High Courts10 Dec 1975
KHUSHAL K. SHAH, KARTA OF H.U.F., BOMBAY Vs THE COMMISSIONER OF Income Tax, BOMBAY CITY III, BOMBAY.
Bombay High Court · (1976) 5 CTR 8
Income Tax Act, 1922 — Section 34(1)(b)
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 2 of 15
High Courts10 Dec 1975
Khushal K. Shah, Karta of H.U.F., Bombay Vs The Commissioner of Income Tax, Bombay City III, Bombay
Bombay High Court · (1976) 5 CTR 8
Income Tax Act, 1961 — Section 4
High Courts10 Dec 1975
Khushal K. Shah Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1977) 109 ITR 814
Income Tax Act, 1922 — Section 34(1), 66(1)
High Courts10 Dec 1975
Commissioner of Income Tax Vs Vikram Singh S. Vallabhadas and Others
Bombay High Court · (1978) 113 ITR 605
Income Tax Act, 1922 — Section 3
High Courts10 Dec 1975
Commissioner of Income Tax Vs Simmonds Marshall Ltd.
Bombay High Court · (1977) 106 ITR 374
Income Tax Act, 1961 — Section 80J, 84Income Tax Rules, 1962 — Rule 19
High Courts09 Dec 1975
United Provinces Commercial Corporation Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 405
Bombay Sales Tax Act, 1953 — Section 34, 34(1), 34(5)
High Courts09 Dec 1975
Babu Balgonda Patil and Others Vs Dhanyakumar Balasaheb Patil Ors.
Bombay High Court · (1976) CriLJ 1872
Penal Code, 1860 (IPC) — Section 427, 447, 506
High Courts09 Dec 1975
Shankarlal Laxminarayan Rathi Vs Udaysingh Dinkarrao Rajurkar
Bombay High Court · AIR 1976 Bom 237 : (1976) MhLj 321
Contract Act, 1872 — Section 23
High Courts09 Dec 1975
Commissioner of Income Tax Vs Kothari Auto Parts Manufacturers Pvt. Ltd.
Bombay High Court · (1977) 109 ITR 333
Income Tax Act, 1961 — Section 37
High Courts09 Dec 1975
Commissioner of Income Tax Vs Trustees of Khimchand Amarchand Trust
Bombay High Court · (1978) 113 ITR 185
Income Tax Act, 1922 — Section 41(1)
High Courts08 Dec 1975
The Commissioner of Sales Tax Vs Ramkrishna Kulvantrai
Bombay High Court · (1976) 37 STC 564
Bombay Sales Tax Act, 1959 — Section 37, 39, 46, 61(1)Central Sales Tax Act, 1956 — Section 10, 9(2)
High Courts05 Dec 1975
The State of Maharashtra Vs Hirachand Modaji Jain
Bombay High Court · (1976) CriLJ 1850
Customs Act, 1962 — Section 135(1), 135(1)(b)
High Courts04 Dec 1975
Mohan Vs The State of Maharashtra and Another
Bombay High Court · AIR 1976 Bom 329
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 16, 2(20)
High Courts03 Dec 1975
Monie Ardeshir Baria and Piloo F. Antia, Executrices of The Estate of Ardeshir D. Baria and Others Vs Controller of Estate Duty, Bombay
Bombay High Court · (1977) 106 ITR 203
Estate Duty Act, 1953 — Section 22, 44, 64(1)New South Wales Act — Section 100Trusts Act, 1882 — Section 63
High Courts02 Dec 1975Dismissed
S.P. Khanna, Dy. Official Liquidator, Laxmi Bank Ltd., Nagpur Vs S.N. Ghosh
Bombay High Court · (1976) MhLj 150
Companies Act, 1956 — Section 441, 483, 536, 536(2)
High Courts27 Nov 1975Allowed
Shivchandray Poddar (Since deceased by his heir Bhagwati Prasad) Vs Shera Dara Haveliwalla and others Opponents
Bombay High Court · (1977) MhLj 379
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a), 12(3)(b), 13Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 108(e), 111(g), 116
High Courts26 Nov 1975
Commissioner of Sales Tax Vs Associated Dental and Medical Supply Co.
Bombay High Court · (1976) 37 STC 336
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts26 Nov 1975
THE COMMISSIONER OF SALES TAX Vs M/S. ASSOCIATED DENTAL AND MEDICAL SUPPLY CO.
Bombay High Court · (1976) 5 CTR 260
Bombay Sales Tax Act, 1959 — Entry 56(C), 61(1)
High Courts26 Nov 1975
Mahendra Electric Works Vs The State of Maharashtra
Bombay High Court · (1975) 11 BOM CK 0016
High Courts26 Nov 1975
The Commissioner of Sales Tax Vs Associated Dental and Medical Supply Co.
Bombay High Court · (1976) 37 STC 336