Civil Procedure Code, 1908 (CPC) — Section 151Presidency Towns Insolvency Act, 1909 — Section 10, 13(8), 7(1), 92Provincial Insolvency Act, 1920 — Section 14, 16

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High Courts06 Apr 1978Dismissed

The Controller of Estate Duty Vs Shri Mohd. Ismail

Bombay High Court · (1978) 80 BOMLR 436

Estate Duty Act, 1953 — Section 10, 5, 64Partnership Act, 1932 — Section 14

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High Courts04 Apr 1978Allowed

The State of Maharashtra Vs Vishwas Shripati Patil

Bombay High Court · (1978) 80 BOMLR 432 : (1978) MhLj 746

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439, 482

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High Courts03 Apr 1978

Commissioner of Sales Tax Vs Indian Oil Corporation Ltd.

Bombay High Court · (1978) 41 STC 471

Bombay Sales Tax Act, 1959 — Section 2, 2(17), 2(26), 52(1), 61(1)

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High Courts03 Apr 1978

Commissioner of Sales Tax Vs Joy Ice Cream

Bombay High Court · (1978) 42 STC 14

Bombay Sales Tax Act, 1959 — Section 11, 14, 2, 5, 61(1)

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High Courts03 Apr 1978

Chhatru Shobraj Taleraj Vs The State of Maharashtra

Bombay High Court · (1978) 80 BOMLR 727 : (1978) MhLj 817

Constitution of India, 1950 — Article 134, 214, 215, 225Criminal Procedure Code, 1973 (CrPC) — Section 2, 393, 407, 482

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High Courts31 Mar 1978

M.R. Joshi (H.U.F.) Vs Commissioner of Income Tax, Poona

Bombay High Court · (1979) 118 ITR 11

Income Tax Act, 1922 — Section 24(2)

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High Courts31 Mar 1978

Union Bank of India Vs Sales Tax Officer, Enforcement Branch, Greater Bombay and Others

Bombay High Court · (1979) 49 CompCas 615

Bombay Sales Tax Act, 1959 — Section 39Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 94

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High Courts31 Mar 1978Allowed

Rama Aba Singale and Others Vs Sumitrabai and Another

Bombay High Court · AIR 1979 Bom 14

Civil Procedure Code Amendment Act, 1976 — Section 98Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Limitation Act, 1963 — Article 127, 4, 5

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High Courts29 Mar 1978

Govind Sadashiv Aparajit Vs State of Maharashtra and others

Bombay High Court · (1978) MhLj 631

Constitution of India, 1950 — Article 14, 16

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High Courts28 Mar 1978

Teksons Private Ltd. Vs Commissioner of Income Tax, Bombay City-II (No. 1)

Bombay High Court · (1979) 9 CTR 249 : (1979) 120 ITR 738

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 147, 80J, 84Income Tax Rules, 1962 — Rule 19(5)

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High Courts28 Mar 1978

Padmaraje R. Kadambande Vs Commissioner of Income Tax, Poona

Bombay High Court · (1980) 121 ITR 493

Income Tax Act, 1961 — Section 4

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High Courts27 Mar 1978

Commissioner of Income Tax, Bombay City III, Bombay Vs Bank of India Ltd.

Bombay High Court · (1979) 118 ITR 809

Income Tax Act, 1961 — Section 28, 29, 30, 31, 32

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay Vs Tata Hydro Electric Power Supply Company Ltd.

Bombay High Court · (1980) 122 ITR 288

Income Tax Act, 1961 — Section 33, 34, 43(3)

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay Vs Murlidhar Chiranjilal

Bombay High Court · (1979) 10 CTR 204 : (1980) 121 ITR 528

Income Tax Act, 1922 — Section 28(1)

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High Courts26 Mar 1978

Commissioner of Income Tax, Bombay City-I Vs Surat Cotton Spinning and Weaving Mills Pvt. Ltd.

Bombay High Court · (1979) 10 CTR 234 : (1979) 118 ITR 746

Income Tax Act, 1961 — Section 41(2), 48

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High Courts26 Mar 1978Allowed

Varsha Boilers Pvt. Ltd., Bombay Vs Yeotmal District Co-operative Cotton Seed Processing and Allied Industries Factory Ltd.

Bombay High Court · (1979) MhLj 433

Bombay Civil Courts Act, 1869 — Section 21, 22, 22A, 23, 24

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