COURT ARCHIVE

Bombay High Court judgments, 1979

403 judgments · page 18 of 21

High Courts30 Jan 1979Allowed

State of Maharashtra Vs P.D. Pujari

Bombay High Court · (1980) 82 BOMLR 6 : (1979) CriLJ 1152 : (1979) MhLj 244

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 33Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 469(1), 469(2), 470

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High Courts30 Jan 1979

Commissioner of Income Tax, Bombay City-III Vs Bombay Gas Co. Ltd.

Bombay High Court · (1979) 120 ITR 822 : (1979) 1 TAXMAN 263

Income Tax Act, 1961 — Section 147

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High Courts30 Jan 1979

Commissioner of Income Tax, Bombay City-i Vs Caltex Oil Refining (India) Ltd.

Bombay High Court · (1979) 119 ITR 216 : (1979) 1 TAXMAN 284

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

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High Courts30 Jan 1979

Commissioner of Income Tax, Poona Vs S.V. Nashte

Bombay High Court · (1979) 119 ITR 130 : (1979) 1 TAXMAN 429

Income Tax Act, 1961 — Section 64

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High Courts30 Jan 1979

D.S. Rege Vs The Municipal Corporation of Greater Bombay and Another

Bombay High Court · AIR 1979 Bom 311

Bombay Municipal Corporation Act, 1888 — Section 291, 296, 296(1), 297, 298Bombay Provincial Municipal Corporations Act, 1949 — Section 390Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 31

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High Courts30 Jan 1979

Commissioner of Income Tax, Bombay City-III Vs Banque Nationale De-paris

Bombay High Court · (1981) 130 ITR 534 : (1979) 1 TAXMAN 299

Super Profits Tax Rules, 1963 — Rule 1

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High Courts29 Jan 1979

Commissioner of Income Tax, Bombay City-iii Vs New India Assurance Co. Ltd.

Bombay High Court · (1979) 13 CTR 292 : (1980) 122 ITR 633 : (1979) 1 TAXMAN 544

Life Insurance (Emergency Provisions) Act, 1956 — Section 7, 8

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High Courts29 Jan 1979

Commissioner of Income Tax, Bombay City-III Vs Forging and Stamping Pvt. Ltd.

Bombay High Court · (1979) 13 CTR 127 : (1979) 119 ITR 616

Income Tax Act, 1961 — Section 28

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High Courts29 Jan 1979

Commissioner of Income Tax, Bombay City-III Vs New India Assurance Co. Ltd.

Bombay High Court · (1980) 50 CompCas 335

Income Tax Act, 1922 — Section 66(1)Life Insurance (Emergency Provisions) Act, 1956 — Section 6, 7, 8

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High Courts25 Jan 1979

Kirtilal Jaisinglal and Co. Vs Commissioner of Income Tax, Bombay City-I

Bombay High Court · (1980) 121 ITR 279 : (1979) 2 TAXMAN 154(1)

Income Tax Act, 1922 — Section 24(1)Income Tax Act, 1961 — Section 24, 24(1)

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High Courts25 Jan 1979Dismissed

Goel Bors and Company Pvt. Ltd. Vs Yashodan Chit Fund Pvt. Ltd.

Bombay High Court · (1979) MhLj 607

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4A), 7Companies Act, 1956 — Section 433(e), 433(f), 434, 434(1)(a)Transfer of Property Act, 1882 — Section 106

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High Courts25 Jan 1979