High Courts23 Jan 1974
Ramaji Baliramji Sawarkar Vs Special Land Acquisition Officer, (General), Nagpur and Others
Bombay High Court · AIR 1974 Bom 249 : (1974) MhLj 475
Land Acquisition Act, 1894 — Section 18, 23, 24, 43(8), 48(2)
COURT ARCHIVE
Bombay High Court judgments
73,198 judgments · page 3,033 of 3,660
High Courts22 Jan 1974
State of Maharashtra Vs Hassanali Vali Mohamed
Bombay High Court · (1975) CriLJ 1782
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts19 Jan 1974
Balukishan A. Devidaval Vs The State of Maharashtra
Bombay High Court · (1975) CriLJ 1891
Criminal Procedure Code, 1973 (CrPC) — Section 561ARailway Protection Force Act, 1957 — Section 3
High Courts19 Jan 1974
Martand Ramchandra Potdar Vs Dattatraya Ramchandra Potdar
Bombay High Court · AIR 1975 Bom 237 : (1975) 77 BOMLR 239 : (1975) MhLj 383
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), 144
High Courts19 Jan 1974
Minerva Mills Ltd. Vs Govt. of Maharashtra
Bombay High Court · (1975) 45 CompCas 1
Companies Act, 1956 — Section 17, 17(1), 17(2), 17(3), 17(4)Industries (Development and Regulation) Act, 1951 — Section 13(1), 17(1), 18A, 18B, 18B(1)
High Courts16 Jan 1974
Shankarrao Ramchandrarao Phate and Another Vs Chatrapal Anandrao Kedar and Others
Bombay High Court · AIR 1974 Bom 281 : (1974) MhLj 674
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 42
High Courts16 Jan 1974
Namdeo Vishnu Joshi and Another Vs Raghunath Ganu Kadam and Others
Bombay High Court · AIR 1974 Bom 311 : (1974) 76 BOMLR 530 : (1974) MhLj 750
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(2), 31, 32Civil Procedure Code, 1908 (CPC) — Section 2(12)Mamlatdars Court Act, 1906 — Section 21
High Courts15 Jan 1974
Union of India Vs Samuel Peters and Another
Bombay High Court · (1975) 2 LLJ 185 : (1975) MhLj 390
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts08 Jan 1974
Prabhakar Shamrao Marathe and Others Vs Maharashtra State Electricity Board and Others
Bombay High Court · (1974) 76 BOMLR 711 : (1975) 30 FLR 225 : (1975) 1 LLJ 326 : (1975) MhLj 47
Industrial Disputes Act, 1947 — Section 10, 10A, 17, 17A, 20
High Courts21 Dec 1973
Commissioner of Income Tax, Bombay City II Vs Gordhandas K. Vora
Bombay High Court · (1974) 96 ITR 50
Income Tax Act, 1922 — Section 66(1)
High Courts17 Dec 1973
Nandlal Topandas Vs R.K. Joshi
Bombay High Court · (1974) 76 BOMLR 703
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13Constitution of India, 1950 — Article 227
High Courts17 Dec 1973
Commissioner of Gift-Tax, Bombay City I Vs R.B. Kamdin
Bombay High Court · (1974) 95 ITR 476
Gift Tax Act, 1958 — Section 2
High Courts13 Dec 1973Dismissed
The State of Maharashtra Vs R.S. Thakkar
Bombay High Court · (1974) 76 BOMLR 413
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
High Courts12 Dec 1973
J.M. Shah Vs J.M. Bhatia, Appellate Assistant Commissioner of Wealth Tax and Others
Bombay High Court · (1974) 94 ITR 519
Income Tax Act, 1961 — Section 154Wealth Tax Act, 1957 — Section 17, 18A, 18A(5), 25, 32
High Courts11 Dec 1973Allowed
Punjabrao and others Vs V.M. Molkar and others
Bombay High Court · (1974) MhLj 428
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 1973
Trustees of K.B.H.M. Bhiwandiwalla Trust Vs Commissioner of Wealth-tax, Bombay City III
Bombay High Court · (1977) 106 ITR 709
Wealth Tax Act, 1957 — Section 16(1), 27(1), 5(1)
High Courts05 Dec 1973
Commissioner of Wealth Tax, Bombay City I Vs Arvindprasad N. Mafatlal
Bombay High Court · (1975) 98 ITR 287
Wealth Tax Act, 1957 — Section 4(1)
High Courts04 Dec 1973
New Kaiser-I-Hind Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1977) 107 ITR 760
Income Tax Act, 1922 — Section 22(2), 34, 34(1)
High Courts30 Nov 1973
The Charity Commissioner Vs Shri Vishram Bharati Goswami
Bombay High Court · (1974) 76 BOMLR 475
Electricity Act, 1910 — Section 4
High Courts29 Nov 1973
Commissioner of Income Tax, Bombay City III Vs Himalayan Tiles and Marble Private Ltd.
Bombay High Court · (1975) 100 ITR 177
Income Tax Act, 1922 — Section 10, 2(4)