High Courts20 Feb 1976
The Commissioner of Sales Tax Vs Economic Traders
Bombay High Court · (1976) 5 CTR 254
Bombay Sales Tax Act, 1959 — Section 37(1), 61(4), 62
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 15 of 18
High Courts19 Feb 1976
D.N. Kohli, Collector of Central Excise, Bombay Vs Krishna Silicate and Glass Works and Another
Bombay High Court · (1983) 12 ELT 216
Central Excise Rules, 1944 — Rule 7, 9Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts19 Feb 1976
D.R. Kohli, Collr. of C. Ex., Bombay Vs Krishna Silicate and Glass Works
Bombay High Court · (1983) 12 ELT 216
Central Excise Rules, 1944 — Rule 10, 10A, 153, 52, 52ACentral Excises and Salt Act, 1944 — Section 3, 37, 38, 4
High Courts19 Feb 1976
Commissioner of Sales Tax, Maharashtra State Vs P.G. Shah and Co.
Bombay High Court · (1976) 5 CTR 249
Bombay Sales Tax Act, 1959 — Section 61(1)
High Courts19 Feb 1976
The Commissioner of Sales Tax, Maharashtra State Vs P.G. Shah and Co.
Bombay High Court · (1976) 5 CTR 249
High Courts18 Feb 1976
Dattatraya Devidas Didolkar and Others Vs Vice Chancellor, Nagpur University, Nagpur and Others
Bombay High Court · AIR 1976 Bom 276
Constitution of India, 1950 — Article 226Nagpur University Act, 1974 — Section 21, 23, 33, 78, 91
High Courts17 Feb 1976
The Commissioner of Sales Tax Vs A-1 Engineering Company
Bombay High Court · (1976) 5 CTR 485 : (1976) 37 STC 608
Bombay Sales Tax Act, 1953 — Section 16(4), 34(1), 34(3), 48(2), 49(1)
High Courts16 Feb 1976
Commissioner of Sales Tax Vs M.A. Hoosein and Bros.
Bombay High Court · (1976) 5 CTR 250 : (1976) 384 STC 487
Bombay Sales Tax Act, 1946 — Section 46Bombay Sales Tax Act, 1953 — Section 34(1), 8, 9(1)
High Courts16 Feb 1976
The Commissioner of Sales Tax Vs Modern Mercantile Works
Bombay High Court · (1976) 5 CTR 372
Bombay General Clauses Act, 1904 — Section 7, 77(1), 77(3)Bombay Sales Tax (Amendment) Act, 1959 — Section 19(1), 34, 76, 77Bombay Sales Tax Act, 1953 — Section 16(4)
High Courts16 Feb 1976
THE COMMISSIONER OF SALES TAX Vs M. A. HOOSEIN and BROS.
Bombay High Court · (1976) 5 CTR 250(1)
Bombay Sales Tax Act, 1946 — Section 46Bombay Sales Tax Act, 1953 — Section 34(1)
High Courts16 Feb 1976
Commissioner of Sales Tax Vs Modern Mercantile Works
Bombay High Court · (1976) 384 STC 372
Bombay Sales Tax Act, 1959 — Section 19, 19(1), 19(1), 2, 34
High Courts16 Feb 1976
In Re: Jaifabs Textile Mills Pvt. Ltd. Amersey and Sons
Bombay High Court · (1977) 47 CompCas 434
Companies (Court) Rules, 1959 — Rule 338
High Courts16 Feb 1976
The Commissioner of Sales Tax Vs M.A. Hoosein and Bros.
Bombay High Court · (1976) 5 CTR 250(1)
Bombay Sales Tax Act, 1953 — Section 8, 9
High Courts13 Feb 1976Allowed
Smt. Mehbubabi Nasir Shaikh Vs Nasir Farid Shaikh
Bombay High Court · (1976) 78 BOMLR 258 : (1976) MhLj 631
Constitution of India, 1950 — Article 227
High Courts13 Feb 1976
The Commissioner of Sales Tax Vs Nagji Achaldas
Bombay High Court · (1976) 5 CTR 270
Bombay Sales Tax Act, 1946 — Section 6(3)Bombay Sales Tax Rules, 1959 — Rule 1
High Courts12 Feb 1976
The Commissioner of Sales Tax Vs Jai Hind Oil Mills Co.
Bombay High Court · (1976) 5 CTR 432
Bombay Sales Tax Rules, 1959 — Rule 41, 42Constitution of India, 1950 — Article 286
High Courts12 Feb 1976
Commissioner of Sales Tax Vs Jai Hind Oil Mills Co.
Bombay High Court · (1977) 40 STC 60
Bombay Sales Tax Act, 1959 — Section 13, 2, 42, 61(1)
High Courts12 Feb 1976Allowed
Bhaskar Digambar Choudhary Vs Bhagwan Vishwanath Fadnis
Bombay High Court · (1976) 78 BOMLR 454
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13Constitution of India, 1950 — Article 227
High Courts12 Feb 1976Allowed
Jagannath Marotrao Gavande and another Vs State of Maharashtra and another
Bombay High Court · (1976) MhLj 247
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(3), 21, 33Civil Procedure Code, 1908 (CPC) — Section 33Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17, 18, 18, 19, 19
High Courts12 Feb 1976
The Commissioner of Sales Tax Vs Sathe Biscuits and Chocolate Co. Ltd.
Bombay High Court · (1976) 5 CTR 454
Bombay Sales Tax Rules, 1959 — Rule 41