 6 ELT 107
Central Excise Rules, 1944 — Rule 210, 226, 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 2(d), 35
High Courts29 Jan 1975
Marshal Braganza Vs S.R. Samant, Presiding Officer, First Labour Court and Another
Bombay High Court · (1975) 2 LLJ 189
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts28 Jan 1975
Commissioner of Sales Tax Vs Dunken Coffee Manufacturing Co.
Bombay High Court · (1975) 35 STC 493
Bombay Sales Tax Act, 1959 — Section 2(17), 2(21), 52(1)
High Courts22 Jan 1975
National Textile Corporation Vs State of Maharashtra and Others
Bombay High Court · AIR 1976 Bom 28 : (1975) 77 BOMLR 352
Land Acquisition Act, 1894 — Section 4, 6Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3, 4(2)
High Courts22 Jan 1975Allowed
Vasantrao Dattaji Dhanwate and another Vs Shyamrao Dattaji Dhanwate and others
Bombay High Court · (1975) MhLj 337
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1
High Courts21 Jan 1975
Ambaji Traders P. Ltd. Vs Income Tax Officer, Central Circle (III), Nagpur
Bombay High Court · (1976) 105 ITR 273 : (1975) MhLj 580
Income Tax Act, 1961 — Section 129, 143, 144, 146, 147