COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 2,965 of 3,665

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

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

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)