COURT ARCHIVE

Bombay High Court judgments, 1976

345 judgments · page 13 of 18

High Courts08 Mar 1976Dismissed

Faruk Yusuf Kandawala Vs P.G. Gawai

Bombay High Court · (1976) 78 BOMLR 318 : (1977) MhLj 90

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3, 8, 9Constitution of India, 1950 — Article 14, 21, 22, 23, 330

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High Courts07 Mar 1976

Commissioner of Income Tax, Bombay City II Vs Daulatran Nayar

Bombay High Court · (1976) 105 ITR 843

Income Tax Act, 1922 — Section 12B(2), 12B(3), 55

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High Courts07 Mar 1976

Commissioner of Income Tax, Bombay City-III Vs Trustees of Dr. Divekar Charity Trust

Bombay High Court · (1977) 110 ITR 227

Income Tax Act, 1922 — Section 4(3)Trusts Act, 1882 — Section 5, 6

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High Courts06 Mar 1976

Premji Haridas and Co. Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1977) 110 ITR 315

Income Tax Act, 1961 — Section 271(1), 274(1), 297, 297(1), 297(2)

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High Courts05 Mar 1976

Commissioner of Sales Tax Vs Kolhapur Electric Supply Co.

Bombay High Court · (1976) 5 CTR 320 : (1976) 37 STC 587

Central Sales Tax Act, 1956 — Section 13, 8, 8(3)

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High Courts05 Mar 1976

Shankar Laxman Katkar Vs Sharad Mahadeo Vable and Another

Bombay High Court · AIR 1976 Bom 386 : (1976) 78 BOMLR 593 : (1976) MhLj 911

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(2), Order 21 Rule 90

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High Courts05 Mar 1976

Gulabrao Bablaji Ujjainkar and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 1976 Bom 363 : (1976) MhLj 393

Land Acquisition Act, 1894 — Section 17, 4(1)Maharashtra Land Revenue Code, 1966 — Section 11(2), 13(3)

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High Courts04 Mar 1976Dismissed

Kanshiram Surinder Kumar Vs Thakurdas Deomal Rohira

Bombay High Court · (1977) 79 BOMLR 61

Trade and Merchandise Marks Act, 1958 — Section 10, 107, 109, 11, 12

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High Courts04 Mar 1976

The Commissioner of Sales Tax Vs P. Ambalal and Co.

Bombay High Court · (1976) 5 CTR 460

Bombay Sales Tax Act, 1953 — Section 14(4), 14(5), 14(6), 14(7), 15

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High Courts04 Mar 1976

Commissioner of Sales Tax Vs P. Ambalal and Co.

Bombay High Court · (1976) 384 STC 333

Bombay Sales Tax Act, 1959 — Section 14, 14(3), 14(4), 15, 15(1)

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High Courts04 Mar 1976

D.S. Venkatraman Vs Gujarat Industries Pvt. Ltd.

Bombay High Court · (1977) 47 CompCas 352

Companies Act, 1956 — Section 391, 391(6), 392, 392(2), 433

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High Courts03 Mar 1976

Commissioner of Sales Tax Vs Bombay Traders

Bombay High Court · (1976) 5 CTR 477 : (1976) 384 STC 286

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

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High Courts03 Mar 1976

The Commissioner of Sales Tax Vs Bombay Traders

Bombay High Court · (1976) 03 BOM CK 0023

Bombay Sales Tax Act, 1959 — Section 2(17), 2(7), 52(1)

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High Courts02 Mar 1976

Jamnadas Devsibhai Bhate and Others Vs The Commissioner, Nagpur Division, Nagpur and Another

Bombay High Court · AIR 1976 Bom 129 : (1976) MhLj 267

Land Acquisition Act, 1894 — Section 3, 4(1), 5

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High Courts02 Mar 1976

Commissioner of Sales Tax Vs Kamani Engineering Corporation Limited

Bombay High Court · (1976) 384 STC 503

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

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High Courts02 Mar 1976

The Commissioner of Sales Tax Vs Kamani Engineering Corporation Limited.

Bombay High Court · (1976) 5 CTR 500

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High Courts02 Mar 1976

Mohanlal Devdanbhai Choksey and Others Vs M.P. Mondkar and Others

Bombay High Court · AIR 1977 Bom 320 : (1988) 37 ELT 528

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 516ACustoms Act, 1962 — Section 110, 110(1), 110(2), 110(3), 111

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High Courts02 Mar 1976

Alka Vinayak Pendse and Others Vs K.V. Kirpekar

Bombay High Court · AIR 1977 Bom 314 : (1976) 78 BOMLR 433

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 20, 20(1)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 8(2)Limitation Act, 1963 — Section 14, 14(1), 14(2), 29(2)

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High Courts01 Mar 1976

The Commissioner of Sales Tax Vs Sainath and Co.

Bombay High Court · (1976) 5 CTR 452

Bombay Sales Tax Act, 1959 — Section 35, 57, 61(1)

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High Courts01 Mar 1976

Shree Ram Milis Ltd. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1977) 108 ITR 27

Income Tax Act, 1961 — Section 2(5), 2(9), 34(3), 4Super Profits Tax Act, 1963 — Rule 1Wealth Tax Act, 1957 — Section 2

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