High Courts18 Jan 1975
The Famous Cine Laboratory and Studio Ltd. Vs State of Maharashtra
Bombay High Court · (1975) 36 STC 104
Bombay Sales Tax Act, 1959 — Section 2(11), 2(17), 3, 52, 52(1)
COURT ARCHIVE
Bombay High Court judgments
73,287 judgments · page 3,026 of 3,665
High Courts17 Jan 1975
Commissioner of Sales Tax, Maharashtra, Bombay Vs Lala Lajpatrai Hotel
Bombay High Court · (1975) 35 STC 368
Bombay Sales Tax Act, 1959 — Section 5, 61(1)
High Courts17 Jan 1975
Commissioner of Sales Tax Vs D.V. Save
Bombay High Court · (1975) 36 STC 47
Bombay Sales Tax Act, 1959 — Section 13, 14, 15, 2, 2(11)
High Courts16 Jan 1975Dismissed
C.S. Umralkar Vs Rajkumar Agarwal
Bombay High Court · (1976) 78 BOMLR 677
Penal Code, 1860 (IPC) — Section 405, 406, 407
High Courts16 Jan 1975Allowed
Digambar Krishnarao Mahajan Vs Chbmosyn Private Limited and another
Bombay High Court · (1975) MhLj 490
Civil Procedure Code, 1908 (CPC) — Section 20Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 19, 2
High Courts16 Jan 1975
Hindustan Tiles and Cement Industries Vs The State of Maharashtra
Bombay High Court · (1975) 36 STC 326
Bombay Sales Tax Act, 1959 — Section 10, 52
High Courts15 Jan 1975
Commissioner of Sales Tax Vs National Education and Information Films Ltd.
Bombay High Court · (1975) 36 STC 84
Bombay Sales Tax Act, 1953 — Section 34(1)
High Courts15 Jan 1975
Commissioner of Sales Tax Vs Durga Khote Productions
Bombay High Court · (1975) 36 STC 77
Bombay Sales Tax Act, 1959 — Section 2(28), 61(1)
High Courts14 Jan 1975
M.S. Shawhney, Asstt. Collector of Customs and Another Vs Sylvania and Laxman Limited
Bombay High Court · (1988) 19 ECR 192 : (1987) 30 ELT 126
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 129, 15, 2(27), 25Sea Customs Act, 1878 — Section 20(2)
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Studio Ratan Batra Private Ltd.
Bombay High Court · (1975) 35 STC 522
Bombay Sales Tax Act, 1953 — Section 2, 2(13), 34(1)
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Lettering Art.
Bombay High Court · (1975) 35 STC 529
Bombay Sales Tax Act, 1959 — Section 2(28), 52
High Courts13 Jan 1975
Commissioner of Sales Tax Vs Wagh''s Fine Art Studio
Bombay High Court · (1975) 35 STC 527
Bombay Sales Tax Act, 1959 — Section 2(11), 52, 61(1)
High Courts13 Jan 1975
Shrikrishna Keshav Kulkarni and Others Vs Balaji Ganesh Kulkarni and Others
Bombay High Court · AIR 1976 Bom 342 : (1976) MhLj 224
Evidence Act, 1872 — Section 91, 92Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12(1)
High Courts12 Jan 1975
State of Maharashtra Vs Namdeo Laxman Gedam
Bombay High Court · (1976) MhLj 319
Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 1975
Ramesh Shankar Wankhede Vs The State of Maharashtra
Bombay High Court · AIR 1975 Bom 297 : (1975) MhLj 233
Land Acquisition Act, 1894 — Section 18Limitation (Amendment) Act, 1863 — Section 29(2), 5
High Courts10 Jan 1975
Commissioner of Sales Tax Vs Berar Oil Industries
Bombay High Court · (1975) 36 STC 473
Bombay Sales Tax Act, 1959 — Section 11, 12, 14, 14(1), 14(3)
High Courts09 Jan 1975
Phulchand Kesarimal Mutha Vs D.R. Naik and Another
Bombay High Court · (1976) CriLJ 1946
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 20A
High Courts09 Jan 1975Allowed
Liladhar Wamanrao Jichakar Vs Shamrao Domaji Dongre and others
Bombay High Court · (1975) MhLj 552
Maharashtra Village Police Act, 1967 — Section 5(3)
High Courts08 Jan 1975Allowed
Madhukar Kannayyalal Punjwani Vs State of Maharashtra
Bombay High Court · (1975) 01 BOM CK 0018
Penal Code, 1860 (IPC) — Section 304A
High Courts07 Jan 1975
Commissioner of Sales Tax Vs Cutchi Dasha Oswal Mahajan Graha Udyog Committee
Bombay High Court · (1975) 36 STC 1
Bombay Sales Tax Act, 1959 — Section 2(11), 52, 61(1)