High Courts05 Nov 1977
Nagarmal Baijnath Vs Commissioner of Income Tax/excess Profits Tax, Bombay City I
Bombay High Court · (1978) 114 ITR 133
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 35B, 44
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 5 of 19
High Courts05 Nov 1977
Commissioner of Income Tax, Bombay City-III Vs Crown Life Insurance Co.
Bombay High Court · (1980) 123 ITR 641
Income Tax Act, 1922 — Rule 2 , 3
High Courts04 Nov 1977
Life Insurance Corporation of India, Bombay Vs Commissioner of Income Tax, Bombay City-III
Bombay High Court · (1978) 115 ITR 45
Income Tax Act, 1922 — Section 10(7)Income Tax Act, 1961 — Rule 2, 2(1)(b), 10, 101, 191Life Insurance Corporation Act, 1956 — Section 7
High Courts04 Nov 1977
Commissioner of Income Tax, Bombay City-I Vs Executors of Estate of Late P.L. Paruck
Bombay High Court · (1978) 113 ITR 869
Income Tax Act, 1961 — Section 24B(1), 4
High Courts03 Nov 1977
Commissioner of Income Tax Vs Oilseeds Trading Co. Pvt. Ltd.
Bombay High Court · (1978) 7 CTR 309
Income Tax Act, 1961 — Section 154, 256(1)
High Courts03 Nov 1977
Commissioner of Income Tax, Bombay City-II Vs Chunilal Bhagwandas Mehta
Bombay High Court · (1978) 113 ITR 436
Income Tax Act, 1961 — Section 154
High Courts03 Nov 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs H.R. Aslot
Bombay High Court · (1978) 115 ITR 255
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 2(47), 45
High Courts02 Nov 1977
Commissioner of Income Tax, Bombay City-II, Bombay Vs T. Maneklal Mfg. Co. Ltd.
Bombay High Court · (1978) 115 ITR 725
High Courts02 Nov 1977
Commissioner of Income Tax, City-I Vs Glaxo Laboratories (India) P. Ltd.
Bombay High Court · (1978) 114 ITR 110
Income Tax Act, 1922 — Section 10(2)
High Courts02 Nov 1977Dismissed
Marutrao Pandurang Zende Vs Eknath Shivram Jagtap
Bombay High Court · (1979) 81 BOMLR 234
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2, 3Hindu Succession Act, 1956 — Section 14
High Courts01 Nov 1977Allowed
Pradeep Ginning and Deokumar Oil Mills Vs The Municipal Council
Bombay High Court · (1979) 81 BOMLR 228 : (1978) MhLj 11
Maharashtra Municipalities Act, 1965 — Section 278, 280
High Courts01 Nov 1977
Commissioner of Income Tax, Bombay City-I Vs Scindia Steam Navigation Co. Ltd. Scindia Steam Navigation Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1980) 125 ITR 118
Income Tax Act, 1922 — Section 10(2), 12B(1)
High Courts01 Nov 1977
R.D. Paranjpe Vs Ram Jethmalani and Others
Bombay High Court · AIR 1978 Bom 356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 12, 12(1), 90Evidence Act, 1872 — Section 63(5), 65
High Courts31 Oct 1977
Commissioner of Income Tax, Bombay City-VI Vs National Organic Chemical Industries Ltd.
Bombay High Court · (1978) 115 ITR 56
Income Tax Act, 1961 — Section 256(1), 80J
High Courts31 Oct 1977
Commissioner of Income Tax, Bombay City-I Vs Mafatlal Fine Spg. and Mfg. Co. Ltd.
Bombay High Court · (1979) 116 ITR 599
Income Tax Act, 1922 — Section 10(2), 10(2A)
High Courts31 Oct 1977
Madhu Limaye Vs State of Maharashtra
Bombay High Court · (1978) MhLj 1
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 133(I), 134, 134(l)(c)Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(4)(a), 203, 204(4), 397
High Courts31 Oct 1977
Commissioner of Income Tax, Bombay City-VI, Bombay Vs Eldee Wire Ropes Ltd.
Bombay High Court · (1978) 114 ITR 485
Income Tax Act, 1961 — Section 35B
High Courts19 Oct 1977
The State of Maharashtra Vs Janardan Ramchandra Nrawankar
Bombay High Court · (1978) CriLJ 811
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts19 Oct 1977
Vithal Rukhmini Sansthan, Amravati Vs Chakkilal Bhagwandas and Others
Bombay High Court · AIR 1978 Bom 269 : (1978) MhLj 241
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 21, 22, 23, 24
High Courts17 Oct 1977Dismissed
State of Maharashtra Vs Registrar of Companies Bombay and another
Bombay High Court · (1978) MhLj 556
Companies Act, 1956 — Section 530, 530(t)(a)