Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(2), 15Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 13(1)

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High Courts28 Mar 1978

Teksons Private Ltd. Vs Commissioner of Income Tax, Bombay City-II (No. 1)

Bombay High Court · (1979) 9 CTR 249 : (1979) 120 ITR 738

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 147, 80J, 84Income Tax Rules, 1962 — Rule 19(5)

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High Courts28 Mar 1978

Padmaraje R. Kadambande Vs Commissioner of Income Tax, Poona

Bombay High Court · (1980) 121 ITR 493

Income Tax Act, 1961 — Section 4

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High Courts27 Mar 1978

Commissioner of Income Tax, Bombay City III, Bombay Vs Bank of India Ltd.

Bombay High Court · (1979) 118 ITR 809

Income Tax Act, 1961 — Section 28, 29, 30, 31, 32

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay Vs Tata Hydro Electric Power Supply Company Ltd.

Bombay High Court · (1980) 122 ITR 288

Income Tax Act, 1961 — Section 33, 34, 43(3)

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay Vs Murlidhar Chiranjilal

Bombay High Court · (1979) 10 CTR 204 : (1980) 121 ITR 528

Income Tax Act, 1922 — Section 28(1)

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay City-I Vs Surat Cotton Spinning and Weaving Mills Pvt. Ltd.

Bombay High Court · (1979) 10 CTR 234 : (1979) 118 ITR 746

Income Tax Act, 1961 — Section 41(2), 48

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High Courts26 Mar 1978Allowed

Varsha Boilers Pvt. Ltd., Bombay Vs Yeotmal District Co-operative Cotton Seed Processing and Allied Industries Factory Ltd.

Bombay High Court · (1979) MhLj 433

Bombay Civil Courts Act, 1869 — Section 21, 22, 22A, 23, 24

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High Courts25 Mar 1978

COMMISSIONER OF Income Tax, BOMBAY CITY-I Vs BASSEIN ELECTRIC SUPPLY CO. LTD.

Bombay High Court · (1979) 118 ITR 884

Income Tax Act, 1961 — Section 256(1)

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High Courts25 Mar 1978

Commissioner of Income Tax, Bombay Vs Vissionji and Co., (P) Ltd.

Bombay High Court · (1979) 10 CTR 243 : (1981) 127 ITR 827

Income Tax (Amendment) Act, 1961 — Section 10, 104, 109, 28Income Tax Act, 1922 — Section 23A

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High Courts25 Mar 1978

Commissioner of Income Tax, Bombay City-I Vs Bassein Electric Supply Co. Ltd.

Bombay High Court · (1979) 118 ITR 885

Income Tax Act, 1961 — Section 43, 43(1), 43(6)

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High Courts23 Mar 1978Allowed

Narayan Rajaram Wani Vs The State of Maharashtra

Bombay High Court · (1978) 80 BOMLR 356 : (1978) MhLj 679

Criminal Procedure Code, 1973 (CrPC) — Section 243Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7

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High Courts23 Mar 1978Dismissed