High Courts12 Nov 1976
Commissioner of Income Tax Bombay City - II Vs Shivlal Desai and Sons
Bombay High Court · (1978) 114 ITR 377
Income Tax Act, 1922 — Section 28(1)
COURT ARCHIVE
Bombay High Court judgments, 1976
345 judgments · page 3 of 18
High Courts12 Nov 1976
Commissioner of Income Tax, Bombay City-III Vs Ratilal Tarachand Mehta
Bombay High Court · (1977) 110 ITR 71
Income Tax Act, 1961 — Section 4
High Courts11 Nov 1976Allowed
Mohanlal Motilal Kothare Vs Raghunath Laxman
Bombay High Court · (1977) MhLj 174
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts11 Nov 1976
Commissioner of Income Tax, Bombay City-III Vs Late F. Summersgill
Bombay High Court · (1978) 112 ITR 617
Income Tax Act, 1961 — Section 4
High Courts11 Nov 1976
Yamunabai Govindrao Mahajan and Another Vs Nagpur Improvement Trust, Nagpur and Others
Bombay High Court · AIR 1977 Bom 405
Bombay Court Fees Act, 1959 — Article 1, 15, 31Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 31(2), 31(5)
High Courts11 Nov 1976
Aziende Colori Nazionali Affini, Italy Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 110 ITR 145
Income Tax Act, 1922 — Section 4
High Courts11 Nov 1976
Commissioner of Income Tax, Bombay City-I Vs J.B. Advani Oerlikon Electrodes Pvt. Ltd.
Bombay High Court · (1977) 106 ITR 791
Income Tax Act, 1961 — Section 37(1)
High Courts10 Nov 1976
COMMISSIONER OF INCOME TAX Vs M/S. BAYER AGROCHEM LTD.
Bombay High Court · (1977) 6 CTR 402
Income Tax Act, 1992 — Section 15C
High Courts10 Nov 1976
Commissioner of Excess Profits Tax, Bombay City-I, Bombay Vs Tata Iron and Steel Co. Ltd.
Bombay High Court · (1978) 115 ITR 538
Excess Profits Tax Act, 1940 — Section 21, 26(3)Income Tax Act, 1922 — Section 10(5)
High Courts10 Nov 1976
Commissioner of Income Tax Vs Bayer Agrochem Ltd.
Bombay High Court · (1977) 6 CTR 402
Income Tax Act, 1922 — Section 15C
High Courts10 Nov 1976
Commissioner of Income Tax, Bombay City-I Vs Bayer Agrochem Ltd.
Bombay High Court · (1982) 134 ITR 240
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 15C, 80J, 84
High Courts09 Nov 1976
Yogindraprasad N. Mafatlal Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1977) 109 ITR 602
Income Tax Act, 1961 — Section 64, 64(1)
High Courts05 Nov 1976
Commissioner of Income Tax, Bombay City Vs Bennett Coleman and Co. Ltd.
Bombay High Court · (1979) 116 ITR 297
Income Tax Act, 1961 — Section 37
High Courts04 Nov 1976Allowed
Harishchandra Narsingrao Deshmukh Vs The State of Maharashtra
Bombay High Court · (1978) 80 BOMLR 166
Constitution of India, 1950 — Article 227
High Courts03 Nov 1976
State of Maharashtra Vs Yeshwant Parasharam Sawant
Bombay High Court · (1977) CriLJ 1477
Prevention of corruption Act, 1947 — Section 5(2)
High Courts03 Nov 1976Dismissed
State Vs Yeshwant Parashram Sawant
Bombay High Court · (1977) 79 BOMLR 693
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 19, 193, 219, 228, 40
High Courts29 Oct 1976
State of Maharashtra and others Vs Shri Chandrakant
Bombay High Court · (1976) MhLj 916
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Oct 1976
The State of Maharashtra Vs D.R. Chatterjee
Bombay High Court · (1977) CriLJ 1040
Bombay Police Act, 1951 — Section 102
High Courts20 Oct 1976Dismissed
State of Maharashtra Vs D.R. Chatterjee
Bombay High Court · (1977) 79 BOMLR 104
Bombay Police Act, 1951 — Section 102Criminal Procedure Code, 1973 (CrPC) — Section 2, 251
High Courts20 Oct 1976Allowed
Shamrao Nana Aswale Vs Atmaram Nana Aswale
Bombay High Court · (1978) 80 BOMLR 177
Civil Procedure Code, 1908 (CPC) — Section 54Maharashtra Land Revenue Code, 1966 — Section 247