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
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,966 of 3,665
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
High Courts09 Jan 1979
Great Eastern Shipping Co. Ltd. Vs Commissioner of Income Tax, Bombay City-I
Bombay High Court · (1979) 118 ITR 609 : (1979) 1 TAXMAN 393
High Courts09 Jan 1979
Commissioner of Income Tax, Bombay City-I Vs Great Eastern Shipping Co. Ltd.
Bombay High Court · (1979) 12 CTR 16 : (1979) 118 ITR 772
Income Tax Act, 1961 — Section 32
High Courts09 Jan 1979
Ramchandra Lalbhai Banker (Huf) Vs Commissioner of Income Tax/excess Profits Tax, Bombay City-II
Bombay High Court · (1979) 120 ITR 704(1)
Income Tax Act, 1922 — Section 34(1A)
High Courts22 Dec 1978
Tigrania Steel Corporation Vs Union of India
Bombay High Court · (1990) 29 ECR 47 : (1994) 70 ELT 535
Customs Act, 1962 — Section 12, 12(1), 130, 14, 147
High Courts21 Dec 1978
Ramnarayan Kisanlal Maniyar (By heir) Vs Waman Tukaram Joshi and Others
Bombay High Court · (1978) 12 BOM CK 0013
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts19 Dec 1978
Commissioner of Sales Tax Vs Famous Cine Laboratories Ltd.
Bombay High Court · (1979) 43 STC 217
Bombay Sales Tax Act, 1959 — Section 2(11), 2(17), 2(28), 52, 52(1)
High Courts18 Dec 1978Dismissed
State of Maharashtra Vs Ranjitbhai Babubhai Suratwalla
Bombay High Court · (1982) 1 BomCR 433
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 47
High Courts16 Dec 1978Dismissed
The B.E.S.T. Workers'' Union Vs P.B. Kerkar
Bombay High Court · (1980) 82 BOMLR 348 : (1979) MhLj 632 : (1978) MhLj 452
Bombay Industrial Relations Act, 1946 — Section 29, 3, 42, 43, 44Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C
High Courts15 Dec 1978
Khushalbhai Hirabhai Patel Vs National General Kamgar Union and Another
Bombay High Court · (1978) 12 BOM CK 0016
Industrial Disputes Act, 1947 — Section 25H
High Courts15 Dec 1978
S. Sukmini Achi and Others Vs Bankimchandra K. Lodaya and Another
Bombay High Court · (1978) 12 BOM CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 114, 120B, 14, 407
High Courts15 Dec 1978Dismissed
Sabera Begum and Others Vs G.M. Ansari
Bombay High Court · (1978) 12 BOM CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Evidence Act, 1872 — Section 3, 5Hindu Marriage Act, 1955 — Section 13(1)
High Courts14 Dec 1978
Commissioner of Sales Tax Vs Bombay Company Pvt. Ltd.
Bombay High Court · (1979) 43 STC 261
Bombay Sales Tax Act, 1959 — Section 21, 21(1), 21(2), 22, 33
High Courts08 Dec 1978
Wazirkhan Sherkhan Vs Proprietor, M/s. Shrikrishna Gyanodaya Cottage Industries, Nagpur
Bombay High Court · (1979) MhLj 325
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28(1), 28(1), 30, 30(1)(b)
High Courts08 Dec 1978
Bombay Fancy Textiles Vs Union of India and Another
Bombay High Court · (1984) 17 ELT 103
Central Excise Rules, 1944 — Rule 96, 96ZH
High Courts08 Dec 1978
Commissioner of Sales Tax Vs Esso Standard Eastern Inc.
Bombay High Court · (1979) 43 STC 144
Bombay Sales Tax Act, 1959 — Section 2(28), 52, 61(1)
High Courts07 Dec 1978Allowed
Natwarlal Pranbhai Thakkar and Others Vs Dwarkadas B. Thakkar and Others
Bombay High Court · (1978) 12 BOM CK 0012
Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 105
High Courts07 Dec 1978
Unichem Laboratories Ltd. Vs The Union of India (UOI) and B.S. Chawla, Collector of Central Excise and Another
Bombay High Court · (1990) 29 ECR 115