High Courts02 Dec 1977
Shri Noor Mohammad Sultan Mohammed Vs Devilal Chunilal
Bombay High Court · (1978) 80 BOMLR 280
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d)
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 2 of 19
High Courts02 Dec 1977Allowed
Phoenix Mills Ltd. and Others Vs State of Maharashtra
Bombay High Court · (1977) 12 BOM CK 0003
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 36
High Courts02 Dec 1977
Balwantrao B. Kadam Vs District Deputy Registrar Co-op. Societies and Others
Bombay High Court · (1977) 12 BOM CK 0002
Constitution of India, 1950 — Article 226
High Courts02 Dec 1977Dismissed
Shivmanik Dattatraya Shivangikar Vs Latur Municipal Council
Bombay High Court · (1978) 80 BOMLR 457 : (1978) MhLj 826 : (1977) MhLj 826
Constitution of India, 1950 — Article 227
High Courts01 Dec 1977
Commissioner of Wealth-tax, Bombay City-I, Bombay Vs Andhra Valley Powder Supply Co. Ltd. Commissioner of Wealth-tax, Bombay City-I, Bombay Vs Tata Hydro-electric Power Supply Co. Ltd. Commissioner of Wealth-tax, Bombay City-I, Bombay Vs Tata Power Co. Ltd.
Bombay High Court · (1978) 114 ITR 783
Wealth Tax Act, 1957 — Section 2, 27(1), 3, 45, 5
High Courts01 Dec 1977
Commissioner of Wealth-tax, Bombay City-III Vs S.K. Varma
Bombay High Court · (1978) 113 ITR 882
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104Wealth Tax Act, 1957 — Section 2, 27(3), 3, 4
High Courts01 Dec 1977
Commissioner of Wealth Tax, Bombay City-I, Bombay Vs Asarwa Mills Ltd.
Bombay High Court · (1978) 115 ITR 612
Wealth Tax Act, 1957 — Section 10(2), 7
High Courts01 Dec 1977
K.J. Somaiya Vs Commissioner of Wealth Tax, City-I, Bombay
Bombay High Court · (1978) MhLj 215
Wealth Tax Act, 1957 — Section 27(1), 7, 7(2)(a)
High Courts30 Nov 1977
Commissioner of Income Tax, Bombay City-I Vs Caltex Oil Refining (India) Ltd.
Bombay High Court · (1979) 116 ITR 404
Income Tax Act, 1922 — Section 32
High Courts30 Nov 1977Allowed
Vithal Babaji Patil Vs Bholanath S. Navalkar, since deceased by his heirs Shrinath S. Navalkar and others
Bombay High Court · (1979) MhLj 122
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 70(b), 88, 88(2)Constitution of India, 1950 — Article 227
High Courts30 Nov 1977Dismissed
Maniklal Madanlal Lahoti Vs Tukaram Ganpat Tehore
Bombay High Court · (1978) 80 BOMLR 522 : (1978) MhLj 316
Representation of the People Act, 1951 — Section 100
High Courts30 Nov 1977
Digambar Pralhad Jot and Others Vs Satyanarayan Biharilal Zunzunwala and Others
Bombay High Court · AIR 1978 Bom 196
Bombay Public Trusts Act, 1950 — Section 19, 2(10), 22, 22A, 28Constitution of India, 1950 — Article 226, 227
High Courts29 Nov 1977
Amalgamated Electricity Co. Ltd. Vs Commissioner of Wealth-tax, Bombay City-I, Bombay
Bombay High Court · (1978) 114 ITR 732
Wealth Tax Act, 1957 — Section 2, 27(1), 3, 4, 5
High Courts29 Nov 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs Ramchand Jethmal
Bombay High Court · (1978) 115 ITR 384
Income Tax Act, 1922 — Section 2(6A), 66
High Courts29 Nov 1977
Commissioner of Income Tax, Bombay City-IV, Bombay Vs Teritex Knitting Industries Pvt. Ltd.
Bombay High Court · (1978) 114 ITR 634
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J, 84
High Courts29 Nov 1977
Commissioner of Sales Tax Vs Indian Metal Traders
Bombay High Court · (1978) 7 CTR 377 : (1978) 41 STC 169
Bombay Sales Tax Act, 1959 — Section 12, 13, 2, 2(17), 25
High Courts28 Nov 1977
Commissioner of Income Tax (Central), Bombay Vs Hind Rajasthan Construction Company
Bombay High Court · (1979) 116 ITR 304
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts28 Nov 1977Dismissed
Govind Bhaskar Patil Vs Pandurang Janardan Patil
Bombay High Court · (1979) 81 BOMLR 255
High Courts28 Nov 1977
COMMISSIONER OF SALES TAX Vs EXPRESS BLOCK and ENGRAVING STUDIOS PVT. LTD.
Bombay High Court · (1978) 7 CTR 242(1)
Constitution of India, 1950 — Article 286(1)(b)
High Courts28 Nov 1977
Commissioner of Sales Tax Vs Express Block and Engraving Studios Pvt. Ltd.
Bombay High Court · (1978) 7 CTR 242 : (1978) 41 STC 102
Central Sales Tax Act, 1956 — Section 2, 8(5)