High Courts08 Mar 1979
Commissioner of Income Tax, Bombay City-II Vs Usha D. Shah
Bombay High Court · (1981) 127 ITR 850 : (1979) 2 TAXMAN 154
Income Tax Act, 1961 — Section 143(2), 168, 168(1)
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,959 of 3,665
High Courts06 Mar 1979
Vyankatrao Khushalrao Sawarkar Vs Pandurang Janbaji Gurao and Another
Bombay High Court · AIR 1980 Bom 194 : (1980) MhLj 487
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 9 Rule 13, 115Criminal Procedure Code, 1973 (CrPC) — Section 421, 439, 439(1), 439(2), 439(6)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts06 Mar 1979
Prakash Cotton Mills Pvt. Ltd. Vs Commissioner of Income Tax, Central Bombay
Bombay High Court · (1979) 120 ITR 497 : (1979) 1 TAXMAN 441
Income Tax Act, 1961 — Section 207, 208, 209, 210, 210
High Courts06 Mar 1979
National Non-ferrous Industries Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1980) 121 ITR 130 : (1979) 1 TAXMAN 140
Income Tax Act, 1961 — Section 184, 185, 246
High Courts06 Mar 1979Dismissed
State of Maharashtra Vs Shyamlal V. Agarwal
Bombay High Court · (1979) 03 BOM CK 0028
Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts06 Mar 1979
Commissioner of Income Tax, Bombay City-II Vs Rawji Amarsi and Sons India Pvt. Ltd.
Bombay High Court · (1979) 119 ITR 112 : (1979) 2 TAXMAN 251(1)
Income Tax Act, 1922 — Section 23A
High Courts06 Mar 1979
Prakash Cotton Mills P. Ltd. Vs Commissioner of Income Tax, Central Bombay
Bombay High Court · (1979) 120 ITR 497 : (1979) 1 TAXMAN 441
Income Tax Act, 1961 — Section 207, 210, 221
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
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)
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
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
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
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
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)
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
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)
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
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)
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)
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