High Courts01 Mar 1976
Commissioner of Income Tax, Bombay City-I Vs India United Mills Ltd.
Bombay High Court · (1978) 112 ITR 129
Income Tax Act, 1922 — Section 13
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 14 of 18
High Courts01 Mar 1976
The Commissioner of Sales Tax Vs Mangharam and Co.
Bombay High Court · (1976) 5 CTR 393 : (1976) 37 STC 599
High Courts27 Feb 1976
Ebrahim Yusuf Lambe Vs Abdul Razak Abdul Rahiman Mulla
Bombay High Court · (1978) 80 BOMLR 334
Maharashtra Land Revenue Code, 1966 — Section 247
High Courts27 Feb 1976
Gulam Mohamed Yunus and Another Vs Lalchand Chelaram and Others
Bombay High Court · AIR 1976 Bom 389
Bombay Court Fees Act, 1959 — Article 7, 6
High Courts27 Feb 1976
G. Claridge and Company Ltd. Vs Nav Bharat Investments Ltd.
Bombay High Court · (1977) 47 CompCas 428
Companies Act, 1956 — Section 433, 434(1)
High Courts27 Feb 1976
Ebrahim Yusuf Lambe Vs Abdul Razak Abdul Rahiman Mulla and Another
Bombay High Court · AIR 1977 Bom 22 : (1977) MhLj 160
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 70, 74(1), 85
High Courts26 Feb 1976Dismissed
Extrusion Processes Pvt. Ltd. Vs Kashibhai S. Patel
Bombay High Court · (1976) 78 BOMLR 661
Arbitration Act, 1940 — Section 14, 16, 2, 20, 21Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 114
High Courts26 Feb 1976
Commissioner of Sales Tax Vs Paramount Industrial Stores
Bombay High Court · (1976) 384 STC 555
Bombay Sales Tax Act, 1946 — Section 11ABombay Sales Tax Act, 1953 — Section 14, 14(3), 15, 15(1), 34(1)Income Tax Act, 1922 — Section 34
High Courts26 Feb 1976
The Commissioner of Sales Tax Vs Motiram Gangasa and Co.
Bombay High Court · (1976) 5 CTR 257
Bombay Sales Tax Act, 1953 — Section 13, 34(1)
High Courts24 Feb 1976
The Commissioner of Sales Tax Vs Godrej-boyce Mfg. Co. (P.) Ltd.
Bombay High Court · (1976) 5 CTR 456
Bombay Sales Tax Rules, 1959 — Rule 41
High Courts24 Feb 1976
Commissioner of Sales Tax Vs Cadbury Fry (India) Pvt. Ltd.
Bombay High Court · (1977) 40 STC 111
Bombay Sales Tax Act, 1959 — Section 42, 61(2), 74
High Courts24 Feb 1976
Asmita Dhruva Dharaskar Vs City of Nagpur Corpn., Nagpur-I
Bombay High Court · (1976) MhLj 363
Bombay Court Fees Act, 1959 — Section 20, 20(1), 20(1)(xiv)City Of Nagpur Corporation Act, 1948 — Section 129, 130, 387, 388Civil Procedure Code, 1908 (CPC) — Section 110, 115, 37, 96
High Courts24 Feb 1976
Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.
Bombay High Court · (1976) 384 STC 491
Bombay Sales Tax Act, 1953 — Section 10, 10A, 18B, 18B(2), 31
High Courts24 Feb 1976
The Commissioner of Sales Tax Vs Godrej Soaps Pvt. Ltd.
Bombay High Court · (1976) 5 CTR 458
High Courts24 Feb 1976
The Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.
Bombay High Court · (1976) 5 CTR 406
Bombay Sales Tax Act, 1953 — Section 18B(2)
High Courts24 Feb 1976
The Commissioner of Sales Tax Vs Cadbury Fry (India) Pvt. Ltd.
Bombay High Court · (1976) 5 CTR 441
Bombay Sales Tax Rules, 1959 — Rule 41
High Courts24 Feb 1976
Partap Singh Vs Bank of America
Bombay High Court · (1976) 46 CompCas 532
Companies Act, 1956 — Section 592, 592(1)
High Courts23 Feb 1976
Jayant Fibre Containers Pvt. Ltd. Vs A.V. Venkateswaran, Jt. Secretary
Bombay High Court · (1976) 02 BOM CK 0019
Central Excise Rules, 1944 — Rule 8
High Courts23 Feb 1976
The Commissioner of Sales Tax Vs Bharat Pulverising Mills Pvt. Ltd.
Bombay High Court · (1976) 5 CTR 396
Bombay Sales Tax (Exemptions, Set-off and Composition) Rules, 1954 — Rule 11(1A)Bombay Sales Tax Act, 1953 — Section 10, 18B(2), 2
High Courts20 Feb 1976
THE COMMISSIONER OF SALES TAX Vs MESSRS. ECONOMIC TRADERS.
Bombay High Court · (1976) 5 CTR 254(2)
Bombay Sales Tax Act, 1959 — Section 61(1), 61(4)