COURT ARCHIVE

Bombay High Court judgments

73,256 judgments · page 3,029 of 3,663

High Courts05 Sept 1974Dismissed

Bhimrao Harnooji Wanjari Vs State of Maharashtra

Bombay High Court · (1975) MhLj 660

Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 361, 366, 90Penal Code, 1860 (IPC) — Section 323, 375, 376

Read judgment

High Courts05 Sept 1974

Ratilal Narbheram Vs Welji Nagji and Another

Bombay High Court · AIR 1975 Bom 218 : (1975) MhLj 136

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47, 9

Read judgment

High Courts05 Sept 1974Allowed

Narayan Thunaji Vs Mahadeo Ragho

Bombay High Court · (1974) MhLj 903

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts04 Sept 1974Allowed

Sushilabai Chhotelal Gupta Vs Ramcharan Hanumanprasad Vaishya and another

Bombay High Court · (1976) MhLj 82

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts30 Aug 1974

Cricket Club of India Ltd. and Others Vs Madhav L. Apte and Others

Bombay High Court · (1975) 45 CompCas 574

Companies Act, 1956 — Section 165, 169, 169(6), 2(3), 2(4)

Read judgment

High Courts29 Aug 1974

B.C. Shah and Co. Vs T.P. Kanani

Bombay High Court · (1976) MhLj 40

Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151

Read judgment

High Courts27 Aug 1974

Subhash Ganpatrao Buty and Another Vs Maroti and Others

Bombay High Court · AIR 1975 Bom 244 : (1975) 77 BOMLR 517 : (1975) MhLj 244

Limitation Act, 1963 — Section 12(2)

Read judgment

High Courts26 Aug 1974Dismissed

Eknath Namdeo Matey and another Vs Kondba Laxman Gadhave and others

Bombay High Court · (1975) MhLj 114

Constitution of India, 1950 — Article 227

Read judgment

High Courts22 Aug 1974

Sushilabai Ramchandra Kulkarni Vs Narayanrao Gopalrao Deshpande and Others

Bombay High Court · AIR 1975 Bom 257 : (1975) 77 BOMLR 558 : (1975) MhLj 682

Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts22 Aug 1974

The State of Maharashtra Vs J.V. Patil

Bombay High Court · (1976) 78 BOMLR 116

Bombay Police Act, 1951 — Section 124Contempt of Courts Act, 1971 — Section 15, 2, 20Criminal Procedure Code, 1973 (CrPC) — Section 169, 428, 54

Read judgment

High Courts21 Aug 1974Dismissed

Sou. Ramkuvar Madanlal Atale Vs Madanlal Surajkaran Atale

Bombay High Court · (1977) 79 BOMLR 143

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 23, 28Civil Procedure Code, 1908 (CPC) — Section 38, 88, 98Hindu Marriage Act, 1955 — Section 10, 12, 13, 18, 2

Read judgment

High Courts16 Aug 1974Dismissed

State of Maharashtra Vs Ouseph Varghese

Bombay High Court · (1975) MhLj 431

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 405, 406, 409, 420

Read judgment

High Courts16 Aug 1974

Surajratan Damani Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1977) 106 ITR 576

Income Tax Act, 1961 — Section 5

Read judgment

High Courts14 Aug 1974

Commissioner of Income Tax, Bombay City Vs Gagalbhai Jute Mills Ltd.

Bombay High Court · (1979) 116 ITR 602

Income Tax Act, 1922 — Section 10(2), 10(2A), 23A(1), 23A(3)

Read judgment

High Courts13 Aug 1974

Namdeo Sakharam Meshram Vs Motilal Udaichand Jain

Bombay High Court · AIR 1975 Bom 191 : (1974) MhLj 959

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6

Read judgment

High Courts13 Aug 1974

Arvind Bhogilal Vs Commissioner of Income Tax, Bombay City II

Bombay High Court · (1976) 105 ITR 764

Income Tax Act, 1922 — Section 24B, 24B(1)

Read judgment

High Courts13 Aug 1974

Bhaichand Jivraj Muchhala Vs Commissioner of Income Tax

Bombay High Court · (1976) 102 ITR 385

Income Tax Act, 1922 — Section 16(3)

Read judgment

High Courts12 Aug 1974Dismissed

State of Maharashtra Vs Zahid Hussain Kikabhai, Nagpur

Bombay High Court · (1975) MhLj 455

Drugs and Cosmetics Act, 1940 — Section 1, 18, 18(a)(vi), 18(c), 27AGeneral Clauses Act, 1897 — Section 24Prevention of Food Adulteration Act, 1954 — Section 7, 8, 9

Read judgment

High Courts09 Aug 1974Allowed

State of Maharashtra and another Vs Devidas Khursange

Bombay High Court · (1975) MhLj 74

Constitution of India, 1950 — Article 227, 309, 313Government of India Act, 1935 — Section 241Payment of Wages Act, 1936 — Section 10, 11, 12, 13, 15

Read judgment

High Courts09 Aug 1974Allowed

N.J. Katakwar Vs Municipal Council, Tumsar and others

Bombay High Court · (1975) MhLj 298

Maharashtra Municipalities Act, 1965 — Section 80

Read judgment