COURT ARCHIVE

Bombay High Court judgments, 1974

234 judgments · page 2 of 12

High Courts05 Dec 1974Allowed

Ramchandra Vasudeo alias Ramchandra Pillay Vs Baburao Appaswami Pillay and others

Bombay High Court · (1976) MhLj 125

Evidence Act, 1872 — Section 49Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10(iv), 3(a), 4

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High Courts05 Dec 1974

Hargovindji Chunnilal Bhayani Vs Mahatma Gandhi Sarwajanaik Wachanalaya

Bombay High Court · AIR 1976 Bom 149 : (1977) ILR (Bom) 889 : (1976) MhLj 237

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2, 4

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High Courts05 Dec 1974

Commissioner of Sales Tax Vs Kareem Ali Motibhai

Bombay High Court · (1975) 35 STC 470

Bombay Sales Tax Act, 1959 — Section 2(17), 2(26), 61(1), 8

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High Courts04 Dec 1974

The State of Maharashtra Vs Ashok Kumar Netram and Another

Bombay High Court · (1975) CriLJ 1576

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)

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High Courts03 Dec 1974

Kishinchand Chellaram Vs Commissioner of Income Tax

Bombay High Court · (1978) 114 ITR 671

Income Tax Act, 1922 — Section 13

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High Courts03 Dec 1974

Commissioner of Sales Tax Vs Regal Hotel

Bombay High Court · (1975) 36 STC 123

Bombay Sales Tax Act, 1953 — Section 26(1), 34(1)

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High Courts02 Dec 1974

Commissioner of Income Tax Vs Tata Sons Pvt. Ltd.

Bombay High Court · (1978) 111 ITR 290

Income Tax Act, 1922 — Section 10(2), 49D

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High Courts02 Dec 1974

Hayatuddin Vs Abdul Gain and Others

Bombay High Court · AIR 1976 Bom 23 : (1975) MhLj 345

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts02 Dec 1974

Commissioner of Income Tax, Bombay City-I Vs Tata Iron and Steel Co. Ltd.

Bombay High Court · (1977) 106 ITR 363

Income Tax Act, 1922 — Section 10(1), 10(2), 13

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High Courts02 Dec 1974

Shree Sitaram Mills Ltd. Vs Commissioner of Income Tax

Bombay High Court · (1976) 103 ITR 220

Income Tax Act, 1922 — Section 23A

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High Courts30 Nov 1974Allowed

Sudhakar Shankarlal Naval Vs Arunlal Govardhandas Gujrathi

Bombay High Court · (1976) MhLj 210

Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 80

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High Courts30 Nov 1974

Gannon Dunkerley and Co. Ltd. Vs Commissioner of Income Tax, Bombay

Bombay High Court · (1976) 102 ITR 428

Income Tax Act, 1922 — Section 10(2A)

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High Courts30 Nov 1974

Sadhanchandra Das Vs Gaurishankar Das

Bombay High Court · (1978) 80 BOMLR 328

Hindu Succession Act, 1956 — Section 19

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High Courts29 Nov 1974

South India Insurance Company Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1977) 106 ITR 969

Income Tax Act, 1922 — Section 10, 10(7)Income Tax Rules, 1962 — Rule 6

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High Courts29 Nov 1974

Commissioner of Income Tax, Bombay City-II Vs Popatlal Mulji

Bombay High Court · (1977) 108 ITR 4

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High Courts28 Nov 1974

Commissioner of Income Tax, Poona Vs Puranmal Manilal

Bombay High Court · (1976) 103 ITR 278

Income Tax Act, 1922 — Section 10(2)

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High Courts27 Nov 1974

Commissioner of Income Tax, Bombay City I Vs Skenando Rayon Corporation of United States of America

Bombay High Court · (1976) 103 ITR 29

Income Tax Act, 1922 — Section 42(3)

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High Courts26 Nov 1974Allowed

Padmanabh Narayan Inamdar Vs The State of Maharashtra

Bombay High Court · (1976) 78 BOMLR 366

Penal Code, 1860 (IPC) — Section 143, 145, 147, 148, 149

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High Courts26 Nov 1974

Solhinder Singh Gyanchand Kuckreja Vs Kadu Babu Laxman and Others

Bombay High Court · AIR 1975 Bom 303 : (1975) 77 BOMLR 333 : (1975) MhLj 655

Bombay General Clauses Act, 1904 — Section 3Maharashtra Municipalities Act, 1965 — Section 115, 150, 16, 16(1), 2(32)

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High Courts25 Nov 1974

Commissioner of Sales Tax Vs Minimax Ltd.

Bombay High Court · (1975) 35 STC 388

Bombay Sales Tax Act, 1959 — Section 61(1)Central Sales Tax (Bombay) Rules, 1957 — Rule 4Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4), 9(3)

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