COURT ARCHIVE

Bombay High Court judgments, 1979

403 judgments · page 14 of 21

High Courts02 Mar 1979

Commissioner of Income Tax, Bombay City III Vs Hansa Agencies Commissioner of Income Tax, Bombay City III Vs J.K. Shah and Co.

Bombay High Court · (1980) 121 ITR 147 : (1979) 2 TAXMAN 122

Income Tax Act, 1961 — Section 143(3), 144, 185, 185(5), 246

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High Courts02 Mar 1979

Kakubhai and Co. Vs Nathmal Kisanlal

Bombay High Court · AIR 1980 Bom 25 : (1979) MhLj 450

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)

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High Courts02 Mar 1979

Narandas Mathuradas Narielwala Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1979) 120 ITR 857 : (1979) 2 TAXMAN 155

Income Tax Act, 1922 — Section 26A

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High Courts02 Mar 1979

Lalta Prasad Goenka Vs Commissioner of Income Tax, Central, Bombay

Bombay High Court · (1980) 122 ITR 399 : (1979) 2 TAXMAN 157

Income Tax Act, 1922 — Section 28

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High Courts02 Mar 1979

Commissioner of Income Tax Vs Grauer and Well (India) Pvt. Ltd.

Bombay High Court · (1979) 12 CTR 235

Income Tax Act, 1961 — Section 84

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High Courts01 Mar 1979Allowed

Bajirao Raghoba Tambre Vs Tolanbai (Miss) and Another

Bombay High Court · (1980) CriLJ 473

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)Hindu Marriage Act, 1955 — Section 11, 17, 25, 25(1), 5

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High Courts01 Mar 1979

Commissioner of Wealth-tax, Karnataka Vs Vasudeva V. Dempo

Bombay High Court · (1981) 131 ITR 291 : (1979) 2 TAXMAN 37

Income Tax Act, 1961 — Section 80CWealth Tax Act, 1957 — Section 2, 27(1), 3, 4, 4(1)

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High Courts28 Feb 1979

Brijlal Madanlal Vs Commissioner of Income Tax (Central), Bombay

Bombay High Court · (1980) 121 ITR 364

Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 131

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High Courts28 Feb 1979

Teksons Pvt. Ltd. Vs Commissioner of Income Tax, Bombay City-II

Bombay High Court · (1979) 11 CTR 314 : (1979) 120 ITR 745 : (1979) 2 TAXMAN 150

Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19(5)

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High Courts28 Feb 1979

Commissioner of Income Tax, Bombay City-I Vs Favre-leuba and Co. Ltd.

Bombay High Court · (1979) 120 ITR 897 : (1979) 1 TAXMAN 419

Income Tax Act, 1922 — Section 28

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High Courts28 Feb 1979

Commissioner of Income Tax, Bombay City-III Vs Dedia Agency Pvt. Ltd.

Bombay High Court · (1979) 13 CTR 247 : (1980) 122 ITR 110 : (1979) 1 TAXMAN 432(1)

Income Tax Act, 1922 — Section 23, 23A(1), 66(1)

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High Courts28 Feb 1979

Commissioner of Income Tax, Bombay City-ii Vs Mckenzies Ltd.

Bombay High Court · (1980) 121 ITR 458 : (1979) 2 TAXMAN 147

Income Tax Act, 1961 — Section 2(11), 3, 3(1), 4, 4(1)

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High Courts28 Feb 1979

Birla Bombay P. Ltd. Vs Commissioner of Income Tax, Bombay City I

Bombay High Court · (1979) 12 CTR 4 : (1980) 121 ITR 142 : (1979) 1 TAXMAN 143

Income Tax Act, 1961 — Section 15C, 2, 2(1), 2(10), 80J

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High Courts27 Feb 1979

Commissioner of Income Tax, Bombay City-II Vs British Drug Houses (India) P. Ltd. and Another

Bombay High Court · (1979) 13 CTR 74 : (1980) 124 ITR 192 : (1979) 2 TAXMAN 146

Income Tax Act, 1961 — Section 147, 4

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High Courts27 Feb 1979

Commissioner of Income Tax, Bombay City-II Vs Sakseria Cotton Mills Ltd.

Bombay High Court · (1980) 124 ITR 570 : (1979) 2 TAXMAN 152

Income Tax Act, 1961 — Section 154(3), 154(7), 155, 251, 30Wealth Tax Act, 1957 — Section 23(5A), 35(7)

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High Courts27 Feb 1979Allowed

Nana Saheb Vishwasrao Deore Vs Parwatibai Chavan and Another

Bombay High Court · (1980) 82 BOMLR 332 : (1980) MhLj 586

Hindu Succession Act, 1956 — Section 14, 14(1), 3(1), 8

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High Courts26 Feb 1979

Commissioner of Income Tax Vs Associated Cement Co. Ltd.

Bombay High Court · (1979) 13 CTR 137 : (1979) 119 ITR 855

Income Tax Act, 1922 — Section 23(3), 30

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High Courts26 Feb 1979

Commissioner of Income Tax, Bombay City-I Vs Balraj Sahani

Bombay High Court · (1979) 12 CTR 33 : (1979) 119 ITR 36 : (1979) 2 TAXMAN 33

Income Tax Act, 1961 — Section 271(1)

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High Courts23 Feb 1979

Regional Director, Employees State Insurance Corporation Vs Milton Francis Calders

Bombay High Court · (1980) 82 BOMLR 310

Insurance Act, 1938 — Section 82

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High Courts23 Feb 1979

State of Maharashtra and Others Vs Glaxo Laboratories (India) Pvt. Ltd and Another

Bombay High Court · (1990) ECR 48 : (1979) 4 ELT 286

Central Excise Rules, 1956 — Rule 13Central Excises and Salt Act, 1944 — Section 17, 18, 20, 20(1), 20(2)Civil Procedure Code, 1908 (CPC) — Section 10, 19, 19(1), 80, 9

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