High Courts15 Jan 1979
Commissioner Of Income Tax, Bombay City-I Vs Associated Cement Companies Ltd.
Bombay High Court · (1979) 118 ITR 406
Income Tax Act, 1922 — Section 15C
COURT ARCHIVE
Bombay High Court judgments, 1979
403 judgments · page 20 of 21
High Courts15 Jan 1979
Dhondiba and Others Vs Sandu and Others
Bombay High Court · (1979) 01 BOM CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(6), 146(1)
High Courts15 Jan 1979
Arjun Sitaram Dende Vs The State of Maharashtra
Bombay High Court · (1980) CriLJ 380
Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts15 Jan 1979
Association of Chemical Workers Vs Wahid Ali and Others
Bombay High Court · (1980) 1 LLJ 276
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 13(3), 18(1), 18(3), 19
High Courts15 Jan 1979
Commissioner of Income Tax, Bombay City-III Vs Khandelwal Laboratories Private Ltd.
Bombay High Court · (1979) 12 CTR 239 : (1979) 118 ITR 531 : (1979) 1 TAXMAN 292
Income Tax Act, 1961 — Section 214, 256(2), 80G, 88
High Courts15 Jan 1979
Commissioner of Income Tax Vs Associated Cement Companies Ltd.
Bombay High Court · (1979) 1 TAXMAN 256
Income Tax Act, 1922 — Section 15C
High Courts15 Jan 1979
Union of India and Others Vs Glaxo Laboratories (India) Ltd.
Bombay High Court · (1980) CENCUS 203 : (1984) 17 ELT 284
Customs Act, 1962 — Section 14, 14(1)
High Courts15 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Bombay Cycle and Motor Agency Ltd.
Bombay High Court · (1979) 12 CTR 243 : (1979) 118 ITR 42 : (1979) 1 TAXMAN 286(1)
Income Tax Act, 1961 — Section 37(1)
High Courts12 Jan 1979
D.M. Netarwala Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 120 ITR 848 : (1979) 1 TAXMAN 430
Income Tax Act, 1922 — Section 16(3)
High Courts11 Jan 1979
Commissioner of Income Tax, Bombay-i Vs Suessin Textiles, Ball Bearing and Products (P.) Ltd.
Bombay High Court · (1979) 118 ITR 45 : (1979) 1 TAXMAN 294
Income Tax Act, 1922 — Section 15C(2)
High Courts11 Jan 1979
Commissioner of Income Tax, Bombay City-ii Vs Sawyer''s Asia Ltd.
Bombay High Court · (1979) 11 CTR 285 : (1980) 122 ITR 259
Income Tax Act, 1961 — Section 40, 80J, 80J(2), 80J(4), 84
High Courts11 Jan 1979
Vithaldas Vallabhdas Vaishnav Vs Kohinoor Mills Co.
Bombay High Court · (1979) 38 FLR 179 : (1979) 2 LLJ 24 : (1979) MhLj 420
Bombay Industrial Relations Act, 1946 — Section 123(1), 123(2), 42, 42(4), 78Bombay Industrial Relations Rules, 1947 — Rule 53(1), 53(2)Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Hickson and Dadajee Ltd.
Bombay High Court · (1980) 121 ITR 368 : (1979) 1 TAXMAN 296
Income Tax Act, 1961 — Section 147, 148
High Courts10 Jan 1979Dismissed
Raghunath Patil and Another Vs State of Maharashtra
Bombay High Court · (1979) 01 BOM CK 0041
Penal Code, 1860 (IPC) — Section 379
High Courts10 Jan 1979
Commissioner of Income Tax, Bombay City-II Vs Pressure Pilling Co. (India) P. Ltd.
Bombay High Court · (1980) 126 ITR 333 : (1979) 1 TAXMAN 406
Income Tax Act, 1961 — Section 101, 84, 84(1), 84(2)
High Courts10 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Ginners and Pressers P. Ltd.
Bombay High Court · (1979) 13 CTR 233 : (1981) 130 ITR 398 : (1979) 1 TAXMAN 295
Income Tax Act, 1922 — Section 10(5), 23A
High Courts10 Jan 1979
Commissioner of Income Tax, Bombay City-III Vs Bombay State Transport Corporation
Bombay High Court · (1979) 10 CTR 238 : (1979) 118 ITR 399 : (1979) 1 TAXMAN 282
Income Tax Act, 1922 — Section 10, 12(2), 59(5)Income Tax Rules, 1922 — Rule 8, 8(2)
High Courts09 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Pitty Bros. Private Ltd.
Bombay High Court · (1979) 12 CTR 51 : (1979) 120 ITR 709
Income Tax Act, 1961 — Section 29, 45
High Courts09 Jan 1979
Commissioner of Income Tax, Bombay City-III Vs S.B. Bakshi Dalip Singh
Bombay High Court · (1979) 12 CTR 10 : (1980) 122 ITR 96 : (1979) 1 TAXMAN 416
Income Tax Act, 1922 — Section 16, 16(3), 9(1)Income Tax Act, 1961 — Section 22, 23, 24, 24(1), 25
High Courts09 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Tata Hydro Electric Power Supply Co. Ltd.
Bombay High Court · (1979) 118 ITR 716
Companies Act, 1913 — Section 107Companies Act, 1956 — Section 208Income Tax Act, 1961 — Section 32