High Courts20 Mar 1977
Commissioner of Wealth-Tax, Bombay City-I, Bombay Vs C. Rai
Bombay High Court · (1979) 119 ITR 553
Wealth Tax Act, 1957 — Section 4(1), 5(1)
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 16 of 19
High Courts18 Mar 1977
Commissioner of Sales Tax Vs P. Ambalal and Co.
Bombay High Court · (1977) 6 CTR 382
Bombay Sales Tax Act, 1953 — Section 15
High Courts17 Mar 1977
The State of Maharashtra Vs Kedarnath Zumbarlal Malpani
Bombay High Court · (1978) CriLJ 824
Industries (Development and Regulation) Act, 1951 — Section 18G
High Courts17 Mar 1977
Commissioner of Sales Tax Vs Hansraj Vishram Ravani
Bombay High Court · (1978) 42 STC 149
Bombay Sales Tax Act, 1953 — Section 12, 12(A), 15, 22, 34(1)
High Courts15 Mar 1977
Shah Amrutlal Shantilal Shah Firm and Others Vs Madhyavarti Sahakari Hatamag Vinkar Singh Ltd. and Another
Bombay High Court · AIR 1977 Bom 431 : (1977) MhLj 842
Limitation Act, 1963 — Article 113, 14, 70
High Courts14 Mar 1977
H.J. Doshi and Others Vs Commissioner of Wealth Tax (Central), Bombay
Bombay High Court · (1980) 123 ITR 893
Gift Tax Act, 1958 — Section 23(6), 23(7), 23(8)Wealth Tax Act, 1957 — Section 24(6), 27(3), 7, 7(1), 7(2)
High Courts13 Mar 1977
Commissioner of Wealth-Tax, Bombay City-I, Bombay Vs Vishnu Cotton Mills Ltd.
Bombay High Court · (1978) 112 ITR 546
Wealth Tax Act, 1957 — Section 7(2)
High Courts12 Mar 1977
National and Grindlays Bank Ltd. Vs Commissioner of Wealth-tax, Bombay City-I, Bombay
Bombay High Court · (1978) 115 ITR 211
Wealth Tax Act, 1957 — Section 2, 45
High Courts12 Mar 1977
Commissioner of Wealth-tax, Bombay City-III Vs Mahavirprasad Bubna and Others
Bombay High Court · (1980) 122 ITR 570
Income Tax Act, 1922 — Section 16Wealth Tax Act, 1957 — Section 4(1)
High Courts10 Mar 1977
Municipal Council Morshi Vs Tulsiram
Bombay High Court · AIR 1978 Bom 92 : (1977) MhLj 735
Bombay Provincial Municipal Corporations Act, 1949 — Section 405, 406Maharashtra Municipalities Act, 1965 — Section 65, 65(1), 80, 82, 86, 86Motor Car Act, 1902 — Section 6
High Courts10 Mar 1977Allowed
Municipal Council, Morshi Vs Tulsiram Vishwanath Gadbail
Bombay High Court · (1977) MhLj 735
District Municipalities Act — Section 65Maharashtra Municipalities Act, 1965 — Section 119(1)
High Courts09 Mar 1977
H.T. Jadhav Vs Gangappa Dhondippa Pangulwale and Another
Bombay High Court · (1978) CriLJ 252
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts09 Mar 1977
The Commissioner of Income Tax, Bombay Vs Daimler Benz A.G.
Bombay High Court · AIR 1978 Bom 307
Income Tax Act, 1922 — Section 15C, 15C(4), 18, 18, 2(2)Income Tax Rules, 1962 — Rule 117A, 40
High Courts09 Mar 1977
Commissioner of Income Tax, Bombay City-I Vs Daimler Benz A.G.
Bombay High Court · (1977) 108 ITR 961
Income Tax Act, 1922 — Section 18, 18A(8), 30, 30(1)Income Tax Act, 1961 — Section 139, 139(1), 139(8), 2(2), 208
High Courts08 Mar 1977Dismissed
Smt. Shakuntalabai Vasantrao Khatavkar Vs Eknath Vishnu Aundhkar
Bombay High Court · (1979) 81 BOMLR 79
Transfer of Property Act, 1882 — Section 53
High Courts07 Mar 1977
Commissioner of Income Tax, Bombay City-III Vs Michel Postel
Bombay High Court · (1978) 112 ITR 315
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 45
High Courts06 Mar 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs Narandas and Sons
Bombay High Court · (1978) 115 ITR 587
Income Tax Act, 1922 — Section 10, 15A, 16(1), 23(6)Income Tax Act, 1961 — Section 67, 67(2)
High Courts05 Mar 1977
Commissioner of Income Tax, Bombay City-II Vs Geoffrey Manners and Co. Ltd.
Bombay High Court · (1978) 112 ITR 334
Companies (Profits) Surtax Rules, 1964 — Rule 3Super Profits Tax Rules, 1963 — Rule 1, 2
High Courts05 Mar 1977
Commissioner of Income Tax, Bombay Vs Ganesh Builders
Bombay High Court · (1979) 116 ITR 911
Income Tax Act, 1961 — Section 259, 269A, 269C, 269C(1), 269C(2)
High Courts05 Mar 1977
Punjab Business and Supply Co. (P.) Ltd. Vs State of Maharashtra
Bombay High Court · (1978) 7 CTR 56 : (1978) 2 ELT 646 : (1977) 39 STC 386
Bombay Sales Tax Act, 1959 — Section 61(1)Central Excise Rules, 1944 — Rule 8