High Courts26 Nov 1975
Impex (India) Limited Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 249
Bombay Sales Tax Act, 1959 — Section 2(11), 2(21), 22, 22(6), 3
COURT ARCHIVE
Bombay High Court judgments, 1975
287 judgments · page 3 of 15
High Courts25 Nov 1975Allowed
Shri F.P. Gracie Vs Shri Vithal Ganpat More
Bombay High Court · (1978) 80 BOMLR 169
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11A, 29Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115, 116, 31, 58
High Courts24 Nov 1975
Azad Crown Works Vs Commissioner of Sales Tax
Bombay High Court · (1976) 37 STC 570
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts24 Nov 1975
Azad Crown Works Vs State of Maharashtra
Bombay High Court · (1976) 37 STC 570
Bombay Sales Tax Rules, 1959 — Rule 2, 68
High Courts20 Nov 1975
Umabai Trimbakrao Talukdar Vs Sitaram Govind Shirbhate and another
Bombay High Court · (1976) MhLj 505
Hindu Succession Act, 1956 — Section 19
High Courts20 Nov 1975
Commissioner of Gift-tax Vs Nagji Dullabhji
Bombay High Court · (1979) 118 ITR 804
Gift Tax Act, 1958 — Section 2, 3, 4
High Courts20 Nov 1975
Traub India Private Ltd. Vs The State of Maharashtra
Bombay High Court · (1976) 37 STC 258
High Courts20 Nov 1975
Keshavji Ramji Sanghavi Vs Sulochanabai Ramkrishna Mirwankar
Bombay High Court · AIR 1977 Bom 7 : (1976) 78 BOMLR 192 : (1976) MhLj 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 6Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Maharashtra Litho Press
Bombay High Court · (1976) 37 STC 298
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Gramodyog Jain Society Ltd.
Bombay High Court · (1976) 37 STC 328
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Gramodyog Jain Society
Bombay High Court · (1976) 37 STC 328
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
High Courts19 Nov 1975
Commissioner of Gift-tax Vs Cawasji Jehangir Co. (P.) Ltd.
Bombay High Court · (1977) 106 ITR 390
High Courts19 Nov 1975
Commissioner of Sales Tax Vs Maharashtra Litho Works
Bombay High Court · (1976) 37 STC 298
High Courts18 Nov 1975
Commissioner of Gift-tax, Bombay City II Vs Lalita B. Shah
Bombay High Court · (1979) 118 ITR 794
General Clauses Act, 1897 — Section 4
High Courts18 Nov 1975
The Commissioner of Sales Tax Vs Khimji Velji and Co.
Bombay High Court · (1978) 41 STC 71
Bombay Sales Tax (Amendment) Act, 1959 — Section 42Bombay Sales Tax Act, 1953 — Section 18B(1)
High Courts17 Nov 1975
Vasanji Ghela and Co. Vs Commissioner of Sales Tax
Bombay High Court · (1976) 5 CTR 64 : (1977) 40 STC 544
Bombay Sales Tax Act, 1946 — Section 11(2)Bombay Sales Tax Act, 1953 — Section 30, 31, 34(3)
High Courts17 Nov 1975
THE COMMISSIONER OF Income Tax, BOMBAY CITY III, BOMBAY Vs B. M. GROVER.
Bombay High Court · (1976) 5 CTR 5
Income Tax Act, 1961 — Section 85A
High Courts17 Nov 1975
M/S. VASANJI GHELA and CO. Vs COMMISSIONER OF SALES TAX, BOMBAY.
Bombay High Court · (1976) 5 CTR 64(1)
Bombay Sales Tax Act, 1946 — Section 11(2)Bombay Sales Tax Act, 1953 — Section 34
High Courts17 Nov 1975
Commissioner of Income Tax Bombay City-III, Bombay Vs B.M. Crover
Bombay High Court · (1978) 115 ITR 885
Income Tax Act, 1961 — Section 57, 80A(1), 80B(5), 80C, 80K
High Courts14 Nov 1975Allowed
Nepoleon Fernandes Vs The Union of India
Bombay High Court · (1976) 78 BOMLR 337 : (1976) MhLj 888
Civil Procedure Code, 1908 (CPC) — Section 80Employees Compensation Act, 1923 — Section 10, 2, 22, 29, 3Fatal Accidents Act, 1855 — Section 1