High Courts23 Jan 1979
Commissioner of Income Tax, Bombay City-III Vs Aloo Investment Co. P. Ltd.
Bombay High Court · (1980) 123 ITR 132 : (1979) 1 TAXMAN 433
Income Tax Act, 1961 — Section 104, 109, 12(4)
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 19 of 21
High Courts23 Jan 1979
Commissioner of Income Tax, Poona Vs D.V. Save
Bombay High Court · (1979) 119 ITR 266 : (1979) 2 TAXMAN 68
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)(A)
High Courts22 Jan 1979
Hindustan Lever Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 12 CTR 55 : (1980) 121 ITR 951 : (1980) 3 TAXMAN 390
Finance Act, 1962 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1962 — Rule 2(3)
High Courts22 Jan 1979Allowed
Laxman Baburao Vs The Manager, Nagar District Urban Central Co-op. Bank Ltd. A'' nagar and others
Bombay High Court · (1980) MhLj 597
Bombay Industrial Relations Act, 1946 — Section 2, 2(1), 2(2), 2(3), 2(4)Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226
High Courts22 Jan 1979
Babu Vs The State of Maharashtra
Bombay High Court · (1980) CriLJ 378
Penal Code, 1860 (IPC) — Section 114, 302
High Courts22 Jan 1979
Mannubai Nandgopal Pande Vs Shivprasad Nandlal Pande and others
Bombay High Court · (1979) MhLj 252
Civil Procedure Code, 1908 (CPC) — Section 151, 2, 2(2), 97Hindu Succession Act, 1956 — Section 6Provincial Insolvency Act, 1920 — Section 28(A)
High Courts20 Jan 1979
Sudarshan Chemicals Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1979) 4 ELT 275
Central Excise Rules, 1944 — Rule 49, 9Constitution of India, 1950 — Article 226
High Courts20 Jan 1979Dismissed
T.T. Nichaney Vs Olga (Mrs.) Nichaney and Another
Bombay High Court · (1979) 01 BOM CK 0046
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts20 Jan 1979
Ramasamuj Vs Elphinstone Spinning and Weaving Mills Co. Limited and Others
Bombay High Court · (1979) 39 FLR 241 : (1980) 1 LLJ 85
Bombay Industrial Relations Act, 1946 — Section 42Constitution of India, 1950 — Article 41, 43
High Courts19 Jan 1979
Damji Nansi Vs Om Prakash Nathuram Gulathi and Others
Bombay High Court · (1979) 01 BOM CK 0045
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Transfer of Property Act, 1882 — Section 105, 3
High Courts19 Jan 1979
Commissioner of Income Tax, Bombay City-i Vs Scindia Workshop Ltd.
Bombay High Court · (1979) 119 ITR 526 : (1979) 1 TAXMAN 418
Income Tax Act, 1961 — Section 4
High Courts18 Jan 1979
Commissioner of Income Tax, Bombay City-ii Vs Fordham Pressing (India) P. Ltd.
Bombay High Court · (1979) 11 CTR 310 : (1980) 121 ITR 462 : (1979) 1 TAXMAN 293
Income Tax Act, 1922 — Section 15C(2)
High Courts18 Jan 1979Allowed
Laxman Baburao Bepal Vs Manager, Nagar District Urban Central Co-op. Bank Ltd. and Another
Bombay High Court · (1980) 82 BOMLR 247 : (1979) 38 FLR 279 : (1980) MhLj 597
Bombay Industrial Disputes Act, 1938 — Section 2(3)Bombay Industrial Relations Act, 1946 — Section 2(2), 2(3), 2(4), 3(23), 42(4)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts18 Jan 1979
Commissioner of Income Tax, Bombay City-II Vs Emco Electro Pvt. Ltd.
Bombay High Court · (1979) 12 CTR 237 : (1979) 118 ITR 864 : (1979) 1 TAXMAN 549
Income Tax Act, 1961 — Section 32, 43(3)
High Courts17 Jan 1979
Rohidas Harbakas Dhakali Vs State of Maharashtra
Bombay High Court · (1979) 01 BOM CK 0057
Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts17 Jan 1979
Commissioner of Income Tax, Bombay City-III Vs Babubhai M. Chinai
Bombay High Court · (1981) 130 ITR 525 : (1979) 2 TAXMAN 97 : (1979) 2 TAXMAN 79
Income Tax Act, 1961 — Section 15, 16, 28, 37(1), 56
High Courts17 Jan 1979
Namdeo Ragho Arote Vs State of Maharashtra and Others
Bombay High Court · AIR 1979 Bom 285 : (1979) 81 BOMLR 303 : (1979) MhLj 363
Bombay Village Panchayats Act, 1959 — Section 41(1)Constitution of India, 1950 — Article 14, 226Defence of India Act, 1971 — Section 7
High Courts16 Jan 1979
Commissioner of Income Tax, Bombay City I Vs T.P. Asrani
Bombay High Court · (1979) 11 CTR 298 : (1980) 122 ITR 735 : (1979) 1 TAXMAN 552
Income Tax Act, 1922 — Section 3, 34(1)Income Tax Act, 1961 — Section 147, 148, 149, 153, 153(3)
High Courts16 Jan 1979Allowed
Jyoti Singhai Vs State of Maharashtra
Bombay High Court · (1979) MhLj 308
Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 213, 57
High Courts16 Jan 1979
Commissioner of Income Tax, Bombay City I Vs Tata Services Ltd.
Bombay High Court · (1980) 122 ITR 594 : (1979) 1 TAXMAN 247
Income Tax Act, 1961 — Section 2(14), 2(47), 45